COURT ARCHIVE

Gujarat High Court judgments, 2011

1,568 judgments · page 61 of 79

High Courts21 Mar 2011Allowed

Life Insurance Corporation of India Vs General Secretary and Another

Gujarat High Court · (2011) 03 GUJ CK 0040

Constitution of India, 1950 — Article 136, 14, 19(1), 2, 21Industrial Disputes Act, 1947 — Section 10(2)A, 11ALife Insurance Corporation (Staff) Regulations, 1960 — Regulation 39(1), 49

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High Courts21 Mar 2011Dismissed

State of Gujarat Vs Girishkumar Kanaiyalal Raval

Gujarat High Court · (2011) 03 GUJ CK 0039

Penal Code, 1860 (IPC) — Section 304, 307, 324, 34, 364

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High Courts21 Mar 2011Allowed

Suleman @ Chitro Haji Sumar Nigamna Vs State of Gujarat and Others

Gujarat High Court · (2011) 2 GLH 298 : (2011) 3 GLR 2416

Arms Act, 1959 — Section 5(1B)(AB)Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 143, 386, 506(2)

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High Courts21 Mar 2011

Altrafine Gums Vs Union of India

Gujarat High Court · (2011) 269 ELT 191

Constitution of India, 1950 — Article 226

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High Courts18 Mar 2011Dismissed

Chairman, Life Insurance Corpn. of India and Others Vs Urmilaben N. Prajapati

Gujarat High Court · AIR 2011 Guj 114

Constitution of India, 1950 — Article 12Life Insurance Corporation (Agents) Regulations, 1972 — Regulation 15, 16, 16(1), 16(2), 16(3)

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High Courts18 Mar 2011Dismissed

State of Gujarat and Another Vs Mahendrakumar Bhagvandas and Another

Gujarat High Court · (2011) 130 FLR 548 : (2011) 2 GLR 1290 : (2012) 1 LLJ 222

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25B

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High Courts18 Mar 2011Allowed

Connection Vs ITO

Gujarat High Court · (2011) 335 ITR 465

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142, 143(3), 147, 148

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High Courts18 Mar 2011

Dipal Bhupatlal Nanavati and Another Vs Surat Nagrik Sahakari Bank Ltd. and Others

Gujarat High Court · (2011) 3 GLR 2176

Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17

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High Courts18 Mar 2011Allowed

Chandrakant J. Patel Vs V.N. Srivastava

Gujarat High Court · (2011) 339 ITR 310

Constitution of India, 1950 — Article 14, 19(1), 226Income Tax Act, 1961 — Section 10(15), 264, 264(1), 6(6)

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High Courts18 Mar 2011Allowed

Chandrakant J. Patel Vs V. N. Srivastava

Gujarat High Court · (2011) 339 ITR 310

Constitution of India, 1950 — Article 14, 19(1), 226Income Tax Act, 1961 — Section 10(15), 264, 264(1), 6(6)

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High Courts18 Mar 2011Dismissed

Vinayak Builders Vs BD Garsar (OR) Successor

Gujarat High Court · (2012) 346 ITR 39

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 133A, 143(1), 143(1)(a), 147, 148

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High Courts18 Mar 2011

General Tyre Agency and Another Vs Liquidator, Charotar Nagrik Sahakari Bank Ltd.

Gujarat High Court · (2011) 2 GLR 1820 : (2011) 8 RCR(Civil) 424

Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17

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High Courts18 Mar 2011