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Gujarat High Court judgments, 2011

1,568 judgments · page 65 of 79

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High Courts01 Mar 2011Allowed

Bhupendrabhai Shankerbhai Rajput (Real Name Upendrasinh S.) Vs State of Gujarat and Another

Gujarat High Court · (2011) 03 GUJ CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 374Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 138, 147
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High Courts28 Feb 2011Dismissed

Kwality Tube Industries Vs Commissioner of C. Ex.

Gujarat High Court · (2011) 267 ELT 27

Central Excise (Valuation) Rules, 1975 — Rule 4, 5, 6
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High Courts28 Feb 2011

Ghanshyambhai Valjibhai Thakkar Vs State of Gujarat and Another

Gujarat High Court · (2011) 02 GUJ CK 0187

Criminal Procedure Code, 1973 (CrPC) — Section 374Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 138, 147
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High Courts28 Feb 2011

Chandrakantbhai Ratanlal Desai and Others Vs The Collector Dahod and Others

Gujarat High Court · (2011) 02 GUJ CK 0185

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High Courts28 Feb 2011Dismissed

Balusing Chandersing Vs Officer On Special Duty No. 2 and 1

Gujarat High Court · (2011) 02 GUJ CK 0184

Land Acquisition Act, 1894 — Section 10, 4, 6
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High Courts28 Feb 2011

Natverbhai Ramabhai Koli Patel and Another Vs State of Gujarat

Gujarat High Court · (2011) 02 GUJ CK 0152

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 323, 325
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High Courts28 Feb 2011

Kusumben Jaykrushna Patel Vs Secretary and Another

Gujarat High Court · (2011) 02 GUJ CK 0141

Constitution of India, 1950 — Article 14, 19, 21, 226, 227
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High Courts28 Feb 2011Allowed

Chandan Medical Stores Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0074

Constitution of India, 1950 — Article 226
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High Courts28 Feb 2011Dismissed

Jabbersinh Savansinh and Others Vs Union of India and Others

Gujarat High Court · (2011) 3 GLR 1878

Constitution of India, 1950 — Article 226National Highways Act, 1956 — Section 3, 3A(1), 3A(3), 3B, 3C(2)
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High Courts28 Feb 2011Dismissed

Hussainbhai Joyebbhai Bharmal through P.O.A. Bharatkumar C. Mehta Vs Collector, Rajkot and Others

Gujarat High Court · (2011) 3 GLR 2322

Bombay Land Revenue Code, 1879 — Section 10, 211, 37(2), 9Bombay Revenue Jurisdiction Act, 1876 — Section 9Constitution of India, 1950 — Article 226, 227
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High Courts28 Feb 2011

Maheshbhai Harkishanbhai Belani Vs Suleman Ishak Dhudha

Gujarat High Court · (2013) 2 ACC 99 : (2013) ACJ 343

Limitation Act, 1963 — Section 5Workmens Compensation Act, 1923 — Section 10, 3, 30, 4
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High Courts28 Feb 2011

Luhar Hasanbhai Karimbhai Vs The State of Gujarat

Gujarat High Court · (2011) 3 GLH 418

Atrocity Act — Section 3(1)(10), 3(2)(5)Penal Code, 1860 (IPC) — Section 300, 302, 304
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High Courts28 Feb 2011Dismissed

Patel Noorjahanben Umrajibhai Vs Husaniyanagar Kelvani Mandal and Others

Gujarat High Court · (2011) 02 GUJ CK 0012

Primary Education Act, 1947 — Section 40B
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High Courts28 Feb 2011Dismissed

State of Gujarat Vs Punambhai Lavajibhai Parmar and Others

Gujarat High Court · (2011) 02 GUJ CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 5
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High Courts28 Feb 2011Allowed

Natwarbhai Alabhai Parmar Vs State of Gujarat and Others

Gujarat High Court · (2011) 2 GLR 1789 : (2011) 8 RCR(Civil) 333

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 39Gujarat Panchayats Act, 1961 — Section 57(3)
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High Courts25 Feb 2011Disposed Off

CIT Vs Friends Salt and Allied Industries

Gujarat High Court · (2011) 336 ITR 272

Income Tax Act, 1961 — Section 256(2), 80HH, 80HHA
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High Courts25 Feb 2011

Prabhat Textile Corporation Vs Keshubhai Girdharbhai Panchal

Gujarat High Court · (2011) 129 FLR 969

Workmens Compensation Act, 1923 — Section 19, 3(1), 4, 4(1), 4A(3)
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High Courts25 Feb 2011Dismissed

Ramanbhai Savjibhai Jakhwadia, Chairman, Vaghri Bhagwati Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0153

Bombay Provincial Municipal Corporations Act, 1949 — Section 3A(b)Constitution of India, 1950 — Article 226
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High Courts25 Feb 2011Dismissed

State of Gujarat and Others Vs Vadilal Gases Pvt. Ltd. and Others

Gujarat High Court · (2011) 3 GLR 2098

Bombay Electricity Duty Act, 1958 — Section 2, 3(1)Gas Cylinders Rules, 2004 — Rule 2
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High Courts25 Feb 2011Allowed

Popatbhai Fulabhai Vs Spl Land Acquisition Officer

Gujarat High Court · (2011) 02 GUJ CK 0127

Land Acquisition Act, 1894 — Section 11, 23(1A), 23(2), 28, 4
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