High Courts20 Jan 2011
Chandulal Nagji Joshi Vs District Primary Education Officer and Others
Gujarat High Court · (2011) 52 GLR 660
COURT ARCHIVE
Gujarat High Court judgments, 2011
1,568 judgments · page 77 of 79
High Courts20 Jan 2011Allowed
Ismail Ibrahim Gor Sheth Vs State of Gujarat
Gujarat High Court · (2011) 01 GUJ CK 0057
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 141, 143, 171(F), 307, 353
High Courts20 Jan 2011
Gujarat State Cooperative Union and Another Vs State of Gujarat and Others
Gujarat High Court · (2011) 2 GLH 1085 : (2011) 8 RCR(Civil) 1954
Letters Patent Act, 1865 — Clause 15
High Courts20 Jan 2011
Keyur D. Shah Vs Mehul Gandhi and Others
Gujarat High Court · (2011) 52 GLR 849
Bombay Public Trusts Act, 1950 — Section 41A
High Courts19 Jan 2011Dismissed
Gujarat State Road Transport Corporation Vs Keshubhai Keshavbhai Keshwala
Gujarat High Court · (2012) 1 TAC 799
Motor Vehicles Act, 1988 — Section 173
High Courts19 Jan 2011
Hiralal Ugreshwar Trivedi and Another Vs State of Gujarat and Another
Gujarat High Court · (2011) 01 GUJ CK 0058
High Courts19 Jan 2011Dismissed
Rajendra Kumar @ Rajesh Kumar Balkishan Agrawal Vs State of Gujarat
Gujarat High Court · (2012) 1 Crimes 500
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139, 146
High Courts19 Jan 2011Allowed
Gujarat State Judicial Department (Class III) Employees'' Federation and Another Vs State of Gujarat and Others
Gujarat High Court · (2011) 52 GLR 1181 : (2011) 8 RCR(Civil) 2880
Constitution of India, 1950 — Article 226, 227, 235, 309Gujarat Civil Services (Pension) Rules, 2002 — Rule 9(38), 9(53)Gujarat Evening Courts Rules, 2006 — Rule 1(2), 2, 2(7), 4, 5
High Courts19 Jan 2011Allowed
Tilakpuri Mahadevpuri Gauswamy Vs Police Commissioner and Others
Gujarat High Court · (2011) 1 GLH 646 : (2011) 2 GLR 1476
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 10, 11, 12, 13, 14Bombay Police Act, 1951 — Section 27A
High Courts18 Jan 2011
State of Gujarat Vs Mansukhlal Jamnadas Nathwani
Gujarat High Court · (2012) 1 Crimes 591
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7
High Courts18 Jan 2011Dismissed
State of Gujarat Vs Ashwin @ Akkubhai Gamanbhai Nayaka
Gujarat High Court · (2011) 01 GUJ CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Penal Code, 1860 (IPC) — Section 307, 324
High Courts18 Jan 2011Allowed
State of Gujarat Vs M/s. Rama Newsprint and Papers Ltd.
Gujarat High Court · (2011) 1 GLH 333
Central Excises and Salt Act, 1944 — Section 35(G), 35(H)Gujarat Value Added Tax Act, 2003 — Section 73, 75, 78, 84Income Tax Act, 1961 — Section 260(A)
High Courts17 Jan 2011Allowed
Deep Industries Ltd. Vs Oil and Natural Gas Corporation Ltd. and Another
Gujarat High Court · (2011) 1 GLH 609
Constitution of India, 1950 — Article 12, 14, 16, 226
High Courts17 Jan 2011
Raghjibhai Kanjibhai Kharsan Vs Union of India (UOI) and Another
Gujarat High Court · AIR 2011 Guj 67 : (2011) 52 GLR 671 : (2011) 8 RCR(Civil) 2353
Land Acquisition Act, 1894 — Section 6(2)Railways Act, 1989 — Section 2(26), 20A, 20A(1), 20D(1), 20D(2)
High Courts13 Jan 2011
State of Gujarat Vs Nareshkumar Gordhandas Hotwani
Gujarat High Court · (2012) 1 Crimes 570
Criminal Procedure Code, 1973 (CrPC) — Section 377Prevention of Food Adulteration Act, 1954 — Section 7(1)
High Courts12 Jan 2011
Jayantibhai Chhotubhai Patel Vs State of Gujarat and Another
Gujarat High Court · (2011) 129 FLR 829
Constitution of India, 1950 — Article 226
High Courts12 Jan 2011Allowed
Dixit Purshottambhai Parmar Vs Union of India and Others
Gujarat High Court · (2011) 129 FLR 828
High Courts11 Jan 2011Dismissed
Mohanlal Burabhai Vs Ashok Tyres and Others
Gujarat High Court · (2011) 01 GUJ CK 0091
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Jan 2011
Gujarat State Co-Op. Agri. and Rural Develop. Bank Ltd. Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2011) 337 ITR 447
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142, 143(3), 147, 148
High Courts11 Jan 2011Dismissed
CIT Vs Bhavana Property Developers Ltd.
Gujarat High Court · (2011) 01 GUJ CK 0079
Income Tax Act, 1961 — Section 260A, 69