High Courts31 Jan 2012
Prafulchandra Baldevprasad Dave Vs Gujarat Fisheries Co-op. Association Ltd. and Others
Gujarat High Court · (2012) 3 LLJ 731 : (2012) LLR 578
Payment of Gratuity Act, 1972 — Section 3, 4, 4(1), 4(2), 7
COURT ARCHIVE
Gujarat High Court judgments, 2012
1,033 judgments · page 49 of 52
High Courts31 Jan 2012Allowed
Variyamsingh Kartarsingh Bhatia and Others Vs (The) State of Gujarat
Gujarat High Court · (2012) 1 GLH 511
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 357, 437Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
High Courts31 Jan 2012Dismissed
CIT Vs Gujarat Ports Infrastructure and Development Co. Ltd.
Gujarat High Court · (2012) 206 TAXMAN 35
High Courts30 Jan 2012Allowed
Manav and Another Vs State of Gujrat and Another
Gujarat High Court · (2012) 1 DMC 591
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13BProtection of Women From Domestic Violence Act, 2005 — Section 18, 19, 21, 22
High Courts30 Jan 2012Dismissed
Shantaben Vs Hasmukhbhai Bhailalbhai Patel
Gujarat High Court · AIR 2013 Guj 193
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Section 3Transfer of Property Act, 1882 — Section 53A
High Courts30 Jan 2012Allowed
Sandeep Dashratbhai Prajapati thro His Father Dashrathbhai Vs State of Gujarat and Others
Gujarat High Court · (2012) 01 GUJ CK 0049
High Courts30 Jan 2012Allowed
Shobhanaben Kharwa Vs District Magistrate and Others
Gujarat High Court · (2012) 01 GUJ CK 0033
High Courts30 Jan 2012Dismissed
Shamshad Pathan Convener Vs State of Gujarat and Others
Gujarat High Court · (2012) 2 GLR 1364
Constitution of India, 1950 — Article 19(1), 32
High Courts30 Jan 2012Dismissed
Avakhal Vividh Karyakari Seva Sahakari Mandali Ltd. Vs Patel Hiralal Amarbhai and 1
Gujarat High Court · (2012) 01 GUJ CK 0020
Bombay Land Revenue Code, 1879 — Section 135DConstitution of India, 1950 — Article 227
High Courts27 Jan 2012Dismissed
Salasar Dyeing and Printing Mills (P) Ltd. Vs C.C.E. and C.
Gujarat High Court · (2013) 290 ELT 322 : (2013) 22 GSTR 64
Central Excises and Salt Act, 1944 — Section 11A
High Courts27 Jan 2012Dismissed
Toyota Construction Pvt. Ltd. Vs Union of India
Gujarat High Court · (2013) 21 GSTR 639 : (2013) 30 STR 141 : (2013) 63 VST 341
High Courts24 Jan 2012Dismissed
Jagdishbhai G. Shah Vs Santokben and Others
Gujarat High Court · (2012) ACJ 2077 : (2012) 2 GLR 992
Employees State Insurance Act, 1948 — Section 58
High Courts23 Jan 2012Dismissed
Dinesh Babulal Thakkar Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2012) 249 CTR 568 : (2012) 341 ITR 632
Income Tax Act, 1961 — Section 131(1A), 132A, 143(2), 153A, 2(47)
High Courts23 Jan 2012Dismissed
Patel Amrutbhai Narayandas Vs State of Gujarat
Gujarat High Court · (2012) 2 BC 183
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts23 Jan 2012
Loyal Chemicals Pvt. Ltd. Vs Bank of India
Gujarat High Court · (2012) 2 BC 226
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13, 13(2), 13(3), 13(3A), 13(4)Transfer of Property Act, 1882 — Section 69, 69A
High Courts20 Jan 2012Dismissed
Shantikumar Ratilal Vs Mahendra Kaur and Others
Gujarat High Court · (2013) 53 PTC 516
Constitution of India, 1950 — Article 226, 227Trade and Merchandise Marks Act, 1958 — Section 109, 11, 20, 21, 21(1)Trade Marks Act, 1999 — Section 30, 34
High Courts20 Jan 2012Dismissed
C.C.E. and C, Vadodara-II Vs Gujarat Narmada Fertilizers Co. Ltd.
Gujarat High Court · (2012) 285 ELT 336
Central Excises and Salt Act, 1944 — Section 11A, 11A(2B), 11AC
High Courts20 Jan 2012Allowed
Desai Payalben Lakhadhirbhai and Others Vs State of Gujarat and Others
Gujarat High Court · (2012) 01 GUJ CK 0045
Constitution of India, 1950 — Article 226
High Courts20 Jan 2012
Suo Motu Vs Nandlal Thakkar, Advocate
Gujarat High Court · (2013) CriLJ 3391 : (2012) 3 GLH 647
Bar Council of India Rules, 1975 — Rule 2, 9Constitution of India, 1950 — Article 215Contempt of Courts (Gujarat High Court) Rules, 1984 — Rule 1, 11, 12, 13, 4
High Courts20 Jan 2012Allowed
Mahendrasinh Dilavarsinh Raj and 1 Vs Union of India and Others
Gujarat High Court · AIR 2012 Guj 80 : (2012) 1 GLH 859 : (2012) 1 GLR 751
Constitution of India, 1950 — Article 14, 226Petroleum and Minerals Pipelines (Acquisition of Right of User in land) Act, 1962 — Section 10, 10(1), 10(2), 10(3)(iii), 10(5)Petroleum and Minerals Pipelines (Acquisition of Right of User in Land) Rules, 1963 — Rule 3, 4, 4(3), 4A, 4A(2)