COURT ARCHIVE

Gujarat High Court judgments, 2012

1,033 judgments · page 50 of 52

High Courts20 Jan 2012Dismissed

Anilbhai C. Naynani Vs State of Gujarat and Another

Gujarat High Court · (2012) 1 BC 633

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141

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High Courts20 Jan 2012Allowed

Shree Yogkshem Foundation for Human Dignity Vs State of Gujarat and Others

Gujarat High Court · (2012) 1 GLH 321

Administrative Tribunals Act, 1985 — Section 14, 15, 19, 19(1), 3Constitution of India, 1950 — Article 14, 141, 16, 226, 23Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 1

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High Courts20 Jan 2012Allowed

United India Insurance Co. Ltd. Vs Jyoti Bala Ghanshyam Joshi and Others

Gujarat High Court · (2013) 2 ACC 631 : (2013) ACJ 952 : (2012) 1 GLH 733 : (2012) 2 GLR 1681

Constitution of India, 1950 — Article 142Motor Vehicles Act, 1939 — Section 147

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High Courts20 Jan 2012

Padmavati Paradise, Proprietory Concern of Parashar Arvind and Another Vs Kirtiben Dhanesh kumar Shah

Gujarat High Court · (2012) 2 GLH 61

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4Penal Code, 1860 (IPC) — Section 114, 465, 468, 471

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High Courts20 Jan 2012Dismissed

Commissioner of Customs Vs Shreeji Overseas (India) Pvt. Ltd.

Gujarat High Court · (2013) 289 ELT 401

Customs Act, 1962 — Section 117, 150, 46, 48, 57

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High Courts19 Jan 2012Dismissed

Gujarat Kelavani Trust Vs Prashantbhai Punamchand Shah

Gujarat High Court · (2012) 133 FLR 38 : (2012) LLR 322

Constitution of India, 1950 — Article 226, 227

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High Courts19 Jan 2012Allowed

Limbad Pravinsinh Ratansinh Vs Takhatsang Banesang Nakum and Others

Gujarat High Court · (2012) 1 GLH 780 : (2012) 1 GLR 892

Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5

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High Courts19 Jan 2012Dismissed

Patel Paresh Atmaram Vs State of Gujarat and Another

Gujarat High Court · (2012) 2 GLH 21

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts18 Jan 2012Dismissed

State of Gujarat Vs H.E. The Governor of Gujarat and Others

Gujarat High Court · (2012) 01 GUJ CK 0073

Constitution of India, 1950 — Article 136, 142, 154, 154(1), 162Gujarat Lokayukta Act, 1986 — Section 14, 15, 2, 2(7), 20Protection of Human Rights Act, 1993 — Section 24(3), 6(3)

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High Courts18 Jan 2012Allowed