COURT ARCHIVE

Gujarat High Court judgments, 2015

954 judgments · page 24 of 48

High Courts12 Jun 2015

Deputy Commissioner Income Tax (TDS) Vs Vodafone Essar Gujarat Ltd. and Others

Gujarat High Court · (2015) 376 ITR 23

Central Excises and Salt Act, 1944 - Section 35B, 35C, 35C(1), 35C(2A)Constitution of India, 1950 - Article 14, 226Finance Act, 1994 - Section 87(b)

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High Courts12 Jun 2015Allowed

Ikbal Vs Commissioner of Police and Others

Gujarat High Court · (2015) 06 GUJ CK 0030

Arms Act, 1959 - Section 25(1-B)A.B.)Bombay Police Act, 1951 - Section 135Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(c), 3, 3(2)

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High Courts11 Jun 2015

State of Gujarat Vs Thakor Dashrathji Somaji and Others

Gujarat High Court · (2015) 06 GUJ CK 0028

Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313, 374, 378(1)(3)Penal Code, 1860 (IPC) - Section 114, 147, 148, 149, 307

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High Courts11 Jun 2015Dismissed

Jivabhai Himmatbhai Tadvi Vs State of Gujarat

Gujarat High Court · (2015) 06 GUJ CK 0027

Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(1)Penal Code, 1860 (IPC) - Section 302, 304(2), 433, 504

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High Courts11 Jun 2015Dismissed

Lalji Kurji Maghodiya and Others Vs State of Gujarat

Gujarat High Court · (2015) 06 GUJ CK 0026

Bombay Police Act, 1951 - Section 135(1)Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 114, 302

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High Courts11 Jun 2015Allowed

Chaudhary Hiteshbhai Karshanbhai and Others Vs State of Gujarat and Others

Gujarat High Court · (2015) CriLJ 4903 : (2016) 1 Crimes 430 : (2015) 3 GLR 2113

Criminal Procedure Code, 1973 (CrPC) - Section 320, 320(2), 362, 394, 482Gujarat Police Act, 1951 - Section 135Penal Code, 1860 (IPC) - Section 114, 307, 324, 354, 394

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High Courts10 Jun 2015Allowed

Panchabhai Popatbhai Sakaliya Vs State of Gujarat and Others

Gujarat High Court · (2015) 06 GUJ CK 0029

Constitution of India, 1950 - Article 136, 142Criminal Procedure Code, 1973 (CrPC) - Section 320, 482Penal Code, 1860 (IPC) - Section 394, 420, 504, 506(2)

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High Courts10 Jun 2015Allowed

New India Assurance Co. Ltd. Vs Minor Himaniben and Others

Gujarat High Court · (2015) 4 ACC 273 : (2016) 2 ALLMR 62

Hindu Succession Act, 1956 - Section 15, 16Motor Vehicles Act, 1988 - Section 166, 173

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High Courts09 Jun 2015

State of Gujarat Vs Indian Petro Chemicals Ltd.

Gujarat High Court · (2015) 85 VST 146

Central Excises and Salt Act, 1944 - Section 11B, 11B(1), 35FCustoms Act, 1962 - Section 129E, 27(1)Gujarat Sales Tax Act, 1969 - Section 41, 50, 54, 54(1)(aa), 54[1][aa]

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High Courts08 Jun 2015Allowed

PWD and Forest Employees Union Vs State of Gujarat and Others

Gujarat High Court · (2015) 146 FLR 652

Constitution of India, 1950 - Article 226

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High Courts08 Jun 2015Dismissed

Manjibhai Gandabhai Vs Surendranagar Dist. and Others

Gujarat High Court · (2015) 147 FLR 99 : (2015) 3 LLJ 335

Industrial Disputes Act, 1947 - Section 25F, 25G

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High Courts08 Jun 2015Allowed

Bruhad Dakshin Gujarat Ahir Suvarnkar Public Charitable Trust Vs State of Gujarat and Others

Gujarat High Court · (2015) 3 GLR 2251

Constitution of India, 1950 - Article 226

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High Courts08 May 2015Dismissed

Mukesh Balvantray Tripathi Vs Ahmedabad Municipal Corporation and Others

Gujarat High Court · (2015) 146 FLR 301 : (2015) 3 GLR 2433 : (2015) LabIC 2952

Penal Code, 1860 (IPC) - Section 115

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High Courts08 May 2015Allowed

Haresh A. Patel Vs State of Gujarat and Others

Gujarat High Court · (2015) 2 Crimes 728 : (2015) GLH 3 796

Penal Code, 1860 (IPC) - Section 279, 285, 287, 290, 405

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High Courts08 May 2015Dismissed

State of Gujarat Vs Zala Indrakumar Bachubha and Others

Gujarat High Court · (2015) 05 GUJ CK 0030

Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313, 378, 417, 418, 423Penal Code, 1860 (IPC) - Section 397, 452, 504

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High Courts08 May 2015Partly Allowed

Laxmanbhai Nanubhai Vankar Vs State of Gujarat and Others

Gujarat High Court · (2015) 05 GUJ CK 0025

Constitution of India, 1950 - Article 226

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High Courts08 May 2015

Baroda Rayon Employees Ekta Union Vs Baroda Rayon Corporation Ltd. and Others

Gujarat High Court · (2015) 05 GUJ CK 0024

Arbitration and Conciliation Act, 1996 - Section 28, 5Bombay Land Revenue Code, 1879 - Section 150, 152, 155Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Order 39 Rule 2A, Order 39 Rule 2A, 151, 94

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High Courts08 May 2015Dismissed

Bhikhubhai Ranchhodbhai Dabhi and Others Vs Mohanbhai Chhimkabhai Patel and Others

Gujarat High Court · (2015) 05 GUJ CK 0023

Bombay Land Revenue Code, 1879 - Section 135(d)Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 43 Rule 1(r), Order 7 Rule 11

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High Courts08 May 2015Allowed

Aamir Khan and Others Vs State of Gujarat and Others

Gujarat High Court · (2015) 05 GUJ CK 0022

Criminal Procedure Code, 1973 (CrPC) - Section 202, 482Wild Life (Protection) Act, 1972 - Section 2(16)(a)(b), 27(4), 39, 48(a), 57

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High Courts08 May 2015

Gulf Asphalt Private Limited Known as Aspam Petronergy Pvt. Ltd. Vs Dipesh Sinh Kishanchandra Rao and Others

Gujarat High Court · (2015) ALLMR(Cri) 545 : (2016) 1 BC 745 : (2015) CriLJ 3954

Companies Act, 1956 - Section 391, 392, 393, 394Constitution of India, 1950 - Article 227Criminal Procedure Code, 1973 (CrPC) - Section 2(d), 255(1), 256, 256(1), 258

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