COURT ARCHIVE

Gujarat High Court judgments, 2016

1,300 judgments · page 17 of 65

High Courts25 Jul 2016Dismissed

Noble Rubber Industries Vs State of Gujarat

Gujarat High Court · (2017) 173 AIC 318 : (2017) 1 GLR 479

Constitution of India, 1950 - Article 226Urban Land (Ceiling And Regulation) Act, 1976 - Section 10(3), Section 10(5)

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High Courts25 Jul 2016Dismissed

Pathak Pratiksha Vishal Vs State of Gujarat

Gujarat High Court · (2017) 1 GLR 401

Constitution of India, 1950 - Article 12, Article 226

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High Courts25 Jul 2016Dismissed

Haji Hamidkhan Rahemankhan Pathan Vs State of Gujarat

Gujarat High Court · (2016) 3 GujLH 460 : (2017) LIC 770

Constitution of India, 1950 - Article 309Gujarat Civil Services (Discipline and Appeal) Rules, 1971 - Rule 6 (7)Gujarat Civil Services (Pension) Rules, 2002 - Rule 301, Rule 304, Rule 77

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High Courts22 Jul 2016Dismissed

The State of Gujarat - Appellant @HASH Yadvendrasing Sardar Surjitsing Jat (Shikh) and Others - Opponents/Respondents

Gujarat High Court · (2016) 4 GLR 3159

Bombay Prohibition Act, 1949 - Section 116(B), Section 65(A)(E), Section 66(B), Section 81, Section 83, Section 98, Section 99Criminal Procedure Code, 1973 (CrPC) - Section 255(1), Section 378(3)

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High Courts22 Jul 2016Disposed Off

Tailor Keyur Vs State of Gujarat

Gujarat High Court · (2017) 1 GLR 521 : (2017) LIC 1557

Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 - Section 2(t), Section 32, Section 33

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High Courts22 Jul 2016Dismissed

Bhavnagar District Panchayat Vs Mahendra Jashvantrai Dave

Gujarat High Court · (2016) 3 GujLH 476

Industrial Disputes Act, 1947 - Section 2(j)

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High Courts22 Jul 2016Disposed Off

Pradipsinh Nanubha Zala - Appellant @HASH State of Gujarat - Opponents/Respondents

Gujarat High Court · (2016) CriLJ 4779 : (2017) 1 DMC 709

Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 304B, Section 498A

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High Courts22 Jul 2016Disposed Off

Harshad Dolatram Geariya and 2 - Applicants @HASH Heenaben Harshadbhai Geraiya and 1

Gujarat High Court · (2016) 4 GLR 3302

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 114, Section 498A

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High Courts21 Jul 2016Allowed

Ahmedabad Municipal Corpn. Vs Parvatiben Kashiben

Gujarat High Court · (2017) 1 GLR 81

Payment of Gratuity Act, 1972 - Section 2(e), Section 2(h)

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High Courts21 Jul 2016Allowed

Kalupur Commercial Co. Op. Bank Ltd. Vs Union of India

Gujarat High Court · (2017) 390 ITR 115

Income Tax Act, 1961 - Section 226

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High Courts21 Jul 2016Disposed Off

Narcotic Control Bureau Vs Haiderbeg Rahimbeg Mirza

Gujarat High Court · (2016) 340 ELT 282

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High Courts21 Jul 2016Partly Allowed

Group General Managar, ONGC Vs Ambalal Babulal Patel

Gujarat High Court · (2017) 172 AIC 513 : (2017) AIRCC 60 : (2016) 4 GLR 3335

Land Acquisition Act, 1894 - Section 11, Section 23(1)(A), Section 4

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High Courts21 Jul 2016Dismissed

Laxmiben Vs Collector

Gujarat High Court · (2016) 4 GLR 3390

Constitution of India, 1950 - Article 226, Article 227

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High Courts20 Jul 2016Allowed

Lok Prakashan Ltd. Vs Dineshbhai Hariprasad Pathak

Gujarat High Court · (2017) 2 GLR 1284 : (2017) LIC 574

Payment of Gratuity Act, 1972 - Section 1, Section 4Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 - Section 5

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High Courts20 Jul 2016Allowed

Bhaveshkumar Sooryakant Shah Vs Gujarat Public Service

Gujarat High Court · (2017) 1 GLR 454

Constitution of India, 1950 - Article 226Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 - Rule 8

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High Courts20 Jul 2016Allowed

Bakulkumar Ravishankar Jani - Petitioner @HASH Principal Chief Conservator of Forests and 2 Others

Gujarat High Court · (2016) 4 GLR 3024 : (2016) LIC 4603

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High Courts20 Jul 2016Allowed

Simandhar Swami Aradhna Trust Through Trustee - Petitioner @HASH State of Gujarat and 1

Gujarat High Court · (2016) 4 GLR 3245

Bombay Land Revenue Code, 1879 - Section 65Bombay Tenancy and Agricultural Lands Act, 1948 - Section 43, Section 63Gujarat Town Planning and Urban Development Act, 1976 - Section 29

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High Courts20 Jul 2016Allowed