COURT ARCHIVE

Gujarat High Court judgments, 2019

740 judgments · page 15 of 37

High Courts23 Jul 2019Allowed

STATE OF GUJARAT & 1 Other(S) Vs GOVINDBHAI DESURBHAI

Gujarat High Court · (2019) 07 GUJ CK 0147

Industrial Disputes Act, 1947 — Section 2A, 2(k), 10, 10(1), 25G, 25F, 25HConstitution Of India, 1950 — Article 32, 226, 227

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High Courts23 Jul 2019Dismissed

Vaghrol Gram Panchayat Thru Sarpanch Jabuben Jamabhai Vs State Of Gujarat

Gujarat High Court · (2019) 07 GUJ CK 0107

Constitution Of India, 1950 — Article 226

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High Courts23 Jul 2019

Devjibhai Jivabhai Harijan And 7 Other(S) Vs Special Secretary (Appeals) And 2 Other(S)

Gujarat High Court · (2019) 07 GUJ CK 0100

Bombay Land Revenue Code, 1879 — Section 79A, 135D, 211Constitution Of India, 1950 — Article 226, 300A

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High Courts23 Jul 2019Dismissed

Oriental Insurance Co.Ltd. Vs Vyas Pashyantiben Wd/O Mehulkumar Kantilal And 5 Other(S)

Gujarat High Court · (2019) 07 GUJ CK 0085

Motor Vehicles Act, 1988 — Section 166, 173

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High Courts23 Jul 2019Disposed Of

Rasiklal Kalyanji Doshi Vs State Of Gujarat

Gujarat High Court · (2019) 07 GUJ CK 0052

Constitution Of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 11, 11(2), 18

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High Courts23 Jul 2019Disposed Of

Nocil Limited Vs Designated Authority, Directorate General Of Trade Remedy

Gujarat High Court · (2019) 07 GUJ CK 0047

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High Courts23 Jul 2019Dismissed

Vaghrol Gram Panchayat Thru Sarpanch Jabuben Jamabhai Rajya Vs State Of Gujarat

Gujarat High Court · (2019) 07 GUJ CK 0041

Constitution Of India, 1950 — Article 226

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High Courts23 Jul 2019Disposed Of

Sardar Vallabhbhai National Institution Of Technology Vs Union Of India

Gujarat High Court · (2019) 07 GUJ CK 0017

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High Courts23 Jul 2019Allowed

Nilesh Malsi Maheshwari Vs State Of Gujarat

Gujarat High Court · (2019) 07 GUJ CK 0006

Constitution Of India, 1950 — Article 14, 16, 226

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High Courts22 Jul 2019Partly Allowed

Dhoraji Municipality Vs Vallabhbhai Laljibhai Vaghasiya

Gujarat High Court · (2019) 07 GUJ CK 0161

Industrial Disputes Act, 1947 — Section 25F

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High Courts22 Jul 2019Allowed

Vadnagar Nagarik Sahakari Bankltd Vs Dipikaben Arvindbhai Thaker

Gujarat High Court · (2019) 07 GUJ CK 0146

Industrial Disputes Act, 1947 — Section 25B(1), 25F, 25G, 25H

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High Courts22 Jul 2019

Jamnagar Municipal Corporation Through Commissioner Vs Jayantilal Meghjibhai Chauhan C/O Bhartiya Mazdoor Sangh

Gujarat High Court · (2019) 07 GUJ CK 0143

Industrial Disputes Act, 1947 — Section 2(s), 33C(2)Constitution Of India, 1950 — Article 227

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High Courts22 Jul 2019Allowed

Suo Moto Vs Parth Hemendra Jani And 2 Other(S)

Gujarat High Court · (2019) 07 GUJ CK 0110

Negotiable Instruments Act, 1881 — Section 138Contempt Of Courts Act, 1971 — Section 2(b)Constitution Of India, 1950 — Article 215

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High Courts22 Jul 2019

Trasnport Corporation Of Indialtd. Vs Employees State Insurance Corporation And 2 Other(S) Q

Gujarat High Court · (2019) 07 GUJ CK 0109

Employees State Insurance Act, 1948 — Section 85(B)

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High Courts22 Jul 2019

Suo Moto Vs Parth Hemendra Jani & 2 Others

Gujarat High Court · (2019) 07 GUJ CK 0045

Constitution Of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 2(b)Negotiable Instruments Act, 1881 — Section 138

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High Courts19 Jul 2019

Asset Manager Ongc Vs Ramiben S Thakore Wd/O Sanaji M Thakore

Gujarat High Court · (2019) 07 GUJ CK 0153

Evidence Act, 1872 — Section 3, 4, 7(4)(e), 5, 7, 7(1), 7(2), 7(3), 7(3A), 7(7), 13, 14, 108Indian Penal Code, 1860 — Section 193, 196, 228,

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High Courts19 Jul 2019Dismissed

Sarpanchshri Vs Shivabhai Baria

Gujarat High Court · (2019) 07 GUJ CK 0145

Industrial Disputes Act, 1947 — Section 33C, 33C(2)Constitution Of India, 1950 — Article 226, 227

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High Courts19 Jul 2019Dismissed

SHAMBHUBHAI CHIMANBHAI PATEL Vs TRANSPORT MANAGER - AHMEDABAD MUNICIPAL TRANSPORT SERVICE And 1 Other(S)

Gujarat High Court · (2019) 07 GUJ CK 0144

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High Courts19 Jul 2019Dismissed

Balwantbhai Muljibhai Patel Vs State Of Gujarat & 2 Others

Gujarat High Court · (2019) 07 GUJ CK 0053

Constitution Of India, 1950 — Article 226

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High Courts19 Jul 2019Disposed Of

Sarine Technologies Limited Thru Prachi Bhardwaj Vs Diyora And Bhanderi Corporation Thru Dhaval Diyora Ashish Diyora Ghanshyam Bhanderi Pravinbhai D

Gujarat High Court · (2019) 07 GUJ CK 0044

Constitution Of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 11, 12

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