COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,003 of 1,770

High Courts13 Oct 2006Allowed

Ketankumar Gabubhai Patel Vs Secretary, Dept of Health and Family Welfare and Others

Gujarat High Court · (2006) 10 GUJ CK 0019

Constitution of India, 1950 — Article 14, 15, 16, 226Post Graduate Degree Medical Course Admissions Rules — Rule 1, 1.2, 1.4, 1.8, 1ASaurashtra University Act, 1965 — Section 33

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High Courts13 Oct 2006

Shankarlal M. Parmar Vs Dinesh Babulal Boriyawala and Another

Gujarat High Court · (2006) 10 GUJ CK 0009

Criminal Procedure Code, 1973 (CrPC) — Section 29(2), 325(1), 357, 357(1), 357(3)Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 6

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High Courts13 Oct 2006

State of Gujarat Vs Mahavir Engineering and Electric Stores

Gujarat High Court · (2009) 22 VST 564

Gujarat Sales Tax Act, 1969 — Section 16(1), 41, 44, 49(2), 62

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High Courts11 Oct 2006Allowed

Velabhai Hardasbhai Patel Vs Hirabhai Hardasbhai Patel and Others

Gujarat High Court · (2006) 26 GLH 613

Constitution of India, 1950 — Article 19(1), 19(l)(c), 19(l)(g)Gujarat Co-operative Societies Act, 1961 — Section 155, 160, 2(14), 2(d), 73, 73

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High Courts11 Oct 2006Dismissed

Jayshreeben Vasantkumar Vithlani Vs Manjibhai and Co. and Another

Gujarat High Court · (2006) 10 GUJ CK 0035

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1) , 29(2)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 41 Rule 31

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High Courts11 Oct 2006

Chandan Metal Products Pvt. Ltd. Vs The State of Gujarat

Gujarat High Court · (2006) 10 GUJ CK 0023

Gujarat Sales Tax Act, 1969 — Section 49(2), 62, 69

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High Courts11 Oct 2006

Commissioner of Income Tax Vs Indian Petrochemicals Corpn. Ltd.

Gujarat High Court · (2006) 10 GUJ CK 0017

Income Tax Act, 1961 — Section 256(1), 256(1), 37(3A)

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High Courts11 Oct 2006Dismissed

Dinaji Savaji Dundi Vs State of Gujarat

Gujarat High Court · (2006) 10 GUJ CK 0016

Bombay Police Act, 1951 — Section 135, 37(1)Penal Code, 1860 (IPC) — Section 300, 302, 304, 313Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

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High Courts11 Oct 2006Dismissed

Mohansinh Chimanlal Rao and Others Vs State of Gujarat and Another

Gujarat High Court · (2006) 10 GUJ CK 0012

Police Sub Inspector (Unarmed Branch Class III) Recruitment Rules, 2003 — Rule 2(C)

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High Courts10 Oct 2006Dismissed

Eagle Corporation Pvt. Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2007) 1 GLR 213

Bombay Sales of Motor Spirit Taxation Act, 1958 — Section 35Constitution of India, 1950 — Article 14, 19, 226, 301, 303Gujarat Sales Tax Act, 1969 — Section 2(7), 3(1), 49, 49(2), 59

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High Courts10 Oct 2006Dismissed

Rajendra Bharatbhai Raval Vs State of Gujarat

Gujarat High Court · (2006) 10 GUJ CK 0010

Constitution of India, 1950 — Article 136, 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 302, 304(1), 304B, 34, 392

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High Courts10 Oct 2006

Angsley Investment Ltd. Vs Turus Shipping Service and Others

Gujarat High Court · AIR 2007 Guj 23

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 2(2)Partnership Act, 1932 — Section 69

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High Courts10 Oct 2006

State of Gujarat and Others Vs Babuji Mulaji Marvadi

Gujarat High Court · AIR 2007 Guj 27

Essential Commodities Act, 1955 — Section 3, 7

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High Courts09 Oct 2006

Devsinh V. Raj and Others Vs State of Gujarat

Gujarat High Court · (2006) 10 GUJ CK 0037

Penal Code, 1860 (IPC) — Section 114, 201, 302, 498A

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High Courts09 Oct 2006Dismissed

Vijaybhai Mohandas Narang Vs Janaki Vijaybhai Narang and Another

Gujarat High Court · (2006) 10 GUJ CK 0034

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 386, 401, 482

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High Courts07 Oct 2006

Nagkunverba Balvantsinh through her P.A. Mansinh M. Atalia Vs Parthivbhai Lomeshprasad and Others

Gujarat High Court · (2007) 1 GLR 735

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 21, 32, 32G, 70Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Constitution of India, 1950 — Article 227

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High Courts07 Oct 2006Dismissed

State of Gujarat and Another Vs Ashokkumar V. Parekh and Others

Gujarat High Court · (2006) 10 GUJ CK 0008

Civil Procedure Code, 1908 (CPC) — Section 96Constitution of India, 1950 — Article 14, 16

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High Courts06 Oct 2006Allowed

Sohanlal Kasiram Brahmin and Another Vs State of Gujarat and Another

Gujarat High Court · (2006) 10 GUJ CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 102(3), 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 29, 50, 52, 52(2)

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High Courts06 Oct 2006Dismissed

United India Insurance Co. Ltd. Vs Rameshbhai Somabhai Vankar and Others

Gujarat High Court · (2007) ACJ 2029 : (2007) 1 GLR 793

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High Courts06 Oct 2006Allowed

Shaileshkumar Maganlal Mistry Vs Memon Sabirbhai and Others

Gujarat High Court · (2007) 27 GLH 334

Criminal Procedure Code, 1973 (CrPC) — Section 155, 204, 239, 252, 258Negotiable Instruments Act, 1881 (NI) — Section 138

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