COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,004 of 1,770

High Courts05 Oct 2006Dismissed

Sumlo @ Sumla Himla Bhuriya and Others Vs The State of Gujarat and Another

Gujarat High Court · (2007) CriLJ 612 : (2007) 3 GLR 2734

Arms Act, 1959 — Section 25(1)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 122, 427, 427(1), 427(2)

High Courts05 Oct 2006

Commissioner of Wealth Tax Vs Cadmach Machinery Co. Pvt. Ltd.

Gujarat High Court · (2007) 212 CTR 285

Finance (Amendment) Act, 1983 — Section 40, 40(2), 40(3)Finance Act, 1988 — Section 87Wealth Tax Act, 1957 — Section 2, 27(1), 3

High Courts05 Oct 2006Allowed

Azad Ice Factory Vs Guj. Industrial Investment Corpn.

Gujarat High Court · AIR 2007 Guj 29 : (2007) 27 GLH 243

Gujarat Public Moneys (Recovery of Dues) Act, 1979 — Section 1, 2, 3, 3(1), 3(2)

High Courts05 Oct 2006Dismissed

State of Gujarat and Another Vs Ramji Devjibhai Rabari and Another

Gujarat High Court · (2006) 10 GUJ CK 0003

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 63A, 64, 64(7), 64(8)

High Courts04 Oct 2006

Kishore Suryakant Thakkar Vs State of Gujart

Gujarat High Court · (2006) 10 GUJ CK 0031

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 120B, 149, 193, 194, 195

High Courts04 Oct 2006

Gopal Glass Works Ltd. Vs IAG Company Ltd. and Others

Gujarat High Court · (2006) 10 GUJ CK 0025

Designs Act, 2000 — Section 11, 19, 22, 22(1), 4

High Courts04 Oct 2006Dismissed

Laljibhai B. Patel Vs Union of India (UOI) and Another

Gujarat High Court · (2006) 10 GUJ CK 0022

Constitution of India, 1950 — Article 226, 227

High Courts04 Oct 2006Allowed

State of Gujarat Vs Rajuji Badarji

Gujarat High Court · (2006) 10 GUJ CK 0011

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 101, 103, 3Penal Code, 1860 (IPC) — Section 201, 302, 323, 324, 34

High Courts03 Oct 2006

Naynesh H. Nanavati Vs Dashrath R. Bhagat and Others

Gujarat High Court · (2008) ACJ 61 : (2007) 1 GLR 567

Motor Vehicles (Passenger Insurance) Act, 1971 — Section 203(4)Road Traffic Act, 1972 — Section 145

High Courts03 Oct 2006

Patel Chhatrasinh Gokalbhai Vs Dist. Primary Education Officer and Others

Gujarat High Court · (2006) 10 GUJ CK 0004

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 260

High Courts29 Sept 2006

Ganesh Gajaji Koli Bhil Vs State of Gujarat and Others

Gujarat High Court · (2006) 09 GUJ CK 0065

Constitution of India, 1950 — Article 309

High Courts29 Sept 2006Allowed

R.K. Shelat Registrar Vs State of Gujarat and Others

Gujarat High Court · (2007) 1 GLR 135

High Courts29 Sept 2006Dismissed

Hotel Guru Prerana Vs Niranjan Jayantilal Thaker and Others

Gujarat High Court · (2006) 09 GUJ CK 0007

Bombay Land Revenue Code, 1879 — Section 211, 38Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 3Civil Procedure Code, 1908 (CPC) — Order 30 Rule 10

High Courts28 Sept 2006

Nirav Navinbhai Shah and Others Vs State of Gujarat and Another

Gujarat High Court · (2006) 09 GUJ CK 0020

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 114, 307, 320, 326, 406Information Technology Act, 2000 — Section 66, 72

High Courts28 Sept 2006

Vithalbhai Hansarajbhai Radadiya and Others Vs State of Gujarat and Others

Gujarat High Court · (2006) 09 GUJ CK 0017

Gujarat Agricultural Produce Markets Act, 1963 — Section 24, 44, 47, 5, 52

High Courts28 Sept 2006

D.J. Chem Industries Vs The State of Gujarat

Gujarat High Court · (2006) 09 GUJ CK 0015

Central Sales Tax Act, 1956 — Section 8[5), 8[5)[32)Gujarat Sales Tax Act, 1969 — Section 49[2), 69

High Courts28 Sept 2006Dismissed

Suresh C. Shah Vs Food Corporation of India and Another

Gujarat High Court · (2006) 09 GUJ CK 0008

Constitution of India, 1950 — Article 226Food Corporation of India Staff Regulations, 1971 — Regulation 54, 58, 59, 59(4), 66(4)

High Courts27 Sept 2006Allowed

Jayantibhai Mafatbhai Patel and Others Vs Dilipbhai Becharbhai Patel and Another

Gujarat High Court · AIR 2007 Guj 136

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

High Courts27 Sept 2006

Jayraj N. Zala Vs Bhagubhai S. Patel, Managing Director or his and Another

Gujarat High Court · (2006) 09 GUJ CK 0046

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 20

High Courts26 Sept 2006

Kalavatidevi Rampravesh (Baldev) Bhagat Vs The Chief Secretary To The and Others

Gujarat High Court · (2006) 09 GUJ CK 0077

Constitution of India, 1950 — Article 309