COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,005 of 1,770

High Courts26 Sept 2006

GSRTC Vs Hargovindas R. Modi and Others

Gujarat High Court · (2007) ACJ 1198 : AIR 2007 Guj 39

Central Motor Vehicles Rules, 1989 — Rule 293, 294, 295, 297, 298Criminal Procedure Code, 1973 (CrPC) — Section 195Motor Vehicles Act, 1939 — Section 110F, 111, 111A

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High Courts26 Sept 2006Dismissed

Sharad Bansilal Vakil Vs Jai Mahakalay Infrastructure Pvt. Ltd. and Others

Gujarat High Court · (2006) 09 GUJ CK 0040

Companies Act, 1956 — Section 483Government of India Act, 1915 — Section 107, 108

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High Courts26 Sept 2006

Amit V. Bansal and Others Vs State of Gujarat and Others

Gujarat High Court · (2006) 09 GUJ CK 0036

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High Courts26 Sept 2006

Niruben Atmaram Sitapuri Vs Sales Tax Commissioner and Another

Gujarat High Court · (2006) 09 GUJ CK 0027

Constitution of India, 1950 — Article 14, 16, 226, 32

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High Courts25 Sept 2006Allowed

Kankuben J. Bharwad Vs State of Gujarat and Another

Gujarat High Court · AIR 2007 Guj 16 : (2006) 26 GLH 659

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84(C)

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High Courts25 Sept 2006Disposed Off

Commissioner of Income Tax Vs Gulamrasul M. Pathan

Gujarat High Court · (2006) 09 GUJ CK 0045

Income Tax Act, 1961 — Section 132, 132(1), 132A, 132A(3), 132B

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High Courts25 Sept 2006

Waghela Rasik Ramji Vs The State of Gujarat and Others

Gujarat High Court · (2006) 09 GUJ CK 0041

Constitution of India, 1950 — Article 14, 16, 226, 32

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High Courts22 Sept 2006

Dilipbhai Govindbhai Chauhan and Another Vs State of Gujarat and Others

Gujarat High Court · (2006) 09 GUJ CK 0026

Constitution of India, 1950 — Article 14, 16, 226, 32

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High Courts22 Sept 2006Dismissed

Nanjibhai Sardarbhai Rajat Vs Director General and Another

Gujarat High Court · (2006) 09 GUJ CK 0022

Constitution of India, 1950 — Article 226

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High Courts22 Sept 2006

Shreeji Concast Ltd. Vs Shreeji Oxygen P. Ltd. and Another

Gujarat High Court · (2007) 138 CompCas 717

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Companies (Court) Rules, 1959 — Rule 6, 9Companies Act, 1956 — Section 433, 434, 531, 531A

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High Courts21 Sept 2006Allowed

Bhagwanji and Kalyanji Vs Punjabhai Hajabhai Rathod

Gujarat High Court · AIR 2007 Guj 88

Civil Procedure Code, 1908 (CPC) — Section 105, 105(2), 15Evidence Act, 1872 — Section 62

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High Courts21 Sept 2006

State of Gujarat Vs Natwarlal Mohanlal Shah and Another

Gujarat High Court · (2006) 09 GUJ CK 0048

Constitution of India, 1950 — Article 227

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High Courts21 Sept 2006

Thakarshi Naranbhai Patel Vs State of Gujarat and Another

Gujarat High Court · (2006) 09 GUJ CK 0033

Constitution of India, 1950 — Article 20, 20(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 389(1)Narcotic Drugs and Psychotropic Substances (Amendment) Act, 2001 — Section 41, 41(1)

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High Courts21 Sept 2006Dismissed

Subhashbhai Chandubhai Patel Vs State of Gujarat

Gujarat High Court · (2007) CriLJ 320

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 313, 374, 377Evidence Act, 1872 — Section 105, 5Penal Code, 1860 (IPC) — Section 107, 114, 120B, 302, 306

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High Courts21 Sept 2006Dismissed

Transport Manager and Another Vs Maheshwarsinh Karansinh Jadhav

Gujarat High Court · (2007) 1 GLR 659

Central Civil Services (Pension) Rules, 1972 — Rule 38Constitution of India, 1950 — Article 227Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 47, 47(1), 47(2), 72

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High Courts20 Sept 2006

Atulbhai Bhalchandra Jani Vs District Collector

Gujarat High Court · (2006) 09 GUJ CK 0069

Constitution of India, 1950 — Article 226, 227

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High Courts20 Sept 2006Dismissed

Heemanshu Horns Pvt. Ltd. and Others Vs Kapadvanj Nagar Palika and Others

Gujarat High Court · (2006) 09 GUJ CK 0060

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114 , 151Constitution of India, 1950 — Article 226Gujarat Gram and Nagar Panchayats (Taxes and Fees) Rules, 1964 — Rule 36, 7(3)

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High Courts20 Sept 2006