High Courts23 Jun 2006
Yunish Mohmad Safi Musalman thro'' Wife Kammo Yunis Mohmad and Another Vs State of Gujarat and Another
Gujarat High Court · (2006) 06 GUJ CK 0066
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,017 of 1,770
High Courts23 Jun 2006Dismissed
Ruxmaniben and Others Vs Bipinkumar Lallubhai Pandit and Others
Gujarat High Court · (2007) 1 GLR 764
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(A), 3(A), 85A, 89(2)Constitution of India, 1950 — Article 227
High Courts23 Jun 2006
Babubhai Manilal Parmar and Another Vs State of Gujarat
Gujarat High Court · (2006) 06 GUJ CK 0010
Penal Code, 1860 (IPC) — Section 114, 201, 302, 498A
High Courts22 Jun 2006Dismissed
Sukveer Singh Punia Vs Union of India (UOI) and Others
Gujarat High Court · (2006) 06 GUJ CK 0037
Constitution of India, 1950 — Article 226, 227
High Courts22 Jun 2006Allowed
Uttar Gujarat Vij Company Ltd. Vs Hindustan Petroleum Corpn. Ltd.
Gujarat High Court · (2006) 26 GLH 748 : (2006) 3 GLR 2204
Gujarat Electricity Industry (Reorganization and Regulation) Act, 2003 — Section 28, 29, 30
High Courts21 Jun 2006Allowed
Harijan Dana Soma Parmar Vs State of Gujarat
Gujarat High Court · (2006) 06 GUJ CK 0070
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Jun 2006
Friends Land Development Co. Vs State of Gujarat and Another
Gujarat High Court · (2007) 27 GLH 497
Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance Act, 1949 — Section 54
High Courts21 Jun 2006Allowed
Sadiyabhai Titiabhai Ninama and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2007) 114 FLR 188 : (2007) 1 GLR 711
Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts21 Jun 2006
Kirtikumar Indravadan Shah Vs State of Gujarat and Others
Gujarat High Court · AIR 2006 Guj 248 : (2006) 26 GLH 313
Gujarat Stamp Supply and Sales Rules, 1987 — Rule 14(2), 19, 21, 6(2)
High Courts21 Jun 2006Dismissed
Union of India (UOI) Vs Shree Gogara Pala Gella
Gujarat High Court · (2006) 06 GUJ CK 0044
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
High Courts21 Jun 2006
Chhimiben and Others Vs State of Gujarat and Others
Gujarat High Court · (2006) 06 GUJ CK 0019
High Courts20 Jun 2006
Nandadevi Dineshkumar Sharma Vs Chief Controlling Revenue Authority and Others
Gujarat High Court · (2006) 06 GUJ CK 0059
Bombay Stamp (Determination of Market Value of property) Rules, 1984 — Rule 4, 8Bombay Stamp Act, 1958 — Section 30, 31(3), 31A(1), 32, 32A(4)
High Courts20 Jun 2006
Vinaybhai P. Patel, Chairman Vs State of Gujarat and Another
Gujarat High Court · (2006) 06 GUJ CK 0043
Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 4, 8Bombay Stamp (Gujarat Amendment) Act, 1982 — Section 32, 32(1), 32(3)Bombay Stamp Act, 1958 — Section 30, 31, 31(3), 31A, 31A(1)
High Courts20 Jun 2006
Mithusinh Samratsinh Parmar Vs State of Gujarat and Others
Gujarat High Court · (2006) 26 GLH 743
Civil Procedure Code, 1908 (CPC) — Section 135CGujarat Land Revenue Rules, 1972 — Rule 104, 105, 106
High Courts20 Jun 2006Dismissed
Miru Adam Rahima and Others Vs State of Gujarat and Another
Gujarat High Court · AIR 2006 Guj 221 : (2006) 26 GLH 704
Constitution of India, 1950 — Article 226Gujarat Prohibition of Maintenance of Private Armed Force Act, 1989 — Section 3, 4, 5, 5(1), 5(2)
High Courts20 Jun 2006
Manubhai Vaghjibhai Dabhi Vs State of Gujarat and Others
Gujarat High Court · (2006) 06 GUJ CK 0002
Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 4, 8Bombay Stamp Act, 1958 — Section 30, 31(3), 31A(1), 32A
High Courts19 Jun 2006
Association of Management of Gujarat Unaided Engineering Vs Justice R.J. Shah Admission Committee For Professional and Another
Gujarat High Court · (2006) 06 GUJ CK 0065
Constitution of India, 1950 — Article 14, 19(1), 226
High Courts19 Jun 2006Dismissed
Musabhai Ahmedbhai Dudhiya Vs State of Gujarat
Gujarat High Court · (2006) 06 GUJ CK 0049
Bombay Police Act, 1951 — Section 135, 135(1)Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 100, 102, 302, 304, 96
High Courts19 Jun 2006Allowed
Rubamin Limited Vs State of Gujarat and Others
Gujarat High Court · (2006) 06 GUJ CK 0017
High Courts17 Jun 2006Dismissed
Hemant Automobiles Pvt. Ltd. and Others Vs Union Bank of India
Gujarat High Court · (2006) 06 GUJ CK 0045
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17, 35