COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,019 of 1,770

High Courts05 May 2006

Hemendra Babulal Shah Huf Through Manager and Karta and Another Vs Dilipkumar Babulal Shah and Another

Gujarat High Court · (2006) 26 GLH 498

Arbitration Act, 1940 — Section 20, 34, 6(1)Arbitration and Conciliation Act, 1996 — Section 8Civil Procedure Code, 1908 (CPC) — Order 20 Rule 15, 115, 89

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High Courts03 May 2006

Ullasba Mangalsinh Sarvaiya Vs Mustufabhai Hasanbhai Pindhra (Menon) and Others

Gujarat High Court · (2007) 1 ACC 870

Motor Vehicles Act, 1988 — Section 168, 168

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High Courts03 May 2006Allowed

Mohan V. Pednekar Vs Executive Director (H.R.), Indian Oil Corporation Ltd. and Another

Gujarat High Court · (2007) 2 GLR 1735

Constitution of India, 1950 — Article 226(2)

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High Courts03 May 2006

Arvind Lakhmanbhai Vs State of Gujarat

Gujarat High Court · (2006) 26 GLH 714

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts02 May 2006Dismissed

Modinagar Co-op. housing Soc. Ltd. and Another Vs State of Gujarat and Others

Gujarat High Court · (2006) 05 GUJ CK 0013

Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 108, 108(4)Gujarat Town Planning and Urban Development Act, 1976 — Section 249, 40(3), 41, 42, 44

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High Courts02 May 2006

New India Assurance Co. Ltd. Vs Bhavani Nanji Pachanbhai Patel and Others

Gujarat High Court · (2007) 1 ACC 577

Motor Vehicles Act, 1988 — Section 163A, 166

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High Courts01 May 2006Dismissed

Bhishma N. Thakore Vs Dena Bank

Gujarat High Court · (2007) 80 SCL 44

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 19(15), 24

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High Courts01 May 2006Dismissed

Torrent Power AEC Ltd. Vs Shreeji (Rakhial) Commercial Co-Oprative Housing Soc. Ltd.

Gujarat High Court · AIR 2006 Guj 190 : (2006) 3 GLR 1944

Electricity Act, 2003 — Section 2(15), 2(49), 2(70), 43, 50

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High Courts01 May 2006

Tensile Steel Ltd. and Another Vs Punjab and Sind Bank and Others

Gujarat High Court · AIR 2007 Guj 126 : (2007) 139 CompCas 359 : (2007) 79 SCL 570

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3)Constitution of India, 1950 — Article 226Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 19(15), 24

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High Courts01 May 2006Dismissed

State of Gujarat and Others Vs Ramesh C. Joshi

Gujarat High Court · (2006) 05 GUJ CK 0007

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High Courts01 May 2006Allowed

C.S. Jardosh and Others Vs Somabhai Ranchhodbhai Patel Power of Attorney N.S. Patel

Gujarat High Court · (2006) 05 GUJ CK 0006

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 21 Rule 106(3)Limitation Act, 1963 — Section 5

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High Courts01 May 2006

Sarfuddin Kamaruddin Shaikh thro'' Shaikh Mariyambibi Kamar Vs State of Gujarat and Another

Gujarat High Court · (2006) 05 GUJ CK 0004

Penal Code, 1860 (IPC) — Section 376, 394, 396, 397

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High Courts01 May 2006Dismissed

State of Gujarat Vs Bharwad Raju Raghav

Gujarat High Court · (2007) CriLJ 384

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313, 378Penal Code, 1860 (IPC) — Section 376

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High Courts29 Apr 2006

Arvind Lakhmanbhai Vs State of Gujarat

Gujarat High Court · (2006) 04 GUJ CK 0053

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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High Courts28 Apr 2006Allowed

Sangitaben Manilal Yadav Vs President and Others

Gujarat High Court · (2006) 04 GUJ CK 0048

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2, 25B, 25B(1), 25B(2), 25FPersons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47

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High Courts28 Apr 2006Dismissed

S.P. Majmudar Advocate Vs State of Gujarat and Another

Gujarat High Court · (2006) 04 GUJ CK 0040

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 482Government of India Act, 1915 — Section 107, 108

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High Courts27 Apr 2006

Union of India (UOI) and Another Vs Ganpat L. Kachhava and Others

Gujarat High Court · (2006) 3 GLR 2257

Constitution of India, 1950 — Article 226, 227Railway Claims Tribunal (Procedure) Rules, 1989 — Rule 3Railway Claims Tribunal Act, 1987 — Section 13, 13(2), 14, 15, 2

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High Courts27 Apr 2006

Commissioner of Income Tax Vs Swastik Sanitary Works Ltd.

Gujarat High Court · (2006) 04 GUJ CK 0004

Income Tax Act, 1961 — Section 256(1), 43(1)

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High Courts26 Apr 2006Dismissed

Suleman D. Khristi Vs State of Gujarat and Others

Gujarat High Court · (2006) 111 FLR 1035 : (2006) 3 GLR 1955

Bombay Civil Services Rules, 1959 — Rule 152Constitution of India, 1950 — Article 14, 16, 19, 226, 227Gujarat Civil Services (Joining Time, Foreign Service, Deputation out of India, Payment during Suspension, Dismissal and Removal) Rules, 2002 — Rule 70

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High Courts26 Apr 2006Dismissed

Cadila Healthcare Limited Vs Lupin Laboratories Ltd. and Another

Gujarat High Court · (2006) 3 GLR 2168 : (2006) 33 PTC 68

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1Constitution of India, 1950 — Article 233, 234, 235, 236, 237Trade Marks Act, 1999 — Section 134

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