High Courts26 Apr 2006Dismissed
Kishor Kanji Bhanushali Vs State of Gujarat
Gujarat High Court · (2006) 04 GUJ CK 0015
Penal Code, 1860 (IPC) — Section 120B, 304B, 489, 489C
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,020 of 1,770
High Courts26 Apr 2006Dismissed
Gujarat State Marketing Federation Ltd. Vs Sabarkantha District Co Op. Purchase and Sales Union Ltd.
Gujarat High Court · (2006) 3 GLR 2339
Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Rules, 1965 — Rule 78
High Courts24 Apr 2006
Gujarat Ship Trading Corpn. Vs Union of India (UOI)
Gujarat High Court · (2008) 11 STR 428
High Courts24 Apr 2006
Suo Motu Vs State of Gujarat and Others
Gujarat High Court · (2007) 2 ACC 638 : (2006) 3 GLR 1960
Constitution of India, 1950 — Article 21Motor Vehicles Act, 1988 — Section 112, 112(1), 115, 116, 118
High Courts21 Apr 2006Allowed
Gujarat State Road Transport Corporation Vs Gujarat Rajya Karmachari Mahamandal
Gujarat High Court · (2006) 111 FLR 673
Constitution of India, 1950 — Article 14, 16, 19, 21Industrial Disputes Act, 1947 — Section 25T, 25U, 29, 9A
High Courts21 Apr 2006Disposed Off
Commissioner of Income Tax Vs Jayantilal D. Patel
Gujarat High Court · (2007) 212 CTR 271
Income Tax Act, 1961 — Section 256(1), 60
High Courts20 Apr 2006Dismissed
Outdoor Advertising Owners Association and Another Vs K. Kailashnathan and/or Successor to The Office and Others
Gujarat High Court · AIR 2006 Guj 212 : (2006) 3 GLR 2362
Constitution of India, 1950 — Article 14, 226Development Control Regulations for Greater Bombay, 1991 — Regulation 21, 21.1, 21.2, 21.3, 21.4Gujarat Town Planning and Urban Development Act, 1976 — Section 17, 17(1), 37
High Courts20 Apr 2006Dismissed
Bipinchandra Purshottamdas Patel and Another Vs Sardar Patel University and Another
Gujarat High Court · (2006) 04 GUJ CK 0036
Sardar Patel University Act, 1955 — Section 25
High Courts20 Apr 2006Allowed
Nanuben Bhikhubhai Varnangar Vs State of Gujarat and Others
Gujarat High Court · (2006) 04 GUJ CK 0023
Civil Procedure Code, 1908 (CPC) — Section 80Penal Code, 1860 (IPC) — Section 302, 307
High Courts20 Apr 2006
Kiran N. Gajjar, Proprietor of Kingsway Graphics Vs O.L. of Parimal Financial Services Ltd. and Another
Gujarat High Court · (2007) 135 CompCas 352 : (2007) 78 SCL 274
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 2, Order 34 Rule 15Companies Act, 1956 — Section 125, 173(1), 173(2), 293(1), 441Contract Act, 1872 — Section 11
High Courts20 Apr 2006Dismissed
Adarsh Pragati Mandal Vs State Of Gujarat and Others
Gujarat High Court · (2006) 04 GUJ CK 0009
Constitution of India, 1950 — Article 12, 14
High Courts19 Apr 2006Dismissed
Ajendraprasad Narendraprasad Pandey Vs State of Gujarat
Gujarat High Court · (2006) 2 GLR 1683
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227, 277Criminal Procedure Code, 1973 (CrPC) — Section 160, 167, 309(2), 438, 482
High Courts19 Apr 2006
Ushaben Amratlal Mehta and Others Vs Gandhinagar Dist. Panchayat and Another
Gujarat High Court · (2006) 04 GUJ CK 0050
High Courts19 Apr 2006Dismissed
Sunil Himmatlal Mistry Vs Ahmedabad Urban Development Authority
Gujarat High Court · (2006) 04 GUJ CK 0034
Constitution of India, 1950 — Article 226
High Courts19 Apr 2006Dismissed
State of Gujarat Vs Yunus Daud Jogiyat and Another
Gujarat High Court · (2006) 04 GUJ CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 164, 164(4), 306, 313, 378Penal Code, 1860 (IPC) — Section 114, 302, 376
High Courts19 Apr 2006
Surajram Hiralal Bachkaniwala-Late Taragauri P. Bachkaniwala Vs Controller of Estate Duty
Gujarat High Court · (2006) 04 GUJ CK 0013
Estate Duty Act, 1953 — Section 39, 5, 64(1)Hindu Succession Act, 1956 — Section 6
High Courts18 Apr 2006Dismissed
Gujrat Water Resources Dev. Corpo. Ltd. Vs Baldevji Mohanji Solanki
Gujarat High Court · (2006) 110 FLR 685
Constitution of India, 1950 — Article 14, 226Industrial Disputes Act, 1947 — Section 29Limitation Act, 1963 — Section 5
High Courts18 Apr 2006Allowed
Nanavati Soap and Chemical Works Vs Shanti Kutir Khadi Gram Udhyog Trust
Gujarat High Court · (2006) 04 GUJ CK 0038
Trade Marks Act, 1999 — Section 21
High Courts18 Apr 2006Dismissed
Mukesh Dolatram Harjani Vs The State of Gujarat
Gujarat High Court · (2006) 04 GUJ CK 0011
Arms Act, 1959 — Section 25(1)Criminal Procedure Code, 1973 (CrPC) — Section 227, 397Evidence Act, 1872 — Section 10, 25, 26, 3