High Courts17 Apr 2006Dismissed
Noel Waller Parmar Vs State of Gujarat and Others
Gujarat High Court · (2006) 04 GUJ CK 0035
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,021 of 1,770
High Courts13 Apr 2006Dismissed
Devang Rameshbhai Shah Vs State of Gujarat and Another
Gujarat High Court · (2006) 04 GUJ CK 0032
Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(2)
High Courts13 Apr 2006
Ranjitsinh Prabhatsinh Chavda Vs State of Gujarat
Gujarat High Court · (2006) 26 GLH 329
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts13 Apr 2006Dismissed
Torrent Power AEC Ltd. Vs Gayatri Intermediates Pvt. Ltd.
Gujarat High Court · (2006) 2 GLR 1580
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 14, 20(1), 226Electricity (Supply) Act, 1948 — Section 49
High Courts13 Apr 2006Allowed
Farida Yusuf Ibrahim Mulla Vs The State of Gujarat and Another
Gujarat High Court · (2006) 04 GUJ CK 0012
Criminal Procedure Code, 1973 (CrPC) — Section 188Penal Code, 1860 (IPC) — Section 498A, 506(2)
High Courts12 Apr 2006Dismissed
Shardaben Vs Thakor Laxmanji Tejaji and Others
Gujarat High Court · (2006) 26 GLH 772
Penal Code, 1860 (IPC) — Section 114, 397, 427, 447, 506(2)
High Courts12 Apr 2006Dismissed
AL Vijay Owners Association Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2006) 2 GLR 1547
Bombay Provincial Municipal Corporations Act, 1949 — Section 253 , 260 , 260(1), 260(2), 264Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104
High Courts12 Apr 2006Dismissed
Kamleshkumar Manrakhan Vs State of Gujarat
Gujarat High Court · (2006) 04 GUJ CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 498A
High Courts12 Apr 2006Allowed
(The) Kheralu Nagarik Sahakari Bank Ltd. Vs State of Gujarat and Another
Gujarat High Court · (2006) 26 GLH 307
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(2), 482, 82, 83Penal Code, 1860 (IPC) — Section 114, 120B, 304A, 406, 420
High Courts10 Apr 2006
Echjay Industries Ltd. Vs Union of India (UOI)
Gujarat High Court · (2006) 04 GUJ CK 0051
Central Excise Rules, 1944 — Rule 173Q(1), 173Q(2), 221, 225Constitution of India, 1950 — Article 226
High Courts10 Apr 2006Allowed
Kachrabhai Punjabhai Barot Vs State of Gujarat
Gujarat High Court · (2006) 04 GUJ CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 311, 313Evidence Act, 1872 — Section 106, 114Penal Code, 1860 (IPC) — Section 161, 165, 165A, 21
High Courts10 Apr 2006Dismissed
Harjibhai Darmshi Vs State of Gujarat and Others
Gujarat High Court · (2006) 04 GUJ CK 0031
Bombay Police Act, 1951 — Section 110Penal Code, 1860 (IPC) — Section 114, 323, 395, 427, 504
High Courts10 Apr 2006Dismissed
Bhavnagar District Co-Operative Bank Ltd. and Others Vs State of Gujarat and Others
Gujarat High Court · (2006) 2 GLR 1754
Constitution of India, 1950 — Article 226Co-operative Societies Act, 1912 — Section 4, 6Gujarat Co-operative Societies Act, 1961 — Section 13, 14, 145A, 145C, 145E
High Courts10 Apr 2006
Gujarat State Road Transport Corporation Vs Narmadashanker G. Joshi
Gujarat High Court · (2006) 111 FLR 1038
Constitution of India, 1950 — Article 227
High Courts07 Apr 2006Dismissed
S.H. Bhambhani Vs State of Gujarat and Others
Gujarat High Court · (2006) 04 GUJ CK 0037
Constitution of India, 1950 — Article 14, 16, 226
High Courts07 Apr 2006Allowed
Tulsidas Banbiharilal Goyal Vs The State of Gujarat and Another
Gujarat High Court · (2006) 04 GUJ CK 0029
Bar Council of India Rules, 1975 — Rule 6Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 30
High Courts07 Apr 2006Allowed
Sir CJNZ Madresa Trust Vs Dara D. Jokhi and Others
Gujarat High Court · (2006) 04 GUJ CK 0025
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, 151Contempt of Courts Act, 1971 — Section 10 , 10, 12, 12Trusts Act, 1882 — Section 21
High Courts05 Apr 2006Dismissed
Pratap Mohanbhai Vs State of Gujarat
Gujarat High Court · (2006) 04 GUJ CK 0042
Penal Code, 1860 (IPC) — Section 201, 300, 302, 304
High Courts05 Apr 2006Dismissed
Mahendra @ Malio Bachubhai Vs State of Gujarat
Gujarat High Court · (2007) 2 ALT(Cri) 8 : (2006) CriLJ 4797 : (2007) 1 GLR 39
Bombay Police Act, 1951 — Section 135(1), 37, 37(1)Penal Code, 1860 (IPC) — Section 302
High Courts04 Apr 2006
Jagdishchandra N. Trivedi Vs Trustee/Principal and Others
Gujarat High Court · (2006) 04 GUJ CK 0033
Constitution of India, 1950 — Article 226, 227Gujarat Secondary Education Act, 1972 — Section 36, 53