High Courts13 Mar 2006Allowed
Manidhari International Vs O.L. of Jalan Ispat Casting Ltd. and Others
Gujarat High Court · (2008) 88 SCL 272
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 1,024 of 1,770
High Courts13 Mar 2006Dismissed
Arnivada Seva Sahakari Mandali Ltd. and Another Vs Deputy Collector and Others
Gujarat High Court · (2006) 03 GUJ CK 0038
Banking Regulation Act, 1949 — Section 5, 5(1), 56Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 115B, 115D, 115G, 115J, 145B
High Courts13 Mar 2006
Patel Wines Vs Natpur Co-operative Bank Ltd. and Others
Gujarat High Court · AIR 2006 Guj 116 : (2006) 26 GLH 455 : (2006) 2 GLR 1227
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94, Order 21 Rule 95, Order 21 Rule 96, 115
High Courts10 Mar 2006
Bharatbhai Kantilal Jethwa Vs State of Gujarat and Others
Gujarat High Court · (2006) 03 GUJ CK 0073
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17B, 32, 32F, 32I, 32OConstitution of India, 1950 — Article 14
High Courts10 Mar 2006
Gangotri Inorganic Pvt. Ltd. Vs State of Gujarat and Another
Gujarat High Court · (2006) 2 GLR 1425
Bombay Land Revenue Code, 1879 — Section 152Bombay Stamp Act, 1958 — Section 32, 39(1)(B)
High Courts10 Mar 2006Allowed
Alimamad Mersha Shaikh Vs State of Gujarat
Gujarat High Court · (2006) 3 GLR 2472
Majority Act, 1875 — Section 3Penal Code, 1860 (IPC) — Section 361, 363, 366, 376
High Courts10 Mar 2006Dismissed
State of Gujarat Vs Kalavatiben Liladhar
Gujarat High Court · (2007) 2 DMC 195 : (2007) 2 GLR 1272
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 379Penal Code, 1860 (IPC) — Section 107, 306, 498A
High Courts10 Mar 2006
Laxmi Associates Vs Collector and Another
Gujarat High Court · (2006) 3 GLR 1982
Bombay Land Revenue Code, 1879 — Section 65Bombay Land Revenue Rules, 1921 — Rule 108, 108(5), 108(6)Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 9
High Courts10 Mar 2006
Noble Institute (Education) Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2007) 212 CTR 168 : (2006) 3 STR 497
Finance Act, 1994 — Section 66
High Courts10 Mar 2006Dismissed
Shri Satish Chand Singhal Vs The State of Gujarat and Others
Gujarat High Court · (2007) 4 BC 362 : (2006) CriLJ 3854 : (2006) 3 GLR 2209
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 207A, 207A(4), 262Evidence Act, 1872 — Section 3Income Tax Act, 1922 — Section 18A(3), 18A(9), 22, 28, 34
High Courts10 Mar 2006Dismissed
Executive Engineer Vs Shankarbhai Jivabhai Patel
Gujarat High Court · (2006) 111 FLR 164
Civil Service Servant Tribunal Act — Section 25F, 25NConstitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2
High Courts10 Mar 2006
National Insurance Company Vs Ashwin Vrajlal Rajgor and Others
Gujarat High Court · (2006) 03 GUJ CK 0022
Motor Vehicles Act, 1988 — Section 163A
High Courts09 Mar 2006Allowed
Chaturbhuj A. Sahu Vs State of Gujarat and Another
Gujarat High Court · (2006) 3 GLR 2007
Constitution of India, 1950 — Article 14, 16, 226
High Courts09 Mar 2006
Dhanuben and Others Vs Chairman of District Valuation Committee and Dist. Collector and Another
Gujarat High Court · (2006) 03 GUJ CK 0063
Constitution of India, 1950 — Article 14
High Courts09 Mar 2006Allowed
Ajitbhai Ismailbhai Pinjara Vs State of Gujarat
Gujarat High Court · (2006) 3 GLR 2074
Criminal Procedure Code, 1973 (CrPC) — Section 54Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 43, 44
High Courts09 Mar 2006Allowed
Bank of India Vs O.L. of Phar East Laboratories Ltd. and Another
Gujarat High Court · (2006) 03 GUJ CK 0053
Companies Act, 1956 — Section 446, 454, 456(2), 529, 529(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 13(9), 35, 36State Financial Corporations Act, 1951 — Section 29, 31
High Courts09 Mar 2006Dismissed
Kirtibhai Madhavlal Joshi Vs State of Gujarat
Gujarat High Court · (2006) 3 GLR 1840
Arms Act, 1959 — Section 25(1)(A), 29Criminal Procedure Code, 1973 (CrPC) — Section 226, 227Penal Code, 1860 (IPC) — Section 120B, 121, 122, 123
High Courts09 Mar 2006Allowed
Ravichand Manekchand Sheth and Others Vs State of Gujarat and Others
Gujarat High Court · (2006) 2 GLR 1567
Bombay Land Revenue Code, 1879 — Section 108(6), 135(D), 211, 65Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84CConstitution of India, 1950 — Article 227
High Courts09 Mar 2006
Ajendraprasadji Narendraprasad-Ji Pande and Another Vs Swami Keshavprakashdasji Gurupujya Naraynpriyadasji and Others
Gujarat High Court · AIR 2006 Guj 204 : (2006) 2 GLR 1696
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17A, Order 18 Rule 4, Order 18 Rule 4(1), Order 18 Rule 4(2), Order 47 Rule 1Constitution of India, 1950 — Article 226, 227
High Courts08 Mar 2006Dismissed
Registrar of Companies Vs Adani Exports Ltd. and Others
Gujarat High Court · (2006) 2 GLR 1158
Companies Act, 1956 — Section 10F, 293, 293A, 293A(1), 293A(3)Representation of the People Act, 1951 — Section 29A