COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,033 of 1,770

High Courts09 Dec 2005

Jivuba Keshubha and Others Vs Shashikant Govindji Trivedi and Others

Gujarat High Court · (2005) 12 GUJ CK 0069

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3

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High Courts09 Dec 2005Allowed

Nilesh Mansukhlal Toliya and Another Vs State of Gujarat and Another

Gujarat High Court · (2006) 26 GLH 683

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Criminal Procedure Code, 1973 (CrPC) — Section 202, 482Penal Code, 1860 (IPC) — Section 114, 120B, 34, 427

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High Courts09 Dec 2005Allowed

Micro Forge (India) Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (2005) 12 GUJ CK 0022

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High Courts09 Dec 2005

J.K. Paper Ltd. Vs Union of India (UOI)

Gujarat High Court · (2006) 199 ELT 589

Central Excises and Salt Act, 1944 — Section 11B

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High Courts09 Dec 2005

Textile Labour Association Vs IFCI

Gujarat High Court · (2007) 75 SCL 248

Companies Act, 1956 — Section 529, 529(1), 529AIndustrial Finance Corporation Act, 1948 — Section 30State Financial Corporations Act, 1951 — Section 29

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High Courts08 Dec 2005Allowed

Kanabhai Laxmanbhai Kangad Vs Bhogilal Girdharlal Kotak and Others

Gujarat High Court · (2006) 2 GLR 1009

Civil Procedure Code, 1908 (CPC) — Section 125, 47, 47(1)

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High Courts08 Dec 2005Allowed

Jigneshkumar @ Pintoo Ashok Dalwadi Vs State of Gujarat and Others

Gujarat High Court · (2006) CriLJ 1448

Constitution of India, 1950 — Article 14, 21, 22, 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 11, 3(3), 3(4), 8

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High Courts08 Dec 2005Allowed

Imranbhai Mohmadbhai Mansuri Vs District Magistrate Collectorate and Others

Gujarat High Court · (2005) 12 GUJ CK 0043

Constitution of India, 1950 — Article 14, 21, 22, 22(5), 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 11, 3(3), 3(4), 8

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High Courts08 Dec 2005Dismissed

Juned Faruq Hayat and Others Vs State of Gujarat

Gujarat High Court · (2005) 12 GUJ CK 0019

Criminal Procedure Code, 1973 (CrPC) — Section 164, 173Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 153APrevention of Damage to Public Property Act, 1984 — Section 3, 4

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High Courts08 Dec 2005Dismissed