COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 1,044 of 1,770

High Courts18 Aug 2005Dismissed

Valjibhai Pragjibhai Vithlani Vs Tata Chemicals Ltd.

Gujarat High Court · (2005) 08 GUJ CK 0051

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13(1), 29(2)Evidence Act, 1872 — Section 116Transfer of Property Act, 1882 — Section 106

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High Courts18 Aug 2005Allowed

Mayankkumar Dhansukhlal Vs C. Rajnikant and Co. and Others

Gujarat High Court · (2005) 08 GUJ CK 0042

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 23A, 29Transfer of Property Act, 1882 — Section 108

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High Courts18 Aug 2005Allowed

Batulbai Jafarali Vs Mariyam Abbasbhai thro'' Power of Atton.

Gujarat High Court · (2005) 25 GLH 705

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13(1), 29(2), 5(11)

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High Courts17 Aug 2005

Official Liquidator of Ahmedabad Mfg. and Calico Printing Mills Ltd. Vs IDBI

Gujarat High Court · (2005) 63 SCL 295

Penal Code, 1860 (IPC) — Section 120B, 380, 457

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High Courts17 Aug 2005

Shri Hathibhai Narjibhai Patel Vs State of Gujarat and Another

Gujarat High Court · (2005) 08 GUJ CK 0059

Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 302, 306

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High Courts17 Aug 2005Dismissed

Shahbuddin Maganlal and Another Vs Lilavatiben Harivadan Modi

Gujarat High Court · (2005) 08 GUJ CK 0053

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1) , 29(2)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 13, Order 14 Rule 2, Order 41 Rule 27, Order 41 Rule 27(1)

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High Courts17 Aug 2005

O.L. of A''bad Mfg. and Calico Printing Mills Ltd. Vs I.D.B.I. and Others

Gujarat High Court · (2005) 08 GUJ CK 0047

Penal Code, 1860 (IPC) — Section 120B, 380, 457

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High Courts17 Aug 2005Allowed

Gujarat State Road Transport Corporation Vs Ketankumar Narnedrabhai Singala

Gujarat High Court · (2005) 08 GUJ CK 0039

Constitution of India, 1950 — Article 14, 16, 226, 227

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High Courts17 Aug 2005Dismissed

United India Insurance Co. Ltd. Vs Hasmukh Hirjibhai Chauhan through Guardian Pushpaben and Others

Gujarat High Court · (2006) ACJ 1238 : (2005) 3 GLR 2488

Motor Vehicles Act, 1988 — Section 149(2), 170, 173

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High Courts16 Aug 2005Dismissed

Prabhashankar Narayan Chaube Vs Amthubhai Mohanbhai and Another

Gujarat High Court · (2005) 08 GUJ CK 0050

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)

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High Courts16 Aug 2005

Hasmukhlal Manekchand Shah and Manharlal P. Sanghvi Vs Saurashtra University and Others

Gujarat High Court · (2005) 08 GUJ CK 0038

All India Council for Technical Education Act, 1987 — Section 10Constitution of India, 1950 — Article 19(1), 19(6), 254National Council for Teacher Education Act, 1993 — Section 12, 13, 14, 14(3), 14(6)

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High Courts16 Aug 2005Dismissed

Daulatben S. Pyarasaheb Vs Shantilal Govindji Mistry and Another

Gujarat High Court · (2005) 08 GUJ CK 0017

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(2)

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High Courts12 Aug 2005

Sheth Ratanji and Jiandas Charitable Trust No. 2 and Others Vs Assistant Charity Commissioner

Gujarat High Court · (2005) 08 GUJ CK 0074

Bombay Public Trusts (Gujarat) Rules, 1961 — Rule 5Bombay Public Trusts Act, 1950 — Section 17, 26, 70A, 72Constitution of India, 1950 — Article 226, 227

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High Courts12 Aug 2005Allowed

Sterlite Industries (India) Ltd. and Another Vs Union of India (UOI) and Others

Gujarat High Court · (2007) 7 STR 606

Central Excise Rules, 1944 — Rule 57AC(7)Central Excises and Salt Act, 1944 — Section 11B(1), 11B(2), 11BBConstitution of India, 1950 — Article 226

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High Courts12 Aug 2005

In Re: Official Liquidator of Ahmedabad Mfg. and Calico Print Mills Co. Ltd.

Gujarat High Court · (2006) 67 SCL 306

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High Courts11 Aug 2005Allowed

Bhikhubhai Vitthalbhai Patel and Others Vs State of Gujarat and Another

Gujarat High Court · (2006) 1 GLR 558

Constitution of India, 1950 — Article 14, 19, 300AGujarat State Legislature (Delegation of Powers) Act, 1976 — Section 2, 3, 3Gujarat Town Planning and Urban Development (Amendment) Act, 1999 — Section 7(2)

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High Courts11 Aug 2005Allowed