High Courts30 Jun 2005

In Re: Essar Oil Ltd.

Gujarat High Court · (2005) 62 SCL 345

Companies (Court) Rules, 1959 — Rule 67, 68, 69, 71, 9Companies Act, 1956 — Section 391, 391(1), 391(6), 393, 397
High Courts29 Jun 2005

G.Y. Ramekra Vs Rehmanbhai I Ghenchi and Others

Gujarat High Court · (2005) CriLJ 3841 : (2005) 3 GLR 2056

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1), 2(1), 20, 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 8
High Courts29 Jun 2005

Torrent Pharmaceuticals Ltd. Vs UCB

Gujarat High Court · (2005) 31 PTC 14

Trade and Merchandise Marks Rules, 1959 — Rule 53, 53(1), 53(2), 53(2), 54Trade Marks Act, 1999 — Section 101, 131, 131(1), 157, 2(1)Trade Marks Rules, 2002 — Rule 101, 105, 105(1), 106, 47
High Courts23 Jun 2005Dismissed

Mansukhbhai Lavjibhai Vs State of Gujarat

Gujarat High Court · (2005) 3 GLR 2707 : (2007) 5 RCR(Criminal) 647

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 464, 465Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 22, 50, 50(1)Penal Code, 1860 (IPC) — Section 304I, 306, 498