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Gujarat High Court judgments

35,376 judgments · page 1,094 of 1,769

High Courts21 Jun 2004Dismissed

Gujarat Housing Board Vs Vipul Corporation

Gujarat High Court · AIR 2004 Guj 319 : (2004) 24 GLH 350 : (2004) 3 GLR 1937

Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 56, 65Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 — Section 12, 8(2), 8(3)
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High Courts21 Jun 2004Dismissed

Dhirubha Madhavsing Vs State of Gujarat

Gujarat High Court · (2004) 06 GUJ CK 0004

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 15, 6, 9Bombay Police Act, 1951 — Section 27ARailway Protection Force Rules, 1987 — Rule 60
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High Courts17 Jun 2004Allowed

Salim Yunus Sopariwala Vs State of Gujarat

Gujarat High Court · (2004) CriLJ 4014 : (2005) 1 GLR 331

Criminal Procedure Code, 1973 (CrPC) — Section 245, 482Prevention of Food Adulteration Act, 1954 — Section 13, 13(2), 13(2)A, 13(2)B, 13(2)C
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High Courts17 Jun 2004

Kartik Kirtibhai Parekh Vs State of Gujarat

Gujarat High Court · (2005) 1 GLR 361

Criminal Procedure Code, 1973 (CrPC) — Section 258, 397, 401Drugs and Cosmetics Act, 1940 — Section 18Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 141(1), 141(2)
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High Courts17 Jun 2004

M.R. Choksi Vs State of Gujarat

Gujarat High Court · (2012) 51 VST 73

Constitution of India, 1950 — Article 14, 19(1), 300AGujarat Sales tax Act, 1969 — Section 47, 47(4A)Income Tax Act, 1961 — Section 179
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High Courts14 May 2004Dismissed

Tushar D. Bhatt Vs State of Gujarat

Gujarat High Court · (2004) 3 GLR 680

Constitution of India, 1950 — Article 14, 226Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 18, 21, 22, 23, 24Prevention of Food Adulteration Act, 1954 — Section 20
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