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Gujarat High Court judgments

36,606 judgments · page 167 of 1,831

High Courts21 Sept 2022Disposed Of

Osman Ramjubhai Dhobhi Vs State Of Gujarat

Gujarat High Court · (2022) 09 GUJ CK 0126

Code Of Civil Procedure, 1908 — Section 96, 100, 100(1), Order 10 Rule 1, Order 10 Rule 1(5), Order 20 Rule 5, Order 28 Rule 2, Order 28 Rule 3, Order 41 Rule 11, Order 41 Rule 14, Order 41 Rule 15, Order 41 Rule 31, Order 41 Rule 33Provincial Insolvency Act, 1920 — Section 54
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High Courts21 Sept 2022Dismissed

Rammurti Umanath Yadav & 20 Other(S) Vs State Of Gujarat & 2 Other(S)

Gujarat High Court · (2022) 09 GUJ CK 0125

Constitution Of India, 1950 — Article 226, 227Gujarat Town Planning And Urban Development Rules, 1979 — Rule 16, 17, 18, 18(2), 21, 26, 33, 37, 68Gujarat Town Planning And Urban Development Act, 1976 — Section 2 (xvi), 2(xviii), 13, 17, 17(1)(i), 19, 40, 40(3)(a), 40(3)(b), 40(3)(c), 40(3)(d), 40(3)(E), 40(3)(f), 40(3)(g), 40(3)(h), 40(93)(k), 41, 41(1), 42, 43, 44, 45, 46, 47, 48, 48A, 48A(i), 48(1), 48(2), 48A(3), 50, 50(1), 51, 52, 52(1), 65, 67, 68, 69, 70, 71, 82
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High Courts21 Sept 2022Dismissed

Virendrasingh Kevalsingh Kushwaha & 16 Other(S) Vs State Of Gujarat & 2 Other(S)

Gujarat High Court · (2022) 09 GUJ CK 0119

Constitution Of India, 1950 — Article 226, 227Gujarat Town Planning And Urban Development Rules, 1979 — Rule 16, 17, 18, 18(2), 21, 26, 26(4), 26(5), 26(6), 33, 37Gujarat Town Planning & Urban Development Act, 1976 — Section 2 (xvi), 2(xviii), 14, 40, 40(93)(k), 41, 42, 43, 44, 45, 46, 47, 48A, 48A(i), 48(A)(3), 48(2), 50, 51, 52, 65, 67, 68, 69, 70, 71
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High Courts20 Sept 2022Dismissed

Bapbhai Hathiabhai Khachar Vs State Of Gujarat & 3 Other(S)

Gujarat High Court · (2022) 09 GUJ CK 0115

Constitution Of India, 1950 — Article 213, 226, 227, 252, 252(1), 252(2), 291, 366Gujarat Agricultural Lands Ceiling Act, 1960 — Section 2, 2(n), 2(o), 2(q), 2(1), 2(1)(iv), 2(3), 2(5), 2(6), 2(6)(iv), 2(1)(a), 2(1)(b), 2(1)(c), 2(6)(e), 2(6)(I)(f), 2(11), 2(12), 2(17), 2(17)(ii), 2(17)(ii)(c), 2(17)(i)(ii)(a), 2(17)(i)(ii)(b), 2(17)(i)(ii)(c), 2(17)(i)(ii)(d), 2(27A), 6, 6(3B), 6(3)(B), 6(3C), 6(3)(C), 21, 35, 38Saurashtra Estate Acquisition Act, 1952 — Section 2(ii), 2(a), 2(b), 2(e), 2(f), 2(6), 2(15), 2(18), 3, 4, 5, 5(1), 5(2), 27A
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High Courts20 Sept 2022Dismissed

Gadhavi Aala Nagshi Vs State Of Gujarat

Gujarat High Court · (2022) 09 GUJ CK 0113

Constitution Of India, 1950 — Article 14, 16, 21, 226, 309Forest Guard, Class III, Competitive. Examination For Direct Recruitment Rules, 2016 — Rule 6, 19, 22, 26
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