High Courts26 Jul 2016Allowed
Mahammad Ishaq Suleman Kadiwal Vs Palanpur Nagarpalika
Gujarat High Court · (2016) LIC 4033
Constitution of India, 1950 — Article 14, 16, 311Gujarat Municipalities Election Rules, 1964 — Section 91
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Gujarat High Court judgments
35,351 judgments · page 437 of 1,768
High Courts26 Jul 2016Disposed Off
Rajkot Municipal Corporation Vs Chavda Rasikbhai Daayabhai
Gujarat High Court · (2017) 1 GLR 863
Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 25F, Section 25G, Section 25H
High Courts26 Jul 2016Dismissed
Ahmedabad Municipal Transport Service Vs Vinodkumar Udalsinh Chauhan
Gujarat High Court · (2017) 2 CLR 143
Constitution of India, 1950 - Article 226, Article 227Industrial Disputes Act, 1947 - Section 33(2)(b)
High Courts25 Jul 2016Dismissed
Noble Rubber Industries Vs State of Gujarat
Gujarat High Court · (2017) 173 AIC 318 : (2017) 1 GLR 479
Constitution of India, 1950 - Article 226Urban Land (Ceiling And Regulation) Act, 1976 - Section 10(3), Section 10(5)
High Courts25 Jul 2016Dismissed
Pathak Pratiksha Vishal Vs State of Gujarat
Gujarat High Court · (2017) 1 GLR 401
Constitution of India, 1950 - Article 12, Article 226
High Courts22 Jul 2016Dismissed
The State of Gujarat - Appellant @HASH Yadvendrasing Sardar Surjitsing Jat (Shikh) and Others - Opponents/Respondents
Gujarat High Court · (2016) 4 GLR 3159
Bombay Prohibition Act, 1949 - Section 116(B), Section 65(A)(E), Section 66(B), Section 81, Section 83, Section 98, Section 99Criminal Procedure Code, 1973 (CrPC) - Section 255(1), Section 378(3)
High Courts22 Jul 2016Disposed Off
Tailor Keyur Vs State of Gujarat
Gujarat High Court · (2017) 1 GLR 521 : (2017) LIC 1557
Persons With Disabilities (Equal Opportunities, Protection Of Rights And Full Participation) Act, 1995 - Section 2(t), Section 32, Section 33
High Courts21 Jul 2016Allowed
Kalupur Commercial Co. Op. Bank Ltd. Vs Union of India
Gujarat High Court · (2017) 390 ITR 115
Income Tax Act, 1961 - Section 226
High Courts21 Jul 2016Disposed Off
Narcotic Control Bureau Vs Haiderbeg Rahimbeg Mirza
Gujarat High Court · (2016) 340 ELT 282
High Courts21 Jul 2016Partly Allowed
Group General Managar, ONGC Vs Ambalal Babulal Patel
Gujarat High Court · (2017) 172 AIC 513 : (2017) AIRCC 60 : (2016) 4 GLR 3335
Land Acquisition Act, 1894 - Section 11, Section 23(1)(A), Section 4
High Courts21 Jul 2016Dismissed
Laxmiben Vs Collector
Gujarat High Court · (2016) 4 GLR 3390
Constitution of India, 1950 - Article 226, Article 227
High Courts20 Jul 2016Allowed
Bhaveshkumar Sooryakant Shah Vs Gujarat Public Service
Gujarat High Court · (2017) 1 GLR 454
Constitution of India, 1950 - Article 226Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 - Rule 8
High Courts20 Jul 2016Allowed
Bakulkumar Ravishankar Jani - Petitioner @HASH Principal Chief Conservator of Forests and 2 Others
Gujarat High Court · (2016) 4 GLR 3024 : (2016) LIC 4603
High Courts20 Jul 2016Allowed
Jagdishsinh Jadeja @ Munno Ranjitsinh @ Ranubha Jadeja - Appellant @HASH State of Gujarat - Opponent/Respondent
Gujarat High Court · (2016) 4 GLR 3122 : (2016) 3 GujLH 167
Bombay Police Act, 1951 - Section 135(1)Criminal Procedure Code, 1973 (CrPC) - Section 374Penal Code, 1860 (IPC) - Section 201, Section 302
High Courts20 Jul 2016Dismissed
Pr. Commissioner of Income-Tax Vs Desai Construction Pvt. Ltd.
Gujarat High Court · (2016) 387 ITR 552
Income Tax Act, 1961 — Section 132, 153A, 801A
High Courts20 Jul 2016Disposed Off
Asharam Ashram Vs Income Tax Officer (Exemption) Ward-1
Gujarat High Court · (2016) 386 ITR 222
High Courts20 Jul 2016Allowed
S.B. Patel Vs Gujarat State Civil Supplies Corporation Ltd
Gujarat High Court · (2016) LIC 4068
Constitution of India, 1950 — Article 311
High Courts19 Jul 2016Allowed
State of Gujarat Vs Hanu Dharshi Vaghri
Gujarat High Court · (2017) 2 GLR 1059
Criminal Procedure Code, 1973 (CrPC) - Section 273Evidence Act, 1872 - Section 33Penal Code, 1860 (IPC) - Section 376, Section 395, Section 397, Section 398, Section 447
High Courts19 Jul 2016Partly Allowed
Hides and Leather Products Pvt Ltd. Vs State of Gujarat
Gujarat High Court · (2017) 1 GLR 388
Bombay Land Revenue Code, 1879 - Section 79AConstitution of India, 1950 - Article 226Government Grants Act, 1895 - Section 2, Section 3
High Courts19 Jul 2016Disposed Off
Commissioner of Income-Tax Vs Metrochem Industries Ltd.
Gujarat High Court · (2016) 389 ITR 181
Income Tax Act, 1961 - Section 37(1), Section 80HHC