CourtKutchehry.com

COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 551 of 1,769

High Courts14 Aug 2014Allowed

Pankaj Gupta Vs State of Gujarat

Gujarat High Court · (2015) 1 GLH 497

Civil Procedure Code, 1908 (CPC) - Section 60 — Constitution of India, 1950 - Article 226 — Criminal Procedure Code, 1973 (CrPC) - Section 482 — Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 8, 8A, 8B, 8C, 8D — Penal Code, 1860 (IPC) - Section 187, 188
Read judgment
High Courts14 Aug 2014

Yatharth Naishadh Desai Vs State of Gujarat

Gujarat High Court · (2014) 08 GUJ CK 0076

Constitution of India, 1950 — Article 14, 141, 245, 246Gujarat Professional. Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007 — Section 2(1)(g), 20, 4
Read judgment
High Courts14 Aug 2014

Ganesh Rajubhai Utteker Vs State of Gujarat

Gujarat High Court · (2014) 08 GUJ CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 107, 110Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2[c), 3[2)Penal Code, 1860 (IPC) — Section 379, 392
Read judgment
High Courts14 Aug 2014

Chandrakant Dayalji Patel Vs Jayant Sanghvi

Gujarat High Court · (2014) 08 GUJ CK 0023

Arbitration Act, 1940 — Section 11, 12, 5Arbitration and Conciliation Act, 1996 — Section 12, 12(4), 13, 13(2), 34Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
High Courts13 Aug 2014

State of Gujarat Vs P.S.L. Limited

Gujarat High Court · (2014) 76 VST 266

Central Sales Tax Act, 1956 — Section 8(5)Gujarat Sales Tax Act, 1969 — Section 49(2)Gujarat Value Added Tax Act, 2003 — Section 73(4)
Read judgment
High Courts11 Aug 2014

Jayminbhai Navinbhai Doshi Vs State of Gujarat

Gujarat High Court · AIR 2014 Guj 220 : (2015) 1 GLH 167

Bombay Stamp Act, 1958 — Section 27, 31, 32A, 32B, 34Central Excises and Salt Act, 1944 — Section 35H, 35H[1)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 21, 151
Read judgment