COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 583 of 1,769

High Courts18 Feb 2014Allowed

Raju @ Gendi Roopchand Krishnani Vs State of Gujarat thro Secretary and 1 Another

Gujarat High Court · (2014) 02 GUJ CK 0125

Bombay Prohibition Act, 1949 — Section 65(a)(e), 66(b)Constitution of India, 1950 — Article 226Gujarat Prevention Of Anti-social Activities Act, 1985 — Section 2(b), 3

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High Courts18 Feb 2014

Rishiroop Rubber (International) Ltd. Vs State of Gujarat

Gujarat High Court · (2014) 143 FLR 541 : (2014) LabIC 2629 : (2014) 3 LLJ 570

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 25(O), 25FF, 3

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High Courts18 Feb 2014Allowed

Jitaji Hathaji Thakor Vs State of Gujarat and Another

Gujarat High Court · (2014) 02 GUJ CK 0116

Bombay Prohibition Act, 1949 - Section 116(1)B 66(1)B 81Constitution of India, 1950 - Article 226Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(b) 3

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High Courts18 Feb 2014

Jetpur Navagadh Municipality Vs Paresh Kantilal Parmar

Gujarat High Court · (2015) 144 FLR 885 : (2014) 3 GLR 2772

Industrial Disputes Act, 1947 — Section 17B

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High Courts18 Feb 2014

Karimabibi Vs State of Gujarat

Gujarat High Court · (2014) 3 GLH 742 : (2014) 3 GLR 2366

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 5

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High Courts18 Feb 2014Allowed

Vinod Kumar Lalan Ray Vs State of Gujarat and Others

Gujarat High Court · (2014) 02 GUJ CK 0074

Constitution of India, 1950 - Article 22(5) 226Essential Commodities Act, 1955 - Section 3 7

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High Courts18 Feb 2014Allowed

Divyesh Jerambhai Thhumar (Patel) Vs State of Gujarat thro Secretary and 2 Ors.

Gujarat High Court · (2014) 02 GUJ CK 0068

Constitution of India, 1950 — Article 14, 19, 21, 22, 226Gujarat Police Act, 1951 — Section 135(1)Gujarat Prevention Of Anti-social Activities Act, 1985 — Section 2(b), 2(c), 3

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High Courts18 Feb 2014Dismissed

Roy Ranjeet Mahendranath and 3 Ors. Vs Executive Director and 1 Another

Gujarat High Court · (2014) 02 GUJ CK 0067

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High Courts18 Feb 2014Allowed

Sanjaybhai A. Shirsath Vs State of Gujarat and 1 Another

Gujarat High Court · (2014) 02 GUJ CK 0064

Constitution of India, 1950 — Article 226Gujarat Prevention Of Anti-social Activities Act, 1985 — Section 2(c), 3Penal Code, 1860 (IPC) — Section 114, 188, 323, 325

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High Courts18 Feb 2014Allowed

Laxminarayan Mangilal Bansal Vs State of Gujarat and 3 Ors.

Gujarat High Court · (2014) 02 GUJ CK 0063

Constitution of India, 1950 — Article 226Gujarat Prevention Of Anti-social Activities Act, 1985 — Section 3(1)

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High Courts18 Feb 2014

Dahod District Panchayat Vs Bharatbhai Somabhai Chauhan

Gujarat High Court · (2015) 144 FLR 35 : (2014) 3 GLR 2199

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High Courts18 Feb 2014

Gujarat Guardian Ltd. Vs Hemant Jayantibhai Joshi

Gujarat High Court · (2015) 144 FLR 118 : (2014) 3 GLR 2029 : (2014) 4 SCT 739 : (2015) 2 SLJ 45

Industrial Disputes Act, 1947 — Section 11A, 17B

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High Courts17 Feb 2014

Raijibhai Merubhai Parmar Vs State of Gujarat

Gujarat High Court · (2014) 3 GLR 2071

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302, 304

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High Courts17 Feb 2014

Commissioner of Income Tax Vs Kamlaben Sureshchandra Bhatti

Gujarat High Court · (2014) 367 ITR 692

Income Tax Act, 1961 — Section 69

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High Courts17 Feb 2014Dismissed

Prabhubhai Dahyabhai(DECD) through Hansaben and Others Vs Tusharbhai Harjibhai Ghelani and Others

Gujarat High Court · (2014) 02 GUJ CK 0078

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

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High Courts17 Feb 2014Allowed

Chhaganbhai Babarbhai Odedra Vs State of Gujarat and Others

Gujarat High Court · (2014) 02 GUJ CK 0076

Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(h) 3(2)Mines and Minerals (Development and Regulation) Act, 1957 - Section 4(1)(A)Penal Code, 1860 (IPC) - Section 379

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High Courts14 Feb 2014Disposed Off