COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 662 of 1,769

High Courts03 Dec 2012Dismissed

Torrent Power Ltd. Vs Abhisar Developers

Gujarat High Court · AIR 2013 Guj 184 : (2013) 1 GLR 821

Electricity (Supply) Act, 1948 — Section 49, 79(j)Electricity Act, 2003 — Section 181(2)(x), 2(15), 43, 50, 56Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22(1)

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High Courts03 Dec 2012Dismissed

Suryanath Heeralla Chaurasiya Vs Pradipbhai Mansukhbhai Chunara and 5

Gujarat High Court · (2012) 12 GUJ CK 0023

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High Courts29 Nov 2012Allowed

Dhruvkumar Rameshchandra Parmar Vs Dy. Executive Engineer (Technical)

Gujarat High Court · (2013) 138 FLR 202

Industrial Disputes Act, 1947 — Section 25F, 25G, 25H

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High Courts27 Nov 2012Dismissed

Deputy Commissioner of Income Tax Vs Himalaya Machinery (P.) Ltd.

Gujarat High Court · (2013) 261 CTR 621 : (2013) 214 TAXMAN 291

Income Tax Act, 1961 — Section 143(1), 148, 2, 45, 48

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High Courts27 Nov 2012Dismissed

Krupavati Ajeysinh Vs Tushar Amrut Trivedi and Others

Gujarat High Court · (2013) CriLJ 1172

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 107

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High Courts09 Nov 2012Dismissed

Govindbhai Agarsinh Rajput @ Rajpurohit Vs State of Gujarat and Another

Gujarat High Court · (2013) 1 GLR 164

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 190, 482Penal Code, 1860 (IPC) — Section 467, 468

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High Courts09 Nov 2012Allowed

State of Gujarat Vs Ganpatbhai Bharmalbhai Patel

Gujarat High Court · (2013) 1 SCT 439

Constitution of India, 1950 — Article 14, 16, 227Industrial Disputes Act, 1947 — Section 10(1)(c), 11A, 25F, 25G

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High Courts09 Nov 2012

Funworld and Tourism Development Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2012) 3 GLH 816 : (2013) 59 VST 306

Bombay Entertainments Duty Act, 1923 — Section 3(1)Constitution of India, 1950 — Article 226, 227Gujarat Entertainment Tax Act, 1977 — Section 12, 13, 2, 2(a), 2(e)

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High Courts09 Nov 2012

Ial India Ltd. Vs Kandla Port Trust and Another

Gujarat High Court · (2013) 2 GLR 977

Customs Act, 1962 — Section 45Major Port Trusts Act, 1963 — Section 2(o), 48, 61, 62

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High Courts08 Nov 2012

Thankys Exports Pvt. Ltd. and Another Vs Geologist and Another

Gujarat High Court · (2013) 1 GLR 740

Foreign Exchange Regulation Act, 1973 — Section 29(1), 8(1)Industrial Disputes Act, 1947 — Section 25F, 25F, 25F(b), 25I, 25NMines and Minerals (Development and Regulation) Act, 1957 — Section 23C(1), 27(1), 30

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High Courts08 Nov 2012Dismissed

Abdul Ajij Malek Vs State of Gujarat

Gujarat High Court · (2013) CriLJ 1390

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Penal Code, 1860 (IPC) — Section 201, 300, 302, 304

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High Courts08 Nov 2012Dismissed

Thakore Narendrasinh Bavuji Vs State of Gujarat

Gujarat High Court · (2013) CriLJ 1363 : (2013) 2 DMC 402

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 302

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High Courts08 Nov 2012

Parsighbhai Galiya Macher Vs State of Gujarat

Gujarat High Court · (2013) 1 GLR 566

Criminal Procedure Code, 1973 (CrPC) — Section 162, 174, 175, 209, 313Evidence Act, 1872 — Section 145, 27, 8Penal Code, 1860 (IPC) — Section 302, 307

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High Courts08 Nov 2012Dismissed

Dhaval Gopalbhai Darji Vs State of Gujarat

Gujarat High Court · (2013) CriLJ 1225

Bombay Police Act, 1951 — Section 135, 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 209, 227, 313, 357Evidence Act, 1872 — Section 30, 32, 60

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High Courts08 Nov 2012Allowed

Patel Manabhai Mavjibhai Vs State of Gujarat

Gujarat High Court · (2013) CriLJ 1213

Criminal Procedure Code, 1973 (CrPC) — Section 162, 209, 313Evidence Act, 1872 — Section 145, 157, 162, 17, 21Penal Code, 1860 (IPC) — Section 302

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High Courts08 Nov 2012Allowed

Habib Hasanbhai and Others Vs Abdulhusain Kikabhai Trust and Others

Gujarat High Court · (2013) 1 GLR 212

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1(4), 100, 146, 23

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High Courts08 Nov 2012Dismissed

Karia District Co-Operative Milk Producers Union Ltd. Vs General Mills Inc.

Gujarat High Court · (2013) 1 GLR 799

Constitution of India, 1950 — Article 226Trade and Merchandise Marks Act, 1958 — Section 46, 46(1)Trade Marks Act, 1999 — Section 12, 2(2)(b), 46, 46(1), 46(1)(a)

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High Courts08 Nov 2012Allowed