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Gujarat High Court judgments

35,376 judgments · page 670 of 1,769

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High Courts24 Sept 2012

Aminabibi and Others Vs Sushilaben and Others

Gujarat High Court · (2013) 1 GLR 595

Civil Procedure Code, 1908 (CPC) — Section 100Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 5, 54, 58, 58(c), 60
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High Courts24 Sept 2012Dismissed

MGM Metallisers Ltd. Vs Union of India and Others

Gujarat High Court · (2013) 18 GSTR 304

Central Excises and Salt Act, 1944 — Section 12Constitution of India, 1950 — Article 19(1)Customs Act, 1962 — Section 105
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High Courts24 Sept 2012Dismissed

Ridhi Sidhi Prints Pvt. Ltd. Vs Commissioner and Another

Gujarat High Court · (2013) 2 LLJ 226

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A, 7A(3A), 7B, 7B(4)
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High Courts24 Sept 2012

Jayrambhai Khodabhai Patel Vs Gujarat Agro Industries Corporation Ltd.

Gujarat High Court · (2012) 09 GUJ CK 0007

Constitution of India, 1950 — Article 14, 19, 21
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High Courts21 Sept 2012Dismissed

State of Gujarat Vs Suraj alias Shant Pannabhai Solanki and Another

Gujarat High Court · (2013) CriLJ 356 : (2013) 1 GLR 735

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High Courts21 Sept 2012Allowed

Dilipbhai Kuberbhai Kapasiya (Chamar) Vs State of Gujarat

Gujarat High Court · (2012) 09 GUJ CK 0066

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High Courts21 Sept 2012Dismissed

Gujarat State Co-operative Development Bank Ltd. Vs Niranjanaben A. Pothiwala and Another

Gujarat High Court · (2013) LLR 139

Constitution of India, 1950 — Article 141, 226, 227Industrial Disputes Act, 1947 — Section 10, 33, 33(2)(b)
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High Courts21 Sept 2012Allowed

Swaminarayan Sarvopari Siddhant Digvijay Trust and Another Vs State of Gujarat and Another

Gujarat High Court · (2013) 1 GLR 89

Bombay Stamp Act, 1958 — Section 27, 31, 32(A)(ii), 32A, 39Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Constitution of India, 1950 — Article 14, 226, 227
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High Courts20 Sept 2012Dismissed

Harsh Intratrade Pvt. Ltd. Vs Smallwood, Reynolds, Stewart International Ltd.

Gujarat High Court · (2012) 09 GUJ CK 0128

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High Courts18 Sept 2012Allowed

Dahya Hamir Charan and Others Vs Mamlatdar, Talala Taluka and Others

Gujarat High Court · (2012) 09 GUJ CK 0123

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High Courts18 Sept 2012

Maheshbhai Dahyabhai Vs State of Gujarat and 1

Gujarat High Court · (2012) 09 GUJ CK 0118

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138
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High Courts18 Sept 2012Dismissed

Dodia Jivabhai Malubhai through P.O.A. Holder Vs State of Gujarat and Others

Gujarat High Court · (2013) 1 GLR 840

Constitution of India, 1950 — Article 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 15, 17, 6, 7, 8
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High Courts18 Sept 2012

Jitendrasinh Mahobatsinh Parmar Vs State of Gujarat and 3

Gujarat High Court · (2012) 09 GUJ CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401
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High Courts18 Sept 2012Dismissed

Adani Enterprises Ltd. Vs Union of India

Gujarat High Court · (2012) 286 ELT 676 : (2013) 19 GSTR 24

Customs Act, 1962 — Section 114, 122A, 127A, 127B
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High Courts18 Sept 2012Dismissed

In Re: Maitrai Balkrishna Harivallabhdas and Others

Gujarat High Court · (2013) 113 CLA 243 : (2013) 120 SCL 57

Companies Act, 1956 — Section 390, 391, 391, 392, 393
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High Courts18 Sept 2012Allowed

Gujarat Water Resources Development Corporation Ltd. and 1 Vs President

Gujarat High Court · (2012) 09 GUJ CK 0016

Constitution of India, 1950 — Article 227
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High Courts17 Sept 2012

Executive Engineer, Sardar Sarovar Narmada Nigam Vs Bhaven Construction and Another

Gujarat High Court · (2013) 1 GLR 580

Arbitration Act, 1940 — Section 34, 46Arbitration and Conciliation Act, 1996 — Section 11, 11(6), 12, 13, 16Civil Procedure Code, 1908 (CPC) — Section 2
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High Courts17 Sept 2012

Apollo Tyres Ltd. Vs Rakeshkumar Pal and Another

Gujarat High Court · (2013) LLR 29

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 24(1)
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High Courts17 Sept 2012

Executive Engineer Vs Pravinsinh Natwarsinh Solanki and 2

Gujarat High Court · (2013) 137 FLR 678

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F
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High Courts17 Sept 2012

Ratilal Ambalal Makasana Vs Klockner Windsor India Pvt. Ltd.

Gujarat High Court · (2013) 136 FLR 357

Constitution of India, 1950 — Article 226, 227
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