COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 685 of 1,769

High Courts11 Jun 2012

Micro Forge (India) Ltd. and 6 Vs State Bank Of India

Gujarat High Court · (2012) 06 GUJ CK 0027

Constitution of India, 1950 — Article 226, 226(3), 226(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 17

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High Courts11 Jun 2012

Ruti Rushi Modi Through P O A Vs Surat Peoples CO Op Bank Ltd. and Others

Gujarat High Court · (2012) 06 GUJ CK 0026

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 11(d)Contract Act, 1872 — Section 2, 24, 25, 26, 3Limitation Act, 1963 — Section 29, 3

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High Courts11 Jun 2012Allowed

Bin Rajyapatrit Technical Karmachari Mandal Vs State of Gujarat

Gujarat High Court · (2012) 06 GUJ CK 0013

Constitution of India, 1950 — Article 14, 309

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High Courts11 Jun 2012Dismissed

Commissioner Of Income Tax-III Vs Trans India Cinema

Gujarat High Court · (2012) 06 GUJ CK 0012

Income Tax Act, 1961 — Section 41(1)

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High Courts11 Jun 2012Dismissed

A.B. Vashi Vs D.G. Vala and 1

Gujarat High Court · (2012) 06 GUJ CK 0004

Constitution of India, 1950 — Article 14, 14, 16, 16

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High Courts24 May 2012

Patel Mansukhbhai Madhubhai Vs State of Gujarat

Gujarat High Court · (2012) 05 GUJ CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 324, 325, 504, 506(2)

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High Courts21 May 2012Allowed

Ajay @ Tino Raman Solanki Vs State of Gujarat and 1

Gujarat High Court · (2012) 05 GUJ CK 0015

Penal Code, 1860 (IPC) — Section 363, 366, 376

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High Courts18 May 2012Allowed

Transwad B. Ed College Vs Hemchandracharya North Gujaratuniversity and 2

Gujarat High Court · (2012) 05 GUJ CK 0005

Constitution of India, 1950 — Article 226

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High Courts11 May 2012Allowed

Manharbhai Rupsingbhai Vasava Vs State of Gujarat and 1

Gujarat High Court · (2012) 05 GUJ CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 378(2)Penal Code, 1860 (IPC) — Section 300, 302, 304, 323

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High Courts11 May 2012Dismissed

Halar Maritime Agencies Vs Gujarat Maritime Board

Gujarat High Court · (2012) 05 GUJ CK 0029

Gujarat Maritime Board Act, 1981 — Section 107, 32, 37

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High Courts11 May 2012

Ambalal Sarabhai Enterprises Ltd. Vs Union of India and Others

Gujarat High Court · (2012) 05 GUJ CK 0028

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High Courts11 May 2012Dismissed

Additional Special Land Acquisition Officer and Others Vs Administrator of Lalji Maharaj Ratilal Chhotalal

Gujarat High Court · (2012) 05 GUJ CK 0022

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 54

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High Courts11 May 2012Dismissed

Additional Special Land Acquisition Officer and 2 Vs H/o Chhotubhai Ramabhai- Kabhaibhai Chhotubhai

Gujarat High Court · (2012) 05 GUJ CK 0021

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 54

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High Courts11 May 2012Dismissed

Additional Special Land Acquisition Officer and 2 Vs Bhikhabhai Viththalbhai

Gujarat High Court · (2012) 05 GUJ CK 0020

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 54

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High Courts11 May 2012Dismissed

Additional Special Land Acquisition Officer and 2 Vs Vali Musa Umarji

Gujarat High Court · (2012) 05 GUJ CK 0016

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 54

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High Courts11 May 2012Allowed

Kuldip N Sharma - IPS Vs State of Gujarat and 1

Gujarat High Court · (2012) 2 GLH 577

Constitution of India, 1950 — Article 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 192, 199(2), 200, 202Penal Code, 1860 (IPC) — Section 114, 339, 34, 340, 341

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High Courts11 May 2012Allowed

Samusunisha Begaum and Others Vs Vishnukumar Ambelal Patel and Others

Gujarat High Court · (2012) 2 GLH 725 : (2012) 3 GLR 2565

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 22 Rule 10, Order 41 Rule 1, Order 9 Rule 9, 115Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Article 120, 164, 5

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High Courts11 May 2012Dismissed

Lalsinh Deepsinh Zala Vs State of Gujarat

Gujarat High Court · (2012) 05 GUJ CK 0007

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 378(2)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 324

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High Courts11 May 2012

Rameshbhai Bistubhai Padvi President of Dharampur Taluka Vs State of Gujarat and Others

Gujarat High Court · (2012) 05 GUJ CK 0002

Constitution of India, 1950 — Article 14, 21Gujarat Panchayats (Amendment) Act, 1993 — Section 63(8)Gujarat Taluka Panchayats and District Panchayats President and Vice President Election Rules, 1994 — Rule 11

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High Courts10 May 2012Allowed

Priyanka Verma C/o. Vishambhar Nath Verma Vs State of Gujarat and Others

Gujarat High Court · (2012) 2 GLH 517

Constitution of India, 1950 — Article 14, 19(1)(g), 21A, 254, 254(1)Gujarat Educational Institutions (Regulation) Act, 1984 — Section 11, 13, 15, 2(1), 2(e)

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