COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 691 of 1,769

High Courts22 Mar 2012Allowed

Diviyang Punjalal Patni Vs Union of India and Others

Gujarat High Court · (2012) 03 GUJ CK 0118

Essential Commodities Act, 1955 — Section 3, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3, 71

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High Courts22 Mar 2012Allowed

Balvikas Yojna Adhikari Vs Ahmedbhai Siddiqbhai Malek and Others

Gujarat High Court · (2013) 136 FLR 449 : (2012) 4 LLJ 649 : (2012) LLR 660

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2(oo), 2(oo)(bb), 25(f), 25F

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High Courts21 Mar 2012

GSRTC Vs Gurmit Singh Uttam Singh Dindayala and 1

Gujarat High Court · (2012) 03 GUJ CK 0127

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High Courts21 Mar 2012

United India Insurance Co. Ltd Vs Virambhai Dahyabhai and 3

Gujarat High Court · (2012) 03 GUJ CK 0119

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High Courts21 Mar 2012Dismissed

Kalabhai Amaratbhai Vaghari Convict No: 36883 Vs State of Gujarat

Gujarat High Court · (2012) 03 GUJ CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 376

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High Courts21 Mar 2012Dismissed

Spl Land Acq. Officer and 2 Vs Laxmansinh Arjunsinh

Gujarat High Court · (2012) 03 GUJ CK 0053

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 4, 54, 6

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High Courts21 Mar 2012

C.V. Cherian Vs C.A. Patel

Gujarat High Court · (2012) 51 VST 71

Constitution of India, 1950 — Article 226

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High Courts21 Mar 2012Dismissed

Mukund Harilal Dalal and 10 Vs Manganbhai Popatbhai Patel

Gujarat High Court · (2012) 03 GUJ CK 0040

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts21 Mar 2012

Bholabhai Popatbhai Babariya (Bharwad) Vs Ahir Ghusabhai Bavjibhai and 2

Gujarat High Court · (2012) 03 GUJ CK 0037

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High Courts20 Mar 2012Allowed

Dipak @ Mango @ Mangalbhai Jayantibhai Thakore Vs Commissioner of Police of The City of Vadodara and 2

Gujarat High Court · (2012) 03 GUJ CK 0129

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1)

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High Courts20 Mar 2012Dismissed

State of Gujarat and 1 Vs Vanabhai Chothabhai Bharwad and 4

Gujarat High Court · (2012) 03 GUJ CK 0128

Bombay Stamp Act, 1958 — Section 32(A), 32A

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High Courts20 Mar 2012

Raijibhai Devabhai Parmar and Another Vs State of Gujarat

Gujarat High Court · (2012) 03 GUJ CK 0125

Penal Code, 1860 (IPC) — Section 114, 302, 326

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High Courts20 Mar 2012Dismissed

Devanshu Bharatkumar Mehta Vs Yogeshbhai Arvindbhai Bhatt and 1

Gujarat High Court · (2012) 03 GUJ CK 0124

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Negotiable Instruments Act, 1881 (NI) — Section 138, 139

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High Courts20 Mar 2012

Kamlesh Kumar Shriraghu Mahanto Vs State of Gujarat

Gujarat High Court · (2012) 03 GUJ CK 0091

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 20(b)(ii), 20(b)(ii)(B)

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High Courts20 Mar 2012