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Gujarat High Court judgments

35,376 judgments · page 695 of 1,769

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High Courts01 Mar 2012Dismissed

Prahladbhai Shivrambhai Patel Vs State of Gujarat and 3

Gujarat High Court · (2012) 03 GUJ CK 0110

Constitution of India, 1950 — Article 226
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High Courts01 Mar 2012Dismissed

Narshibhai Raghavbhai Savani and 36 Vs State of Gujarat and Others

Gujarat High Court · (2012) 2 GLH 95 : (2012) 2 GLR 1705

Gujarat Town Planning and Urban Development Act, 1976 — Section 19(1), 40, 40(3), 41, 42Gujarat Town Planning And Urban Development Rules, 1979 — Rule 26, 27
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High Courts01 Mar 2012

Liyakatbhai Shabirbhai Pathan Vs State of Gujarat and 1

Gujarat High Court · (2012) 03 GUJ CK 0108

Constitution of India, 1950 — Article 227
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High Courts01 Mar 2012

State of Gujarat Vs Bharwad Vellabhai Bhalabhai and 1

Gujarat High Court · (2012) 03 GUJ CK 0107

Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 114, 302
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High Courts01 Mar 2012

Parmar Bhanumatiben Jayantilal Vs State of Gujarat and 2

Gujarat High Court · (2012) 03 GUJ CK 0106

Constitution of India, 1950 — Article 14, 16(1), 226
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High Courts01 Mar 2012

Kalubhai Somabhai Bhoi and 1 Vs Aari Mohamedbhai Aslambhai and 4

Gujarat High Court · (2012) 03 GUJ CK 0105

Motor Vehicles (Amendment) Act, 1994 — Section 163A, 166
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High Courts01 Mar 2012Dismissed

Bhikhabhai Ambalal Patel Vs State of Gujarat

Gujarat High Court · (2012) 03 GUJ CK 0102

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7
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High Courts01 Mar 2012Allowed

Oriental Insurance Co. Ltd. Vs Mumtajben and Others

Gujarat High Court · (2012) 03 GUJ CK 0093

Motor Vehicles Act, 1988 — Section 147(2), 163A
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High Courts01 Mar 2012Dismissed

Baluben Ambalal Zala Vs Ramanbhai Shivabhai Zala and 1

Gujarat High Court · (2012) 03 GUJ CK 0087

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High Courts01 Mar 2012Allowed

Vanitaben Narandas Kanjaria and 2 Vs Ranchhodbhai Laljibhai Patel and 1

Gujarat High Court · (2012) 03 GUJ CK 0080

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High Courts01 Mar 2012Dismissed

Kapadvanj Peoples Co-op Bank Ltd Vs Jayantibhai Talasaji Marawadi and 1

Gujarat High Court · (2012) 03 GUJ CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
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High Courts01 Mar 2012Dismissed

Adilkhan Mustufakhan Pathan Vs Husainbax Noorbhai Momin Suthar and 3

Gujarat High Court · (2012) 03 GUJ CK 0077

Motor Vehicles Act, 1988 — Section 163A
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High Courts01 Mar 2012Allowed

Pinkiben Alias Kaliben Vasantbhai Gelot and 2 Vs Panaji Ranchodji Marvadi (Rathod) and 1

Gujarat High Court · (2012) 03 GUJ CK 0076

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High Courts01 Mar 2012Allowed

Hasmukh Bavanjibhai Babaria Vs State of Gujarat and 3

Gujarat High Court · (2012) 03 GUJ CK 0074

Constitution of India, 1950 — Article 21, 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
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High Courts01 Mar 2012Allowed

Cholamandalm M.S. General Insurance Co. Ltd. Vs Shaikh Mahemoodbhai Ramjubhai and 1

Gujarat High Court · (2012) 03 GUJ CK 0073

Motor Vehicles Act, 1988 — Section 140, 163(A), 166
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High Courts01 Mar 2012Allowed

New India Assurance Co. Ltd. Divisional Office, Nadiad Vs Chhitabhai M. Waghela and 3

Gujarat High Court · (2012) 03 GUJ CK 0072

Motor Vehicles (Amendment) Act, 1994 — Section 140, 163(A), 166
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High Courts01 Mar 2012Allowed

Bajaj Allianz General Insurance Co. Ltd. Vs Siddique Mohammed Samol and Others

Gujarat High Court · (2012) 03 GUJ CK 0071

Motor Vehicles Act, 1988 — Section 140, 163A, 166
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High Courts01 Mar 2012

R.K. Das Mehrotra and 1 Vs State of Gujarat and 1

Gujarat High Court · (2012) 03 GUJ CK 0061

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
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High Courts01 Mar 2012Allowed

Iffco-Tokio Gen. Ins. Co. Ltd. Vs Bharatbhai Nathabhai Baldha Through Legal Heirs Daxaben and Others

Gujarat High Court · (2012) 03 GUJ CK 0060

Motor Vehicles Act, 1988 — Section 140, 163A, 166
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High Courts01 Mar 2012

Jitendra Girdharbhai Vagadia Vs State of Gujarat and 3

Gujarat High Court · (2012) 03 GUJ CK 0059

Constitution of India, 1950 — Article 21, 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
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