COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 715 of 1,769

High Courts19 Oct 2011

Rajendrabhai N Chaudhari and 1 Another Vs State of Gujarat

Gujarat High Court · (2011) 10 GUJ CK 0033

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 147, 148, 307

High Courts19 Oct 2011Dismissed

M/s. Veer Gems Vs Assistant Commissioner of Income Tax Circle-7 and 1

Gujarat High Court · (2011) 10 GUJ CK 0022

Income Tax Act, 1961 — Section 131(1), 133(6), 142, 144C, 144C(11)

High Courts19 Oct 2011

Patel Diptiben Anilbhai and Others Vs Gujarat Technology University

Gujarat High Court · (2011) 3 GLH 683

Constitution of India, 1950 — Article 226

High Courts19 Oct 2011

Shroff Engineering Ltd. Vs Mistry Priteshbhai Rameshbhai C/o Gujarat Eng. and Generalkam and Others

Gujarat High Court · (2011) 10 GUJ CK 0002

Constitution of India, 1950 — Article 142, 226Industrial Disputes Act, 1947 — Section 17B

High Courts18 Oct 2011Dismissed

Rajendrakumar Babulal Parmar and 3 Vs Babubhai Manilal Patel

Gujarat High Court · (2011) 10 GUJ CK 0032

Easements Act, 1882 — Section 15Evidence Act, 1872 — Section 58

High Courts18 Oct 2011

Explosion Proof Electrical Control Vs Commr. of C. Ex. and Customs

Gujarat High Court · (2012) 276 ELT 340 : (2012) 2 GLR 1673

Central Excises and Salt Act, 1944 — Section 35F

High Courts18 Oct 2011Dismissed

Commissioner of Income Tax-V Vs Umang H Thakkar

Gujarat High Court · (2011) 10 GUJ CK 0003

Income Tax Act, 1961 — Section 132, 133A, 260A

High Courts17 Oct 2011Allowed

Malabhai Bharatbhai Bhuriya Vs State of Gujarat and Another

Gujarat High Court · (2012) 1 GLH 818

High Courts17 Oct 2011Allowed

Dinesh Ghevarchand Jain Vs State of Gujarat and 1

Gujarat High Court · (2011) 10 GUJ CK 0012

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482

High Courts14 Oct 2011

Sarjan Co-Operative Housing Society Ltd. Vs Surat Municipal Corporation and Others

Gujarat High Court · (2012) 1 GLR 267

Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 10

High Courts14 Oct 2011

Narendra Champaklal Trivedi and 1 Another Vs State of Gujarat

Gujarat High Court · (2011) 10 GUJ CK 0030

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(2), 20, 7

High Courts14 Oct 2011Dismissed

Ruchi Soya Industries Ltd. Vs Union of India

Gujarat High Court · (2012) 281 ELT 79

Constitution of India, 1950 — Article 226

High Courts14 Oct 2011Dismissed

Suman Anand Bhambri Vs Sapna

Gujarat High Court · (2012) 1 DMC 68

Hindu Adoptions and Maintenance Act, 1956 — Section 13, 18, 18(1)Hindu Marriage Act, 1955 — Section 25

High Courts13 Oct 2011

Banti bhai Vs State of Gujarat

Gujarat High Court · (2012) 1 GLR 186

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 154, 161Penal Code, 1860 (IPC) — Section 302, 34

High Courts12 Oct 2011Dismissed

Yasinbhai Allarakha Vs Rizvanbanu Yasinbhai

Gujarat High Court · (2013) ALLMR(Cri) 161

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)(c), 127

High Courts11 Oct 2011Allowed

Sakarlal Ganpatlal Rana Vs Gujarat Reclaim Rubber Pvt. Ltd.

Gujarat High Court · (2011) 10 GUJ CK 0023

High Courts11 Oct 2011Dismissed

Rohitsinh Khimji Sodha Vs The Director, Govt. of India and Others

Gujarat High Court · (2011) 10 GUJ CK 0013

Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(1), 226(2)

High Courts11 Oct 2011Allowed

Rajiv A. Joshi and Another Vs State of Gujarat and Another

Gujarat High Court · (2012) 1 GLR 508

Advocates Act, 1961 — Section 29, 30, 32, 33Criminal Procedure Code, 1973 (CrPC) — Section 2, 303, 82Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts10 Oct 2011

Dudhabhai Lalabhai Vasaiya and Others Vs Bhavsinghbhai Tersinghbhai Kishori and Others

Gujarat High Court · (2012) 3 TAC 562

High Courts07 Oct 2011Dismissed

Bhanushali Parth Bipinbhai Vs Admission Committee for Professional Medical Education and Another

Gujarat High Court · (2012) 1 GLR 386

Constitution of India, 1950 — Article 226Gujarat Diploma in General Nursing and Midwifery (Regulation of Admission and Fixation of Fees) (Amendment) Rules, 2011 — Rule 12, 12(1), 12(2), 2, 6Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Payment of Fees) Act, 2007 — Section 20(1)