Bombay Land Revenue Code, 1879 — Section 135, 152, 165, 178, 200Companies Act, 1956 — Section 103Constitution of India, 1950 — Article 14, 16, 19, 226

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High Courts29 Sept 2011Allowed

Jaldhara Pumps Ltd. Vs Gujarat State Financial Corporation and Another

Gujarat High Court · AIR 2012 Guj 76

Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29

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High Courts27 Sept 2011

Asset Reconstruction Company (India) Ltd. Vs Commissioner of Income Tax - Range - 4 and Others

Gujarat High Court · (2012) 1 GLR 214

Central Excise Rules, 1944 — Rule 173Q(2), 211Central Excise Rules, 2001 — Rule 28Companies Act, 1956 — Section 529A, 530

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High Courts27 Sept 2011

Preeti Vs Rajesh

Gujarat High Court · (2011) 3 DMC 496

Hindu Marriage Act, 1955 — Section 13

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High Courts26 Sept 2011Allowed

Amreli District Panchayat and Others Vs Chhaganbhai Mohanbhai Siddhpura

Gujarat High Court · (2011) 09 GUJ CK 0101

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High Courts26 Sept 2011Allowed

Patel Ishwarbhai Venabhai Vs Sabarkantha District Cooperative Sale Purchase Union Ltd. and Another

Gujarat High Court · (2011) 09 GUJ CK 0077

Constitution of India, 1950 — Article 226, 227Election Rules, 1982 — Rule 16, 5, 5Gujarat Co-operative Societies Act, 1961 — Section 145A, 145C, 145D, 145E, 145G

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High Courts26 Sept 2011Allowed

Vinodbhai Bhikhubhai Pattani and Others Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0055

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482, 482Penal Code, 1860 (IPC) — Section 498(A)

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High Courts26 Sept 2011Allowed

Divisional Controller Vs Nazir A Malik and 1

Gujarat High Court · (2011) 09 GUJ CK 0053

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High Courts23 Sept 2011Allowed

Shrimant Sangramsinh Pratapsinhrao Gaekwad and Another Vs Mrunalinidevi Puar and Others

Gujarat High Court · (2012) 1 GLH 640 : (2012) 2 GLR 1121

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29Civil Procedure Code Amendment Act, 1976 — Section 141Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4, Order 43 Rule 1, 115

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High Courts23 Sept 2011Dismissed

Commr. of C. Ex., Cus. and S.T., Daman Vs Tulsiani Builder and Textile Pvt. Ltd.

Gujarat High Court · (2012) 276 ELT 451

Central Excises and Salt Act, 1944 — Section 11A, 11A(3)

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High Courts23 Sept 2011Dismissed

Nirav Anupambhai Tarkas Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0102

Constitution of India, 1950 — Article 14, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 202Medical Termination of Pregnancy Act, 1971 — Section 3, 3(4)

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High Courts23 Sept 2011