Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 107, 108, 198Prevention of Corruption Act, 1988 — Section 1, 12, 13(1), 13(2), 2

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High Courts23 Aug 2011

R.N. Patel Estate Developers Pvt. Ltd. and Another Vs Cadila Lab Pvt. Ltd. and Others

Gujarat High Court · (2011) 3 GLH 647

Contract Act, 1872 — Section 202, 9Specific Relief Act, 1963 — Section 14, 14(1), 31, 41

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High Courts23 Aug 2011Dismissed

Cinemax India Ltd. Vs Union of India

Gujarat High Court · (2011) 24 STR 3 : (2011) 32 STT 359

Finance Act, 1994 — Section 65, 65(105), 65(90)Finance Act, 2004 — Section 65(105)(zzzz)Finance Act, 2010 — Section 75, 75(5), 76

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High Courts18 Aug 2011

Abedakhatun Y. Malek Vs Director Of Pension And Provident Funds, Gandhinagar and Others

Gujarat High Court · (2012) 1 GLR 368

Air Force Act, 1950 — Regulation 74Gujarat Civil Services (Pension) Rules, 2002 — Rule 54(14), 54(8)(ii), 88

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High Courts18 Aug 2011Allowed

Prakash Ramchandra Barot and Others Vs State of Gujarat and Another

Gujarat High Court · (2011) 3 GLH 211

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 482Penal Code, 1860 (IPC) — Section 120B, 186, 405, 406, 415

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High Courts18 Aug 2011Dismissed

Sangeetaben Mahendrabhai Patel Vs The State of Gujarat and 1 Another

Gujarat High Court · (2011) 08 GUJ CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 114, 406, 420

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High Courts17 Aug 2011Dismissed

Jain Citizens Education Society, Surendranagar and Another Vs Union of India and Others

Gujarat High Court · (2012) 132 FLR 557 : (2012) 3 LLJ 91 : (2012) LLR 292

Constitution of India, 1950 — Article 14, 19(1), 300AEmployees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 2(1)Industrial Disputes Act, 1947 — Section 2

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High Courts17 Aug 2011Dismissed

Vision Organics Ltd. and Others Vs Union of India and Another

Gujarat High Court · (2012) 2 BC 527

Constitution of India, 1950 — Article 14, 19(1)Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 1(2), 5, 5A, 5A(1), 5A(2)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19, 19(1), 19(2), 19(6), 19(8)

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High Courts17 Aug 2011Dismissed

Amrish Rameshchandra Trivedi Vs State of Gujarat and Another

Gujarat High Court · (2012) 1 GLR 547

Constitution of India, 1950 — Article 136, 226, 311(2)Gujarat Civil Services (Conduct) Rules, 1971 — Rule 28, 3

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