High Courts23 Jun 2011Allowed
Khatri Surendrakumar Kantilal Vs State of Gujarat and Another
Gujarat High Court · (2011) 06 GUJ CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 739 of 1,769
High Courts23 Jun 2011
Oriental Insurance Co. Ltd. Vs Sunandaben Narendrakumar Joshi and Others
Gujarat High Court · (2012) 1 TAC 180
High Courts23 Jun 2011Dismissed
Munaf Isubhai Kaladiya Vs Union of India (UOI)
Gujarat High Court · (2011) 06 GUJ CK 0032
Constitution of India, 1950 — Article 14
High Courts23 Jun 2011Dismissed
Ravji Prabhudas Bhoi Vs Union of India (UOI) and Another
Gujarat High Court · (2011) 06 GUJ CK 0029
Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 6
High Courts23 Jun 2011Dismissed
Mansuri Yusuf Abdul Rahaman Ismail and Another Vs Ramaben Gandhi and Others
Gujarat High Court · (2011) 06 GUJ CK 0027
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts23 Jun 2011
Senior Superintendent of Post Office Vs Union of India
Gujarat High Court · (2011) 24 STR 168
Constitution of India, 1950 — Article 226Finance Act, 1994 — Section 85, 85(3)
High Courts22 Jun 2011
State of Gujarat Vs Patel Amratbhai Shankarbhai
Gujarat High Court · (2012) 1 GLR 63
Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 23(2), 28
High Courts22 Jun 2011Dismissed
Shankarbhai Gamajibhai Koli and Others Vs Mulabhai Amdarsinh Koli and Others
Gujarat High Court · (2011) 06 GUJ CK 0062
Civil Procedure Code, 1908 (CPC) — Section 100, 100(3)
High Courts22 Jun 2011
Pradeep Kumar Nirankarnath Sharma Vs State of Gujarat
Gujarat High Court · (2011) 06 GUJ CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 406, 70Penal Code, 1860 (IPC) — Section 120B, 217, 409Prevention of Corruption Act, 1988 — Section 11, 13(1), 7
High Courts22 Jun 2011Dismissed
R.M. Patel Agriculture Officer Vs Director of Campus Gujarat and Another
Gujarat High Court · (2011) 06 GUJ CK 0046
High Courts22 Jun 2011Dismissed
Tax Recovery Officer Vs Industrial Finance Corporation of India and Another
Gujarat High Court · (2011) 3 GLR 2342
Central Excise Rules, 1944 — Rule 173Q(2), 211Customs Act, 1962 — Section 142Income Tax Act, 1961 — Section 281
High Courts22 Jun 2011
Alabhai Rajde Batiya and Others Vs State of Gujarat and Others
Gujarat High Court · (2011) 06 GUJ CK 0038
Bombay Highways Act, 1955 — Section 52Gujarat Panchayats (Amendment) Act, 1993 — Section 108(4), 96
High Courts22 Jun 2011
Pradeep N. Sharma Vs State of Gujarat
Gujarat High Court · (2011) 06 GUJ CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 406, 439, 70Penal Code, 1860 (IPC) — Section 120B, 217, 409, 465, 467Prevention of Corruption Act, 1988 — Section 11, 13(1), 13(2), 7
High Courts22 Jun 2011
Visnhubhai Naranbhai Patel and Others Vs Suresh Kumar Kundanlal Lalchandani and Others
Gujarat High Court · (2011) 06 GUJ CK 0036
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226 , 227
High Courts22 Jun 2011Dismissed
Mahendrabhai P. Prajapati Vs State of Gujarat and Others
Gujarat High Court · (2011) 06 GUJ CK 0018
Constitution of India, 1950 — Article 226
High Courts21 Jun 2011Dismissed
Arab Abdulla Sulemanbhai Vs Union of India (UOI) and Others
Gujarat High Court · (2011) 06 GUJ CK 0076
High Courts21 Jun 2011Allowed
Farukbhai Allarakhabhai Miyana Vs State of Gujarat
Gujarat High Court · (2011) 06 GUJ CK 0075
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 114, 302, 304, 354, 376
High Courts21 Jun 2011Allowed
Naresh L. Shah Vs State of Gujarat and Another
Gujarat High Court · (2011) 06 GUJ CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 507
High Courts21 Jun 2011Allowed
Chaudhary Industries and Another Vs Union of India and Others
Gujarat High Court · (2012) 281 ELT 216 : (2011) 3 GLH 819
Central Excises and Salt Act, 1944 — Section 2(34)Constitution of India, 1950 — Article 14, 226, 227
High Courts21 Jun 2011Dismissed
Hasmukhbhai Bhailalbhai Patel and Another Vs State of Gujarat and Others
Gujarat High Court · (2012) 1 BC 510
Constitution of India, 1950 — Article 226, 227Negotiable Instruments Act, 1881 (NI) — Section 138, 141