Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 5Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1, 14(B), 3, 7, 7(A)

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High Courts15 Jun 2011Dismissed

Dilipsinh Umedsinh Jadeja Vs State of Gujarat

Gujarat High Court · (2011) 2 GLR 1696 : (2011) 7 RCR(Criminal) 2354

Criminal Procedure Code, 1973 (CrPC) — Section 156(2), 313, 43Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

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High Courts14 Jun 2011Allowed

Pioma Industries Vs Union of India

Gujarat High Court · (2011) 273 ELT 54

Central Excises and Salt Act, 1944 — Section 11B, 35F, 37BConstitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 214, 240, 244, 40

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High Courts14 Jun 2011Dismissed

Jaysukhbhai Jivrajbhai Dhanani and Another Vs State of Gujarat and Another

Gujarat High Court · (2011) 3 GLR 2151

Constitution of India, 1950 — Article 20(2), 227Criminal Procedure Code, 1973 (CrPC) — Section 136, 154, 155(3), 156, 156(3)Foreign Exchange Regulation Act, 1973 — Section 23, 23(3), 23B, 8(2)

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High Courts13 Jun 2011Dismissed

Roopsinh Hirajibhai Sadat Vs State of Gujarat and Others

Gujarat High Court · (2011) 06 GUJ CK 0068

Criminal Procedure Code, 1973 (CrPC) — Section 156(3)Penal Code, 1860 (IPC) — Section 114, 302, 34

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High Courts13 Jun 2011Dismissed

Kutch Construction Industries and Rehabilitation Federation and Others Vs State of Gujarat and Another

Gujarat High Court · (2011) 06 GUJ CK 0063

Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 3, 3(2), 3(3), 4, 4(1)Bombay Stamp (Gujarat Amendment) Act, 1982 — Section 32(1)Bombay Stamp Act, 1958 — Article 20, 254(2), 30, 31, 31(1)

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High Courts13 Jun 2011Allowed

Bhaniben Mahadevbhai Patel (Chaudhari) and Others Vs State of Gujarat and Another

Gujarat High Court · (2011) 06 GUJ CK 0043

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 143, 323, 504, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)

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High Courts13 Jun 2011Dismissed

Ahmedabad Municipal Corporation Vs Anjali Theatres

Gujarat High Court · (2011) 06 GUJ CK 0042

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High Courts13 Jun 2011Allowed

Vinodbhai Mangaji Thakor and Others Vs State of Gujarat and Others

Gujarat High Court · (2011) 06 GUJ CK 0005

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

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High Courts13 Jun 2011Dismissed

Yagnesh Mansukhbhai Joshi Vs Pravinchandra Maganlal Mehta IC Regional Manager and Another

Gujarat High Court · (2011) 06 GUJ CK 0004

Banking Regulation Act, 1949 — Section 35A, 36AA, 36AAA, 46Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120(B), 406, 409, 420, 465

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High Courts07 Jun 2011