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Gujarat High Court judgments

35,376 judgments · page 744 of 1,769

High Courts10 May 2011Allowed

Danubhai Unadbhai Mori Vs State of Gujarat and Others

Gujarat High Court · AIR 2012 Guj 1

Indian Medical Council Act, 1956 — Section 33Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2, 39, 72, 9Post Graduate Rules — Rule 37(1), 5
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High Courts10 May 2011Dismissed

Revandas Ranchhodbhai Rathod Vs Jyotiben and Others

Gujarat High Court · (2011) 3 GLH 1

Bombay Revenue Tribunal Act, 1957 — Section 12, 17, 9Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1)(B), 76, 76(2), 77Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 4(2), Order 47 Rule 8
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High Courts10 May 2011Dismissed

Medical Officer Vs Dashrathsinh Gajubha Zala

Gujarat High Court · (2011) 05 GUJ CK 0127

Bombay Shops and Establishments Act, 1948 — Section 24, 24(1), 24(2), 24(3), 31(1)Constitution of India, 1950 — Article 227Gujarat Minimum Wages Rules, 1961 — Rule 23, 24
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High Courts10 May 2011

Bhanji Devshibhai Luhar Vs State of Gujarat and Others

Gujarat High Court · (2011) 2 GLH 1676 : (2011) 8 RCR(Civil) 58

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6(2), 9, 9(1), 9(3)Bombay Stamp Act, 1958 — Section 31(2), 32A(1), 35, 38B, 6Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance Act, 1949 — Section 2, 211, 54, 54(1), 54(2)
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