COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 751 of 1,769

High Courts28 Apr 2011

Choksi Silk Mills and Another Vs Union of India (UOI) and Others

Gujarat High Court · (2011) 04 GUJ CK 0067

Central Excise Rules, 1944 — Rule 230Central Excises and Salt Act, 1944 — Section 11Customs (Attachment of Property of Defaulters for Recovery of Government Dues) Rules, 1995 — Rule 5

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High Courts28 Apr 2011

Saurashtra Cement Ltd. Vs Paschim Gujarat Vij Co. Ltd. and Another

Gujarat High Court · (2011) 04 GUJ CK 0065

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High Courts28 Apr 2011

Govindbhai Bhavsing Jhala and Others Vs Priyanka Fibers and Filaments Pvt. Ltd. and Others

Gujarat High Court · (2011) 04 GUJ CK 0064

Limitation Act, 1963 — Section 5

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High Courts28 Apr 2011Dismissed

Rajkot Engineering Association Vs Union of India (UOI) and Others

Gujarat High Court · (2011) 04 GUJ CK 0063

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 227

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High Courts28 Apr 2011Dismissed

Rameshbhai Chaturbhai Prajapati and Others Vs Minaxiben and Others

Gujarat High Court · (2011) 2 GLH 760

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 17(O), 20, 32(O), 43, 43(1)Ceiling and Regulation Act,1976 — Section 10(3) , 20Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 8, Order 13 Rule 3, Order 13 Rule 3, Order 23 Rule 1

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High Courts28 Apr 2011Dismissed

Jayantilal Kalyanji Mehta Vs Ritaben Bhogilal Mehta

Gujarat High Court · (2011) 04 GUJ CK 0061

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High Courts28 Apr 2011Dismissed

Shravankumar Bhaijibhai Thakor Vs Director General and Others

Gujarat High Court · (2011) 04 GUJ CK 0048

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High Courts28 Apr 2011Dismissed

The Commissioner, Service Tax Vs M/S Quintiles Data Processing Centre (I) Pvt. Ltd.

Gujarat High Court · (2011) 23 STR 15

Finance Act, 1994 — Section 54, 65, 65(105), 65(65), 66Finance Act, 2006 — Section 66AService Tax Rules, 1994 — Rule 2, 2(1)

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High Courts28 Apr 2011Allowed

Anilkumar C. Sharma Vs Union of India (UOI) and Another

Gujarat High Court · (2011) 04 GUJ CK 0036

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High Courts28 Apr 2011Allowed

Amarshi Gokalbhai Charola Vs State of Gujarat

Gujarat High Court · (2011) 04 GUJ CK 0023

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 7Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7

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High Courts28 Apr 2011

Kotak Mahindra Bank Ltd Vs Official Liquidator of Stanrose Steel Ltd. and Others

Gujarat High Court · (2011) 04 GUJ CK 0022

Companies Act, 1956 — Section 125Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(9)

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High Courts28 Apr 2011Allowed

Thasra Taluka Co Operative Fruit and Vegetables Growers and Another Vs Election Officer Gujarat State Co Op Marketing and Another

Gujarat High Court · (2011) 04 GUJ CK 0021

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High Courts28 Apr 2011Allowed

Sobhnaben R. Dabhi Vs Additional Secretary and Others

Gujarat High Court · (2011) 04 GUJ CK 0020

Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 227, 274Recruitment Rules, 2004 — Rule 2, 4, 5

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High Courts28 Apr 2011

Commr., Service Tax Vs Quintiles Data Processing Centre (I) P. Ltd.

Gujarat High Court · (2011) 04 GUJ CK 0017

Finance Act, 1994 — Section 54, 65, 65(105), 65(65), 66Service Tax Rules, 1994 — Rule 2, 2(1)

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High Courts28 Apr 2011Dismissed

Rajjabhusen Sakhtsinh Vasava Vs State of Gujarat and Another

Gujarat High Court · (2011) 04 GUJ CK 0009

Constitution of India, 1950 — Article 226

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High Courts27 Apr 2011Dismissed

Gujarat Hotel Limited and Another Vs State of Gujarat and Others

Gujarat High Court · (2011) 04 GUJ CK 0208

Bombay Electricity Duty Act, 1958 — Section 2, 3, 3(1), 3(2), 3(2AA)Constitution of India, 1950 — Article 14Electricity (Supply) Act, 1948 — Section 2(4A), 5

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High Courts27 Apr 2011