COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 752 of 1,769

High Courts27 Apr 2011Allowed

Shree Bharat Co-Operative Bank Ltd. and Others Vs Vilasben Lalchand Kothari and Others

Gujarat High Court · (2011) 2 GLH 468 : (2011) 3 GLR 2050

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 2, 9Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 13(4), 14, 14, 17

High Courts27 Apr 2011Dismissed

Shivnath Mansaram Tiwari and Another Vs Harihar Commercial Corporation

Gujarat High Court · (2011) 04 GUJ CK 0071

High Courts27 Apr 2011Dismissed

Girish Upadhyay Plant Operator and Others Vs Paschim Petrochem Ltd. and Others

Gujarat High Court · (2011) 04 GUJ CK 0070

Companies Act, 1956 — Section 529(1), 529ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 16, 17, 17(1), 17(2), 17(3)Sick Industrial Companies (Special Provisions) Act, 1985 — Section 13(4), 13(9), 15, 15(1), 15(2)

High Courts27 Apr 2011Dismissed

Dhirajlal Nathabhai Gajera and Another Vs State of Gujarat and Others

Gujarat High Court · (2011) 04 GUJ CK 0057

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 173B, 17B, 29, 31

High Courts27 Apr 2011

Rameshbhai P. Raval Vs J. Shah and /or His Successor in Office, Deputy Registrar and Others

Gujarat High Court · (2011) 3 GLH 139

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12, 12(1), 14(1), 14(2), 15(2)Gujarat Co-operative Societies Act, 1961 — Section 159

High Courts26 Apr 2011Dismissed

Satyanarayan D. Battu Vs State of Gujarat

Gujarat High Court · (2011) 04 GUJ CK 0209

Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 401Bombay Provincial Municipal Corporations Act, 1949 — Section 458

High Courts26 Apr 2011Allowed

Paschim Gujarat Vij Company Ltd. Vs Kalyanji Somchand Maheshwari

Gujarat High Court · (2011) 04 GUJ CK 0205

High Courts26 Apr 2011Dismissed

Ramilaben M. Parmar Vs Deputy General Manager (HRM) and Others

Gujarat High Court · (2011) 04 GUJ CK 0204

High Courts26 Apr 2011Dismissed

Superintendent of Post Office and Others Vs Ashokbhai Motilal Pandya and Others

Gujarat High Court · (2011) 04 GUJ CK 0203

High Courts26 Apr 2011Dismissed

Creative Infocity Limited Vs Gujarat Informatics Limited

Gujarat High Court · (2011) 04 GUJ CK 0189

Arbitration and Conciliation Act, 1996 — Section 8Gujarat Infrastructure Development Act, 1999 — Section 2, 21(1), 24, 24(4), 3(2)

High Courts26 Apr 2011Dismissed

Diamond Jubilee Co-Operative Bank Ltd. Vs Rudraksh Hotel Pvt. Ltd. and Others

Gujarat High Court · (2011) 04 GUJ CK 0188

High Courts26 Apr 2011

Parish Priest Catholic Church Manger St Xavier''s Ptc College Vs State of Gujarat and Another

Gujarat High Court · (2011) 04 GUJ CK 0137

Constitution of India, 1950 — Article 14, 15, 15(1), 16, 16(2)Master of Business Administration and Master of Computer Application Admission Rules, 2008 — Rule 4, 4.1, 4.1.1, 4.1.2, 4.1.3

High Courts26 Apr 2011Allowed

Prince Multiplast Pvt. Ltd. Vs Union of India

Gujarat High Court · (2012) 276 ELT 48

Central Excise Rules, 1944 — Rule 173A, 173Q, 173Q(1), 209A, 25Central Excise Rules, 2002 — Rule 25Central Excises and Salt Act, 1944 — Section 11AC, 13, 5, 6A(2), 9(2)

High Courts26 Apr 2011

Dr.Manoj Kumar Bansal Vs Vice Chancellor and Others

Gujarat High Court · (2011) 04 GUJ CK 0076

High Courts26 Apr 2011Allowed

State of Gujarat and Another Vs L.M. Chauhan and Others

Gujarat High Court · (2011) 04 GUJ CK 0056

Bombay Civil Services Rules, 1959 — Rule 17Bombay Police Act, 1951 — Section 28Bombay State Reserve Police Force Act, 1951 — Section 10, 10(1)

High Courts26 Apr 2011Allowed

Radhe Estate Developers Vs Mehta Integrated Finance Co. Ltd and Others

Gujarat High Court · (2011) 2 GLH 584

Companies (Amendment) Act, 2000 — Section 25Companies Act, 1956 — Section 3, 591Constitution of India, 1950 — Article 246, 246(3), 254

High Courts26 Apr 2011Allowed

State of Gujarat and Another Vs Kapilaben Ambalal Patel Heirs of Decd. Ambalal P. Patel and Others

Gujarat High Court · (2011) 3 GLR 2376

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(1), 10(2), 10(3), 10(5)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 3, 4

High Courts26 Apr 2011

Ranchhodbhai Haribhai Sutariya Vs Union of India (UOI) and Others

Gujarat High Court · (2011) 04 GUJ CK 0026

Constitution of India, 1950 — Article 14, 143, 254Electricity Act, 2003 — Section 111(2), 118(2), 126, 126(1), 126(2)Electricity Rules, 2005 — Rule 10, 12

High Courts25 Apr 2011Dismissed

Preeta Francis Vs Mahesh Jethnand Mulchandani and Others

Gujarat High Court · (2011) 04 GUJ CK 0207

Industrial Disputes Act, 1947 — Section 12

High Courts25 Apr 2011

Dahyabhai Rambhai Raval Vs The Dantiwada Water Reservoir Scheme

Gujarat High Court · (2011) 04 GUJ CK 0206