High Courts25 Apr 2011
Mihir Rajesh Kumar Parikh Vs Gujarat Technological University and Others
Gujarat High Court · (2011) 04 GUJ CK 0187
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 753 of 1,769
High Courts25 Apr 2011Allowed
Gujarat Rajya Jaher Bandhkam Majoor Mandal and Another Vs State of Gujarat and Another
Gujarat High Court · (2011) 04 GUJ CK 0186
Constitution of India, 1950 — Article 14, 16, 226Industrial Disputes Act, 1947 — Section 9A
High Courts25 Apr 2011
Siraj Hussainbhai Jesani Vs The Dist. Development Officer and Others
Gujarat High Court · (2011) 04 GUJ CK 0154
High Courts25 Apr 2011
Pranjivan Purushottam Zaveri and Another Vs Dena Bank and Others
Gujarat High Court · AIR 2011 Guj 388 : (2011) 3 GLH 632
Banks and Financial Institutions Act, 1993 — Section 19Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 226, 227
High Courts25 Apr 2011Allowed
Nanubhai Mangabhai Baria Vs Deputy Executive Engineer
Gujarat High Court · (2011) 04 GUJ CK 0152
Constitution of India, 1950 — Article 14, 15, 16, 226, 227Industrial Disputes (Central) Rules, 1957 — Rule 77, 78Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H
High Courts25 Apr 2011Allowed
Rajivbhai Biharibhai Abhani and Others Vs State of Gujarat
Gujarat High Court · (2011) 3 DMC 559
Criminal Procedure Code, 1973 (CrPC) — Section 161, 389Dowry Prohibition Act, 1961 — Section 3, 7Penal Code, 1860 (IPC) — Section 107, 108, 306, 498A
High Courts25 Apr 2011
Mahipatsinh Narubha Jadeja and Another Vs State of Gujarat and Another
Gujarat High Court · (2011) 04 GUJ CK 0104
High Courts25 Apr 2011Dismissed
Aslam Faridbhai Ghasletwala and Another Vs State of Gujarat and Others
Gujarat High Court · (2011) 04 GUJ CK 0060
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 63, 74, 76, 84CConstitution of India, 1950 — Article 226, 227
High Courts25 Apr 2011Allowed
Amit Arvindbhai Patel Vs State of Gujarat
Gujarat High Court · (2011) 04 GUJ CK 0059
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 188, 302, 304, 504
High Courts25 Apr 2011
Narendrakumar Dhirajlal Pujara Vs The State of Gujarat and Another
Gujarat High Court · (2011) 04 GUJ CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 397Evidence Act, 1872 — Section 138
High Courts25 Apr 2011Allowed
Amthabhai Kalubhai Mayavanshi Vs Divisional Controller
Gujarat High Court · (2011) 04 GUJ CK 0043
Gujarat State Road Transport Corporation Employees Service Regulations — Regulation 80
High Courts25 Apr 2011Dismissed
Sunilgiri Harigiri Bava (Goswami) Vs State of Gujarat and Others
Gujarat High Court · (2011) 04 GUJ CK 0008
High Courts25 Apr 2011Dismissed
Relish Pharmaceuticals Ltd. Vs Kamleshbhai Ravjibhai Kevat Thropoa Suresh G. Patel
Gujarat High Court · (2011) 04 GUJ CK 0001
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4Constitution of India, 1950 — Article 226 , 227Limitation Act, 1963 — Article 137
High Courts22 Apr 2011
Om Metals and Minerals Ltd. Vs Assistant Commissioner of Sales Tax (appeals) and others
Gujarat High Court · (2011) 42 VST 50
Constitution of India, 1950 — Article 226Gujarat Sales Tax Act, 1969 — Section 13, 2(28), 27, 2A, 45(6)Gujarat Sales Tax Rules, 1970 — Rule 33A, 33A(1), 33A(2), 35A
High Courts22 Apr 2011Allowed
Parle Sales and Services P. Ltd. Vs Income Tax Officer
Gujarat High Court · (2011) 337 ITR 203
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142(1), 143(3), 147, 148
High Courts22 Apr 2011Allowed
Sunil Narsinh Hathila and Others Vs Designated Authority Under Thegujarat Provision For Disqulif and Another
Gujarat High Court · (2011) 04 GUJ CK 0179
Constitution of India, 1950 — Article 226Local Authorities of Defection Act, 1986 — Section 3, 6Local Authorities of Defection Rules, 1987 — Rule 3(1)(B)
High Courts22 Apr 2011
Mayursinh Jaydevsinh Zala Vs State of Gujarat
Gujarat High Court · (2011) 04 GUJ CK 0178
Bombay Prohibition Act, 1949 — Section 65, 66, 81Criminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Apr 2011Dismissed
Gujarat Janvadi Karmachari Union Vs Ahmedabad Municipal Corp. and Others
Gujarat High Court · (2011) 129 FLR 686
High Courts22 Apr 2011Allowed
Keyurbhai Harshadrai Parikh and Others Vs State of Gujarat and Another
Gujarat High Court · (2011) 04 GUJ CK 0105
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 498A
High Courts22 Apr 2011
Shobhaben Shantilal Kalal and Others Vs M.V. Joshi IAS, The Designat-E Officer and The Settlement and Another
Gujarat High Court · (2011) 04 GUJ CK 0090
Constitution of India, 1950 — Article 226Disqualification of Members of the Local Authorities of Defection Rules, 1987 — Rule 10, 3B(1), 6Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 — Section 6