High Courts03 Feb 2011
Raghjibhai Muljibhai Chaudhari and Others Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0109
Constitution of India, 1950 — Article 14, 21, 226
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 778 of 1,769
High Courts03 Feb 2011Allowed
Rama and Another Vs Budhabhai Raising Thakore and Others
Gujarat High Court · (2011) 02 GUJ CK 0082
High Courts03 Feb 2011Dismissed
Crystal Equities Limited Vs Official Liquidator of Gujarat Small Industries Corp. Ltd. and Others
Gujarat High Court · (2011) 02 GUJ CK 0061
High Courts03 Feb 2011Allowed
Ayubkhan Hasamkhan Pathan Vs State of Gujarat
Gujarat High Court · (2011) 02 GUJ CK 0057
High Courts03 Feb 2011Dismissed
Valibhai Mohmadbhai Bagas Vs Police Sub Inspector P.P. Kanani and Others
Gujarat High Court · (2011) 02 GUJ CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(4)Penal Code, 1860 (IPC) — Section 114, 325, 342, 504, 506(1)
High Courts03 Feb 2011Dismissed
Paschim Gujarat Vij Company Ltd. Vs Khemchand Nathabhai Gadhavi
Gujarat High Court · (2011) 2 GLH 90 : (2011) 3 GLR 1867
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11, Order 41 Rule 13, Order 41 Rule 13(1), Order 41 Rule 3A(1), 96Gujarat High Court Rules, 1993 — Rule 67Limitation Act, 1963 — Section 10, 11, 12, 13, 14
High Courts03 Feb 2011Dismissed
Chief Officer, Una Nagarpalika, UNA Vs Mohd. Irsha Husenbhai Baloch and Others
Gujarat High Court · (2012) 3 SLJ 53
Constitution of India, 1950 — Article 14
High Courts02 Feb 2011Allowed
Aayojan Developers Vs ITO
Gujarat High Court · (2011) 335 ITR 234
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 34(1)Income Tax Act, 1961 — Section 139, 139(1), 142(1), 143(3), 147
High Courts02 Feb 2011Allowed
Aayojan Developers Vs Income Tax Officer
Gujarat High Court · (2011) 201 TAXMAN 154
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34, 34(1), 34(1)(a)Income Tax Act, 1961 — Section 139, 139(1), 142, 142(1), 143
High Courts01 Feb 2011
T.A. Gami Vs State of Gujarat and Another
Gujarat High Court · (2011) 129 FLR 684
Constitution of India, 1950 — Article 226
High Courts01 Feb 2011Dismissed
I.P. Patel and Co. Vs Dy CIT
Gujarat High Court · (2011) 02 GUJ CK 0011
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 142(1), 142(3), 143(3), 147
High Courts31 Jan 2011Allowed
Rotary Club of Ahmedabad Vs Assist. CIT
Gujarat High Court · (2011) 01 GUJ CK 0086
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139(1), 139(5), 142(1), 143(3), 147
High Courts31 Jan 2011Allowed
Motibhai Shambhubhai Pagi Vs State of Gujarat
Gujarat High Court · (2011) 01 GUJ CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(10)
High Courts31 Jan 2011Dismissed
Jogindra R. Anand, Partner of Anand Trading Company Vs Ganaram B. Rathod and Another
Gujarat High Court · AIR 2011 Guj 309
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts31 Jan 2011Allowed
Bharatkumar Ramniklal Shah Vs State of Gujarat
Gujarat High Court · (2011) 1 GLH 769
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 7
High Courts31 Jan 2011Dismissed
Ahmedabad Municipal Corporation Vs Vashudev Kantilal Patel and Another
Gujarat High Court · (2011) 01 GUJ CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(1)Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts31 Jan 2011
Commissioner of Police and Others Vs Faruk Ibrahim Shangar
Gujarat High Court · (2011) 01 GUJ CK 0051
Criminal Procedure Code, 1973 (CrPC) — Section 161Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts31 Jan 2011Dismissed
Rajkot Municipal Corporation Vs State of Gujarat and Others
Gujarat High Court · (2011) 01 GUJ CK 0046
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16(1A), 2(9)k, 7Prevention of Food Adulteration Rules, 1955 — Rule 32, 33
High Courts31 Jan 2011
Chhayaben Sureshchandra Arya Vs State of Gujarat and Others
Gujarat High Court · (2011) 01 GUJ CK 0044
Constitution of India, 1950 — Article 226
High Courts31 Jan 2011Dismissed
Velabai Vs Hiraben and Others
Gujarat High Court · (2011) 01 GUJ CK 0043
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115