COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 793 of 1,769

High Courts08 Dec 2010Allowed

Girdharbhai Gandubhai Tarpara Through Power of Attorney and Others Vs Gandalal Meghabhai and Another

Gujarat High Court · (2010) 12 GUJ CK 0249

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227

High Courts08 Dec 2010

Niranjansing @ Rahul Rajeshwarsing Thakur Vs State of Gujarat

Gujarat High Court · (2010) 12 GUJ CK 0248

Constitution of India, 1950 — Article 226

High Courts08 Dec 2010

Biotech International Pvt. Ltd. and Another Vs State of Gujarat and Others

Gujarat High Court · (2010) 12 GUJ CK 0247

High Courts08 Dec 2010Dismissed

Vanrajsinh Harishchandra Zala Vs Taluka Development Officer and Another

Gujarat High Court · (2010) 12 GUJ CK 0205

High Courts08 Dec 2010Dismissed

Kantibhai Somabhai Patel and 2 Vs Additional Development Commissioner and 3

Gujarat High Court · (2010) 12 GUJ CK 0204

Gujarat Panchayats Act, 1961 — Section 57

High Courts08 Dec 2010

General Manager Vs Rabari Vasibhai Saijibhai and Another

Gujarat High Court · (2010) 12 GUJ CK 0201

Land Acquisition Act, 1894 — Section 35, 35(3)

High Courts08 Dec 2010

Deputy General Manager Vs Patel Revabhai Mohandas and Others

Gujarat High Court · (2010) 12 GUJ CK 0174

Land Acquisition Act, 1894 — Section 35, 35(5)

High Courts08 Dec 2010

Deputy General Manager Vs Patel Bababhai Keshavdas and Another

Gujarat High Court · (2010) 12 GUJ CK 0173

Land Acquisition Act, 1894 — Section 35, 35(3)

High Courts08 Dec 2010

Special Land Acquisition Officer Vs Chaudhary Maniben @ Dahiben Gamanbha

Gujarat High Court · (2010) 12 GUJ CK 0172

Land Acquisition Act, 1894 — Section 35, 35(3)

High Courts08 Dec 2010

Kamleshbhai Umeshbhai Dave Vs State of Gujarat

Gujarat High Court · (2010) 12 GUJ CK 0171

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 307, 328

High Courts08 Dec 2010Dismissed

Harkishan R. Joshi Vs Maradia Chemicals Ltd. and Others

Gujarat High Court · (2010) 12 GUJ CK 0167

Criminal Procedure Code, 1973 (CrPC) — Section 378Water (Prevention and Control of Pollution) Act, 1974 — Section 24, 25, 43, 44, 47Water (Prevention and Control of Pollution) Rules, 1975 — Rule 22, 27

High Courts08 Dec 2010

Manager Gujcomasol Pesticides Deptt. Vs Kiritkumar Babulal Patel and Another

Gujarat High Court · (2011) 1 GLH 550 : (2011) 52 GLR 579 : (2011) 3 LLJ 282

Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 160Industrial Disputes Act, 1947 — Section 17B, 25F, 25G, 25H, 25L

High Courts08 Dec 2010

Project Manager Vs Shakrabhai Shankarbhai Raval and Another

Gujarat High Court · (2010) 12 GUJ CK 0102

Land Acquisition Act, 1894 — Section 35

High Courts08 Dec 2010Dismissed

Sarayu Plastics Pvt. Ltd. Vs Gujarat Water Supply and Sewage Board

Gujarat High Court · (2010) 12 GUJ CK 0101

Arbitration Act, 1940 — Section 36Constitution of India, 1950 — Article 14, 19(1), 226, 227

High Courts08 Dec 2010Dismissed

Bachsangji Chehraji Thakur and Others Vs Deputy General Manager and Others

Gujarat High Court · (2011) 3 LLJ 631

High Courts08 Dec 2010Dismissed

D.K. Solanki Law Officer Vs Kalangidhar Textile Mills and Others

Gujarat High Court · (2010) 12 GUJ CK 0077

Criminal Procedure Code, 1973 (CrPC) — Section 378Water (Prevention and Control of Pollution) Act, 1974 — Section 24, 25, 43, 44, 47

High Courts08 Dec 2010

Bhikhabhai B. Padhiyar and Others Vs Prakash J. Shah and Others

Gujarat High Court · (2010) 12 GUJ CK 0070

High Courts08 Dec 2010

Group General Manager Vs Patel Karsanbhai Somdas and Another

Gujarat High Court · (2010) 12 GUJ CK 0069

Land Acquisition Act, 1894 — Section 35, 35(3)

High Courts08 Dec 2010

Group General Manager Vs Prajapati Madhavlal Magandas and Another

Gujarat High Court · (2010) 12 GUJ CK 0068

Land Acquisition Act, 1894 — Section 35, 35(3)

High Courts08 Dec 2010

Deputy General Manager Vs Patel Dahyabhai Ishwardas and Another

Gujarat High Court · (2010) 12 GUJ CK 0067

Land Acquisition Act, 1894 — Section 35, 35(3)