Constitution of India, 1950 — Article 19, 19(1), 246, 301, 302Gujarat Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2005 — Rule 3, 9Gujarat Minor Mineral Concession Rules, 2010 — Rule 71

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High Courts19 Oct 2010Allowed

Desai Brothersand and Associates Vs Income Tax Officer

Gujarat High Court · (2011) 1 GLH 579

Income Tax Act, 1961 — Section 132(4), 143(3), 147, 148, 148(2)

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High Courts19 Oct 2010Allowed

Garden Silk Mills Ltd. Vs Joint Commissioner of Income Tax

Gujarat High Court · (2011) 237 CTR 40

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(3), 147, 148, 2(47), 263

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High Courts19 Oct 2010

Dipak Subhashchandra Mehta Vs Central Bureau of Investigation-Banking and Security Fraud and Another

Gujarat High Court · (2011) 52 GLR 324 : (2011) 8 RCR(Criminal) 2977

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468

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High Courts18 Oct 2010Allowed

Gujarat Power Corporation Ltd. Vs Joint Commissioner of Income Tax

Gujarat High Court · (2011) 238 CTR 91 : (2011) 202 TAXMAN 303

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 142, 143(1), 143(2), 143(3), 147

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High Courts18 Oct 2010Allowed

Laxmiben Thakor Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0147

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts18 Oct 2010Allowed

Gurpreetsingh @ Twinkle Gurmelsingh Gotra (Sardar) Vs Commissioner of Police and Others

Gujarat High Court · (2010) 10 GUJ CK 0140

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts18 Oct 2010Dismissed

Dharmesh Chandulal Purohit Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0139

Bombay Land Revenue Code, 1879 — Section 61Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 6(1)

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High Courts18 Oct 2010Dismissed

Dipenbhai Rameshbhai Patel, President, Nana Gujariya Group Vs District Collector and Others

Gujarat High Court · (2010) 10 GUJ CK 0138

Bombay Land Revenue Code, 1879 — Section 79ALand Acquisition Act, 1894 — Section 4(1)

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High Courts18 Oct 2010

Bombay Mercantile Company Op. Bank Ltd. Vs Bharatkumar Nyalchand Shah Partners Western Enterprise and Others

Gujarat High Court · (2010) 10 GUJ CK 0137

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 14, 14(3), 17

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High Courts18 Oct 2010

M.R. Luhar Vs State of Gujarat and Another

Gujarat High Court · (2010) 10 GUJ CK 0135

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High Courts18 Oct 2010

Hirabhai Mandanbhai Bhandari and Others Vs National Insurance Company Ltd. and Another

Gujarat High Court · (2010) 10 GUJ CK 0131

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High Courts18 Oct 2010Allowed

Prakash Raysinh Parmar Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0130

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts18 Oct 2010Allowed

Mahes Vimal Yadav Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0129

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts18 Oct 2010Allowed

Bhartiben Shaileshbhai Chunara Vs Commissioner of Police and Others

Gujarat High Court · (2010) 10 GUJ CK 0128

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts18 Oct 2010Allowed

Lalubhai Jayrambhai Bhil (Chauhan) Vs State of Gujarat and Others

Gujarat High Court · (2010) 10 GUJ CK 0127

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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