High Courts30 Aug 2010
Bhavnaben Rameshbhai Makani and Another Vs State of Gujarat and Another
Gujarat High Court · (2010) 08 GUJ CK 0076
Bombay Land Revenue Rules, 1921 — Rule 108(6)Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 821 of 1,769
High Courts30 Aug 2010Allowed
Bhupendrabhai Hasmukhbhai Dalwadi and Others Vs Deceased Savitriben Ganumal Krishnani and Others
Gujarat High Court · (2010) 3 GLH 596 : (2011) 1 GLR 637
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11(a), 96
High Courts27 Aug 2010
Samar Nath Vs State of Gujarat and Another
Gujarat High Court · (2010) 08 GUJ CK 0233
Criminal Procedure Code, 1973 (CrPC) — Section 202Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 114, 34, 405, 406, 407
High Courts27 Aug 2010Allowed
Radhaben Gopalbhai and Others Vs Employees State Insurance Ltd.
Gujarat High Court · (2011) 129 FLR 285 : (2011) 52 GLR 140 : (2011) 3 LLJ 653
Civil Procedure Code, 1908 (CPC) — Section 96Employees State Insurance Act, 1948 — Section 52A, 82
High Courts27 Aug 2010Allowed
Jyoshnaben Makodia Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0221
Bombay Prohibition Act, 1949 — Section 116(B), 65(A)(E), 66(B), 81Constitution of India, 1950 — Article 226
High Courts27 Aug 2010Allowed
Sandeep Singh Amrit Singh Sejpal Vs State of Gujarat and Another
Gujarat High Court · (2010) 08 GUJ CK 0220
Constitution of India, 1950 — Article 226
High Courts27 Aug 2010Allowed
Rajubhai Chhaganbahi Rana Vs District Magistrate and Others
Gujarat High Court · (2010) 08 GUJ CK 0219
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts27 Aug 2010Allowed
Ashif Jusabhai Mthuputra Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0208
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts27 Aug 2010Allowed
Abdul Sattar Jummekha Mevali Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0207
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts27 Aug 2010Allowed
Arifbhai Usmanbhai Sheikh Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0206
Bombay Animal Preservation Act, 1954 — Section 10, 5, 6, 7, 8Bombay Provincial Municipal Corporations Act, 1949 — Section 336Constitution of India, 1950 — Article 226
High Courts27 Aug 2010
Jitendra Babubhai Roy Vs State of Gujarat
Gujarat High Court · (2010) 08 GUJ CK 0205
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 302, 498
High Courts27 Aug 2010Allowed
Farook @ Lambu Usmanbhai Sheikh Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0181
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts27 Aug 2010Dismissed
Babubhai D. Parmar Vs Birla Copper
Gujarat High Court · (2010) 08 GUJ CK 0180
High Courts27 Aug 2010Allowed
Rameshbhai Galbaji Thakor Vs Commissioner of Police and Others
Gujarat High Court · (2010) 08 GUJ CK 0179
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts27 Aug 2010
Kanbi Magan Vallabhbhai Vs Kanbi Bhavan Madhu and Another
Gujarat High Court · (2010) 08 GUJ CK 0177
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts27 Aug 2010Dismissed
Gujarat State Road Transport Corpn. Vs Sitaben and Others
Gujarat High Court · (2011) 6 RCR(Civil) 2872 : (2011) 1 TAC 143
High Courts27 Aug 2010Allowed
Taufik Rafikbhai Sisangiya Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0157
Bombay Prohibition Act, 1949 — Section 116(B), 65(A), 65(E), 66(B), 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts27 Aug 2010Allowed
Kanaji Chhaganji Thakor through Vishnuji K. Thakor Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0154
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts27 Aug 2010Allowed
Meenaben Nadiya Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0153
Constitution of India, 1950 — Article 226
High Courts27 Aug 2010
Jayatma Spinners Ltd. Vs Pramodrai Revashanker Mehta
Gujarat High Court · (2010) 08 GUJ CK 0149