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Gujarat High Court judgments

35,376 judgments · page 826 of 1,769

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High Courts23 Aug 2010Dismissed

K.A. Mehta, Food Inspector Vs Vishnubhai Karshanbhai Patel and Another

Gujarat High Court · (2010) 08 GUJ CK 0167

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
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High Courts23 Aug 2010Dismissed

State of Gujarat Vs Gaglubhai Navkubhai Gaekwad

Gujarat High Court · (2010) 08 GUJ CK 0140

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High Courts23 Aug 2010Dismissed

Thakor Nagjibhai Bhailal and Others Vs IPCL now Amalgamated with Relieance Ind. Ltd. and Others

Gujarat High Court · (2011) 2 LLJ 182

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(1), 12(5), 2, 5
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High Courts23 Aug 2010Allowed

Patel Dahyabhai Savganbhai Vs State of Gujarat and Another

Gujarat High Court · (2010) 08 GUJ CK 0092

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389, 389(3)Electricity Act, 2003 — Section 135, 135(1), 135(1)(A)
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High Courts23 Aug 2010

V.S. Construction and Others Vs Gujarat Housing Board

Gujarat High Court · (2010) 08 GUJ CK 0091

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High Courts23 Aug 2010Dismissed

Girish Bhogilal Vora, Food Inspector Vs Murlidhar Dairy Ice-Cream and Dairy Products and Others

Gujarat High Court · (2010) 08 GUJ CK 0090

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7
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High Courts23 Aug 2010

M.A. Patel, Food Inspector Vs Mangleshkumar Dinkarray Oza and Another

Gujarat High Court · (2010) 08 GUJ CK 0080

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16(1), 7(2)
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High Courts20 Aug 2010Allowed

Ranjeetbhai Ramubhai Rathod Vs State of Gujarat and Others

Gujarat High Court · (2010) 08 GUJ CK 0218

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts20 Aug 2010Allowed

Moinuddin @ Moin Kamaluddin Abdulbhai Shaikh Vs Commissioner of Police and Others

Gujarat High Court · (2010) 08 GUJ CK 0074

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts20 Aug 2010Allowed

Harkhaben Thakor Vs Commissioner of Police and Others

Gujarat High Court · (2010) 08 GUJ CK 0073

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
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High Courts18 Aug 2010Allowed

Garden Silk Mills Ltd. Vs Commissioner of C. Ex. and Cus.

Gujarat High Court · (2011) 184 ECR 82 : (2010) 260 ELT 69

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High Courts18 Aug 2010Dismissed

Mukeshkumar Ishwarlal Bhatt Vs Kailashben Mukeshkumar Bhatt

Gujarat High Court · (2011) 2 CivCC 123 : (2010) 3 GLH 253 : (2011) 2 RCR(Civil) 476

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 33Hindu Marriage Act, 1955 — Section 25
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High Courts18 Aug 2010

Alpa Marketing Enterprises Vs Jaihind Distributors Prop. and Another

Gujarat High Court · (2010) 08 GUJ CK 0102

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(2), Order 37 Rule 5, 115
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High Courts18 Aug 2010

Alpa Marketing Enterprises Vs Jaihind Agencies and Others

Gujarat High Court · (2010) 08 GUJ CK 0101

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High Courts18 Aug 2010

Gujarat State Road Transport Corporation Vs Natubhai B. Parmar

Gujarat High Court · (2010) 08 GUJ CK 0100

Constitution of India, 1950 — Article 14, 226, 227
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High Courts18 Aug 2010

Divisional Controller Vs Secretary, S.T. Employee Union

Gujarat High Court · (2010) 08 GUJ CK 0099

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High Courts17 Aug 2010Allowed

Dr. Parthasarathy Seshan Iyengar Vs Dy. Commissioner of Income Tax and Another

Gujarat High Court · (2010) 08 GUJ CK 0176

Income Tax Act, 1961 — Section 127(2), 153C
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High Courts17 Aug 2010

Kakadiya Bhagwanbhai Arjanbhai Patel Vs State of Gujarat.

Gujarat High Court · (2011) CriLJ 53 : (2011) 2 GLH 605

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17
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High Courts16 Aug 2010Dismissed

Babubhai S. Solanki Vs Ahmedabad Municipal Corporation

Gujarat High Court · (2011) 3 LLJ 154

Industrial Disputes Act, 1947 — Section 11(A)
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High Courts16 Aug 2010Allowed

Gopinathji Dev Mandir Trust thru its trustee-Kothari and Others Vs Ishwarbhai Dhirajlal Parekh

Gujarat High Court · (2010) 3 GLH 327

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14Trusts Act, 1882 — Section 48
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