High Courts16 Aug 2010Dismissed
Oriental Insurance Co. Ltd. Vs Vanita Kunvar and Others
Gujarat High Court · (2011) 1 TAC 974
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 827 of 1,769
High Courts16 Aug 2010Dismissed
National Insurance Co. Ltd. Vs Babuben and others
Gujarat High Court · (2012) ACJ 713
High Courts13 Aug 2010Allowed
Ranjitsinh Hanubha Jadeja Vs State of Gujarat
Gujarat High Court · (2010) 51 GLR 2680 : (2011) 1 RCR(Criminal) 750
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 389Electricity Act, 2003 — Section 135(1)A
High Courts13 Aug 2010Dismissed
Pankajsinh Waghela Vs State Election Commission and Others
Gujarat High Court · AIR 2010 Guj 161 : (2010) 3 GLH 523 : (2011) 52 GLR 175
Bombay Provincial Municipal Corporation (Delimitation of Wards and Allocation of Reserved Seats) Rules, 1994 — Rule 2, 4Bombay Provincial Municipal Corporations Act, 1949 — Section 2, 29A, 29A(2), 29A(3), 456(1)Constitution of India, 1950 — Article 1, 14, 170, 243ZG, 55
High Courts13 Aug 2010
Leelaben Parmer and Others Vs Physical Research Laboratory and Another
Gujarat High Court · (2011) 129 FLR 1053 : (2010) 3 GLH 333 : (2011) 1 LLJ 835 : (2011) LLR 813
Administrative Tribunals Act, 1985 — Section 28Constitution of India, 1950 — Article 12, 14, 16, 226Equal Remuneration Act, 1976 — Section 10, 12, 23, 25, 7
High Courts12 Aug 2010Dismissed
Commissioner of Central Excise Vs Omkar Textile Mills Pvt. Ltd.
Gujarat High Court · (2010) 259 ELT 687
Central Excises and Salt Act, 1944 — Section 11(A), 14, 35(G)
High Courts12 Aug 2010Allowed
Firoz Alias Bhaijan Abdulbhai Shekh through his Cousin Broth Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0161
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts12 Aug 2010
Saurashtra Fuels (P.) Ltd. Maha Shakti Coke Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0160
Civil Procedure Code, 1882 — Order 21 Rule 8, Order 6 Rule 17, 53Constitution of India, 1950 — Article 14, 19(1), 226Contract Act, 1872 — Section 19 , 23
High Courts12 Aug 2010Allowed
Koylana Gram Panchayat Vs Kalubha Madhubha Raijada
Gujarat High Court · (2010) 08 GUJ CK 0150
High Courts12 Aug 2010
Navinbhai Kannan Iyenger Vs State of Gujarat
Gujarat High Court · (2010) 08 GUJ CK 0147
Penal Code, 1860 (IPC) — Section 354, 376
High Courts12 Aug 2010Dismissed
Chandiram Mulchand Govrani Vs Medical Officer and Others
Gujarat High Court · (2010) 08 GUJ CK 0144
Bombay Civil Services Rules, 1959 — Rule 33(1)
High Courts12 Aug 2010Dismissed
Amratji @ Bhagaji Mafatji Thakor Vs The State of Gujarat
Gujarat High Court · (2010) 08 GUJ CK 0143
Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 376, 506(2)
High Courts12 Aug 2010
New India Assurance Company Limited Vs Bhartiben Arvindbhai Tadvi and Others
Gujarat High Court · (2010) 08 GUJ CK 0136
Motor Vehicles Act, 1988 — Section 140, 149(2), 166, 173
High Courts12 Aug 2010
Navsari Nagarpalika Vs Imtiyaz Ibrahim Tailor
Gujarat High Court · (2010) 08 GUJ CK 0135
High Courts12 Aug 2010Allowed
State of Gujarat and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2010) 08 GUJ CK 0108
Arms Act, 1959 — Section 27, 29Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 21, 226, 227, 32
High Courts12 Aug 2010Dismissed
Taluka Development Officer Vs Amarshi Ramjibhai and Another
Gujarat High Court · (2010) 08 GUJ CK 0107
Industrial Disputes Act, 1947 — Section 2
High Courts12 Aug 2010Allowed
Hirasingh Jagtarsingh Olakh Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0106
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts12 Aug 2010Allowed
Shardaben Tiwari Vs Commissioner of Police and Others
Gujarat High Court · (2010) 08 GUJ CK 0085
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts12 Aug 2010Allowed
Irubhai Bhulabhai Halpati Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0084
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts12 Aug 2010Allowed
Keshavbhai Budhiyabhai Halpati Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0083
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)