High Courts12 Aug 2010
In Re: Adani Enterprises Ltd.
Gujarat High Court · (2010) 103 SCL 135
Companies Act, 1956 — Section 171, 211, 234, 391, 394Mauritius Companies Act, 2001 — Section 4(2), 4(3)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 828 of 1,769
High Courts12 Aug 2010Dismissed
Union of India (UOI) Vs Dharamchand Jain
Gujarat High Court · (2010) 259 ELT 670
Banks and Financial Institutions Act, 1993 — Section 7Constitution of India, 1950 — Article 215, 372Contempt of Courts Act, 1971 — Section 10
High Courts12 Aug 2010
Salim Dalubhai Sepayi Vs State of Gujarat
Gujarat High Court · (2011) CriLJ 2070 : (2010) 3 GLH 582 : (2011) 52 GLR 552
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts12 Aug 2010Dismissed
General Manager Vs Rameshji Sonaji Thakore and Another
Gujarat High Court · (2010) 08 GUJ CK 0059
Land Acquisition Act, 1894 — Section 17, 35, 35(3)Limitation Act, 1963 — Article 137
High Courts12 Aug 2010Allowed
Surendranagar District Panchayat and Another Vs Ravjibhai Oghadbhai and Others
Gujarat High Court · (2010) 08 GUJ CK 0049
High Courts12 Aug 2010Allowed
Mahmadiqbal Mahmadyunus Pathan Vs Commissioner of Police and Others
Gujarat High Court · (2010) 08 GUJ CK 0034
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts12 Aug 2010Allowed
Sanjay Vinodbhai Shrivastava Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0033
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts12 Aug 2010Allowed
District Leprosy Committee and Another Vs Ranmal Raghabhai Garchar
Gujarat High Court · (2010) 08 GUJ CK 0021
High Courts12 Aug 2010Dismissed
Dadri Inorganics Pvt. Ltd. Vs Commissioner of Customs
Gujarat High Court · (2011) 184 ECR 59 : (2010) 260 ELT 61
Central Excise Rules, 1944 — Rule 173BCustoms Act, 1962 — Section 114, 130, 28, 75Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 — Rule 16
High Courts12 Aug 2010Allowed
Rakhmaiben Vs Chandubhai Jerambahi Parmar and Another
Gujarat High Court · (2010) 08 GUJ CK 0006
High Courts12 Aug 2010Allowed
Bhanuben through Son Vs State of Gujarat and Others
Gujarat High Court · (2010) 08 GUJ CK 0005
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts11 Aug 2010Allowed
ST Corporation Vs Gopalbhai Punjabhai Gohil
Gujarat High Court · (2010) 08 GUJ CK 0203
High Courts11 Aug 2010
Gujarat State Road Tranport Corpoartion Vs Dinesh Pitambar Thakkar
Gujarat High Court · (2010) 08 GUJ CK 0202
High Courts11 Aug 2010
Gujarat State Road Transport Corporation Vs A.I. Shaikh
Gujarat High Court · (2010) 08 GUJ CK 0151
High Courts11 Aug 2010Dismissed
Gujarat State Road Transport Corporation and Others Vs Jaswantsinh H. Solanki
Gujarat High Court · (2010) 08 GUJ CK 0148
Constitution of India, 1950 — Article 14, 226, 227
High Courts11 Aug 2010
Divisional Controller Vs Badaji Virji Katara
Gujarat High Court · (2010) 08 GUJ CK 0145
High Courts11 Aug 2010Dismissed
Prabhatsinh Pratapsinh Chauhan Vs Shankarsinh Laxmansinyh Vaghela and Others
Gujarat High Court · (2010) 08 GUJ CK 0111
Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, Order 6 Rule 15, Order 6 Rule 15(2), Order 6 Rule 16, Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 1 , 94ARepresentation of the People Act, 1951 — Section 100, 83, 84, 86
High Courts11 Aug 2010Allowed
Gujarat State Road Transport Corporation Vs Mafatlal Lakhabhai Rathod
Gujarat High Court · (2010) 08 GUJ CK 0109
High Courts11 Aug 2010Dismissed
Rathi Re-Rollers (India) Ltd. Vs Central Board of Excise and Customs
Gujarat High Court · (2010) 183 ECR 41 : (2010) 259 ELT 324
Central Excise Rules, 2002 — Rule 12CC, 8(1)Central Excises and Salt Act, 1944 — Section 14CENVAT (Credit) Rules, 2004 — Rule 12AA, 3(4)
High Courts11 Aug 2010
Gujarat State Road Transport Corporation Vs Nathubhai Tababhai Makwana
Gujarat High Court · (2010) 08 GUJ CK 0047
Industrial Disputes Act, 1947 — Section 11A