COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 837 of 1,769

High Courts16 Jul 2010

Gopal Rayon Industries Pvt. Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2011) 1 GLH 201 : (2011) 38 VST 501

Gujarat Tax on Entry of Specified Goods into Local Areas Act, 2001 — Section 10, 11, 11(1), 17(1), 17(2)Gujarat Tax on Entry of Specified Goods into Local Areas Rules, 2001 — Rule 3, 4

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High Courts16 Jul 2010

Jivanbhai Gopabhai Vs Bhavnagar Mahanagarpalika and others

Gujarat High Court · (2010) 127 FLR 684

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High Courts16 Jul 2010Allowed

United India Insurance Company Ltd. Vs Kadar Harun Changda and others

Gujarat High Court · (2010) 07 GUJ CK 0081

Constitution of India, 1950 — Article 226Workmens Compensation Act, 1923 — Section 15(2)

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High Courts16 Jul 2010Dismissed

Max Infratech (India) Pvt. Ltd. Vs Gujarat Mineral Development Corporation

Gujarat High Court · (2010) 3 GLH 380

Arbitration and Conciliation Act, 1996 — Section 11

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High Courts15 Jul 2010Dismissed

Vimal Kumar Virchandbhai Patel Vs Rajkot People''s Sharafi Sahakari Mandli Ltd.

Gujarat High Court · (2011) 3 LLJ 111

Industrial Disputes Act, 1947 — Section 25(H)

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High Courts15 Jul 2010Dismissed

Pushpaben Jaideepbhai Mori Vs Indian Oil Corporation Ltd. and Another

Gujarat High Court · (2011) 2 GLH 76

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High Courts15 Jul 2010

Baroda Electric Meters Ltd. Vs Makanbhai Kanjibhai Makwana

Gujarat High Court · (2011) 3 LLJ 82

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High Courts14 Jul 2010Dismissed

Commissioner of C. Ex. and Cus. Vs Palav Synthetics

Gujarat High Court · (2010) 258 ELT 59

Central Excises and Salt Act, 1944 — Section 11AC

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High Courts14 Jul 2010Dismissed

Commissioner of C. Ex. Vs Anil Products Ltd.

Gujarat High Court · (2010) 260 ELT 54

Central Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2004 — Rule 6(3)

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High Courts13 Jul 2010Allowed

Kanubhai M. Patel Huf Vs Hiren Bhatt or his Successors and 4

Gujarat High Court · (2010) 3 GLH 639 : (2011) 334 ITR 25

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(2), 148, 149, 149(1), 151

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High Courts13 Jul 2010Allowed

Kanubhai M. Patel (HUF) Vs Hiren Bhatt Or His Successors to Office and Others

Gujarat High Court · (2010) 3 GLH 639 : (2011) 334 ITR 25

Income Tax Act, 1961 — Section 143(2), 147, 148, 149, 149(1)

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High Courts12 Jul 2010Dismissed

Suleman A. Kalaniya and Others Vs Kotak Mahindra Bank Ltd. and Others

Gujarat High Court · AIR 2010 Guj 149 : (2011) 2 BC 261

Companies (Court) Rules, 1959 — Rule 147 , 148, 149, 151, 153Companies Act, 1956 — Section 183(5), 456, 457, 524, 525Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17, 5(2)

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High Courts12 Jul 2010Dismissed

State of Gujarat Vs Durlabhjibhai Mithabhai and Sons and Others

Gujarat High Court · (2010) 07 GUJ CK 0094

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 19(2), 7

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High Courts12 Jul 2010Dismissed

Amit Ravjibhai Patel Food Inspector Vs Vikramsinh Shambhusinh Rajput and Another

Gujarat High Court · (2010) 07 GUJ CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 14, 16, 17, 7

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High Courts12 Jul 2010Dismissed

State of Gujarat Vs Bharatbhai Fuljibhai P. and Others

Gujarat High Court · (2010) 07 GUJ CK 0091

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 11, 13(2), 16, 2(1)(M), 2(9)

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High Courts12 Jul 2010Allowed

Vipul @ Dharmesh Chimanlal Raychura Vs State of Gujarat and Others

Gujarat High Court · (2010) 07 GUJ CK 0059

Bombay Police Act, 1951 — Section 56, 60Bombay Prohibition Act, 1949 — Section 66(1)B, 85(1)Constitution of India, 1950 — Article 226, 227

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High Courts12 Jul 2010Dismissed

Oriental Insurance Company Limited Vs Lilaben Ranchhodbhai and Others

Gujarat High Court · (2011) 2 TAC 119

Workmens Compensation Act, 1923 — Section 2(1)(1)

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High Courts09 Jul 2010Allowed

Vinodbhai Prakashbhai Khatik Vs State of Gujarat and Others

Gujarat High Court · (2010) 07 GUJ CK 0093

Constitution of India, 1950 — Article 22(5), 226Essential Commodities Act, 1955 — Section 3, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3

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High Courts09 Jul 2010Allowed

Shaileshbhai Ranchhodbhai Chaudhary Vs State of Gujarat and Others

Gujarat High Court · (2010) 07 GUJ CK 0033

Bombay Prohibition Act, 1949 — Section 116(2), 65(A)(E), 66(1), 81Constitution of India, 1950 — Article 226

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High Courts09 Jul 2010Allowed

Rajubhai Bherubhai Khatik Vs State of Gujarat and Others

Gujarat High Court · (2010) 07 GUJ CK 0032

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