High Courts30 Jun 2010Dismissed
Commissioner of C. Ex. and Cus. Vs Ghodela Impex
Gujarat High Court · (2010) 258 ELT 10
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 839 of 1,769
High Courts29 Jun 2010Allowed
Dr. Vinod Behari Simlote Vs State of Gujarat and Others
Gujarat High Court · (2010) 51 GLR 2030
Constitution of India, 1950 — Article 14, 16, 226Gujarat Civil Services (Pension) Rules, 2002 — Rule 10, 10(1), 12
High Courts29 Jun 2010
Arvindbhai Ramniklal Trivedi and Others Vs State of Gujarat
Gujarat High Court · (2010) 06 GUJ CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 161, 5(1), 5(2)
High Courts29 Jun 2010
State of Gujarat Vs Yakub Musa and Others
Gujarat High Court · (2010) 06 GUJ CK 0018
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 114, 323, 325, 504, 506(2)
High Courts29 Jun 2010
State of Gujarat Vs Osman Aba Padaya and Another
Gujarat High Court · (2010) 06 GUJ CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 120B, 381, 409, 467, 471
High Courts29 Jun 2010Dismissed
Hemantkumar Manvanray Desai Vs Abdul Ilmuddin Chauhan and Others
Gujarat High Court · (2010) 06 GUJ CK 0015
High Courts29 Jun 2010Allowed
Kalyan Ala Barot Vs M.H. Rathod
Gujarat High Court · (2010) 06 GUJ CK 0001
Constitution of India, 1950 — Article 226Income Tax Act, 1922 — Section 34Income Tax Act, 1961 — Section 139(2), 142(1), 143, 143(2), 144
High Courts25 Jun 2010Dismissed
Shantibhai Kanjibhai Ratanpara and Another Vs Radharaman Dev Temple, @ A Public Trust in The Name of Shree Swaminarayan Temple and Others
Gujarat High Court · (2010) 51 GLR 2632
Bombay Public Trusts Act, 1950 — Section 17, 22, 41A
High Courts25 Jun 2010
Manubhai Hathibhai Patel Vs Sejalben Janakbhai Patel and Others
Gujarat High Court · AIR 2010 Guj 139 : (2010) 2 GLH 757
Constitution of India, 1950 — Article 14Gujarat Panchayats (Amendment) Act, 1993 — Section 259, 57, 57(1), 57(2), 57(3)
High Courts24 Jun 2010Allowed
Surat Nagrik Sahakari Bank Ltd. Vs Shetrunjay Co-Operative Housing Society Ltd. and Others
Gujarat High Court · (2010) 3 GLH 130 : (2010) 51 GLR 2063
Bombay Municipal Corporation Act, 1888 — Section 406Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 14, 226, 227
High Courts24 Jun 2010Dismissed
Aadhumik Patel Park Co-op. Hous. Socy. Ltd. and Another Vs State of Gujarat and Others
Gujarat High Court · AIR 2010 Guj 180
Constitution of India, 1950 — Article 226, 227Gujarat Co-operative Societies Act, 1961 — Section 20Urban Land (Ceiling and Regulation) Act, 1976 — Section 13, 20, 20(1), 20(2), 20(3)
High Courts23 Jun 2010Dismissed
Panchshil Exim Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2011) 265 ELT 324
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 15, 47, 47(1), 60, 61
High Courts23 Jun 2010
Regional Manager, Dena Bank Vs Hareshbhai Nathabhai Goswami Maninagar, Tarvadi
Gujarat High Court · (2011) 1 LLJ 503
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2(A), 25B, 25F, 25G
High Courts22 Jun 2010
Jashbhai Motibhai Chavda Vs Baria Babubhai Alias Bablbai Ishwarbhai and Another
Gujarat High Court · (2011) 2 GLH 234
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 1, Order 20 Rule 3, 115, 151, 152
High Courts21 Jun 2010Allowed
Chief Manager, Indian Bank Vs Anilkumar Sukhvasia
Gujarat High Court · (2010) 06 GUJ CK 0017
Industrial Disputes Act, 1947 — Section 17B, 2
High Courts21 Jun 2010
State of Gujarat and Another Vs Ramabhai Lalabhai
Gujarat High Court · (2011) 1 LLJ 637
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25B, 25F, 25F(6N), 6N
High Courts17 Jun 2010
Abid Hussen Abdulkarim Shaikh Vs State of Gujarat and Another
Gujarat High Court · (2010) 3 GLH 386 : (2011) 52 GLR 341 : (2011) 8 RCR(Criminal) 2991
Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 141, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 321, 4, 482
High Courts17 Jun 2010Allowed
Commissioner of Central Excise and Customs Vs Jagat Texturising
Gujarat High Court · (2010) 20 STR 564
Central Excises and Salt Act, 1944 — Section 35D(1), 35GCustoms Act, 1962 — Section 129C, 129C(1), 129C(4), 129C(5)
High Courts17 Jun 2010
Dahyabhai Tribhuvandas Patel Vs State of Gujarat and Others
Gujarat High Court · (2011) CriLJ 367
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 319, 319(1), 351(1), 482
High Courts17 Jun 2010
In Re: Placer Mercantile and Investments (P.) Ltd.
Gujarat High Court · (2010) 102 SCL 33
Companies Act, 1956 — Section 391, 394