High Courts17 Jun 2010Dismissed
RSI Limited Vs Union of India
Gujarat High Court · (2011) 270 ELT 190
Central Excises and Salt Act, 1944 — Section 35F
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 840 of 1,769
High Courts16 Jun 2010Allowed
Commr. of C. Ex. and Cus. Vs Rapier Machinery Mfg. Company (India) Pvt. Ltd.
Gujarat High Court · (2011) 269 ELT 451
Central Excise Rules, 2002 — Rule 26, 4(5)Central Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2002 — Rule 4(5)
High Courts16 Jun 2010Dismissed
Rohitsinh Vakhatsinh Darbar Vs Arvind Rubber-Well Control Ltd.
Gujarat High Court · (2011) 1 LLJ 177
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A, 25F
High Courts15 Jun 2010
Amit B. Jethava Vs State of Gujarat and Others
Gujarat High Court · (2010) 06 GUJ CK 0012
Constitution of India, 1950 — Article 226, 309, 320Forest and Environment Department (Gujarat State Service) and Recruitment Rules, 1999 — Rule 2, 3Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 16
High Courts14 Jun 2010
Amardeep Association, Navsari Vs Dakshin Gujarat Vij Co. Ltd. and Others
Gujarat High Court · (2010) 3 GLH 431
Constitution of India, 1950 — Article 14, 226Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18, 19
High Courts14 Jun 2010
Sonalben Keyurbhai Patel Vs Superintendent, Regional Passport Office and Another
Gujarat High Court · AIR 2010 Guj 136
Constitution of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 29(2)
High Courts01 Jun 2010Allowed
Shri Sodvadar Seva Sahakari Mandali Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2010) 3 GLH 117 : (2010) 51 GLR 2154
Constitution of India, 1950 — Article 226
High Courts20 May 2010
J.N. Patel Vs Official Liquidator of Mrinal Dying and Mfg. Co. Ltd.
Gujarat High Court · (2010) 05 GUJ CK 0065
Companies (Court) Rules, 1959 — Rule 9
High Courts15 May 2010Dismissed
Anjumane Islam Vs Administrative Officer and Another
Gujarat High Court · (2010) 05 GUJ CK 0043
High Courts14 May 2010Allowed
Pratap Vajesing Parmar (Chhara) through Sushma Vicky Chhara Vs Commissioner of Police and Others
Gujarat High Court · (2010) 05 GUJ CK 0056
Bombay Prohibition Act, 1949 — Section 65E, 66BConstitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts14 May 2010Allowed
Punam Chand Hajarilal Varma (Marvadi) Vs Commissioner of Police and Others
Gujarat High Court · (2010) 05 GUJ CK 0055
Bombay Prohibition Act, 1949 — Section 65AE, 66B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts14 May 2010
Lifecare Institute of Medical Science and Research Pvt. Ltd. Vs United India Insurance Co. Ltd. and Others
Gujarat High Court · (2010) 2 GLH 512 : (2011) 52 GLR 411
Constitution of India, 1950 — Article 12, 14
High Courts14 May 2010Dismissed
Bajaj Allianz General Insurance Company Ltd. and Others Vs Ambaben and Others
Gujarat High Court · (2011) 1 GLH 63
Arbitration and Conciliation Act, 1996 — Section 37(3), 39(3)Bombay Motor Vehicles Taxation Rules, 1959 — Rule 306, 310, 312Bombay Reorganisation Act, 1960 — Section 28, 30
High Courts14 May 2010Dismissed
Rajabhai R. Gadhavi Vs Divisional Controller
Gujarat High Court · (2010) 05 GUJ CK 0006
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A, 11A
High Courts13 May 2010Allowed
Baroda City Co-Operative Bank Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2010) 2 GLH 525 : (2010) 51 GLR 2132 : (2011) 39 VST 350
Bombay City Land Revenue Act, 1876 — Section 11, 38CBombay Land Revenue Code, 1879 — Section 137, 138, 151Companies Act, 1956 — Section 529A
High Courts13 May 2010Allowed
State of Gujarat and Others Vs Fattu Fakru Bhuriya and Others
Gujarat High Court · (2010) 2 GLH 782 : (2010) 4 LLJ 427
High Courts13 May 2010Allowed
Gujarat Tea Processors Packers Ltd. and Others Vs State of Gujarat and Another
Gujarat High Court · (2010) CriLJ 4319 : (2011) 1 Crimes 288 : (2010) 3 GLH 1 : (2010) 1 GLH 3 : (2011) 52 GLR 386 : (2011) 2 RCR(Civil) 935 : (2011) 2 RCR(Criminal) 935
Criminal Procedure Code, 1973 (CrPC) — Section 397(1), 468, 470, 470(3), 482Standards of Weights and Measures (Enforcement) Act, 1985 — Section 33, 33(1), 50, 51, 51(1)Standards of Weights and Measures (Packaged Commodities) Rules, 1977 — Rule 39(1), 4
High Courts13 May 2010
Rameshbhai Jagjivan Vora Authorised Signatory of Gaekwad Vs State of Gujarat and Others
Gujarat High Court · (2010) 2 GLH 588
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 155(3), 156, 157
High Courts13 May 2010Dismissed
Indusind Media and Communication Ltd. and Another Vs Mamlatdar and Others
Gujarat High Court · (2011) 44 VST 22
Constitution of India, 1950 — Article 226Gujarat Entertainment Tax Act, 1977 — Section 13, 2(cc), 2(j), 6B, 6B(1)
High Courts13 May 2010Allowed
Union of India (UOI) Vs Ambalal Sarabhai Enterprises Ltd. and Others
Gujarat High Court · (2010) 3 GLH 689 : (2010) 51 GLR 2531
Bombay Land Revenue Code, 1879 — Section 154, 155, 165, 178, 200Constitution of India, 1950 — Article 226