COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 851 of 1,769

High Courts22 Mar 2010Allowed

Pradeep alias Kalla Mohansing Hakimsing Rajput Vs Commissioner of Police and Others

Gujarat High Court · (2010) 03 GUJ CK 0031

Constitution of India, 1950 — Article 21, 22, 227Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

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High Courts19 Mar 2010

Niranjan B. Shah Vs Suresh Steel Corporation and Others

Gujarat High Court · (2011) 162 CompCas 100

Civil Procedure Code, 1908 (CPC) — Section 151Companies Act, 1956 — Section 235, 236, 237, 238, 239Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 3

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High Courts19 Mar 2010

Commissioner of Customs Vs Millat Fibers

Gujarat High Court · (2011) 271 ELT 512

Central Excises and Salt Act, 1944 — Section 12CCustoms Act, 1962 — Section 111, 125(1), 129(4), 129D(2), 130

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High Courts19 Mar 2010Allowed

Selvel Media Services Private Limited Vs Municipal Corporation of City of Ahmedabad and Others

Gujarat High Court · (2010) 30 VST 653

Bombay Provincial Municipal Corporations Act, 1949 — Section 244, 245, 372, 373, 374Finance Act, 1994 — Section 65(105)Press and Registration of Books Act, 1867 — Section 1(1)

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High Courts19 Mar 2010Allowed

Gopalbhi Khemchand as Patel Vs District Development Officer and Others

Gujarat High Court · AIR 2010 Guj 157 : (2010) 51 GLR 2506

Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 55, 57, 59, 59(1)

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High Courts18 Mar 2010

C.C.E., and Cus., Daman Vs Psl Corrosion Control Services Ltd.

Gujarat High Court · (2011) 23 STR 116

Central Excises and Salt Act, 1944 — Section 35GFinance Act, 1944 — Section 75, 76, 77, 78, 80

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High Courts18 Mar 2010Allowed

Harijan Chamar Becharjibhai Ramjibhai and Another Vs State of Gujarat

Gujarat High Court · (2010) 51 GLR 2208

Penal Code, 1860 (IPC) — Section 114, 302, 498A

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High Courts18 Mar 2010

Abbakhalid Abdulla Aarab Vs State of Gujarat

Gujarat High Court · (2010) 03 GUJ CK 0069

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 307

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High Courts16 Mar 2010

Mohmadyusuf Valiuddin Rajput Vs State of Gujarat

Gujarat High Court · (2010) 03 GUJ CK 0068

Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 324

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High Courts15 Mar 2010Dismissed

Raghuvir Aggrawal and Others Vs State of Gujarat

Gujarat High Court · (2010) 51 GLR 2650

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 394(2)Evidence Act, 1872 — Section 8Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 20, 7

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High Courts15 Mar 2010Allowed