COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 854 of 1,769

High Courts26 Feb 2010

Deposit Insurance and Credit Guarantee Corporation Vs State of Gujarat, Secretary, Agriculture and Co-operative Dept. and Others

Gujarat High Court · (2010) 2 GLH 17

Banking Regulation Act, 1949 — Section 14, 14A, 43A, 56Companies Act, 1956 — Section 529, 529A, 530Deposit Insurance and Credit Guarantee Corporation Act, 1961 — Section 17, 18, 20, 21

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High Courts26 Feb 2010Allowed

Nautamba Parmar Vs District Health Officer and Appropriate Authority and Another

Gujarat High Court · (2010) 2 GLH 12

Pre-natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994 — Section 20

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High Courts26 Feb 2010Allowed

Sabarkantha District Central Co-op. Bank Ltd. Vs Ramanbhai M. Patel and Others

Gujarat High Court · (2011) 3 LLJ 579

Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 4, 4(1), 4(2), 4(6)

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High Courts26 Feb 2010Disposed Off

Commissioner of C. Ex. and Cus. Vs Atul Ltd.

Gujarat High Court · (2010) 256 ELT 236 : (2010) 20 STR 732

Central Excises and Salt Act, 1944 — Section 11AC

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High Courts26 Feb 2010Dismissed

New India Assurance Co. Ltd. Vs Shantaben Bava and others

Gujarat High Court · (2011) ACJ 2319

Constitution of India, 1950 — Article 141Motor Vehicles Act, 1939 — Section 95, 95(1)Motor Vehicles Act, 1988 — Section 147, 147(1), 168, 2(14), 2(16)

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High Courts26 Feb 2010Allowed

Umesh Bhavsar Vs District Panchayat and Others

Gujarat High Court · (2010) 3 GLH 86

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High Courts25 Feb 2010

Canara Bank Vs Sulay Traders and Others

Gujarat High Court · (2010) 3 BC 578

Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 14, 14(1)

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High Courts25 Feb 2010

Commr. of Central Excise Vs Shilpa Copper Wire Industries

Gujarat High Court · (2011) 269 ELT 17

Central Excise Rules, 1944 — Rule 57A, 57F(4)Central Excises and Salt Act, 1944 — Section 35GCENVAT (Credit) Rules, 2002 — Rule 5

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High Courts25 Feb 2010

Welspun Gujarat Stahl Rohren Ltd. and Another Vs Union of India (UOI) and Others

Gujarat High Court · (2010) 51 GLR 1011

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(3)Additional Duties of Excise (Textiles and Textile Articles) Act, 1978 — Section 3(3)Central Excise Rules, 2002 — Rule 18

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High Courts25 Feb 2010

Authorised Officer, Canara Bank Vs Sulay Traders and Others

Gujarat High Court · (2010) 51 GLR 770

Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(1), 13(2), 13(3A), 13(4), 14

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High Courts25 Feb 2010Dismissed

Dahyabhai Ambaram Solanki (Chamar) Vs State of Gujarat

Gujarat High Court · (2010) 51 GLR 2617

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

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High Courts25 Feb 2010

Mafatlal Denim Ltd. Vs Sicom Ltd.

Gujarat High Court · (2010) 2 GLH 167 : (2011) 107 SCL 443

Companies Act, 1956 — Section 391(6)Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 34

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High Courts24 Feb 2010

ICICI Lombard General Insurance Co. Ltd. Vs Subhashbhai Ramashish Kasva (Pal) and Others

Gujarat High Court · (2011) ACJ 1570 : (2010) 51 GLR 1601

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Motor Vehicles Act, 1988 — Section 163A

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High Courts24 Feb 2010Dismissed

Kanha Internationale Vs Union of India (UOI)

Gujarat High Court · (2010) 256 ELT 73

Central Excises and Salt Act, 1944 — Section 35EEConstitution of India, 1950 — Article 226

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High Courts24 Feb 2010Allowed

Commissioner of C. Ex. and Cus. Vs Met India Ltd.

Gujarat High Court · (2010) 20 STR 560

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High Courts24 Feb 2010

Essar Steel Ltd. and Another Vs Superintendent of Stamps and Others

Gujarat High Court · (2010) 1 GLH 758 : (2010) 51 GLR 744

Bombay Sales Tax Act, 1953 — Section 8Bombay Stamp Act, 1958 — Article 24, 2, 2(1), 74CENVAT (Credit) Rules, 2004 — Rule 9

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High Courts23 Feb 2010

O.L. of La-Bel Laminates Pvt. Ltd. Vs Ramniklal Chhaganlal Patel and Others

Gujarat High Court · (2010) 2 GLH 313

Companies Act, 1956 — Section 139, 139(1), 448, 454, 454(1)Penal Code, 1860 (IPC) — Section 182

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High Courts23 Feb 2010Allowed

Mitaben R. Shah Vs Deputy Commissioner of Income Tax and Another Rajenbhai P. Shah Vs ITO

Gujarat High Court · (2010) 235 CTR 285 : (2011) 331 ITR 424

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 127, 132, 132A, 132B, 132B(1)

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High Courts23 Feb 2010Dismissed

Harishkumar Hiralal Tapiyawala Vs State of Gujarat and Another

Gujarat High Court · (2010) 02 GUJ CK 0126

Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141, 141(1)

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High Courts23 Feb 2010Dismissed

State of Gujarat Vs Chandrakant Navnitlal Dhami

Gujarat High Court · (2010) 02 GUJ CK 0125

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)Prevention of Food Adulteration Act, 1954 — Section 16A, 2IA, 2J, 7(1)

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