COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 860 of 1,769

High Courts08 Feb 2010Dismissed

State of Gujarat Vs Kamalchand Damabhai Patel (Owner)

Gujarat High Court · (2010) 02 GUJ CK 0044

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)Prevention of Food Adulteration Act, 1954 — Section 10(7), 16, 2, 7(1), 7(5)Prevention of Food Adulteration Rules, 1955 — Rule 14, 44(1)

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High Courts08 Feb 2010Dismissed

State of Gujarat Vs Chandubhai Ranchhodbhai Gajera

Gujarat High Court · (2010) 02 GUJ CK 0040

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)(3)Penal Code, 1860 (IPC) — Section 323, 354, 448

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High Courts08 Feb 2010Dismissed

State of Gujarat on behalf of V.C. Gamit Vs Dilipkumar Mangaldas Shah and Others

Gujarat High Court · (2010) 02 GUJ CK 0025

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)(3)

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High Courts05 Feb 2010Dismissed

Divisional Manager, Gujarat State Road Transport Corporation Vs Damjibhai Narshibhai

Gujarat High Court · (2011) ACJ 1931

Workmens Compensation Act, 1923 — Section 17, 30

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High Courts04 Feb 2010

Regional Director, E.S.I. Corporation Vs Shakeenabibi Munarashkhan Pathan and Another

Gujarat High Court · (2010) 125 FLR 130 : (2010) 3 LLJ 571

Employees State Insurance Act, 1948 — Section 2, 2(8), 51A, 52, 75Limitation Act, 1963 — Section 5Motor Vehicles Act, 1988 — Section 167

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High Courts04 Feb 2010Allowed

Anil Products Limited Vs Commissioner of Central Excise

Gujarat High Court · (2010) 176 ECR 7 : (2010) 257 ELT 523 : (2011) 21 STR 329

Central Excises and Salt Act, 1944 — Section 35G

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High Courts04 Feb 2010Dismissed

Commissioner of Central Excise and Customs Vs S.M. Vij

Gujarat High Court · (2010) 175 ECR 190 : (2010) 252 ELT 176 : (2010) 2 GLR 1593 : (2010) 25 STT 182

Central Excise Rules, 1944 — Rule 209ACentral Excises and Salt Act, 1944 — Section 35G

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High Courts04 Feb 2010Dismissed

Iqbalbhai Hushenbhai Padaya Vs Maheshkant Dhirajlal Vasavada and Others

Gujarat High Court · (2010) 02 GUJ CK 0062

Constitution of India, 1950 — Article 226, 227

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High Courts04 Feb 2010

Union of India (UOI) Vs Kalpanaben Pravin Patil and Another

Gujarat High Court · (2010) 51 GLR 1495

Arbitration Act, 1940 — Section 9Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 38(1)

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High Courts04 Feb 2010Allowed

Meghal R. Thakkar Proprietor Shree Vasudev Transport Vs State of Gujarat and Others

Gujarat High Court · (2010) 1 GLH 679

Constitution of India, 1950 — Article 12, 226

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High Courts03 Feb 2010Allowed

Bharatbhai Ramniklal Sata Vs Collector and District Magistrate and Another

Gujarat High Court · AIR 2010 Guj 72 : (2010) 2 BC 293 : (2010) 3 GLH 632 : (2010) 2 GLR 985

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3), 13(3A), 13(4), 13(4A)

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