COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 862 of 1,769

High Courts22 Jan 2010

Shantilal Govindbhai Voraliya Heir of Deceased Champaben Vs Mitesh Amrulal Bamroliya and Others

Gujarat High Court · (2010) 2 GLH 136

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4, Order 22 Rule 4(1), Order 22 Rule 5Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5

Read judgment

High Courts21 Jan 2010

Commr. of C. Ex. and Cus. Vs Jogibhai Govindbhai Patel

Gujarat High Court · (2010) 258 ELT 173

Read judgment

High Courts21 Jan 2010Dismissed

Commissioner of C. Ex. and Customs Vs Rama Synsilk Mills P. Ltd.

Gujarat High Court · (2010) 254 ELT 277

Central Excise Rules, 1944 — Rule 173Q, 26Central Excise Rules, 2002 — Rule 25Central Excises and Salt Act, 1944 — Section 11A(2), 11AB, 11AC, 35G

Read judgment

High Courts21 Jan 2010

Balvantbhai Jinabhai Dhami Vs Shantilal Kanjibhai Ratanpara and Others

Gujarat High Court · (2010) 51 GLR 1399

Bombay Public Trusts Act, 1950 — Section 17, 17(1), 17(2), 17(7), 18Bombay Public Trusts Rules, 1951 — Rule 11, 9Constitution of India, 1950 — Article 226, 25, 26

Read judgment

High Courts21 Jan 2010Dismissed

Deputy Commr. of Cus. Vs Baccarose Perfume and Beauty Products Ltd.

Gujarat High Court · (2010) 257 ELT 177

Central Excise Rules, 1944 — Rule 173A(2), 173Q, 209Central Excises and Salt Act, 1944 — Section 11A, 11A(1), 11AA, 11AC, 2Customs Act, 1962 — Section 130

Read judgment

High Courts20 Jan 2010Allowed

Himmatbhai Ramjibhai and Others Vs Second Special Land Acquisition Officer and Others

Gujarat High Court · (2010) 51 GLR 1588

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 23(1), 23(1A), 23(2), 28

Read judgment

High Courts20 Jan 2010Dismissed

Action Committee For Resolving Gujarat Salt Manufacturers and Another Vs Union of India (UOI) and Others

Gujarat High Court · (2010) 01 GUJ CK 0029

Constitution of India, 1950 — Article 14, 226Railways Act, 1989 — Section 2(35), 65, 65(2), 72(4), 73

Read judgment

High Courts20 Jan 2010Dismissed

Khimanand Devanand and Others Vs State of Gujarat and Others

Gujarat High Court · (2010) 01 GUJ CK 0021

Constitution of India, 1950 — Article 226

Read judgment

High Courts20 Jan 2010

State of Gujarat Vs Rajendrakumar Gokaldas Vaja

Gujarat High Court · (2010) 1 GLH 779

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 173(8), 311, 397Evidence Act, 1872 — Section 154, 155, 165

Read judgment

High Courts19 Jan 2010Allowed

Dr. D.S. Maru Vs Gujarat Public Service Commission and Another

Gujarat High Court · (2010) 1 GLH 496 : (2010) 51 GLR 649

University Grants Commission Act, 1956 — Section 3

Read judgment

High Courts18 Jan 2010Allowed

Ambalal Hirabhai Patel (Since Decd.) through his L. Heirs and L.Rs. Gangaben Ambalal Patel and Others Vs Somabhai Parsottambhai Patel

Gujarat High Court · (2010) 1 GLH 695 : (2010) 51 GLR 2626

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts18 Jan 2010Dismissed

State of Gujarat Vs Jayesh Kumar Chandulal Sakrani and Others

Gujarat High Court · (2011) 4 Crimes 509

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

Read judgment

High Courts18 Jan 2010Dismissed

State of Gujarat Vs Meghraj Harumal Pritvani M/s Shiv Sopari Stores and Others

Gujarat High Court · (2011) 4 Crimes 421

Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Prevention of Food Adulteration Act, 1954 — Section 2(1), 7(1)(2)(5)Prevention of Food Adulteration Rules, 1955 — Rule 50, 62

Read judgment

High Courts18 Jan 2010Dismissed

Ashwinbhai H. Acharya Vs Jagdishbhai Meeghjibhai and Others

Gujarat High Court · (2011) 4 Crimes 419

Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16(1)(A)(I), 2(J), 7(5)

Read judgment

High Courts18 Jan 2010Allowed

Sudhir Vadilal Shah and Another Vs Life Insurance Corporation of India

Gujarat High Court · (2010) 51 GLR 1525

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, Order 21 Rule 23(2), Order 21 Rule 26, Order 21 Rule 30Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts18 Jan 2010