COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 868 of 1,770

High Courts26 Nov 2009

Modern Threads (India) Ltd. Vs IFCI Ltd. and Another

Gujarat High Court · (2009) 11 GUJ CK 0001

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4)

Read judgment

High Courts25 Nov 2009

Nirmalaben Mahendrabhai Shah as Owning Vrushabh Dairy Farm Vs Union of India (UOI) and Others

Gujarat High Court · (2009) 11 GUJ CK 0072

Constitution of India, 1950 — Article 12, 226

Read judgment

High Courts25 Nov 2009

Jalaram Developers Vs Nilaben Mahendrakumar Vaidya and Others

Gujarat High Court · (2010) 1 GLH 354

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 202Hindu Succession Act, 1956 — Section 6

Read judgment

High Courts25 Nov 2009Dismissed

Commissioner of Central Excise and Customs Vs Harish Maganbhai Patel

Gujarat High Court · (2010) 255 ELT 71

Central Excise Rules, 1944 — Rule 209ACentral Excise Rules, 2002 — Rule 26Central Excises and Salt Act, 1944 — Section 35(G)

Read judgment

High Courts24 Nov 2009

Prabhat Solvent Extraction Industries Pvt. Ltd. and Another Vs Union of India (UOI), Secretary to Government of India and Another

Gujarat High Court · (2010) 34 VST 430

Central Sales Tax Act, 1956 — Section 6AConstitution of India, 1950 — Article 14, 19(1), 226

Read judgment

High Courts24 Nov 2009

Oriental Insurance Co. Ltd. Vs Gangaben Salambhai Nayak and Others

Gujarat High Court · (2011) ACJ 288 : (2010) 1 GLR 312

Motor Vehicles Act, 1988 — Section 147

Read judgment

High Courts23 Nov 2009Dismissed

Commissioner of Customs Vs D.T. Mehta

Gujarat High Court · (2010) 258 ELT 176

Central Motor Vehicles Rules, 1989 — Rule 53Customs Act, 1962 — Section 114, 130, 144Motor Vehicles Act, 1988 — Section 44, 45

Read judgment

High Courts23 Nov 2009

Vithalbhai R. Limbachaia General Managar Vs Poly-Pipes Packing Pvt. Ltd. and Others

Gujarat High Court · (2009) 11 GUJ CK 0080

Constitution of India, 1950 — Article 227Gujarat Co-operative Societies Act, 1961 — Section 45, 96, 96(1)

Read judgment

High Courts23 Nov 2009Dismissed

Chandulal Devjibhai Darji Vs State of Gujarat

Gujarat High Court · (2009) 11 GUJ CK 0065

Criminal Procedure Code, 1973 (CrPC) — Section 439(1)Penal Code, 1860 (IPC) — Section 114, 120, 34

Read judgment

High Courts20 Nov 2009Allowed

Nestle India Ltd. and Another Vs State of Gujarat and Another

Gujarat High Court · (2010) CriLJ 3717 : (2011) 3 Crimes 538 : (2010) 1 GLH 320 : (2010) 1 GLR 516

Criminal Procedure Code, 1973 (CrPC) — Section 378, 468, 468(2), 470, 470(3)Limitation Act, 1963 — Section 5Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 17(2), 20, 20A

Read judgment

High Courts20 Nov 2009Allowed

Bharatkumar Ambalal Modi Vs M.S. Pandya Food Inspector and Another

Gujarat High Court · (2009) 11 GUJ CK 0101

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 16, 19(2), 7

Read judgment

High Courts19 Nov 2009Dismissed

Shailesh Naranbhai Bhatane Vs State of Gujarat

Gujarat High Court · (2010) CriLJ 1554

Penal Code, 1860 (IPC) — Section 114, 356, 365, 379, 392

Read judgment

High Courts19 Nov 2009Allowed

Navnitlal Vadilal Shah Vs State of Gujarat and Another

Gujarat High Court · (2009) 11 GUJ CK 0100

Criminal Procedure Code, 1973 (CrPC) — Section 374, 397, 401Prevention of Food Adulteration Act, 1954 — Section 14, 16, 19(2), 7

Read judgment

High Courts19 Nov 2009Allowed

Milankumar Gordhanbhai Bhimani Vs State of Gujarat and Another

Gujarat High Court · (2009) 11 GUJ CK 0099

Criminal Procedure Code, 1973 (CrPC) — Section 374, 397, 401Prevention of Food Adulteration Act, 1954 — Section 13(2), 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 17, 18

Read judgment

High Courts19 Nov 2009Dismissed

State of Gujarat Vs Bharat Arjan Gadhvi and Others

Gujarat High Court · (2009) 11 GUJ CK 0075

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 114, 323, 325, 504, 506(2)

Read judgment

High Courts18 Nov 2009

Exotic Associates Vs The Commissioner of Central Excise

Gujarat High Court · (2010) 252 ELT 49

Central Excise Rules, 1944 — Rule 173QCentral Excises and Salt Act, 1944 — Section 11A(1), 11A(2B), 11AA, 11AB, 11ACFinance (No. 2) Act, 1996 — Section 76

Read judgment

High Courts18 Nov 2009Allowed

Prime Co-operative Bank Ltd. Vs District Magistrate/Chief Metropolitan Magistrate

Gujarat High Court · (2009) 11 GUJ CK 0079

Criminal Procedure Code, 1973 (CrPC) — Section 145Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4), 14, 17

Read judgment

High Courts18 Nov 2009

Vadgam Taluka Sahkari Kharid Vechan Sangh Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2009) 11 GUJ CK 0078

Read judgment

High Courts18 Nov 2009Dismissed

State of Gujarat Vs Ajay Bhagwandin Kori (Bhaiyaji)

Gujarat High Court · (2009) 11 GUJ CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378, 378(3), 379Penal Code, 1860 (IPC) — Section 363, 366, 376

Read judgment

High Courts18 Nov 2009Dismissed

Prabhaben Chhaguji and Others Vs State of Gujarat and Another

Gujarat High Court · (2010) 1 GLH 704

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 464, 467, 471, 482

Read judgment