High Courts06 Aug 2009
Chetan Co-op. Housing Society Ltd. Vs Government of Gujarat and Others
Gujarat High Court · (2009) 3 GLR 2495
Gujarat Land Revenue Rules, 1972 — Rule 81
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 885 of 1,770
High Courts04 Aug 2009Allowed
Deputy Director of Income Tax (Investigation) Vs State of Gujarat and Another
Gujarat High Court · (2010) 228 CTR 213 : (2009) 319 ITR 292
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457Income Tax Act, 1961 — Section 131(1A), 132, 132(1), 132A
High Courts31 Jul 2009Allowed
Vankanerda Dudh Utpadak Sahakari Mandali Ltd. Vs Election Officer and Deputy Collector
Gujarat High Court · (2009) 3 GLH 213 : (2009) 3 GLR 2474
Constitution of India, 1950 — Article 226Gujarat Specified Co-operative Societies Elections to Committees Rules, 1982 — Rule 5, 5(2)
High Courts30 Jul 2009Allowed
Ashokbhai Vallabhbhai Gol Vs Union of India (UOI)
Gujarat High Court · (2010) 259 ELT 50
Central Excises and Salt Act, 1944 — Section 11A, 35Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 29, 5
High Courts30 Jul 2009Dismissed
Special Land Acquisition Officer and Another Vs Raval Jayantibhai Mafatlal Heir of Mafatlal Dungardas
Gujarat High Court · (2010) 51 GLR 289
Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 23(2), 4
High Courts30 Jul 2009Dismissed
Ansuyaben Dayaram Rajde and Another Vs Madhuben Harishbhai Harani and Others
Gujarat High Court · (2009) 1 GLH 514
Motor Vehicles Act, 1988 — Section 147, 149, 149(2), 170, 173
High Courts30 Jul 2009Dismissed
Pankaj Narottam Ghaghada Vs State of Gujarat and another
Gujarat High Court · (2009) 123 FLR 407
Constitution of India, 1950 — Article 226, 226
High Courts30 Jul 2009
Shivpura Dudh Utpadak Sahakari Mandali Ltd. and Another Vs Collector and Election Officer of Gandhinagar District Co-op. Milk Producers Union Ltd.
Gujarat High Court · (2009) 3 GLH 192 : (2009) 3 GLR 1840
Constitution of India, 1950 — Article 226
High Courts29 Jul 2009Dismissed
Yogeshkumar Becharbhai Upadhyay Vs State Election Commission and Others
Gujarat High Court · AIR 2009 Guj 168 : (2009) 90 GLH 3 : (2009) 3 GLH 90 : (2009) 3 GLR 2519 : (2010) 8 RCR(Civil) 2584
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 11, 11(1), 11(2), 11(3), 11(4)
High Courts29 Jul 2009
In Re: Reliance Petroleum Ltd.
Gujarat High Court · (2010) 154 CompCas 286
Companies Act, 1956 — Section 391(1), 391(2)Constitution of India, 1950 — Article 226
High Courts29 Jul 2009Dismissed
Essar Oil Limited and Others Vs Central Bureau of Investigation and Another
Gujarat High Court · (2010) CriLJ 224
Constitution of India, 1950 — Article 20(2), 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 169, 170, 173Customs Act, 1962 — Section 111, 112, 114A, 15(1), 28(1)
High Courts28 Jul 2009Allowed
Thavardas Vasantmal Bharvani Vs Jagdishbhai Tekchandbhai Pamnani
Gujarat High Court · (2010) 51 GLR 1136
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 13, 13(1), 28, 29(1)Transfer of Property Act, 1882 — Section 106
High Courts28 Jul 2009Allowed
Yogendra Shankarlal Jani Vs State of Gujarat and Another
Gujarat High Court · (2009) 3 GLH 104
Criminal Procedure Code, 1973 (CrPC) — Section 195, 239, 464, 482Income Tax Act, 1961 — Section 132, 136, 147(1), 147(a), 148Penal Code, 1860 (IPC) — Section 120B, 120B, 195(1)(b), 415, 420
High Courts28 Jul 2009
Commi. of Central Excise and Customs Vs Atlas Paper Mills Pvt. Ltd.
Gujarat High Court · (2009) 3 GLH 217
Central Excises and Salt Act, 1944 — Section 35(G)
High Courts27 Jul 2009Allowed
Pravinkumar Paraskumar Gokhroo Vs State of Gujarat and Another
Gujarat High Court · (2010) CriLJ 477 : (2010) 2 Crimes 265 : (2009) 3 GLH 256
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 19Constitution of India, 1950 — Article 311(2)Criminal Procedure Code, 1973 (CrPC) — Section 389(1)
High Courts27 Jul 2009Dismissed
Commissioner of Income Tax Vs Mahendra Mills Ltd.
Gujarat High Court · (2011) 334 ITR 254 : (2012) 206 TAXMAN 39
High Courts27 Jul 2009Allowed
Central Bank of India Vs Parkar Securities Ltd. and Others
Gujarat High Court · (2010) 2 BC 570 : (2009) 3 GLR 1836 : (2010) 7 RCR(Civil) 966
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 17
High Courts24 Jul 2009Dismissed
Twenty First Century Wire Rods Ltd. Vs Punjab Steel Rolling Mills Pvt. Ltd.
Gujarat High Court · AIR 2009 Guj 147
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, Order 9 Rule 13Limitation Act, 1963 — Section 5
High Courts24 Jul 2009Allowed
Suryakant Chimanlal Patel Vs State of Gujarat and Others
Gujarat High Court · (2009) 123 FLR 554 : (2009) 3 GLH 153 : (2009) 3 GLR 1842
Gujarat Civil Services (Leave) Rules, 2002 — Rule 16Pension Rules — Rule 47, 48
High Courts23 Jul 2009Dismissed
Ambalal Chunilal Shah deceased through Legal Heirs and Vs Kiritkumar Jayantilal Shah through Power of Attorney Holder and Others
Gujarat High Court · (2011) 7 RCR(Civil) 2235
Constitution of India, 1950 — Article 226, 227