COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 886 of 1,770

High Courts23 Jul 2009Dismissed

Jaswantsinh @ Kali Vs Indravadan Chhaganlal Thakar and Others

Gujarat High Court · (2009) 3 GLR 2513

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 9Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5

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High Courts22 Jul 2009Dismissed

Thakorbhai Haribhai Patel Vs Shree Dakshin Gujaraj Ahir Samaj Seva Sangh and Others

Gujarat High Court · AIR 2009 Guj 155 : (2009) 3 GLH 250 : (2010) 8 RCR(Civil) 2573

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17 , Order 8 Rule 1Constitution of India, 1950 — Article 227

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High Courts22 Jul 2009

Collector of Central Excise Vs Unique Chemicals

Gujarat High Court · (2009) 168 ECR 182 : (2010) 257 ELT 403

Central Excise Rules, 1944 — Rule 49, 57A, 57C, 57I, 9

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High Courts22 Jul 2009

Alok H. Prapanna Vs Official Liquidator of Mayo Hospitals Ltd. (in Liquidation) and Others

Gujarat High Court · (2009) 07 GUJ CK 0048

Companies Act, 1956 — Section 529(3), 529A, 530Industrial Disputes Act, 1947 — Section 2, 25F

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High Courts22 Jul 2009Allowed

Ajitsinh R. Jadeja Vs State of Gujarat and Another

Gujarat High Court · AIR 2009 Guj 171 : (2009) 3 GLH 396 : (2009) 3 GLR 1866 : (2010) 8 RCR(Civil) 2586

Gujarat Municipalities Act, 1963 — Section 37, 37(1), 37(2)

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High Courts22 Jul 2009

The Commissioner of Income Tax Vs Alfa Engineers

Gujarat High Court · (2009) 07 GUJ CK 0022

Income Tax Act, 1961 — Section 143(3), 256(1), 256(2), 260(1)

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High Courts22 Jul 2009Dismissed

Manish Agrawal Vs State of Gujarat and Others

Gujarat High Court · (2010) 51 GLR 977 : (2010) 3 RCR(Civil) 429 : (2010) 5 RCR(Criminal) 286

Constitution of India, 1950 — Article 19, 19(1), 226Pre-natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994 — Section 26

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High Courts22 Jul 2009

Employees State Insurance Corporation Vs Gafurbhai Galalbhai Parmar

Gujarat High Court · (2010) 125 FLR 753 : (2010) 1 LLJ 796

Employees State Insurance Act, 1948 — Section 49, 51, 54, 82

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High Courts21 Jul 2009

Three I Infotech Consumer Services Ltd. Vs Gujarat Narmada Valley Fertilizers Co. Ltd. and Another

Gujarat High Court · (2009) 3 GLH 49 : (2010) 51 GLR 264

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 3, Order 39 Rule 4

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High Courts21 Jul 2009Allowed

Dineshbhai Bhaijibhai Parmar Vs State of Gujarat

Gujarat High Court · (2009) 07 GUJ CK 0094

Penal Code, 1860 (IPC) — Section 120B, 201, 302

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High Courts21 Jul 2009Dismissed

Harishbhai Kantilal Shah Vs Ismalbhai Dadabhai Patel and Another

Gujarat High Court · (2009) 3 GLH 175 : (2009) 3 GLR 1909

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1Constitution of India, 1950 — Article 226, 227

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High Courts21 Jul 2009Dismissed

Union of India (UOI) Vs Ashokbhai Govindbhai Patni

Gujarat High Court · (2010) ACJ 2015 : AIR 2009 Guj 149 : (2009) 3 GLR 1845 : (2010) 8 RCR(Civil) 2566

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

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High Courts21 Jul 2009Allowed

Vinod Parshottambhai Parmar Vs State of Gujarat

Gujarat High Court · (2009) 07 GUJ CK 0052

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 397

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High Courts20 Jul 2009Allowed

Hamirji Vardhaji Sodha and Others Vs State of Gujarat

Gujarat High Court · (2009) 07 GUJ CK 0093

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120B, 143, 144, 147, 148

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High Courts20 Jul 2009Allowed

Vibrant Decor (India) Pvt. Ltd. Vs State of Gujarat and Another

Gujarat High Court · (2009) 07 GUJ CK 0061

Gujarat Sales Tax Act, 1969 — Section 45, 47(4A)

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High Courts20 Jul 2009Allowed

Rajput Sursinhji Chaturji Vs Special Land Acquisition Officer (Deputy Collector)

Gujarat High Court · (2009) 3 GLH 82

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 23(1), 23(1A), 23(2)

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High Courts20 Jul 2009Dismissed

Babubhai Udesinh Parmar Vs State of Gujarat

Gujarat High Court · (2009) 07 GUJ CK 0053

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 201, 302, 376

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High Courts20 Jul 2009

Shayona Land Corporation and Another Vs O.L. of Shree Bansidhar SPG. and WVG. Mills Ltd. and Others

Gujarat High Court · (2009) 07 GUJ CK 0049

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High Courts20 Jul 2009

Riza Abdul Razak Zunzunia Vs State of Gujarat

Gujarat High Court · (2009) CriLJ 4766

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 397, 401, 437(6)Penal Code, 1860 (IPC) — Section 120(B), 408, 465, 467, 468

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High Courts17 Jul 2009Dismissed

Bhavnagar Jilla Sahakari Sangh Limited Vs State of Gujarat and Another

Gujarat High Court · (2009) 3 GLH 490

Charitable Endowments Act, 1890 — Section 2Constitution of India, 1950 — Article 14, 19, 19(6)Gujarat Co-operative Societies Act, 1961 — Section 2, 4, 6, 69, 74C

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