High Courts04 May 2009Dismissed
State of Gujarat Vs Govindbhai Haribhai Chavda
Gujarat High Court · (2009) 05 GUJ CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 306, 323, 498A
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 895 of 1,770
High Courts04 May 2009Dismissed
State of Gujarat Vs Veluram @ Shivram Rugnath Khandeka and Others
Gujarat High Court · (2009) 05 GUJ CK 0064
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 143, 147, 149, 302, 323
High Courts04 May 2009Dismissed
State of Gujarat Vs Ashokbhai @ Tino Mohanbhai Nayak
Gujarat High Court · (2009) 05 GUJ CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 452
High Courts04 May 2009Dismissed
Takadir Samsuddin Sheikh Vs State of Gujarat and Another
Gujarat High Court · (2009) CriLJ 4095 : (2009) 2 GLH 499 : (2010) 7 RCR(Criminal) 987
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 302
High Courts04 May 2009Dismissed
Bhavin Impex Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2010) 256 ELT 20
Central Excises and Salt Act, 1944 — Section 14Constitution of India, 1950 — Article 226
High Courts04 May 2009Dismissed
State of Gujarat Vs Bhemabhai Dharmabhai Koli Thakor and Others
Gujarat High Court · (2009) 05 GUJ CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts04 May 2009Allowed
Vaghari Paniben Devabhai Vs State of Gujarat and Another
Gujarat High Court · (2009) 05 GUJ CK 0012
High Courts02 May 2009
Sanjay Ispat Pvt. Ltd. and Another Vs Chairman and Another
Gujarat High Court · (2009) 05 GUJ CK 0025
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 135, 153, 154
High Courts02 May 2009Dismissed
Vala Manish Vaghabhai and Others Vs State of Gujarat and Others
Gujarat High Court · (2009) 3 GLR 2278
Constitution of India, 1950 — Article 300AForest Act, 1927 — Section 11, 12, 15, 16, 17Gujarat Private Forest (Acquisition) Act, 1972 — Section 4(1), 5
High Courts01 May 2009
Rollwell Forge Ltd. Vs Employees Provident Fund Organization and Another
Gujarat High Court · (2009) 123 FLR 953 : (2009) 3 GLR 1913 : (2010) 1 LLJ 397
Employees Provident Fund Appellate Tribunal (Procedure) Rules, 1997 — Rule 7(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B, 7A, 7I, 7Q, 8F
High Courts01 May 2009Allowed
Wadhwan Nagarpalika Vs Saurashtra Nagarpalika Panchayat Kamdar Sangh
Gujarat High Court · (2010) 124 FLR 262
High Courts01 May 2009Dismissed
Dahyabhai Kalubhai Solanki Vs C.K. Engineering Industries Pvt. Ltd. and Others
Gujarat High Court · (2009) 05 GUJ CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 378Water (Prevention and Control of Pollution) Act, 1974 — Section 21, 24, 25, 26, 43
High Courts01 May 2009Dismissed
IIM and Another Vs State of Gujarat and Others
Gujarat High Court · AIR 2009 Guj 113 : (2009) 2 GLH 415 : (2010) 8 RCR(Civil) 2548
Bombay Electricity Duty Act, 1958 — Section 3(3), 4(3)Bombay Primary Education Act, 1947 — Section 2Constitution of India, 1950 — Article 14
High Courts29 Apr 2009
Sevantilal Kacharalal Patel Vs Jivkorbai Lallubhai Higher Secondary School and Others
Gujarat High Court · (2009) 04 GUJ CK 0031
Constitution of India, 1950 — Article 226Gujarat Secondary Education Regulations, 1974 — Regulation 12A, 12A(6)Registration of Births and Deaths Act, 1969 — Section 13(3)
High Courts29 Apr 2009
Unitop Engineering (P) Ltd. Vs Assistant Provident Fund Commissioner
Gujarat High Court · (2009) 2 GLH 706 : (2010) 1 LLJ 187
Constitution of India, 1950 — Article 226Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 6, 7(I), 7(Q), 8F
High Courts29 Apr 2009Allowed
Parshuram Tiles Company Ltd. Vs Kanjibhai Somabhai
Gujarat High Court · (2010) 1 LLJ 366
Industrial Disputes Act, 1947 — Section 18(1), 33(C)(2)Payment of Gratuity Act, 1972 — Section 4, 7(2), 7(3), 7(3)(A)
High Courts28 Apr 2009Dismissed
Shakuntalaben Vs Gajraben and Others
Gujarat High Court · (2009) 04 GUJ CK 0057
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 32R, 32T, 88CBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 53A(1)
High Courts28 Apr 2009
Mayursinh alis Mahipatsinh Siddhrajsinh Jhala Vs State of Gujarat and Another
Gujarat High Court · (2009) 04 GUJ CK 0056
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts28 Apr 2009
State of Gujarat Vs Maavji Mangaldas Bhanushali and Others
Gujarat High Court · (2009) 04 GUJ CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts28 Apr 2009Allowed
Rabari Vashibhai Bhagwanbhai Vs The State of Gujarat and Another
Gujarat High Court · (2009) 04 GUJ CK 0027
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 201, 302, 304, 323, 504