High Courts08 Apr 2009Dismissed
State of Gujarat Vs Vasibhai Kalubhai Rabari and Another
Gujarat High Court · (2009) 2 GLH 641
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 898 of 1,770
High Courts08 Apr 2009Dismissed
Medical Officer, Class - II Vs State of Gujarat and Others
Gujarat High Court · (2009) 2 GLH 495 : (2009) 3 GLR 2104
Constitution of India, 1950 — Article 14, 226Gujarat University Post Graduate Admission Rules — Rule 1.2, 3, 5Indian Medical Council Act, 1956 — Section 11
High Courts06 Apr 2009Dismissed
State of Gujarat Vs Koli (Makwana) Chhaganbhai Laxmanbhai
Gujarat High Court · (2009) CriLJ 3557 : (2009) 2 GLR 1605 : (2011) 7 RCR(Criminal) 1367
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 174, 256, 313, 374, 433AEvidence Act, 1872 — Section 106, 114, 118, 27, 8
High Courts06 Apr 2009
State of Gujarat Vs Patel Bhagabhai Trikambhai
Gujarat High Court · (2009) 04 GUJ CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts02 Apr 2009
The Registrar of Companies Vs Hemal A. Kanuga (Company Secretary) and Others
Gujarat High Court · (2009) 04 GUJ CK 0049
Companies (Court) Rules, 1959 — Rule 27Companies Act, 1956 — Section 303, 303(1), 303(3), 483, 633
High Courts02 Apr 2009Allowed
Industrial Finance Corporation of India Vs Parekh Platinum Ltd. and Others
Gujarat High Court · AIR 2010 Guj 35 : (2010) 2 CivCC 516 : (2009) 3 GLH 426 : (2010) 8 RCR(Civil) 941
Bombay Land Revenue Code, 1879 — Section 211, 63Bombay Tenancy and Agricultural Lands Act, 1976 — Section 84CSecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(3A), 13(4), 13(8)
High Courts02 Apr 2009
Indian Airlines Limited Vs Gujarat Mazdoor Panchayat
Gujarat High Court · (2009) 04 GUJ CK 0030
Air Corporations (Transfer of Undertakings and Repeal) Act, 1994 — Section 8Air Corporations Act, 1953 — Section 45Airlines (Flying Crew) Services Rules — Rule 10, 11, 12, 13, 14
High Courts02 Apr 2009Allowed
Mahesh Govindbhai Barot and Another Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 3535 : (2010) 1 Crimes 571 : (2009) 2 GLH 276 : (2009) 2 GLR 1418 : (2009) 4 RCR(Criminal) 720
Penal Code, 1860 (IPC) — Section 114, 304A, 313, 314, 498A
High Courts02 Apr 2009Allowed
Bharat Dyestuff Corporation and Others Vs Chandrakant Jaykishandas Kharvar (since dead) through his Heirs
Gujarat High Court · (2009) 3 GLR 2311
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 58(1), Order 21 Rule 90, Order 21 Rule 90(1), Order 23 Rule 3APartnership Act, 1932 — Section 19(2)
High Courts02 Apr 2009Dismissed
Bhagwatiprasad Himatlal Joshi and Others Vs Pinakin Pravinchandra Brahmbhatt. and Another
Gujarat High Court · (2009) 3 GLH 14
Constitution of India, 1950 — Article 226, 227Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 — Section 3, 3(1)(a), 3(1)(b), 4, 5
High Courts02 Apr 2009
Naynaben Jashvantsinh Vihol Vs State of Gujarat and Others
Gujarat High Court · (2010) 1 GLH 538
Gujarat Co-operative Societies Act, 1961 — Section 103, 110, 114, 114(1), 114(1)
High Courts01 Apr 2009Dismissed
Deputy Commissioner of Income Tax Vs Radhe Developers India Ltd. and Another
Gujarat High Court · (2010) 329 ITR 1
Income Tax Act, 1961 — Section 132(4), 14, 158BB, 158BC, 260A
High Courts01 Apr 2009Dismissed
Oriental Insurance Co. Ltd. Vs Kankuben Jagabhai Vaktara and Others
Gujarat High Court · (2009) 3 GLR 2086
Motor Vehicles Act, 1988 — Section 147(1), 147(5), 95(2)
High Courts01 Apr 2009Dismissed
Patel Rambhai Ganeshbhai Vs State of Gujarat and Others
Gujarat High Court · (2009) 2 GLH 211 : (2009) 2 GLR 1102
Constitution of India, 1950 — Article 226
High Courts01 Apr 2009Dismissed
Chief Controlling Revenue Authority and Others Vs Nandadevi Dineshkumar Sharma
Gujarat High Court · (2009) 04 GUJ CK 0039
Bombay Stamp Act, 1958 — Section 32A, 32A(1), 32A(4), 33
High Courts01 Apr 2009Dismissed
Prahladbhai Babarbhai Thakar Vs State of Gujarat
Gujarat High Court · (2009) 04 GUJ CK 0025
Criminal Procedure Code, 1973 (CrPC) — Section 313, 319Penal Code, 1860 (IPC) — Section 302
High Courts01 Apr 2009
Harmony Multimedia F. Ltd. Vs Parag Prints P. Ltd.
Gujarat High Court · (2009) 150 CompCas 756 : (2009) 4 CompLJ 172 : (2010) 97 SCL 148
Companies Act, 1956 — Section 433, 434, 434(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts01 Apr 2009Dismissed
Chaudhary Shankarbhai Kanjibhai (Decd.) and Others Vs Mafiben Kanjibhai Chaudhary and Others
Gujarat High Court · (2009) 2 GLH 127 : (2009) 2 GLR 1391
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 43 Rule 2, 114Family Courts Act, 1984 — Section 7 , 8Hindu Adoptions and Maintenance Act, 1956 — Section 19 , 19(1)
High Courts01 Apr 2009Dismissed
State of Gujarat Vs Koli Khimji Savshi and Others
Gujarat High Court · (2009) 04 GUJ CK 0019
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
High Courts01 Apr 2009Allowed
Backbone Projects Ltd. Vs Yogesh Bhavchandbhai Gadhiya and Others
Gujarat High Court · (2010) 125 FLR 145 : (2009) 4 LLJ 783
Central Excises and Salt Act, 1944 — Section 35(1)Constitution of India, 1950 — Article 226Payment of Gratuity Act, 1972 — Section 7(7)