High Courts26 Mar 2009Dismissed
Ashok C. Gandhi Vs State of Gujarat and Another
Gujarat High Court · (2009) 03 GUJ CK 0045
Companies Act, 1956 — Section 61, 628, 63, 68Criminal Procedure Code, 1973 (CrPC) — Section 482
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 900 of 1,770
High Courts26 Mar 2009
National Highways Authority of India and Another Vs Jivanlal Joitaram Patel and Others
Gujarat High Court · (2009) 2 GLH 35
High Courts26 Mar 2009
Barot Vitthalbhai Damodardas Vs Natwarbhai Umedbhai Patel and Another
Gujarat High Court · (2009) 2 GLH 135 : (2009) 3 GLR 1974
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135
High Courts26 Mar 2009Dismissed
Joginder Manohar Dange Vs State of Gujarat and Another
Gujarat High Court · (2010) CriLJ 4121 : (2009) 89 GLH 2 : (2009) 2 GLH 89 : (2009) 3 GLR 2406
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 202, 245, 482Penal Code, 1860 (IPC) — Section 120B, 34, 420, 427
High Courts26 Mar 2009
Ilyashbhai Umarjibhai Patel Vs Faridaben Ilyashbhai Patel and Another
Gujarat High Court · (2010) CriLJ 1385 : (2009) 2 GLH 225 : (2009) 3 GLR 1875 : (2009) 4 RCR(Criminal) 811
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 127
High Courts25 Mar 2009Allowed
Patel Ratilal Prahladbhai and Others Vs State of Gujarat and Another
Gujarat High Court · (2009) 2 GLR 1573
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 18, 28A, 28A(1), 28A(2)
High Courts25 Mar 2009Allowed
In Re: Sintex Industries Ltd.
Gujarat High Court · (2009) 2 GLR 1322
Companies Act, 1913 — Section 17(2), 18, 86Companies Act, 1929 — Section 143Companies Act, 1948 — Section 180
High Courts25 Mar 2009Dismissed
Jyoti Limited Vs Assistant Commissioner of Income Tax
Gujarat High Court · (2009) 224 CTR 399 : (2010) 321 ITR 135 : (2009) 180 TAXMAN 455
High Courts24 Mar 2009Dismissed
Laluram Mohanlal Kabra (Decd.) through Legal Heirs Radheshyam Laluram Kabra and Lrs. Vs Shantilal Manilal Solanki and Others
Gujarat High Court · (2009) 2 GLH 442 : (2009) 2 GLR 1508
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32P(2), 43, 76A, 84CConstitution of India, 1950 — Article 226, 227
High Courts24 Mar 2009Dismissed
J and J Plast Vs Union of India (UOI)
Gujarat High Court · (2010) 258 ELT 341
Constitution of India, 1950 — Article 14, 19(1)
High Courts23 Mar 2009Dismissed
Dy. Commissioner of Income Tax Vs Sun Pharmaceutical Ind. Ltd.
Gujarat High Court · (2009) 227 CTR 206
High Courts23 Mar 2009Dismissed
N.H. Harsora Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Gujarat High Court · (2009) 164 ECR 202 : (2009) 243 ELT 684 : (2009) 2 GLR 1696
Finance Act, 2007 — Section 32E, 32F, 32F(1), 32F(5), 32F(6)
High Courts23 Mar 2009Dismissed
Asstt Commissioner of Income Tax Vs Norma Detergent Pvt. Ltd.
Gujarat High Court · (2009) 226 CTR 171 : (2009) 317 ITR 188 : (2009) 183 TAXMAN 6
Income Tax Act, 1961 — Section 256(2), 80HH, 80HH(10), 80HH(11), 80HH(4)
High Courts23 Mar 2009
Senior Citizens'' Service Trust and Others Vs Minister for Finance and Another
Gujarat High Court · (2009) 2 GLR 1633
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 — Section 3(2B), 9, 9(3), 9(3A)Constitution of India, 1950 — Article 39State Bank of India Act, 1955 — Section 10(1), 27, 28, 29
High Courts23 Mar 2009Allowed
Nathabhai Bachubhai and Others Vs State of Gujarat
Gujarat High Court · (2009) 2 GLR 1126
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302, 324, 34, 504
High Courts20 Mar 2009
Vijay Harishchandra Patel Vs Union of India (UOI) and Another
Gujarat High Court · (2009) 3 GLR 2153
Constitution of India, 1950 — Article 14, 15, 15(1), 15(3), 16National Commission for Minorities Act, 1992 — Section 2
High Courts20 Mar 2009Dismissed
Ghanshyam Jashwantlal Raval Vs State of Gujarat and Another
Gujarat High Court · (2009) 2 GLR 1743
Bombay Land Revenue Code, 1879 — Section 135B, 135B(2), 135C, 135D, 135D(1)Constitution of India, 1950 — Article 226, 227Registration Act, 1908 — Section 18
High Courts20 Mar 2009Dismissed
Hardeep Synthetic Mills Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (2011) 21 STR 337
Central Excises and Salt Act, 1944 — Section 35Constitution of India, 1950 — Article 226
High Courts20 Mar 2009
Dipakbhai Mohanbhai Patel Vs A.S. Patel or his Successor in the Office and Others
Gujarat High Court · (2009) 3 GLR 2167
Constitution of India, 1950 — Article 226, 310Gujarat Land Revenue Rules, 1972 — Rule 101Gujarat Panchayat Election Rules, 1994 — Rule 9(2)
High Courts20 Mar 2009Dismissed
Devabhai Parbatbhai Avadia and Others Vs Competent Authority Appointed under Anti-Defection Act and Another
Gujarat High Court · (2009) 2 GLH 60 : (2009) 3 GLR 2137
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Constitution of India, 1950 — Article 136, 14, 226, 227Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 — Section 3, 3(1)