COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 902 of 1,770

High Courts12 Mar 2009Dismissed

The State of Gujarat Vs Pranlal Zaverdas Doshi

Gujarat High Court · (2009) 03 GUJ CK 0037

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

Read judgment

High Courts12 Mar 2009

Bhanubhai Ranchhodbhai Parmar and Others Vs Mafatlal Industries Ltd.

Gujarat High Court · (2011) 161 CompCas 556

Bombay Industrial Relations Act, 1946 — Section 85Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20, 22

Read judgment

High Courts12 Mar 2009Dismissed

Naginbhai Govindbhai Kahar Vs State of Gujarat and Others

Gujarat High Court · (2009) 2 GLR 1213

Constitution of India, 1950 — Article 14, 19, 21, 226, 227Gujarat Minor Minerals Rules, 1966 — Rule 11(1), 18, 22

Read judgment

High Courts09 Mar 2009Dismissed

Kalyannagar Co-op Housing Society Ltd. Vs Sub Registrar and Others

Gujarat High Court · (2009) 03 GUJ CK 0059

Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 4, 4(1), 6Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 11A

Read judgment

High Courts09 Mar 2009

State of Gujarat Vs Nirmalaben Ramlal Thakore and Others

Gujarat High Court · (2009) 03 GUJ CK 0050

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 378, 379Penal Code, 1860 (IPC) — Section 114, 452, 504, 506

Read judgment

High Courts09 Mar 2009Dismissed

Nanalal Dayaljibhai Thakkar Vs State of Gujarat and Others

Gujarat High Court · (2009) 3 GLR 1868

Bombay Prohibition Act, 1949 — Section 139(1), 143, 143(1), 2(22), 4(2)Constitution of India, 1950 — Article 254Gujarat Poppy Capsules Rules, 1963 — Rule 2, 3, 5, 5A

Read judgment

High Courts09 Mar 2009

Rahul Dinubhai Parikh and Another Vs General Cooperative Bank Ltd.

Gujarat High Court · (2009) 2 GLH 701

Read judgment

High Courts06 Mar 2009Dismissed

Babubhai Bababhai Thakor Vs State of Gujarat

Gujarat High Court · (2009) 2 GLH 50 : (2009) 3 GLR 2127

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304

Read judgment

High Courts06 Mar 2009Dismissed

Nitin alias Nitu Ramprasad Bachicha (Dhobi) Vs State of Gujarat

Gujarat High Court · (2009) CriLJ 2330 : (2009) 2 GLH 242 : (2009) 2 GLR 1223 : (2010) 6 RCR(Criminal) 1177

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Evidence Act, 1872 — Section 114A

Read judgment

High Courts06 Mar 2009

Mistry Rajeshkumar Ramanlal Vs State of Gujarat and Another

Gujarat High Court · (2009) 03 GUJ CK 0061

Constitution of India, 1950 — Article 14

Read judgment

High Courts06 Mar 2009

Kureshi Najma Kadarmiyan Vs State of Gujarat and Another

Gujarat High Court · (2009) 03 GUJ CK 0060

Constitution of India, 1950 — Article 226

Read judgment

High Courts06 Mar 2009Dismissed

Purviben Patel Vs Chetankumar Vishnubhai Patel

Gujarat High Court · (2009) 2 GLR 1298

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13, 13(1), 15Penal Code, 1860 (IPC) — Section 498A

Read judgment

High Courts06 Mar 2009

State of Gujarat Vs Pathubha Harishinh Jadeja and Others

Gujarat High Court · (2009) 03 GUJ CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 114, 300, 302, 304, 320

Read judgment

High Courts06 Mar 2009Dismissed

Special Land Acquisition Officer and Others Vs Shankarbhai Gordhanbhai

Gujarat High Court · (2009) 2 GLR 1263

Land Acquisition Act, 1894 — Section 11, 18, 4, 6, 9(3)(4)

Read judgment

High Courts05 Mar 2009

Nilesh Keshavlal Parmar and Others Vs State of Gujarat

Gujarat High Court · (2009) 03 GUJ CK 0047

Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 114, 143, 147, 148, 149

Read judgment

High Courts04 Mar 2009

P. Chandrasekharan Vs O.L. of Ahmedabad Mfg. and Calico Ptg. Co. Ltd. and Others

Gujarat High Court · (2009) 150 CompCas 829 : (2010) 98 SCL 188

Companies Act, 1956 — Section 529, 529A, 530Industrial Disputes Act, 1947 — Section 33C(2)

Read judgment

High Courts04 Mar 2009Allowed

In Re: Sintex Industries Ltd.

Gujarat High Court · (2011) 105 SCL 572

Companies Act, 1913 — Section 17(2), 18, 86Companies Act, 1956 — Section 100, 101, 102, 103, 180

Read judgment

High Courts04 Mar 2009Dismissed

State of Gujarat Vs Harun Rasid Daud Suleman

Gujarat High Court · (2009) 03 GUJ CK 0074

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 302, 324

Read judgment

High Courts04 Mar 2009Dismissed

The Dy. Commi. of Income Tax Vs Unimed Technologies P. Limited

Gujarat High Court · (2009) 03 GUJ CK 0067

Income Tax Act, 1961 — Section 143(3)

Read judgment

High Courts04 Mar 2009Dismissed

Gopibai Vs State of Gujarat and Others

Gujarat High Court · AIR 2009 Guj 91 : (2009) 2 GLH 238 : (2009) 2 GLR 1219 : (2010) 8 RCR(Civil) 2533

Bombay Court Fees Act, 1959 — Section 12, 14, 5Constitution of India, 1950 — Article 227

Read judgment