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Gujarat High Court judgments

35,387 judgments · page 904 of 1,770

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High Courts27 Feb 2009

Hipabhai Sodabhai Rabari Vs The State of Gujarat

Gujarat High Court · (2009) 02 GUJ CK 0051

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 377, 378Penal Code, 1860 (IPC) — Section 114, 307, 324
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High Courts27 Feb 2009

Bharatbhai Manjibhai Patni and Others Vs State of Gujarat

Gujarat High Court · (2009) 02 GUJ CK 0033

Bombay Police Act, 1951 — Section 135, 135(1)Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 294
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High Courts27 Feb 2009Dismissed

Somabhai Jogibhai Rathod Vs State of Gujarat

Gujarat High Court · (2010) CriLJ 2363

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 452
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High Courts27 Feb 2009Dismissed

Gujarat Industrial Development Corporation Vs Pranjivan H. Chavda

Gujarat High Court · (2010) 125 FLR 759 : (2010) 1 LLJ 788

Bombay Shops and Establishments Act, 1948 — Section 2(4)Constitution of India, 1950 — Article 226, 227, 254Payment of Gratuity Act, 1972 — Section 1(3), 2, 4, 4(5)
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High Courts26 Feb 2009

Mohmadtaki Aga Mehndi Vs State of Gujarat

Gujarat High Court · (2009) 02 GUJ CK 0081

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 22, 29
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High Courts26 Feb 2009Dismissed

State of Gujarat Vs Patel Amitkumar Rasiklal @ Khano

Gujarat High Court · (2009) 02 GUJ CK 0047

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 324, 34
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High Courts25 Feb 2009

State of Gujarat Vs Mer Jetha Giga and Others

Gujarat High Court · (2009) 02 GUJ CK 0088

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
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High Courts24 Feb 2009

Meenakumari Narhariprasad Pandya Vs State of Gujarat and Another

Gujarat High Court · (2009) 3 GLR 2165 : (2011) 6 RCR(Criminal) 440

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 406(7), 407Penal Code, 1860 (IPC) — Section 498A, 504, 506
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High Courts24 Feb 2009Dismissed

State of Gujarat Vs Laxman @ Lakhu Rambhai Dasa and Others

Gujarat High Court · (2009) 02 GUJ CK 0078

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378(1)(3)Penal Code, 1860 (IPC) — Section 120B, 34, 341, 394, 395
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High Courts24 Feb 2009Dismissed

State of Gujarat Vs Habib Kasam

Gujarat High Court · (2009) 02 GUJ CK 0029

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378
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High Courts24 Feb 2009Allowed

Manjusha Estate Pvt. Ltd. Vs The Income Tax Officer

Gujarat High Court · (2009) 226 CTR 283 : (2009) 314 ITR 263

Income Tax Act, 1961 — Section 139, 142A, 142A(1), 143(1), 148
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High Courts24 Feb 2009

Gujarat State Road Transport Corporation Vs Anwarhusain Mamhadbhai Kadri

Gujarat High Court · (2009) 2 GLR 1778

Central Excises and Salt Act, 1944 — Section 35, 35(1)Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 10, 11, 12, 13, 14
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High Courts20 Feb 2009

Sanjay D. Patel Vs State of Gujarat and Others

Gujarat High Court · (2009) 1 GLH 746

Constitution of India, 1950 — Article 14, 16, 309
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High Courts20 Feb 2009Dismissed

Patel Bharatkumar Naranbhai Vs Gujarat Steel Tubes Limited

Gujarat High Court · (2009) 3 LLJ 155

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High Courts20 Feb 2009Dismissed

Rahematibanu Nazirmohammad Qureshi Vs State of Gujarat

Gujarat High Court · (2009) CriLJ 2018 : (2010) 6 RCR(Criminal) 711

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 60Penal Code, 1860 (IPC) — Section 302, 323, 34, 452
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High Courts20 Feb 2009Allowed

Mahendrasinh Shanabhai Chauhan and Others Vs State of Gujarat and Another

Gujarat High Court · (2009) 2 GLR 1647

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 202(1), 202(2)Penal Code, 1860 (IPC) — Section 114, 120B, 201, 302, 376
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High Courts20 Feb 2009Allowed

Amarsinhji Stationery Ind. Ltd. and Another Vs State of Gujarat and Another

Gujarat High Court · (2009) 02 GUJ CK 0083

Bombay Stamp Act, 1958 — Section 13, 14, 31(1), 31(3), 32
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High Courts20 Feb 2009

Anupam N. Chaudhary Vs State of Gujarat and Another

Gujarat High Court · (2009) 1 GLH 610 : (2009) 2 GLR 1496

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 482Penal Code, 1860 (IPC) — Section 418, 504, 506(2)
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High Courts20 Feb 2009Dismissed

Dineshbhai Shivabhai Bhoi Vs State of Gujarat

Gujarat High Court · (2009) 02 GUJ CK 0017

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High Courts19 Feb 2009Dismissed

Commr. of C. Ex. and Cus. Vs Rajkamal Textile Traders

Gujarat High Court · (2010) 258 ELT 189

CENVAT (Credit) Rules, 2002 — Rule 2, 9(A)
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