High Courts23 Jan 2009
Gujarat Agricultural University Vs Rudabhai Gigabhai and Others
Gujarat High Court · (2010) 126 FLR 195 : (2009) 2 GLH 165 : (2009) 4 LLJ 213
Constitution of India, 1950 — Article 14
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 910 of 1,770
High Courts23 Jan 2009Dismissed
Laljibhai Ramjibhai Hamirani Vs Lavjibhai Haribhai Mandanka and Others
Gujarat High Court · (2009) 2 GLH 11 : (2009) 11 GLH 2 : (2009) 1 GLR 879
Arbitration Act, 1940 — Section 8Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 7 Rule 11Partnership Act, 1932 — Section 69, 69(1) , 69(3)
High Courts23 Jan 2009
Pradeepbhai Parshottambhai Sojitra and Others Vs State of Gujarat and Others
Gujarat High Court · (2009) 01 GUJ CK 0024
Gujarat Agricultural Produce Markets Act, 1963 — Section 11(4), 11(4AA), 11(5)(A1), 44, 46
High Courts23 Jan 2009Allowed
Mohammed Yasin Ahmedbhai Sheikh Vs The State of Gujarat
Gujarat High Court · (2009) 01 GUJ CK 0022
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22, 8(C)
High Courts22 Jan 2009Dismissed
Commissioner of Central Excise Vs Jai Prakash Motwani
Gujarat High Court · (2010) 258 ELT 204
Customs Act, 1962 — Section 112
High Courts22 Jan 2009
Jitendrasing Jogendarsing Rajput Vs The State of Gujarat
Gujarat High Court · (2009) 01 GUJ CK 0037
Arms Act, 1959 — Section 25(1)(A)Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 120B, 392, 395, 397, 398
High Courts22 Jan 2009
Udabhai Ramabhai Parmar Vs Sabdarali Abbasali Saiyed and Others
Gujarat High Court · (2009) 01 GUJ CK 0032
Motor Vehicles Act, 1939 — Section 103A, 96, 96(2)Motor Vehicles Act, 1988 — Section 157
High Courts22 Jan 2009Dismissed
Commr. of C. Ex. and Cus. Vs Schott Glass India Pvt. Ltd.
Gujarat High Court · (2009) 223 CTR 502 : (2009) 14 STR 146 : (2009) 21 STT 111 : (2009) 25 VST 319
Finance Act, 1994 — Section 64(3), 65(105)Service Tax Rules, 1994 — Rule 2, 2(1)
High Courts22 Jan 2009Allowed
Jawaharnagar Jhoopda Samittee Mandal Vs Union of India (UOI) and Others
Gujarat High Court · (2009) 01 GUJ CK 0011
Constitution of India, 1950 — Article 14, 226
High Courts21 Jan 2009Dismissed
Commissioner of Central Excise Vs Amin Chandrakant Bhailalbhai
Gujarat High Court · (2010) 258 ELT 36
Customs Act, 1962 — Section 111, 112, 114A, 72
High Courts21 Jan 2009Dismissed
Commissioner of Cus. and C. Ex. Vs Shivam Synthetics
Gujarat High Court · (2010) 258 ELT 30
High Courts21 Jan 2009Dismissed
Vijay Ranglal Chorasiya and Others Vs State of Gujarat
Gujarat High Court · (2009) 01 GUJ CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 389, 428Evidence Act, 1872 — Section 7, 8Penal Code, 1860 (IPC) — Section 120B, 302, 34, 341, 342
High Courts21 Jan 2009Allowed
Arvindbhai @ Hadiyo Khimjibhai Solanki Vs Commissioner of Police and Others
Gujarat High Court · (2009) 01 GUJ CK 0031
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts21 Jan 2009Allowed
Danish Gulam Mohammad Bagwan Vs State of Gujarat and Others
Gujarat High Court · (2009) 01 GUJ CK 0021
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts21 Jan 2009
Nilesh Purshottambhai Bhanderi and Another Vs State of Gujarat
Gujarat High Court · (2009) 1 GLH 548 : (2009) 2 GLR 997
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 378, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113B
High Courts20 Jan 2009
Manor Investment Company Limited Vs Haribhai Dahyabhai Patel
Gujarat High Court · (2009) 4 LLJ 89
Industrial Disputes Act, 1947 — Section 25(F)
High Courts19 Jan 2009
Ahmedabad Municipal Transport Services Vs Saraswatiben Poonamchand Chauhan
Gujarat High Court · (2009) 01 GUJ CK 0002
High Courts17 Jan 2009
Talod Gruh Udhyog Vs Bahuchar Gruh Udhyog
Gujarat High Court · (2009) 1 GLH 228 : (2009) 1 GLR 452
Constitution of India, 1950 — Article 227
High Courts16 Jan 2009Allowed
Premjibhai Bachubhai Khasiya Vs State of Gujarat and Another
Gujarat High Court · (2009) CriLJ 2888 : (2009) 2 GLR 1268 : (1999) 4 RCR(Criminal) 186 : (2009) 4 RCR(Criminal) 186
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 112, 45, 9Penal Code, 1860 (IPC) — Section 114, 363, 366, 376, 506(2)
High Courts16 Jan 2009Dismissed
Amitkumar Bhikhala Jethva Vs Chief Election Officer
Gujarat High Court · (2009) 1 GLH 388
Constitution of India, 1950 — Article 226Representation of the People Act, 1950 — Section 17, 31