COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 911 of 1,770

High Courts16 Jan 2009

In Re: Essar Shipping Ports and Logistics Ltd.

Gujarat High Court · (2009) 149 CompCas 417

Companies Act, 1913 — Section 153, 153(5), 153(6), 3Companies Act, 1956 — Section 2(7), 390, 391, 392, 393Companies Act, 2001 — Section 345, 4(2), 4(3)

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High Courts15 Jan 2009

Sanjay @ Raj Dilipbhai Joshi Vs Commissioner of Police and Others

Gujarat High Court · (2009) 01 GUJ CK 0051

Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)

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High Courts15 Jan 2009

Gujarat Industrial Investment Corporation Ltd. Vs State of Gujarat

Gujarat High Court · (2009) 1 GLR 816

State Financial Corporations Act, 1951 — Section 29, 29(1), 29(2)

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High Courts15 Jan 2009

Vijaysingh Shreesudharsing Kusvah Vs State of Gujarat

Gujarat High Court · (2009) 1 GLH 231

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B), 22, 23

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High Courts13 Jan 2009

Manchiben Thakorebhai Prabhubhai Patel and Others Vs Compt Authority and Another

Gujarat High Court · (2009) 01 GUJ CK 0046

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 34, 6(1)

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High Courts13 Jan 2009Dismissed

Kiritchandra Chinubhai Pandya Vs Central Bank of India and Others

Gujarat High Court · (2009) 121 FLR 1164 : (2009) 3 LLJ 408

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High Courts12 Jan 2009Allowed

Paresh Chaturdas Patel Vs State of Gujarat

Gujarat High Court · (2009) 1 GLH 233

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 202, 216, 258, 362Dowry Prohibition Act, 1961 — Section 4

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High Courts12 Jan 2009

O.L. of Piramal Financial Services Ltd. Vs Decimal Systems Pvt. Ltd.

Gujarat High Court · (2009) 150 CompCas 546 : (2009) 91 SCL 31

Companies Act, 1956 — Section 441(2), 531, 531A, 536, 536(2)

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High Courts12 Jan 2009

National Insurance Co. Ltd. Vs Monghiben Kodarbhai Parmar

Gujarat High Court · (2010) ACJ 429 : AIR 2009 Guj 72 : (2009) 1 GLR 765

Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 25, 65Insurance Act, 1938 — Section 64VB

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High Courts12 Jan 2009Dismissed

Indian Bank Vs Alltune Electronics Pvt. Ltd.

Gujarat High Court · AIR 2009 Guj 121 : (2010) 7 RCR(Civil) 1804

Constitution of India, 1950 — Article 227

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High Courts12 Jan 2009Dismissed

Kotak Mahindra Bank Ltd. Vs O.L. of Aps Star Ind. Ltd.

Gujarat High Court · (2009) 3 CompLJ 417 : (2009) 2 GLR 1158

Banking Regulation Act, 1949 — Section 2, 35A, 5, 6, 6(1)Bombay Stamp Act, 1958 — Section 5Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10

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High Courts12 Jan 2009

Indoco Remedies Ltd. Vs O.L. of Kay Packaging P. Ltd. and Another

Gujarat High Court · (2009) 150 CompCas 770 : (2009) 4 CompLJ 156 : (2009) 96 SCL 384

Companies Act, 1956 — Section 433, 441(2), 529, 529(1), 529ASick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1), 20(2), 20(4)State Financial Corporations Act, 1951 — Section 29, 46

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High Courts12 Jan 2009

Ganpatbhai Babulal Patel Vs State of Gujarat and Others

Gujarat High Court · (2009) 01 GUJ CK 0001

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High Courts30 Dec 2008

O.L. of Trimline Health and Resort Ltd. Vs GSFC and 4

Gujarat High Court · (2010) 154 CompCas 480 : (2009) 92 SCL 323

Companies Act, 1956 — Section 293(1), 531ASecuritisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)

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High Courts29 Dec 2008

State of Gujarat Vs Babubhai Shankarbhai Solanki and Others

Gujarat High Court · (2009) 1 GLH 622

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 319, 320(8), 397Penal Code, 1860 (IPC) — Section 395, 427, 435

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High Courts29 Dec 2008Dismissed

Ashok Keshavlal Shah Vs Official Liquidator of Kengold (India) Ltd.

Gujarat High Court · (2011) 165 CompCas 85 : (2011) 109 SCL 153

Companies Act, 1956 — Section 391, 394, 394(3), 446, 536

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High Courts29 Dec 2008

Kishorkumar Prabhudas Tanna and Another Vs State of Gujarat and Others

Gujarat High Court · (2009) 1 GLR 683 : (2009) 23 VST 298

Bombay General Clauses Act, 1904 — Section 21, 6Bombay Khadi and Village Industries Act, 1960 — Section 11, 13(1)Constitution of India, 1950 — Article 14, 19, 21, 299

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High Courts29 Dec 2008

Sanjay C. Patel and Others Vs Gujarat Urja Vikas Nigam Ltd. and Another

Gujarat High Court · (2009) 1 GLR 664

All India Services (Discipline and Appeal) Rules, 1969 — Rule 6, 7Constitution of India, 1950 — Article 227, 311Contract Labour (Regulation and Abolition) Act, 1970 — Section 10(1)

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High Courts26 Dec 2008Dismissed

Baranda Kalabhai Kavaji Vs Prantij Kelvani Mandal and Others

Gujarat High Court · (2009) 1 GLH 290

Constitution of India, 1950 — Article 226, 227

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High Courts26 Dec 2008Allowed

Satyanarayan Bishandayal and Another Vs State of Gujarat and Another

Gujarat High Court · (2009) 1 GLH 627 : (2009) 2 GLR 1762

Criminal Procedure Code, 1973 (CrPC) — Section 377(3)Prevention of Food Adulteration Act, 1954 — Section 2Prevention of Food Adulteration Rules, 1955 — Rule 29

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