High Courts13 Nov 2008Dismissed
Vinod Bhaskar Chagunde Vs State of Gujarat
Gujarat High Court · (2008) 11 GUJ CK 0002
Arms Act, 1959 — Section 25(1)(C)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 209, 374(2)
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 918 of 1,770
High Courts12 Nov 2008
Intajamuddin Yasinbhai Ansari and Others Vs State of Gujarat and Others
Gujarat High Court · (2009) 2 GLH 679 : (2009) 1 GLR 659
Constitution of India, 1950 — Article 21
High Courts12 Nov 2008Dismissed
Marwadi Shares and Finance Pvt. Ltd. Company Vs Kishorkumar Nagjibhai Mavani
Gujarat High Court · (2009) 1 GLH 381 : (2009) 2 GLR 938
Arbitration and Conciliation Act, 1996 — Section 34, 42, 5, 8Bombay National Exchange Regulations — Regulation 3(5)(1), 3(5)(2)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 9
High Courts11 Nov 2008Dismissed
Jamalahmed Nazirahmed Ansari Vs State of Gujarat
Gujarat High Court · (2008) 11 GUJ CK 0048
Penal Code, 1860 (IPC) — Section 114, 294(B), 323, 341, 342
High Courts11 Nov 2008
Naran Lala Ltd. Vs A.N. Khatri and/or his Successor in Office and Others
Gujarat High Court · (2009) 2 GLH 288
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 258
High Courts11 Nov 2008Allowed
Rajasthan Cylinder and Container Ltd. and Another Vs Essar Steel Ltd.
Gujarat High Court · AIR 2009 Guj 116
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 227
High Courts11 Nov 2008
Devavrat Shivaprasad Bhatt Vs Housing Urban Development Corporation (HUDCO) and Others
Gujarat High Court · AIR 2009 Guj 43 : (2009) 1 GLH 202 : (2009) 1 GLR 183
Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 300AIncome Tax Rules, 1962 — Rule 24
High Courts11 Nov 2008
Gopal Chhaganlal Bhil Vs State of Gujarat
Gujarat High Court · (2008) 11 GUJ CK 0007
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 374Penal Code, 1860 (IPC) — Section 302, 304
High Courts10 Nov 2008
Official Liquidator of Piramal Financial Services Ltd. Vs Ashish Patel
Gujarat High Court · (2009) 91 SCL 236
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 446, 446(1), 446(2), 446(3), 468
High Courts10 Nov 2008
New India Coal Corp. Vs Millennium Forging Pvt. Ltd.
Gujarat High Court · (2009) 148 CompCas 85 : (2009) 1 GLR 577
Companies Act, 1956 — Section 433, 433(1), 434, 439
High Courts10 Nov 2008
State of Gujarat Vs Ravji Manubhai Pawar
Gujarat High Court · (2009) CriLJ 1085 : (2009) 2 GLR 1087
Criminal Procedure Code, 1973 (CrPC) — Section 284 , 285, 286, 287, 288
High Courts10 Nov 2008Allowed
Gulamhusain Ahmed Bagi Vs State of Gujarat
Gujarat High Court · (2008) 11 GUJ CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 354, 366A, 376, 377, 506(2)
High Courts24 Oct 2008Dismissed
Manish Maganbhai Patel and Others Vs State of Gujarat and Another
Gujarat High Court · (2008) 10 GUJ CK 0077
Bombay Police Act, 1951 — Section 135(1)Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 320, 482
High Courts24 Oct 2008Dismissed
Gulam Mohammad Malik Vs Shailendra Lodha and Another
Gujarat High Court · (2009) 1 GLR 587
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377Evidence Act, 1872 — Section 24, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B, 29, 42, 42(2)
High Courts24 Oct 2008Dismissed
Deepak alias Deepo Govindbhai Vidyadhar Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 1693
Bombay Police Act, 1951 — Section 135(1)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304
High Courts24 Oct 2008
State of Gujarat Vs Santoshkumar Kashikumar Harijan
Gujarat High Court · (2008) 3 GLH 670
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366(1)Penal Code, 1860 (IPC) — Section 302, 363, 364, 366, 366(1)
High Courts24 Oct 2008Allowed
The Commissioner of Central Excise and Customs Vs Chandubhau Shiroya
Gujarat High Court · (2008) 134 ECC 294 : (2008) 160 ECR 294 : (2009) 234 ELT 24 : (2010) 18 STR 526
Central Excise Rules, 2002 — Rule 209A, 25, 26Central Excises and Salt Act, 1944 — Section 11AC, 35C, 35C(4), 35G, 35LConstitution of India, 1950 — Article 141
High Courts24 Oct 2008Dismissed
Saddik alias Lalo Gulam Hussein Shaikh and Others Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 1087
Penal Code, 1860 (IPC) — Section 141, 143, 147, 148, 149
High Courts23 Oct 2008
Mahendra Bhogilal Tadvi Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 1486 : (2008) 3 GLH 622 : (2009) 1 GLR 91
Constitution of India, 1950 — Article 39A, 51ACriminal Procedure Code, 1973 (CrPC) — Section 374, 384, 385, 386, 389Penal Code, 1860 (IPC) — Section 302, 498A
High Courts22 Oct 2008
Rajubhai Shankerbhai Waghela Vs State of Gujarat
Gujarat High Court · (2009) 1 GLH 71
Criminal Procedure Code, 1973 (CrPC) — Section 374, 386Penal Code, 1860 (IPC) — Section 302