High Courts22 Oct 2008Dismissed
Prataprai Ratilal Vyas and Others Vs State of Gujarat and Others
Gujarat High Court · (2008) 3 GLH 706
Constitution of India, 1950 — Article 226States Reorganisation Act, 1956 — Section 115(7)
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 919 of 1,770
High Courts22 Oct 2008Dismissed
Ambaram Popatbhai Vs The State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0030
Penal Code, 1860 (IPC) — Section 114, 307
High Courts22 Oct 2008
Farooq alias Ashish Habib Parmar and Another Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 1478
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 26Penal Code, 1860 (IPC) — Section 302, 34
High Courts21 Oct 2008
Hindalco Industries Ltd. Vs Gujarat Energy Transmission Corporation Limited and Others
Gujarat High Court · (2008) 10 GUJ CK 0078
Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading License and other related matters) Regulations, 2004 — Regulation 15, 54Constitution of India, 1950 — Article 14, 19, 21, 226, 227Electricity (Supply) Act, 1948 — Section 44
High Courts21 Oct 2008Allowed
Amit Suresh Bhatnagar Vs Income Tax Officer
Gujarat High Court · (2009) 147 CompCas 576 : (2008) 221 CTR 70 : (2009) 308 ITR 113 : (2009) 183 TAXMAN 287
Income Tax Act, 1961 — Section 179
High Courts20 Oct 2008Dismissed
Maheshbhai Himmatgiri Goswami and Others Vs State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 162, 438Essential Commodities Act, 1955 — Section 15Penal Code, 1860 (IPC) — Section 114, 120B, 465, 467, 471
High Courts20 Oct 2008Allowed
Kirpalsing Gurubachhansing Sikligar Vs State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395, 397
High Courts20 Oct 2008Allowed
Gujarat Fluorochemicals Ltd. Vs Deputy Commissioner of Income Tax
Gujarat High Court · (2009) 223 CTR 398 : (2009) 319 ITR 282
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 139, 142, 142(1), 143, 143(3)
High Courts20 Oct 2008
Sarvansing Omkarsing Rathod Vs State of Gujarat and Another
Gujarat High Court · (2009) 1 GLR 245
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 391Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395, 397
High Courts20 Oct 2008Allowed
Stevan Chhotabhai Rajwadi Vs State of Gujarat
Gujarat High Court · (2010) 1 DMC 477 : (2009) 1 GLR 279
Penal Code, 1860 (IPC) — Section 375, 376, 493
High Courts17 Oct 2008
State of Gujarat Vs Hiteshkumar Madhusudan Adhvaryu
Gujarat High Court · (2009) 1 GLR 498
Criminal Procedure Code, 1973 (CrPC) — Section 209, 235(2), 313, 354(3), 366Evidence Act, 1872 — Section 118, 24, 25, 26Penal Code, 1860 (IPC) — Section 149, 201, 302, 307, 309
High Courts17 Oct 2008
Harishbhai Parshottambhai Thakor and Others Vs State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0027
Criminal Procedure Code, 1973 (CrPC) — Section 173(5)Penal Code, 1860 (IPC) — Section 302, 34, 498A
High Courts17 Oct 2008Dismissed
Jabal C. Lashkari Vs O.L. of Prasad Mills Limited and Others
Gujarat High Court · (2008) 3 GLH 528 : (2009) 1 GLR 158
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 13, 13(1), 14(1), 15Companies (Court) Rules, 1959 — Rule 139, 33Constitution of India, 1950 — Article 21
High Courts17 Oct 2008Allowed
Kiritchnadra Dhirendrai Desai and Others Vs State of Gujarat and Others
Gujarat High Court · (2009) 1 GLR 223
Bombay Town Planning Act, 1954 — Section 22, 22(1), 22(4), 23, 28(2)Gujarat Municipalities Act, 1963 — Section 258(1), 65, 65(2)Gujarat Town Planning and Urban Development Act, 1976 — Section 71
High Courts17 Oct 2008Allowed
Chimanbhai Chhaganbhhai Gamit and Others Vs State of Gujarat
Gujarat High Court · (2008) 3 GLH 678
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 157, 313, 374, 386Penal Code, 1860 (IPC) — Section 114, 302, 304, 323, 504
High Courts16 Oct 2008Allowed
Ashish Metal Rolling Mills (presently known as Ferromet) Vs Commissioner of Central Excise
Gujarat High Court · (2009) 234 ELT 201 : (2010) 18 STR 531
Central Excise Rules, 1944 — Rule 233B
High Courts16 Oct 2008Allowed
Mohmeed Aslam Abdul Rashid Noormohmeed Sheikh Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0053
Animal Protection Act — Section 3, 7, 8Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts16 Oct 2008Allowed
Mahmadsabir Noormahmad Shaikh thro Father Noormahmad Abdul Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0052
Animal Protection Act — Section 11, 3, 7, 8Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts16 Oct 2008Allowed
Aakash Harishbhai Limbachia Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0051
Bombay Prohibition Act, 1949 — Section 65AE, 66B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts16 Oct 2008
Rajnish Kumar Rai Vs The Gujarat University and Others
Gujarat High Court · (2008) 10 GUJ CK 0013
Constitution of India, 1950 — Article 226