High Courts08 Oct 2008
Revabhai Haribhai Patel Vs Gujarat State Finance Corporation and Another
Gujarat High Court · (2008) 10 GUJ CK 0033
State Financial Corporations Act, 1951 — Section 29, 31
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 921 of 1,770
High Courts08 Oct 2008Allowed
Kamal Lalchand Chugh Vs Gujarat State Financial Corporation and Others
Gujarat High Court · (2008) 10 GUJ CK 0017
State Financial Corporations Act, 1951 — Section 29, 31
High Courts07 Oct 2008Allowed
Meghji @ Megho Veljibhai Kharwa Thro His Sister-Daviben Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0069
Bombay Prohibition Act, 1949 — Section 116(2)(B), 65AE, 66BConstitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts07 Oct 2008Allowed
Bindudevi @ Chachi Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0048
Bombay Prohibition Act, 1949 — Section 116B, 65EA, 66(1)B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts07 Oct 2008Allowed
Blue Star Limited Vs S. Kalyankrishnan
Gujarat High Court · (2009) 122 FLR 719 : (2009) 2 GLR 985
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 5, Order 8 Rule 10Constitution of India, 1950 — Article 226, 227Industrial Disputes (Gujarat) Rules, 1966 — Rule 26A, 26B
High Courts07 Oct 2008Allowed
Virendra Nandlal Jaiswal Vs Commissioner of Police, Surat City and Others
Gujarat High Court · (2008) 10 GUJ CK 0040
Bombay Prohibition Act, 1949 — Section 116B, 65EA, 66(1)B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts07 Oct 2008Allowed
Gopal Bhagwandin Nisadh (LOD) Vs Commissioner of Police, Surat City and Others
Gujarat High Court · (2008) 10 GUJ CK 0039
Bombay Prohibition Act, 1949 — Section 116B, 65EA, 66(1)B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts07 Oct 2008Allowed
Blawant @ Jitu @ Tiku Bhikha- Bhai Parmar thro Wife Usha B. Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0022
Bombay Prohibition Act, 1949 — Section 65AE, 66B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts07 Oct 2008Allowed
Punambhai Chandubhai Kahar thro Father-Chandubhai Babubh Vs Commissioner of Police of City of Baroda and Others
Gujarat High Court · (2008) 10 GUJ CK 0019
Bombay Prohibition Act, 1949 — Section 65E, 66B, 81Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts07 Oct 2008Allowed
Vastabhai Palabhai Badgha (Mochi) Vs Commissioner of Police of City of Ahmedabad and Others
Gujarat High Court · (2008) 10 GUJ CK 0016
Bombay Prohibition Act, 1949 — Section 65E, 66B.1Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts07 Oct 2008Dismissed
Kanaiyalal Dhansukhlal Sopariwala Vs State of Gujarat and Another
Gujarat High Court · (2009) 1 GLH 185
Bombay Land Revenue Code, 1879 — Section 211, 65, 68Contract Act, 1872 — Section 72Gujarat Town Planning and Urban Development Act, 1976 — Section 117, 29, 29(1)
High Courts07 Oct 2008Dismissed
Income Tax Officer Vs Hylam Securities and Finance (P.) Ltd.
Gujarat High Court · (2009) 178 TAXMAN 317
Income Tax Act, 1961 — Section 143(3), 69C
High Courts07 Oct 2008Allowed
Dy. Commissioner of Income Tax Vs Core Healthcare Ltd.
Gujarat High Court · (2009) 221 CTR 580 : (2009) 308 ITR 263
Income Tax Act, 1961 — Section 35D, 35D(1), 35D(2), 35D(3), 36(1)
High Courts06 Oct 2008Dismissed
Ramsuhani @ Ramsubhag Bachusuhani Malia Vs State of Gujarat
Gujarat High Court · (2008) 3 GLH 756
Penal Code, 1860 (IPC) — Section 363, 366, 375, 376
High Courts06 Oct 2008Allowed
Jaydevsinh Pradhumansinh Jadeja Vs Commissioner of Police and Others
Gujarat High Court · (2008) 10 GUJ CK 0068
Bombay Prohibition Act, 1949 — Section 116(B), 65AE, 66B
High Courts06 Oct 2008Allowed
Jashiben Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0065
Bombay Prohibition Act, 1949 — Section 65E, 66B
High Courts06 Oct 2008Allowed
Director General and Another Vs Daxa Vaghela
Gujarat High Court · (2008) 10 GUJ CK 0064
High Courts06 Oct 2008Allowed
Tripada Stone Quarry Vs The Gujarat State Finance Corporation
Gujarat High Court · (2008) 10 GUJ CK 0063
State Financial Corporations Act, 1951 — Section 29, 31
High Courts06 Oct 2008Dismissed
Parshotambhai Amthabhai Nai Vs State of Gujarat
Gujarat High Court · (2008) 10 GUJ CK 0060
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 378Evidence Act, 1872 — Section 27
High Courts06 Oct 2008Allowed
Kalam Abdul Hanifsha Vs State of Gujarat and Others
Gujarat High Court · (2008) 10 GUJ CK 0056
Bombay Prohibition Act, 1949 — Section 65AE, 66BConstitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)