High Courts01 Sept 2008Allowed
Vijay Surenbhai Christian (Kethleek) Vs State of Gujarat and Others
Gujarat High Court · (2008) 09 GUJ CK 0031
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 927 of 1,770
High Courts29 Aug 2008Dismissed
Bashirmiya Najjumiya Malik Vs Kaymig Agencies
Gujarat High Court · (2008) 08 GUJ CK 0081
Constitution of India, 1950 — Article 226
High Courts29 Aug 2008Dismissed
Satishkumar Sharma Director of Richmore Vs Union of India (UOI) and Others
Gujarat High Court · (2008) 08 GUJ CK 0080
Constitution of India, 1950 — Article 226
High Courts29 Aug 2008Allowed
Manav Kendra Vs State of Gujarat and Others
Gujarat High Court · (2008) 08 GUJ CK 0079
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 9
High Courts29 Aug 2008Dismissed
Ahmedabad Municipal Corpo. Vs Narendrabhai Lalbhai Shah and Others
Gujarat High Court · (2010) ACJ 15 : (2008) 3 GLR 2661
High Courts29 Aug 2008
Arun Land Corporation Vs The Special Land Acquisition Officer and Another
Gujarat High Court · (2008) 08 GUJ CK 0033
High Courts28 Aug 2008Allowed
District Panchayat Vs Vasantgauri Dave and Another
Gujarat High Court · (2008) 3 GLH 477 : (2009) 1 GLR 98
Bombay Primary Education Act, 1947 — Section 62, 62(1), 63Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311
High Courts27 Aug 2008Dismissed
Dharshi Chakubhai Vaghari Vs State of Gujarat
Gujarat High Court · (2009) 1 GLR 614
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302, 34, 411, 460
High Courts27 Aug 2008
Subhash Dolatray Bhojwani and Others Vs State of Gujarat and Others
Gujarat High Court · (2009) 1 GLR 427
Gujarat Municipalities Act, 1963 — Section 258, 271, 36, 51, 51(10)
High Courts27 Aug 2008Dismissed
Kankuben Jordas and Others Vs Ramratanbhai Badriprasad Agrawal and Others
Gujarat High Court · AIR 2009 Guj 16 : (2009) 1 GLR 270
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 23 Rule 3A, Order 43 Rule 1A, Order 43 Rule 1A(2), 96
High Courts27 Aug 2008Dismissed
Rameshbhai Narsinhbhai Vs State of Gujarat
Gujarat High Court · (2009) CriLJ 1166 : (2009) 2 GLR 1038
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 306, 307, 324
High Courts27 Aug 2008Dismissed
Dharsi Chakubhai Vaghari Vs State of Gujarat
Gujarat High Court · (2008) 08 GUJ CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114, 114APenal Code, 1860 (IPC) — Section 302, 34, 342, 394, 397
High Courts26 Aug 2008
Ahmedabad Municipal Corporation Vs Lilaben Hiraben
Gujarat High Court · (2008) 3 GLH 250
Constitution of India, 1950 — Article 227
High Courts26 Aug 2008
Patel Prakashbhai Bhagwandas Vs Central Gujarat Electiricty Company Ltd.
Gujarat High Court · AIR 2009 Guj 14
Constitution of India, 1950 — Article 19(1)
High Courts26 Aug 2008Dismissed
Rambahadur Rikhiram Kshatriya Vs State of Gujarat
Gujarat High Court · (2008) 08 GUJ CK 0040
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 201, 302, 377
High Courts26 Aug 2008Dismissed
Somabhai Hathibhai Damor Vs State of Gujarat
Gujarat High Court · (2008) 08 GUJ CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 114, 307, 324, 452, 504
High Courts25 Aug 2008Dismissed
Kiran Fashions Vs Union of India (UOI)
Gujarat High Court · (2009) 13 STR 502
Customs Act, 1962 — Section 108, 113, 114, 129, 13
High Courts25 Aug 2008Dismissed
The Commissioner of Central Excise Vs Maize Products
Gujarat High Court · (2009) 234 ELT 431
Central Excise Rules, 1944 — Rule 57ADCENVAT (Credit) Rules, 2001 — Rule 6CENVAT (Credit) Rules, 2002 — Rule 6, 6(2), 6(3)
High Courts25 Aug 2008
OL of Jalan Ispat Casting Ltd. Vs GSFC and Others
Gujarat High Court · (2008) 08 GUJ CK 0012
High Courts25 Aug 2008
National Insurance Company Vs Shabbir Mohmad Kunjada and Others
Gujarat High Court · (2009) 1 GLH 705
Motor Vehicles Act, 1939 — Section 95, 95(1), 95(2), 96(2)Motor Vehicles Act, 1988 — Section 147, 147(1), 149(2)