High Courts16 May 2008
Baroda Rayon Corporation Ltd. and Another Vs Baroda Rayon Employees Ekta Union and Another
Gujarat High Court · (2008) 05 GUJ CK 0054
Industrial Disputes Act, 1947 — Section 10(4), 17B
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 939 of 1,770
High Courts16 May 2008
Gujarat Small Industries Corporation Ltd. Vs Borsad Urban Co-operative Credit Society Ltd. and Another
Gujarat High Court · (2008) 144 CompCas 480 : (2009) 1 CompLJ 148
Companies Act, 1956 — Section 189, 433, 439, 454
High Courts16 May 2008Allowed
Patel Lataben Jitendrakumar Vs State of Gujarat and Another
Gujarat High Court · (2008) 05 GUJ CK 0033
Constitution of India, 1950 — Article 226Registration of Births and Deaths Act, 1969 — Section 15, 25, 8, 9
High Courts16 May 2008Dismissed
Chetnaben Jayrambhai Savaliya Vs Saurashtra University and Others
Gujarat High Court · (2008) 05 GUJ CK 0031
Constitution of India, 1950 — Article 226
High Courts16 May 2008Dismissed
Gujarat State Petroleum Corpn. Ltd. Vs The Union of India (UOI) and Others
Gujarat High Court · (2008) 3 GLR 2057
High Courts16 May 2008Allowed
Jyoti Sanjeev Proprietor - Jyoti Transport Vs Bharat Petroleum Corporation Limited and Another
Gujarat High Court · (2008) 05 GUJ CK 0017
Constitution of India, 1950 — Article 12, 14, 226
High Courts16 May 2008Dismissed
Damor Ushaben Mohansinh and Others Vs Gujarat Sub-Ordinate Services Selection Board and Others
Gujarat High Court · (2008) 05 GUJ CK 0009
Letters Patent Act, 1865 — Clause 15
High Courts16 May 2008
In Re: Arvind Mills Ltd.
Gujarat High Court · (2010) 155 CompCas 449
Companies Act, 1956 — Section 293(1), 391, 392, 393, 394Telegraph Act, 1885 — Section 4
High Courts15 May 2008
Devabhai Parbatbhai Avadia and Others Vs Shri P D Waghela Competent Authority Appointed and Others
Gujarat High Court · (2008) 3 GLH 73
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15, Order 6 Rule 17Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 258
High Courts15 May 2008
Troikaa Pharmaceuticals Ltd. Vs Pro Laboratories (P) Ltd. and Another
Gujarat High Court · (2008) 3 GLR 2635
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Designs Act, 1911 — Section 53ADesigns Act, 2000 — Section 19, 22, 22(3), 4
High Courts15 May 2008
Ketan Trading Corporation Vs Official Liquidator of Seagull Benefits Pvt. Ltd. and Others
Gujarat High Court · (2008) 05 GUJ CK 0056
High Courts15 May 2008
Malek Anwarbhai Ahmedbhai Vs The Divisional Engineer (Adm.) and Another
Gujarat High Court · (2008) 05 GUJ CK 0051
High Courts15 May 2008Allowed
The State of Gujarat Vs Patel Ashwinkumar Ranchodbhai
Gujarat High Court · (2008) CriLJ 3662 : (2008) 2 GLR 1748
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 293, 294, 311, 313, 378Evidence Act, 1872 — Section 165
High Courts15 May 2008Allowed
Kalaben Mohanbhai Patel Vs Talati Cum Mantri and Others
Gujarat High Court · (2008) 05 GUJ CK 0048
Constitution of India, 1950 — Article 226, 227
High Courts15 May 2008Allowed
Modi Nilay Bhadreshbhai and Others Vs Smt. N.H.L. Municipal Medical College and Others
Gujarat High Court · (2008) 05 GUJ CK 0039
Constitution of India, 1950 — Article 226
High Courts15 May 2008
Airports Authority of India Vs Gujarat Mazdoor Panchayat
Gujarat High Court · (2008) 05 GUJ CK 0032
High Courts15 May 2008
The State of Gujarat Vs O.L. of Kengold (India) Ltd. (In Liqn.) and Another
Gujarat High Court · (2009) 149 CompCas 625
Bombay Land Revenue Code, 1879 — Section 137, 138, 151Companies Act, 1956 — Section 234, 529, 529(1), 529A, 530Constitution of India, 1950 — Article 254
High Courts15 May 2008Dismissed
Pravinji Shakraji Thakore and Others Vs State of Gujarat and Others
Gujarat High Court · (2008) 05 GUJ CK 0021
Constitution of India, 1950 — Article 188, 226, 99Gujarat Panchayat Election Rules, 1984 — Rule 53[3)Gujarat Panchayat Election Rules, 1994 — Rule 63[3)
High Courts15 May 2008
Lalitaben and Others Vs Virsangbhai Sakudabhai Vadvai and Others
Gujarat High Court · (2008) 05 GUJ CK 0019
High Courts15 May 2008
Gulam Rasul Piru Malek Vs The State of Gujarat
Gujarat High Court · (2008) 05 GUJ CK 0018
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20B