COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 940 of 1,770

High Courts14 May 2008Dismissed

Mahoharsinhji R. Jadeja and Another Vs Bhavnaben Ashokbhai Raya and Others

Gujarat High Court · (2008) 05 GUJ CK 0063

Arbitration Act, 1940 — Section 39(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(4)Motor Vehicles Act, 1988 — Section 149(2), 170

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High Courts14 May 2008

Garden Silk Mills Ltd. Vs Ashok K. Jha and Others

Gujarat High Court · (2008) 117 FLR 526 : (2008) 3 LLJ 1027

Bombay Industrial Relations (Gujarat) Rules, 1961 — Rule 53, 53(2)Bombay Industrial Relations Act, 1946 — Section 3, 3(14), 42, 42(1), 42(4)Constitution of India, 1950 — Article 226, 227

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High Courts14 May 2008Allowed

Ranmalbhai Lakhubhai Madam (AHIR) Vs State of Gujarat and Others

Gujarat High Court · (2008) 92 GLH 3 : (2008) 3 GLH 92

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High Courts14 May 2008

ICICI Lombard General Insurance Co. Ltd. Vs Ashaben Gautambhai Vala and Others

Gujarat High Court · (2008) ACJ 2814 : AIR 2008 Guj 158

Motor Vehicles Act, 1939 — Section 94, 95, 95(2)Motor Vehicles Act, 1988 — Section 1, 140, 147, 147, 147(1)

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High Courts13 May 2008

The Commissioner of Income Tax Vs Vadilal Dairy International-Ltd.

Gujarat High Court · (2008) 05 GUJ CK 0066

Income Tax Act, 1961 — Section 256(2), 32, 32A, 36(1), 37

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High Courts13 May 2008Allowed

Choksi Yashvantkumar Natvarlal Vs Vijapur Navyuvak Sahakari Shakhvali Nagrik Sahakari Mandali Ltd. and Others

Gujarat High Court · (2008) 2 GLH 437 : (2008) 3 GLR 2397

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High Courts12 May 2008Allowed

State of Gujarat Vs Mohanbhai Tapubhai Jambucha

Gujarat High Court · (2008) 05 GUJ CK 0068

Constitution of India, 1950 — Article 14, 226, 227

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High Courts12 May 2008

The Commissioner of Income Tax Vs Crown Products

Gujarat High Court · (2008) 304 ITR 106 : (2009) 177 TAXMAN 266

Income Tax (Third Amendment) Rules, 1987 — Rule 5Income Tax Act, 1961 — Section 256(2), 3, 3(4), 32, 32(1)Income Tax Rules, 1962 — Rule 5, 5(1)

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High Courts12 May 2008

Holy Family Parish Trust and Another Vs State of Gujarat and Others

Gujarat High Court · (2008) 05 GUJ CK 0040

Constitution of India, 1950 — Article 19(1), 30, 30(2)

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High Courts12 May 2008

Jesangbhai Chehabhai Maheriya Vs Union of India (UOI) and Others

Gujarat High Court · (2008) 3 GLH 149 : (2008) 2 GLR 1813

Life Insurance Corporation Recruitment (of Class III and Class IV Staff) Instructions, 1993 — Clause 5

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High Courts09 May 2008

Jashvantbhai Babubhai Parmar Vs The State of Gujarat and Another

Gujarat High Court · (2008) 05 GUJ CK 0067

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B

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High Courts09 May 2008Dismissed

Rameshkumar Bhimjibhai Dhamel Vs Madhubhai Bechar Parmar and Others

Gujarat High Court · AIR 2008 Guj 187 : (2008) 3 GLR 2319

Constitution of India, 1950 — Article 226Gujarat Panchayat Election Rules, 1994 — Rule 60(7), 61(1), 62, 63, 63(1)Gujarat Panchayats (Amendment) Act, 1973 — Section 31, 63, 81

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High Courts09 May 2008Allowed

State of Gujarat and Others Vs Patel Bhavinkumar Chandulal

Gujarat High Court · (2008) 05 GUJ CK 0038

Constitution of India, 1950 — Article 226, 309Gujarat Agricultural Universities Act, 2004 — Section 4(4)Recruitment Rules, 1973 — Rule 2, 3

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High Courts09 May 2008

Mukesh Jagdishbhai Vasava Vs State of Gujarat

Gujarat High Court · (2008) 3 GLH 452 : (2009) 1 GLR 117 : (2009) 5 RCR(Criminal) 333

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 2, 2(1), 29, 4, 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)

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High Courts09 May 2008

Muljibhai Patel Urological Hospital Vs Arunaben I. Desai

Gujarat High Court · (2008) 119 FLR 87 : (2008) 3 GLR 2656

Constitution of India, 1950 — Article 227

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High Courts08 May 2008

In Re: Avani Petrochem P. Ltd.

Gujarat High Court · (2009) 149 CompCas 604

Companies Act, 1956 — Section 17, 31, 391, 392, 393

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High Courts08 May 2008

In Re: Official Liquidator of Various Companies (In Liq.)

Gujarat High Court · (2008) 88 SCL 109

Companies (Court) Rules, 1959 — Rule 290, 291, 291(2), 291(3), 291(4)Companies Act, 1956 — Section 451(2), 527, 529, 529A, 530

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High Courts08 May 2008Dismissed

Kadri Rasam Miya Bakshu Miya Vs Gosaliya Hasanbhai Kasambhai and Others

Gujarat High Court · (2008) 05 GUJ CK 0079

Gujarat Secondary Education Act, 1972 — Section 36(1), 40A

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High Courts08 May 2008Allowed

Devendra Chandulal Shah and Others Vs Shambhu Ruda Ayar and Others

Gujarat High Court · (2008) 05 GUJ CK 0069

Bombay Inams (Kutch Area) Abolition Act, 1958 — Section 26, 7Bombay Tenancy and Agricultural Lands (Vidarbha Region and Kutch Area) Act, 1958 — Section 107 , 111Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 41 Rule 23

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High Courts08 May 2008

Patel Dipikaben Vs The State of Gujarat and Another

Gujarat High Court · (2008) 05 GUJ CK 0061

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