COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 946 of 1,770

High Courts04 Apr 2008Dismissed

Patel Vinodbhai Manibhai Patel Vs State of Gujarat

Gujarat High Court · (2008) CriLJ 4613 : (2008) 2 GLH 701

Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(6), 439Penal Code, 1860 (IPC) — Section 406, 407, 408, 420

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High Courts04 Apr 2008Dismissed

Sanjay Hiralal Shah Vs HDFC Bank Limited

Gujarat High Court · (2008) 2 GLR 1491

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 5, Order 37 Rule 2, Order 7 Rule 10, Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) — Section 33 , 438Limitation Act, 1963 — Article 118, 123, 3 , 5

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High Courts04 Apr 2008Dismissed

Trustee of The Baldev Gaushalatrust and Others Vs Jashbhai Bhailalbhai Patel and Others

Gujarat High Court · (2008) 04 GUJ CK 0040

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 76

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High Courts04 Apr 2008Allowed

Mehul @ Melo Shanabhai Vasava Vs State of Gujarat

Gujarat High Court · (2008) 04 GUJ CK 0007

Penal Code, 1860 (IPC) — Section 376

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High Courts04 Apr 2008

Yunus alias Kalu Abdreman Chauhan (Shaikh) Vs State of Gujarat

Gujarat High Court · (2008) 04 GUJ CK 0004

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

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High Courts03 Apr 2008Allowed

Nagarbhai U Parmar Vs Uttara Co-operative Housing Society Ltd and Others

Gujarat High Court · (2008) 2 GLH 365

Constitution of India, 1950 — Article 227

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High Courts03 Apr 2008

State of Gujarat Vs Laxmansinh Chandrasinh Padhiyar

Gujarat High Court · (2008) CriLJ 3843 : (2008) 3 GLR 2519

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 57Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 114, 120(B), 304B, 386, 406

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High Courts03 Apr 2008

Ashokbhai Bhupatbhai Pethani Vs State of Gujarat

Gujarat High Court · (2008) 04 GUJ CK 0008

Penal Code, 1860 (IPC) — Section 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)

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High Courts02 Apr 2008Allowed

Aktharbibi Abdul Razak Gulam Rasul and Others Vs United India Insurance Co. Ltd.

Gujarat High Court · (2009) ACJ 1823 : AIR 2008 Guj 146

Constitution of India, 1950 — Article 226, 227Succession Act, 1925 — Section 214(1)

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High Courts02 Apr 2008

Kanjeta Vibhag Yuvak Mandal and Another Vs State of Gujarat and Others

Gujarat High Court · (2008) 04 GUJ CK 0064

Constitution of India, 1950 — Article 14

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High Courts02 Apr 2008

Ramprakash R. Upadhyay Vs Manager Rang Pharmaceticals Indus.

Gujarat High Court · (2009) 120 FLR 396 : (2008) 3 GLR 2339

Industrial Disputes Act, 1947 — Section 17BNegotiable Instruments Act, 1881 (NI) — Section 138

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High Courts02 Apr 2008

Shibubarman Dharajibarman Pandit Vs The State of Gujarat

Gujarat High Court · (2008) 04 GUJ CK 0060

Penal Code, 1860 (IPC) — Section 114, 363, 366, 376

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High Courts01 Apr 2008Dismissed

Balvantsinh Haubha Vs State of Gujarat

Gujarat High Court · (2008) 04 GUJ CK 0066

Criminal Procedure Code, 1973 (CrPC) — Section 162, 313Evidence Act, 1872 — Section 145, 161, 24, 25, 26Penal Code, 1860 (IPC) — Section 302, 304

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High Courts01 Apr 2008

Kanubhai P. Patel Vs Nirma Limited

Gujarat High Court · (2008) 04 GUJ CK 0063

Industrial Disputes Act, 1947 — Section 17B

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High Courts01 Apr 2008

Shamjibhai Ramjibhai Kevadia and Others Vs Competent Authority and Deputy Collector and Others

Gujarat High Court · (2008) 04 GUJ CK 0061

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(5)

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High Courts01 Apr 2008Allowed

P.T.C. India Ltd. Formerly Power Trading Co. Vs Gujarat Urja Vikas Nigam Ltd.

Gujarat High Court · (2008) 2 GLH 654

Constitution of India, 1950 — Article 12, 14, 226Electricity Act, 2003 — Section 2(28), 61, 62, 63, 86

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High Courts01 Apr 2008

Ld. Additional Principal Judge Vs State of Gujarat

Gujarat High Court · (2008) 04 GUJ CK 0018

Arms Act, 1959 — Section 25(1), 27Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 154, 156(3), 161, 173, 190

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High Courts31 Mar 2008Dismissed

Sarpanch-Paddhar Gram Panchayat Vs Collector and Others

Gujarat High Court · (2008) 2 GLR 1349

Bombay Land Revenue Code, 1879 — Section 20, 211Constitution of India, 1950 — Article 226, 227Gujarat Land Revenue Rules, 1972 — Rule 108, 108(6A)

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High Courts31 Mar 2008

Babubhai Dahyabhai Kumbhar Vs State of Gujarat

Gujarat High Court · (2008) 03 GUJ CK 0074

Penal Code, 1860 (IPC) — Section 387, 397, 398, 452

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High Courts31 Mar 2008Dismissed

Chandrakant Meghjibhai Daki Vs State of Gujarat

Gujarat High Court · (2008) 2 GLR 1146

Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 439Evidence Act, 1872 — Section 10, 120B, 3, 30

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