COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 952 of 1,770

High Courts26 Feb 2008

Hitendra S. Patel Vs Dist. Education Officer and Others

Gujarat High Court · (2008) 3 GLR 2136

Constitution of India, 1950 — Article 226Gujarat Secondary Education Regulations, 1974 — Regulation 12ARegistration of Births and Deaths Act, 1969 — Section 13(3)

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High Courts26 Feb 2008Dismissed

Agricultural Products Market Committee Vs Piyush M. Sukhadia

Gujarat High Court · (2008) 117 FLR 672

Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 2, 25, 25F

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High Courts26 Feb 2008Dismissed

Unchidhanal Group Gram Panchayat and Others Vs State of Gujarat and Others

Gujarat High Court · (2008) 2 GLR 1275

Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 7, 7(1), 7(2)

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High Courts25 Feb 2008Dismissed

Mundra International Container Terminal Pvt. Ltd. Vs Mundra Port and Special Economic Zone Ltd.

Gujarat High Court · (2008) 02 GUJ CK 0061

Civil Procedure Code, 1908 (CPC) — Section 15, 16, 16, 16(d), 17

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High Courts25 Feb 2008

Harikrishna Family Trust Vs Commissioner of Income Tax

Gujarat High Court · (2008) 216 CTR 331 : (2008) 306 ITR 303

Income Tax Act, 1961 — Section 22, 256(2), 263

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High Courts25 Feb 2008

Commissioner of Income Tax Vs Natvarlal Purshottamdas Parekh

Gujarat High Court · (2008) 219 CTR 509 : (2008) 303 ITR 5

Income Tax Act, 1961 — Section 256, 269SS, 269T, 271D, 271E

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High Courts21 Feb 2008Allowed

Nachmo Knitex Limited Vs The Abhiyog Holdings Private Limited

Gujarat High Court · (2008) 172 CompCas 512 : (2008) 3 CompLJ 398

Companies Act, 1956 — Section 433, 434

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High Courts21 Feb 2008

Narmada Yojna Main Canal Vibhag and Others Vs Thakarsibhai Govindbhai Since Decd. thro'' Ravjibhai and Another

Gujarat High Court · (2008) 02 GUJ CK 0099

Land Acquisition Act, 1894 — Section 23(1), 23(2), 28, 4

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High Courts21 Feb 2008

Laxmichand Bhagaji Ltd. Vs Madhubhai Manishankar Desai

Gujarat High Court · (2008) 02 GUJ CK 0087

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A, 15A(1), 5(4A)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 20 Rule 12(2), Order 29 Rule 1, Order 29 Rule 2, Order 39 Rule 1Companies Act, 1956 — Section 445(3), 446, 446(2), 468, 477

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High Courts21 Feb 2008Dismissed

A.S. Brahmbhatt Vs Chairman and Another

Gujarat High Court · (2008) 02 GUJ CK 0082

Constitution of India, 1950 — Article 226

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High Courts21 Feb 2008Allowed

Dilipbhai Mangalbhai Machhi Vs Baroda Municipal Corporation and Another

Gujarat High Court · (2008) 02 GUJ CK 0071

Constitution of India, 1950 — Article 14, 16

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High Courts21 Feb 2008Dismissed

Shanabhai Shivabhai Rathod and Another Vs Shankerbhai Ramabhai Rathod and Others

Gujarat High Court · (2008) 02 GUJ CK 0069

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 70, 76AConstitution of India, 1950 — Article 226, 227

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High Courts21 Feb 2008

Majevadi Tel-Biya Uatpadak Sahakari Mandali Ltd. and Others Vs The State of Gujarat and Others

Gujarat High Court · (2008) 35 GLH 2 : (2008) 2 GLH 35 : (2008) 2 GLR 1390

Gujarat Co-operative Societies Act, 1961 — Section 107, 107(2), 107(3)

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High Courts21 Feb 2008Allowed

Nitaben Nareshbhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2008) 1 GLH 556 : (2008) 1 GLR 884

Birth and Deaths Registration Rules, 1973 — Rule 12Births, Deaths and Marriages Registration Act, 1886 — Section 28, 31, 36, 37Constitution of India, 1950 — Article 226

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High Courts21 Feb 2008Allowed

M.S. Goswami Deleted As Withdrawn and Others Vs State of Gujarat and Others

Gujarat High Court · (2008) 02 GUJ CK 0005

Constitution of India, 1950 — Article 14, 16, 226Gujarat Panchayat Service (Transfer of Servants) Rules, 1968 — Rule 3, 4Gujarat Panchayats Act, 1961 — Section 203

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High Courts20 Feb 2008Dismissed