High Courts11 Jan 2008
Shantiben and Others Vs State of Gujarat and Others
Gujarat High Court · (2008) 01 GUJ CK 0035
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 70
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 960 of 1,770
High Courts11 Jan 2008
District Primary Education Officer Vs Geetaben Ratilal Patel
Gujarat High Court · (2008) 01 GUJ CK 0032
Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 47
High Courts11 Jan 2008Allowed
Rakshaben Kishankumar Patel and Others Vs Vrijbihari Girdharlal Yadav and Others
Gujarat High Court · (2008) 01 GUJ CK 0007
Motor Vehicles Act, 1988 — Section 173
High Courts10 Jan 2008
Khodabhai K. Mali Vs Rasiklal B. Bhodbunja and Others
Gujarat High Court · (2008) 1 GLH 543 : (2008) 1 GLR 913
Bombay Land Revenue Code, 1879 — Rule 108Constitution of India, 1950 — Article 227
High Courts10 Jan 2008
Veenaben Manabhai Patel Vs State of Gujarat and Others
Gujarat High Court · (2008) 01 GUJ CK 0070
High Courts10 Jan 2008Allowed
Ganeshbhai Ambalal Patel Vs State of Gujarat and Others
Gujarat High Court · (2008) 118 FLR 298 : (2008) 1 GLH 525 : (2008) 2 GLR 951
High Courts10 Jan 2008
Guajrat State Road Transport Corporation Vs B.K. Rawal
Gujarat High Court · (2008) 01 GUJ CK 0055
Constitution of India, 1950 — Article 227
High Courts10 Jan 2008Allowed
Karsan Narsibhai Vankar Vs State of Gujarat
Gujarat High Court · (2008) 01 GUJ CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 114, 120B, 408, 409, 420
High Courts10 Jan 2008Allowed
Mangrol Takuka Panchayat Vs Ranabhai @ Gagubhai Gigabhai and Others
Gujarat High Court · AIR 2008 Guj 123 : (2008) 1 GLH 791 : (2008) 2 GLR 1109
Constitution of India, 1950 — Article 227Gujarat Panchayats Act, 1961 — Section 2, 9Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 5(1)
High Courts10 Jan 2008
Gujarat State Road Transport Corporation Vs Sadhikbhai A. Chauhan
Gujarat High Court · (2008) 01 GUJ CK 0030
Industrial Disputes Act, 1947 — Section 11A
High Courts10 Jan 2008
Maganlal Madhavdas Patel Vs The Managing Director and Others
Gujarat High Court · (2008) 1 GLH 472
Constitution of India, 1950 — Article 21
High Courts10 Jan 2008
Jiteshbhai Bharatbhai Waghela Vs State of Gujarat and Others
Gujarat High Court · (2008) 01 GUJ CK 0004
Constitution of India, 1950 — Article 14, 16, 226
High Courts09 Jan 2008
Chitra M. Prakashker and Others Vs State of Gujarat
Gujarat High Court · (2008) 1 GLH 527 : (2008) 2 GLR 1031
Constitution of India, 1950 — Article 14, 16, 309District Family Planning Medical Officers Recruitment Rules, 1967 — Rule 8Employees State Insurance Scheme Recruitment Rules, 1983 — Rule 8
High Courts09 Jan 2008
Sri Adarsh Sanskar Dham Vs State of Gujarat and Another
Gujarat High Court · (2008) 1 GLH 777
Constitution of India, 1950 — Article 226, 227
High Courts09 Jan 2008Dismissed
Managershri GSRT Corporation Vs D.M. Tandel
Gujarat High Court · (2008) 01 GUJ CK 0067
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts09 Jan 2008Dismissed
Gujarat State Road Transport Corporation Vs Nathalal Devji Vadhera
Gujarat High Court · (2008) 01 GUJ CK 0066
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts09 Jan 2008Dismissed
Gujarat State Road Transport Corporation Vs N.M. Mahayavanshi
Gujarat High Court · (2008) 01 GUJ CK 0063
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 11A
High Courts09 Jan 2008Allowed
Ahmedabad District Panchayat and Another Vs Mukeshkumar Prahladbhai Patel
Gujarat High Court · (2008) 01 GUJ CK 0060
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 2, 25F
High Courts09 Jan 2008
Mamad Bhakhar Rayma and Others Vs State of Gujarat
Gujarat High Court · (2008) 01 GUJ CK 0053
Arms Act, 1959 — Section 19, 25(1), 25(1AA), 29, 39Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 132, 162, 164, 300Customs Act, 1962 — Section 107, 108, 124, 135, 137
High Courts09 Jan 2008Dismissed
Principal, S.V. Doshi Girls High School and Another Vs Lilaben Somabhai Gadasa
Gujarat High Court · (2008) 01 GUJ CK 0048
Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 114Industrial Disputes Act, 1947 — Section 11, 25(F), 25B, 25B(1), 25B(2)