COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 966 of 1,770

High Courts20 Nov 2007Allowed

Hemubha Akhubha Chudasama Vs State of Gujarat and Others

Gujarat High Court · (2007) 11 GUJ CK 0026

Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 10(1), 6, 6(2), 6(3B)

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High Courts20 Nov 2007Allowed

Ajayabsingh Gyansingh and Others Vs State of Gujarat and Another

Gujarat High Court · (2008) 1 GLH 149

Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Amending Act, 2001 — Section 2, 2(6)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(6), 43, 63, 84C

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High Courts20 Nov 2007Dismissed

Commissioner of Income Tax Vs Jayendrakumar Hiralal

Gujarat High Court · (2010) 327 ITR 147

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High Courts19 Nov 2007

B.R. Solanki and Others Vs State of Gujarat and Others

Gujarat High Court · (2007) 11 GUJ CK 0025

Constitution of India, 1950 — Article 14, 16, 226

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High Courts02 Nov 2007Dismissed

Vrujlal Natvarlal Raykundaliya Vs State of Gujarat and Others

Gujarat High Court · (2007) 11 GUJ CK 0023

Constitution of India, 1950 — Article 14, 19, 21, 22, 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 12AA, 2, 3, 6A, 8

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High Courts02 Nov 2007Dismissed

Shubha Sudhir Thakur, Principal, M.S.M. High School Vs P.S. Shinde, President and Others

Gujarat High Court · (2007) 11 GUJ CK 0010

Bombay Primary Education Act, 1947 — Section 40E, 40F, 40HBombay Primary Education Rules, 1949 — Rule 109(2), 109(5), 20, 27, 27AConstitution of India, 1950 — Article 14, 19, 19(1), 19(6), 227

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High Courts02 Nov 2007Dismissed

Islamuddin Nasaruddin Shaikh Vs State of Gujarat

Gujarat High Court · (2007) 11 GUJ CK 0001

Criminal Procedure Code, 1973 (CrPC) — Section 209Penal Code, 1860 (IPC) — Section 376, 506(2)

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High Courts01 Nov 2007

Ajay Kiritkant Ghelani and Others Vs Mathureshnagar Co-operative Housing Society Ltd. and Another

Gujarat High Court · AIR 2008 Guj 44 : (2008) 1 GLR 213

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 12, Order 3 Rule 1, Order 3 Rule 2, Order 9 Rule 1Constitution of India, 1950 — Article 226 , 227Gujarat Co-operative Societies Act, 1961 — Section 138, 150(9), 99, 99(2)

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High Courts01 Nov 2007

Amjadali Gazanfarali Bhakhari Vs The Custodian of Evacuee Properties

Gujarat High Court · (2008) 1 GLH 22 : (2008) 1 GLR 483

Administration of Evacuee Property (Central) Rules, 1950 — Rule 37Administration of Evacuee Property Act, 1950 — Section 10, 10A, 11, 12, 12AAdministration of Evacuee Property Ordinance, 1949 — Section 38(5)

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High Courts01 Nov 2007Dismissed

Ashokkumar Chunilal Lavariya Vs State of Gujarat

Gujarat High Court · (2007) 11 GUJ CK 0024

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 354, 363, 366, 376, 506(2)

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High Courts30 Oct 2007Dismissed

State of Gujarat Vs Dhramraj Bhanushankar Dave and Others

Gujarat High Court · (2007) 10 GUJ CK 0034

Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Evidence Act, 1872 — Section 25

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High Courts30 Oct 2007Allowed

Chanasma-Patan Taluka Gram Vikas Higher Education Trust Vs Hemchandracharya North Gujarat University

Gujarat High Court · (2008) 1 GLH 15 : (2008) 1 GLR 429

National Council for Teacher Education Act, 1993 — Section 14(3)

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High Courts30 Oct 2007

Vijyaben and Another Vs State of Gujarat and Another

Gujarat High Court · (2007) 10 GUJ CK 0024

Bombay Registration of Marriages Act, 1953 — Section 28, 5, 5ABombay Registration of Marriages Rules, 1954 — Rule 8, 8(1)Constitution of India, 1950 — Article 226

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High Courts30 Oct 2007Dismissed

DIP Co. Op. Hsg. Society Ltd. Vs State of Gujarat and Another

Gujarat High Court · (2008) 2 GLR 1382

Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(5), 10(6), 19, 19(1), 2Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4

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High Courts30 Oct 2007Dismissed

Thakore Vanaji Revaji Joitaji Vs State of Gujarat

Gujarat High Court · (2007) 10 GUJ CK 0002

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313, 374(2)Penal Code, 1860 (IPC) — Section 376, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1), 3(2)

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High Courts29 Oct 2007

Dhabji Meghji Maheshwari and Others Vs Hindustan Lever Limited and Others

Gujarat High Court · (2008) 1 GLR 124

Gujarat Special Economic Zone (Amendment) Act, 2007 — Section 17, 17(1)Gujarat Special Economic Zone Act, 2004 — Section 17, 17(1), 17(2), 17(A)Gujarat Special Economic Zone Ordinance, 2004 — Section 17

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High Courts29 Oct 2007Dismissed

State of Gujarat Vs Amrutlal Hansrajbhai and Others

Gujarat High Court · (2007) 10 GUJ CK 0031

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34(2)Constitution of India, 1950 — Article 226Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance Act, 1949 — Section 2, 54

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High Courts29 Oct 2007Dismissed

The State of Gujarat Vs Munnabhai Rajakbhai Vegdani and Another

Gujarat High Court · (2007) 10 GUJ CK 0026

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High Courts29 Oct 2007Dismissed

Ajwa Fun World and Resort Ltd. Vs The Gujarat State Financial Corporation and Others

Gujarat High Court · (2007) 10 GUJ CK 0025

Constitution of India, 1950 — Article 14, 19(1), 226State Financial Corporations Act, 1951 — Section 29

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High Courts29 Oct 2007Dismissed

Akil Abbasbhai Kapadiya Vs State of Gujarat and Another

Gujarat High Court · (2008) 2 GLR 1713

Criminal Procedure Code, 1973 (CrPC) — Section 313, 397, 401Evidence Act, 1872 — Section 60, 64, 91Prevention of Food Adulteration Act, 1954 — Section 10(1)(A), 10(7), 13(2), 16, 16(1)

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