Criminal Procedure Code, 1973 (CrPC) — Section 157Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)

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High Courts23 Oct 2007

Liladhar Karunashankar Trivedi Vs Minaxiben Bhagwandas Trivedi and Others

Gujarat High Court · (2008) 1 GLR 75

Civil Procedure Code, 1908 (CPC) — Section 100, 115Constitution of India, 1950 — Article 226, 227, 245, 246, 254Gujarat Civil Courts Act, 2005 — Section 24, 24(1), 24(2), 24(3)

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High Courts23 Oct 2007Allowed

M.J. Patel Vs Tata Chemicals Ltd.

Gujarat High Court · (2008) 116 FLR 821 : (2008) 1 GLR 207

Industrial Disputes Act, 1947 — Section 17B

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High Courts23 Oct 2007

Mediwin Pharmaceuticals Vs Union of India

Gujarat High Court · (2012) 27 STR 212

Central Excises and Salt Act, 1944 — Section 4AConstitution of India, 1950 — Article 226

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High Courts23 Oct 2007Dismissed

Registrar of Companies Vs Shashi Theatres Pvt. Ltd.

Gujarat High Court · (2008) CriLJ 1461

City of Bombay Municipal Council Act, 1988 — Section 390(1)Companies (Acceptance of Deposits) Rules, 1975 — Rule 10, 11Companies Act, 1956 — Section 159, 162, 234, 58A, 598

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High Courts23 Oct 2007

Bhavna Amit Pathakji and Others Vs Amit Manavantchandra Pathakji, Planning Manager and Others

Gujarat High Court · (2007) 10 GUJ CK 0001

Civil Procedure Code, 1908 (CPC) — Section 100, 100A, 104, 2, 96Divorce Act, 1869 — Section 55Hindu Marriage Act, 1955 — Section 21, 25, 26, 28, 28(1)

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High Courts22 Oct 2007Allowed

Tetoda Seva Sahakari Mandali Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2008) 1 GLR 466

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High Courts19 Oct 2007

Thakore Dharmabhai Mohanji Vs Sureshkumar Bhubhatlal Soni

Gujarat High Court · (2009) ACJ 518 : (2008) 1 GLR 835

Motor Vehicles Act, 1939 — Section 167, 92A, 95(1), 96(2)

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High Courts18 Oct 2007Allowed

Patel Kalabhai Gopaldas Vs State of Gujarat

Gujarat High Court · (2007) 10 GUJ CK 0027

Criminal Procedure Code, 1973 (CrPC) — Section 209, 374(2)Penal Code, 1860 (IPC) — Section 376

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High Courts18 Oct 2007

A.R. Brahme Vs Gujarat Urja Vikas Nigam Ltd. and Others

Gujarat High Court · (2008) 1 GLR 736

Constitution of India, 1950 — Article 12, 226Electricity (Supply) Act, 1948 — Section 5Industrial Disputes Act, 1947 — Section 18, 18(1), 19(6), 2, 23

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High Courts18 Oct 2007Dismissed

Ahmedabad Ghanti Malik Mandal Vs State of Gujarat and Another

Gujarat High Court · (2007) 27 GLH 692

Constitution of India, 1950 — Article 14, 19(1)(G), 226, 47Drugs and Cosmetics Act, 1940 — Section 18, 27, 3(b), 3(b)(i), 3(b)(iv)Essential Commodities Act, 1955 — Section 3

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High Courts16 Oct 2007