High Courts12 Oct 2007Allowed
Laxmibeii C. Solanki Vs State of Gujarat
Gujarat High Court · (2007) 27 GLH 569
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 363, 366
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Gujarat High Court judgments
35,387 judgments · page 968 of 1,770
High Courts12 Oct 2007
State of Gujarat Vs Bhupendrabhai Nandlalbhai and Another
Gujarat High Court · (2007) 10 GUJ CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 114, 304A
High Courts12 Oct 2007
T.J. Pandya Matruchhaya High School Vs State of Gujarat and Others
Gujarat High Court · (2008) 117 FLR 173
Gujarat Secondary Education Regulations, 1974 — Regulation 27A
High Courts11 Oct 2007Dismissed
Commissioner of Income Tax Vs Parle Sales and Services Pvt. Ltd.
Gujarat High Court · (2008) 307 ITR 87
Income Tax Act, 1961 — Section 40A(3), 40A(3)Income Tax Rules, 1962 — Rule 6DD
High Courts11 Oct 2007Dismissed
Girishbhai Ishwarbhai Patel Vs State of Gujarat
Gujarat High Court · (2008) 2 GLR 1820
Bombay Provincial Municipal Corporations Act, 1949 — Section 49(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1988 — Section 13(1), 13(2), 19(2), 19(3), 19(3)(1)
High Courts11 Oct 2007Dismissed
Jitendrasinh K. Gohil Vs State of Gujarat and Another
Gujarat High Court · (2008) 1 GLR 595
Bombay Police Act, 1951 — Section 21Bombay State Reserve Police Force Act, 1951 — Section 14, 19, 2Bombay State Reserve Police Force Rules, 1959 — Rule 14, 47
High Courts11 Oct 2007
Abhay Harinandan Oza Vs State of Gujarat
Gujarat High Court · (2008) 2 DMC 744 : (2008) 2 GLR 1178
Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 107, 108, 109, 306, 34
High Courts11 Oct 2007Dismissed
Commissioner of Income Tax Vs Veerdip Rollers P. Ltd.
Gujarat High Court · (2010) 323 ITR 341
Income Tax Act, 1961 — Section 69B
High Courts10 Oct 2007Dismissed
Ganpatbhai Hemaji and Others Vs Ahmedabad Municipal Corpn.
Gujarat High Court · AIR 2008 Guj 32 : (2008) 1 GLR 457
Bombay Town Planning Rules, 1955 — Rule 21(3), 21(4)
High Courts10 Oct 2007Dismissed
Archana Robin Thacker Vs (The) High Court of Gujarat and Others
Gujarat High Court · (2007) 27 GLH 584
Constitution of India, 1950 — Article 226, 234, 302, 309
High Courts09 Oct 2007Allowed
Revashankar and Co. now Revashankar Gems Ltd. Vs State of Gujarat and Another
Gujarat High Court · (2008) 1 GLR 918
Bombay Stamp Act, 1958 — Section 32AConstitution of India, 1950 — Article 14, 19, 226
High Courts05 Oct 2007
Raisangbhai Somajibhai Damor and Another Vs G.K. Nisarata, Nayab Mamlatdar (Purvatha) and Another
Gujarat High Court · (2008) 2 GLR 1377
Arms Act, 1959 — Section 25(IB)Criminal Procedure Code, 1973 (CrPC) — Section 360, 361, 374Essential Commodities Act, 1955 — Section 12AA, 3
High Courts05 Oct 2007Allowed
State of Gujarat Vs Spun Pipe and Construction Co. (Baroda) Pvt. Ltd.
Gujarat High Court · AIR 2008 Guj 29 : (2008) 1 ARBLR 624 : (2008) 1 GLR 525
Arbitration and Conciliation Act, 1996 — Section 34, 34(3)Constitution of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 12, 14, 29(2), 4, 5
High Courts05 Oct 2007Dismissed
State of Gujarat Vs Mahmad Sarif Umar Gajal Muslim
Gujarat High Court · (2008) CriLJ 644
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 162(2), 164, 313Evidence Act, 1872 — Section 145, 157, 17, 18, 19Motor Vehicles Act, 1988 — Section 112, 116, 117
High Courts05 Oct 2007Dismissed
United India Insurance Co. Ltd. Vs Lilaben Vasava and Others
Gujarat High Court · (2007) 10 GUJ CK 0022
Motor Vehicles Act, 1988 — Section 140
High Courts05 Oct 2007Dismissed
Poonam Engineering Works Vs Delux Bearings Ltd.
Gujarat High Court · (2007) 27 GLH 607
Arbitration Act, 1940 — Section 32Bombay Sales Tax Act, 1959 — Section 22Civil Procedure Code, 1908 (CPC) — Order 11 Rule 7, Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d)
High Courts04 Oct 2007Dismissed
New India Assurance Co. Ltd. Vs Kanakba Bhavubhai Jadeja and Others
Gujarat High Court · (2007) 10 GUJ CK 0041
High Courts04 Oct 2007Dismissed
Indumatiben Indravadan Patel Vs State of Gujarat and Others
Gujarat High Court · (2008) 2 GLR 1023
Constitution of India, 1950 — Article 14, 19, 226Gujarat Stamp Supply and Sales Rules, 1987 — Rule 10, 11, 14, 14(1), 14(2)
High Courts03 Oct 2007
The High Court of Gujarat Vs State Chief Information Commissioner and Another
Gujarat High Court · AIR 2008 Guj 37
Gujarat High Court (Right to Information) Rules, 2005 — Rule 4Right to Information Act, 2005 — Section 11, 11(1), 19, 19(4), 6
High Courts01 Oct 2007Dismissed
Garden Silk Mills Ltd. Vs Ashok K. Jha and Others
Gujarat High Court · (2008) 1 GLH 164 : (2008) 1 GLR 245 : (2008) 2 LLJ 339
Bombay Industrial Relations Act, 1946 — Section 106(1), 3(32), 30, 42, 42(1)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 9A