COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 977 of 1,770

High Courts29 Jun 2007

Santokben Sharmanbhai Jadeja Vs State of Gujarat

Gujarat High Court · (2007) CriLJ 4566 : (2007) 27 GLH 600

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 437, 482Penal Code, 1860 (IPC) — Section 114, 212, 302, 376, 394

Read judgment

High Courts29 Jun 2007Dismissed

Oriental Insurance Company Ltd. Vs Dakshben Indugiri Gosai and Others

Gujarat High Court · (2007) 06 GUJ CK 0013

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 140, 147, 147(1), 149, 149(2)

Read judgment

High Courts28 Jun 2007

Ahir Karshan Kara and Others Vs State of Gujarat and Others

Gujarat High Court · (2007) 06 GUJ CK 0035

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 4, 4(1), 5A2, 6

Read judgment

High Courts27 Jun 2007Allowed

Suo-Motu-Proceeding Vs State of Gujarat and Others

Gujarat High Court · (2008) 1 BC 192 : (2007) 2 GLR 2267

Constitution of India, 1950 — Article 226, 227

Read judgment

High Courts27 Jun 2007Dismissed

Babubhai @ Vishnubhai Khengarbhai Rabari Vs State of Gujarat

Gujarat High Court · (2008) 1 GLR 812

Penal Code, 1860 (IPC) — Section 300, 302, 304, 324

Read judgment

High Courts27 Jun 2007Dismissed

Union of India Vs Virani Construction Co. and Another

Gujarat High Court · (2007) 27 GLH 446

Arbitration Act, 1940 — Section 14, 20, 21, 30, 33Civil Procedure Code, 1908 (CPC) — Section 80

Read judgment

High Courts27 Jun 2007

Mahendrasinh Mavubha Jadeja and Others Vs State of Gujarat and Others

Gujarat High Court · (2007) 06 GUJ CK 0011

Constitution of India, 1950 — Article 226Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 — Section 4

Read judgment

High Courts27 Jun 2007Allowed

In Re: Shubhlaxmi Dyetex P. Ltd.

Gujarat High Court · (2008) 142 CompCas 738 : (2008) 87 SCL 9

Companies Act, 1956 — Section 94, 97

Read judgment

High Courts26 Jun 2007

D.M. Zala Vs R.A. Vyas and Others

Gujarat High Court · (2007) 06 GUJ CK 0044

Constitution of India, 1950 — Article 226

Read judgment

High Courts26 Jun 2007Dismissed

Dilipsinh Harisinh Thakur Vs State of Gujarat and Another

Gujarat High Court · (2007) 06 GUJ CK 0012

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Penal Code, 1860 (IPC) — Section 302, 498

Read judgment

High Courts22 Jun 2007Dismissed

Atulbhai M. Chaudhary Vs Managing Director, Mehsana District Telebiya Utpadak Sahakari Sangh Limited

Gujarat High Court · (2007) 06 GUJ CK 0032

Conduct, Discipline and Appeal Rules, 1994 — Rule 24.11, 24.13, 24.8, 24.9Constitution of India, 1950 — Article 12, 226

Read judgment

High Courts22 Jun 2007

Mangabhai Mohanbhai and Others Vs General Manager (Lands) and Another

Gujarat High Court · (2007) 06 GUJ CK 0019

Constitution of India, 1950 — Article 226

Read judgment

High Courts22 Jun 2007

New India Assurance Co. Ltd. Vs Giyaniben Ramchandra Rathi and Others

Gujarat High Court · (2007) 27 GLH 490

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Motor Vehicles Act, 1988 — Section 95

Read judgment

High Courts22 Jun 2007Allowed

Thakkar Mahendrabhai and Another Vs State of Gujarat

Gujarat High Court · AIR 2008 Guj 13

Read judgment

High Courts21 Jun 2007

Rajivkumar Gupta Vs Union of India (UOI) and Others

Gujarat High Court · (2007) 06 GUJ CK 0036

Constitution of India, 1950 — Article 226

Read judgment

High Courts21 Jun 2007Dismissed

Kershi Pirozsha Bhagvagar Vs State of Gujarat and Another

Gujarat High Court · (2007) CriLJ 3958 : (2007) 3 GLR 2508 : (2008) 3 RCR(Criminal) 477

Bombay Reorganisation Act, 1960 — Section 87Criminal Procedure Code, 1973 (CrPC) — Section 200, 218, 219, 220, 221Forward Contracts (Regulation) Act, 1952 — Section 22A, 22B

Read judgment

High Courts21 Jun 2007Dismissed