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Gujarat High Court judgments

35,387 judgments · page 978 of 1,770

High Courts18 Jun 2007Dismissed

Dilipbhai Maneklal Vyas Vs Torrent Power A.E.C. Co.

Gujarat High Court · (2007) 3 GLR 2186 : (2008) 1 LLJ 512

Bombay Industrial Relations Act, 1946 — Section 78, 79, 84, 95Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100AConstitution of India, 1950 — Article 12, 14, 16, 19(1), 226
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High Courts15 Jun 2007Allowed

Oriental Bank of Commerce Vs Naresh Khushaldas Gangtani

Gujarat High Court · AIR 2007 Guj 172 : (2008) 1 GLH 665 : (2008) 1 GLR 171

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 15 Rule 1, Order 7 Rule 10, Order 7 Rule 11, 9Constitution of India, 1950 — Article 105, 105(2), 226, 227, 228Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 12, 13, 13(1), 13(2), 13(4)
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High Courts13 Jun 2007Dismissed

Mafaji A Solanki Vs State of Gujarat

Gujarat High Court · (2007) CriLJ 3387 : (2008) 1 GLR 551

Criminal Procedure Code, 1973 (CrPC) — Section 202, 313, 374Penal Code, 1860 (IPC) — Section 114, 161, 218, 500Prevention of Corruption Act, 1947 — Section 5(2)
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High Courts13 Jun 2007Allowed

Bashir Adamji Adat Vs State of Gujarat and Others

Gujarat High Court · AIR 2007 Guj 161 : (2007) 2 GLR 1820

Constitution of India, 1950 — Article 226, 329Gujarat Panchayats (Amendment) Act, 1993 — Section 13, 14, 16, 18, 19Representation of the People Act, 1950 — Section 20, 20(3), 20(6), 21, 22
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