High Courts11 Jun 2007Allowed
Pandya Mahendrakumar Ambalal Vs Election Officer, Ambaji Gram Panchayat and Others
Gujarat High Court · AIR 2007 Guj 171 : (2008) 1 GLR 38
Constitution of India, 1950 — Article 243O
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 979 of 1,770
High Courts11 Jun 2007
Vijaykumar Shantilal Tadvi Vs State of Gujarat
Gujarat High Court · (2008) CriLJ 935 : (2007) 3 GLR 2743
Criminal Procedure Code, 1973 (CrPC) — Section 389(3), 437, 439Prevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 7
High Courts14 May 2007Dismissed
Pragnesh Hariprasad Parikh Vs State of Gujarat and Others
Gujarat High Court · (2007) 3 GLR 2716
Bombay Police Act, 1951 — Section 147GCriminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 161(1), 167, 190Penal Code, 1860 (IPC) — Section 395, 397
High Courts11 May 2007Dismissed
Spl. LAQ officer and Another Vs Husenbhai Aliarakhabhai and Others
Gujarat High Court · (2007) 05 GUJ CK 0020
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 4, 4(1)
High Courts10 May 2007Allowed
Amrishbhai Manubhai Brahmbhatt and Another Vs State of Gujarat
Gujarat High Court · (2007) CriLJ 3651
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 376, 394Prevention of Corruption Act, 1988 — Section 12, 13, 13(1), 13(2), 7
High Courts10 May 2007Dismissed
Gulabsinh Balusinh Parmar Vs State of Gujarat
Gujarat High Court · (2007) CriLJ 3468
Criminal Procedure Code, 1973 (CrPC) — Section 157, 313Penal Code, 1860 (IPC) — Section 302, 307, 498A
High Courts09 May 2007Dismissed
Spl. LAQ Officer and Another Vs Kalaji Lakhaji and Others
Gujarat High Court · (2007) 05 GUJ CK 0019
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 4, 4(1)
High Courts09 May 2007Dismissed
Spl. LAQ Officer and Another Vs Navalsang Dhirubhai and Others
Gujarat High Court · (2007) 05 GUJ CK 0018
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 4, 4(1)
High Courts09 May 2007Dismissed
Keshaji Hiraji Parmar Vs State of Gujarat
Gujarat High Court · (2007) 05 GUJ CK 0016
High Courts08 May 2007Dismissed
Spl. LAQ Officer and Another Vs Jatubha Murubha Chauhan and Others
Gujarat High Court · (2007) 05 GUJ CK 0017
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 11, 18, 23(1A), 4, 4(1)
High Courts08 May 2007Allowed
Samantbhai Mayabhai Koli Vs State of Gujarat
Gujarat High Court · (2007) 05 GUJ CK 0015
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302
High Courts08 May 2007Allowed
Rajendra Dalichand Koticha and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 2007 Guj 181 : (2007) 2 GLR 1642
Constitution of India, 1950 — Article 329Gujarat Agricultural Produce Markets Act, 1963 — Section 11
High Courts07 May 2007Dismissed
Greengold Timber Private Limited Vs Shipra Ocean Trade Pvt. Ltd.
Gujarat High Court · AIR 2007 Guj 157 : (2008) 1 GLR 251
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 1(1), Order 37 Rule 1(2), Order 37 Rule 2Constitution of India, 1950 — Article 227, 297
High Courts07 May 2007Allowed
Bhikhaji Chaturji Thakore and Others Vs State of Gujarat and Another
Gujarat High Court · (2007) CriLJ 4539
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 408, 408(1), 408(2), 409Penal Code, 1860 (IPC) — Section 109, 114, 120B, 302, 34
High Courts07 May 2007Dismissed
SPL. Land Acq. Officer and Another Vs Bhailal Dipubhai
Gujarat High Court · (2007) 05 GUJ CK 0005
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4(1), 54, 5A, 5A(2)
High Courts04 May 2007Allowed
SPL. Laq Officer Vs Dalvadi Amrutlbhai Vajabhai and Others
Gujarat High Court · (2007) 05 GUJ CK 0006
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 2, 4, 4(1), 5, 54
High Courts04 May 2007Dismissed
Spl. Land Acq. Officer and Another Vs Jasvantlal Zinabhai and Another
Gujarat High Court · (2007) 05 GUJ CK 0002
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4, 4(1), 54, 5A
High Courts04 May 2007
Dahyabhai Kanabhai Parmar Vs State of Gujarat and Another
Gujarat High Court · (2007) 27 GLH 686
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 294(b), 302, 323, 326
High Courts03 May 2007
Premilaben R. Jaishwal and Others Vs B.M. Jadeja and Others
Gujarat High Court · (2007) CriLJ 4165
Bombay Police Act, 1951 — Section 161Constitution of India, 1950 — Article 21, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 151, 154(3), 174, 176, 190
High Courts02 May 2007Allowed
State of Gujarat Vs Kanubhai Ashabhai Patel and Others
Gujarat High Court · (2007) 27 GLH 450
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 325, 360, 377, 378Limitation Act, 1963 — Section 5