High Courts14 Mar 2007Dismissed
Kiritsinh D. Rathod Vs State of Gujarat and Others
Gujarat High Court · (2007) 3 GLR 2173
Constitution of India, 1950 — Article 226Notaries Act, 1952 — Section 10Notaries Rules, 1956 — Rule 3, 4, 6, 6(1), 6(2)
COURT ARCHIVE
Gujarat High Court judgments
35,387 judgments · page 985 of 1,770
High Courts14 Mar 2007Dismissed
Essar Steel Ltd. and Another Vs Executive Engineer (O and M), Dakshin Guj. Vij Co. Ltd. and Another
Gujarat High Court · (2007) 03 GUJ CK 0042
Constitution of India, 1950 — Article 226
High Courts14 Mar 2007
Champaben Rathod and Others Vs Anopsinh Somabhai Baria and Others
Gujarat High Court · (2008) ACJ 1551 : (2007) 2 GLR 1663
Motor Vehicles Act, 1988 — Section 163, 163A, 166, 168, 173
High Courts14 Mar 2007Allowed
State of Gujarat Vs Zala Kanubhai Kantuji
Gujarat High Court · (2007) CriLJ 2463
Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 308, 337Penal Code, 1860 (IPC) — Section 120, 201, 302, 404
High Courts14 Mar 2007Allowed
Navinchandra K. Shroff and Others Vs State of Gujarat and Others
Gujarat High Court · (2007) 3 GLR 2290
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 65
High Courts13 Mar 2007
Keshavlal Purshottam Patel (decd.) through his heirs and LRs. Valiben and Others Vs Collector and Others
Gujarat High Court · (2008) 1 GLR 185
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84C
High Courts13 Mar 2007Dismissed
Banaskantha District Co-Op. Union Vs State Of Gujarat and Others
Gujarat High Court · (2007) 03 GUJ CK 0035
High Courts13 Mar 2007Dismissed
Gujarat Ship Breakers'' Association Vs State of Gujarat and Another
Gujarat High Court · (2007) 2 GLR 2150
Essential Commodities Act, 1955 — Section 3, 4, 7
High Courts12 Mar 2007
Bhagubhai Dahyabhai Patel Vs Hansaben and Another
Gujarat High Court · (2007) 27 GLH 311
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1B), 35P, 74
High Courts07 Mar 2007Allowed
Laxminarayan Co-op Housing Soc. Ltd. Vs State of Gujarat and Others
Gujarat High Court · (2007) 3 GLR 2050
Gujarat Town Planning and Urban Development Act, 1976 — Section 28, 5, 6, 6B, 7
High Courts07 Mar 2007Dismissed
Valjibhai Shamjibhai Ghelani Vs The State of Gujarat and Others
Gujarat High Court · (2007) 03 GUJ CK 0041
Constitution of India, 1950 — Article 19, 226Land Acquisition Act, 1894 — Section 11, 11A, 12(2), 23(1), 23(1A)
High Courts07 Mar 2007Dismissed
Lallubhai Shamjibhai Ghelani Vs The State of Gujarat and Others
Gujarat High Court · (2007) 03 GUJ CK 0020
Land Acquisition Act, 1894 — Section 11, 11A, 12(2), 23(1), 23(1A)
High Courts06 Mar 2007Dismissed
Shamlabhai Mamaiyabhai Vs District Collector and Others
Gujarat High Court · (2007) 27 GLH 731
Constitution of India, 1950 — Article 226, 227Gujarat Land Revenue Rules, 1972 — Rule 106, 107, 108, 108(5), 108(6)
High Courts06 Mar 2007Dismissed
Devendra Upendrabhai Vyas Vs The Secretary to Govt. of Gujarat and Another
Gujarat High Court · (2007) 03 GUJ CK 0053
High Courts06 Mar 2007
Panchvati Auto Centre and Another Vs State of Gujarat and Another
Gujarat High Court · (2007) 27 GLH 240
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 3, 7
High Courts06 Mar 2007
Gujarat Steel Tube Kamdar Suraksha Samiti Vs O.L. of Gujarat Steel Tubes Ltd. and Others
Gujarat High Court · (2007) 03 GUJ CK 0036
Bombay Industrial Relations Act, 1946 — Section 2(13)Companies Act, 1956 — Section 329, 529, 529(1), 529(3), 529AIndustrial Disputes Act, 1947 — Section 2S
High Courts06 Mar 2007Dismissed
Vaja Mehulkumar Pithabhai and Another Vs State of Gujarat and Others
Gujarat High Court · (2007) 3 GLR 2167
Constitution of India, 1950 — Article 226
High Courts06 Mar 2007
Kiritbhai Shantilal and Others Vs State of Gujarat and Others
Gujarat High Court · (2007) 03 GUJ CK 0021
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 28, 28A, 4(1), 5A
High Courts05 Mar 2007Dismissed
G.V. Chaudhari and Others Vs State of Gujarat and Another
Gujarat High Court · (2007) CriLJ 4481
Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 202, 321, 482Explosive Substances Act, 1908 — Section 3, 5
High Courts05 Mar 2007Allowed
Ravjibhai Natvarbhai Patel and Others Vs Special Laq Officer and Another
Gujarat High Court · (2007) 03 GUJ CK 0040
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 96Land Acquisition Act, 1894 — Section 18, 4(1), 54, 5A, 6