Bombay Land Revenue Code, 1879 — Section 100, 204, 209, 211, 37Bombay Revenue Jurisdiction Act, 1876 — Section 11Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

Read judgment

High Courts02 Mar 2007Allowed

Man Mandir Co. Op. Housing Society Vs State of Gujarat and Others

Gujarat High Court · (2007) 03 GUJ CK 0034

Bombay Land Revenue Code, 1879 — Section 211Bombay Tenancy and Agricultural Lands Act, 1948 — Section 64, 64(8), 64AConstitution of India, 1950 — Article 226, 227

Read judgment

High Courts02 Mar 2007Allowed

New India Assurance Co. Ltd. Vs Jayshreeben Thacker and Others

Gujarat High Court · (2009) ACJ 2099 : (2007) 2 GLR 1340

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 14 Rule 2(2), 115Constitution of India, 1950 — Article 226 , 227Motor Vehicles Act, 1988 — Section 110, 110A, 140, 165, 166

Read judgment

High Courts02 Mar 2007Allowed

Kathlal Taluka Fair Price Shopand Kerosene Licence Holder Vs State of Gujarat and Others

Gujarat High Court · (2007) 03 GUJ CK 0015

Constitution of India, 1950 — Article 226

Read judgment

High Courts01 Mar 2007

ONGC Labour Union Vs Union of India (UOI) and Others

Gujarat High Court · (2007) 03 GUJ CK 0055

Read judgment

High Courts01 Mar 2007Allowed

Hardik Rajesh Khamar Vs Hemchandracharya North Gujarat University and Others

Gujarat High Court · (2007) 2 GLR 1792

Read judgment

High Courts01 Mar 2007Dismissed

State of Gujarat and Another Vs Gadhiya Rajusinh Madhusinh

Gujarat High Court · (2007) 03 GUJ CK 0024

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 19, 4(1), 54, 5A(2)

Read judgment

High Courts01 Mar 2007Dismissed

The Spl. Land Acq. Officer and Others Vs Adam Ahmed Bapu Since Decd. and Others

Gujarat High Court · (2007) 03 GUJ CK 0023

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4(1), 5(A2), 54, 6

Read judgment

High Courts01 Mar 2007

Dr. Rajan Sanatkumar Joshi Vs Rajnikant Govindlal Shah and Another

Gujarat High Court · (2007) 4 BC 65 : (2007) CriLJ 2318 : (2007) 2 GLR 2100

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(1), 141, 141(1)

Read judgment

High Courts01 Mar 2007Dismissed

Shrimant Ranjitsinh P. Gaekwad Vs State of Gujarat

Gujarat High Court · (2007) 27 GLH 145 : (2007) 2 GLR 1814

Evidence Act, 1872 — Section 64, 65, 66, 74Gujarat Agricultural Lands Ceiling Act, 1960 — Section 2(17), 2(6), 3, 3(1)

Read judgment

High Courts01 Mar 2007

Jayram Devji Khimji Bhanushali Vs Collector and Another

Gujarat High Court · (2007) 03 GUJ CK 0006

Bombay Land Revenue Code, 1879 — Section 211Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 35, 8Constitution of India, 1950 — Article 227

Read judgment

High Courts28 Feb 2007Dismissed

Gitaben Dasharathlal Barot Vs Life Insurance Corporation of India and Another

Gujarat High Court · (2007) 02 GUJ CK 0084

Life Insurance Corporation Act, 1956 — Section 49, 49(2)

Read judgment

High Courts28 Feb 2007Dismissed

Manishbhai Bharatbhai Shah Vs The State of Gujarat and Others

Gujarat High Court · (2008) 1 GLR 392

Bombay Money Lenders Act, 1946 — Section 10, 10(4), 11(2), 2(9), 23Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 378, 378(4)Evidence Act, 1872 — Section 101

Read judgment

High Courts28 Feb 2007