COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 992 of 1,770

High Courts23 Jan 2007

Babubhai Vitthalbhai Patel through Power of Attorney Vs Mamlatdar and Agricultural Landstribunal (Ganot) and Another

Gujarat High Court · (2007) 01 GUJ CK 0014

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 2(10A), 23, 26, 27Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 108

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High Courts23 Jan 2007Allowed

Adiya Fuels Ltd. Vs Bilt Chemicals Ltd.

Gujarat High Court · AIR 2007 Guj 140 : (2007) 4 ARBLR 110

Arbitration and Conciliation Act, 1996 — Section 15, 16(1), 33 , 34, 34(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(2), Order 41 Rule 5(3), 96Insolvency Act, 1848 — Section 9 , 9(2)

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High Courts19 Jan 2007Allowed

Manibhai and Brothers (Sleeper) Vs Union of India (UOI) and Others

Gujarat High Court · AIR 2007 Guj 100 : (2007) 3 ARBLR 495

Arbitration and Conciliation Act, 1996 — Section 11, 11(4), 11(5), 11(6)

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High Courts19 Jan 2007

Manojbhai Laljibhai Kabaria and Another Vs State of Gujarat

Gujarat High Court · (2007) 2 GLR 1697

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374, 394(2)Dowry Prohibition Act, 1961 — Section 4, 5Penal Code, 1860 (IPC) — Section 114, 201, 302, 304B, 498A

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High Courts19 Jan 2007Dismissed

State of Gujarat and Another Vs Patel Natvarlal Trikambhai

Gujarat High Court · (2007) 01 GUJ CK 0007

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4(1), 54, 5A(2), 6

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High Courts17 Jan 2007Allowed

Shree Sonal Gum Industries and Others Vs State of Gujarat and Another

Gujarat High Court · (2007) 3 GLR 2749

Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 192, 193, 194, 195, 201(1A)

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High Courts16 Jan 2007Dismissed

State of Gujarat Vs Jitendra Tulsidas and Others

Gujarat High Court · (2007) 01 GUJ CK 0067

Criminal Procedure Code, 1973 (CrPC) — Section 248(1), 378Prevention of Food Adulteration Act, 1954 — Section 16, 7

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High Courts16 Jan 2007

Spl. Laq Officer Vs Jivabhai Sondabhai and Another

Gujarat High Court · (2007) 01 GUJ CK 0034

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 18, 4(1), 54, 5A(2), 6

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High Courts16 Jan 2007

Valiben and Others Vs State of Gujarat and Others

Gujarat High Court · (2007) 2 GLR 1278

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 20, 20(1)

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High Courts16 Jan 2007

Ishwarbhai Mohanbhai Rathod Vs State of Gujarat and Others

Gujarat High Court · (2007) 2 GLR 1762

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202Penal Code, 1860 (IPC) — Section 323, 338, 342, 367, 368Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(8)(9)(10), 3(2), 7

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High Courts15 Jan 2007

Bhandari Products, A Proprietory Concern Vs Giriraj Enterprises and Another

Gujarat High Court · (2007) 3 GLR 2427 : (2008) 36 PTC 558

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Copyright Act, 1957 — Section 51

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High Courts15 Jan 2007Dismissed

National Builders Vs State of Gujarat and Others

Gujarat High Court · (2007) 3 GLR 2449

Bombay Land Revenue Rules, 1921 — Rule 67, 68, 69, 70Constitution of India, 1950 — Article 12, 226Gujarat Land Revenue Rules, 1972 — Rule 67 , 68, 69, 70

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High Courts15 Jan 2007Allowed