COURT ARCHIVE

Gujarat High Court judgments

35,387 judgments · page 996 of 1,770

High Courts12 Dec 2006Allowed

Samatbhai Punabhai Jhalandra Vs Mamlatdar and Others

Gujarat High Court · (2007) 3 LLJ 195

Bombay Land Revenue Code, 1879 — Section 203, 37(2), 39A, 43, 46Bombay Revenue Tribunal Act, 1957 — Section 9Forest Act, 1927 — Section 11, 12, 15, 16

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High Courts11 Dec 2006Dismissed

Saraswati Trading Company Vs The State of Gujarat and Another

Gujarat High Court · (2008) 1 BC 424 : (2007) CriLJ 895

Companies Act, 1956 — Section 141, 142Criminal Procedure Code, 1973 (CrPC) — Section 357Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts11 Dec 2006Allowed

Kantilal H. Patel Vs State of Gujarat

Gujarat High Court · (2006) 12 GUJ CK 0037

Bombay Land Revenue Code, 1879 — Section 135, 135BCriminal Procedure Code, 1973 (CrPC) — Section 311, 313Penal Code, 1860 (IPC) — Section 161

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High Courts11 Dec 2006Dismissed

Ruchirkumar Gajanandbhai Suthar and Others Vs Amitaben

Gujarat High Court · (2006) 12 GUJ CK 0035

Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 397, 97Hindu Minority and Guardianship Act, 1956 — Section 1, 13, 4, 5, 6

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High Courts08 Dec 2006

Commissioner of Income Tax Vs Gujarat Distributors

Gujarat High Court · (2008) 296 ITR 473

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High Courts08 Dec 2006Dismissed

Ameenabibi Habib Rasool and Another Vs The State of Gujarat and Another

Gujarat High Court · (2006) 12 GUJ CK 0058

Constitution of India, 1950 — Article 142, 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 174, 176, 190, 200Gujarat Municipalities Act, 1963 — Section 5A, 87

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High Courts08 Dec 2006Allowed

Indian Rayon and Industries Ltd. Vs The State of Gujarat and Another

Gujarat High Court · (2007) 76 SCL 83

Companies Act, 1956 — Section 630, 630(2)Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2)Penal Code, 1860 (IPC) — Section 313, 374, 378, 447

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High Courts08 Dec 2006

Anilbhai Gajanan Vyas Vs State of Gujarat and Others

Gujarat High Court · (2007) 3 GLR 2012

Constitution of India, 1950 — Article 14, 226

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High Courts08 Dec 2006

Sureskumar Makhansing Prajapati Vs The State of Gujarat

Gujarat High Court · (2007) 3 GLR 2666

Penal Code, 1860 (IPC) — Section 366AProbation of Offenders Act, 1958 — Section 6(2)

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High Courts07 Dec 2006Dismissed

Varshaben G. Jani Vs Lalbhai Dalpatbhai Institute of Indology and Others

Gujarat High Court · (2006) 12 GUJ CK 0042

Gujarat University Act, 1949 — Section 51A

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High Courts06 Dec 2006

Motibhai Jeslabhai Gharasiya and Another Vs Naranbhai Jeslabhai Gharasia

Gujarat High Court · (2007) 27 GLH 255

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25

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High Courts06 Dec 2006Dismissed

Vibhutiben V. Patel Vs District Primary Education Officer

Gujarat High Court · (2007) 2 GLR 1301

Constitution of India, 1950 — Article 226

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High Courts06 Dec 2006Dismissed

Patel Jagdish Haribhai Vs State of Gujarat

Gujarat High Court · (2007) CriLJ 1297 : (2007) 2 GLR 1684

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360, 377Essential Commodities Act, 1955 — Section 3(2)(I), 6, 7, 7(1)

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High Courts06 Dec 2006

Abdul Masjid Shaikh and Others Vs State of Gujarat

Gujarat High Court · (2006) 12 GUJ CK 0022

Criminal Procedure Code, 1973 (CrPC) — Section 216, 217, 218, 221, 222Penal Code, 1860 (IPC) — Section 114, 302, 306, 323, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3, 3(1)

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High Courts06 Dec 2006