High Courts15 Feb 2011
Dr. Sumantkumar Ratilal Shah Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0169
COURT ARCHIVE
Gujarat High Court judgments, 2011
1,568 judgments · page 69 of 79
High Courts15 Feb 2011
Manek Leather Industries and Others Vs Sunir S. Sharma and Others
Gujarat High Court · (2011) 02 GUJ CK 0167
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts15 Feb 2011Allowed
State of Gujarat Vs D.M. Khristi
Gujarat High Court · (2011) 02 GUJ CK 0134
Constitution of India, 1950 — Article 226, 227
High Courts15 Feb 2011
Abdul Samad Abdulhamid Shaikh Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0120
Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts15 Feb 2011
Vijaybhai Bhaiyalal Kahar through his Cousin Brother Vikki Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0119
Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts15 Feb 2011Allowed
Kiritkumar Narshibhai Bhatia (K.N. Vandhucha) and Another Vs Jayaben Nathugar Gusai and Others
Gujarat High Court · (2011) 02 GUJ CK 0107
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29
High Courts15 Feb 2011Allowed
Pradip @ Kalla Mohansing Rajput Vs Commissioner of Police and Others
Gujarat High Court · (2011) 02 GUJ CK 0092
Bombay Prohibition Act, 1949 — Section 66BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts15 Feb 2011
Ahmedabad Municipal Corporation (for and on Behalf of) Vs State of Gujarat and Another
Gujarat High Court · (2011) 02 GUJ CK 0091
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Prevention of Food Adulteration Act, 1954 — Section 2(9), 7Prevention of Food Adulteration Rules, 1955 — Rule 32
High Courts15 Feb 2011
Kaushik Thakorebhai Kethvas Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0090
Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts15 Feb 2011
Pinkesh @ Rakeshbhai Prakashbhai Jayswal through Brother Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0089
Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts15 Feb 2011
Manojbhai @ Saxena Bhikhabhai Bhavsar through Sister-in-Law Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0088
Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts15 Feb 2011
Jitendra @ Jitu Shyambhai Surani, through Brother Mukesh Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0087
Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts15 Feb 2011
Shobhaben through Sister Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0086
Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts15 Feb 2011
Sanjay Mulubhai Solanki Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0085
Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts15 Feb 2011
Babulal Sardarmal Shivlal Sevak Vs State of Gujarat
Gujarat High Court · (2011) 02 GUJ CK 0069
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 328, 379
High Courts15 Feb 2011
Forna (Odha) Group Seva Sahakari Mandli Limited Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0068
Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Rules, 1965 — Rule 1A, 4, 7, 8
High Courts15 Feb 2011
Jitendra Purshottambhai Solanki Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0060
High Courts15 Feb 2011
Jayanti Babubhai Thakor Vs State of Gujarat and Others
Gujarat High Court · (2011) 02 GUJ CK 0055
Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts15 Feb 2011
Nileshbhai Chamanbhai Moliya Vs State of Gujarat and Another
Gujarat High Court · (2011) 02 GUJ CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts15 Feb 2011
General Manager Vs Sankarbhai Mohanbhai and Another
Gujarat High Court · (2011) 02 GUJ CK 0038
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 35, 35(3), 54Limitation Act, 1963 — Article 137