COURT ARCHIVE

Gujarat High Court judgments, 2011

1,568 judgments · page 72 of 79

High Courts08 Feb 2011Allowed

Rajesh Navinchandra Patadiy (Soni) Vs Commissioner of Police and Others

Gujarat High Court · (2011) 02 GUJ CK 0155

Bombay Prohibition Act, 1949 — Section 66BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Allowed

Amit Kantilal Ghiyad (Patel) Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0154

Bombay Prohibition Act, 1949 — Section 66BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Dismissed

Chaturbhai Karshanbhai Devadiya Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0138

Constitution of India, 1950 — Article 226Gujarat Civil Services (Revision of Pay) Rules, 1975 — Rule 2

High Courts08 Feb 2011Allowed

Paresh Jekishandas Dudhwala Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0105

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Allowed

Chirag Kanubhai Jayswal Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0104

Bombay Prohibition Act, 1949 — Section 66BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Allowed

Prakash @ Lalo Shankarbhai Vasoya Vs Commissioner of Police and Others

Gujarat High Court · (2011) 02 GUJ CK 0102

Bombay Prohibition Act, 1949 — Section 66BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Allowed

Bhailalbhai @ Bhalo Nanabhai Solanki through Wife Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0101

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Allowed

Kindubhai Jaglabhai Rathva Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0084

Bombay Prohibition Act, 1949 — Section 66BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Allowed

Jagdishbhai Harjibhai Ratnotar through Mother Maniben Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0067

Bombay Prohibition Act, 1949 — Section 66BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Allowed

Ajit @ Kano Keshubhai Sagar Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0056

Bombay Prohibition Act, 1949 — Section 66(B)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Allowed

Haresh @ Harish Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0048

Bombay Prohibition Act, 1949 — Section 66BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011

Harish Enterprise Private Limited Vs Dattubhai Fakirbhai Dubala and Others

Gujarat High Court · (2011) 02 GUJ CK 0045

Constitution of India, 1950 — Article 226, 227

High Courts08 Feb 2011Allowed

State of Gujarat Vs Ranchhodbhai Ramjibhai Nakum

Gujarat High Court · (2011) 02 GUJ CK 0021

High Courts08 Feb 2011Allowed

Munjalbhai Vinodbhai Pathak Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0014

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 66

High Courts08 Feb 2011Allowed

Narayan Parshuram More, through Brother Ajay Vasantrav Jadav Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0009

Bombay Prohibition Act, 1949 — Section 66(B)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Allowed

Kiritbhai Bhikhabhai Parmar through his Wife Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0008

Bombay Prohibition Act, 1949 — Section 66(B)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

High Courts08 Feb 2011Allowed

Jayantibhai Chopaji Thakore Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0001

Bombay Police Act, 1951 — Section 66B, 66EGujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1)

High Courts07 Feb 2011

Mohansinh alias Pappusinh Roopsinh Rajput Vs State of Gujarat

Gujarat High Court · (2011) 02 GUJ CK 0177

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 376, 506(1)

High Courts07 Feb 2011Dismissed

State of Gujarat and Another Vs Jorubha Gumansinh Jadeja

Gujarat High Court · (2011) 02 GUJ CK 0176

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 136, 14, 16, 19, 21Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 323

High Courts07 Feb 2011Allowed

United India Insurance Co.Ltd. Vs Dhandi and Others

Gujarat High Court · (2011) 2 GLR 1398

Motor Vehicles Act, 1939 — Section 2, 95