High Courts20 Aug 2015Dismissed
State of Gujarat Vs Ramanbhai Lalabhai Patel and Others
Gujarat High Court · (2015) 08 GUJ CK 0052
Criminal Procedure Code, 1973 (CrPC) - Section 313, 378Penal Code, 1860 (IPC) - Section 114, 302, 34, 506(2)
COURT ARCHIVE
Gujarat High Court judgments, 2015
954 judgments · page 17 of 48
High Courts20 Aug 2015Dismissed
State of Gujarat Vs Thakorbhai Vestabhai and Others
Gujarat High Court · (2015) 08 GUJ CK 0036
Criminal Procedure Code, 1973 (CrPC) - Section 313, 378Penal Code, 1860 (IPC) - Section 144, 148, 149, 302, 34
High Courts19 Aug 2015Dismissed
State of Gujarat Vs Bhupatbhai and Others
Gujarat High Court · (2015) 08 GUJ CK 0050
Bombay Police Act, 1951 - Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) - Section 313, 378Penal Code, 1860 (IPC) - Section 114, 302, 307, 324, 326
High Courts17 Aug 2015Dismissed
State of Gujarat Vs Maganbhai Nanubhai Patel and Others
Gujarat High Court · (2015) 08 GUJ CK 0062
Criminal Procedure Code, 1973 (CrPC) - Section 209, 313Penal Code, 1860 (IPC) - Section 302, 323, 34, 429
High Courts17 Aug 2015Dismissed
State of Gujarat Vs Koli Raghaji Malaji
Gujarat High Court · (2015) 08 GUJ CK 0054
Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 209, 313Penal Code, 1860 (IPC) - Section 302, 34, 504
High Courts17 Aug 2015Allowed
Salim Allarakha Bhatti Vs State of Gujarat and Others
Gujarat High Court · (2015) 08 GUJ CK 0020
Bombay Prohibition Act, 1949 - Section 116(1)B, 81Constitution of India, 1950 - Article 226
High Courts17 Aug 2015Allowed
Sadik Akbar Bhai Shekh Vs State of Gujarat and Others
Gujarat High Court · (2015) 08 GUJ CK 0019
Arms Act, 1959 - Section 2(c), 25(1)(B)(A)Constitution of India, 1950 - Article 14, 19, 21, 226
High Courts14 Aug 2015Partly Allowed
Rabari Hargovanbhai Haribhai and Others Vs State of Gujarat
Gujarat High Court · (2015) 08 GUJ CK 0049
Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 3
High Courts14 Aug 2015Allowed
Shakuntalaben Dattatray Vs State of Gujarat
Gujarat High Court · (2015) 08 GUJ CK 0034
Criminal Procedure Code, 1973 (CrPC) - Section 313, 374(2)Penal Code, 1860 (IPC) - Section 107, 114, 306, 498A
High Courts14 Aug 2015Dismissed
Rajubhai Vs State of Gujarat
Gujarat High Court · (2015) 08 GUJ CK 0033
Bombay Police Act, 1951 - Section 135[1]Penal Code, 1860 (IPC) - Section 114, 299, 302, 304, 313
High Courts14 Aug 2015Dismissed
Rameshkumar Sakharam Ravde (Gavde) Vs State of Gujarat
Gujarat High Court · (2015) 08 GUJ CK 0032
Penal Code, 1860 (IPC) - Section 307
High Courts14 Aug 2015Dismissed
State of Gujarat Vs Elicon Pharmaceuticals Private Limited and Others
Gujarat High Court · (2015) 08 GUJ CK 0018
High Courts13 Aug 2015Dismissed
Sukrambhai Gulambhai Bhuriya Vs State of Gujarat
Gujarat High Court · (2015) 08 GUJ CK 0031
Penal Code, 1860 (IPC) - Section 313, 376, 506(2)
High Courts13 Aug 2015Allowed
Patel Amit Babulal and Others Vs State of Gujarat and Others
Gujarat High Court · (2015) LabIC 4479
Constitution of India, 1950 - Article 14, 226, 309, 32Gujarat Secondary Education Act, 1972 - Section 35
High Courts13 Aug 2015Allowed
Shabbir Taher Ali Vadharia Vs Commissioner of Schools and Others
Gujarat High Court · (2015) 08 GUJ CK 0029
Constitution of India, 1950 - Article 226
High Courts13 Aug 2015Partly Allowed
State of Gujarat Vs H.R. Tailor
Gujarat High Court · (2015) 08 GUJ CK 0028
Bombay Land Revenue Code, 1879 - Section 211Constitution of India, 1950 - Article 226, 227
High Courts13 Aug 2015Disposed off
Rohitchandra Vipinchandra Tevar Vs Chief Secretary and Others
Gujarat High Court · (2015) 08 GUJ CK 0016
High Courts13 Aug 2015Disposed Off
Zaverbhai Dahyabhai Vaghela Vs Talaja Municipality
Gujarat High Court · (2016) 148 FLR 141 : (2015) 4 LLJ 27
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10
High Courts13 Aug 2015Allowed
Furnace and Foundry Equipment Company Vs Commissioner of Central Excise Vadodara II
Gujarat High Court · (2015) 52 GST 700
Central Excises and Salt Act, 1944 - Section 35-G
High Courts13 Aug 2015Partly Allowed
Maheshbhai Jagubhai Naliyapara Vs Superintendent and Others
Gujarat High Court · (2015) 147 FLR 809 : (2015) 4 LLJ 128
Constitution of India, 1950 - Article 226