COURT ARCHIVE

Gujarat High Court judgments, 2017

1,314 judgments · page 10 of 66

High Courts11 Aug 2017

SAMIR SIRAJBHAI PATHAN Vs STATE OF GUJARAT

Gujarat High Court · (2017) 08 GUJ CK 0091

Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 34, Section 147, Section 307, Section 148, Section 143, Section 341 - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention - Punishment for rioting - Attempt to murder - Rioting, armed with deadly weapon - Punishment - Punishment for wrongful restraintEvidence Act, 1872, Section 27 - How much of information received from accused may be provedArms Act, 1959, Section 27, Section 25(1B), Section 25(1A) - Punishment for using arms, etc - Punishment for certain offences - Punishment for certain offences

High Courts11 Aug 2017

DHRUTIKUMARI BHAGUBHAI PATEL & ORS Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2017) 08 GUJ CK 0090

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMedicine Central Council Act, 1970, Section 36 -Gujarat Professional Medical Educational Courses (Regulation of Admission in Undergraduate Courses) Rules, 2017, Rule 4(4), Rule 4(5)(A)(a), Rule 4(5)(A)(b) -

High Courts11 Aug 2017Dismissed

THE STATE OF GUJARAT Vs ANILKUMAR PARSHOTTAMBHAI PATEL & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0085

Code of Criminal Procedure, 1973, Section 164, Section 386, Section 378, Section 378(1)(3) - Recording of confessions and statements - Power of the Appellate Court - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 364 - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Kidnapping or abducting in order to inurderBombay Police Act, 1951, Section 135(1) - Penalty for contravention of rule or directions under sections 37, 39 or 40

High Courts11 Aug 2017Dismissed

RAJPUT SECURITY SERVICES Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0060

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

High Courts10 Aug 2017

BHARATBHAI PRAVINBHAI CHAUHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0059

Indian Penal Code, 1860, Section 120B, Section 114, Section 34, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts10 Aug 2017

ALTAF IQBAL GHANSWALA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0058

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts10 Aug 2017

CHANDRESH SHASHIKANT PATEL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0057

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts10 Aug 2017

HASRATALI @ LALLO AKBARALI SAIYED Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0056

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 356, Section 294(b) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts10 Aug 2017

MAJIDKHAN IQBALKHAN PATHAN Vs POLICE COMMISSIONER, AHMEDABAD CITY, & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0055

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 114, Section 147, Section 324, Section 323, Section 149, Section 427, Section 143, Section 294b -Gujarat Police Act, 1951, Section 135(1) -

High Courts08 Aug 2017

CHETANBHAI VINUBHAI BARAIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0054

Indian Penal Code, 1860, Section 120B, Section 114, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts08 Aug 2017

MADHUBEN W/O. GOVERSING GAMJIBHAI DODIYAR Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0053

Prohibition Act, 1961, Section 81, Section 99, Section 98(b), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts08 Aug 2017

MANUBHAI @ DINESH S/O MAGANBHAI DAMOR Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0052

Prohibition Act, 1961, Section 81, Section 99, Section 98(b), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts08 Aug 2017Allowed

KARAMASIBHAI ALIAS KARAMSI RABARI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0051

Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 147, Section 324, Section 326, Section 148, Section 149, Section 452, Section 143, Section 120(b), Section 506(2), Section 294(b) - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Voluntarily causing ievous hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment - Concealing design to commit offence punishable with imprisonment - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of othersScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(r), Section 3(2)(5a) -

High Courts08 Aug 2017

AJAYBHAI @ DEDU VIKARAMBHAI CHAUHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0050

Indian Penal Code, 1860, Section 120B, Section 114, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts08 Aug 2017

SHRAVAN S/O. VIRSINGBHAI SANGADIYA Vs COMMISSINER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0049

Prohibition Act, 1961, Section 81, Section 99, Section 98(b), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts08 Aug 2017

SHUKRAMBHAI S/O TITUBHAI SOGADIA Vs THE COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0048

Prohibition Act, 1961, Section 81, Section 99, Section 98(b), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts08 Aug 2017

SUMITRABEN W/O. KALUBHAI MANSINGBHAI SANGALA Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0047

Prohibition Act, 1961, Section 81, Section 99, Section 98(b), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts04 Aug 2017

COMMISSIONER OF INCOME TAX IV Vs VODAFONE ESSAR GUJARAT LTD

Gujarat High Court · (2017) 08 GUJ CK 0087

Income Tax Act, 1960, Section 148, Section 36(1), Section 115J

High Courts04 Aug 2017

DATTA S/O GOPALBHAI SHINDE Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0046

Prohibition Act, 1961, Section 81, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts04 Aug 2017

KALPESHBHAI METUBHAI TAVIYAD Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0045

Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)