Gujarat High Court Judgments 2017 — Page 11

High Courts04 Aug 2017

MOHAMMED YUSUF @ DILIP NOORBHAI MANIYAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0044

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 116(1)B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Aug 2017

NAVINCHANDRA KALIDAS PATEL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0043

Prohibition Act, 1961, Section 108, Section 65, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Aug 2017

NAYNABEN RAMANJI RAMSANGBHAI THAKOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0042

Prohibition Act, 1961, Section 81, Section 66(1)B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Aug 2017

SHAILESH JASHUBHAI CHUNARA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0041

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

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High Courts04 Aug 2017

SANTOSHBHAI JAYANTIBHAI CHUNARA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0040

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

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High Courts03 Aug 2017

ICICI LOMBARD GENERAL INSURANCE Vs DEVIBEN @ HEMIBEN TULSIBHAI PARMAR & ORS

Gujarat High Court · (2017) 08 GUJ CK 0088

Motor Vehicles Act, 1988, Section 140, Section 140 - Liability to pay compensation in certain cases on the principle of no fault

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High Courts03 Aug 2017Allowed

GHANSHYAMBHAI AND BROTHERS Vs STATE OF GUJARAT [DELETED AS PER COURTS ORDER DTD 21.12.15] & Ors.

Gujarat High Court · (2017) 08 GUJ CK 0084

Arbitration and Conciliation Act, 1996, Section 11, Section 42, Section 34, Section 2(1)(e) - Appointment of arbitrators - Jurisdiction - Application for setting aside arbitral award - Definitions

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High Courts03 Aug 2017

ASHOK @ ASHWIN S/O BABUBHAI SARTHANA NKI (DEVIPUJAK) Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0039

Indian Penal Code, 1860, Section 114, Section 379, Section 326, Section 380, Section 411, Section 457 -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts03 Aug 2017

AKRAM S/O RAUF SHA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0038

Indian Penal Code, 1860, Section 114, Section 323, Section 427, Section 504, Section 387, Section 506(2) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts03 Aug 2017

JAYBAHADUR KALUSING GORKHA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0037

Prohibition Act, 1961, Section 81, Section 66(1)B, Section 65AE, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts03 Aug 2017

KALPESHBHAI @ PAPPU DHIRUBHAI SOMCHANDBHAI VAGHELA Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0036

Prohibition Act, 1961, Section 81, Section 66(1)B, Section 116(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts03 Aug 2017

LALABHAI RAMESHBHAI BHURIYA Vs THE POLICE COMMISSIONER & OS.

Gujarat High Court · (2017) 08 GUJ CK 0035

Prohibition Act, 1961, Section 81, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts03 Aug 2017

MEHUL, ALIAS, CHARKAT AMRUTBHAI PATEL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0034

Prohibition Act, 1961, Section 81, Section 99, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts03 Aug 2017

MUKESH RAMESHBHAI THAKOR Vs COMMISSIONER OF POLICE, AHMEDABAD CITY & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0033

Indian Penal Code, 1860, Section 114, Section 376, Section 379, Section 323, Section 427, Section 363, Section 366, Section 506(2), Section 294(b) - Abettor present when offence is committed - Punishment for rape - Punishment for theft - Punishment for voluntarily causing hurt - Mischief causing damage to the amount of fifty rupees - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of othersProtection Of Children From Sexual Offences Act, 2012, Section 3, Section 4, Section 11, Section 17 -Gujarat Police Act, 1951, Section 135(1) -

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High Courts03 Aug 2017

ORIENTAL INSURANCE COMPANY LTD Vs JAGDISHBHAI MAVUBHAI (DECD. THRO LEGAL HEIRS & REP.) & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0032

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts03 Aug 2017

RAJU @ RAJAN S/O. NANUBHAI KHATANA (RABARI) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0031

Indian Penal Code, 1860, Section 397, Section 324, Section 307, Section 326, Section 332, Section 395, Section 452, Section 333 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts03 Aug 2017

RAUF SHAK S/O MAKSUD SHA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0030

Indian Penal Code, 1860, Section 114, Section 323, Section 504, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts03 Aug 2017

SAIF - ALAM @ ALAM MUSTAKIM AHMED ANSARI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0029

Indian Penal Code, 1860, Section 114, Section 379, Section 380, Section 356, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)

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High Courts03 Aug 2017

RAJAT SHIRISHKUMAR PANDYA Vs POLICE COMMISSIONER & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0028

Prohibition Act, 1961, Section 81, Section 99, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts02 Aug 2017

NEW INDIA ASSURANCE CO. LTD Vs KANA ASHA RABARI & 1

Gujarat High Court · (2017) 08 GUJ CK 0086

Workmens Compensation Act, 1923, Section 30, Section 4(1)(c)(ii) - Appeals - Amount of compensation

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Gujarat High Court judgments, 2017