COURT ARCHIVE

Gujarat High Court judgments, 2017

1,314 judgments · page 15 of 66

High Courts19 Jul 2017

DEBRATH ALIAS SURAJ BANGALI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0123

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 323, Section 148, Section 506, Section 149, Section 143, Section 504 -Gujarat Police Act, 1951, Section 135 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts19 Jul 2017

ASHABEN ALIAS TOTI MAHESHBHAI ISWHARBHAI CHUNARA Vs POLICE COMMISSIONER SHRI & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0122

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

High Courts19 Jul 2017

DHARMESH KUMAR @ LALU S/O SATISHBHAI PACHCHIGAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0121

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 66(1)B, Section 116(1)B, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts19 Jul 2017

DINANATHSIN S/O RAJENDRAPRASADSINH RAJPUT Vs COMMISSIONER OF POLICE OF SURAT CITY & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0120

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 66(1)B, Section 116(1)B, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts19 Jul 2017

IMRAN @ CHIPPO RAHEMANBHAI MUGAL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0119

Indian Penal Code, 1860, Section 114, Section 307, Section 341, Section 186, Section 387, Section 506(2) - Abettor present when offence is committed - Attempt to murder - Punishment for wrongful restraint - Obstructing public servant in discharge of public functions - Putting person in fear of death or of grievous hurt in order to commit extortion - Punishment for criminal ,intimidationArms Act, 1959, Section 27, Section 25(1)BA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts19 Jul 2017

JAGDISH @ JAYRAJ @ JAYESH @ TERENAM RANCHHODBHAI SOLANKI (BARAIYA) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0118

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

High Courts19 Jul 2017

JITENDRA @ JITU CHANDULAL MAKWANA Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0117

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

High Courts19 Jul 2017

MOHAMAD @ MALI YUSUFBHAI SAMA Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0116

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

High Courts19 Jul 2017

NIRMALSING @ FATIYO RAJENDRASING ANDUBHA JADEJA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0115

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 427, Section 506(2), Section 506(1), Section 294b -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts19 Jul 2017Allowed

PAUL PRAKASHBHAI JOHN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0114

Constitution of India, Article 14, Article 21, Article 19 -Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 66(1)B, Section 65AE, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts19 Jul 2017

PAYAL BHAVESHBHAI BUTANI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0113

Indian Penal Code, 1860, Section 114, Section 34, Section 427, Section 385, Section 386, Section 389, Section 120(b), Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts19 Jul 2017

PRADIPJI @ BAHADURJI S/O DAYAJI CHAUHAN Vs STATE OF GUJARAT

Gujarat High Court · (2017) 07 GUJ CK 0112

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)

High Courts19 Jul 2017

SUMITRABEN @ SUMI MAHESHBHAI CHHAGANBHAI GANGDEKAR (CHHARA) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0111

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

High Courts19 Jul 2017

SAGAR S/O RAMESHBHAI BHOE Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0015

Indian Penal Code, 1860, Section 114, Section 392, Section 411, Section 394, Section 413 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts19 Jul 2017

REKHABEN BABUJI GABHAJI THAKOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0014

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)

High Courts17 Jul 2017

ASHOK @ DHANDHAN RAJARAM MOURYA THROUGH WIFE KAJALBEN ASHOK MOURYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0110

Prohibition Act, 1961, Section 81, Section 83, Section 66B, Section 66(1)(b), Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts17 Jul 2017

FARUKBHAI DILAVARBHAI JEDA (MIYANA) Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0109

Indian Penal Code, 1860, Section 120B, Section 114, Section 34, Section 147, Section 307, Section 323, Section 326, Section 148, Section 149, Section 353, Section 427, Section 392, Section 143, Section 504, Section 186, Section 394, Section 510, Section 337, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts17 Jul 2017

GAUTAMSINH @ SHAKTISINH JAGDISHSINH GOHIL Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0108

Indian Penal Code, 1860, Section 323, Section 342, Section 504, Section 386, Section 389, Section 120(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts17 Jul 2017

KHUSHAL HASMUKHBHAI VASANI Vs COMMISIONER OF POLICE, AHMEDABAD CITY & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0107

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

High Courts17 Jul 2017

JAY MANCHAJI RANA Vs THE COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0106

Indian Penal Code, 1860, Section 114, Section 380, Section 511, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)