High Courts10 Jul 2017
SULEMAN @ MUNNO YUSUFBHAI PATHAN Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0053
Indian Penal Code, 1860, Section 379 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
COURT ARCHIVE
Gujarat High Court judgments, 2017
1,314 judgments · page 19 of 66
High Courts10 Jul 2017
SUNIL @ LALO CHIMANBHAI PATANVADIYA Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0052
Prohibition Act, 1961, Section 108, Section 81, Section 66(1)B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts07 Jul 2017Allowed
JAI KARSANBHAI UKANI Vs STATE OF GUJARAT & Anr.
Gujarat High Court · (2017) 07 GUJ CK 0157
High Courts07 Jul 2017Disposed of
LT.COLONEL RAM KUMAR GUPTA Vs UNION OF INDIA & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0154
Constitution of India, Article 226 - Power of High Courts to Issue certain writsAdministrative Tribunals Act, 1985, Section 14(2), Section 2(a), Section 14(1)(b) - Jurisdiction, Powers and Authority of the Central Administrative Tribunal - Act not to apply to certain persons - Jurisdiction, Powers and Authority of the Central Administrative TribunalArms Act, 1959, Section 3, Section 2 - Licence for a acquisition and possessionof firearms and ammunition.- - Definitions and interpretation
High Courts07 Jul 2017
BHARATBHAI CHHAGANBHAI KANAK Vs DISTRICT MAGISTRATE, BHAVNAGAR & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0051
Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 65AE, Section 98(D) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts07 Jul 2017Disposed
NEW INDIA ASSURANCE CO. LTD Vs GORDHANBHAI DHURSINGBHAI BHILAD & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0050
Motor Vehicles Act, 1988, Section 147, Section 147 - Requirements of policies and limits of liability
High Courts07 Jul 2017
SOYABBHAI YUNUSBHAI SHAIKH THROUGH MUMTAZBANU YUNUSBHAI SHAIKH Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0049
Indian Penal Code, 1860, Section 114, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts06 Jul 2017Dismissed
VALLABHBHAI @ PINTU MANGABHAI RATHOD Vs STATE OF GUJARAT
Gujarat High Court · (2017) 07 GUJ CK 0160
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 304, Section 300 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Murder
High Courts06 Jul 2017Partly Allowed
JAGDISH @ BHAIYA SHANTARAM PATIL & ANR. Vs STATE OF GUJARAT
Gujarat High Court · (2017) 07 GUJ CK 0159
Indian Penal Code, 1860, Section 376, Section 376(2)(g), Section 363, Section 366, Section 506(2) - Punishment for rape - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for criminal ,intimidationScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2)(v), Section 3(1)(XI) -Code of Criminal Procedure, 1974, Section 313, Section 209, Section 357
High Courts06 Jul 2017Dismissed
PWD Employees Union - Through President & Ors. Vs State of Gujarat & Ors.
Gujarat High Court · (2017) 07 GUJ CK 0156
Constitution of India, Article 14, Article 14, Article 21, Article 21, Article 226, Article 226, Article 16, Article 16, Article 23, Article 23, Article 39(d), Article 39(d) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Amendment of the Schedule - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council - Prohibition of traffic in human beings and forced labour - Prohibition of traffic in human beings and forced labour - Certain principles of policy to be followed by the State - Certain principles of policy to be followed by the StateContract Labour (Regulation and Abolition) Act, 1970, Section 21, Section 21 - Responsibility for payment of wages - Responsibility for payment of wagesMinimum Wages Act, 1948, Section 20, Section 20, Section 12, Section 12 - Claim - Claim - Payment of minimum rates of wages - Payment of minimum rates of wages
High Courts06 Jul 2017
BHARATBHAI SAMATBHAI CHAVDA (AAHIR) Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0048
Prohibition Act, 1961, Section 81, Section 65E, Section B66, Section 98(D) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts06 Jul 2017
DIGPALSINH@DIGO ARUNSINH SOLANKI Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0047
Prohibition Act, 1961, Section 108, Section 65, Section 81 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts06 Jul 2017
HARUN AIYUBBHAI HINGORAJA Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0046
Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(h)
High Courts06 Jul 2017Dismissed
JAYESHKUMAR J BHATT Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0045
Constitution of India, Article 14, Article 21, Article 226, Article 23 - 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 - Prohibition of traffic in human beings and forced labour
High Courts06 Jul 2017
KISHAN ALIAS TAKO LAKHMANBHAI SONDHARVA Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0044
Prohibition Act, 1961, Section 81, Section 99, Section 66B, Section 98, Section 65AE, Section 65E, Section 116(2)B -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts06 Jul 2017
MANOJ @ MANIYO BACHUBHAI PATEL Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0043
Constitution of India, Article 226 -Prohibition Act, 1961, Section 81, Section 116B, Section 66(1)B, Section 65AE
High Courts06 Jul 2017
MUKESH S/O SHAMBHAJI PATIL Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0042
Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 116B, Section 66(1)B, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts06 Jul 2017
MUKESHJI GANESHJI THAKOR Vs DISTRICT MAGISTRATE & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0041
Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 65AE, Section 85(1)3 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts06 Jul 2017Dismissed
NEW INDIA ASSURANCE CO.LTD. GODHRA-THR Vs SAVITABEN WD/O.PUNAMBHAI SOMABHAI DAMOR & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0040
Motor Vehicles Act, 1988, Section 2(33), Section 2(33) - Definitions
High Courts06 Jul 2017Dismissed
PWD EMPLOYEES UNION & ORS. Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 07 GUJ CK 0039
Constitution of India, Article 14, Article 21, Article 16, Article 23 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Dissolution of a District or a Regional Council - Prohibition of traffic in human beings and forced labour