High Courts08 Feb 2017Disposed Off
Chairman Managing Committee Vs Bhaveshkumar Manubhai Parakhia
Gujarat High Court · (2017) LIC 1379
Bombay Primary Education Act, 1947 - Section 40E, Section 40F
COURT ARCHIVE
Gujarat High Court judgments, 2017
1,314 judgments · page 53 of 66
High Courts08 Feb 2017Partly Allowed
Gujarat Labour Welfare Board Vs Hiteshbhai M Bhatt
Gujarat High Court · (2017) 2 LLJ 205
Industrial Disputes Act, 1947 - Section 2(j), Section 25-F
High Courts07 Feb 2017
DHANJIBHAI PITHABHAI MEWADA Vs LAXMANBHAI P SOLANKI
Gujarat High Court · (2017) 02 GUJ CK 0186
Workmens Compensation Act, 1923, Section 30, Section 11, Section 4(1)(d) - Appeals - Medical examination - Amount of compensation
High Courts07 Feb 2017Allowed
RAJESHKUMAR AMBALAL CHAUHAN Vs RAJENDRAKUMAR RAJNIKANT SHAH
Gujarat High Court · (2017) 02 GUJ CK 0161
Workmens Compensation Act, 1923, Section 4, Section 4A, Section 4A(3) - Amount of compensation - Compensation to be paid when due and penalty for default - Compensation to be paid when due and penalty for default
High Courts07 Feb 2017Allowed
KRUSHNAKANT @ KANUBHAI BALDEVBHAI PATEL Vs STATE OF GUJARAT
Gujarat High Court · (2017) 02 GUJ CK 0151
Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 34, Section 364 - 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 - Kidnapping or abducting in order to inurder
High Courts07 Feb 2017
EMPLOYEES STATE INSURANCE CORP & ANR. Vs SUMANGALAM RESTAURANT
Gujarat High Court · (2017) 02 GUJ CK 0140
Employees State Insurance Act, 1948, Section 2(12), Section 82(2), Section 2(14AA) - Definitions - Appeal - Definitions
High Courts07 Feb 2017Allowed
BABLIBEN W/O.VANARAM DEVAJI NAT Vs COMMISSIONER OF POLICE SHAHIBAUG & ORS.
Gujarat High Court · (2017) 02 GUJ CK 0051
Prohibition Act, 1961, Section 66(1)B, Section 116(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts07 Feb 2017Allowed
BHARATBHAI SHANKARBHAI DESAI(RABARI) Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 02 GUJ CK 0050
Indian Penal Code, 1860, Section 147, Section 148, Section 149, Section 332, Section 143, Section 186, Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts07 Feb 2017Allowed
JIGNESH @ JIGO RAMESHBHAI @ BAKABHAI DARJI (CHUDASAMA) Vs COMMISSIONER OF POLICE & ORS
Gujarat High Court · (2017) 02 GUJ CK 0049
Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 506(2), Section 294(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts07 Feb 2017Allowed
KAVITABEN W/O MUNNABHAI HATISINGH PARMAR (CHHARA) Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 02 GUJ CK 0048
Prohibition Act, 1961, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts07 Feb 2017Allowed
MAHESH @ KANO DINESHBHAI KHIMASURIA Vs COMMISSIONER OF POLICE AHMEDABAD CITY & ORS.
Gujarat High Court · (2017) 02 GUJ CK 0047
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 Courts07 Feb 2017Allowed
RAMESH KALUJI THAKOR Vs POLICE COMMISSIONER AHMEDABAD CITY & ORS.
Gujarat High Court · (2017) 02 GUJ CK 0046
Prohibition Act, 1961, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts07 Feb 2017Allowed
SADDAM MUSTAKBHAI SHAIKH Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 02 GUJ CK 0045
Indian Penal Code, 1860, Section 114, Section 379, Section 323, Section 504, Section 356, Section 394 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts07 Feb 2017Allowed
SHAILESHBHAI CHATURBHAI BAROT Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 02 GUJ CK 0044
Indian Penal Code, 1860, Section 406 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts07 Feb 2017Dismissed
Dhanjibhai Pithabhai Mewada Vs Laxmanbhai P. Solanki
Gujarat High Court · (2017) 2 LLJ 273
Workmens Compensation Act, 1923 - Section 11, Section 30, Section 4
High Courts07 Feb 2017Dismissed
Employees State Insurance Corp Vs Sumangalam Restaurant
Gujarat High Court · (2017) 2 CLR 420 : (2017) 153 FLR 162 : (2017) LabLR 541 : (2017) LIC 1453 : (2017) 1 LLJ 633
Employees State Insurance Act, 1948 - Section 2(12), Section 2(14AA)Factories Act, 1948 - Section 2(k)
High Courts06 Feb 2017
Mahendrasinh Bharatsinh Chudavat and another Vs Cosmos Cooperative Bank Ltd.
Gujarat High Court · (2017) 02 GUJ CK 0191
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 17, Section 13(4) - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset. - Right to appeal - Enforcement of security interest
High Courts06 Feb 2017Dismissed
THE STATE OF GUJARAT Vs KANGASIA JAYANTIBHAI SOMABHAI
Gujarat High Court · (2017) 02 GUJ CK 0152
Code of Criminal Procedure, 1973, Section 313, Section 209 - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by itIndian Penal Code, 1860, Section 376, Section 375, Section 363, Section 366 - Punishment for rape - Rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
High Courts06 Feb 2017Dismissed
GHANSHYAMBHAI PARSOTTAMBHAI KACHA & ORS Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2017) 02 GUJ CK 0139
Gujarat Co-operative Societies Act, 1961, Section 96, Section 96, Section 86, Section 86 - Disputes - Disputes - Inquiry by Registrar - Inquiry by Registrar
High Courts06 Feb 2017
DIRECTOR OF TECHNICAL EDUCATION & ORS Vs PATEL CHANDRAKANT N SINCE DECEASED THRO HIS HEIRS & ORS.
Gujarat High Court · (2017) 02 GUJ CK 0128
Constitution of India, Article 14, Article 309 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Recruitment and conditions of service of persons serving the Union or a State