COURT ARCHIVE

Gujarat High Court judgments, 2017

1,314 judgments · page 8 of 66

High Courts11 Sept 2017

RASULBHAI AMARSING VASAVA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 09 GUJ CK 0010

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 29(1), Section 20(a)(b), Section 8(B)(c) - Punishment for abetment and criminal conspiracy - Punishment for contravention in relation to cannabis plant and cannabis - Prohibition of certain operations

High Courts08 Sept 2017

JAISING @ LALLA SAMUNDERSING NARAYANDAS SHEKHAVAT Vs STATE OF GUJARAT & OR.

Gujarat High Court · (2017) 09 GUJ CK 0008

Indian Penal Code, 1860, Section 114, Section 147, Section 379, Section 323, Section 149, Section 427, Section 143, Section 337, Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts08 Sept 2017

BRIJESH GANGARAM RADHESHYAM SHUKLA Vs COMMISSIONER OF POLICE, AHMEDABAD CITY. & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0007

Indian Penal Code, 1860, Section 114, Section 147, Section 379, Section 323, Section 149, Section 427, Section 143, Section 337, Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts08 Sept 2017Allowed

ILUBEN SIRISHBHAI GOVINDBHAI KUNVAR - LEGAL HEIR OF SIRISHBHAI GOVINDBHAI KUNVAR & ORS. Vs RAMDAN HARDEV JAAT & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0006

Indian Penal Code, 1860, Section 279, Section 304A, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 173, Section 173, Section 134, Section 134, Section 166, Section 166, Section 177, Section 177, Section 184, Section 184 - Appeals - Duty of driver in case of accident and injury to a person - Application for compensation - General provision for punishment of offences - Driving dangerously

High Courts08 Sept 2017

SHIV SHIVACHANDRA S/O DHARMNATH CHAUDHARY Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0005

Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b) -Gujarat Prohibition Act, 1949, Section 81, Section 99, Section 98(2), Section 65EA

High Courts07 Sept 2017Dismissed

RELIANCE GENERAL INSURANCE COMPANY LTD Vs YASHPAL SINGH MARISINGH (DELETED) & 3

Gujarat High Court · (2017) 09 GUJ CK 0064

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

High Courts06 Sept 2017Allowed

GUJARAT STATE CIVIL SUPPLIES CORPORATION LTD Vs MAHENDRA JENTILAL CHAUHAN

Gujarat High Court · (2017) 09 GUJ CK 0063

Industrial Disputes Act, 1947, Section 25(b), Section 25(f), Section 25(g), Section 25(h) - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outs

High Courts05 Sept 2017

MAHENDRASINH JORUBHA ZALA & 1 Vs DECEASED KANTABEN SHRIKRISHNA AGRAWAL & 1

Gujarat High Court · (2017) 09 GUJ CK 0059

Code of Civil Procedure, 1908, Order 22Rule 10, Order 1Rule 10 (2)

High Courts01 Sept 2017

JIVABHAI MALUBHAI DODIYA Vs STATE OF GUJARAT & 4

Gujarat High Court · (2017) 09 GUJ CK 0069

Constitution of India, Article 226, Article 142 - Power of High Courts to Issue certain writs - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcLand Acquisition Act, 1894, Section 4, Section 18, Section 11(1) - Publication of preliminary notification and powers of officers thereupon. - Reference to Court - Enquiry and award by Collector

High Courts01 Sept 2017Allowed

DALPATRAM RAMDAS SADHU & 2 Vs MOHMMADBHAI ALLABAX KAZI MUSALMAN & 2

Gujarat High Court · (2017) 09 GUJ CK 0065

High Courts01 Sept 2017

ROYAL SUNDRAM ALLIANCE INSURANCE CO. Vs JAYA PRAKASH BHARWANI & 4.

Gujarat High Court · (2017) 09 GUJ CK 0062

Motor Vehicles Act, 1988, Section 173, Section 173, Section 147, Section 147 - Appeals - Requirements of policies and limits of liability

High Courts01 Sept 2017Allowed

MADHUBHAI JIVRAJBHAI KATHROTIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0004

Gujarat Prohibition Act, 1949, Section 81, Section 116B, Section 98C, Section 65(AE), Section 66(1)B

High Courts01 Sept 2017

SADDAM KADAR CHANDBHAI SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0003

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

High Courts01 Sept 2017

SHAKUNTALABEN GOPALSINH VARNAMIYA & ORS. Vs MAHENDRASINH PRABHATSINH SISODIYA & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0002

Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation

High Courts01 Sept 2017

SHARAD DILIPBHAI BHARKHADA (DARJI) Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0001

Indian Penal Code, 1860, Section 114, Section 326, Section 504, Section 506(2) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts31 Aug 2017

BHAGWANDAS GOPALDAS BHAGCHANDANI Vs AHMEDABAD MUNICIPAL CORPORATION

Gujarat High Court · (2017) 08 GUJ CK 0092

Gujarat Civil Services (Pension) Rules, 2002, Rule 24(b)(i), Rule 24(b)(i) -Gujarat Provincial Municipal Corporations Act, 1949, Section 260(2)

High Courts31 Aug 2017Allowed

HARSHABEN MAHENDRABHAI SHAH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0082

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

High Courts31 Aug 2017

MUBBASIR @ K K KASAMBHAI MALVAT (VORA) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0080

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 332, Section 504, Section 294b -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts30 Aug 2017Allowed

BARODA RAYON CORPORATION LTD Vs JAYANTKUMAR MAGANBHAI PACHCHIGAR

Gujarat High Court · (2017) 08 GUJ CK 0093

Industrial Disputes Act, 1947, Section 2(s) - Definitions

High Courts30 Aug 2017

IMRAN @ KHALI HARUBHAI KALVA MEMON Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0002

Gujarat Prohibition Act, 1949, Section 81, Section 83, Section 116B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)