Gujarat High Court Judgments 2018

High Courts22 Feb 2018Allowed

SHRI LEMBAR SINGH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 02 GUJ CK 0021

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPayment of Wages (Mines) Rules, 1956, Rule 22

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High Courts22 Feb 2018Partly Allowed

FRANY RUSTOM CONTRACTOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 02 GUJ CK 0020

Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offenceIndian Penal Code, 1860, Section 120B,

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High Courts22 Feb 2018Allowed

BHARAT NAGJIBHAI RABARI Vs STATE OF GUJARAT & 2

Gujarat High Court · (2018) 02 GUJ CK 0019

Indian Penal Code, 1860, Section 147, Section 323, Section 148, Section 149, Section 332, Section 143,

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High Courts21 Feb 2018

ASWINBHAI PRABHUBHAI VASAVA Vs STATE OF GUJARAT & 2

Gujarat High Court · (2018) 02 GUJ CK 0018

Gujarat Police Act, 1951, Section 56(c)

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High Courts20 Feb 2018Dismissed

SARDAR PATEL GRAM VIKAS TRUST Vs UNION OF INDIA & 4

Gujarat High Court · (2018) 02 GUJ CK 0017

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

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High Courts20 Feb 2018Allowed

MARUTIBEN DHUDABHAI GAMAR Vs STATE ELECTION COMMISSION & ANR.

Gujarat High Court · (2018) 02 GUJ CK 0016

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Municipalities Act, 1963, Section 14 - Determination of validity of elections

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High Courts20 Feb 2018Disposed off

MA.NUBHAI GIRDHARLAL NAGAR Vs STATE OF GUJARAT & 3

Gujarat High Court · (2018) 02 GUJ CK 0015

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High Courts19 Feb 2018Disposed off

PATEL JETHALAL MOHANLAL Vs SPL.LAQ OFFICER

Gujarat High Court · (2018) 02 GUJ CK 0013

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High Courts16 Feb 2018Dismissed

JAYKUMAR JAYANTILAL FALIYA Vs RIDDHI DINESHBHAI KANAKHRA & ORS

Gujarat High Court · (2018) 02 GUJ CK 0012

Indian Penal Code, 1860, Section 114, Section 498A, Section 323, Section 406, Section 504, Section 494 -

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High Courts16 Feb 2018Dismissed

GUARDWELL SECURITY SERVICE P LTD & ANR Vs UNION OF INDIA & ANR

Gujarat High Court · (2018) 02 GUJ CK 0011

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Excise Act, 1944, Section 32 - Customs and Central Excise Settlement Commission<

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High Courts15 Feb 2018Allowed

SMT. SARIFABEN D/O GULABKHAN NAGORI Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0010

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of au

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High Courts15 Feb 2018Dismissed

THE STATE OF GUJARAT Vs KHALI MOHMAD ISMAILBHAI KHANHJADA

Gujarat High Court · (2018) 02 GUJ CK 0009

Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalIndian Penal Code, 1860, Section 408 - Criminal breach of trust by clerk or servant

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High Courts15 Feb 2018Allowed

SALIM @ BANDAR SHAHEZAADKHAN PATHAN Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0008

Constitution of India, Article 14, Article 21, Article 226, Article 19, Article 22 - Appointment of Commission to inquire into and re

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High Courts12 Feb 2018Allowed

MANISH @ MANOJ @ MANYO ARVINDBHAI NARANBHAI VAGHELA Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0006

Indian Penal Code, 1860, Section 379, Section 323, Section 392 - Punishment for theft - Punishment for voluntarily causing hurt - Punishment for robbery

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High Courts12 Feb 2018Allowed

PRAKASH @ PRAFUL @ PAPPU SURESHBHAI SOLANKI Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0005

Indian Penal Code, 1860, Section 379, Section 323, Section 392 - Punishment for theft - Punishment for voluntarily causing hurt - Punishment for robbery

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High Courts12 Feb 2018Allowed

HARSHAD @ KANO NARENDRABHAI NAGJIBHAI GARANGE Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0004

Indian Penal Code, 1860, Section 379, Section 392, Section 356 - Punishment for theft - Punishment for robbery - Assault or criminal force in attempt to commit theft of pr

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High Courts12 Feb 2018Allowed

AADIL @ AOUVA BARKATALI SHAIKH Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0003

Gujarat Prevention of Anti-Social Activities Act, 1985, Section 3, Section 2(b) - Power to make orders detaining certain persons - Definitions

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High Courts12 Feb 2018Allowed

MOHAMMAD SOHEL @ DUCHA MOHAMMAD ZUBER SHAIKH Vs POLICE COMMISSIONER, AHMEDABAD CITY & ORS

Gujarat High Court · (2018) 02 GUJ CK 0002

Indian Penal Code, 1860, Section 114, Section 380, Section 457, Section 454 - Abettor present when offence is committed - Theft in dwelling-house, etc

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High Courts09 Feb 2018Dismissed

VIJAY CONSTRUCTION CO.CONSULTING ENGINEERS & CONTRACTORS Vs SARDAR SAROVAR NARMADA NIGAM LIMITED THRO CHAIRMAN & ORS

Gujarat High Court · (2018) 02 GUJ CK 0032

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 2 - DefinitionsArbitration and

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High Courts09 Feb 2018Allowed

RAJESHBHAI PREMJIBHAI BARAIYA Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0031

Constitution of India, Article 14, Article 21, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou

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Gujarat High Court judgments, 2018