COURT ARCHIVE

Gujarat High Court judgments, 2018

104 judgments · page 2 of 6

High Courts09 Feb 2018Allowed

PRAVIN @ PALIYA PREMJIBHAI BARAIYA Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0030

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

Read judgment

High Courts08 Feb 2018Allowed

LAXMAN @ LAKHO RANCHODBHAI PARMAR Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0029

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Prevention of Anti-Social Activities Act, 1985, Section 3, Section

Read judgment

High Courts08 Feb 2018Dismissed

NEW INDIA ASSURANCE CO.LTD Vs HANSABEN UMEDSINH JADEJA WD/O LATE UMEDSING NARSANGJI JADEJA & ORS

Gujarat High Court · (2018) 02 GUJ CK 0028

Motor Vehicles Act, 1988, Section 173, Section 173, Section 170, Section 170, Section 147, Section 147 -

Read judgment

High Courts08 Feb 2018Allowed

KRUNAL @ TONI UMESHBHAI CHATURBHAI PATEL Vs COMMISSIONER OF POLICE & ORS

Gujarat High Court · (2018) 02 GUJ CK 0027

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Prevention of Anti-Social Activities Act, 1985, Section 3, Section

Read judgment

High Courts07 Feb 2018Allowed

MANVARSINH ARJUNSINH CHAUHAN Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0026

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Prevention of Anti-Social Activities Act, 1985, Section 3, Section

Read judgment

High Courts05 Feb 2018Allowed

HIMANSHU VINODCHANDRA SHAH & ANR Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2018) 02 GUJ CK 0025

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,

Read judgment

High Courts05 Feb 2018Allowed

BABUJI BHANAJI VANJARA(BHAT) & ORS Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2018) 02 GUJ CK 0024

Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal

Read judgment

High Courts05 Feb 2018Allowed

SHABBIR @ CHURI SATTARBHAI CHAUHAN Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0023

Gujarat Police Act, 1951, Section 56(a)(b)

Read judgment

High Courts05 Feb 2018Allowed

SANJAYBHAI RAMANBHAI THAKOR Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2018) 02 GUJ CK 0022

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 323,

Read judgment

High Courts02 Feb 2018Dismissed

ASHOKBHAI BALUMAL DASANI & ANR Vs THE POLICE INSPECTOR & ORS

Gujarat High Court · (2018) 02 GUJ CK 0014

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

Read judgment

High Courts01 Feb 2018Allowed

LAXMIBEN DHANJIBHAI CHAUHAN Vs GENERAL MANAGERSTEELCAST LIMITED & ANR

Gujarat High Court · (2018) 02 GUJ CK 0007

Read judgment

High Courts01 Feb 2018Allowed

RAVJIBHAI NATHUBHAI RATHOD Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 02 GUJ CK 0001

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Prohibition Act, 1961, Section 116, Section 81, Section 99, Section 2(b

Read judgment

High Courts31 Jan 2018Allowed

RUPESH ALIAS BALAJI S/O KASHINATH GUJAR Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0048

Indian Penal Code, 1860, Section 114, Section 144, Section 147, Section 324, Section 307, Section 323,

Read judgment

High Courts31 Jan 2018Allowed

ARJUN JAGDISHBHAI MURGESHBHAI MUDALIYAR Vs COMMISSIONER OF POLICE AHMEDABAD CITY & ORS

Gujarat High Court · (2018) 01 GUJ CK 0047

Indian Penal Code, 1860, Section 114, Section 324, Section 452, Section 394, Section 506(2), Section 294b -

Read judgment

High Courts31 Jan 2018Allowed

CHAMPABEN RAMANLAL PANCHAL & ORS Vs RAMANLAL SHANKARLAL PANCHAL & ANR

Gujarat High Court · (2018) 01 GUJ CK 0046

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

Read judgment

High Courts31 Jan 2018Allowed

KANJIBHAI DHANJIBHAI MER/RAVALDEV Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0026

Indian Penal Code, 1860, Section 114, Section 147, Section 148, Section 149, Section 143, Section 504,

Read judgment

High Courts30 Jan 2018Allowed

PINTU NARANBHAI THAKOR Vs POLICE COMMISSIONER, AHMEDABAD CITY & ORS

Gujarat High Court · (2018) 01 GUJ CK 0040

Code of Criminal Procedure, 1973, Section 110, Section 107 - Security for good behaviour from habitual offenders - Security for keeping the peace in other casesIndian Pena

Read judgment

High Courts29 Jan 2018Allowed

SALMAN SIKNDARBHAI RANA Vs COMMISSIONER OF POLICE AHMEDABAD CITY & ORS

Gujarat High Court · (2018) 01 GUJ CK 0039

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

Read judgment

High Courts25 Jan 2018Allowed

HARCHARANSING HARDUTTSING RATHOR & Ors Vs STATE OF GUJARAT & Anr

Gujarat High Court · (2018) 01 GUJ CK 0041

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 114,

Read judgment

High Courts25 Jan 2018Disposed off

JAYANTILAL CHANDULAL LAKDAWALA & ORS Vs SPECIAL LAND ACQUISITION OFFICER & ANR

Gujarat High Court · (2018) 01 GUJ CK 0036

Land Acquisition Act, 1894, Section 6, Section 4(1) - Declaration that land is required for a public purpose - Publication of preliminary notification and powers of officers thereupon.

Read judgment