COURT ARCHIVE

Gujarat High Court judgments, 2018

104 judgments · page 3 of 6

High Courts25 Jan 2018

VINESH DEVCHAND & CO Vs JOINT SECRETARY (APPEALS)- REVENUE DEPARTMENT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0035

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

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High Courts25 Jan 2018Disposed off

SHIR VENU CEMENT PIPE INDUSTRIES Vs THE COLLECTOR & ANR

Gujarat High Court · (2018) 01 GUJ CK 0034

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts24 Jan 2018Disposed off

INCOME TAX OFFICER WARD 5 BHARUCH Vs VEDANT ENTERPRISE

Gujarat High Court · (2018) 01 GUJ CK 0038

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High Courts24 Jan 2018Disposed off

COMMISSIONER OF INCOME TAX I Vs SHREENATHJI CONSTRUCTION

Gujarat High Court · (2018) 01 GUJ CK 0037

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High Courts24 Jan 2018Disposed off

GHANSHYAMSINH @ GHANO RAJENDRASINH NENAJI RANA Vs COMMISSIONER OF POLICE & ORS

Gujarat High Court · (2018) 01 GUJ CK 0033

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

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High Courts24 Jan 2018Allowed

SHANKAR GIMBA GAMIT Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0032

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

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High Courts24 Jan 2018Disposed off

COMMISSIONER OF INCOME TAX I Vs SHREE JALA CONSTRUCTION

Gujarat High Court · (2018) 01 GUJ CK 0031

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High Courts24 Jan 2018Allowed

RAFIK AHEMAD PALIVALA Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2018) 01 GUJ CK 0021

Constitution of India, Article 21, Article 226 -Gujarat Police Act, 1951, Section 59(1)

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High Courts24 Jan 2018Disposed off

INCOME TAX OFFICER WARD 2(3) BARODA Vs AAKAR ASSOCIATES

Gujarat High Court · (2018) 01 GUJ CK 0002

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High Courts23 Jan 2018Allowed

ASHOKKUMAR FERUMAL DHANWANI & ANR Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2018) 01 GUJ CK 0020

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Seciton 498A -

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High Courts22 Jan 2018Allowed

SURESHBHAI MELABHAI RATHOD Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0027

Bombay Police Act, 1951, Section 56(c) - Removal of persons about to commit offence

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High Courts22 Jan 2018Allowed

GUJARAT WATER RESOURCES DEVELOPMENT CORPORATION LTD Vs GUNVANTLAL C PANCHAL & ORS

Gujarat High Court · (2018) 01 GUJ CK 0025

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High Courts22 Jan 2018Dismissed

SATHVARA AVANIBEN CHHANABHAI Vs DIRECTOR OF EMPLOYMENT AND TRAINING & ORS

Gujarat High Court · (2018) 01 GUJ CK 0024

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High Courts22 Jan 2018Allowed

JAMILBHAI UMARUDDIN KURESHI Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0019

Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsPrevention of Cruelty to Animals Act, 1960,

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High Courts20 Jan 2018Disposed off

ASHOK LABHUBHAI GORASIYA Vs STATE OF GUJARAT

Gujarat High Court · (2018) 01 GUJ CK 0023

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High Courts19 Jan 2018Allowed

BALVANTBHAI BACHUBHAI RATHAVA Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0018

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 Courts18 Jan 2018Dismissed

STATE OF GUJARAT Vs PATEL PRAVINKUMAR KASHIRAM & ORS

Gujarat High Court · (2018) 01 GUJ CK 0017

Code of Criminal Procedure, 1973, Section 174, Section 378 - Police to enquire and report on suicide, etc - Appeal in case of acquittalIndian Penal Code, 1860,

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High Courts18 Jan 2018

HITESH GOVINDJI THAKKAR Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0016

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

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High Courts17 Jan 2018

DINESHKUMAR LADULAL AARYA Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0015

Code of Criminal Procedure, 1973, Section 125(4) - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 9 - Restitution of conjugal righ

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High Courts17 Jan 2018Disposed off

VIJAY NATVARLAL TANK Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0014

Constitution of India, Article 39A - Equal justice and free legal aidCode of Criminal Procedure, 1973, Section 91, Section 313 - Summons to produce

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