COURT ARCHIVE

Gujarat High Court judgments, 2018

104 judgments · page 4 of 6

High Courts17 Jan 2018Dismissed

STATE OF GUJARAT Vs KANJI JETHA KHARVA & ORS

Gujarat High Court · (2018) 01 GUJ CK 0013

Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Sectio

Read judgment

High Courts17 Jan 2018Dismissed

STATE OF GUJARAT Vs RAJPUT ANIL MAGANLAL & ORS

Gujarat High Court · (2018) 01 GUJ CK 0012

Code of Criminal Procedure, 1973, Section 378, Seciton 397 - Appeal in case of acquittalIndian Penal Code, 1860, Section 302,

Read judgment

High Courts17 Jan 2018

BAHARTSINH VIJAYSINH PARMAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0011

Constitution of India, Article 227 - Power of superintendence over all courts by the High Court

Read judgment

High Courts17 Jan 2018

JOY KIRITBHAI PARMAR Vs SNEHIKA @ SNEHA NAGINDAS KHANDERKAR & ANR

Gujarat High Court · (2018) 01 GUJ CK 0005

Read judgment

High Courts16 Jan 2018

MEHBOOB @ BHURIYO ODHABHAI NOTIYAR Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0010

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 Police Act

Read judgment

High Courts16 Jan 2018Allowed

MAYURBHAI VINAYBHAI KAKU Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2018) 01 GUJ CK 0009

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

Read judgment

High Courts15 Jan 2018

SUBHASHBHAI @ KANDHAL DEHABHAI HUMBAL Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0071

Indian Penal Code, 1860, Section 120B, Section 114, Section 147, Section 324, Section 307, Section 148,

Read judgment

High Courts15 Jan 2018

AMIN @ RAJU BACHUBHAI SOLANKI/GHANCHI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0069

Indian Penal Code, 1860, Section 114, Section 324, Section 447, Section 323, Section 325, Section 504,

Read judgment

High Courts15 Jan 2018

DIPAK @ KALIYO @ ARMAN ASHOKBHAI ISHWARBHAI THAKOR Vs COMMISSIONER OF POLICE & Ors.

Gujarat High Court · (2018) 01 GUJ CK 0068

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 427, Section 394, Section 294b - Ab

Read judgment

High Courts15 Jan 2018

MOTIBHAI MANGALBHAI @ MAGANBHAI KHANT Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0008

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 Courts15 Jan 2018

ARJUNSINH @ DEBRO RATANSINH DABHI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0007

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

Read judgment

High Courts15 Jan 2018

ASIF MOHAMMADBHAI SHAIKH Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0006

Indian Penal Code, 1860, Section 379 - Punishment for theftGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(c) - Power

Read judgment

High Courts12 Jan 2018Allowed

Kalusingh Gagansingh Balla (Rajput) Vs Commissioner Of Police And Ors

Gujarat High Court · (2018) 01 GUJ CK 0072

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 114, 354, 363, 366, 376(2)(i)(N), 379, 511Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8, 10

Read judgment

High Courts12 Jan 2018

UNITED INDIA INSURANCE CO LTD Vs SAVJIBHAI LALJIBHAI CHAVDA & ANR

Gujarat High Court · (2018) 01 GUJ CK 0070

Read judgment

High Courts12 Jan 2018

ABDUL AHAD HAFIZ SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0067

Constitution of India, Article 14, Article 226, Article 19 -Gujarat Police Act, 1951, Section 56

Read judgment

High Courts12 Jan 2018

IMRANSHA KARIMSHA DEEWAN Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0066

Code of Criminal Procedure, 1973, Section 110(g), Section 56(c) - Security for good behaviour from habitual offenders - Person arrested to be taken before Magistrate or officer-in-charge of pol

Read judgment

High Courts12 Jan 2018

PRANTIJ TALUKA SAHAKARI KHARID VECHAN SANGH LTD Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0065

Gujarat Co-operative Societies Act, 1961, Section 92(2), Section 43(2), Section 76B, Seciton 86 - Registrar to bring defects disclosed In Inquiry or

Read judgment

High Courts11 Jan 2018

PRAVIN DHIRU VAJA KODI Vs STATE OF GUJARAT

Gujarat High Court · (2018) 01 GUJ CK 0064

Code of Criminal Procedure, 1973, Section 311, Section 153 - Power to summon material witness, or examine person present - Inspection of weights and measures

Read judgment

High Courts11 Jan 2018Dismissed

RAMESHBHAI DAYALBHAI LASHKARI & ANR Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2018) 01 GUJ CK 0045

Code of Criminal Procedure, 1973, Section 197, Section 156(3) - Prosecution of Judges and public servants - Police officers power to Investigate cognizable caseIndian Pena

Read judgment

High Courts11 Jan 2018

GURUDINO BALOMAL SUGANDHI Vs VIMALKANT KANCHANALAL TAILOR & ANR

Gujarat High Court · (2018) 01 GUJ CK 0044

Prevention of Food Adulteration Act, 1954, Section 16, Section 7, Section 52, Section 51 - Penalties - Prohibition of manufacture, sale, etc. of certain ar

Read judgment