COURT ARCHIVE

Gujarat High Court judgments, 2018

104 judgments · page 5 of 6

High Courts10 Jan 2018

VIKRAMSINGH SHYAMSINGH RAJPUT (SISODIYA) Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0043

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 Courts10 Jan 2018

VIRA @ VIJAY RUPABHAI MANDORA (MARWADI) Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0042

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

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High Courts10 Jan 2018

SURESHBHAI SHAKRAJI THAKORE Vs COMMISSIONER OF POLICE & ORS

Gujarat High Court · (2018) 01 GUJ CK 0030

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

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High Courts10 Jan 2018

SHAHRUKH @ VEDPRAKASH JAGDISHPRAKASH SHARMA Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 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

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High Courts09 Jan 2018

NIRAV AMRUTBHAI KAPURIYA Vs DISTRICT MAGISTRATE & ANR

Gujarat High Court · (2018) 01 GUJ CK 0063

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 Courts09 Jan 2018Allowed

VELJIBHAI VITTHALBHAI KUVADIYA Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0062

Code of Criminal Procedure, 1973, Section 227 - DischargeIndian Penal Code, 1860, Section 114, Section 302, Section 201 -

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High Courts09 Jan 2018

SANDIP HARSHADRAY MUNJYASARA Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2018) 01 GUJ CK 0061

Right Of Children To Free And Compulsory Education Act, 2009, Section 2(n), Seciton 12(1)

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High Courts09 Jan 2018

PRATIK ALIAS PATIYO BHARATBHAI MODI Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0060

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 Courts09 Jan 2018

RANJITSINH BAHADURSINH JADEJA Vs STATE OF GUJARAT

Gujarat High Court · (2018) 01 GUJ CK 0059

Code of Criminal Procedure, 1973, Section 227, Section 452 - Discharge - Order for disposal of property at conclusion of trialIndian Penal Code, 1860,

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High Courts09 Jan 2018

BHUPENDRASINH @ BHOPO MAHENDRASINH RAOL Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0058

Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsBombay Police Act, 1951, Section

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High Courts09 Jan 2018

HEMANTBHAI SHANTUBHAI TAILOR Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0057

Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsBombay Police Act, 1951, Section

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High Courts09 Jan 2018

NIMESHKUMAR KIRITLAL HAJARIWALA Vs STATE OF GUJARAT

Gujarat High Court · (2018) 01 GUJ CK 0056

Bombay Prohibition Act, 1949, Section 70 - Penalty for illegal import etc., of molasses

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High Courts09 Jan 2018

AMOL TUKARAM ZINE Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0055

Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsBombay Police Act, 1951, Section

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High Courts09 Jan 2018

PRAKASHKUMAR AMRATLAL RAVAL Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0054

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

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High Courts09 Jan 2018

KASAM @ BATAT ISMAILBHAI PATEL Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0053

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

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High Courts09 Jan 2018

BABBU @ DABBU S/O RAMPAL YADAV Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0050

Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsBombay Police Act, 1951, Section

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High Courts09 Jan 2018