High Courts06 Jun 2003Allowed
Sohanlal Surajaram Visnoi Vs State of Gujarat
Gujarat High Court · (2004) 2 GLR 1051
Constitution of India, 1950 — Article 22(3), 22(4)
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 1,135 of 1,769
High Courts06 Jun 2003Dismissed
Kanthubhai Khanji Vaghela Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 801
Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(1)
High Courts05 Jun 2003Allowed
Usmangani Ismailbhai Minyana Vs Commissioner of Police
Gujarat High Court · (2003) 4 GLR 1
Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3
High Courts01 Jun 2003Dismissed
State of Gujarat Vs State Bank of Saurashtra
Gujarat High Court · (2004) 1 GLR 213
Contract Act, 1872 — Section 128, 130, 134, 140, 141Industries (Development and Regulation) Act, 1951 — Section 18ASick Textile Undertakings (Nationalisation) Act, 1974 — Section 20, 29, 3, 4, 5
High Courts29 May 2003Allowed
Shrimati Sushilaben Patel Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0012
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts28 May 2003Dismissed
Arjunsinh Baldevsinh Rathod Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0056
High Courts28 May 2003Dismissed
Raniben Hasmukhbhai Kumbhar Vs Commissioner of Police
Gujarat High Court · (2003) 05 GUJ CK 0005
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 9(2)
High Courts27 May 2003Allowed
Maganbhai Khodabhai Koli Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0016
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 9(1)Constitution of India, 1950 — Article 22, 22(5)
High Courts23 May 2003Dismissed
Rajubaben Dadbhai Kahor Charitable Trust Vs State of Gujarat
Gujarat High Court · (2004) 1 GLR 353
Gujarat Panchayats (Amendment) Act, 1993 — Section 110, 110(1), 110(2)
High Courts23 May 2003Allowed
Salim Chandbhai Mansuri Vs Commissioner of Police
Gujarat High Court · (2003) 23 GLH 702
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 9(2)
High Courts22 May 2003Partly Allowed
Ratilal Lakhabhai Gamit Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 168 : (2003) 3 GLR 2620 : (2004) 1 RCR(Criminal) 543
Penal Code, 1860 (IPC) — Section 300, 302, 304
High Courts21 May 2003Partly Allowed
Prabhatsinh @ Balu Vahsi Rathod Vs State of Gujarat
Gujarat High Court · (2003) 23 GLH 249
Criminal Procedure Code, 1973 (CrPC) — Section 161, 209, 235(2), 313, 374Penal Code, 1860 (IPC) — Section 114, 299, 300, 302, 304
High Courts21 May 2003Dismissed
Vahaji Ravaji Thakore Vs State of Gujarat
Gujarat High Court · (2004) CriLJ 119 : (2003) 23 GLH 283 : (2004) 1 GLR 777
Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 374(2)Evidence Act, 1872 — Section 27
High Courts13 May 2003Allowed
Madhuben Rathod Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0054
Constitution of India, 1950 — Article 21, 22, 22(5), 226
High Courts13 May 2003Allowed
Bhanubhai Jodhabhai Bharwad Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0052
Constitution of India, 1950 — Article 21, 22, 22(5), 226
High Courts13 May 2003Dismissed
Jiwanbhai Bhailalbhai Patanwadia Vs Commissioner of Police
Gujarat High Court · (2003) 05 GUJ CK 0051
Bombay Prohibition Act, 1949 — Section 9(2)Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 3(2)
High Courts13 May 2003Allowed
Malabhai Nathbhai Devipujak Vs Commissioner of Police
Gujarat High Court · (2004) 2 GLR 1064
Constitution of India, 1950 — Article 226
High Courts12 May 2003Allowed
Brijesh alias Vijay Manharlal Solanki Vs State of Gujarat
Gujarat High Court · (2003) 05 GUJ CK 0053
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts12 May 2003Allowed
Gunvantbhai Thakorebhai Rathod Vs Commissioner of Police
Gujarat High Court · (2003) 05 GUJ CK 0037
Constitution of India, 1950 — Article 21, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts12 May 2003Allowed
Rajendra Gulabchand Sangani Vs Commissioner of Police
Gujarat High Court · (2003) CriLJ 4378
Constitution of India, 1950 — Article 226