High Courts29 Jun 2020Dismissed
Centre For Development Communication Vs Municipal Commissioner, Junagadh Mahanagar Palika
Gujarat High Court · (2020) 06 GUJ CK 0153
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 295 of 1,768
High Courts29 Jun 2020Allowed
Shaukat Abdul Mahammad Bada Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0142
Constitution Of India, 1950 — Article 21, 22, 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(1), 2(c), 3, 3(1), 3(2), 3(4)Indian Penal Code, 1860 — Section 186, 188, 212, 214, 332
High Courts29 Jun 2020Dismissed
M/S Samrat Furnaces Pvt. Ltd Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0130
Constitution Of India, 1950 — Article 226, 227Arbitration And Conciliation Act, 1996 — Section 2(4), 7, 11, 40(1), 41, 43, 65, 66, 67, 68, 69, 70, 71, 72, 73, 74, 75, 76, 77, 78, 79, 80, 81Micro Small And Medium Enterprises Development Act, 2006 — Section 7, 7(1), 15, 16, 17, 18, 18(1), 18(2), 18(3), 18(4), 19, 20, 21, 22, 23, 24
High Courts29 Jun 2020Allowed
Shailesh @ Lalo Rameshbhai Vaja Koli Vs State Of Gujarat & 1 Other(s)
Gujarat High Court · (2020) 06 GUJ CK 0011
Code Of Criminal Procedure, 1973 — Section 173, 320, 482Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 18
High Courts29 Jun 2020Dismissed
Vinubhai Devshibhai Nakrani Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0009
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 320, 375, 438, 482Indian Penal Code, 1860 — Section 143, 147, 3023, 394, 504, 506(2)Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(2)(v), 3(2)(va), 18A
High Courts25 Jun 2020Allowed
Abhishek Alias Pappu Ishwarsinh Chauhan Throuh Mother Minaben Ishwarsinh Chauhan Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0141
Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(2), 3(4)Indian Penal Code, 1860 — Section 15, 16, 17, 212, 214, 324, 380, 457
High Courts25 Jun 2020Allowed
Gaus Mohammad S/O Pir Mohammad Momeen Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0137
Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(2), 3(4)Indian Penal Code, 1860 — Section 114, 379
High Courts23 Jun 2020Allowed
Rajnikant Punjalal Shah Karta Of Rajnikant Punjalal Shah Huf Vs Manager, Bank Of Baroda
Gujarat High Court · (2020) 06 GUJ CK 0156
Schedule II To The Income Tax Act, 1961 — Rule 10Public Provident Fund Act, 1968 — Section 15Code Of Civil Procedure, 1908 — Section 60, 60(1), 60(k)
High Courts23 Jun 2020Dismissed
Maharshi Packaging Machines Pvt. Ltd. Vs M/S Maharshi Udyog Thru Partner, Bhagvat Vitthaldas Shah
Gujarat High Court · (2020) 06 GUJ CK 0138
Code Of Civil Procedure, 1908 — Order 6, Rule 2, Order 8, Order 8 Rule 3 Order 8 Rule 4, Order 8 Rule 5, Order 14, Order 14 Rule 1Trademarks Act, 1999 — Section, 47, 57, 124, 125Trade And Merchandise Marks Act, 1958 — Section 45, 46, 56, 107, 111
High Courts22 Jun 2020Dismissed
M/S Mahavir Enterprise Vs Assistant Commissioner Of State Tax
Gujarat High Court · (2020) 06 GUJ CK 0139
Constitution Of India, 1950 — Article 14, 19(1)(g), 21, 226Central Goods and Services Tax (CGST) Rules, 2017 — Rule 142, 142(1)(a)Central Goods and Services Tax Act, 2017 — Section 9, 20, 51, 51(1), 52, 52(1), 52(3), 73, 73(1), 73(3), 73(5), 74, 74(1), 74(3), 74(5), 76, 122, 122(1), 123, 124, 125, 127, 129, 130, 132, 164
High Courts22 Jun 2020Allowed
Dalapatbhai Rameshbhai Vasava Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0007
Code Of Criminal Procedure, 1973 — Section 209, 313, 386Indian Penal Code, 1860 — Section 279, 304, 304A, 337, 338Motor Vehicles Act, 1988 — Section 177, 184
High Courts22 Jun 2020Allowed
Abbashbhai Kasambhai Sandhi & 1 Other(s) Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0006
Indian Penal Code, 1860 — Section 114, 306, 323, 498A, 504Code Of Criminal Procedure, 1973 — Section 209, 313, 386
High Courts22 Jun 2020Allowed
Babubhai Bhalabhai Parmar & 10 Other(s) Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0005
Indian Penal Code, 1860 — Section 143, 147, 148, 149, 188, 392, 427, 435, 436, 452Code Of Criminal Procedure, 1973 — Section 209, 313, 386
High Courts22 Jun 2020Allowed
Aftab Ahmed @ Bhuria Bashirahmed Sheikh & 2 Other(s) Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0002
Indian Penal Code, 1860 — Section 399, 402Code Of Criminal Procedure, 1973 — Section 209, 313, 386Bombay Police Act, 1951 — Section 135(1)
High Courts22 Jun 2020Allowed
Mahesh @ Munno Chhaganbhai Jethwa & 2 Other(s) Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0001
Code Of Criminal Procedure, 1973 — Section 174, 313, 374Indian Penal Code, 1860 — Section 114, 304B, 306, 498A, 498BEvidence Act, 1872 — Section 32, 32(1), 60, 113A
High Courts19 Jun 2020Dismissed
Jignesh Gordhanbhai Chudasma Vs State Of Gujarat
Gujarat High Court · (2020) 06 GUJ CK 0140
Constitution Of India, 1950 — Article 14, 16, 19, 21, 21A, 226Gujarat Secondary Teacher, Class III, (Procedure For Selection) Rules, 2019 — Rule 10, 10(1), 10(3), 10(7)National Council for Teacher Education Act, 1993 — Section 12A, 32(2)
High Courts19 Jun 2020Dismissed
Friends Co-Operative Housing Society Limited Vs Sarang Builders
Gujarat High Court · (2020) 06 GUJ CK 0077
Constitution Of India, 1950 — Article 226, 227Arbitration And Conciliation Act, 1996 — Section — Section 8Code Of Civil Procedure, 1908 — Section 115, Order 8
High Courts19 Jun 2020Dismissed
Shanti Life Space Pvt Ltd Thru. Authorised Person Nitin Chunibhai Gajera Vs Umang Satishbhai Chokhawala
Gujarat High Court · (2020) 06 GUJ CK 0040
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 1 Rule 8, Order 23 Rule 1(3)
High Courts19 Jun 2020Dismissed
Shanti Life Space Pvt. Ltd Through Authorised Person Nitin Chunibhai Gajera Vs Umang Satishbhai Chokhawala
Gujarat High Court · (2020) 06 GUJ CK 0039
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 8 Rule 1, Order 26 Rule 9
High Courts19 Jun 2020Disposed Of
Hazrat Chhota Ansrues Masjid And Dargaj Trust Vs Godavariben Velsimal Sinced Deceased Thro Her Heir & 4 Other(s)
Gujarat High Court · (2020) 06 GUJ CK 0034
Constitution Of India, 1950 — Article 226Bombay Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 5(3), 5(11)(c)(ii), 11, 11(4), 29(3)Code Of Civil Procedure, 1908 — Section 115