High Courts16 Feb 2018Dismissed
JAYKUMAR JAYANTILAL FALIYA Vs RIDDHI DINESHBHAI KANAKHRA & ORS
Gujarat High Court · (2018) 02 GUJ CK 0012
Indian Penal Code, 1860, Section 114, Section 498A, Section 323, Section 406, Section 504, Section 494 -
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 355 of 1,768
High Courts16 Feb 2018Dismissed
GUARDWELL SECURITY SERVICE P LTD & ANR Vs UNION OF INDIA & ANR
Gujarat High Court · (2018) 02 GUJ CK 0011
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Excise Act, 1944, Section 32 - Customs and Central Excise Settlement Commission<
High Courts15 Feb 2018Allowed
SMT. SARIFABEN D/O GULABKHAN NAGORI Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 GUJ CK 0010
Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of au
High Courts15 Feb 2018Dismissed
THE STATE OF GUJARAT Vs KHALI MOHMAD ISMAILBHAI KHANHJADA
Gujarat High Court · (2018) 02 GUJ CK 0009
Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalIndian Penal Code, 1860, Section 408 - Criminal breach of trust by clerk or servant
High Courts15 Feb 2018Allowed
SALIM @ BANDAR SHAHEZAADKHAN PATHAN Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 GUJ CK 0008
Constitution of India, Article 14, Article 21, Article 226, Article 19, Article 22 - Appointment of Commission to inquire into and re
High Courts12 Feb 2018Allowed
MANISH @ MANOJ @ MANYO ARVINDBHAI NARANBHAI VAGHELA Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 GUJ CK 0006
Indian Penal Code, 1860, Section 379, Section 323, Section 392 - Punishment for theft - Punishment for voluntarily causing hurt - Punishment for robbery
High Courts12 Feb 2018Allowed
PRAKASH @ PRAFUL @ PAPPU SURESHBHAI SOLANKI Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 GUJ CK 0005
Indian Penal Code, 1860, Section 379, Section 323, Section 392 - Punishment for theft - Punishment for voluntarily causing hurt - Punishment for robbery
High Courts12 Feb 2018Allowed
HARSHAD @ KANO NARENDRABHAI NAGJIBHAI GARANGE Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 GUJ CK 0004
Indian Penal Code, 1860, Section 379, Section 392, Section 356 - Punishment for theft - Punishment for robbery - Assault or criminal force in attempt to commit theft of pr
High Courts12 Feb 2018Allowed
AADIL @ AOUVA BARKATALI SHAIKH Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 GUJ CK 0003
Gujarat Prevention of Anti-Social Activities Act, 1985, Section 3, Section 2(b) - Power to make orders detaining certain persons - Definitions
High Courts12 Feb 2018Allowed
MOHAMMAD SOHEL @ DUCHA MOHAMMAD ZUBER SHAIKH Vs POLICE COMMISSIONER, AHMEDABAD CITY & ORS
Gujarat High Court · (2018) 02 GUJ CK 0002
Indian Penal Code, 1860, Section 114, Section 380, Section 457, Section 454 - Abettor present when offence is committed - Theft in dwelling-house, etc
High Courts09 Feb 2018Dismissed
VIJAY CONSTRUCTION CO.CONSULTING ENGINEERS & CONTRACTORS Vs SARDAR SAROVAR NARMADA NIGAM LIMITED THRO CHAIRMAN & ORS
Gujarat High Court · (2018) 02 GUJ CK 0032
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Section 2 - DefinitionsArbitration and
High Courts09 Feb 2018Allowed
RAJESHBHAI PREMJIBHAI BARAIYA Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 GUJ CK 0031
Constitution of India, Article 14, Article 21, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts09 Feb 2018Allowed
PRAVIN @ PALIYA PREMJIBHAI BARAIYA Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 GUJ CK 0030
Constitution of India, Article 14, Article 21, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts08 Feb 2018Allowed
LAXMAN @ LAKHO RANCHODBHAI PARMAR Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 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
High Courts08 Feb 2018Dismissed
NEW INDIA ASSURANCE CO.LTD Vs HANSABEN UMEDSINH JADEJA WD/O LATE UMEDSING NARSANGJI JADEJA & ORS
Gujarat High Court · (2018) 02 GUJ CK 0028
Motor Vehicles Act, 1988, Section 173, Section 173, Section 170, Section 170, Section 147, Section 147 -
High Courts08 Feb 2018Allowed
KRUNAL @ TONI UMESHBHAI CHATURBHAI PATEL Vs COMMISSIONER OF POLICE & ORS
Gujarat High Court · (2018) 02 GUJ CK 0027
Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Prevention of Anti-Social Activities Act, 1985, Section 3, Section
High Courts07 Feb 2018Allowed
MANVARSINH ARJUNSINH CHAUHAN Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 GUJ CK 0026
Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Prevention of Anti-Social Activities Act, 1985, Section 3, Section
High Courts05 Feb 2018Allowed
HIMANSHU VINODCHANDRA SHAH & ANR Vs STATE OF GUJARAT & ANR
Gujarat High Court · (2018) 02 GUJ CK 0025
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts05 Feb 2018Allowed
BABUJI BHANAJI VANJARA(BHAT) & ORS Vs STATE OF GUJARAT & ANR
Gujarat High Court · (2018) 02 GUJ CK 0024
Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable caseIndian Penal
High Courts05 Feb 2018Allowed
SHABBIR @ CHURI SATTARBHAI CHAUHAN Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 02 GUJ CK 0023
Gujarat Police Act, 1951, Section 56(a)(b)