High Courts24 Jan 2018Disposed off
INCOME TAX OFFICER WARD 2(3) BARODA Vs AAKAR ASSOCIATES
Gujarat High Court · (2018) 01 GUJ CK 0002
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 357 of 1,768
High Courts23 Jan 2018Allowed
ASHOKKUMAR FERUMAL DHANWANI & ANR Vs STATE OF GUJARAT & ANR
Gujarat High Court · (2018) 01 GUJ CK 0020
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Seciton 498A -
High Courts22 Jan 2018Allowed
SURESHBHAI MELABHAI RATHOD Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 01 GUJ CK 0027
Bombay Police Act, 1951, Section 56(c) - Removal of persons about to commit offence
High Courts22 Jan 2018Allowed
GUJARAT WATER RESOURCES DEVELOPMENT CORPORATION LTD Vs GUNVANTLAL C PANCHAL & ORS
Gujarat High Court · (2018) 01 GUJ CK 0025
High Courts22 Jan 2018Dismissed
SATHVARA AVANIBEN CHHANABHAI Vs DIRECTOR OF EMPLOYMENT AND TRAINING & ORS
Gujarat High Court · (2018) 01 GUJ CK 0024
High Courts22 Jan 2018Allowed
JAMILBHAI UMARUDDIN KURESHI Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 01 GUJ CK 0019
Constitution of India, Article 21, Article 226 - Amendment of the Schedule - Power of High Courts to Issue certain writsPrevention of Cruelty to Animals Act, 1960,
High Courts20 Jan 2018Disposed off
ASHOK LABHUBHAI GORASIYA Vs STATE OF GUJARAT
Gujarat High Court · (2018) 01 GUJ CK 0023
High Courts19 Jan 2018Allowed
BALVANTBHAI BACHUBHAI RATHAVA Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 01 GUJ CK 0018
Constitution of India, Article 14, Article 21, Article 226, Article 19, Article 22 - Appointment of Commission to inquire into and re
High Courts18 Jan 2018Dismissed
STATE OF GUJARAT Vs PATEL PRAVINKUMAR KASHIRAM & ORS
Gujarat High Court · (2018) 01 GUJ CK 0017
Code of Criminal Procedure, 1973, Section 174, Section 378 - Police to enquire and report on suicide, etc - Appeal in case of acquittalIndian Penal Code, 1860,
High Courts18 Jan 2018
HITESH GOVINDJI THAKKAR Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 01 GUJ CK 0016
Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Prevention of Anti-Social Activities Act, 1985, Section 3, Section
High Courts17 Jan 2018
DINESHKUMAR LADULAL AARYA Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2018) 01 GUJ CK 0015
Code of Criminal Procedure, 1973, Section 125(4) - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 9 - Restitution of conjugal righ
High Courts17 Jan 2018Disposed off
VIJAY NATVARLAL TANK Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2018) 01 GUJ CK 0014
Constitution of India, Article 39A - Equal justice and free legal aidCode of Criminal Procedure, 1973, Section 91, Section 313 - Summons to produce
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
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,
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
High Courts17 Jan 2018
JOY KIRITBHAI PARMAR Vs SNEHIKA @ SNEHA NAGINDAS KHANDERKAR & ANR
Gujarat High Court · (2018) 01 GUJ CK 0005
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
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,
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,
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,