COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 358 of 1,768

High Courts15 Jan 2018

DIPAK @ KALIYO @ ARMAN ASHOKBHAI ISHWARBHAI THAKOR Vs COMMISSIONER OF POLICE & Ors.

Gujarat High Court · (2018) 01 GUJ CK 0068

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 427, Section 394, Section 294b - Ab

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High Courts15 Jan 2018

MOTIBHAI MANGALBHAI @ MAGANBHAI KHANT Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0008

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 Courts15 Jan 2018

ARJUNSINH @ DEBRO RATANSINH DABHI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0007

Gujarat Prevention of Anti-Social Activities Act, 1985, Section 3, Section 2(b) - Power to make orders detaining certain persons - Definitions

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High Courts15 Jan 2018

ASIF MOHAMMADBHAI SHAIKH Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0006

Indian Penal Code, 1860, Section 379 - Punishment for theftGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(c) - Power

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High Courts12 Jan 2018Allowed

Kalusingh Gagansingh Balla (Rajput) Vs Commissioner Of Police And Ors

Gujarat High Court · (2018) 01 GUJ CK 0072

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 114, 354, 363, 366, 376(2)(i)(N), 379, 511Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8, 10

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High Courts12 Jan 2018

UNITED INDIA INSURANCE CO LTD Vs SAVJIBHAI LALJIBHAI CHAVDA & ANR

Gujarat High Court · (2018) 01 GUJ CK 0070

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High Courts12 Jan 2018

ABDUL AHAD HAFIZ SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2018) 01 GUJ CK 0067

Constitution of India, Article 14, Article 226, Article 19 -Gujarat Police Act, 1951, Section 56

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High Courts12 Jan 2018

IMRANSHA KARIMSHA DEEWAN Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0066

Code of Criminal Procedure, 1973, Section 110(g), Section 56(c) - Security for good behaviour from habitual offenders - Person arrested to be taken before Magistrate or officer-in-charge of pol

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High Courts12 Jan 2018

PRANTIJ TALUKA SAHAKARI KHARID VECHAN SANGH LTD Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2018) 01 GUJ CK 0065

Gujarat Co-operative Societies Act, 1961, Section 92(2), Section 43(2), Section 76B, Seciton 86 - Registrar to bring defects disclosed In Inquiry or

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High Courts11 Jan 2018

PRAVIN DHIRU VAJA KODI Vs STATE OF GUJARAT

Gujarat High Court · (2018) 01 GUJ CK 0064

Code of Criminal Procedure, 1973, Section 311, Section 153 - Power to summon material witness, or examine person present - Inspection of weights and measures

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High Courts11 Jan 2018Dismissed

RAMESHBHAI DAYALBHAI LASHKARI & ANR Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2018) 01 GUJ CK 0045

Code of Criminal Procedure, 1973, Section 197, Section 156(3) - Prosecution of Judges and public servants - Police officers power to Investigate cognizable caseIndian Pena

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High Courts11 Jan 2018

GURUDINO BALOMAL SUGANDHI Vs VIMALKANT KANCHANALAL TAILOR & ANR

Gujarat High Court · (2018) 01 GUJ CK 0044

Prevention of Food Adulteration Act, 1954, Section 16, Section 7, Section 52, Section 51 - Penalties - Prohibition of manufacture, sale, etc. of certain ar

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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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