COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 361 of 1,768

High Courts13 Dec 2017Allowed

GOPALBHAI RAMJIBHAI CHAUDHARY Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0025

Indian Penal Code, 1860, Section 420, Section 114, Section 406, Section 328 - Cheating and dishonestly inducing delivery of property - Abettor present when offence is committed - Punishment for Criminal breach of trust - Causing hurt by means of poison, etc., with intent to commit an offenceGujarat Value Added Tax Act, 2003, Section 11(7), Section 81(1)(B)(C)(E)(F)(G), Section 85(2)(J) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts13 Dec 2017

TARABEN PRAVINBHAI TADVI & ORS. Vs . & 4....

Gujarat High Court · (2017) 12 GUJ CK 0023

Indian Penal Code, 1860, Section 279, Section 338, Section 337, Section 304(A) - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of others - Punishment for culpable homicide not amounting to murderMotor Vehicles Act, 1988, Section 173, Section 173, Section 177, Section 177, Section 184, Section 184 - Appeals - General provision for punishment of offences - Driving dangerously

High Courts12 Dec 2017Dismissed

JAVID ABDULBHAI SAIYAD Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0022

Constitution of India, Article 14, Article 227, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of superintendence over all courts by the High Court - Dissolution of a District or a Regional Council

High Courts12 Dec 2017Allowed

RAVINDRA @ RAVI RAMSINGBHAI VASAVA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0021

Constitution of India, Article 226 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(1), Section 3(2), Section 2(b)

High Courts08 Dec 2017Disposed

AMIT S/O. DEVCHANDBHAI KAHAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0020

Constitution of India, Article 226 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts08 Dec 2017Disposed

LALITABEN RAMESHBHAI SANGODIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0018

Constitution of India, Article 226 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts08 Dec 2017Allowed

VIRJIBHAI JERAMBHAI JHAPADIYA - KOLI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0015

Constitution of India, Article 226 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts06 Dec 2017Allowed

MOHAMAD NOOR S/O MOHAMAD HAFIZ SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0019

Gujarat Police Act, 1951, Section 135 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts06 Dec 2017

RIZWAN @ JADO S/O JAVIDBHAI SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0017

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 326, Section 148, Section 149, Section 143, Section 504 -Gujarat Police Act, 1951, Section 135 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts06 Dec 2017Allowed

VINODBHAI @ VINU CHATURBHAI BARIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0016

Constitution of India, Article 226 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts05 Dec 2017Allowed

BHAVANISINH @ TAKLO SHANKARSINH RAJPUT Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0014

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 452, Section 506(2), Section 294b -Gujarat Police Act, 1951, Section 135(1)

High Courts05 Dec 2017Allowed

HARSHADBHAI @ RAGHU BATUKBHAI BAMBHANIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0013

Bombay Police Act, 1951, Section 59, Section 56(a) - Hearing to be given before order under sections 55, 56, or 57 is passed - Removal of persons about to commit offence

High Courts05 Dec 2017Allowed

DAUDBHAI MOHMEDBHAI PATEL GHANCHI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0012

Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(1), Section 3(2), Section 2(c)

High Courts05 Dec 2017Allowed

JITU KISHANBHAI DATANIYA Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0011

Indian Penal Code, 1860, Section 114, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts05 Dec 2017Allowed

MOHAMMADNAJRUL @ NOJU MOHAMMADMURAD SHAIKH Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0010

Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts05 Dec 2017Allowed

SHAILESH @ SAYLO NAVINBHAI GOSWAMI Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0009

Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts05 Dec 2017Disposed

SHRAVAN S/O KAILASHBHAI MAHANTO Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0008

Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts05 Dec 2017Allowed

RAVISHANKAR BHANWARLAL SHARMA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0001

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(h) - Power to make orders detaining certain persons - Definitions

High Courts04 Dec 2017Dismissed

Dominance Games Pvt Ltd Vs State Of Gujarat & 2

Gujarat High Court · (2017) 12 GUJ CK 0051

Constitution Of India, 1950 — Article 14, 19, 19(1), 19(2), 19(3), 19(4), 19(5), 19(6), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 21, 37, 47, 226, 246, 301Gujarat Prevention Of Gambling Act, 1887 — Section 3, 13, 14Madras City Police Act, 1988 — Section 49, 49A

High Courts04 Dec 2017Dismissed

TRASNPORT CORPORATION OF INDIALTD Vs EMPLOYEES STATE INSURANCE CORPORATION & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0007

Employees State Insurance (General) Regulations, 1950, Regulation 39, Regulation 31(C) -Employees State Insurance Act, 1950, Section 40, Section 85(b), Section 75(2)(b), Section 75(1)(g)