CourtKutchehry.com

COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 365 of 1,768

High Courts18 Sept 2017Allowed

AJITSINH HALAJI JADEJA Vs STATE OF GUJARAT & 1

Gujarat High Court · (2017) 09 GUJ CK 0070

Indian Penal Code, 1860, Section 397, Section 342, Section 395, Section 341 - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for wrongful confinement - Punishment for dacoity - Punishment for wrongful restraintBombay Police Act, 1951, Section 135, Section 27(a), Section 24(a) - Penalty for contravention of rule or directions under sections 37, 39 or 40 - Appeals from orders of punishment - Inspector General or Commissioner may call for returns
Read judgment
High Courts18 Sept 2017Allowed

SANJAYBHAI VALJIBHAI DUMANIA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0034

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2) -Gujarat Prohibition Act, 1949, Section 81, Section 98(2), Section 116(b), Section 66(1)B, Section 65AE
Read judgment
High Courts15 Sept 2017Allowed

GIRISHKUMAR RAMESHCHANDRA SONI Vs STATE OF GUJARAT & 2

Gujarat High Court · (2017) 09 GUJ CK 0071

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtGujarat Civil Services (Discipline and Appeal) Rules, 1971, Rule 9(2), Rule 3B
Read judgment
High Courts15 Sept 2017

SHAIKH ALTAF SHAIKH KAUSHAR SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0033

Indian Penal Code, 1860, Section 146, Section 144, Section 147, Section 307, Section 323, Section 326, Section 148, Section 149, Section 143, Section 504, Section 341, Section 506(2) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
Read judgment
High Courts15 Sept 2017

AMRAT VAKTAJI PRAJAPATI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0031

Constitution of India, Article 14, Article 21, Article 19 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2) -Gujarat Prohibition Act, 1949, Section 81, Section 116(b), Section 66(1)B, Section 65AE, Section 116(1)(b)
Read judgment