High Courts14 Sept 2017
TUSHAR ANILBHAI KOTHARI Vs COMMISSIONER OF POLICE & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0017
Indian Penal Code, 1860, Sections 379 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 366 of 1,768
High Courts13 Sept 2017
JAHIR @ WAHID @ BHURIYA FARIDKHAN SAIYAD Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0024
Indian Penal Code, 1860, Section 324, Section 323, Section 380, Section 506(2), Section 294b -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts13 Sept 2017
PRADEEPKUMAR @ MAMA S/O. CHUNILAL KUSHWAH Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0020
Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b) -Gujarat Prohibition Act, 1949, Section 81, Section 116(c), Section 65E
High Courts12 Sept 2017
K C MEHTA SINCE DECEASED THROUGH HIS HEIR AND LEGAL REPRESENTATIVE Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0022
High Courts12 Sept 2017
ASHWINBHAI JAYANTILAL RASANIYA Vs UDAVAT MAHENDRASINH VISUSINH & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0016
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts12 Sept 2017
DILIPBHAI @ DILO GANDUBHAI MAKWANA Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0015
Indian Penal Code, 1860, Section 66(1)(b), Section 116(b), Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts12 Sept 2017
MIHIR PRAVINCHANDRA DESAI Vs STATE OF GUJARAT & OS.
Gujarat High Court · (2017) 09 GUJ CK 0013
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 114, Section 467, Section 406, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts11 Sept 2017
HINDUSTAN COCA COLA BEVERAGES PVT. LTD Vs SONALBEN M DANGAR & 2
Gujarat High Court · (2017) 09 GUJ CK 0060
High Courts11 Sept 2017
KAJAL ASHOKBHAI MORIYA Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0014
Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts11 Sept 2017
NAVEDMIYA MEHMUDMIYA SAIYED Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0012
Indian Penal Code, 1860, Section 114, Section 379 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts11 Sept 2017
RAJESH @ RAJU S/O HARILAL YADAV Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0011
Gujarat Prevention of Anti Social Activities Act, 1985, - Section 3(2), Section 2(b) -Gujarat Prohibition Act, 1949, - Section 81, Section 99, Section 98, Section 116(c), Section 65EA
High Courts11 Sept 2017
RASULBHAI AMARSING VASAVA Vs STATE OF GUJARAT
Gujarat High Court · (2017) 09 GUJ CK 0010
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 29(1), Section 20(a)(b), Section 8(B)(c) - Punishment for abetment and criminal conspiracy - Punishment for contravention in relation to cannabis plant and cannabis - Prohibition of certain operations
High Courts08 Sept 2017
JAISING @ LALLA SAMUNDERSING NARAYANDAS SHEKHAVAT Vs STATE OF GUJARAT & OR.
Gujarat High Court · (2017) 09 GUJ CK 0008
Indian Penal Code, 1860, Section 114, Section 147, Section 379, Section 323, Section 149, Section 427, Section 143, Section 337, Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts08 Sept 2017
BRIJESH GANGARAM RADHESHYAM SHUKLA Vs COMMISSIONER OF POLICE, AHMEDABAD CITY. & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0007
Indian Penal Code, 1860, Section 114, Section 147, Section 379, Section 323, Section 149, Section 427, Section 143, Section 337, Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts08 Sept 2017Allowed
ILUBEN SIRISHBHAI GOVINDBHAI KUNVAR - LEGAL HEIR OF SIRISHBHAI GOVINDBHAI KUNVAR & ORS. Vs RAMDAN HARDEV JAAT & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0006
Indian Penal Code, 1860, Section 279, Section 304A, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing hurt by act endangering life or personal safety of othersMotor Vehicles Act, 1988, Section 173, Section 173, Section 134, Section 134, Section 166, Section 166, Section 177, Section 177, Section 184, Section 184 - Appeals - Duty of driver in case of accident and injury to a person - Application for compensation - General provision for punishment of offences - Driving dangerously
High Courts08 Sept 2017
SHIV SHIVACHANDRA S/O DHARMNATH CHAUDHARY Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 09 GUJ CK 0005
Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b) -Gujarat Prohibition Act, 1949, Section 81, Section 99, Section 98(2), Section 65EA
High Courts07 Sept 2017Dismissed
RELIANCE GENERAL INSURANCE COMPANY LTD Vs YASHPAL SINGH MARISINGH (DELETED) & 3
Gujarat High Court · (2017) 09 GUJ CK 0064
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts06 Sept 2017Allowed
GUJARAT STATE CIVIL SUPPLIES CORPORATION LTD Vs MAHENDRA JENTILAL CHAUHAN
Gujarat High Court · (2017) 09 GUJ CK 0063
Industrial Disputes Act, 1947, Section 25(b), Section 25(f), Section 25(g), Section 25(h) - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outs - Prohibition of financial aid to illegal strikes and lock-outs
High Courts05 Sept 2017
MAHENDRASINH JORUBHA ZALA & 1 Vs DECEASED KANTABEN SHRIKRISHNA AGRAWAL & 1
Gujarat High Court · (2017) 09 GUJ CK 0059
Code of Civil Procedure, 1908, Order 22Rule 10, Order 1Rule 10 (2)
High Courts01 Sept 2017
JIVABHAI MALUBHAI DODIYA Vs STATE OF GUJARAT & 4
Gujarat High Court · (2017) 09 GUJ CK 0069
Constitution of India, Article 226, Article 142 - Power of High Courts to Issue certain writs - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcLand Acquisition Act, 1894, Section 4, Section 18, Section 11(1) - Publication of preliminary notification and powers of officers thereupon. - Reference to Court - Enquiry and award by Collector