High Courts23 Aug 2017Dismissed
RAVAL TUSHARKUMAR MAHENDRAKUMAR Vs STATE OF GUJARAT
Gujarat High Court · (2017) 08 GUJ CK 0073
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 368 of 1,768
High Courts23 Aug 2017
RATILAL PRAGJIBHAI KANANI Vs BHAGIRATHSINH BALUBHA RANA & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0072
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts23 Aug 2017
VIJAY S/O KATWARU JAISWAL Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0071
Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 116(c), Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts22 Aug 2017Dismissed
MADHABHAI ( SIC MAGHABHAI) BHIKHABHAI SOLANKI Vs STATE OF GUJARAT - THROUGH N D SOLANKI & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0070
Industrial Disputes Act, 1947, Section 17B - Payment of full wages to workman pending proceedings in higher courts
High Courts22 Aug 2017
NATIONAL INSURANCE COMPANY LTD Vs RASIKLAL PANACHAND MODI & ANR.
Gujarat High Court · (2017) 08 GUJ CK 0069
Motor Vehicles Act, 1988, Section 173, Section 173, Section 163A, Section 163A, Section 16A, Section 16A - Appeals - Special provisions as to payment of compensation on structured formula basis
High Courts22 Aug 2017Allowed
SHANUBHAI KOTIABHAI VASAVA & ORS. Vs PRADEEP HIMMATBHAI TADVI & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0068
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts16 Aug 2017
GULAM DASTAGIR MOH. HANIF SHAIKH Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0067
Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 394, Section 294(b) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts16 Aug 2017
JIGNESHBHAI @JIGO ARVINDBHAI PATEL Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0066
Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts16 Aug 2017
LALU S/O. RAMESHBHAI RATHOD Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0065
Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts16 Aug 2017
MUKESHBHAI KANTILAL SHAH Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0062
Prevention of Money-Laundering Act, 2002, Section 33, Section 34, Section 384, Section 507, Section 294(b), Section 506(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts14 Aug 2017Dismissed
RAJPUT SHIVABHAI SANKARABHAI & 60 Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0061
Constitution of India, Article 14, Article 21, Article 309, Article 16 -Subordinate Revenue Services Recruitment Rules, 2010, Rule 2
High Courts11 Aug 2017
SAMIR SIRAJBHAI PATHAN Vs STATE OF GUJARAT
Gujarat High Court · (2017) 08 GUJ CK 0091
Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 34, Section 147, Section 307, Section 148, Section 143, Section 341 - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention - Punishment for rioting - Attempt to murder - Rioting, armed with deadly weapon - Punishment - Punishment for wrongful restraintEvidence Act, 1872, Section 27 - How much of information received from accused may be provedArms Act, 1959, Section 27, Section 25(1B), Section 25(1A) - Punishment for using arms, etc - Punishment for certain offences - Punishment for certain offences
High Courts11 Aug 2017
DHRUTIKUMARI BHAGUBHAI PATEL & ORS Vs STATE OF GUJARAT & ANR
Gujarat High Court · (2017) 08 GUJ CK 0090
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMedicine Central Council Act, 1970, Section 36 -Gujarat Professional Medical Educational Courses (Regulation of Admission in Undergraduate Courses) Rules, 2017, Rule 4(4), Rule 4(5)(A)(a), Rule 4(5)(A)(b) -
High Courts11 Aug 2017Dismissed
THE STATE OF GUJARAT Vs ANILKUMAR PARSHOTTAMBHAI PATEL & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0085
Code of Criminal Procedure, 1973, Section 164, Section 386, Section 378, Section 378(1)(3) - Recording of confessions and statements - Power of the Appellate Court - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 364 - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Kidnapping or abducting in order to inurderBombay Police Act, 1951, Section 135(1) - Penalty for contravention of rule or directions under sections 37, 39 or 40
High Courts11 Aug 2017Dismissed
RAJPUT SECURITY SERVICES Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0060
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts10 Aug 2017
BHARATBHAI PRAVINBHAI CHAUHAN Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0059
Indian Penal Code, 1860, Section 120B, Section 114, Section 34, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts10 Aug 2017
ALTAF IQBAL GHANSWALA Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0058
Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts10 Aug 2017
CHANDRESH SHASHIKANT PATEL Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0057
Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts10 Aug 2017
HASRATALI @ LALLO AKBARALI SAIYED Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0056
Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 356, Section 294(b) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts10 Aug 2017
MAJIDKHAN IQBALKHAN PATHAN Vs POLICE COMMISSIONER, AHMEDABAD CITY, & ORS.
Gujarat High Court · (2017) 08 GUJ CK 0055
Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 114, Section 147, Section 324, Section 323, Section 149, Section 427, Section 143, Section 294b -Gujarat Police Act, 1951, Section 135(1) -