Gujarat High Court Judgments

High Courts08 Aug 2017

CHETANBHAI VINUBHAI BARAIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0054

Indian Penal Code, 1860, Section 120B, Section 114, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts08 Aug 2017

MADHUBEN W/O. GOVERSING GAMJIBHAI DODIYAR Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0053

Prohibition Act, 1961, Section 81, Section 99, Section 98(b), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts08 Aug 2017

MANUBHAI @ DINESH S/O MAGANBHAI DAMOR Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0052

Prohibition Act, 1961, Section 81, Section 99, Section 98(b), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts08 Aug 2017Allowed

KARAMASIBHAI ALIAS KARAMSI RABARI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0051

Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 147, Section 324, Section 326, Section 148, Section 149, Section 452, Section 143, Section 120(b), Section 506(2), Section 294(b) - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Voluntarily causing ievous hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment - Concealing design to commit offence punishable with imprisonment - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of othersScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(r), Section 3(2)(5a) -

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High Courts08 Aug 2017

AJAYBHAI @ DEDU VIKARAMBHAI CHAUHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0050

Indian Penal Code, 1860, Section 120B, Section 114, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts08 Aug 2017

SHRAVAN S/O. VIRSINGBHAI SANGADIYA Vs COMMISSINER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0049

Prohibition Act, 1961, Section 81, Section 99, Section 98(b), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts08 Aug 2017

SHUKRAMBHAI S/O TITUBHAI SOGADIA Vs THE COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0048

Prohibition Act, 1961, Section 81, Section 99, Section 98(b), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts08 Aug 2017

SUMITRABEN W/O. KALUBHAI MANSINGBHAI SANGALA Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0047

Prohibition Act, 1961, Section 81, Section 99, Section 98(b), Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Aug 2017

COMMISSIONER OF INCOME TAX IV Vs VODAFONE ESSAR GUJARAT LTD

Gujarat High Court · (2017) 08 GUJ CK 0087

Income Tax Act, 1960, Section 148, Section 36(1), Section 115J

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High Courts04 Aug 2017

DATTA S/O GOPALBHAI SHINDE Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0046

Prohibition Act, 1961, Section 81, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Aug 2017

KALPESHBHAI METUBHAI TAVIYAD Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0045

Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Aug 2017

MOHAMMED YUSUF @ DILIP NOORBHAI MANIYAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0044

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 116(1)B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Aug 2017

NAVINCHANDRA KALIDAS PATEL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0043

Prohibition Act, 1961, Section 108, Section 65, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Aug 2017

NAYNABEN RAMANJI RAMSANGBHAI THAKOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0042

Prohibition Act, 1961, Section 81, Section 66(1)B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Aug 2017

SHAILESH JASHUBHAI CHUNARA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0041

Prohibition Act, 1961, Section 81, Section 66B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Aug 2017

SANTOSHBHAI JAYANTIBHAI CHUNARA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0040

Prohibition Act, 1961, Section 81, Section 66B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts03 Aug 2017

ICICI LOMBARD GENERAL INSURANCE Vs DEVIBEN @ HEMIBEN TULSIBHAI PARMAR & ORS

Gujarat High Court · (2017) 08 GUJ CK 0088

Motor Vehicles Act, 1988, Section 140, Section 140 - Liability to pay compensation in certain cases on the principle of no fault

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High Courts03 Aug 2017Allowed

GHANSHYAMBHAI AND BROTHERS Vs STATE OF GUJARAT [DELETED AS PER COURTS ORDER DTD 21.12.15] & Ors.

Gujarat High Court · (2017) 08 GUJ CK 0084

Arbitration and Conciliation Act, 1996, Section 11, Section 42, Section 34, Section 2(1)(e) - Appointment of arbitrators - Jurisdiction - Application for setting aside arbitral award - Definitions

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High Courts03 Aug 2017

ASHOK @ ASHWIN S/O BABUBHAI SARTHANA NKI (DEVIPUJAK) Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0039

Indian Penal Code, 1860, Section 114, Section 379, Section 326, Section 380, Section 411, Section 457 -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts03 Aug 2017

AKRAM S/O RAUF SHA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 08 GUJ CK 0038

Indian Penal Code, 1860, Section 114, Section 323, Section 427, Section 504, Section 387, Section 506(2) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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