Gujarat High Court Judgments

High Courts05 Jul 2017

KEYUR ALIAS KANJI BHASKARBHAI DESAI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0030

Indian Penal Code, 1860, Section 34, Section 384, Section 387, Section 389, Section 120(b), Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts05 Jul 2017

KRUPABEN @ KRIPABEN GOPALSINGH NITANAND SHARMA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0029

Indian Penal Code, 1860, Section 114, Section 379 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts05 Jul 2017

NOORMUHAMMAD@BABA@BATLO SHEIKHMUHAMMED SHEIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0028

Indian Penal Code, 1860, Section 114, Section 323, Section 326, Section 392 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts05 Jul 2017

PARESHBHAI HIMMATBHAI PATEL Vs POLICE COMMISSIONER, VADODARA & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0027

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 Jul 2017

MALLINATH MAHARAJ TRUST Vs KALUBHA CHANDUBHA SOLANKI & ANR

Gujarat High Court · (2017) 07 GUJ CK 0168

Industrial Disputes Act, 1947, Section 11A, Section 2(j) - Powers of Labour Courts, Tribunals and National Tribunals to give appro- priate relief in case of discharge or dismissal of workmen - Definitions

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High Courts04 Jul 2017

RADHESHYAM TOURISM Vs RADHESHYAM TRAVELS PRIVATE LIMITED

Gujarat High Court · (2017) 07 GUJ CK 0165

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCompanies Act, 1956, Section 27(1) - (1) In these articles-

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High Courts04 Jul 2017

AAKASH@AASHAN@AKKO SHYAMJIOMAL SUJNANI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0026

Indian Penal Code, 1860, Section 114, Section 324, Section 307, Section 323, Section 332, Section 506(2), Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts04 Jul 2017

ASFAQ S/O NASIRAKHTAR SAIYAD MADANI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0025

Indian Penal Code, 1860, Section 114, Section 380, Section 411, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts04 Jul 2017

ASLAMBHAI MOHMEDHUSEIN PARMAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0024

Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 65AE, Section 98D -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Jul 2017

DHARMENDRA@ DHAMO @MILAN RAICHANDBHAI PATEL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0023

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 114, Section 324, Section 307, Section 504, Section 506(2) -Gujarat Police Act, 1951, Section 135 -

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High Courts04 Jul 2017

IMRANKHAN IMTIYAZKHAN PATHAN THRU. HIS WIFE Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0022

Indian Penal Code, 1860, Section 114, Section 170, Section 384, Section 394, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts04 Jul 2017

LIYAKAT @ MADRASI CHOTUMIYA MALEK Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0021

Indian Penal Code, 1860, Section 114, Section 147, Section 307, Section 148, Section 149, Section 332, Section 427, Section 143 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts04 Jul 2017Allowed

MUKESH SHASHIKANT PATEL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0020

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 202, Section 203, Section 204 - Postponement of issue of process - Dismissal of complaint - Issues of process

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High Courts04 Jul 2017

NARAYAN S/O JIVAN SAHU Vs POLICE COMMISSIONER & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0019

Prohibition Act, 1961, Section 81, Section 116(c), Section 66(1)B, Section 65E, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Jul 2017Disposed

SUVASBEN JAYESHBHAI PATEL Vs SPECIAL INVESTIGATION TEAM & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0018

Constitution of India, Article 14, Article 21, Article 226, Article 300A, 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 - Persons not to be deprived of property save by authority of law - Protection of certain rights regarding freedom of speech, etc

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High Courts04 Jul 2017

VIJAYBHAI RANJITBHAI MAKWANA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0017

Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 65AE, Section 98D -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts04 Jul 2017

VISHAL SHRIKANTBHAI MEHTA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0016

Indian Penal Code, 1860, Section 120B, Section 114, Section 435, Section 34, Section 147, Section 447, Section 323, Section 326, Section 148, Section 149, Section 436, Section 504, Section 341, Section 387, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts03 Jul 2017

PRAJAPATI BHIKHABHAI DEVKARANDAS Vs PRAJAPATI SURESHBHAI AMRATBHAI & 1

Gujarat High Court · (2017) 07 GUJ CK 0163

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts03 Jul 2017Allowed

ORIENTAL INSURANCE COMPANY LTD Vs HINABEN KAUSHIKBHAI SANGANI - HEIR AND LR OF DECD KAUSHIK PRABHUDAS SANGANI & ORS

Gujarat High Court · (2017) 07 GUJ CK 0155

Code of Civil Procedure, 1908, Section 152 - Amendment of judgments, decrees or ordersLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

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High Courts03 Jul 2017

AAKASH @ KALIYO MADHAJI KALAJI THAKOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0009

Indian Penal Code, 1860, Section 114, Section 379, Section 411, Section 356 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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