High Courts09 Jan 2017Dismissed
VITTHALPRABHU EDUCATION & VHARITABLE TRUST Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2017) 01 GUJ CK 0171
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 423 of 1,768
High Courts09 Jan 2017Allowed
JADHAV RAJENDRA BHIKA & ORS. Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2017) 01 GUJ CK 0166
Constitution of India, Article 14, Article 21, Article 226, Article 19, Article 16, Article 16(4)(B) - 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, etc - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council
High Courts09 Jan 2017
LATIF KASU KAKAL Vs STATE OF GUJARAT
Gujarat High Court · (2017) 01 GUJ CK 0161
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 447, Section 333 - Punishment for criminal trespass - Voluntarily causing grievous hurt to deter public servant from his duty
High Courts09 Jan 2017
GOVINDRAMBHAI RAJARAMBHAI GAMOT Vs STATE OF GUJARAT & ORS
Gujarat High Court · (2017) 01 GUJ CK 0157
Gujarat Agricultural Produce Markets Act, 1963, Section 47, Section 22, Section 22(1), Section 5, Section 52, Section 48 - Power of Director to call for proceedings etc - Appointment of servants of market committee and conditions of service - Appointment of servants of market committee and conditions of service - Declaration of intention of regulating purchase and sale of agricultural produce in specified area - Power to de-notify or divide market area - Powers of State Government to call for proceedings of market committee and to pass orders thereonGujarat Agricultural Produce Markets Rules, 1965, Rule 41
High Courts09 Jan 2017Dismissed
KASRA DUDH UTPADAK SAHAKARI MANDALI LIMITED Vs LD. BOARD OF NOMINEES, MAHASANA THROUGH THE REGISTRAR & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0150
High Courts09 Jan 2017Disposed
DIPAK N. BHATT Vs LILADHAR PASOO FORWARDERS PVT. LTD.
Gujarat High Court · (2017) 01 GUJ CK 0146
Industrial Disputes Act, 1947, Section 2(s), Section 25(f) - Definitions - Prohibition of financial aid to illegal strikes and lock-outs
High Courts09 Jan 2017Disposed
BARODA TRADERS CO-OP BANK LTD Vs AMRUTLAL TULSIBHAI PATEL & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0139
Bombay Industrial Relations Act, 1946, Section 78, Section 79 - Powers of Labour Court. - Commencement of proceedings.
High Courts09 Jan 2017Allowed
AJAYBHAI RAYDHANBHAI KUMBHARWADIYA (BORICHA) Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0038
Indian Penal Code, 1860, Section 144, Section 323, Section 148, Section 143, Section 504 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts09 Jan 2017Allowed
FARUQ ABBAS AAMAD MANJOTHI Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0037
Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 325, Section 403, Section 504, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts09 Jan 2017Allowed
ANWARALI @ GABBAR MEHMUDALI SAIYED Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0036
Prohibition Act, 1961, Section 81, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts09 Jan 2017Allowed
GURUCHARANSING @ AAYSING DILIPSING TANK (SIKLIGAR) Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0035
Indian Penal Code, 1860, Section 114, Section 380, Section 457, Section 457 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts09 Jan 2017Allowed
KAMAL GOKULBHAI MALAVAT (CHARA) Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0034
Prohibition Act, 1961, Section 66B, Section 65F, Section 65B, Section 65E, Section 65E, Section 65C -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts09 Jan 2017Allowed
KAMALSING JANGSING BAVRI (SIKLIGAR) THRONAINKAUR J BAVRI Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0033
Indian Penal Code, 1860, Section 114, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts09 Jan 2017Allowed
MALKHAN JEBELSINGH BIN FULANSINHGH YADAV Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0032
Indian Penal Code, 1860, Section 114, Section 379, Section 356 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts09 Jan 2017Allowed
MOHAMMEDSALIM MOHAMMEDSAHID SHAIKH. Vs POLICE COMMISSIONER & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0031
Indian Penal Code, 1860, Section 114, Section 379 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts09 Jan 2017Allowed
MOHMEDJUBER MOHMEDUSMAN ANSARI Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0030
Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 3(2), Section 2(BBB), Section 2(BBB)
High Courts09 Jan 2017Allowed
MUSTAQ MAMAD MANJOTHI Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0029
Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 325, Section 403, Section 504, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts09 Jan 2017Allowed
RAJESH @ KATHIYAWADI MANSUKHBHAI MANDALIYA Vs COMMISSIONER OF POLICE & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0028
Prohibition Act, 1961, Section 90, Section 81, Section 99, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts09 Jan 2017Allowed
RANJAN NOKHELAL VERMA Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0027
Prohibition Act, 1961, Section 66B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts09 Jan 2017Allowed
SAVANBHAI SANJAYBHAI MANE Vs DISTRICT MAGISTRATE & ORS.
Gujarat High Court · (2017) 01 GUJ CK 0026
Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 66(1)B, Section 65AE, Section 116-2 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)