COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 439 of 1,768

High Courts05 Jul 2016Dismissed

Thakore Dineshji Vs State of Gujarat

Gujarat High Court · (2017) 1 GLR 569

Penal Code, 1860 (IPC) - Section 363, Section 366Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xii), Section 3(2)(v)

Read judgment

High Courts05 Jul 2016Dismissed

Rajnikant Nathalal Maniar Vs Jagdish Jasvantlal Patwa

Gujarat High Court · (2016) ACD 962 : (2017) 1 CivilLJ 525 : (2017) 1 GCD 37 : (2016) 4 GLR 3255 : (2016) 3 GLR 2684 : (2017) 2 RCRCivil 98 : (2017) 2 RCRCriminal 180

Criminal Procedure Code, 1973 (CrPC) - Section 389Negotiable Instruments Act, 1881 (NI) - Section 138

Read judgment

High Courts05 Jul 2016Allowed

Yusufbhai Mamadbhai Dabawala Vs Director of Primary Education Gujarat State

Gujarat High Court · (2016) AIR(Gujarat) 146 : (2017) 1 GLR 694

Constitution of India, 1950 — Article 21AGujarat Elementary Education Rules, 2010 — Rule 3(1)Right of Children to Free and Compulsory Education Act, 2009 — Section 38

Read judgment

High Courts04 Jul 2016Allowed

Commissioner of Income Tax Vs Anjum G. Balakhia

Gujarat High Court · (2017) 393 ITR 320

Income Tax Act, 1961 - Section 28(iv), Section 45, Section 55(2)

Read judgment

High Courts04 Jul 2016Dismissed

Kaid Maganbhai alias Maheshwarkumar Raymalbhai Vs State of Gujarat

Gujarat High Court · (2016) 150 FLR 1037 : (2016) LabLR 1228

Constitution of India, 1950 - Article 226

Read judgment

High Courts04 Jul 2016Allowed

Dattubhai @ Kiritbhai Patel and 1 - Appellants @HASH State of Gujarat - Opponent/Respondent

Gujarat High Court · (2017) 171 AIC 296 : (2016) 4 GLR 3114

Penal Code, 1860 (IPC) - Section 114, Section 332

Read judgment

High Courts04 Jul 2016Disposed Off

Nishith Surendrabhai Soni Vs Asstt. Commissioner of Income Tax

Gujarat High Court · (2016) 387 ITR 99

Income Tax Act, 1961 — Section 147, 148

Read judgment

High Courts01 Jul 2016Disposed Off

Marico Ltd. and 7 Others - Applicants @HASH State of Gujarat and 1 Another

Gujarat High Court · (2017) CriLJ 569 : (2016) 4 GLR 2901 : (2016) 3 GujLH 554 : (2017) 1 RCRCriminal 215

Prevention of Food Adulteration Act, 1954 - Section 16, Section 20A, Section 319, Section 7

Read judgment

High Courts01 Jul 2016Allowed

Kamlaben Babarbhai Solanki Through Power of Attorney - Petitioner @HASH State of Gujarat - Through Special Secretary and 3

Gujarat High Court · (2016) 4 GLR 3281

Constitution of India, 1950 - Article 227Gujarat Land Revenue Code, 1879 - Section 211Limitation Act, 1963 - Section 5

Read judgment

High Courts01 Jul 2016Disposed Off

Bhesavahi Group Vividh Karyakari Seva Sahakari Mandali Limited Vs State of Gujarat

Gujarat High Court · (2017) 2 GLR 902

Constitution of India, 1950 - Article 226Gujarat Agricultural Produce Markets Act, 1963 - Section 11(1)(i)Gujarat Agricultural Produce Markets Rules, 1965 - Rule 28

Read judgment

High Courts01 Jul 2016Allowed