High Courts02 Sept 2014
Devendrasinh Ramfulsinh Parihar Vs Commissioner of Police
Gujarat High Court · (2014) 09 GUJ CK 0054
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1), 3(2)
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 548 of 1,769
High Courts02 Sept 2014
Jaswant Roopsing Patel Vs State of Gujarat
Gujarat High Court · (2014) 09 GUJ CK 0017
Constitution of India, 1950 — Article 226
High Courts02 Sept 2014Partly Allowed
Mayurbhai Kantibhai Gohil Vs State of Gujarat and Others
Gujarat High Court · (2015) 1 GLR 894
Constitution of India, 1950 - Article 226 227 6Guardians and Wards Act, 1890 - Section 12 47 48
High Courts01 Sept 2014Disposed off
United India Insurance Co. Ltd. Vs Anverbhai Husainbhai Balim and Others
Gujarat High Court · (2015) 2 ACC 21
Motor Vehicles Act, 1988 - Section 147
High Courts01 Sept 2014
Amarshibhai Baghubhai Budheliya Vs State of Gujarat
Gujarat High Court · AIR 2014 Guj 255
Gujarat Stamp Act, 1958 — Section 53
High Courts01 Sept 2014
Ahmedabad Municipal Mazdoor Association Vs Ahmedabad Municipal Corporation
Gujarat High Court · (2014) LabIC 4063
Constitution of India, 1950 — Article 226
High Courts01 Sept 2014
Amichand Hirabhai Patel Vs President Himmatnagar Municipality
Gujarat High Court · (2014) 09 GUJ CK 0016
High Courts28 Aug 2014
State of Gujarat Vs Umeshbhai Rajubhai Thakor and Others
Gujarat High Court · (2015) 2 GLH 317
Criminal Procedure Code, 1973 (CrPC) - Section 209, 293, 294, 377 — Evidence Act, 1872 - Section 10, 113A, 113B, 114A, 118 — Penal Code, 1860 (IPC) - Section 120A, 120B, 375, 376, 376(2)
High Courts28 Aug 2014Dismissed
A.M.T.S. and Others Vs Minakshiben and Others
Gujarat High Court · (2015) 2 ACC 573
Motor Vehicles Act, 1988 - Section 166, 173
High Courts28 Aug 2014Dismissed
Tata Motors Limited Vs Kapilaben and Others
Gujarat High Court · (2015) 3 ALLMR 10
Motor Vehicles Act, 1988 - Section 173, 2(30)
High Courts28 Aug 2014
Chensinh Bhavarsinh Chudavat Vs Shreenath Travels and Others
Gujarat High Court · (2015) 1 ACC 941 : (2015) 2 AnWR 353
Motor Vehicles Act, 1988 — Section 163A, 166, 173
High Courts28 Aug 2014
Radhe Krishna Products and Others Vs Parshottambhai Dharamshibhai Lunagriya
Gujarat High Court · (2015) 61 PTC 89
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 23 Rule 1Constitution of India, 1950 — Article 227Copyright Act, 1957 — Section 2(m), 51
High Courts28 Aug 2014
Radhe Krishna Products Vs Parshottambhai Dharamshibhai Lunagriya
Gujarat High Court · (2014) 08 GUJ CK 0051
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 2(2), Order 2 Rule 2(3), Order 23 Rule 1Constitution of India, 1950 — Article 227Copyright Act, 1957 — Section 2(m), 51
High Courts28 Aug 2014
Manabai Vs Somaji Kalubhai Mali
Gujarat High Court · (2014) 08 GUJ CK 0022
Constitution of India, 1950 — Article 226Gujarat Devasthan Inams Abolition Act, 1969 — Section 2(4), 2(9), 4(1)
High Courts28 Aug 2014
Nawanagar Cooperative Bank Ltd. Vs Jamnagar Municipal Corporation
Gujarat High Court · (2014) 08 GUJ CK 0021
High Courts28 Aug 2014
Bharatbhai Manabhai Vasaiya Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0020
Constitution of India, 1950 — Article 226
High Courts28 Aug 2014
Nayanbhai Kishorbhai Kayastha Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0019
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1)
High Courts28 Aug 2014
Saiyed Rashedakhatun Vs Vishnubhai Ambalal Patel Deceased Thro Heirs
Gujarat High Court · (2014) 08 GUJ CK 0016
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 10 Rule 2, Order 14 Rule 1, Order 15 Rule 1, Order 18 Rule 18Constitution of India, 1950 — Article 131, 226, 227, 32
High Courts28 Aug 2014
Bhulabhai Valabhai Vankar Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 323, 504, 506(2)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts27 Aug 2014
Semual Phillipbhai Philipes Vs Institute of Kidney Disease and Research Centre
Gujarat High Court · (2015) 144 FLR 123
Bombay Prohibition Act, 1949 — Section 66(1)