High Courts06 Aug 2014
Nidhi Kishanbhai Vasava Vs Dean-Gujarat Medical Education and Research Society
Gujarat High Court · (2014) 08 GUJ CK 0077
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 553 of 1,769
High Courts06 Aug 2014
Anil Hassanand Gajwani Vs Income Tax Officer
Gujarat High Court · (2014) 226 TAXMAN 123
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 143(2), 143(3), 147, 148
High Courts05 Aug 2014
V.D. Sharma Vs Union of India
Gujarat High Court · (2014) LabIC 4039
Penal Code, 1860 (IPC) — Section 304A, 338
High Courts05 Aug 2014
Bipinbhai Jayantibhai Patel Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 407
High Courts04 Aug 2014
District Registrar Vs Federation of Valsad District Forest Co-Op. Societies Ltd.
Gujarat High Court · (2014) 3 GLR 2659
Bombay Civil Courts Act, 1869 — Section 24, 25Bombay Court Fees Act, 1959 — Section 6, 6(iv), 7, 7(iv), 7(iv)(b)Constitution of India, 1950 — Article 227
High Courts04 Aug 2014
Hashmukh T. Parmar (ELF-TL) Vs Dalpatbhai Khodabhai Padya
Gujarat High Court · (2014) LabIC 3911
High Courts04 Aug 2014
Nilkamal Mangaldas Barot Vs Khetivadi Utpanna Bajar Qamiti
Gujarat High Court · (2014) 08 GUJ CK 0072
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 25F, 25G
High Courts04 Aug 2014
Prakash Vs Commissioner of Police
Gujarat High Court · (2014) 08 GUJ CK 0071
Arms Act, 1959 — Section 2(c), 2[c), 25[1)[b), 3Constitution of India, 1950 — Article 14, 22[5), 22[5)Criminal Procedure Code, 1973 (CrPC) — Section 437[5)
High Courts04 Aug 2014
Bharatbhai Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0070
Arms Act, 1959 — Section 25[1b)[a)Criminal Procedure Code, 1973 (CrPC) — Section 110Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c), 3(2)
High Courts04 Aug 2014
Kayyum Babubhai Shaikh Vs Police Commissioner
Gujarat High Court · (2014) 08 GUJ CK 0069
Constitution of India, 1950 — Article 14, 22[5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 2(c), 2[c), 3
High Courts04 Aug 2014
Kaliben Vs Commissioner of Police
Gujarat High Court · (2014) 08 GUJ CK 0068
Arms Act, 1959 — Section 25[1)[B)[a)Constitution of India, 1950 — Article 14, 22[5)Criminal Procedure Code, 1973 (CrPC) — Section 437[5)
High Courts04 Aug 2014
Yogesh Babubhai Bilwad Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0067
Arms Act, 1959 — Section 25[1b)[a)Criminal Procedure Code, 1973 (CrPC) — Section 110Gujarat Police Act, 1951 — Section 135(1)
High Courts04 Aug 2014
Premji Karsan Rajani Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0033
Criminal Procedure Code, 1973 (CrPC) — Section 205Penal Code, 1860 (IPC) — Section 114, 143, 323, 427, 504
High Courts04 Aug 2014
Rajubhai Ranchhodbhai Soni Vs State of Gujarat
Gujarat High Court · (2014) 08 GUJ CK 0032
Bombay Prohibition Act, 1949 — Section 2(b)
High Courts04 Aug 2014
Gunjan Girishbhai Mehta Vs Director of Investigation
Gujarat High Court · (2014) 08 GUJ CK 0031
Constitution of India, 1950 — Article 141, 226Income Tax Act, 1961 — Section 131, 132, 132A, 132B, 142
High Courts04 Aug 2014
Future Generali India Insurance Co. Ltd. Vs Batukbhai Valabhai Vaja
Gujarat High Court · (2014) 08 GUJ CK 0030
Motor Vehicles Act, 1988 — Section 140, 142, 166, 173
High Courts04 Aug 2014
Majidmiyan Dilbasmiyan Malek Vs The State of Gujarat
Gujarat High Court · (2014) CriLJ 4499
Constitution of India, 1950 — Article 161, 72Penal Code, 1860 (IPC) — Section 209, 302
High Courts01 Aug 2014Dismissed
State of Gujarat and Others Vs Shah Enterprise
Gujarat High Court · (2015) 5 ARBLR 177 : (2015) 1 GLR 664
Arbitration and Conciliation Act, 1996 - Section 34, 34(1), 35, 36, 37 — Bombay Irrigation Act, 1879 - Section 3 — Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11(d) — Constitution of India, 1950 - Article 226, 227 — Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992 - Section 2, 2(1)(k), 21, 3(1) — Karnataka Sales Tax Act, 1957 - Section 2(1)(v-i) — Limitation Act, 1963 - Section 5 — Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 - Section 2(i)
High Courts01 Aug 2014
Yama Vs Ankit Manubhai Patel
Gujarat High Court · (2015) 3 Crimes 481 : (2015) 1 DMC 215 : (2015) 1 GLH 701
Constitution of India, 1950 — Article 226, 227Family Courts Act, 1984 — Section 4, 4(4)(a), 7, 7(1), 7(c)Protection of Women From Domestic Violence Act, 2005 — Section 17, 2(5), 2(s)