High Courts18 Jul 2014
Ismail Haidarbhai Miyana Vs State of Gujarat
Gujarat High Court · (2014) 07 GUJ CK 0015
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 557 of 1,769
High Courts17 Jul 2014
M.L. Sharma Vs State of Gujarat and Others
Gujarat High Court · (2015) 2 Crimes 41 : (2015) 1 GLR 260
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 300, 482Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2), 19(3)(c)
High Courts17 Jul 2014
Oil and Natural Gas Commission Vs Commissioner of Sales Tax
Gujarat High Court · (2014) 74 VST 352
Gujarat Sales Tax Act, 1969 — Section 2(29), 46A, 47(4A), 69
High Courts17 Jul 2014
Narsihbhai Dharjibhai Semaniya Vs State of Gujarat
Gujarat High Court · (2014) 07 GUJ CK 0093
High Courts17 Jul 2014
Commissioner of Central Excise Vs Vishal Fabrics (P.) Ltd.
Gujarat High Court · (2014) 47 GST 701
Central Excises and Salt Act, 1944 — Section 35C(2A)
High Courts17 Jul 2014
Commissioner Vs Adani Gas Ltd.
Gujarat High Court · (2015) 30 GSTR 356
Central Excises and Salt Act, 1944 — Section 35C(2A)
High Courts17 Jul 2014
Dewabhai Naranbhai Rathod Vs Commissioner of Police
Gujarat High Court · (2014) 07 GUJ CK 0050
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1), 3(2)
High Courts17 Jul 2014
State of Gujarat Vs Bhagwati Jawaharchand Jain
Gujarat High Court · (2014) 07 GUJ CK 0049
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 489(a), 489(a)(b)(c)
High Courts17 Jul 2014
Babubhai Somabhai Makwana Vs State of Gujarat
Gujarat High Court · (2014) 07 GUJ CK 0048
Criminal Procedure Code, 1973 (CrPC) — Section 79, 80Penal Code, 1860 (IPC) — Section 120B, 147, 302, 324, 406Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3 [1)[4)
High Courts17 Jul 2014
Imran Mohammad Salim Bhisti Vs Commissioner of Police
Gujarat High Court · (2014) 07 GUJ CK 0035
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c), 3(2)Penal Code, 1860 (IPC) — Section 114, 397
High Courts17 Jul 2014
Balubhai Chhotubhai Vasava Vs State of Gujarat
Gujarat High Court · (2014) 3 GLR 2301
Arms Act, 1959 — Section 25(1)(a)Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1)(i), 439, 439(2)
High Courts16 Jul 2014
Gujarat Water Supply Vs PWD Employees Union
Gujarat High Court · (2014) 143 FLR 535 : (2014) 3 LLJ 420 : (2014) 3 LLN 374
High Courts16 Jul 2014
Vadodara Jilla Prathmik Sikash Sangh Vs Taluka Development Officer
Gujarat High Court · (2015) 1 GLR 400 : (2015) LabIC 1365
High Courts16 Jul 2014
Mayurbhai Jaysukhbhai Dudhrejiya Bavaji Vs Rajkot Police Commissioner
Gujarat High Court · (2014) 07 GUJ CK 0063
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1), 3(2)
High Courts16 Jul 2014
Jayendrabhai Jairajbhai Kanakhra Vs State of Gujarat
Gujarat High Court · (2014) 07 GUJ CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 406, 420, 465, 467, 468
High Courts16 Jul 2014
Sunil Purshotamdas Sharma Vs State of Gujarat
Gujarat High Court · (2014) 07 GUJ CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 467, 468
High Courts16 Jul 2014
Mandipsinh Surendrasinh Jadeja Vs District Magistrate
Gujarat High Court · (2014) 07 GUJ CK 0036
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1), 3(2)
High Courts16 Jul 2014
Mann Pharmaceuticals Ltd. Vs Union of India
Gujarat High Court · (2014) 307 ELT 642 : (2015) GLH 3 652 : (2015) 1 GLR 454 : (2014) 47 GST 511
Central Excises and Salt Act, 1944 — Section 11, 11D, 32(9), 32(F), 32AConstitution of India, 1950 — Article 226
High Courts16 Jul 2014
The Ahmedabad Jilla Prathmik Sikshak Sangh Vs The District Primary Education Officer
Gujarat High Court · (2014) 07 GUJ CK 0018
High Courts15 Jul 2014
Hasrat Hanifkhan Pathan Vs Commissioner of Police
Gujarat High Court · (2014) 07 GUJ CK 0115
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(1), 3(2)