High Courts13 Sept 2011
Purbai Ramjibhai Harijan Vs Collector Kutch and 3
Gujarat High Court · (2011) 09 GUJ CK 0007
Bombay Land Revenue Code, 1879 — Section 203, 79A
COURT ARCHIVE
Gujarat High Court judgments
35,376 judgments · page 721 of 1,769
High Courts13 Sept 2011Dismissed
Ramji Mandir Trust and Others Vs Sadhu Vishnprasad Shyamlal and 3
Gujarat High Court · (2011) 09 GUJ CK 0006
Bombay Land Revenue Code, 1879 — Section 135D, 211
High Courts12 Sept 2011
Vijay Arjunbhai Rathod Vs Central Bureau of Investigation and Another
Gujarat High Court · (2011) 09 GUJ CK 0025
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 169, 319, 439Penal Code, 1860 (IPC) — Section 120(B), 201, 302, 341, 342
High Courts12 Sept 2011
Kishorbhai Gandubhai Pethani Vs State of Gujarat and Another
Gujarat High Court · (2011) 09 GUJ CK 0024
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 304Penal Code, 1860 (IPC) — Section 114, 294(A), 307, 323, 324
High Courts12 Sept 2011
Jayantilal Jaychandbhai Shah Trustee Vs State of Gujarat
Gujarat High Court · (2011) 09 GUJ CK 0014
High Courts12 Sept 2011
Dinesh @ Dinu Vs State of Gujarat
Gujarat High Court · (2011) 09 GUJ CK 0013
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 363, 366, 376, 506(2)
High Courts09 Sept 2011Allowed
Hitesh Hajaji Prajapati Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0131
High Courts09 Sept 2011Allowed
Dineshbhai @ Batko Sureshbhai Vasava thro His Wife Dipikaben Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0130
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 3(2)
High Courts09 Sept 2011Allowed
Viki @ Jeki Pradipbhai Vagadiya Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0129
Bombay Prohibition Act, 1949 — Section 2Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(2)
High Courts09 Sept 2011Allowed
Sanjaybhai Desaibhai Talapda Vs Commissioner of Police Ahmedabad City and Others
Gujarat High Court · (2011) 09 GUJ CK 0128
Bombay Prohibition Act, 1949 — Section 2Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(2)
High Courts09 Sept 2011Allowed
Prabhaben Sureshbhai Mohanbhai Chunara Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0127
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 3(2)
High Courts09 Sept 2011
Standard Materials Agencies Pvt. Ltd. and Another Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0126
Bombay Land Revenue Code, 1879 — Section 152, 154, 178, 179Constitution of India, 1950 — Article 226, 227Gujarat Monies (Recovery of Dues) Act, 1979 — Section 3, 3(2)
High Courts09 Sept 2011
Gujarat Poly-Avx Electronics Ltd. Vs CMD, IDBI and Another
Gujarat High Court · (2012) 2 BC 635
Constitution of India, 1950 — Article 226, 227
High Courts09 Sept 2011Allowed
Chandresh @ Babi Chhotalal Ghaghda Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0085
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1), 3(2)
High Courts09 Sept 2011Allowed
Guddubhai Balkishan Chaudhry Patel Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0084
Bombay Prohibition Act, 1949 — Section 2Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(2)
High Courts09 Sept 2011Allowed
Bhagwandas Hiralal Kevlani (Sindhi) Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0081
High Courts09 Sept 2011Allowed
Simanchal Banvali Shahu Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0080
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts09 Sept 2011Allowed
Divya @ Taniyanaresj Kumar Dariyanomal Ramlakhani Vs Commissioner of Police and Others
Gujarat High Court · (2011) 09 GUJ CK 0079
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts09 Sept 2011Allowed
Chimanbhai Hariyabhai Dangi Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0078
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3, 3(2)
High Courts09 Sept 2011Allowed
Firoz @ Valo Husenbhai Miyana through Wife Jinatben F. Miyana Vs State of Gujarat and Others
Gujarat High Court · (2011) 09 GUJ CK 0065
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)