Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Prevention of Food Adulteration Act, 1954 — Section 2(9), 7Prevention of Food Adulteration Rules, 1955 — Rule 32

Read judgment

High Courts15 Feb 2011

Kaushik Thakorebhai Kethvas Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0090

Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

Read judgment

High Courts15 Feb 2011

Pinkesh @ Rakeshbhai Prakashbhai Jayswal through Brother Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0089

Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

Read judgment

High Courts15 Feb 2011

Manojbhai @ Saxena Bhikhabhai Bhavsar through Sister-in-Law Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0088

Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

Read judgment

High Courts15 Feb 2011

Jitendra @ Jitu Shyambhai Surani, through Brother Mukesh Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0087

Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

Read judgment

High Courts15 Feb 2011

Shobhaben through Sister Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0086

Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

Read judgment

High Courts15 Feb 2011

Sanjay Mulubhai Solanki Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0085

Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

Read judgment

High Courts15 Feb 2011

Babulal Sardarmal Shivlal Sevak Vs State of Gujarat

Gujarat High Court · (2011) 02 GUJ CK 0069

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 328, 379

Read judgment

High Courts15 Feb 2011

Forna (Odha) Group Seva Sahakari Mandli Limited Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0068

Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Rules, 1965 — Rule 1A, 4, 7, 8

Read judgment

High Courts15 Feb 2011

Jitendra Purshottambhai Solanki Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0060

Read judgment

High Courts15 Feb 2011

Jayanti Babubhai Thakor Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0055

Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

Read judgment

High Courts15 Feb 2011

Nileshbhai Chamanbhai Moliya Vs State of Gujarat and Another

Gujarat High Court · (2011) 02 GUJ CK 0039

Criminal Procedure Code, 1973 (CrPC) — Section 378Negotiable Instruments Act, 1881 (NI) — Section 138

Read judgment

High Courts15 Feb 2011

General Manager Vs Sankarbhai Mohanbhai and Another

Gujarat High Court · (2011) 02 GUJ CK 0038

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 35, 35(3), 54Limitation Act, 1963 — Article 137

Read judgment

High Courts15 Feb 2011

Bhupendra @ Bhupat Ambabhai Chavda Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0034

Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

Read judgment

High Courts15 Feb 2011Dismissed

Jagdevsingh B. Vs Union of India (UOI) and Another

Gujarat High Court · (2011) 02 GUJ CK 0033

Central Services (Temporary) Services Rules, 1965 — Rule 105Constitution of India, 1950 — Article 136, 311(2)Gujarat Judicial Services Recruitment Rules, 1961 — Rule 5(4)

Read judgment

High Courts15 Feb 2011

Mithailal Dudhnath Bhartiya through Son Ashokkumar Bhartiya Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0032

Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

Read judgment

High Courts15 Feb 2011

Jentibhai Devshibhai Chauhan Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0020

Bombay Prohibition Act, 1949 — Section 65E, 66(1)BGujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

Read judgment