COURT ARCHIVE

Gujarat High Court judgments

35,376 judgments · page 776 of 1,769

High Courts08 Feb 2011Allowed

Prakash @ Lalo Shankarbhai Vasoya Vs Commissioner of Police and Others

Gujarat High Court · (2011) 02 GUJ CK 0102

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

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High Courts08 Feb 2011Allowed

Bhailalbhai @ Bhalo Nanabhai Solanki through Wife Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0101

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

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High Courts08 Feb 2011Allowed

Kindubhai Jaglabhai Rathva Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0084

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

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High Courts08 Feb 2011Allowed

Jagdishbhai Harjibhai Ratnotar through Mother Maniben Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0067

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

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High Courts08 Feb 2011Allowed

Ajit @ Kano Keshubhai Sagar Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0056

Bombay Prohibition Act, 1949 — Section 66(B)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

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High Courts08 Feb 2011Allowed

Haresh @ Harish Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0048

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

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High Courts08 Feb 2011

Harish Enterprise Private Limited Vs Dattubhai Fakirbhai Dubala and Others

Gujarat High Court · (2011) 02 GUJ CK 0045

Constitution of India, 1950 — Article 226, 227

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High Courts08 Feb 2011Allowed

State of Gujarat Vs Ranchhodbhai Ramjibhai Nakum

Gujarat High Court · (2011) 02 GUJ CK 0021

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High Courts08 Feb 2011Allowed

Munjalbhai Vinodbhai Pathak Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0014

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 66

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High Courts08 Feb 2011Allowed

Narayan Parshuram More, through Brother Ajay Vasantrav Jadav Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0009

Bombay Prohibition Act, 1949 — Section 66(B)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

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High Courts08 Feb 2011Allowed

Kiritbhai Bhikhabhai Parmar through his Wife Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0008

Bombay Prohibition Act, 1949 — Section 66(B)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)

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High Courts08 Feb 2011Allowed

Jayantibhai Chopaji Thakore Vs State of Gujarat and Others

Gujarat High Court · (2011) 02 GUJ CK 0001

Bombay Police Act, 1951 — Section 66B, 66EGujarat Prevention of Anti-social Activities Act, 1985 — Section 2, 3(1)

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High Courts07 Feb 2011

Mohansinh alias Pappusinh Roopsinh Rajput Vs State of Gujarat

Gujarat High Court · (2011) 02 GUJ CK 0177

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 363, 366, 376, 506(1)

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High Courts07 Feb 2011Allowed

United India Insurance Co.Ltd. Vs Dhandi and Others

Gujarat High Court · (2011) 2 GLR 1398

Motor Vehicles Act, 1939 — Section 2, 95

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High Courts07 Feb 2011

Shaileshbhai Mohanbhai Vs Botad Nagar Palika

Gujarat High Court · (2011) 02 GUJ CK 0174

Constitution of India, 1950 — Article 226, 227

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High Courts07 Feb 2011Dismissed

Kantilal Mohanlal Vs Prabhavatiben B. Barbodhaniya and Another

Gujarat High Court · (2011) 02 GUJ CK 0173

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 29Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, 115

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High Courts07 Feb 2011

Veer Enterprises Vs Union of India (UOI)

Gujarat High Court · (2011) 02 GUJ CK 0172

Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20

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High Courts07 Feb 2011

D.C. Yadav, through Proprietor, Dhruvraj Chhotalal Yadav Vs Union of India (UOI)

Gujarat High Court · (2011) 02 GUJ CK 0171

Constitution of India, 1950 — Article 226, 227Minimum Wages Act, 1948 — Section 20

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High Courts07 Feb 2011Dismissed

Regional Provident Fund Commissioner - Gujarat State and Another Vs Vimal Enterprise Pvt. Ltd. and Others

Gujarat High Court · (2011) 02 GUJ CK 0158

Criminal Procedure Code, 1973 (CrPC) — Section 378Employees Provident Fund and Family Pension Act, 1952 — Section 14(1), 14A

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High Courts07 Feb 2011Dismissed

M.D. Chauhan Vs Paschim Gujarat Vij Company Ltd. and Others

Gujarat High Court · (2011) 02 GUJ CK 0151

Constitution of India, 1950 — Article 226

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