COURT ARCHIVE

Gujarat High Court judgments, 2020

1,044 judgments · page 10 of 53

High Courts25 Aug 2020Dismissed

Anandbhai Shaktidan Gadhvi Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0277

Code Of Criminal Procedure, 1973 — Section 362, 437(3), 439, 439(2)Indian Penal Code, 1860 — Section 323, 376(2)(n), 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(l), 6

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High Courts25 Aug 2020Allowed

Ghanshyamgiri Jagdishgiri Gosai Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0274

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(C), 21, 29

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High Courts25 Aug 2020Allowed

Patel Vishnubhai Karsanbhai Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0271

Code Of Criminal Procedure, 1973 — Section 397, 401, 451Indian Penal Code, 1860 — Section 120B, 395, 397

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High Courts25 Aug 2020Dismissed

Kalpeshbhai Bhavanbhai Dabhi Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0261

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 29, 30

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High Courts25 Aug 2020Allowed

Riyaj Alias Bataki Bapu Imtiaj Hussain Saiyed Throu Father Ilmtiaj Hussain Ahmed Miya Saiyed Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0250

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Disaster Management Act, 2005 — Section 54, 144, 332, 506(2), 504,

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High Courts25 Aug 2020Allowed

Dipakbhai Govindbhai Basiya Trhu His Mother Basiya Jyotsanaben Govindbhai Vs State Of Gujarat & 2 Other(s)

Gujarat High Court · (2020) 08 GUJ CK 0244

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(h), 3(2)Indian Penal Code, 1860 — Section 120(B), 447, 465, 467, 468, 471

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High Courts25 Aug 2020Allowed

Sunilkumar Babubhai Parmar Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0243

Indian Penal Code, 1860 — Section 307, 465, 467, 471Dowry Prohibition Act, 1961 — Section 65AE, 81, 83, 98(2)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b)

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High Courts25 Aug 2020Allowed

Ripalkumar Balubhai Patel Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0239

Constitution Of India, 1950 — Article 226, 227Gujarat Prohibition Act, 1949 — Section 65(A), 65(E), 81, 92(2), 98, 98(2), 99, 116(B)Code Of Criminal Procedure, 1973 — Section 397, 451

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High Courts24 Aug 2020Dismissed

Legal Heirs And Representative Of Decd. Dayalbhai Durlabhbhai Mistry Vs Tanuja Girishkumar Mistry

Gujarat High Court · (2020) 08 GUJ CK 0311

Constitution Of India, 1950 — Article 133(1)(a)Code Of Civil Procedure, 1908 — Section 100, 100(5), 109, 110

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High Courts24 Aug 2020Allowed

Thakor Rameshji @ Heduji Javanji Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0304

Constitution Of India, 1950 — Article 226, 227Gujarat Prohibition Act, 1949 — Section 65(A), 65(E), 67(1)(A), 92(2), 98, 98(2), 99Code Of Criminal Procedure, 1973 — Section 397, 451

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High Courts24 Aug 2020Allowed

Balvant Karanbhai Solanki Vs High Court Of Gujarat & 2 Other(s)

Gujarat High Court · (2020) 08 GUJ CK 0300

Constitution Of India, 1950 — Article 14

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High Courts24 Aug 2020Dismissed

Laleshbhai Dalpatram Thakkar Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0296

Constitution Of India, 1950 — Article 226Gujarat Provision For Disqualification Of Members Of Local Authorities For Defection Rules, 1987 — Rule 10Gujarat Provision For Disqualification Of Members Of Local Authorities For Defection Act, 1986 — Section 3, 3(1)(a), 3(1)(b)

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High Courts24 Aug 2020Allowed

Kanji Velaji Thhakor Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0281

Constitution Of India, 1950 — Article 21, 226Code Of Criminal Procedure, 1973 — Section 482Gujarat Prohibition Act, 1949 — Section 65(e), 66(2), 81, 83, 98, 100, 129, 132

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High Courts24 Aug 2020Disposed Of

Munir Akhtar Satti Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0278

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High Courts24 Aug 2020Allowed

Nareshbhai @ Narottambhai Gandabhai Solanki & 1 Other(s) Vs State Of Gujarat & 1 Other(s)

Gujarat High Court · (2020) 08 GUJ CK 0276

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 114, 307, 323, 324, 325, 326, 504

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High Courts24 Aug 2020Allowed

Zuned Mohammad Hanif Malek Through Father Mohammad Hanif Ahmedmiya Malek Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0252

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 188, 294(b), 323, 332, 506(2)Disaster Management Act, 2005 — Section 51(a)

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High Courts24 Aug 2020Allowed

Sadhu Rajubhai Jayntilal Thro Poa Navnitbhai Babarbhai Rabari Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0242

Constitution Of India, 1950 — Article 226, 227Gujarat Prohibition Act, 1949 — Section 65(A), 65(E), 81, 92(2), 98, 98(2), 99, 116(B)Code Of Criminal Procedure, 1973 — Section 397, 451

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High Courts24 Aug 2020Allowed

Saurabh Harshadbhai Vyas Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0241

Constitution Of India, 1950 — Article 226, 227Gujarat Prohibition Act, 1949 — Section 65(A), 65(E), 81, 92(2), 98, 98(2), 99, 116(B)Code Of Criminal Procedure, 1973 — Section 397, 451

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High Courts24 Aug 2020Dismissed

Surat Mahila Nagrik Sahakari Bank Ltd Vs Jayaben Chandrakant Ambajiwala

Gujarat High Court · (2020) 08 GUJ CK 0234

Constitution Of India, 1950 — Article 226, 227Banking Regulation Act, 1949 — Section 35ABanking Regulation Act, 1949 — Section 22

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High Courts24 Aug 2020Allowed

Mohammed Salman Alias Kaliya Vahidali Mulai Ansari Through Brother Mohammed Imran Vahidali Ansari Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0233

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1), 3(2)Indian Penal Code, 1860 — Section 143, 147, 148, 186, 188, 308, 332, 333, 336, 337Prevention Of Damage To Public Property Act, 1984 — Section 3

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