High Courts06 Sept 2022Allowed
Parmar Induben Chandrakantbhai Vs State Of Gujarat
Gujarat High Court · (2022) 09 GUJ CK 0032
Code Of Criminal Procedure, 1973 — Section 438Gujarat Prohibition. Act, 1949 — Section 65(e), 65(f)
COURT ARCHIVE
Gujarat High Court judgments, 2022
1,504 judgments · page 25 of 76
High Courts06 Sept 2022Allowed
Chintankumar Sanjaykumar Joshi & 2 Other(S) Vs State Of Gujarat & 3 Other(S)
Gujarat High Court · (2022) 09 GUJ CK 0031
Constitution Of India, 1950 — Article 14, 16, 226
High Courts06 Sept 2022Allowed
Rematben WD/O Maheboobsha Bachusha Fakir Vs State Of Gujarat
Gujarat High Court · (2022) 09 GUJ CK 0030
Constitution Of India, 1950 — Article 14, 226
High Courts06 Sept 2022Allowed
Indiraben Govindbhai Pandya Vs State Of Gujarat
Gujarat High Court · (2022) 09 GUJ CK 0029
Constitution Of India, 1950 — Article 14, 16, 21
High Courts06 Sept 2022Dismissed
Nisha Maganbhai Miyatra Vs State Of Gujarat
Gujarat High Court · (2022) 09 GUJ CK 0027
Constitution Of India, 1950 — Article 14, 19, 21
High Courts06 Sept 2022Dismissed
Manager, Uttar Gujarat Vij Company Limited, Sub Division Vs Desai Gemarbhai Jesingbhai
Gujarat High Court · (2022) 09 GUJ CK 0026
Constitution Of India, 1950 — Article 226
High Courts06 Sept 2022Allowed
Amit S/O Rameshbhai Shankerbhai Through His Brother In Law Vanraj Ramabhai Talpada Vs State Of Gujarat
Gujarat High Court · (2022) 09 GUJ CK 0025
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)Gujarat Prohibition Act, 1949 — Section 65E, 81, 116B
High Courts06 Sept 2022Dismissed
Vipul Rajendrakumar Dantani Vs State Of Gujarat & 2 Other(S)
Gujarat High Court · (2022) 09 GUJ CK 0024
Constitution Of India, 1950 — Article 226
High Courts05 Sept 2022Dismissed
State Of Gujarat Vs Dilipsinh Gulabsinh Parmar & 2 Other(S)
Gujarat High Court · (2022) 09 GUJ CK 0038
Code Of Criminal Procedure, 1973 — Section 209, 378, 378(1), 378(3), 417Indian Penal Code, 1860 — Section 114, 306, 498ADowry Prohibition Act, 1961 — Section 3, 7
High Courts05 Sept 2022Dismissed
State Of Gujarat Vs Patel Dashrathbhai Revabhai & 3 Other(S)
Gujarat High Court · (2022) 09 GUJ CK 0037
Code Of Criminal Procedure, 1973 — Section 209, 378, 378(1), 378(3), 417Indian Penal Code, 1860 — Section 186, 323, 332, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x)
High Courts05 Sept 2022Dismissed
State Of Gujarat Vs Dayabhai Mandabhai Chudasama & 3 Other(S)
Gujarat High Court · (2022) 09 GUJ CK 0036
Indian Penal Code, 1860 — Section 114, 323, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10)Bombay Police Act, 1951 — Section 135
High Courts05 Sept 2022Allowed
Nitinkumar Rajeshbhai Rajput Vs State Of Gujarat
Gujarat High Court · (2022) 09 GUJ CK 0034
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 406, 408, 409, 465, 467, 468, 470, 471, 473, 474, 504, 506
High Courts05 Sept 2022Dismissed
Shivpal Singh Chaudhari Vs Central Bureau Of Investigation
Gujarat High Court · (2022) 09 GUJ CK 0033
Code Of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 120BPrevention Of Corruption Act, 1988 — Section 7, 7A, 8, 9, 9(1), 10, 13(2)
High Courts05 Sept 2022Allowed
Jigneshbhai Vasantlal Shah Through Pritiben Jigneshbhai Shah Vs District Magistrate, Surat
Gujarat High Court · (2022) 09 GUJ CK 0028
Constitution Of India, 1950 — Article 21, 22, 22(5), 226Fertilizer (Control) Order, 1985 — Section 25(1)Essential Commodities Act, 1955 — Section 3, 7
High Courts05 Sept 2022Allowed
Irfankhan Bachhekhan Khan Vs Commissioner Of Police
Gujarat High Court · (2022) 09 GUJ CK 0023
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 120B, 406, 419, 420, 465, 467, 468, 471Information Technology Act, 2000 — Section 66C, 66D
High Courts05 Sept 2022Allowed
Satendrakumar Satpalsingh Jatav Vs State Of Gujarat
Gujarat High Court · (2022) 09 GUJ CK 0022
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 120B, 170, 406, 420Information Technology Act, 2000 — Section 66D
High Courts05 Sept 2022Allowed
Lalji @ Lallo Naranbhai Thakor Vs State Of Gujarat & 2 Other(S)
Gujarat High Court · (2022) 09 GUJ CK 0021
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 307, 323, 324Gujarat Police Act, 1951 — Section 135(1)
High Courts02 Sept 2022Allowed
Kulraj @ Sandip Kaptansing Yadav Vs State Of Gujarat
Gujarat High Court · (2022) 09 GUJ CK 0020
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)Gujarat Prohibition Act, 1949 — Section 65E, 81, 98(2), 116BIndian Penal Code, 1860 — Section 467, 471, 485
High Courts02 Sept 2022Allowed
Rameshsing @ Taklo Shambhushing Rajput Through Wife Maya W/O Rameshshing Rajput Vs State Of Gujarat
Gujarat High Court · (2022) 09 GUJ CK 0019
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)Gujarat Prohibition Act, 1949 — Section 65E, 81, 98(2), 116B
High Courts02 Sept 2022Allowed
Rohit Mahendrabhai Patil Through Ratnaben Mahendrabhai Patil Vs State Of Gujarat
Gujarat High Court · (2022) 09 GUJ CK 0018
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 114, 294(B), 323, 324, 427Gujarat Police Act, 1951 — Section 135(1)