COURT ARCHIVE

Gujarat High Court judgments, 2022

1,504 judgments · page 38 of 76

High Courts12 Jul 2022Allowed

Laxmanji @ Lakhan Baldevji Thakor Through Maheshji Baldevji Thakor Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0031

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)Gujarat Prohibition. Act, 1949 — Section 65A, 65AE, 66B, 98(2), 116B

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High Courts12 Jul 2022Allowed

Sainik @ Bhasma Shaileshbhai Dantani Vs State Of Gujarat & 2 Other(S)

Gujarat High Court · (2022) 07 GUJ CK 0030

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 114, 294(B), 323, 324,, 326, 392, 427, 452Gujarat Police Act, 1951 — Section 135(1)

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High Courts12 Jul 2022Allowed

Jagdishbhai Virsangbhai Chauhan Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0029

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)Gujarat Prohibition. Act, 1949 — Section 65AE, 81, 98(2), 116B

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High Courts12 Jul 2022Allowed

Imran @ Mudi S/O Shahbuddin Usmani Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0028

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 114, 323, 504Arms Act, 1959 — Section 25(1B)(a)

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High Courts12 Jul 2022Allowed

Ajaybhai Hariom Mevaram Jatva Vs Commissioner Of Police

Gujarat High Court · (2022) 07 GUJ CK 0027

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 114, 380, 454, 457

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High Courts11 Jul 2022Allowed

Krishnakumarsinh @ Kripalsinh @ Kavo Mahipalsinh Jadeja Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0026

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(S), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 397, 504

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High Courts11 Jul 2022Allowed

Merabhai Ramjibhai Bharwad Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0025

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 32, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(r)(s), 3(2)(5A)

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High Courts11 Jul 2022Allowed

Divyarajsinh @ Divu Surendrasinh Jadeja Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0024

Code Of Criminal Procedure, 1973 — Section 438Gujarat Prohibition. Act, 1949 — Section 65A, 65E, 81, 98(2), 116B<./li>

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High Courts11 Jul 2022Allowed

Vipulkumar Vinodbhai Patel Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0023

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 406, 409, 420

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High Courts11 Jul 2022Allowed

Kesarben Ranjitsinh Chauhan Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0022

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 307, 323, 324, 504, 506(2)Gujarat Police Act, 1951 — Section 135

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High Courts11 Jul 2022 Dismissed

Rajendrasinh Velubha Jadeja Vs General Manager (Project)

Gujarat High Court · (2022) 07 GUJ CK 0021

Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(a), 2(a)(i), 2(a)(ii), 2(j), 2(h), 3, 17Mines Act, 1952 — Section 2(lb), 2(h), 2(j), 2(k), 2(l)

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High Courts11 Jul 2022 Dismissed

Maksudbhai Abdulrasul Mansuri Vs State Of Gujarat & 4 Other(S)

Gujarat High Court · (2022) 07 GUJ CK 0020

Constitution Of India, 1950 — Article 226

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High Courts08 Jul 2022Allowed

Vanzara Sushilaben Gulabsinh Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0019

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 337, 427, 504, 506(2)

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High Courts08 Jul 2022Disposed Of

Rajanikant Harilal Gohel Vs Chhaganlal Ukabhai Patel (Vakhariya) & 1 Other(S)

Gujarat High Court · (2022) 07 GUJ CK 0018

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 320, 397, 482Negotiable Instruments Act, 1881 — Section 138

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High Courts08 Jul 2022Allowed

Minor Desai Soham Vishnubhai Through His Father Desai Vishnubhai Sagarbhai Vs Kalol Nagarpalika

Gujarat High Court · (2022) 07 GUJ CK 0017

Gujarat Registration Of Births And Deaths Rules, 2004 — Rule 11(1), 11(2), 11(3), 11(4), 11(5), 11(6), 11(7)Registration Of Births And Deaths Act, 1969 — Section 15

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High Courts08 Jul 2022Partly Allowed

Pushpaben Wd/O Dineshchandra Hasmukhlal Thakkar & 4 Other(S) Vs Manchi Babubhai Jagabhai & 2 Other(S)

Gujarat High Court · (2022) 07 GUJ CK 0016

Code Of Civil Procedure, 1908 — Section 107, Order 41 Rule 24Motor Vehicles Act, 1988 — Section 166, 173

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High Courts08 Jul 2022Dismissed

Divisional Controller, Gujarat State Road Transport Corporation Vs Kamlesh Bhanushankar Dave

Gujarat High Court · (2022) 07 GUJ CK 0015

Constitution Of India, 1950 — Article 311(2)Government Of India Act, 1935 — Section 240, 31(1), 33Industrial Disputes Act, 1947 — Section 10, 10(1)(c), 10(1)(d), 11A, 22, 31(1), 33(2), 33(2)(b)

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High Courts07 Jul 2022Dismissed