COURT ARCHIVE

Gujarat High Court judgments, 2022

1,504 judgments · page 39 of 76

High Courts07 Jul 2022Allowed

Poonam Madha Parmar Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0008

Constitution Of India, 1950 — Article 21, 142Code Of Criminal Procedure, 1973 — Section 2(h), 53, 53A, 156(3), 173(2), 173(8), 306, 311A, 397, 401, 417, 465, 468, 471, 482, 497, 498Indian Penal Code, 1860 — Section 504, 506(2)

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High Courts07 Jul 2022Dismissed

Navinchandra Somchand, Died Through His Heirs & 1 Other(S) Vs Heirs Of Somchand Bechardas & 6 Other(S)

Gujarat High Court · (2022) 07 GUJ CK 0007

Code Of Civil Procedure, 1908 — Section 100Evidence Act, 1872 — Section 91, 92

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High Courts07 Jul 2022Allowed/Disposed Of

Bhogilal Kesarabhai Patel Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0006

Constitution Of India, 1950 — Article 226Gujarat Town Planning And Urban Development Act, 1976 — Section 47, 48, 50

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High Courts07 Jul 2022Allowed

Kantilal Jinabhai Patel Deceased Through Legal Heirs Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0005

Constitution Of India, 1950 — Article 226, 227Urban Land Ceiling And Regulation Act, 1976 — Section 2(q), 4, 6, 8, 10, 10(3), 10(4), 10(5), 10(6), 11, 11(5), 11(6), 33Urban land (Ceiling and Regulation) Repeal Act, 1999 — Section 3

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High Courts07 Jul 2022Disposed Of

Chirag Ambubhai Patel Vs Taluka Development Officer

Gujarat High Court · (2022) 07 GUJ CK 0002

Constitution Of India, 1950 — Article 14, 226, 227Gujarat Panchayats Act, 1993 — Section 99, 259

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High Courts07 Jul 2022Allowed

Mohmad Umar Majid Ahmed @ Mohmad Fighter @ Mohmad Pehelvan Vs State Of Gujarat & 2 Other(S)

Gujarat High Court · (2022) 07 GUJ CK 0001

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 302Arms Act, 1959 — Section 25(1)(a), 25(1)(b)

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High Courts06 Jul 2022Dismissed

State Of Gujarat Vs Satubha Natubha Zala

Gujarat High Court · (2022) 07 GUJ CK 0013

Indian Penal Code, 1860 — Section 323, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10)Code Of Criminal Procedure, 1973 — Section 378, 379, 417

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High Courts06 Jul 2022Allowed

Sohel Sikander Suleman Pathan Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0012

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(ii), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 302, 504

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High Courts06 Jul 2022Allowed

Kamleshbhai Shankarlal Patel Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0011

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 170, 182, 192, 229, 418, 420, 441, 466, 467, 468, 471, 474

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High Courts06 Jul 2022Allowed

Jayesh @ Badiyo Roopsinh Jadavbhai Dantaniya Through Dantaniya Ramilaben Jayeshbhai Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0004

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 Courts06 Jul 2022Allowed

Ajay S/O Krishnabhai Dhodiya Patel Through Anitaben Krishnabhai Dhodiya Patel Vs State Of Gujarat

Gujarat High Court · (2022) 07 GUJ CK 0003

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)Gujarat Prohibition Act, 1949 — Section 65AE, 81, 98(2), 99

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High Courts30 Jun 2022Disposed Of

Ushaben D/O Dayaljibhai Bhuva Vs Pravinbhai Dayaljibhai Bhuva

Gujarat High Court · (2022) 06 GUJ CK 0196

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High Courts30 Jun 2022Disposed Of

Jatin Ishwarbhai Patel Vs Harish Ishwarbhai Patel

Gujarat High Court · (2022) 06 GUJ CK 0195

Code Of Civil Procedure, 1908 — Section Order 43 Rule 1Benami Transactions (Prohibition) Act, 1986 — Section 3, 4, 4(2), 4(3)Indian Trusts Act, 1882 — Section 88

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High Courts30 Jun 2022Allowed

Makbulhussain Musabhai Fangat Vs State Of Gujarat

Gujarat High Court · (2022) 06 GUJ CK 0194

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 439Indian Penal Code, 1860 — Section 114, 324, 325, 504

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High Courts30 Jun 2022Allowed