COURT ARCHIVE

Gujarat High Court judgments, 2022

1,504 judgments · page 57 of 76

High Courts25 Apr 2022Allowed

Mohammed Nadeem Ansar Mohammed Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0081

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98(2)

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High Courts25 Apr 2022Allowed

Pinesh Rakeshbhai Rana Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0080

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98(2)

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High Courts25 Apr 2022Allowed

Mukeshbhai Arvindbhai Modi Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0079

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98(2)

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High Courts25 Apr 2022Allowed

Dipak Nareshbhai Dafda Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0078

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98(2)

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High Courts22 Apr 2022Allowed

Meet Navinbhai Doshi Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0077

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471

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High Courts22 Apr 2022Allowed

Hitesh Devendera Gupta Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0076

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 406, 420Gujarat Protection Of Interest Of Depositors (In Financial Establishment) Act, 2003 — Section 3

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High Courts22 Apr 2022Allowed

Vishalbhai Ramjibhai Baraiya Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0075

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

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High Courts22 Apr 2022Allowed

Rajendrasinh @ Rajbha Prabhatsinh Jadeja Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0074

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 120(B), 406, 420, 409, 477(1)

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High Courts22 Apr 2022Allowed

Badharsinh Vaghabhai Bariya & 1 Other(S) Vs Rajnikant Ratansinh Patel & 2 Other(S)

Gujarat High Court · (2022) 04 GUJ CK 0073

Motor Vehicles Act, 1988 — Section 173

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High Courts22 Apr 2022Allowed

Minaben Girishchandra & 1 Other(S) Vs State Of Gujarat & 5 Other(S)

Gujarat High Court · (2022) 04 GUJ CK 0072

Gujarat Land Revenue Code, 1879 — Section 3(11), 3(16), 3(17)Bombay Land Revenue Code, 1980 (Gujarat Second Amendment) Act, 1980 — Section 73A, 73AA, 73AB, 73AC, 73AD, 73AD(1), 73AD(2)

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High Courts22 Apr 2022Allowed

Jashbhai Bhailalbhai Patel & 1 Other(S) Vs Babubhai Savjibhai Bajariya & 3 Other(S)

Gujarat High Court · (2022) 04 GUJ CK 0071

Constitution Of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5

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High Courts22 Apr 2022Allowed

Ajaysingh Darshansingh Dudhani Siklighar Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0070

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 380, 454, 457

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High Courts19 Apr 2022Allowed

Parag @ Pako Nareshbhai Vaniya Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0066

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(b), 489A, 489B, 489C, 489D

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High Courts19 Apr 2022Allowed

Mitesh Harshadbhai Kahar Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0065

Code Of Criminal Procedure, 1973 — Section 438Gujarat Prohibition Act, 1949 — Section 65(e), 81, 98(2), 116(2)

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High Courts19 Apr 2022 Dismissed

Motibhai Revabhai Prajapati S/O Revabhai Prajapati Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0064

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 96, 115, Order 41 Rule(1), Order 41 Rule(2)Limitation Act, 1963 — Section 5

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High Courts19 Apr 2022 Dismissed

Padma Babubhai Patni Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0063

Constitution Of India, 1950 — Article 14, 16

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High Courts19 Apr 2022 Dismissed

Vimalkant Bhanuprasad Shrimali Vs IDMC Limited

Gujarat High Court · (2022) 04 GUJ CK 0062

Constitution Of India, 1950 — Article 226Conduct, Discipline And Appeal Rules, 2019 — Rule 5, 5.2, 7, 22.5.9, 29, 29(3), 29.9, 29.9.3Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013 — Section 2, 3, 4, 4(1), 9, 10, 11, 13

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High Courts19 Apr 2022Allowed