High Courts01 Apr 2022Allowed
Chetnaben Chetankumar Patel Vs Bhalabhai Mohanbhai Koli
Gujarat High Court · (2022) 04 GUJ CK 0001
Constitution Of India, 1950 — Article 227
COURT ARCHIVE
Gujarat High Court judgments, 2022
1,504 judgments · page 61 of 76
High Courts31 Mar 2022Allowed/Disposed Of
Darpan (Ghatlodia) Cooperative Housing Scoiety Limited Thru Chairman Naresh Gangaram Rathod Vs Dahyabhai Maganbhai Rabari(Desai) @ D.M.Desai
Gujarat High Court · (2022) 03 GUJ CK 0097
Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 43 Rule 1(r)Societies Registration Act, 1860 — Section 53Specific Relief Act, 1963 — Section 36, 37
High Courts31 Mar 2022 Dismissed
State Of Gujarat Vs Naranbhai Jitram Patel & 2 Other(S)
Gujarat High Court · (2022) 03 GUJ CK 0096
Indian Penal Code, 1860 — Section 120B, 320Bombay Police Act, 1951 — Section 135(1)Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 379
High Courts31 Mar 2022 Dismissed
State Of Gujarat Vs Somabhai Rupabhai Nayak
Gujarat High Court · (2022) 03 GUJ CK 0095
Indian Penal Code, 1860 — Section 302Bombay Police Act, 1951 — Section 135Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 379
High Courts31 Mar 2022Allowed
Yogeshkumar Keshavlal Kamdar Vs Jamnadas Bhagwandas Vakharia & 3 Other(S)
Gujarat High Court · (2022) 03 GUJ CK 0094
Code Of Criminal Procedure, 1973 — Section 202, 204, 256, 256(1), 378(1), 378(4)Indian Penal Code, 1860 — Section 114, 406, 420Negotiable Instruments Act, 1881 — Section 138, 142
High Courts31 Mar 2022 Dismissed
SPS Tube Industries Through Partner Sanny Prakashraj Jain Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0093
Constitution Of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29, 29(1), 50Electricity Act, 1910 — Section 2(c), 24
High Courts30 Mar 2022 Dismissed
Sheikh Zarinabanu Mohammad Nisar Vs Risaldaar Rihanabanu Illiyaskhan
Gujarat High Court · (2022) 03 GUJ CK 0088
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 115Limitation Act, 1963 — Section 2(l), 3, 5
High Courts30 Mar 2022Allowed
Shailesh @ Bakro @ Babu Raghunath Mistri Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0086
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)
High Courts30 Mar 2022Allowed
Samir Hanifbhai Bloch (Makrani) Through His Brother Shahnavaj Hanifbhai Block Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0085
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(1)
High Courts30 Mar 2022Allowed
Amirmiya @ Munno Sattarmiya Saiyed Vs Commissioner Of Police
Gujarat High Court · (2022) 03 GUJ CK 0084
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)
High Courts29 Mar 2022 Dismissed
State Of Gujarat Vs Velabhai Punabhai Thakore & 2 Other(S)
Gujarat High Court · (2022) 03 GUJ CK 0092
Indian Penal Code, 1860 — Section 34, 120(B), 307, 323, 324, 326Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 378(1)(3), 379
High Courts29 Mar 2022 Dismissed
State Of Gujarat Vs Chhatrasinh Ghemalsinh Rana & 1 Other(S)
Gujarat High Court · (2022) 03 GUJ CK 0091
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 379Evidence Act, 1872 — Section 27
High Courts29 Mar 2022Allowed
Manjulaben Vitthalbhai Gevariya Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0090
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(x), 3(i)(x), 3(2)(v), 3(2)(5a), 14A, 18, 18A, 18A(i)Code Of Criminal Procedure, 1973 — Section 438, 482Code Of Criminal Procedure, 1989 — Section 438
High Courts29 Mar 2022
Anwerhussain Usman Sumra Vs Sajjad Hira, Chairman Of Gujarat State Waqf Board
Gujarat High Court · (2022) 03 GUJ CK 0089
Constitution Of India, 1950 — Article 226, 226(3), 227, 228Gujarat High Court Rules, 1993 — Rule 30, 188
High Courts29 Mar 2022 Dismissed
Narendrabhai Dalsukhbhai Parmar Vs Vaishaliben Narendrabhai Parmar
Gujarat High Court · (2022) 03 GUJ CK 0087
Constitution Of India, 1950 — Article 226, 227Hindu Marriage Act, 1955 — Section 13, 24Code Of Civil Procedure, 1908 — Section 115
High Courts29 Mar 2022Allowed
Praveen K. Gokhroo Vs Union Of India
Gujarat High Court · (2022) 03 GUJ CK 0083
Constitution Of India, 1950 — Article 226
High Courts28 Mar 2022 Dismissed
State Of Gujarat Vs Shimaliya Chhagan Parghi & 1 Other(S)
Gujarat High Court · (2022) 03 GUJ CK 0082
Indian Penal Code, 1860 — Section 395, 397Arms Act, 1959 — Section 25(1)(b)(a), 27Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 379
High Courts28 Mar 2022Allowed
Robinsinh Rajubha Zala Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0080
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 323, 324, 326, 504Gujarat Police Act, 1951 — Section 135
High Courts28 Mar 2022Disposed Of
Gujarat State Fertilizer And Chemicals Ltd Vs Dahyabhai Shankarbhai Gohil
Gujarat High Court · (2022) 03 GUJ CK 0077
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 54Code Of Civil Procedure, 1908 — Section 96
High Courts28 Mar 2022Disposed Of
Shubham Ramkumar Agrawal Vs Chairman, Working Committee For Professional Undergraduate/Post Graduate Medical Educational Course
Gujarat High Court · (2022) 03 GUJ CK 0076
Constitution Of India, 1950 — Article 14, 226Rights Of Persons With Disabilities Act, 2016 — Section 19Gujarat Professional Medical Educational Colleges Or Institutions (Regulations Of Admission And Fixation Of Fees) Act, 2007 — Section 3(1), 3(2), 4, 20(1)