CourtKutchehry.com

COURT ARCHIVE

Gujarat High Court judgments, 2022

1,504 judgments · page 62 of 76

High Courts28 Mar 2022Allowed

Abhishek @ Jonty Ramnikbhai Kharecha Through Harshaben W/O Ramnikbhai Kharecha Vs State Of Gujarat

Gujarat High Court · (2022) 03 GUJ CK 0075

Prevention Of Illicit Trafficking In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 2(e), 3, 3(1), 3(2), 9Telangana Prevention Of Dangerous Activities Of Boot-Leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders And White Collar Or Financial Offenders Act, 1986 — Section 2(a)
Read judgment
High Courts23 Mar 2022Allowed

Ramsingbhai Saburbhai Patel Vs State Of Gujarat

Gujarat High Court · (2022) 03 GUJ CK 0058

Constitution Of India, 1950 — Article 311(2)Gujarat Civil Services (Discipline And Appeal) Rules, 1971 — Rule 14, 19Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2)
Read judgment
High Courts22 Mar 2022Allowed

Manoj @ Munnabhai Ashwinbhai Somabhai Parmar Vs Director General Of Police

Gujarat High Court · (2022) 03 GUJ CK 0061

Constitution Of India, 1950 — Article 21, 22Prevention Of Illicit Trafficking In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3, 3(1), 3(2), 9Telangana Prevention Of Dangerous Activities Of Boot Leggers Dacoits, Drug Offenders Goondas Immoral Traffic Offenders Land-Grabbers Spurious Seed Offenders Insecticide Offenders Fertiliser Offenders Food Adulteration Offenders Fake Document Offenders Scheduled Commodities Offenders Forest Offenders Gaming Offenders Sexual Offenders, Explosive Substances Offenders Arms Offenders Cyber Crime Offenders And White Collar Or Financial Offenders Act, 1986 — Section 2(a), 2(e)
Read judgment
High Courts21 Mar 2022Allowed

Sureshbhai Dhirubhai Kakadiya Vs State Of Gujarat

Gujarat High Court · (2022) 03 GUJ CK 0071

Gujarat Minerals (Prevention Of Illegal Mining Transportation And Storage) Rules, 2017 — Rule 21Indian Penal Code, 1860 — Section 114, 379Mines And Mineral (Regulation And Development) Act, 1957 — Section 21(1)
Read judgment