High Courts05 May 2023Dismissed
Akshat Pramodkumar Chaudhary Vs Deputy Commissioner Of Income Tax Circle 1(1)(1), Surat
Gujarat High Court · (2023) 05 GUJ CK 0025
Income Tax Act, 1961 — Section 10(38), 68, 131, 133(6), 143(3), 147, 147(a), 148
COURT ARCHIVE
Gujarat High Court judgments, 2023
1,225 judgments · page 35 of 62
High Courts04 May 2023Allowed
Ranchhod Jesha Chhanga Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0023
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R), 3(1)(S), 3(2)(V), 3(2)(VA), 14(a)Indian Penal Code, 1860 — Section 120(B), 143, 144, 147, 148, 149, 294(B), 307, 323, 324, 452, 506(2)Gujarat Police Act, 1951 — Section 135
High Courts04 May 2023Allowed
Gajendrasinh Khengarsinh Rana Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0022
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 408, 409, 406, 420, 465, 467, 468, 471
High Courts04 May 2023Allowed
Shaileshkumar @ Lalo Bharatkumar Vyas Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0021
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 467, 468
High Courts04 May 2023Allowed
Prit Yogeshkumar Patel Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0020
Code Of Criminal Procedure, 1973 — Section 438Gujarat Prohibition. Act, 1949 — Section 65(a)(e), 98(2), 116(B)
High Courts04 May 2023Allowed
Ratilal Maganlal Valand Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0019
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120(b), 406, 420, 467, 468, 471
High Courts04 May 2023Disposed Of
Pioneer Fil-Med Pvt. Ltd Vs Gujarat Metro Rail Corporation Limited
Gujarat High Court · (2023) 05 GUJ CK 0014
Constitution Of India, 1950 — Article 14, 19(1)(g), 226
High Courts03 May 2023Allowed
Rabari Velabhai Nagjibhai Vs Special Land Acquisition Officer
Gujarat High Court · (2023) 05 GUJ CK 0018
Constitution Of India, 1950 — Article 300ARight To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 19, 24(1)(a)
High Courts03 May 2023Allowed
Atulkumar @ Bhuro Rajeshbhai @ Rajubhai Parmar Through Rajeshbhai Umedbhai Parmar Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0017
Constitution Of India, 1950 — Article 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(1), 3(2)
High Courts03 May 2023Allowed
Gulam Murtaza Muhammad Kureshi Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0016
Constitution Of India, 1950 — Article 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(bbb), 3(1), 3(2)
High Courts03 May 2023Allowed
Najarkhan Aarifkhan Pathan Through Mother Nazneenbanu Aarifkhan Pathan Vs Commissioner Of Police
Gujarat High Court · (2023) 05 GUJ CK 0015
Constitution Of India, 1950 — Article 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(1), 3(2)
High Courts02 May 2023
Rahul Gandhi Vs Purnesh Ishwerbhai Modi
Gujarat High Court · (2023) 05 GUJ CK 0024
High Courts02 May 2023Allowed
Vikas Sahiram Kurmi (Varma) Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0013
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w) (i), 3(w)(ii), 3(2)(5), 14(A)(2)Indian Penal Code, 1860 — Section 363, 366, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3A, 4, 17
High Courts02 May 2023Disposed Of
Hemingbhai Natvarbhai Patel Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0012
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1) (g), 3(1)(r), 3(1)(s), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 143, 147, 148, 149, 427, 447, 504, 506(2)
High Courts02 May 2023Allowed
Seemaben Hirenbhai Agrawal Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0011
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 406, 420
High Courts02 May 2023Dismissed
State Of Gujarat Vs Sanjaybhai Ishwarbhai Desai
Gujarat High Court · (2023) 05 GUJ CK 0010
High Courts02 May 2023Allowed
Ketanbhai Hasmukhbhai Valand (Luhana) Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0009
Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1), 9(2)
High Courts02 May 2023Allowed
Kamlesh @ Lalu S/O Pramod Parmar Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0008
Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1), 9(2)
High Courts02 May 2023Allowed
Dipak Lalchand Gupta Through Lalchandbhai Ramdulare Gupta Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0007
Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)
High Courts01 May 2023Allowed
Yuvrajbhai Vahtubhai Khachar Vs State Of Gujarat
Gujarat High Court · (2023) 05 GUJ CK 0006
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 120(b), 143, 147, 148, 149, 323, 324, 325, 341, 326, 397, 504, 506 (2)Arms Act, 1959 — Section 25(1), 25(1b)(a)