COURT ARCHIVE

Gujarat High Court judgments, 2023

1,225 judgments · page 42 of 62

High Courts03 Apr 2023Allowed/Disposed Of

Shivraj S/O Dhannalal Kir Vs Commissioner Of Police

Gujarat High Court · (2023) 04 GUJ CK 0004

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)

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High Courts03 Apr 2023Allowed/Disposed Of

Gopi @ Rahul S/O Supadu Bhagvat Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0003

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(c), 3(1)

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High Courts03 Apr 2023Dismissed

Sarvadi Amansha @ Rafiqsha Jusabsha Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0002

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High Courts29 Mar 2023Allowed

Heirs Of Decd. Savabhai Lalabhai Bhangi Vs Shinavad Kelavani Mandal

Gujarat High Court · (2023) 03 GUJ CK 0150

Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 96

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High Courts29 Mar 2023Allowed

Kalabhai Galbabhai Bhangi Vs Shinavad Kelavani Mandal

Gujarat High Court · (2023) 03 GUJ CK 0149

Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 96

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High Courts29 Mar 2023Allowed

Hansaben Bhalabhai Madhvi Parmar Vs Deputy Collector

Gujarat High Court · (2023) 03 GUJ CK 0148

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High Courts29 Mar 2023Allowed

Dipakkumar Ramasre Prajapati Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0147

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

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High Courts29 Mar 2023Allowed

Pradip Ramanbhai Patel Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0146

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

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High Courts29 Mar 2023Allowed

Dhavalkumar Rajubhai Raval Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0145

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

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High Courts29 Mar 2023Allowed

Baloch Jivanbhai Lalkhan Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0144

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

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High Courts29 Mar 2023Allowed

Maniyar Sherkhan Chandbhai Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0143

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

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High Courts28 Mar 2023Allowed/Dismissed

Bhavin @ Bhavin Bado S/O Kalyanbhai Nakrani Through His Brother Nikunjbhai Kalyanbhai Nakrani Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0141

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(bb), 3(1)

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High Courts28 Mar 2023Allowed/Dismissed

Hashmukh @ Hitesh @ Popat Amaratbhai Hadiyal Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0140

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(c), 3(1)

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High Courts28 Mar 2023Allowed/Dismissed

Harsh @ Vicky @ Viru S/O Hasmukhbhai Khernar Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0139

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(c), 3(1)

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High Courts28 Mar 2023Allowed/Dismissed

Omprakash @ Nanku S/O Rajnath Yadav Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0138

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(c), 3(1)

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High Courts28 Mar 2023Allowed/Dismissed

Vivek @ Kaniyo S/O Mahendrabhai Mahire Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0136

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(c), 3(1)

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High Courts28 Mar 2023Allowed/Dismissed

Niten S/O Manubhai Kavad Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0135

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(c), 3(1)

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High Courts28 Mar 2023Allowed/Dismissed

Sachin Sunilrav Kamle (Marathi) Thro Vaghela Mehulbhai Rajubhai Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0132

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(c), 3(1), 3(2)

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High Courts27 Mar 2023Dismissed

Manojbhai Kanubhai Patel @ Manojrai Ishwarlal Thakar Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0142

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173, 482Indian Penal Code, 1860 — Section 120B, 188, 196, 197, 406, 420, 465, 468, 472

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High Courts27 Mar 2023Allowed/Dismissed

Sandip @ Gavathi S/O Gopalbhai Kumavar (Kumavat) Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0137

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(c), 3(1)

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