COURT ARCHIVE

Gujarat High Court judgments, 2023

1,225 judgments · page 55 of 62

High Courts31 Jan 2023Allowed

Jayeshbhai Mansukhbhai Chitroda Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0150

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

High Courts31 Jan 2023Dismissed

Laxmanbhai @ Ghugho Banabhai Gohel Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0149

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)

High Courts31 Jan 2023Allowed

Mukeshbhai Mangabhai Bhaskar Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0148

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482

High Courts31 Jan 2023Allowed

Deepakkumar Govindbhai Thakor Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0147

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482

High Courts31 Jan 2023Allowed

Rakeshkumar Shivlal Damor Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0146

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482

High Courts31 Jan 2023Allowed

Pinesh Rakeshbhai Rana Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0145

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

High Courts31 Jan 2023Allowed

Javid @ Javed S/O Rafik Saiyad Through Habib S/O Rafik Saiyad Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0144

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)

High Courts31 Jan 2023Allowed

Indravadanbhai Navnitlal Bhagwagar Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0143

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

High Courts30 Jan 2023Allowed

State Of Gujarat Vs Vipulbhai Keshubhai Parmar

Gujarat High Court · (2023) 01 GUJ CK 0141

High Courts30 Jan 2023Allowed

Dipak Satyanarayan Chawla Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0140

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(ha), 3(2)

High Courts30 Jan 2023Allowed

Rajubhai @ Gaddo Shivabhai Madhabhai Paraliya Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0139

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)

High Courts30 Jan 2023Allowed

Alimamad Abubhai Bloch @ Makrani Through Nurjahaben Alimamad Bloch Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0138

Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 2(e), 3(1)

High Courts30 Jan 2023Allowed

Anjali @ Vinisha W/O Mohinsinh @ Chaku Gulabsingh @ Chhiyalal Parghi D/O Gaaranti @ Gattu @ Sudamsi Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0137

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)

High Courts30 Jan 2023Allowed

Shamsher @ Samir Abbasbhai Junat Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0136

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)

High Courts30 Jan 2023Allowed

Shankarbhai Sonubhai Marwadi Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0135

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 114, 379

High Courts30 Jan 2023Allowed

Chimanbhai @ Munno Paljibhai Gohil Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0134

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)

High Courts30 Jan 2023Disposed Of

Amad Mamad Jat Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0133

Constitution Of India, 1950 — Article 29(1), 226

High Courts25 Jan 2023Allowed

Noorjahanbibi Mubinali Saiyed Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0132

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 357, 482Indian Penal Code, 1860 — Section 114, 384, 386, 506(2)

High Courts25 Jan 2023Dismissed

Ghambhirsinh Keshubha Jadeja Proprietor Jadeja Enterprise Vs India Home Loan Ltd

Gujarat High Court · (2023) 01 GUJ CK 0131

Constitution Of India, 1950 — Article 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17

High Courts25 Jan 2023Allowed

Pradipsinh Ramsinh Champavat Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0130