COURT ARCHIVE

Gujarat High Court judgments, 2023

1,225 judgments · page 58 of 62

High Courts18 Jan 2023Allowed

Mukadas Hussain Anwar Hussain Alosardar Sheikh Through Noman Hussain Mukadas Hussain Sheikh Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0089

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

High Courts18 Jan 2023Allowed

Aditiya @ Adi Kamleshbhai Chunara Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0088

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

High Courts18 Jan 2023Allowed

Aamin Abdulbhai Kalubhai Shaikh Through Heena Aamin Abdulbhai Shaikh Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0087

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

High Courts18 Jan 2023Allowed

Niraj @ Dhiraj Shivlal Chauhan Through Chandravatiben Shivlal Chauhan Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0086

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

High Courts17 Jan 2023Allowed

Swati Rajiv Goswami Vs Commissioner Of Police, Ahmedabad

Gujarat High Court · (2023) 01 GUJ CK 0085

Constitution Of India, 1950 — Article 19, 19(1)(a), 21, 226Gujarat Police Act, 1951 — Section 33, 33(1), 33(1)(o), 33(6), 37(3)Right To Information Act, 2005 — Section 2(f), 2(h), 3, 4, 4(1)(b), 4(1)(c), 6, 19(1), 24, 24(4), 33

High Courts17 Jan 2023Allowed

Jagdishchandra Vithaldas Raval Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0084

Constitution Of India, 1950 — Article 226Registration Act, 1908 — Section 17, 17(1)(b)Bombay Land Revenue Code, 1879 — Section 135D

High Courts17 Jan 2023Allowed

High Court Of Gujarat Vs Gujarat Information Commission & 1 Other(S)

Gujarat High Court · (2023) 01 GUJ CK 0083

Constitution Of India, 1950 — Article 226Gujarat High Court (Right To Information) Rules, 2005 — Rules 4(4), 5(2)Right To Information Act, 2005 — Section 2(f), 6(2), 7, 8, 8(1), 8(1)(e), 8(1)(g), 8(1)(j), 11, 11(1), 19

High Courts17 Jan 2023

Piyush Jayantibhai Shah Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0080

High Courts17 Jan 2023

Bharatbhai Kishorbhai Motwani Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0079

Negotiable Instruments Act, 1881 — Section 138

High Courts16 Jan 2023Allowed

Ajay Rohitbhai Dantani - Chunara Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0078

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

High Courts16 Jan 2023Allowed

Imran Ibrahim Jokhiya Thro Poa Bloch Mahamad Rafik Kadarbhai Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0077

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

High Courts16 Jan 2023Allowed

Jamale Dadasaheb Bandu Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0076

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

High Courts16 Jan 2023Allowed

Sawaising Tejmalsing Rajput Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0075

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

High Courts16 Jan 2023

Arjanbhai Mavjibhai Rathod Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0073

High Courts16 Jan 2023

Kamlesh Mansukhbhai Turakhia Vs Rameshkumar Arjanbhai Prajapati

Gujarat High Court · (2023) 01 GUJ CK 0072

Negotiable Instruments Act, 1881 — Section 138

High Courts16 Jan 2023

Bismillahbibi Abdulhamid Mir Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0071

Indian Penal Code, 1860 — Section 498(A)

High Courts16 Jan 2023Disposed Of

Kiran Surendrabhai Padmasali Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0070

Negotiable Instruments Act, 1881 — Section 138, 141

High Courts16 Jan 2023Allowed

Mukeshbhai Vithalbhai Suthar (Mewada) Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0066

Code Of Criminal Procedure, 1973 — Section 389Negotiable Instruments Act, 1881 — Section 148

High Courts13 Jan 2023Dismissed

Deputy Engineer (O&M) - Dakshin Gujarat Vij Company Limited Vs Dilipkumar P Mistry & 1 Other(S)

Gujarat High Court · (2023) 01 GUJ CK 0053

Constitution Of India, 1950 — Article 226, 227Electricity Act, 2003 — Section 126, 135

High Courts13 Jan 2023Disposed Of

Railway Employees Consumer Co-Operative Society Ltd Vs State Of Gujarat

Gujarat High Court · (2023) 01 GUJ CK 0052