High Courts09 Oct 2024Allowed
Vaghari Parshottambhai Mohanbhai Versus Vs Driver Of Matador No Gj-3-T-675, Rabari Sagrambhai Devsibhai & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0031
Motor Vehicles Act, 1988 — Section 165, 166, 168, 173
COURT ARCHIVE
Gujarat High Court judgments, 2024
932 judgments · page 8 of 47
High Courts09 Oct 2024Allowed
Jahir Ahmed @ Zahira S/O Jamaluddin Ansari Through Ali Ahmed Ansari Versus Vs State Of Gujarat & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0030
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 323, 324, 504Gujarat Police Act, 1951 — Section 135(1)
High Courts08 Oct 2024Dismissed
Bhargavbhai Rajnikant Sheth & Anr. Versus Vs Kantaben Ramaji Makwana & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0029
High Courts08 Oct 2024Allowed
Sangeetaben Rameshbhai Kharpadiya & Ors. Versus Vs State Of Gujarat & Anr.
Gujarat High Court · (2024) 10 GUJ CK 0028
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 107, 108, 114, 306Industrial Disputes Act,1947 — Section 27
High Courts08 Oct 2024Dismissed
L H Of Merajbhai Vajabhai Desai & Ors. Versus Vs Popatbhai Mohanbhai Padsala & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0027
Code of Civil Procedure, 1908 — Section 96, Order VII Rule 11 (a) & (d), Order VII Rule 14(1), Order XXXXI Rule 27Limitation Act, 1963 — Section 2(j), 3, 4, 24, Article 54, 58, 59, 113Indian Limitation Act, 1908 — Article 120
High Courts08 Oct 2024Dismissed
State Of Gujarat Versus Vs Bhavesh Kanubhai Parmar & Anr.
Gujarat High Court · (2024) 10 GUJ CK 0026
Code of Criminal Procedure, 1973 — Section 313, 377Indian Penal Code, 1860 — Section 114, 306, 323, 334, 504Bombay Police Act, 1951 — Section 135
High Courts08 Oct 2024Dismissed
State Of Gujarat Versus Vs Kuldipsinh Nirmalsinh Gohil
Gujarat High Court · (2024) 10 GUJ CK 0025
Code of Criminal Procedure, 1973 — Section 164, 313, 377Indian Penal Code, 1860 — Section 300, 302, 304Indian Evidence Act, 1872 — Section 65-B(4)(c)
High Courts08 Oct 2024Allowed
Kalpeshbhai Nanjibhai Patani (Tholavala) Thro Nanjibhai Virchandbhai Patani Versus Vs State Of Gujarat & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0024
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 294(b), 323, 324, 379B, 394, 452Gujarat Police Act, 1951 — Section 135(1)
High Courts07 Oct 2024Allowed
Siddharth Ajitsinh Jhala Versus Vs State Of Gujarat & Anr.
Gujarat High Court · (2024) 10 GUJ CK 0023
Indian Penal Code, 1860 — Section 114, 120B, 173, 186, 262, 263, 332, 380, 420, 467, 471, 504Code of Criminal Procedure, 1973 — Section 2(d), 195, 195(1)(b)
High Courts07 Oct 2024Allowed
Gajaraben Mangalbhai Vasava (Baria) & Ors. Versus Vs Ranabhai Ranmalbhai Aadodara & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0022
Motor Vehicles Act, 1988 — Section 166, 173
High Courts07 Oct 2024Disposed off
Government Of Gujarat & Ors. Versus Vs Gujarat Fisheries Development Corporation Ltd & Anr.
Gujarat High Court · (2024) 10 GUJ CK 0021
High Courts07 Oct 2024Dismissed
State Of Gujarat Versus Vs Jamiyatkhan Mohmedkhan Baloch & Ors
Gujarat High Court · (2024) 10 GUJ CK 0020
Code of Criminal Procedure, 1973 — Section 313, 378Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)Indian Penal Code, 1860 — Section 114, 363, 366, 376
High Courts07 Oct 2024Allowed
Alpesh S/O Arvindbhai Barot Through Dharmishta Alpeshbhai Barot Versus Vs State Of Gujarat & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0019
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(A)(E), 81, 98(2), 116(B)
High Courts04 Oct 2024Disposed off
Jakhariya Saleman Manek & Anr. Versus Vs Ministry Of Environment Forest And Climate Change & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0018
National Green Tribunal Act, 2010 — Section 15, 16Environment Protection Act, 1986 — Section 3
High Courts04 Oct 2024Dismissed
Jitendrabhai Muljibhai Dalwadi S/O Murjibhai Maturji Dalwadi & Ors. Versus Vs Chhatrasinh Pratapsinh Vaghela Since Decd. Through Heirs & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0017
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(16C), 4A, 8, 10A, 14, 15, 29, 31, 31A, 32, 32(1A)(a), 32(1A)(b), 32G, 32G(b), 32G(3), 32H, 32P, 32P(2)(C), 32Q, 43, 63A, 74, 84CBombay Land Revenue Code, 1879 — Section 55
High Courts04 Oct 2024Allowed
Haresh Nagjibhai Ramani & Ors. Versus Vs Uday Dineshchandra Bhatt & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0016
Arbitration and Conciliation Act, 1996 — Section 5, 8, 9, 11, 11(6), 11(6A), 21, 34(2)(1)(a), 34 (2)(b), 37Code of Criminal Procedure, 1973 — Section 82, 83, 156(3)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 477
High Courts04 Oct 2024Dismissed
Krishnaben Kantilal Bavarva Versus Vs State Of Gujarat & Anr.
Gujarat High Court · (2024) 10 GUJ CK 0015
Code of Criminal Procedure, 1973 — Section 202, 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)Companies Act, 2013 — Section 2(24), 5
High Courts04 Oct 2024Allowed
Akash @ Raja Shayamkumar Chaturvedi Thro Mihir Satishkumar Chaturvedi Versus Vs Commissioner Of Police & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0014
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 294(b), 323, 324, 326, 392, 427Gujarat Police Act, 1951 — Section 135(1)
High Courts04 Oct 2024Allowed
Mo. Imran @ Mama S/O Mo. Ikbal @ Ikbal Hingora (Memon) Thro Rakesh Kumar Amarnath Puri Versus Vs State Of Gujarat & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0013
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 379
High Courts04 Oct 2024Allowed
Mukesh @ Sunny Omprakash Chavla (Khatik) Thro Rajendra Omprakash Chavla Versus Vs Commissioner Of Police, Ahmedabad City & Ors.
Gujarat High Court · (2024) 10 GUJ CK 0012
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 81, 83, 98(2), 116(B)