COURT ARCHIVE

Gujarat High Court judgments, 2024

932 judgments · page 9 of 47

High Courts03 Oct 2024Allowed

Bhagwanbhai Samatbhai Solanki Versus Vs State Of Gujarat & Anr.

Gujarat High Court · (2024) 10 GUJ CK 0011

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code, 1860 — Section 114, 504, 506(2)Gujarat Land Grabbing (Prohibition) Act, 2020 — Section 3, 4(1), 4(3), 5(c)

Read judgment

High Courts03 Oct 2024Allowed

Ahmedabad Municipal Corporation Versus Vs Trivedi Pankajkumar Bhikhalal

Gujarat High Court · (2024) 10 GUJ CK 0010

Constitution of India, 1950 — Articles 14, 16, 226

Read judgment

High Courts03 Oct 2024Allowed

Arjun @ Arjun Khalpo @ Bhikhlo Jayeshbhai Rohit Through Teena Arjunbhai Rohit Versus Vs State Of Gujarat & Ors

Gujarat High Court · (2024) 10 GUJ CK 0009

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)

Read judgment

High Courts03 Oct 2024Allowed

Rohit @ Shobhit Rakesh @ Pappubhai Bhagvatiprasad Mishra Thro Rakesh Prasad Mishra Versus Vs State Of Gujarat & Ors

Gujarat High Court · (2024) 10 GUJ CK 0008

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 120B, 380, 427

Read judgment

High Courts03 Oct 2024Dismissed

State of Gujarat Versus Vs Dafer Khamisha Shahu & Ors.

Gujarat High Court · (2024) 10 GUJ CK 0007

Code of Criminal Procedure, 1973 — Section 313, 377Indian Penal Code, 1860 — Section 399, 400

Read judgment

High Courts03 Oct 2024Allowed

Prakash S/O Shankarrav Bhagat Thro Sunandaben Shankarrav Bhagat Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2024) 10 GUJ CK 0006

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(E), 65(A)(E), 81, 83, 84 , 98(2), 108, 116(B)Bharatiya Nagarik Suraksha Sanhita 2023 — Section 111(3)(4)

Read judgment

High Courts03 Oct 2024Allowed

Sunny Sachinbhai Parmar Through Bhartiben Sachinbhai Parmar Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2024) 10 GUJ CK 0005

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 120B, 294(B), 323, 324, 392, 427, 506(2)Gujarat Police Act, 1951 — Section 135(1)

Read judgment

High Courts01 Oct 2024Dismissed

New India Assurance Co. Ltd Through Versus Vs Ramrul @ Munna Lokane Mina & Ors.

Gujarat High Court · (2024) 10 GUJ CK 0004

Motor Vehicles Act, 1988 — Section 164, 165, 166, 173Indian Penal Code, 1860 — Section 279, 302, 304A

Read judgment

High Courts01 Oct 2024Allowed

New India Assurance Co Ltd Through Legal Cell Versus Vs Mulchand Kalyanji & Co Parshwanath Township & Ors.

Gujarat High Court · (2024) 10 GUJ CK 0003

Motor Vehicles Act, 1988 — Section 173

Read judgment

High Courts01 Oct 2024Allowed

Suresh Hanumanaram Bishnoi (Godara) Versus Vs District Magistrate & Ors

Gujarat High Court · (2024) 10 GUJ CK 0002

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), 99, 116(2)

Read judgment

High Courts01 Oct 2024Allowed

Omprakash Laduram Bishnoi (Godara) Versus Vs District Magistrate & Ors

Gujarat High Court · (2024) 10 GUJ CK 0001

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), 99, 116(2)

Read judgment

High Courts23 Aug 2024Allowed

Jivraj @ Jivo Radheshyam Rajput Thro Hina Jivraj Rajput Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 08 GUJ CK 0014

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(e), 81, 84 , 98(2), 108, 116(b)Constitution of India, 1950 — Articles 22

Read judgment

High Courts23 Aug 2024Allowed

Ajaykumar Alpeshkumar Patel Thro Lilaben Alpeshkumar Patel Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 08 GUJ CK 0013

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(a), 65(e), 81, 83 , 98(2), 108Constitution of India, 1950 — Articles 22

Read judgment

High Courts23 Aug 2024Allowed

Thakor Dashrathji Sahdevji Versus Vs State Of Gujarat

Gujarat High Court · (2024) 08 GUJ CK 0012

Code of Criminal Procedure, 1973 — Section 207, 313, 374Indian Penal Code, 1860 — Section 299, 300, 302, 304, 504Gujarat Police Act, 1951 — Section 135

Read judgment

High Courts23 Aug 2024Allowed

Mahetab Aalam Mohammed Bashir Ansari Thro Mohammed Bashir Abdul Samad Ansari Versus Vs Commissioner Of Police & Ors.

Gujarat High Court · (2024) 08 GUJ CK 0011

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 379, 380, 454, 457Constitution of India, 1950 — Articles 21, 22

Read judgment

High Courts23 Aug 2024Allowed

Majidkhan Sherkhan Ummarkhan Baloch Thro Ramjankhan Sherkhan Ummarkhan Baloch Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 08 GUJ CK 0010

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 147, 148, 149, 279, 323, 324, 337, 338, 498(A)Prohibition of Dowry Act, 1961 — Section 65(a)(a), 65(a)(e), 98(2), 116B

Read judgment

High Courts23 Aug 2024Allowed

Himanshu @ Harry Rameshbhai Ludhwani Thro Brahamakshatri Bhagwatiben Chandrakant Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 08 GUJ CK 0009

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(e), 81, 98(2), 108, 116BConstitution of India, 1950 — Articles 22

Read judgment

High Courts23 Aug 2024Dismissed

Khs Machinery Pvt Ltd Versus Vs Vishnu Shukla & Ors.

Gujarat High Court · (2024) 08 GUJ CK 0008

Constitution of India, 1950 — Articles 215Code of Civil Procedure, 1908 — Order 39 Rule 2A, Order 39 Rule 2, Order 7 Rule 11(a), Order 7 Rule 11(d)

Read judgment

High Courts22 Aug 2024Allowed

Jitubhai So/ Bhanabhai Zinjala Thro Sagar Gopalbhai Chandel Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 08 GUJ CK 0007

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), 68, 81, 83, 84, 98(2), 116(B)Constitution of India, 1950 — Articles 22

Read judgment

High Courts22 Aug 2024Disposed of

Akhamsinh Samantsinh Patel Thro Zazamben Akhamsinh Patel Versus Vs District Magistrate, Panchmahals & Ors.

Gujarat High Court · (2024) 08 GUJ CK 0006

Constitution of India, 1950 — Articles 22(5), 226Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3, 3(1), 3(2), 8

Read judgment