High Courts21 Jan 2025Dismissed
Abhishekkumar Mishra S/o Ashok Kumar Mishra Versus Vs Ankita Ghanshyam Chauhan D/o Ghanshyam Kanhaiyalal Chauhan
Gujarat High Court · (2025) 01 GUJ CK 0689
COURT ARCHIVE
Gujarat High Court judgments, 2025
397 judgments · page 18 of 20
High Courts21 Jan 2025Allowed
Shibaram @ Shiba S/O Baburaj @ Babu Bhuyan (Bhuiya) Through Shankar Babu Bhuyan Versus Vs State of Gujarat & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0688
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 54, 115(2), 118(1), 308(3), 351(3), 352Gujarat Police Act, 1951 — Section 135, 135(1)
High Courts21 Jan 2025Allowed
Ganeshkumar @ Tarbuch S/o. Bholabhai Gosai Through Bhartiben Bholabhai Gosai Versus Vs Commissioner of Police & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0687
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 54, 115(2), 118(2), 351(2), 352Gujarat Police Act, 1951 — Section 135
High Courts21 Jan 2025Allowed
Karan @ Kanna Amrutlal Chauhan Through Absekh Ratansingh Sikarwar Versus Vs State of Gujarat & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0686
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 114, 294B, 323, 324, 326Bharatiya Nyaya Sanhita, 2023 — Section 118(2), 125(1), 189(1), 189(4), 190, 190(1), 191(3)
High Courts20 Jan 2025Partly Allowed
Magru Alta Prasad Rajbhar - Yadav Versus Vs State of Gujarat
Gujarat High Court · (2025) 01 GUJ CK 0639
Code of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 300, 302, 304
High Courts20 Jan 2025Dismissed
Maushami Amulkumar Ganguly & Ors. Versus Vs State of Gujarat & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0638
Gujarat Panchayats Act, 1993 — Section 227, 274Gujarat Panchayat Services (Class-III), Departmental Examination (Second Amendment) Rules, 2023 — Rule 1, 2, 2(i), 3, 3(i), 4
High Courts20 Jan 2025Allowed
Savitaben Dalabhai Soya Versus Vs State of Gujarat & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0637
High Courts20 Jan 2025Allowed
Parash Kishorbhai Sachadev Through Kishorbhai S/o Ramjibhai Sachdev Versus Vs The Collector And District Magistrate, Porbandar & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0636
Constitution of India, 1950 — Articles 22(5), 226Indian Penal Code, 1860 — Section 120B, 406, 409, 465, 467, 471, 477APrevention of the Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3, 3(1), 7
High Courts20 Jan 2025Allowed
Ravindra Kameshwarsinh Yadav Thro Anitadevi Kameshwarsinh Yadav Versus Vs State of Gujarat & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0635
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 54, 114, 115(2), 118(1), 294(B), 296, 323, 324, 354AGujarat Police Act, 1951 — Section 135(1)
High Courts20 Jan 2025Allowed
Suraj @ Pappu Santoshbhai Murarilal Shrivas Thro Anitadevi Kameshwarsinh Yadav Versus Vs State of Gujarat & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0634
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 54, 114, 115(2), 118(1), 294(B), 296, 323, 324, 354AGujarat Police Act, 1951 — Section 135(1)
High Courts20 Jan 2025Allowed
Vishal Vinodchandra Bhavsar Thro Poojaben Vishalbhai Bhavsar Versus Vs The Commissioner of Police, (Ahmedabad City) & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0633
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(4)Prohibition of Dowry Act, 1961 — Section 65(A)(E), 66(1)B, 81, 98(2), 116B
High Courts20 Jan 2025Dismissed
Lalabhai Punambhai Beldar & Anr. Versus Vs State of Gujarat
Gujarat High Court · (2025) 01 GUJ CK 0632
Indian Penal Code, 1860 — Section 147, 148, 149, 300, 302, 307, 323, 324, 325, 504, 506(2)Gujarat Police Act, 1951 — Section 135
High Courts17 Jan 2025Dismissed
State of Gujarat Versus Vs Ajabsinh Kodarsinh Parmar & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0590
Code of Criminal Procedure, 1973 — Section 207, 209, 313, 378(1)(3)Indian Penal Code, 1860 — Section 114, 323, 336, 427, 504, 506(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts17 Jan 2025Dismissed
State of Gujarat Versus Vs Patel Maheshkumar Prabhudas & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0589
Code of Criminal Procedure, 1973 — Section 207, 209, 313, 378(1)(3)Indian Penal Code, 1860 — Section 114, 323, 504, 506(2)Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts17 Jan 2025Dismissed
State of Gujarat Versus Vs Vanrajsinh Bahadursinh Parmar & Anr.
Gujarat High Court · (2025) 01 GUJ CK 0588
Code of Criminal Procedure, 1973 — Section 207, 209, 313, 378(1)(3)Indian Penal Code, 1860 — Section 107, 114, 306, 309, 323, 324, 498(A)Bombay Police Act, 1951 — Section 135
High Courts17 Jan 2025Dismissed
State of Gujarat Versus Vs Rakesh Mansukhbhai Makadiya & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0587
Code of Criminal Procedure, 1973 — Section 107, 207, 209, 313, 378(1)(3)Indian Penal Code, 1860 — Section 114, 302, 306, 498ADowry Prohibition Act, 1961 — Section 3, 7
High Courts17 Jan 2025Dismissed
State of Gujarat Versus Vs Vanrajsinh Shivaji Chauhan
Gujarat High Court · (2025) 01 GUJ CK 0586
Code of Criminal Procedure, 1973 — Section 207, 313, 378(1)(3)Indian Penal Code, 1860 — Section 107, 306, 309, 323, 498A
High Courts17 Jan 2025Dismissed
Lh Of Patel Naranbhai Karmasibhai & Ors. Versus Vs Lh Of Harijan Dahyabhai Bhudarbhai & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0585
Code of Civil Procedure, 1908 — Section 115, Order 7, Rule 11, Order 7, Rule 11(a), Order 7, Rule 11(d)Specific Relief Act, 1963 — Section 34, 38
High Courts17 Jan 2025Allowed
Sharukh @ Tijori S/O Rafik @ Tijori Shaikh Through Rehan Shaikh S/O Rafik @ Tijori Shaikh Versus Vs State of Gujarat & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0584
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Bharatiya Nyaya Sanhita, 2023 — Section 54, 114, 115(2), 118(1), 294(B), 323, 324, 351(3), 506(2)Gujarat Police Act, 1951 — Section 135(1)
High Courts17 Jan 2025Allowed
Sagar Nathabhai Bachubhai Solanki Thro Nathabhai Bachubhai Solanki Versus Vs State of Gujarat & Ors.
Gujarat High Court · (2025) 01 GUJ CK 0583
Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Bharatiya Nyaya Sanhita, 2023 — Section 54, 114, 303(2), 317(2), 379, 411