COURT ARCHIVE

Gujarat High Court judgments, 2025

397 judgments · page 2 of 20

High Courts18 Dec 2025Dismissed

State Of Gujarat Vs Karshanbhai Bhikhubhai Kamaliya Koli

Gujarat High Court · (2025) 12 GUJ CK 1889

Code Of Criminal Procedure, 1973-Section 377Indian Penal Code, 1860-Section 305, 376Protection Of Children From Sexual Offences Act, 2012-Section 3(a), 4, 5(j), 5(j)(2), 6

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High Courts18 Dec 2025Allowed

Ashaba Pravinsinh Rathod & Ors Vs Jograjiya Devrajbhai Meganbhai & Anr

Gujarat High Court · (2025) 12 GUJ CK 1888

Motor Vehicles Act, 1988-Section 166Code Of Criminal Procedure, 1973-Section 160, 161

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High Courts18 Dec 2025Dismissed/ Allowed

Tata Aig General Insurance Co Ltd Vs Ushaben Ghanshyambhai Solanki & Ors

Gujarat High Court · (2025) 12 GUJ CK 1886

Motor Vehicles Act, 1988-Section 147, 173

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High Courts18 Dec 2025Dismissed/ Allowed

Tata Aig General Insurance Co Ltd Vs Jayaben Sanjaybhai Parmar & Ors

Gujarat High Court · (2025) 12 GUJ CK 1885

Motor Vehicles Act, 1988-Section 147, 173

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High Courts18 Dec 2025Allowed

Israram @ Ishwar S/O Girdhariram Saran (Jat) Thro Girdhariram Mahetaram Saran (Jat) Vs State Of Gujarat & Ors

Gujarat High Court · (2025) 12 GUJ CK 1876

Constitution Of India, 1950-Article 21, 22(3)(b), 226, 227Gujarat Prevention Of Anti-Social Activities Act, 1985-Section 2(b), 3Gujarat Prohibition Act, 1949-Section 65(E), 81, 98(2)

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High Courts18 Dec 2025Allowed

Mital @ Chhanu Dineshbhai Dhobi Thro Varshaben Dilipkumar Chunara Vs State Of Gujarat & Ors

Gujarat High Court · (2025) 12 GUJ CK 1875

Constitution Of India, 1950-Article 21, 22(3)(b)Gujarat Prevention Of Anti-Social Activities Act, 1985-Section 2(c)Indian Penal Code, 1860-Section 114, 294(b), 323, 324, 354, 354A, 354B, 354C, 354D, 376, 376A, 376B, 376C, 376D, 377

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High Courts18 Dec 2025Allowed

Navsad @ Naushad Imranbhai Mir Thro Imranbhai Abdulbhai Mir Vs State Of Gujarat & Ors

Gujarat High Court · (2025) 12 GUJ CK 1874

Constitution Of India, 1950-Article 21, 22(3)(b), 226, 227Gujarat Prevention Of Anti-Social Activities Act, 1985-Section 2(b), 3Gujarat Prohibition Act, 1949-Section 65(a)(e), 81, 98(2), 99, 116(B)

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High Courts18 Dec 2025Allowed

Ajay Rameshbhai Chunara Thro Vinodbhai Rameshbhai Chunara Vs State Of Gujarat & Ors

Gujarat High Court · (2025) 12 GUJ CK 1873

Constitution Of India, 1950-Article 21, 22(3)(b), 226, 227Gujarat Prevention Of Anti-Social Activities Act, 1985-Section 2(b), 3Gujarat Prohibition Act, 1949-Section 65(a)(a), 65(e), 81

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High Courts18 Dec 2025Allowed

Rahul @ Samo Navalsinh Katara Vs State Of Gujarat & Ors

Gujarat High Court · (2025) 12 GUJ CK 1872

Constitution Of India, 1950-Article 21, 22(3)(b)Gujarat Prevention Of Anti-Social Activities Act, 1985-Section 2(b), 3Gujarat Prohibition Act, 1949-Section 65(a)(a), 65(a)(e), 81, 116(b)

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High Courts18 Dec 2025Allowed

Chetan @ Bhatto Sureshbhai Chhanabhai Patni (Bholvala) Thro Hansaben Sureshbhai Patni Vs State Of Gujarat & Ors

Gujarat High Court · (2025) 12 GUJ CK 1871

Constitution Of India, 1950-Article 21, 22(3)(b)Gujarat Prevention of Anti-social Activities Act, 1985-Section 2(c)Bharatiya Nyaya Sanhita, 2023-Section 303(2), 54

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High Courts18 Dec 2025Allowed

Dungarbha @ Bado Gagubha Manek Through Babo Budhabha Sumaniya Vs State Of Gujarat & Ors

Gujarat High Court · (2025) 12 GUJ CK 1870

Constitution Of India, 1950-Article 21, 22(3)(b)Gujarat Prevention Of Antisocial Activities Act, 1985-Section 2(b), 3Gujarat Prohibition Act, 1949-Section 65(A)(A), 65(E), 98(2), 116(B)

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High Courts18 Dec 2025Allowed

Pavan Satishkumar Betwal Through Lattaben W/O Satishbhai Betval Vs State Of Gujarat & Ors

Gujarat High Court · (2025) 12 GUJ CK 1869

Constitution Of India, 1950-Article 21, 22(3)(b), 226, 227Gujarat Prevention Of Anti-Social Activities Act, 1985-Section 2(b), 3, 3(2)Gujarat Prohibition Act, 1949-Section 65(a)(e), 65(a)(a), 66(1)(b), 81, 98(2), 116(B)

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High Courts17 Dec 2025Dismissed

State Of Gujarat Vs Rajendrasinh Prahaladji Parmar & Ors

Gujarat High Court · (2025) 12 GUJ CK 1914

Indian Penal Code, 1860-Section 147, 148, 149, 302, 323, 342, 504, 506(2)Bombay Police Act, 1951-Section 135Code Of Criminal Procedure, 1973-Section 313, 378

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High Courts17 Dec 2025Allowed