CourtKutchehry.com
HomeJudgmentsCourtKutchehry AIBlogPricing
Courts/Gujarat High Court/2025

COURT ARCHIVE

Gujarat High Court judgments, 2025

397 judgments · page 20 of 20

By year

  • 2026
  • 2025
  • 2024
  • 2023
  • 2022
  • 2021
  • 2020
  • 2019
  • 2018
  • 2017
  • 2016
  • 2015
  • 2014
  • 2013
  • 2012
  • 2011
  • 2010
  • 2009
  • 2008
  • 2007
  • 2006
  • 2005
  • 2004
  • 2003
  • 2002
  • 2001
  • 2000
  • 1999
  • 1998
  • 1997
  • 1996
  • 1995
  • 1994
  • 1993
  • 1992
  • 1991
  • 1990
  • 1989
  • 1988
  • 1987
  • 1986
  • 1985
  • 1984
  • 1983
  • 1982
  • 1981
  • 1980
  • 1979
  • 1978
  • 1977
  • 1976
  • 1975
  • 1974
  • 1973
  • 1972
  • 1971
  • 1970
  • 1969
  • 1968
  • 1967
  • 1966
  • 1965
  • 1964
  • 1963
  • 1962
  • 1961
  • 1960
  • 1956
  • 1955
  • 1954
  • 1953
  • 1952
  • 1951
  • 1950
High Courts06 Jan 2025Allowed

Manish @ Piko Bhavarlal Khatik Through Vishal Bhavarlal Khatik Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0158

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 114, 294(B), 323, 427Bharatiya Nyaya Sanhita, 2023 — Section 118(1), 333
Read judgment
High Courts06 Jan 2025Allowed

Vishal Shyamlal Gurnani Thru Hardevi Shyamlal Gurnani Versus Vs Commissioner of Police & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0157

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 114, 294(B), 323, 392, 394, 397, 506(2)Gujarat Police Act, 1951 — Section 135(1)
Read judgment
High Courts06 Jan 2025Allowed

Rakesh @ Rakiya S/O Dadbhai Bhamre Thro Rajlaxmi Pintubhai Salve Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0156

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 114, 307, 323, 504, 506(2)Bharatiya Nyaya Sanhita, 2023 — Section 54, 118(1), 351(2), 352
Read judgment
High Courts06 Jan 2025Allowed

Madan @ Ramanbhai Mohanlal Regar Thru Veni Ram Shankarlal Regar Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0155

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(4)Prohibition of Dowry Act, 1961 — Section 65(A)(E), 66B, 81, 83, 98(2), 116(B)
Read judgment
High Courts03 Jan 2025Dismissed

Imtiyaz @ Lala S/o Firoj Malek Versus Vs State of Gujarat

Gujarat High Court · (2025) 01 GUJ CK 0139

Bhartiya Nagrik Suraksha Sanhita, 2023 — Section 483Narcotics Drugs & Psychotropic Substances Rules, 1985 — Section 8(C), 19, 22(c), 24, 27A, 29, 37, 37(b)(i), 37(b)(ii), 42, 52
Read judgment
High Courts03 Jan 2025Allowed

Tarunkumar Karsanbhai Mayavanshi Versus Vs State of Gujarat

Gujarat High Court · (2025) 01 GUJ CK 0138

Code of Criminal Procedure, 1973 — Section 209, 313, 374Indian Penal Code, 1860 — Section 114, 304(B), 306, 498ADowry Prohibition Act, 1961 — Section 3, 6
Read judgment
High Courts03 Jan 2025Dismissed

State of Gujarat Versus Vs Tarunkumar Karsanbhai Mayavanshi & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0137

Code of Criminal Procedure, 1973 — Section 161, 209, 313Indian Penal Code, 1860 — Section 107, 113B, 114, 304(B), 306, 498ADowry Prohibition Act, 1961 — Section 3, 6
Read judgment
High Courts02 Jan 2025Dismissed

State of Gujarat Versus Vs Modi Dahyalal Shankarlal & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0026

Code of Criminal Procedure, 1973 — Section 378(1)((3)Indian Penal Code, 1860 — Section 114, 304(B), 306, 498A
Read judgment
High Courts02 Jan 2025Dismissed

State of Gujarat Versus Vs Bhil Gunvantlal Kantilal

Gujarat High Court · (2025) 01 GUJ CK 0025

Code of Criminal Procedure, 1973 — Section 378Indian Penal Code, 1860 — Section 307Bombay Police Act, 1951 — Section 135
Read judgment
High Courts02 Jan 2025Dismissed

Vitthalbhai Khushalbhai Patel Through Administrator Puren Upendrabhai Patel & Ors. Versus Vs State of Gujarat & Anr.

Gujarat High Court · (2025) 01 GUJ CK 0024

Gujarat Municipalities Act, 1963 — Section 182Gujarat Public Premises (Eviction of Unauthorized Occupants) Act, 1972 — Section 2,2(f), 3, 4, 5
Read judgment
High Courts02 Jan 2025Allowed

Shahil @ S.K. Imtiyajbhai Shekh Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0023

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Bharatiya Nyaya Sanhita, 2023 — Section 303(2)
Read judgment
High Courts02 Jan 2025Allowed

Nilesh @ Dodo Dineshbhai Patni Thro Sangitaben Dineshbhai Patni Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0022

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 114, 294(B), 323, 324, 331(3), 331(4), 382, 506(2)Gujarat Police Act, 1951 — Section 135(1)
Read judgment
High Courts02 Jan 2025Allowed

Rajeshbhai @ Raju Naranbhai Mori (Rabari) Thro Sureshbhai Naranbhai Mori (Rabari) Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0113

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(4)Prohibition of Dowry Act, 1961 — Section 65(A), 65(E), 81, 83, 116(B)
Read judgment
High Courts01 Jan 2025Dismissed

State of Gujarat Versus Vs Pitambarbhai Somabhai Harijan & Anr.

Gujarat High Court · (2025) 01 GUJ CK 0020

Code of Criminal Procedure, 1973 — Section 378Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 365, 406
Read judgment
High Courts01 Jan 2025Allowed

Salim @ Fantiya @ Pachas Gram S/O Rauf Shaikh Thro Naim Rauf Shaikh Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0019

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(bbb), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 34, 114, 188, 294(B), 427, 506(2)Gujarat Animal Preservation Act, 2011 — Section 1, 2, 5(1), 5(1)(1-A), 6(A), 6(B), 8(1), 8(2), 8(4)
Read judgment
High Courts01 Jan 2025Allowed

Sadik @ Sajidbhai @ Khanderao Husenmiya Saiyed Thro Saiyed Mohmed Arif Husenmiya Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0018

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 54, 114, 294(B), 323, 324, 506(2)Gujarat Police Act, 1951 — Section 135(1)
Read judgment
High Courts01 Jan 2025Allowed

Mohammad Farid @ Bhaylu Faimkhan Pathan Thro Momin Ejaj Vajirbhai Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0017

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), 127(2), 140(3), 294(B), 308(3), 323, 325, 351(3), 427, 506(2)Gujarat Police Act, 1951 — Section 135(1)
Read judgment
Previous1…181920

© 2026 CourtKutchehry.com · India’s Intelligent Legal Research Platform

HomeCourtKutchehry AIPrivacy PolicyRefund PolicyTerms and Conditions