COURT ARCHIVE

Gujarat High Court judgments, 2026

368 judgments · page 19 of 19

High Courts06 Jan 2026Allowed

Sukhdevsing Sajjusing Sohel Through Suneeta Sukhdevsing Sohel Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 01 GUJ CK 1399

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)

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High Courts06 Jan 2026Allowed

Ajaybhai Jentibhai Chudasma Thro Chudasma Rakesh Jentibhai Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 01 GUJ CK 1398

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(a)(e), 65(e), 81, 83, 116(B)

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High Courts06 Jan 2026Allowed

Vinod Prakashbhai Ganglani Thro. Barkha W/O Vinod Ganglani Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 01 GUJ CK 1397

Constitution Of India, 1950-Article 21, 22(3)(b), 226Gujarat Prevention Of Anti-Social Activities Act, 1985-Section 2(b), 3, 3(2)Gujarat Prohibition Act, 1949-Section 65(E), 81, 98(2), 108

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High Courts06 Jan 2026Dismissed

Gujarat State Road Transport Corporation Vs Babubhai Jasabhai Maru

Gujarat High Court · (2026) 01 GUJ CK 1396

Motor Vehicles Act, 1988-Section 166, 173

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High Courts05 Jan 2026Dismissed

State Of Gujarat Vs Meraman Kara Mer & Ors

Gujarat High Court · (2026) 01 GUJ CK 1427

Indian Penal Code, 1860-Section 114, 304B, 306, 498ACode Of Criminal Procedure, 1973-Section 313, 378Evidence Act, 1872-Section 113A

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High Courts05 Jan 2026Allowed

Hiteshchandra M Bhatt & Ors Vs Ahmedabad Municipal Corporation

Gujarat High Court · (2026) 01 GUJ CK 1404

Constitution Of India, 1950-Article 14, 16

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High Courts05 Jan 2026Dismissed

State Of Gujarat Vs Govindbhai Mavjibhai Chovatiya & Ors

Gujarat High Court · (2026) 01 GUJ CK 1403

Indian Penal Code, 1860-Section 34, 120B, 302, 304B, 498ADowry Prohibition Act, 1961-Section 2Code Of Criminal Procedure, 1973-Section 313, 378

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High Courts05 Jan 2026Allowed

Susheel Patil Vs Indian Railway Catering And Tourism Corporation Ltd & Ors.

Gujarat High Court · (2026) 01 GUJ CK 1402

Constitution Of India, 1950-Article 14, 16, 226Indian Railway Catering And Tourism Corporation Promotion Policy And Rules, 2012-Rule 5, 6, 6A, 7, 11, 18

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