COURT ARCHIVE

Gujarat High Court judgments, 2026

368 judgments · page 5 of 19

High Courts12 Jun 2026Disposed Of

Maheshbhai Shivarambhai Sadhu Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 06 GUJ CK 0675

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419Negotiable Instruments Act, 1881-Section 138, 143

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High Courts12 Jun 2026Disposed Of

Rameshbhai Mavjibhai Bodar Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 06 GUJ CK 0674

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419Negotiable Instruments Act, 1881-Section 138, 143

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High Courts10 Jun 2026Dismissed

State Of Guajrat Vs Kailashgiri Ramgiri Goswami

Gujarat High Court · (2026) 06 GUJ CK 0681

Code Of Criminal Procedure, 1973-Section 313, 378(1)(3)Indian Penal Code, 1860-Section 363, 366

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High Courts10 Jun 2026Disposed Of

Visnagar Nagrik Sahakari Bank Ltd. (In Liquidation) Vs Patel Riteshkumar Babulal Thro Patel Babulal Mandas & Anr

Gujarat High Court · (2026) 06 GUJ CK 0680

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419Negotiable Instruments Act, 1881-Section 138, 143

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High Courts09 Jun 2026Partly Allowed

Maheshbhai Chanabhai Khunt & Anr Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 06 GUJ CK 0682

Indian Penal Code, 1860-Section 114, 323, 448, 504, 506(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(r), 3(1)(s), 3(2)(v)Code Of Criminal Procedure, 1973-Section 482

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High Courts08 May 2026Allowed

Bharatbhai Magjibhai Patel & Ors Vs Chunilal Mervanbhai Patel & Ors

Gujarat High Court · (2026) 05 GUJ CK 1421

Code Of Civil Procedure, 1908-Section 96Specific Relief Act, 1963-Section 38(3)Evidence Act, 1872-Section 35

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High Courts08 May 2026Dismissed

State Of Gujarat Vs R P Chaturvedi & Ors

Gujarat High Court · (2026) 05 GUJ CK 1420

Indian Medical Council Act, 1956-Section 17

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High Courts08 May 2026Allowed/ Dismissed/ Disposed Of

Krunal Thakorbhai Tandel Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 05 GUJ CK 1419

Constitution Of India, 1950-Article 73, 162, 309University Grants Commission Act, 1956-Section 3

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High Courts08 May 2026Disposed Of

Institute Of Teaching And Research In Ayurveda Through Its Director Pro. Tanuja Nesari Vs Manish Babulal Gohil & Ors.

Gujarat High Court · (2026) 05 GUJ CK 1418

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High Courts08 May 2026Dismissed

Jayshrikumari Ishvarbhai Patel Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 05 GUJ CK 1417

Constitution Of India, 1950-Article 309Government Higher Secondary Teacher, Class III, Procedure For Selection Rules, 2019-Rule 4, 5, 7University Grants Commission Act, 1956-Section 3

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High Courts08 May 2026Dismissed

Aone Exploration Private Limited Vs Oil And Natural Gas Corporation Limited (Ongc) & Ors

Gujarat High Court · (2026) 05 GUJ CK 1416

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High Courts08 May 2026Disposed Of

Guliben Nathubhai Rathva Vs State Of Gujarat & Ors.

Gujarat High Court · (2026) 05 GUJ CK 1415

Gujarat Mineral (Prevention Of Illegal Mining, Transportation And Storage) Rules, 2017-Rule 12

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High Courts08 May 2026Disposed Of

Sadvichar Parivar Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 05 GUJ CK 1414

Constitution Of India, 1950-Article 226

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High Courts08 May 2026Dismissed

Girishkumar Rameshchandra Soni Vs High Court Of Gujarat Through Registrar General

Gujarat High Court · (2026) 05 GUJ CK 1413

Constitution Of India, 1950-Article 32, 226, 234, 235, 309Gujarat Civil Services (Discipline And Appeal) Rules, 1971-Rule 3B, 6, 9(1), 9(2), 23

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High Courts08 May 2026Dismissed

Jayeshbhai Natwarbhai Patel & Ors Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 05 GUJ CK 1412

Constitution Of India, 1950-Article 226Gujarat Cooperative Societies Act, 1961-Section 81, 84, 86, 87, 88, 93, 93(1), 110

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High Courts08 May 2026

Chetnaben Mihirbhai Pandya (Chetna Vasudev Raval - Maiden Name) Vs State Of Gujarat & Ors

Gujarat High Court · (2026) 05 GUJ CK 1411

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013-Section 11, 15, 16, 17, 18, 19, 19(1), 19(2), 26, 30, 38, 38(2)

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High Courts08 May 2026Allowed