High Courts20 Apr 2026Dismissed
Jiva Ganesha Bala Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0947
Constitution Of India, 1950-Article 14, 16, 21, 226Right To Information Act, 2005-Section 18, 18(1), 20
COURT ARCHIVE
Gujarat High Court judgments, 2026
368 judgments · page 8 of 19
High Courts20 Apr 2026Dismissed
Rameshbhai Shantilal Shah Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0946
Code Of Criminal Procedure, 1973-Section 313, 374, 397, 401Negotiable Instruments Act, 1881-Section 20, 87, 118, 138, 139
High Courts17 Apr 2026Disposed Of
M/S. Shivam Stone Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0931
Constitution Of India, 1950-Article 226
High Courts17 Apr 2026Allowed/ Disposed Of
Kaushiksinh Bipinchandra Rajput Vs Regional Passport Officer Regional Passport Office ,Ahmedabad & Anr
Gujarat High Court · (2026) 04 GUJ CK 0930
Constitution Of India, 1950-Article 226Passports Act, 1967-Section 6(2)(f), 22(a)
High Courts17 Apr 2026Allowed/ Disposed Of
Maheshkumar Mangaldas Prabhakar Vs Regional Passport Officer Regional Passport Office Ahmedabad & Anr.
Gujarat High Court · (2026) 04 GUJ CK 0929
Constitution Of India, 1950-Article 226Passports Act, 1967-Section 6(2)(f), 22(a)
High Courts17 Apr 2026Allowed
Thakor Ushaben Kanuji Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0928
Code Of Criminal Procedure, 1973-Section 397, 401Negotiable Instruments Act, 1881-Section 138, 147
High Courts16 Apr 2026Disposed Of
Udaysinh Dheersinh Dabhi & Ors Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0935
Constitution Of India, 1950-Article 226
High Courts16 Apr 2026Disposed Of
Shree Chamunda Carting Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0934
Constitution Of India, 1950-Article 226, 227
High Courts16 Apr 2026Dismissed
Tarjubhai Vehlabhai Naika Vs State Of Gujarat
Gujarat High Court · (2026) 04 GUJ CK 0933
Indian Penal Code, 1860-Section 302, 504Code Of Criminal Procedure, 1973-Section 313, 374Evidence Act, 1872-Section 8, 25, 26, 27
High Courts16 Apr 2026Allowed
Patel Mahendrabhai Bhimjibhai Vs State Of Gujarat
Gujarat High Court · (2026) 04 GUJ CK 0932
High Courts15 Apr 2026Disposed Of
Atulkumar B. Joshi Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0936
Code Of Criminal Procedure, 1973-Section 357, 397, 401Negotiable Instruments Act, 1881-Section 118, 138, 139Probation Of Offenders Act, 1958-Section 4
High Courts13 Apr 2026Partly Allowed
Jayeshbhai Natvarbhai Patel & Ors Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0950
Constitution Of India, 1950-Article 14, 19, 226
High Courts13 Apr 2026Allowed
Rakeshkumar Saileshbhai Surani Vs Gujarat Secondary And Higher Secondary Education Board & Ors.
Gujarat High Court · (2026) 04 GUJ CK 0949
High Courts13 Apr 2026Disposed Of
K.S. & Co. Through Sakabhai @ Sankabhai Prabhatbhai Desai Vs State Of Gujarat & Anr
Gujarat High Court · (2026) 04 GUJ CK 0927
Code Of Criminal Procedure, 1973-Section 91Negotiable Instruments Act, 1881-Section 138
High Courts10 Apr 2026Dismissed
Saidabanu Abdulkarim Rangrej & Ors Vs Manager Everchem Dyes Industries & Anr
Gujarat High Court · (2026) 04 GUJ CK 0916
Workman’s Compensation Act, 1923-Section 3, 30
High Courts10 Apr 2026Allowed
Varsha Mukeshbhai Katara Vs State Election Commission Through Secretary & Ors
Gujarat High Court · (2026) 04 GUJ CK 0915
High Courts10 Apr 2026Dismissed
Dhanji Bhimji Ahir Vs State Of Gujarat
Gujarat High Court · (2026) 04 GUJ CK 0914
Code Of Criminal Procedure, 1973-Section 161, 226, 227, 228, 365, 397, 401Indian Penal Code, 1860-Section 114, 307, 302, 323, 364, 365, 504Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(2)(v)
High Courts09 Apr 2026Disposed Of
Koli Manjulaben Kishanbhai (Nee, Rathva Manjulaben Chhatrasinh) Vs State Of Gujarat & Ors
Gujarat High Court · (2026) 04 GUJ CK 0926
Constitution Of India, 1950-Article 14, 15, 21, 342, 366
High Courts09 Apr 2026Allowed
Motiben Khengarbhai Vadher Vs Chief Controlling Revenue Authority, Gujarat State & Anr
Gujarat High Court · (2026) 04 GUJ CK 0925
Constitution Of India, 1950-Article 14, 19(1)(g), 21, 226, 227, 300ABombay Stamp (Determination Of Market Value Of Property) Rules, 1984-Rule 4, 8Gujarat Stamp Act, 1958-Section 31, 32, 32A, 32K, 33, 37(2), 39, 39(a), 39(1)(b), 53(1), 53(C)
High Courts08 Apr 2026Dismissed
Darji Ajaykumar Dahyabhai Vs Rajdevsinh Ghambhirsinh Gohil & Anr
Gujarat High Court · (2026) 04 GUJ CK 0924