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Gujarat High Court judgments

36,597 judgments · page 12 of 1,830

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High Courts05 Mar 2026Dismissed

State Of Gujarat Vs Hardevbhai Chandubhai Vinzuda & Ors

Gujarat High Court · (2026) 03 GUJ CK 0590

Indian Penal Code, 1860-Section 34, 302Bombay Police Act, 1951-Section 135Code Of Criminal Procedure, 1973-Section 313, 378
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High Courts05 Mar 2026Partly Allowed

Ahmedabad Municipal Transport Service Vs Hareshkumar Shankarlal Trivedi & Anr

Gujarat High Court · (2026) 03 GUJ CK 0589

Constitution Of India, 1950-Article 226, 227Industrial Disputes Act, 1947-Section 25F, 25G, 25H
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High Courts05 Mar 2026Dismissed

State Of Gujarat Through Deputy Executive Engineer Vs Appellate Authority Under Payment Of Gratuity Act & Anr

Gujarat High Court · (2026) 03 GUJ CK 0588

Constitution Of India, 1950-Article 226, 227
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High Courts05 Mar 2026Dismissed

State Of Gujarat Through Executive Engineer Vs Controlling Authority, Anand Under Payment Of Gratuity Act, 1972 & Anr.

Gujarat High Court · (2026) 03 GUJ CK 0587

Constitution Of India, 1950-Article 14, 226, 227
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High Courts05 Mar 2026Dismissed

Tata Aig General Insurance Co. Ltd Vs Rajendrakumar Vikramsinh Raolaji & Ors

Gujarat High Court · (2026) 03 GUJ CK 0584

Motor Vehicles Act, 1988-Section 173
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High Courts03 Mar 2026Dismissed

Mukeshbhai Gorchandbhai Chamka Vs State Of Gujarat

Gujarat High Court · (2026) 03 GUJ CK 0596

Code Of Criminal Procedure, 1973-Section 209, 235(2), 313, 374, 428Indian Penal Code, 1860-Section 300, 302, 304, 376Evidence Act, 1872-Section 27
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High Courts03 Mar 2026Disposed Of

Rahul Yogeshchandra Dalal Vs M/S Styrolution(Abs) India Ltd & Anr

Gujarat High Court · (2026) 03 GUJ CK 0595

Constitution Of India, 1950-Article 226, 227
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High Courts03 Mar 2026Partly Allowed

Mahendrasinh Prabhatsinh Gohil Since Decd Through Lh Minaben Wd/O Mahendraisnh Gohil Vs District Health Officer & Anr

Gujarat High Court · (2026) 03 GUJ CK 0594

Constitution Of India, 1950-Article 14, 21, 226, 227Industrial Disputes Act, 1947-Section 10, 25F, 25G
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High Courts03 Mar 2026Partly Allowed

State Of Gujarat Through Range Forest Officer Vs Prabhakarbhai Hirjibhai Chaudhary

Gujarat High Court · (2026) 03 GUJ CK 0593

Constitution Of India, 1950-Article 226, 227
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High Courts03 Mar 2026Partly Allowed

State Of Gujarat Through Range Forest Officer Vs Maheshbhai Ramjibhai Gavit

Gujarat High Court · (2026) 03 GUJ CK 0592

Constitution Of India, 1950-Article 226, 227
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High Courts03 Mar 2026Partly Allowed

Shinor Taluka Panchayat Vs Manjulaben Suryabhai Vasava & Ors

Gujarat High Court · (2026) 03 GUJ CK 0591

Constitution Of India, 1950-Article 226, 227
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High Courts02 Mar 2026Partly Allowed

Renukaben Dwarkadas Patel Mother & Anr Vs Shwetang Nareshkumar Patel & Ors

Gujarat High Court · (2026) 03 GUJ CK 0597

Motor Vehicles Act, 1988-Section 173
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High Courts27 Feb 2026Dismissed

M/S Fortune Services Through Partner Bhupendra Rana Vs Central Board Of Trustees, Employees Provident Fund Organisation & Anr

Gujarat High Court · (2026) 02 GUJ CK 1673

Constitution Of India, 1950-Article 226, 227Employees' Provident Funds And Miscellaneous Provisions Act, 1952-Section 7A
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High Courts27 Feb 2026Dismissed

State Of Gujarat Vs Rajeshkumar Kantilal Patel & Ors

Gujarat High Court · (2026) 02 GUJ CK 1672

Indian Penal Code, 1860-Section 143, 147, 148, 149, 295(a), 302, 325-, 435, 436Bombay Police Act, 1951-Section 135Code Of Criminal Procedure, 1973-Section 313, 378
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High Courts25 Feb 2026Disposed Of/ Dismissed

Ushaben Ushakant Shukla & Anr Vs Sudhaben Devendrakumar Patel & Ors

Gujarat High Court · (2026) 02 GUJ CK 1677

Code Of Civil Procedure, 1908-Section 96
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High Courts25 Feb 2026Allowed

Baburao Koli Vs Manager Shri, J.P. Extrusiontech Ltd

Gujarat High Court · (2026) 02 GUJ CK 1676

Constitution Of India, 1950-Article 226, 227Industrial Disputes Act, 1947-Section 10(1)(C), 11A
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High Courts25 Feb 2026Allowed

Bhartiben W/O Guneshbhai Premjibhai Gamit Vs State Of Gujarat

Gujarat High Court · (2026) 02 GUJ CK 1675

Indian Penal Code, 1860-Section 302Evidence Act, 1872-Section 27Code Of Criminal Procedure, 1973-Section 313
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High Courts25 Feb 2026Allowed

Ajit @ Jangio Ramanbhai Raval Thro. Mansuri Mohammed Sharif Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 02 GUJ CK 1674

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 Courts24 Feb 2026Partly Allowed

State Of Gujarat Through Range Forest Officer Vs Ishwarbhai Mulabhai Pawar

Gujarat High Court · (2026) 02 GUJ CK 1667

Constitution Of India, 1950-Article 226
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High Courts24 Feb 2026Partly Allowed

State Of Gujarat Vs Dineshbhai Fulyabhai Chaudhari

Gujarat High Court · (2026) 02 GUJ CK 1666

Constitution Of India, 1950-Article 226
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