COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 122 of 1,831

High Courts27 Apr 2023Allowed

Prakashji Dalsangji Thakor Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0111

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307, 323, 324, 326Gujarat Police Act, 1951 — Section 135

Read judgment

High Courts27 Apr 2023Disposed Of

Kiranbhai Pravinbhai Parmar Vs Rajuram Daluram

Gujarat High Court · (2023) 04 GUJ CK 0109

Gujarat Motor Vehicles Rules, 1989 — Rule 3, 4, 229Code Of Civil Procedure, 1908 — Section 2(2), 115

Read judgment

High Courts27 Apr 2023Allowed/Disposed Of

Nirajkumar Nareshkumar Lakhyani (Pro. Of M/S Om Multitrade) Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0108

Constitution Of India, 1950 — Article 226Central Goods And Services Tax Act, 2017 — Section 70(1)

Read judgment

High Courts27 Apr 2023Allowed

Anitaben Ashokbhai Makwana Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0107

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Gujarat Prohibition Act, 1949 — Section 98(2)

Read judgment

High Courts26 Apr 2023Allowed

Raj Bipin Vyas Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0117

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120(B), 406, 420, 465, 467, 468, 471Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f), 3(2)(v), 3(2)(va)

Read judgment

High Courts26 Apr 2023Allowed

Anil Dhaneshwar Bind Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0115

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 406, 419, 420Information Technology Act, 2000 — Section 66C, 66D

Read judgment

High Courts26 Apr 2023Allowed

Vijaybhai Vechanbhai Vasava Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0114

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307Gujarat Police Act, 1951 — Section 135

Read judgment

High Courts26 Apr 2023Allowed

Tushar Girishbhai Patel Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0113

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 120(B), 406, 420, 465, 467, 506(2)

Read judgment

High Courts26 Apr 2023Allowed

Gorrpati Ramakrishna Reddy (G. R. K Reddy) Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0110

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 114, 120(B), 406, 420

Read judgment

High Courts25 Apr 2023Allowed

Yogesh @ Gheti S/O Rajubhai Junjerao Through His Brother Rahulbhai Rajubhai Junjerao Vs Commissioner Of Police

Gujarat High Court · (2023) 04 GUJ CK 0101

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)

Read judgment

High Courts25 Apr 2023Allowed

Ruturajbhai Laljibhai Aal Vs Collector And District Magistrate

Gujarat High Court · (2023) 04 GUJ CK 0100

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)

Read judgment

High Courts25 Apr 2023Allowed

Shekhar S/O Bhausaheb Pawar Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0099

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)

Read judgment

High Courts25 Apr 2023Allowed

Shahrukh @ Gebo Sulemanbhai Sama Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0098

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)

Read judgment

High Courts25 Apr 2023Allowed

Juberkhan @ Choti Ayazkhan Navazkhan Pathan Through His Brother Irfankhan Ayazkhan Pathan Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0097

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)

Read judgment

High Courts25 Apr 2023Allowed

Nilesh @ Bhuri Gopalbhai Through Savitaben Gopalbhai Vaghela Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0096

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)

Read judgment

High Courts25 Apr 2023Allowed

Rahul @ Babu S/O Ashokbhai Jaiswal Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0095

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)

Read judgment

High Courts24 Apr 2023Allowed

Prakash Banvarilal Rameshwarlal Mali Vs Commissioner Of Police Of City Of Ahmedabad

Gujarat High Court · (2023) 04 GUJ CK 0094

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)

Read judgment

High Courts24 Apr 2023Allowed

Sagar @ Jinu Ganpatbhai Dantani Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0093

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)

Read judgment

High Courts24 Apr 2023Allowed

Mayur @ Vicky Dipakbhai Kanojiya Vs State Of Gujarat & 2 Other(S)

Gujarat High Court · (2023) 04 GUJ CK 0092

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 2(c), 3(1)

Read judgment

High Courts24 Apr 2023Allowed

Jay @ Jaylo Rameshbhai Thakor Through His Father Rameshbhai Virsangji Thakor Vs Commissioner Of Police

Gujarat High Court · (2023) 04 GUJ CK 0091

Constitution Of India, 1950 — Article 21, 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)

Read judgment