COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 124 of 1,831

High Courts19 Apr 2023Dismissed

Umeshbhai Sumanbhai Chamadbhai Chaudhari Vs Tulsibhai Sudharabhai Chaudhari

Gujarat High Court · (2023) 04 GUJ CK 0070

Code Of Civil Procedure, 1908 — Section 100, Order 7 Rule 11(a)(d)Gujarat Land Revenue Code, 1879 — Section 73, 73(A), 73(AA), 73(AC), 73(AD)Bombay Land Revenue Code 1879 — Section 135(D)

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High Courts19 Apr 2023Partly Allowed

Union Of India & 2 Other(S) Vs Jyoti K. Desai W/O. Kamalnayan G. Desai

Gujarat High Court · (2023) 04 GUJ CK 0069

Constitution Of India, 1950 — Article 226, 227Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 16, 33(1), 93, 113(iii)

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High Courts18 Apr 2023Allowed

Prakashbhai Bhagvanjibhai Kansagara Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0068

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 114, 307, 323, 337, 504

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High Courts18 Apr 2023Allowed

Thakor Madhuben Kishorebhai Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0067

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 143, 144, 147, 148, 149, 294(b), 323, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1) (r), 3 (1) (s), 3 (2) (v)

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High Courts18 Apr 2023Allowed

Dayashanker Shakalnarayansinh & 14 Other(S) Vs State Of Gujarat & 1 Other(S)

Gujarat High Court · (2023) 04 GUJ CK 0066

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 114, 143, 147, 149, 188, 323, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10)

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High Courts18 Apr 2023Allowed

Ashokbhai Shankarbhai Patel Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0064

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 307Gujarat Police Act, 1951 — Section 135

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High Courts18 Apr 2023Allowed

Kamleshbhai S/O Bharmalram Jayram Vishnoi (Bishnoi) Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0063

Code Of Criminal Procedure, 1973 — Section 439Gujarat Prohibition Act, 1949 — Section 65(A), 81, 98(2), 99, 116(B)

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High Courts18 Apr 2023Allowed

Valiben Wd/O Virabhai Manabhai Vankar Vs Ganpatbhai Parvatbhai Labda

Gujarat High Court · (2023) 04 GUJ CK 0056

Gujarat Motor Vehicles Rules, 1989 — Rule 3, 29Code Of Civil Procedure, 1908 — Section 115, Order 9 Rule 4

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High Courts18 Apr 2023Allowed

Jimishbhai Ashiwinkumar Halani & 3 Other(S) Vs State Of Gujarat & 1 Other(S)

Gujarat High Court · (2023) 04 GUJ CK 0055

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 114, 366

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High Courts17 Apr 2023Allowed

Rambhai Tapubhai Ram Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0065

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 114, 302Gujarat Police Act, 1951 — Section 135

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High Courts17 Apr 2023Allowed

Kiritbhai S/O Dahyabhai Kabhaibhai Parmar Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0062

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 467, 468, 471

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High Courts17 Apr 2023Allowed

Akbar Sumar Kumbhar Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0061

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 294(b), 306, 323, 498A

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High Courts17 Apr 2023Allowed

Jayantibhai Popatlal Bhrambhatt Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0060

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

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High Courts17 Apr 2023Allowed

Kaluram Dolaji Prajapati & 5 Other(S) Vs State Of Gujarat & 2 Other(S)

Gujarat High Court · (2023) 04 GUJ CK 0059

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 114, 323, 498A, 506(2)

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High Courts17 Apr 2023Allowed

Kirtikaben Valsingbhai Kamol Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0058

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409

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High Courts17 Apr 2023Allowed

Vinodbhai Chandubhai Pavar Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0057

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 420Gujarat Protection Of Interest Of Depositors (In Financial Establishments) Act, 2003 — Section 3

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High Courts13 Apr 2023Allowed

Patel Tanviben Govindbhai Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0046

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323Gujarat Police Act, 1951 — Section 135

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High Courts13 Apr 2023Allowed

Rajubhai Virubhai Pagi Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0045

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(Va), 14(a)Indian Penal Code, 1860 — Section 114, 504, 506(2), 509

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High Courts13 Apr 2023Allowed

Momin Ashfakbhai Abdulbhai Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0044

Code Of Criminal Procedure, 1973 — Section 437(6), 439Indian Penal Code, 1860 — Section 114, 197, 198, 465, 467

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High Courts13 Apr 2023Allowed

Jignesh @ Bavko @ Tikit Arvindbhai Gohel (Rajput) Vs Commissioner Of Police, Rajkot

Gujarat High Court · (2023) 04 GUJ CK 0043

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

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