High Courts03 Mar 2023Allowed
Mamad @ Kakado Chanesar Sumara Vs State Of Gujarat
Gujarat High Court · (2023) 03 GUJ CK 0017
Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 134 of 1,831
High Courts03 Mar 2023Allowed/Disposed Of
O.L Of M/S. Mega Polyesters Ltd. (In Liqn.) Vs Gujarat Industrial Investment Corporation
Gujarat High Court · (2023) 03 GUJ CK 0016
High Courts03 Mar 2023Allowed
Umarkhan Sajidkhan Pathan Vs State Of Gujarat
Gujarat High Court · (2023) 03 GUJ CK 0015
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Gujarat Prohibition Act, 1949 — Section 65(AE), 81, 98(2), 99, 116(2)
High Courts03 Mar 2023Allowed
Imran @ Sonu Kateli Iqbalhusen Shaikh Vs State Of Gujarat
Gujarat High Court · (2023) 03 GUJ CK 0014
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Gujarat Prohibition Act, 1949 — Section 65(AE), 81, 98(2), 99, 116(2)
High Courts02 Mar 2023Allowed
Anubhai Pithabhai Sangada Vs State Of Gujarat
Gujarat High Court · (2023) 03 GUJ CK 0006
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 429Prevention Of Cruelty To Animals Act, 1960 — Section 11(1)(a)(d)(f)
High Courts02 Mar 2023Disposed Of
Universal Sompo General Insurance Co. Ltd Vs Suresh Devram Vegad
Gujarat High Court · (2023) 03 GUJ CK 0005
Gujarat Motor Vehicle Rules, 1989 — Rule 220Motor Vehicles Act, 1988 — Section 170, 172, 172(2)
High Courts02 Mar 2023Disposed Of
Maheta Balvantray Maganlal Vs District Development Officer
Gujarat High Court · (2023) 03 GUJ CK 0004
High Courts02 Mar 2023Dismissed
Ranjit Buildcon Limited Vs Ahmedabad Urban Development Authority
Gujarat High Court · (2023) 03 GUJ CK 0003
Constitution Of India, 1950 — Article 14
High Courts02 Mar 2023Allowed
Haresh Lalsingh Gadhavi & 3 Other(S) Vs State Of Gujarat & 1 Other(S)
Gujarat High Court · (2023) 03 GUJ CK 0002
Code Of Criminal Procedure, 1973 — Section 482Protection Of Women From Domestic Violence Act, 2005 — Section 17, 18, 19, 20, 21
High Courts02 Mar 2023Allowed
Prajapati Saileshkumar Mafatlal Vs State Of Gujarat
Gujarat High Court · (2023) 03 GUJ CK 0001
Constitution Of India, 1950 — Article 226
High Courts01 Mar 2023Allowed
Thakor Viramji Popatji Vs Special Land Acquisition Officer
Gujarat High Court · (2023) 03 GUJ CK 0013
High Courts01 Mar 2023Allowed
Desai Ishwar Rama Vs Deputy Collector
Gujarat High Court · (2023) 03 GUJ CK 0012
High Courts01 Mar 2023Allowed
Mohammed Ismail Delair Vs State Of Gujarat
Gujarat High Court · (2023) 03 GUJ CK 0011
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 406, 420, 447, 465, 467, 468, 471, 504, 506(2)
High Courts01 Mar 2023Allowed
Himanshu Jagdishbhai Rajput Vs State Of Gujarat
Gujarat High Court · (2023) 03 GUJ CK 0010
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Gujarat Prohibition Act, 1949 — Section 98(2)
High Courts01 Mar 2023Allowed
Sureshkumar Bhamarabhai Purohit Vs State Of Gujarat
Gujarat High Court · (2023) 03 GUJ CK 0009
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Gujarat Prohibition Act, 1949 — Section 98(2)
High Courts01 Mar 2023Dismissed
Bhaveshbhai Babubhai Patel Vs State Of Gujarat & 3 Other(S)
Gujarat High Court · (2023) 03 GUJ CK 0008
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 36, 154(3), 156(3), 200, 482
High Courts01 Mar 2023Allowed
Prajitbhai Gopalbhai Birari Vs State Of Gujarat
Gujarat High Court · (2023) 03 GUJ CK 0007
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Prevention Of Animal Cruelty Act, 1960 — Section 11(D), 11(E)
High Courts28 Feb 2023Allowed
M/S Alliance Fibres Pvt. Ltd Vs New India Assurance Company Ltd
Gujarat High Court · (2023) 02 GUJ CK 0107
Arbitration And Conciliation Act, 1996 — Section 29A
High Courts28 Feb 2023Allowed
Umesh Gambhir Gadekar Vs State Of Gujarat
Gujarat High Court · (2023) 02 GUJ CK 0106
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r) (s), 3(2)(v)(a), 14(A, 18)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 323
High Courts28 Feb 2023Allowed/Disposed Of
Kishoriba Virbhadrasinh Chudasma Vs State Of Gujarat
Gujarat High Court · (2023) 02 GUJ CK 0105
Negotiable Instruments Act, 1881 — Section 138