COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 202 of 1,831

High Courts04 May 2022Allowed

Bashir Mohammed Kalander Thro Siddik Abdul Rehman Gurji Vs State Of Gujarat

Gujarat High Court · (2022) 05 GUJ CK 0008

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98(2)

Read judgment

High Courts04 May 2022Allowed

Ashokbhai Lalataprasad Sharma Vs State Of Gujarat

Gujarat High Court · (2022) 05 GUJ CK 0007

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98(2)

Read judgment

High Courts02 May 2022Allowed

Nimesh Dilipbhai Brahmbhatt Vs Hitesh Jayantilal Patel

Gujarat High Court · (2022) 05 GUJ CK 0006

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 8 Rule 1

Read judgment

High Courts02 May 2022 Dismissed

Shiv Garment Through Sole Prop. Rameshchandra Gigaji Maurya Vs Suryaben Kantilal Mehta

Gujarat High Court · (2022) 05 GUJ CK 0005

Constitution Of India, 1950 — Article 14, 226, 227Civil Procedure Code (Amendment) Act, 1999 — Section 115

Read judgment

High Courts02 May 2022Allowed

Patel Mehul Shambhubhai Vs State Of Gujarat

Gujarat High Court · (2022) 05 GUJ CK 0004

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98(2)

Read judgment

High Courts02 May 2022Allowed

Bhil Mukeshji Ramaji Vs State Of Gujarat

Gujarat High Court · (2022) 05 GUJ CK 0003

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98(2)

Read judgment

High Courts02 May 2022Allowed

Rahulkumar K Thakor Vs State Of Gujarat

Gujarat High Court · (2022) 05 GUJ CK 0002

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98(2)

Read judgment

High Courts02 May 2022Allowed

Vishal Amrutbhai Vasava Vs State Of Gujarat

Gujarat High Court · (2022) 05 GUJ CK 0001

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98(2)

Read judgment

High Courts29 Apr 2022Allowed

Laxmanbhai Keshabhai Khumabhai Marvadi (Mangiya) Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0089

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 279, 304(A), 379(A)2Motor Vehicles Taxation (Amendment) Act, 2011 — Section 134, 177, 184

Read judgment

High Courts29 Apr 2022Allowed

Patel Jayantibhai Ambalal Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0087

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 420, 465, 468, 471Passport Act, 1967 — Section 12(1)

Read judgment

High Courts29 Apr 2022Allowed

Parmar Ganpatbhai Arjunbhai Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0086

Code Of Criminal Procedure, 1973 — Section 438Gujarat Prohibition Act, 1949 — Section 65(a), 65(e)

Read judgment

High Courts29 Apr 2022Allowed

Mercuria Energy Trading Pte Ltd Vs Image Mine Products Pvt. Ltd.

Gujarat High Court · (2022) 04 GUJ CK 0085

Constitution Of India, 1950 — Article 14, 226, 227Arbitration And Conciliation Act, 1996 — Section 11, 13, 15, 21, 26, 47, 86, 87Arbitration And Conciliation (Amendment) Act, 2015 — Section 26

Read judgment

High Courts28 Apr 2022

State Of Gujarat Vs Ramanbhai Umedbhai Zala-Abated As Per Hon'ble Court's Order Dated 13/04/2022 & 1 Other(S)

Gujarat High Court · (2022) 04 GUJ CK 0093

Indian Penal Code, 1860 — Section 34, 120B, 302, 504Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 379

Read judgment

High Courts28 Apr 2022 Dismissed

State Of Gujarat Vs Mahendrakumar @ Mendo Krushnaprasad Dave

Gujarat High Court · (2022) 04 GUJ CK 0092

Code Of Criminal Procedure, 1973 — Section 209, 313, 378(1)(3)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(C), 21, 22, 42, 50

Read judgment

High Courts28 Apr 2022 Dismissed

Gujarat Pollution Control Board,Thro'maheshbharti K. Goswam Vs Keshavjibhai Nathabhai Rathod & 1 Other(S)

Gujarat High Court · (2022) 04 GUJ CK 0091

Code Of Criminal Procedure, 1973 — Section 378(4)Air (Prevention And Control Of Pollution) Act, 1981 — Section 4, 21(1)(2), 27, 31(A)

Read judgment

High Courts28 Apr 2022Allowed

Dhanjibhai Thakarshibhai Anaghad (Patel) Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0088

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 465, 466, 467, 468, 471, 474

Read judgment

High Courts28 Apr 2022 Dismissed

Niraj Jaykumar Sharma Vs High Court Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0084

Constitution Of India, 1950 — Article 33, 33(2), 226, 233, 233(2), 233(3), 234, 309Gujarat State Judicial Services Rules, 2005 — Rule 5(2)(b), 5(2(e)

Read judgment

High Courts27 Apr 2022Allowed

Nitinbhai @ Bholo Mahendrabhai Patel Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0105

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(x), 3(2)(va), 14A, 18ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 323, 504, 506(2)

Read judgment

High Courts27 Apr 2022 Dismissed

State Of Gujarat Vs Bharatbhaii Durlabhbhai Parmar & 3 Other(S)

Gujarat High Court · (2022) 04 GUJ CK 0104

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 114, 302, 323Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 379, 384

Read judgment

High Courts27 Apr 2022Allowed

Bharatbhai Arajanbhai Ko. Patel Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0103

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120(B), 465, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(C), 13(2)

Read judgment