COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 207 of 1,831

High Courts04 Apr 2022Allowed

Asrafkhan Dilavarkhan Lashari Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0013

Code Of Criminal Procedure, 1973 — Section 438Prevention Of Cruelty To Animals Act, 1960 — Section 11(1)(d), 11(1)(e), 11(1)(f), 11(1)(h)Gujarat Animal Preservation Act, 1954 — Section 6(a), 4, 3, 8(2)

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High Courts04 Apr 2022Partly Allowed

Rajendra Arvindbhai Patel & 4 Other(S) Vs State Of Gujarat & 1 Other(S)

Gujarat High Court · (2022) 04 GUJ CK 0012

Constitution Of India, 1950 — Article 14, 16, 19, 38, 39, 41, 42, 43, 47, 141

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High Courts04 Apr 2022Disposed Of

Sultanbhai Jamalbhai Mansuri Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0011

Constitution Of India, 1950 — Article 226Gujarat Town Planning And Urban Development Rules, 1979 — Rule 26Gujarat Town Planning And Urban Development Act, 1976 — Section 65

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High Courts04 Apr 2022Allowed

Chintan Harishbhai Vaishnav Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0010

Constitution Of India, 1950 — Article 226Gujarat Civil Services (Classification And Recruitment) General Rules, 1967 — Rule 9A, 10(A), 14, 20, 27

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High Courts04 Apr 2022Allowed

Harshadray Natvarlal Raval Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0009

Constitution Of India, 1950 — Article 226Government Rules, 2009 — Rule 4(6), 5, 5(2)(b), 6, 6(4)Code Of Criminal Procedure, 1973 — Section 24(3)

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High Courts04 Apr 2022Allowed

United India Insurance Company Limited Vs Bhalubhai Chimanbhai Rathva & 2 Other(S)

Gujarat High Court · (2022) 04 GUJ CK 0008

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High Courts04 Apr 2022Allowed

Lilaben D/O Mahdubhai Kurkutiya Vs Jivaliben Ramabhai

Gujarat High Court · (2022) 04 GUJ CK 0007

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High Courts01 Apr 2022Allowed/Disposed Of

Harish Veljibhai Joshi Through Poa Darshan Harishbhai Joshi Vs Jitendra Veljibhai Joshi

Gujarat High Court · (2022) 04 GUJ CK 0005

Code Of Civil Procedure, 1908 — Section Order 39 Rule 1, Order 39, Rule 2, Order 41 Rule 5Transfer Of Property Act, 1882 — Section 3, 44, 48, 79, 80 98(4)(d), 99

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High Courts01 Apr 2022Dismissed/Disposed Of

Newsclick.In Publisher Of Article Through Prabir Purkayastha Vs Adani Power Rajasthan Limited

Gujarat High Court · (2022) 04 GUJ CK 0004

Constitution Of India, 1950 — Article 14, 19, 19(1)(a), 19(1)(g), 19(2)Code Of Civil Procedure, 1908 — Section Order 43 Rule 1Indian Penal Code, 1860 — Section 499

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High Courts01 Apr 2022Allowed

Harkishanbhai Dahyabhai Lad Vs State Of Gujarat

Gujarat High Court · (2022) 04 GUJ CK 0003

Industrial Disputes Act, 1947 — Section 25B

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High Courts01 Apr 2022Allowed

Ashokkumar Budhalal Shah Vs State Of Gujarat & 2 Other(S)

Gujarat High Court · (2022) 04 GUJ CK 0002

Gujarat Cooperative Societies Act, 1961 — Section 93Indian Penal Code, 1860 — Section 406, 420, 467, 468, 471

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High Courts01 Apr 2022Allowed

Chetnaben Chetankumar Patel Vs Bhalabhai Mohanbhai Koli

Gujarat High Court · (2022) 04 GUJ CK 0001

Constitution Of India, 1950 — Article 227

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High Courts31 Mar 2022Allowed/Disposed Of

Darpan (Ghatlodia) Cooperative Housing Scoiety Limited Thru Chairman Naresh Gangaram Rathod Vs Dahyabhai Maganbhai Rabari(Desai) @ D.M.Desai

Gujarat High Court · (2022) 03 GUJ CK 0097

Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 43 Rule 1(r)Societies Registration Act, 1860 — Section 53Specific Relief Act, 1963 — Section 36, 37

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High Courts31 Mar 2022 Dismissed

State Of Gujarat Vs Naranbhai Jitram Patel & 2 Other(S)

Gujarat High Court · (2022) 03 GUJ CK 0096

Indian Penal Code, 1860 — Section 120B, 320Bombay Police Act, 1951 — Section 135(1)Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 379

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High Courts31 Mar 2022 Dismissed

State Of Gujarat Vs Somabhai Rupabhai Nayak

Gujarat High Court · (2022) 03 GUJ CK 0095

Indian Penal Code, 1860 — Section 302Bombay Police Act, 1951 — Section 135Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 379

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High Courts31 Mar 2022Allowed

Yogeshkumar Keshavlal Kamdar Vs Jamnadas Bhagwandas Vakharia & 3 Other(S)

Gujarat High Court · (2022) 03 GUJ CK 0094

Code Of Criminal Procedure, 1973 — Section 202, 204, 256, 256(1), 378(1), 378(4)Indian Penal Code, 1860 — Section 114, 406, 420Negotiable Instruments Act, 1881 — Section 138, 142

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High Courts31 Mar 2022 Dismissed