High Courts30 Mar 2022Allowed
Amirmiya @ Munno Sattarmiya Saiyed Vs Commissioner Of Police
Gujarat High Court · (2022) 03 GUJ CK 0084
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 208 of 1,831
High Courts29 Mar 2022 Dismissed
State Of Gujarat Vs Velabhai Punabhai Thakore & 2 Other(S)
Gujarat High Court · (2022) 03 GUJ CK 0092
Indian Penal Code, 1860 — Section 34, 120(B), 307, 323, 324, 326Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 378(1)(3), 379
High Courts29 Mar 2022 Dismissed
State Of Gujarat Vs Chhatrasinh Ghemalsinh Rana & 1 Other(S)
Gujarat High Court · (2022) 03 GUJ CK 0091
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 379Evidence Act, 1872 — Section 27
High Courts29 Mar 2022Allowed
Manjulaben Vitthalbhai Gevariya Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0090
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(x), 3(i)(x), 3(2)(v), 3(2)(5a), 14A, 18, 18A, 18A(i)Code Of Criminal Procedure, 1973 — Section 438, 482Code Of Criminal Procedure, 1989 — Section 438
High Courts29 Mar 2022
Anwerhussain Usman Sumra Vs Sajjad Hira, Chairman Of Gujarat State Waqf Board
Gujarat High Court · (2022) 03 GUJ CK 0089
Constitution Of India, 1950 — Article 226, 226(3), 227, 228Gujarat High Court Rules, 1993 — Rule 30, 188
High Courts29 Mar 2022 Dismissed
Narendrabhai Dalsukhbhai Parmar Vs Vaishaliben Narendrabhai Parmar
Gujarat High Court · (2022) 03 GUJ CK 0087
Constitution Of India, 1950 — Article 226, 227Hindu Marriage Act, 1955 — Section 13, 24Code Of Civil Procedure, 1908 — Section 115
High Courts29 Mar 2022Allowed
Praveen K. Gokhroo Vs Union Of India
Gujarat High Court · (2022) 03 GUJ CK 0083
Constitution Of India, 1950 — Article 226
High Courts28 Mar 2022 Dismissed
State Of Gujarat Vs Shimaliya Chhagan Parghi & 1 Other(S)
Gujarat High Court · (2022) 03 GUJ CK 0082
Indian Penal Code, 1860 — Section 395, 397Arms Act, 1959 — Section 25(1)(b)(a), 27Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 379
High Courts28 Mar 2022Allowed
Robinsinh Rajubha Zala Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0080
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 143, 147, 148, 149, 323, 324, 326, 504Gujarat Police Act, 1951 — Section 135
High Courts28 Mar 2022Disposed Of
Gujarat State Fertilizer And Chemicals Ltd Vs Dahyabhai Shankarbhai Gohil
Gujarat High Court · (2022) 03 GUJ CK 0077
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 54Code Of Civil Procedure, 1908 — Section 96
High Courts28 Mar 2022Disposed Of
Shubham Ramkumar Agrawal Vs Chairman, Working Committee For Professional Undergraduate/Post Graduate Medical Educational Course
Gujarat High Court · (2022) 03 GUJ CK 0076
Constitution Of India, 1950 — Article 14, 226Rights Of Persons With Disabilities Act, 2016 — Section 19Gujarat Professional Medical Educational Colleges Or Institutions (Regulations Of Admission And Fixation Of Fees) Act, 2007 — Section 3(1), 3(2), 4, 20(1)
High Courts28 Mar 2022Allowed
Abhishek @ Jonty Ramnikbhai Kharecha Through Harshaben W/O Ramnikbhai Kharecha Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0075
Prevention Of Illicit Trafficking In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 2(e), 3, 3(1), 3(2), 9Telangana Prevention Of Dangerous Activities Of Boot-Leggers, Dacoits, Drug-Offenders, Goondas, Immoral Traffic Offenders Land-Grabbers, Spurious Seed Offenders, Insecticide Offenders, Fertiliser Offenders, Food Adulteration Offenders, Fake Document Offenders, Scheduled Commodities Offenders, Forest Offenders, Gaming Offenders, Sexual Offenders, Explosive Substances Offenders, Arms Offenders, Cyber Crime Offenders And White Collar Or Financial Offenders Act, 1986 — Section 2(a)
High Courts28 Mar 2022Allowed
Gajanand @ Gajanan @ Gajiyo S/O. Subhashbhai Patil Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0074
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)
High Courts28 Mar 2022Partly Allowed/Disposed Of
Sawan Engineering Pvt. Ltd Vs District Industries Center, Vadodara & 2 Other(S)
Gujarat High Court · (2022) 03 GUJ CK 0073
Constitution Of India, 1950 — Article 226Micro, Small And Medium Enterprices Development Act, 2006 — Section 2(n), 18Companies Act, 1956 — Section 8, 8(1), 11(6)
High Courts28 Mar 2022Allowed
Mosinkhan Hanif Makrani Through Mahmadhanif Abdulkarim Makrani Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0072
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)
High Courts23 Mar 2022 Dismissed
Union Of India Thro Amitkumar,Intelligence Officer Or His Successor In Office Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0069
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(c), 20(b), 29, 35, 42, 50, 67Code Of Criminal Procedure, 1973 — Section 378, 378(4), 379
High Courts23 Mar 2022Allowed
Ajrudin @ Ajju Moiudin Shaikh Through Mohyuddin Aliyuddin Shaikh Vs Police Commissioner
Gujarat High Court · (2022) 03 GUJ CK 0068
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)
High Courts23 Mar 2022Allowed
Fatesang Amarsang Bhagaji Rathod Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0067
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)
High Courts23 Mar 2022Allowed
Dhirendra Arjunbhai Dafda Vs Gujarat High Court
Gujarat High Court · (2022) 03 GUJ CK 0065
Constitution Of India, 1950 — Article 15(3), 16(1), 16(2), 16(4), 16 (4)(a), 16(4)(b)
High Courts23 Mar 2022Allowed
Ramsingbhai Saburbhai Patel Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0058
Constitution Of India, 1950 — Article 311(2)Gujarat Civil Services (Discipline And Appeal) Rules, 1971 — Rule 14, 19Prevention Of Corruption Act, 1988 — Section 7, 12, 13(1)(d), 13(2)