High Courts22 Mar 2022Allowed
Kuldip @ Bhuriya Rameshbhai Yadav Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0070
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 209 of 1,831
High Courts22 Mar 2022Allowed
Rajubhai @ Najo Mohanbhai Paraliya Vs District Magistrate
Gujarat High Court · (2022) 03 GUJ CK 0063
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)Gujarat Prohibition Act, 1949 — Section 65E, 81, 83, 98(2), 116(B)
High Courts22 Mar 2022Allowed
Shamsher S/O Ishrar Khan Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0062
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)
High Courts22 Mar 2022Allowed
Manoj @ Munnabhai Ashwinbhai Somabhai Parmar Vs Director General Of Police
Gujarat High Court · (2022) 03 GUJ CK 0061
Constitution Of India, 1950 — Article 21, 22Prevention Of Illicit Trafficking In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 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), 2(e)
High Courts22 Mar 2022Allowed
Ajay Alias Bablu Shankarbhai Alias Babusinh Thakor Shekhavat Vs Commissioner Of Police Ahmedabad City
Gujarat High Court · (2022) 03 GUJ CK 0060
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)Gujarat Prohibition Act, 1949 — Section 65E, 81, 98(2), 116(B)
High Courts22 Mar 2022Allowed
Ramesh @ Manji Karshan Koli Through Vinod Dharamashibhai Bhoryani Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0059
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(1)
High Courts21 Mar 2022Allowed
Sureshbhai Dhirubhai Kakadiya Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0071
Gujarat Minerals (Prevention Of Illegal Mining Transportation And Storage) Rules, 2017 — Rule 21Indian Penal Code, 1860 — Section 114, 379Mines And Mineral (Regulation And Development) Act, 1957 — Section 21(1)
High Courts21 Mar 2022Allowed
Kamlesh @ Chhotu Ashokbhai Dantani Thro9guh Rekhaben Ashokbhai Dantani Vs Commissioner Of Police, Ahmedabad City
Gujarat High Court · (2022) 03 GUJ CK 0066
Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)
High Courts21 Mar 2022Allowed
Kailashben Bharatbhai Bhavsar Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0064
Constitution Of India, 1950 — Article 14, 16
High Courts17 Mar 2022 Dismissed
Chandra Darshan Developers Through Partner Vs Hiralal Gopalbhai
Gujarat High Court · (2022) 03 GUJ CK 0052
Code Of Civil Procedure, 1908 — Section, 151, Order 39 Rule 1, Order 39 Rule 2Specific Relief Act, 1963 — Section 31Registration Act, 1908 — Section 17(1), 49
High Courts16 Mar 2022Allowed
Gopalbhai Dharamshibhai Jatapara (Chu. Koli) Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0079
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 306
High Courts16 Mar 2022 Dismissed
M/S Shashwat Marketing & 1 Other(S) Vs M/S Bhoomi Food Products
Gujarat High Court · (2022) 03 GUJ CK 0057
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 37 Rule 3
High Courts16 Mar 2022 Dismissed
M-Tech Innovations Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0055
Constitution Of India, 1950 — Article 14, 226, 298
High Courts16 Mar 2022 Dismissed
Mahendra Harilal Parekh & 1 Other(S) Vs Meenaben Hirenbhai Parekh
Gujarat High Court · (2022) 03 GUJ CK 0054
Constitution Of India, 1950 — Article 227Indian Succession Act, 1925 — Section 222, 232, 232(a)
High Courts15 Mar 2022Allowed
Mahendrasinh Pravinsinh Rajput @ Parmar Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0081
Indian Penal Code, 1860 — Section 143, 294(B), 337, 506(1)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r), 3(1)(s), 3(1)(za)(B), 3(2)(va), 14A
High Courts15 Mar 2022Allowed
Mahavirsinh Ajitsinh Chauhan Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0078
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 294(b), 312, 323, 354(a), 376, 376(2)(H), 377, 406, 506(2)
High Courts15 Mar 2022 Dismissed
Bebiben Alias Babiben Jagubhai D/O Gandabhai Ranchhodbhai Patel Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0056
Constitution Of India, 1950 — Article 226, 227Gujarat Land Revenue Code, 1879 — Section 135(c), 135DLimitation Act, 1963 — Section 3(1), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24
High Courts15 Mar 2022Disposed Of
Thakor Devrajbhai Ramanbhai Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0053
Constitution Of India, 1950 — Article 19(2), 21, 42
High Courts14 Mar 2022
Bharatbhai Thobhanbhai Koyani Vs Jayendrasinh Udesinh Gohil
Gujarat High Court · (2022) 03 GUJ CK 0051
High Courts14 Mar 2022Allowed
Milanbhai Virambhai Odedara Vs State Of Gujarat
Gujarat High Court · (2022) 03 GUJ CK 0050
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 113, 114, 120(B), 302, 447, 506(2)Gujarat Police Act, 1951 — Section 135(1)