COURT ARCHIVE

Gujarat High Court judgments

35,350 judgments · page 221 of 1,768

High Courts07 Jan 2022Allowed

Ramabhai Bhimabhai Sindhal (Rabari) Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0055

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 341, 504Gujarat Police Act, 1951 — Section 135

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High Courts07 Jan 2022Disposed Of

Pushpaben Shantilal Parmar Vs Competent Authority National Highway Authority Of India And Special Land Acquisition Officer

Gujarat High Court · (2022) 01 GUJ CK 0054

Constitution Of India, 1950 — Article 226, 243Q(2)National Highways Act, 1956 — Section 3A, 3D, 3G(5)Right To Fair Compensation And Transparency In Land Acquisition Rehabiliation And Resettlement Act, 2013 — Section 26(1), 30(1), 30(3)

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High Courts07 Jan 2022Disposed Of

Patel Sureshchandra Purshottamdas Vs Competent Authority National Highway Authority Of India And Special Land Acquisition Officer

Gujarat High Court · (2022) 01 GUJ CK 0053

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High Courts07 Jan 2022Disposed Of

Krupeshbhai Naraharibhai Patel Vs Competent Authority National Highway Authority Of India And Special Land Acquisition Officer

Gujarat High Court · (2022) 01 GUJ CK 0052

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition Rehabiliation And Resettlement Act, 2013 — Section 26(1), 30(1), 30(3)National Highways Act, 1956 — Section 3G(5)

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High Courts07 Jan 2022Disposed Of

Patel Naranbhai Dhanjibhai Vs State Of Gujarat Through Dist Collector

Gujarat High Court · (2022) 01 GUJ CK 0050

Limitation Act, 1963 — Section 5

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High Courts07 Jan 2022Allowed

Jay Ambe Industries Proprietor Shri Dineshkumar Bajranglal Somani Vs Garnet Specialty Paper Ltd

Gujarat High Court · (2022) 01 GUJ CK 0013

Code Of Civil Procedure, 1908 — Section 80, 96, Order 12(2A) Rule 1, Order 12(2A) Rule 3, Order 12(2A) Rule 4 , Order 12(2A) Rule 5Evidence Act, 1872 — Section 3, 34, 59, 61, 62Bombay Rents Act, 1947 — Section 12(3)(a), 12(3)(b)

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High Courts06 Jan 2022Disposed Of

Patel Manubhai Jethabhai Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0047

Limitation Act, 1963 — Section 5

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High Courts06 Jan 2022 Dismissed

State Of Gujarat Vs Harisang Vajesang Rana & 2 Other(S)

Gujarat High Court · (2022) 01 GUJ CK 0046

Code Of Criminal Procedure, 1973 — Section 372(1)(8)Indian Penal Code, 1860 — Section 114, 323, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10), 7, 9

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High Courts06 Jan 2022Allowed

Dineshbhai Kanjibhai Vekariya Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 304, 308, 465, 467, 468, 471

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High Courts06 Jan 2022Allowed

Pankajbhai Ratilal Bakeri & 1 Other(S) Vs State Of Gujarat & 1 Other(S)

Gujarat High Court · (2022) 01 GUJ CK 0041

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 173, 482Indian Penal Code, 1860 — Section 114, 406, 420, 463, 464, 467, 468, 471

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High Courts06 Jan 2022 Dismissed

Chandraprabhaben Arjunbhai Patel & 1 Other(S) Vs Mahesh Khadubhai Patel - Principal - T M Patel Secondary Sch & 2 Other(S)

Gujarat High Court · (2022) 01 GUJ CK 0036

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High Courts06 Jan 2022Disposed Of

Parmar Tarunbhai Jashvantbhai Vs Competent Authority, National Highway Authority Of India And Special Land Acquisition Officer

Gujarat High Court · (2022) 01 GUJ CK 0031

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High Courts06 Jan 2022Allowed