COURT ARCHIVE

Gujarat High Court judgments

35,350 judgments · page 296 of 1,768

High Courts18 Jun 2020Disposed Of

Mukeshbhai Versibhai Desai Through His Brother Bharatbhai Versibhai Desai Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0151

Constitution Of India, 1950 — Article 14, 19, 21, 22, 32, 226Gujarat Prevention of Anti Social Activities Act, 1985 — Section 2(c), 3Indian Penal Code, 1860 — Section 406, 420

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High Courts18 Jun 2020Dismissed

M/S Dhruv Stone Quarry Through Proprietor Nitinbhai Chhaganbhai Patel Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0144

Constitution Of India, 1950 — Article 15, 226Gujarat Minor Mineral Concession Rules, 2017 — Rule 4, 4(5), 7Gujarat Provisions Of The Panchayats (Extension To The Scheduled Areas) Rules, 2017 — Rule 35

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High Courts17 Jun 2020Allowed

Jamalbhai Abdulbhai Metar Ghanchi Through His Father Abdulbhai Mahmadbhai Metar Ghanchi Vs State Of Gujarat Notice To Be Served Through & 2 Other(s)

Gujarat High Court · (2020) 06 GUJ CK 0143

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(1), 2(c), 3, 3(1), 3(2), 3(4)Indian Penal Code, 1860 — Section 120(b), 212, 214, 323, 326, 504, 506(2), 511

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High Courts17 Jun 2020Allowed

Alpeshbhai Babubhai Patel Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0126

Constitution Of India, 1950 — Article 226, 227Gujarat Mineral (Prevention Of Illegal Mining Storage And Transportation) Rules, 2017 — Rule 3, 21Code Of Criminal Procedure, 1973 — Section 451, 482

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High Courts16 Jun 2020Allowed

Ravibhai Dayabhai Jadav Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0147

Constitution Of India, 1950 — Article 14, 19, 21, 22, 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(2), 3(4)Indian Penal Code, 1860 — Section 114, 212, 214, 323, 324, 392, 435, 504

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High Courts15 Jun 2020Allowed

Savrin Pravinbhai Patel Through Father Pravinbhai Manibhai Patel Vs District Magistrate, Sabarkantha

Gujarat High Court · (2020) 06 GUJ CK 0152

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 3(1), 3(2)

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High Courts15 Jun 2020Allowed

Dipesh Arvindbhai Jethva Through Arvindbhai Purshottambhai Jethva Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0145

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(2), 3(4)Indian Penal Code, 1860 — Section 114, 212, 214, 379

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High Courts15 Jun 2020Allowed

Harsh Narsotambhai Vaghela Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0118

Constitution Of India, 1950 — Article 32Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(2)Indian Penal Code, 1860 — Section 114, 324, 392

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High Courts15 Jun 2020Disposed Of

Thakor Kinjalben Ragnathbhai Through Hansaben Ragnathbhai Thakor Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0022

Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 376(3), 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6

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High Courts15 Jun 2020Allowed

Samsudoha @ Mehtab Munnakhan Pathan Vs Commissioner Of Police & 2 Other(s)

Gujarat High Court · (2020) 06 GUJ CK 0014

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)Indian Penal Code, 1860 — Section 379, 379(A)(3), 411

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High Courts12 Jun 2020Disposed Of

Kusum Devi Tibrewal Vs Vikas Poddar

Gujarat High Court · (2020) 06 GUJ CK 0122

Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 11, Order 7 Rule 11(D)Companies Act, 1956 — Section 2(41), 6, 299, 397, 398, 402Specific Relief Act, 1963 — Section 7, 8

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High Courts12 Jun 2020Dismissed

J.S. Nakhwa Chief Officer Vs State Of Gujarat & 4 Other(s)

Gujarat High Court · (2020) 06 GUJ CK 0088

Constitution Of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 258, 258(1)

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High Courts12 Jun 2020Disposed Of

Kshitij Jawaharlal Shah Vs Zara Shah W/O Kshitij Shah D/O Dilipkumar Shah

Gujarat High Court · (2020) 06 GUJ CK 0075

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 23 Rule 3Hindu Marriage Act, 1955 — Section 26

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High Courts12 Jun 2020Allowed

Raj Rajeshbhai Sakarchand Parmar Through Urmilaben Manojbhai Patel Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0068

Constitution Of India, 1950 — Article 32Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(2)Indian Penal Code, 1860 — Section 294(B), 324, 326, 379

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High Courts12 Jun 2020Allowed

Kishore Gangaram Chaturbhai Marwadi (Rathod)Through Miraben W/O. Gangaram Marwad Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0052

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1), 3(2)Indian Penal Code, 1860 — Section 114, 379, 406, 420

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High Courts12 Jun 2020Disposed Of

Mohsin Inayat Dipoti Through Uncle Hanif Abdulla Dipoti Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0041

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1), 3(2), 3(4)Indian Penal Code, 1860 — Section 186, 188, 269, 332, 353, 504, 506(2)Disaster Management Act, 2005 — Section 51

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High Courts12 Jun 2020Partly Allowed

J S Nakhwa Vs State Of Gujarat Through Secretary & 4 Other(s)

Gujarat High Court · (2020) 06 GUJ CK 0038

Constitution Of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 258

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High Courts12 Jun 2020Partly Allowed

Bhikhiben D/O Maniben Vs Narsinbhai Jerambhai Patel

Gujarat High Court · (2020) 06 GUJ CK 0035

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Order 21 Rule 97, Order 22

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High Courts12 Jun 2020Partly Allowed

Bachubhai Jivabhai Kkhokhariya Vs State Of Gujarat & 3 Other(s)

Gujarat High Court · (2020) 06 GUJ CK 0024

Constitution Of India, 1950 — Article 226Bombay Police Manual, Volume II — Rule 38Indian Penal Code, 1860 — Section 114, 302, 394, 397, 326

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High Courts12 Jun 2020Allowed

Dipak @ Vikki Prakashbhai Sonvane Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0017

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1)Indian Penal Code, 1860 — Section 114, 379(a)(3), 380, 454, 457

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