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Gujarat High Court judgments

36,597 judgments · page 3 of 1,830

High Courts31 Aug 2026Allowed

Dayashankar Bhulan Tripathi & Ors. Vs State Of Gujarat

Gujarat High Court · (2026) 08 GUJ CK 1624

Code of Criminal Procedure, 1973-Section 374, 207, 313Prevention of Corruption Act, 1988-Sections 7, 12, 13(1)(d), 13(2), 20, 13 (1)(d) (i) and(ii), 13(1) (d), (i) and (ii), 13 (1)(d) and (i) and (ii)
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High Courts20 Aug 2026

State Of Gujarat Vs Merubhai Mohanbhai Thakkar

Gujarat High Court · (2026) 08 GUJ CK 5457

Code of Criminal Procedure, 1973-Section 100, 165, 378(1)(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Chapter IV, Section 8, 20(b)(2), 41, 41(1), 41(2), 42, 42(1), proviso to Section 42(1), 42(2), 43, 41 to 44, 50, 50(1), 50(5), 50(6), 52, 57Act 9 of 2001
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High Courts20 Aug 2026

State Of Gujarat Vs Merubhai Mohanbhai Thakkar

Gujarat High Court · (2026) 08 GUJ CK 5150

Code of Criminal Procedure, 1973-Section 378(1)(3), 100, 165Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 20(b)(2), 41, 41(1), 41(2), 42, 42(1), 42(2), 43, 44, 50, 50(1), 50(5), 50(6), 52, 57
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High Courts20 Aug 2026Dismissed

State Of Gujarat Vs Haribhai @ Bose Mohanbhai Kahar

Gujarat High Court · (2026) 08 GUJ CK 1672

Criminal Procedure Code, 1973-Section 378(1)(3), 100, 100 and 165Narcotic Drugs and Psychotropic Substances Act, 1985-Section 20(b), 42 and 50, 50, 41 and 42, 50 and 57, 41, 42(1) and 42(2), 43, 55, 57, 42, 55 and Section 57, 42(1), 42(2), 41(1), 41(2), 42 and 43, 52 and 57, 41 to 44, sub-section (1) of Section 50, sub-sections (5) and (6), sub-section (6), 50(1), 43 and 50ND & PS Act-Section 50(1)
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High Courts20 Aug 2026Dismissed

State Of Gujarat Vs Merubhai Mohanbhai Thakkar

Gujarat High Court · (2026) 08 GUJ CK 1671

Code of Criminal Procedure, 1973-Section 378(1)(3), 100 and 165, 100Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8 and 20(b)(2), 8 and 20 (b) (2), 42 (1) and 42 (2), 41, 42, 43 read with Sections 50 and 57, 50, 42 and 43, 41(1), Chapter IV, 41(2) and 42(1), 41(2), 42(1), proviso to Section 42(1), 42(2), 52 and 57, 41 to 44, S. 42, 50 and 57, sub-section (1), sub-section (2), 42(1) and 42(2), Sub-section (1) of section 42, clauses (a) to (d) of section 42(1), 42 (1) and 42(2), sub-sections (1) and (2) of section 42, sub-section (1) of Section 50, sub-sections (5) and (6), 50(1), sub-section (6), 43 and 50
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High Courts20 Aug 2026Appeal dismissed; acquittal confirmed

State Of Gujarat Vs Merubhai Mohanbhai Thakkar

Gujarat High Court · (2026) 08 GUJ CK 0077

Code of Criminal Procedure, 1973-Section 378(1)(3)Narcotic Drugs and Psychotropic Substances Act, 1985-Section 8, 20(b)(2), 41, 42, 43, 50, 52, 57
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High Courts19 Aug 2026Dismissed

State Of Gujarat Vs Shantilal Rupaji Kharadi

Gujarat High Court · (2026) 08 GUJ CK 1688

Code of Criminal Procedure, 1973-Section 378(1)(3), 209, 313, section100, 100 and 165Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8 and 20, 2(3)(b), 41, 42 and 43, 50 and 57, Chapter VA, 42, 53, 50, 41(1), Chapter IV, 41(2) and 42(1), 41(2), 42(1), 42(2), 52 and 57, 41 to 44, 50(1), 43 and 50
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High Courts19 Aug 2026Dismissed

State Of Gujarat Vs Prabhubhai Pujabhai Nat & Ors.

Gujarat High Court · (2026) 08 GUJ CK 1674

Code of Criminal Procedure, 1973-Section 378(1)(3), 313, 100, 165Narcotic Drugs and Psychotropic Substances Act, 1985-Sections 8(c), 20(B), 29, 42(2), 50, 55, 57, 42, 41, 43, 41(1), 41(2), 42(1), proviso to Section 42(1), 52, 44, sub-section (1) of Section 50, sub-sections (5) and (6) of Section 50, sub-section (6) of Section 50, 50(1), 2 (iii)(b), 2(b), 42(1)(2)
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