COURT ARCHIVE

Gujarat High Court judgments

35,350 judgments · page 302 of 1,768

High Courts01 Jun 2020Allowed

Akshay @ Maniyo S/O Vinubhai Kavethiya Through Vipulbhai Vinubhai Kavethiya Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0082

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(4)

High Courts01 Jun 2020Allowed

Pradip Kanchanbhai @ Ghanshyambhai Chunara Through Shobhanaben Pradip Chunara Vs Commissioner Of Police

Gujarat High Court · (2020) 06 GUJ CK 0081

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(2), 3(4)

High Courts01 Jun 2020Disposed Of

Taher @ Anwarhusen Trivedi (Daudi Vora) Through Mohammadarif Abdulrazzak Panara Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0076

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(2), 3(4)

High Courts01 Jun 2020Allowed

Satish @ Lole Arjunbhai Aambalke Through Arjunbhai Bhikaji Aambalke Vs Commissioner Of Police

Gujarat High Court · (2020) 06 GUJ CK 0071

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(2), 3(4)

High Courts01 Jun 2020Allowed

Imran Anvarbhai Shaikh Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0065

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)

High Courts01 Jun 2020Allowed

Vimalbhai Tulsibhai Pinani Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0064

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)

High Courts01 Jun 2020Allowed

Parth @ Jambli Jitendrabhai Kantivara (Sindhi) Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0063

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)

High Courts01 Jun 2020Allowed

Karan Vasantbhai Gori Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0062

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)

High Courts01 Jun 2020Allowed

Pappu S/O Ramdular Rajbhar Vs Commissioner Of Police

Gujarat High Court · (2020) 06 GUJ CK 0058

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(2), 3(4)

High Courts01 Jun 2020Allowed

Manoj Parsottambhai Sudra Through Rajniben Manojbhai Sudra Vs Police Commissioner, Ahmedabad City

Gujarat High Court · (2020) 06 GUJ CK 0031

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(1)

High Courts01 Jun 2020Allowed

Rahul @ Khiskoli Shivaji Chouhan Vs Commissioner Of Police

Gujarat High Court · (2020) 06 GUJ CK 0030

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

High Courts01 Jun 2020Disposed Of

Sangramsingh @ Takla S/O Rakeshsingh Shikarwar Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0025

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

High Courts01 Apr 2020

Suo Motu Vs State Of Gujarat & 2 Others

Gujarat High Court · (2020) 04 GUJ CK 0001

High Courts05 Mar 2020Allowed

Rajendrasinh Chandrasinh Solanki Vs State Of Gujarat

Gujarat High Court · (2020) 03 GUJ CK 0007

High Courts04 Mar 2020Dismissed

Varia Jayeshkumar Bilindrabhai Vs State Of Gujarat & 3 Other(s)

Gujarat High Court · (2020) 03 GUJ CK 0006

Constitution Of India, 1950 — Article 14, 16, 226, 309Gujarat Public Service Commission Procedure Rules, 1962 — Rule 3 (2) (iii), 4 (2)(ii)

High Courts03 Mar 2020Allowed

Vodafone Essar Gujarat Limited Vs Assistant Commissioner Of Income Tax Circle-8

Gujarat High Court · (2020) 03 GUJ CK 0012

Income-Tax Rules, 1962 — Rule 18 BBBIncome Tax Act, 1961 — Section 2(45), 5, 10, 24(1), 24(2), 24(2)(ii), 66, 72, 72(1), 79, 79(a), 79(b), 80A, 80A(1), 80A(2), 80IA, 80AB, 80IA(1), 80IA(2), 80IA(5), 80IA(4)(ii),80IA(5), 80B(5), 80C, 80D, 80E, 80F, 80G, 80GGA, 80GGC, 80H, 80HH, 80HHA, 80HHB, 80HHC, 80HHC(1), 80HHC(3), 80HHC(i), 80HHD, 80I, 80¬IA, 80¬IB, 80-IC, 80J, 80JJ, 80K, 80L, 80M, 80N, 80O, 80P, 80Q, 80R, 80S, 80T, 80U

High Courts03 Mar 2020Dismissed

Aashif Kasam Kalandar Vs Rajendrakumar Ramanbhai Baria

Gujarat High Court · (2020) 03 GUJ CK 0011

High Courts03 Mar 2020Disposed Of

Shamalben Ravsaheb Suryavanshi Vs State Of Gujarat

Gujarat High Court · (2020) 03 GUJ CK 0010

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 363, 366, 376(2)(i), 506(2)Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 4, 5(L), 5(j)2, 6

High Courts03 Mar 2020Disposed Of

Hiraben Galabhai Damor Vs State Of Gujarat

Gujarat High Court · (2020) 03 GUJ CK 0009

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 36, 154, 156(3), 190, 200, 203

High Courts03 Mar 2020Allowed

Kantibhai Karmanbhai Motibhai Chavda (Nadoda) Vs State Of Gujarat

Gujarat High Court · (2020) 03 GUJ CK 0008

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 143, 147, 148, 149, 294(kh), 307, 326, 324, 323, 332, 333, 337, 427, 504,