COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 38 of 1,831

High Courts16 Jan 2025Allowed

Prince S/O Manilala Vala Through Manilal S/O Keshavbhai Vala Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0536

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Bharatiya Nyaya Sanhita, 2023 — Section 54, 115(2), 304(2), 351(2)(3), 352Gujarat Police Act, 1951 — Section 135

Read judgment

High Courts16 Jan 2025Allowed

Gurudayalsingh@Gurudhyal@Pitla S/O Dilipsingh Sikligar(Bawari)Throsikleegar Kajakaur Gurudhyalsingh Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0535

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Bharatiya Nyaya Sanhita, 2023 — Section 112(1), 112(2), 303(2), 305(A), 331(2), 331(3), 331(4)

Read judgment

High Courts16 Jan 2025Allowed

Abhaypratapsingh@ Rinku Akbarsingh Bhadoria Thru Subhashsingh Mahendrasingh Bhagel Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0534

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 114, 143, 144, 147, 148, 149, 323, 324, 427Bharatiya Nyaya Sanhita, 2023 — Section 115(2), 118(1), 296B

Read judgment

High Courts16 Jan 2025Allowed

Chetan Subhashbhai Khatik Thro Subhash Chandra Khatik Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0533

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(4)Prohibition of Dowry Act, 1961 — Section 65(E), 65(A)(E), 81, 98(2), 108, 116(B)

Read judgment

High Courts16 Jan 2025Allowed

Vipul Pravinbhai Bagthariya Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0532

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Arms Act, 1959 — Section 25(1B)ABharatiya Nyaya Sanhita, 2023 — Section 54, 109, 115(2), 118(1), 352, 351(3)

Read judgment

High Courts13 Jan 2025Partly Allowed

Rameshchandra Vadilal Sheth & Ors. Versus Vs Bhavinkumar Hareshkumar Jayswal & Anr.

Gujarat High Court · (2025) 01 GUJ CK 0395

Motor Vehicles Act, 1988 — Section 166, 173Indian Evidence Act, 1872 — Section 114

Read judgment

High Courts10 Jan 2025Dismissed

The Bajaj Allianz General Insurance Co. Ltd. Versus Vs Ketanbhai Ashokbhai Patel Alias Dobariya & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0301

Motor Vehicles Act, 1988 — Section 166, 168, 173Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(i)

Read judgment

High Courts10 Jan 2025Partly Allowed

Kokilaben Wd/O Laxman Jatriya Vasava & Ors. Versus Vs Raysingbhai @ Rajeshbhai & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0300

Motor Vehicles Act, 1988 — Section 2(28), 2(39), 2(44), 2(46), 39, 41(4), 173

Read judgment

High Courts10 Jan 2025Allowed

Meetrajsinh @ Mitendrasinh Kiritsinh Jadeja Through Hardevsinh Kanubhai Zala Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0299

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(4)Prohibition of Dowry Act, 1961 — Section 65(A), 65(E), 81, 83, 86, 98(2), 116(B)

Read judgment

High Courts09 Jan 2025Partly Allowed

Arvind Premchand (Punamchand) Parikh Versus Vs Assistant Provident Fund Commissioner

Gujarat High Court · (2025) 01 GUJ CK 0255

Constitution of India, 1950 — Articles 226, 227Employees' Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2F, 7A, 7B, 7Q, 14

Read judgment

High Courts09 Jan 2025Allowed

Tiger Surgical Disposable Pvt. Ltd. Versus Vs Principal Commissioner of Customs, Ahmedabad

Gujarat High Court · (2025) 01 GUJ CK 0254

Constitution of India, 1950 — Articles 226, 227Insolvency and Bankruptcy Code, 2016 — Section 3(6), 3(11), 7, 14, 30, 30(6), 31, 239

Read judgment

High Courts09 Jan 2025Dismissed

Jitendra Chimanlal Parikh Power of Attorney-Holder of Versus Vs Arvind Kantilal Mehta Prop., Shree Corporation & Anr.

Gujarat High Court · (2025) 01 GUJ CK 0253

Code of Criminal Procedure, 1973 — Section 313, 378Negotiable Instruments Act, 1881 — Section 138

Read judgment

High Courts09 Jan 2025Allowed

Kishan @ Katlo Sankarbhai Thakarda Thro Sankarbhai Bhailalbhai Thakarda Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0252

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(4)Prohibition of Dowry Act, 1961 — Section 65(E), 81, 98(2), 108

Read judgment

High Courts08 Jan 2025Allowed

Kalpesh Manubhai Patel Versus Vs Mihirkumar Suryakantbhai Shah & Anr.

Gujarat High Court · (2025) 01 GUJ CK 0221

Constitution of India, 1950 — Articles 227Specific Relief Act, 1963 — Section 28, 28(1)Limitation Act, 1963 — Section 5

Read judgment

High Courts08 Jan 2025Allowed

Nilesh S/o Ranjitbhai Chauhan Thro Surekha Ranjitbhai Chauhan Versus Vs Commissioner of Police & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0220

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(ha), 3, 3(4)Indian Penal Code, 1860 — Section 366, 376, 376(2)(N), 506(2)Indian Penal Code or the Protection of Children from Sexual Offences Act, 2012 — Section 354, 354A, 354B, 354C, 354D, 376, 376-A, 376-B, 376-C, 376-D, 377

Read judgment

High Courts07 Jan 2025Allowed

Shankar @ Nana @ Naniyo S/o Anna Shinde Through Milan Shankar Shinde Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0187

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(4)Prohibition of Dowry Act, 1961 — Section 65(A)(E), 81, 83, 98(2), 99, 116(B)

Read judgment

High Courts06 Jan 2025Dismissed

Prahladbhai Maganbhai Parmar Versus Vs State of Gujarat & Anr.

Gujarat High Court · (2025) 01 GUJ CK 0159

Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Indian Penal Code, 1860 — Section 153A, 295

Read judgment

High Courts06 Jan 2025Allowed

Manish @ Piko Bhavarlal Khatik Through Vishal Bhavarlal Khatik Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0158

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 114, 294(B), 323, 427Bharatiya Nyaya Sanhita, 2023 — Section 118(1), 333

Read judgment

High Courts06 Jan 2025Allowed

Vishal Shyamlal Gurnani Thru Hardevi Shyamlal Gurnani Versus Vs Commissioner of Police & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0157

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 114, 294(B), 323, 392, 394, 397, 506(2)Gujarat Police Act, 1951 — Section 135(1)

Read judgment

High Courts06 Jan 2025Allowed

Rakesh @ Rakiya S/O Dadbhai Bhamre Thro Rajlaxmi Pintubhai Salve Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0156

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 114, 307, 323, 504, 506(2)Bharatiya Nyaya Sanhita, 2023 — Section 54, 118(1), 351(2), 352

Read judgment