COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 39 of 1,831

High Courts06 Jan 2025Allowed

Madan @ Ramanbhai Mohanlal Regar Thru Veni Ram Shankarlal Regar Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0155

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(4)Prohibition of Dowry Act, 1961 — Section 65(A)(E), 66B, 81, 83, 98(2), 116(B)

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High Courts03 Jan 2025Dismissed

Imtiyaz @ Lala S/o Firoj Malek Versus Vs State of Gujarat

Gujarat High Court · (2025) 01 GUJ CK 0139

Bhartiya Nagrik Suraksha Sanhita, 2023 — Section 483Narcotics Drugs & Psychotropic Substances Rules, 1985 — Section 8(C), 19, 22(c), 24, 27A, 29, 37, 37(b)(i), 37(b)(ii), 42, 52

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High Courts03 Jan 2025Allowed

Tarunkumar Karsanbhai Mayavanshi Versus Vs State of Gujarat

Gujarat High Court · (2025) 01 GUJ CK 0138

Code of Criminal Procedure, 1973 — Section 209, 313, 374Indian Penal Code, 1860 — Section 114, 304(B), 306, 498ADowry Prohibition Act, 1961 — Section 3, 6

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High Courts03 Jan 2025Dismissed

State of Gujarat Versus Vs Tarunkumar Karsanbhai Mayavanshi & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0137

Code of Criminal Procedure, 1973 — Section 161, 209, 313Indian Penal Code, 1860 — Section 107, 113B, 114, 304(B), 306, 498ADowry Prohibition Act, 1961 — Section 3, 6

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High Courts02 Jan 2025Dismissed

State of Gujarat Versus Vs Modi Dahyalal Shankarlal & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0026

Code of Criminal Procedure, 1973 — Section 378(1)((3)Indian Penal Code, 1860 — Section 114, 304(B), 306, 498A

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High Courts02 Jan 2025Dismissed

State of Gujarat Versus Vs Bhil Gunvantlal Kantilal

Gujarat High Court · (2025) 01 GUJ CK 0025

Code of Criminal Procedure, 1973 — Section 378Indian Penal Code, 1860 — Section 307Bombay Police Act, 1951 — Section 135

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High Courts02 Jan 2025Dismissed

Vitthalbhai Khushalbhai Patel Through Administrator Puren Upendrabhai Patel & Ors. Versus Vs State of Gujarat & Anr.

Gujarat High Court · (2025) 01 GUJ CK 0024

Gujarat Municipalities Act, 1963 — Section 182Gujarat Public Premises (Eviction of Unauthorized Occupants) Act, 1972 — Section 2,2(f), 3, 4, 5

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High Courts02 Jan 2025Allowed

Shahil @ S.K. Imtiyajbhai Shekh Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0023

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

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High Courts02 Jan 2025Allowed

Nilesh @ Dodo Dineshbhai Patni Thro Sangitaben Dineshbhai Patni Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0022

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, 324, 331(3), 331(4), 382, 506(2)Gujarat Police Act, 1951 — Section 135(1)

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High Courts02 Jan 2025Allowed

Rajeshbhai @ Raju Naranbhai Mori (Rabari) Thro Sureshbhai Naranbhai Mori (Rabari) Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0113

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, 116(B)

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High Courts01 Jan 2025Dismissed

State of Gujarat Versus Vs Pitambarbhai Somabhai Harijan & Anr.

Gujarat High Court · (2025) 01 GUJ CK 0020

Code of Criminal Procedure, 1973 — Section 378Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 365, 406

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High Courts01 Jan 2025Allowed

Salim @ Fantiya @ Pachas Gram S/O Rauf Shaikh Thro Naim Rauf Shaikh Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0019

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(bbb), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 34, 114, 188, 294(B), 427, 506(2)Gujarat Animal Preservation Act, 2011 — Section 1, 2, 5(1), 5(1)(1-A), 6(A), 6(B), 8(1), 8(2), 8(4)

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High Courts01 Jan 2025Allowed

Sadik @ Sajidbhai @ Khanderao Husenmiya Saiyed Thro Saiyed Mohmed Arif Husenmiya Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0018

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 54, 114, 294(B), 323, 324, 506(2)Gujarat Police Act, 1951 — Section 135(1)

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High Courts01 Jan 2025Allowed

Mohammad Farid @ Bhaylu Faimkhan Pathan Thro Momin Ejaj Vajirbhai Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2025) 01 GUJ CK 0017

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(4)Indian Penal Code, 1860 — Section 54, 114, 115(2), 127(2), 140(3), 294(B), 308(3), 323, 325, 351(3), 427, 506(2)Gujarat Police Act, 1951 — Section 135(1)

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High Courts27 Dec 2024Dismissed

Ganesharam Modaji Prajapati & Ors. Versus Vs State of Gujarat & Ors.

Gujarat High Court · (2024) 12 GUJ CK 0026

Constitution of India, 1950 — Articles 226Gujarat Housing Board Act, 1961 — Section 56, 56(1), 56(3), 59, 60A(2), 71, 80Amendment Act, 2019 — Section 60A

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High Courts24 Dec 2024Allowed

Virmatiben D/o Kikubhai Bantiya W/o Parshottambhai Chibabhai & Ors. Versus Vs Amjad Fajal & Ors.

Gujarat High Court · (2024) 12 GUJ CK 0063

Constitution of India, 1950 — Articles 13(3), 46, 341, 342Code of Civil Procedure, 1908 — Section 115, Order 7 Rule 11(d)Indian Contract Act, 1872 — Section 2(g), 23, 65

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High Courts24 Dec 2024Allowed/Dismissed

Elecon Engineering Company Ltd (Through Manager) Versus Vs Achyutkumar V Patel

Gujarat High Court · (2024) 12 GUJ CK 0062

Constitution of India, 1950 — Articles 226, 227Industrial Disputes Act, 1947 — Section 2(s), 2(oo), 25(a), 23, 23(1), 23(1/1), 23(C), 25g, 25h, 25(n)U.P. Industrial Disputes Act, 1947 — Section 6n

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High Courts24 Dec 2024Dismissed

National Engineering Industry Ltd. Versus Vs Deputy Labour Commissioner & Ors.

Gujarat High Court · (2024) 12 GUJ CK 0061

Constitution of India, 1950 — Articles 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 12, 12(4), 12(5)

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High Courts24 Dec 2024Allowed

Secretary / General Manager Chavda Vijaysinh Takhatsinh Versus Vs Dilipbhai Bhadabhai Chudasama

Gujarat High Court · (2024) 12 GUJ CK 0060

Constitution of India, 1950 — Articles 226, 227Industrial Disputes Act, 1947 — Section 2, 2(j), 2(s)

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High Courts24 Dec 2024Dismissed

Ahmedabad Municipal Corporation Versus Vs Sadgunbhai Semulbhai Solanki

Gujarat High Court · (2024) 12 GUJ CK 0059

Constitution of India, 1950 — Articles 226, 227Industrial Disputes Act, 1947 — Section 33(c)(2)Gujarat Civil Services Rules, 2002 — Rule 22, 49(1)(2), 63

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