CourtKutchehry.com

COURT ARCHIVE

Gujarat High Court judgments

36,597 judgments · page 4 of 1,830

High Courts12 Aug 2026Dismissed

State Of Gujarat Vs Ganpatram Son Of Amraji Vishnoi (Dhayal) & Anr.

Gujarat High Court · (2026) 08 GUJ CK 1685

Code of Criminal Procedure, 1973-Section 378(1)(3), 313, 100, 165Narcotics Drugs and Psychotropic Substance Act, 1985-Sections 17-B, 22-B, 17(b), 22(b), 29, 42, 50, 57, 17, 22, 52, 41, 43, 44, 53, 4, Chapter VA, Chapter IV, 41(1), 41(2), 42(1), 42(2), 50(1)IPC-Sections 457, 380
Read judgment
High Courts12 Aug 2026Appeal dismissed

State of Gujarat Vs Ganpatram Amraji Vishnoi

Gujarat High Court

Code of Criminal Procedure, 1973-Section 378(1)(3); Section 313Narcotics Drugs and Psychotropic Substance Act, 1985-Sections 17-B and 22-BNarcotic Drugs and Psychotropic Substances Act, 1985-Sections 17(b) and 22(b); Sections 42, 50 and 57; Section 50; Section 57; Sections 17, 22, 42, 50, 52 and Section 57; Section 42; Section 50(1); Sections 42, 43 and 50
Read judgment
High Courts07 Aug 2026Disposed Of

State Of Gujarat Vs Jagdishbhai Subhashbhai Patel

Gujarat High Court · (2026) 08 GUJ CK 1840

Code of Criminal Procedure 1973-Section 378(4), 378(1)(a) & (b), 378(1)(b), 372 and 378(4), 372, 374, proviso to sub-section 372, proviso to Section 372, 378, 200, 2(wa)Drugs and Cosmetics Act-Sections 18(c), 18(a)(vi) and 27()(ii)Negotiable Instruments Act, 1881-Section 138, 143
Read judgment
High Courts07 Aug 2026Dismissed

Harshad U Kamle Vs State Of Gujarat & Anr.

Gujarat High Court · (2026) 08 GUJ CK 1838

Code of Criminal Procedure, 1973-Section 378, 204, 313, 374, 386, 374(3)Negotiable Instruments Act, 1881-Section 138, 139, 118, 118(a), 141Evidence Act
Read judgment
High Courts06 Aug 2026Dismissed

Prafulbhai Jagdishnarayan Agrawal Vs Govindbhai Ambaram Patel & Ors.

Gujarat High Court · (2026) 08 GUJ CK 1839

Code of Civil Procedure, 1908-Order VII Rule 11(a), VII Rule 11(d), Section 96, VII Rule 11, VII Rule 14(1), 7 Rule 14, VII Rule 14, VII Rule 11 (a), VII Rule 11 (d)Bombay Tenancy and Agricultural Lands Act, 1948-Section 43, 17B, 32, 32F, 32-I, 32U, 43-1D, 88E, 32P, 64, 43(1), 43(1A), 43(1AA), 43(1B), 65B, 43(1C), 43(2), 32-R, 32B, 84C, 63, 32I, 32ORegistration Act
Read judgment
High Courts12 Jun 2026Disposed Of

Shah Rajmal Champalal Vs State Of Gujarat & Anr

Gujarat High Court · (2026) 06 GUJ CK 0678

Code Of Criminal Procedure, 1973-Section 2(wa), 200, 372, 374, 378, 378(4)Bharatiya Nagarik Suraksha Sanhita, 2023-Section 413, 419Negotiable Instruments Act, 1881-Section 138, 143
Read judgment