COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 52 of 1,831

High Courts15 Jul 2024Allowed

Lakhman Bhikhubhai Karavadra Thro Rohan Lakhmanbhai Karavadra Versus Vs Collector And District Magistrate, Porbandar & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0041

Constitution of India, 1950 — Articles 22(5), 226Prevention of the Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3, 3(1), 3(2), 7Indian Penal Code, 1860 — Section 120B, 406, 409, 465, 467, 471, 477A

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High Courts15 Jul 2024Allowed

Hasmukh @ Dadhi Valjibhai Rayvadera Lohana Through His Brother Kishor Valjibhai Raivadera Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0040

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High Courts12 Jul 2024Allowed

State Of Gujarat Versus Vs Vashram Prabhatbhai Rabari

Gujarat High Court · (2024) 07 GUJ CK 0039

Code of Criminal Procedure, 1973 — Section 208, 209, 313, 378Indian Penal Code, 1860 — Section 149, 302, 304II, 376, 506(2)

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High Courts11 Jul 2024Allowed

Musrafkhan Rahematkhan Malek @Baladkhan @Mushraf Rahematkhan Bhimani Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0038

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 2(b), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 323, 504, 506(2)Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(R)(S)

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High Courts11 Jul 2024Allowed

Fayaj @ Faiyaz S/o Kayum Sha (Shah) Thro Asiyabanu W/o Fayaz Shah Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0037

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 2(b), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 379, 411Gujarat Police Act, 1951 — Section 135

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High Courts11 Jul 2024Allowed

Vasim @ Mobin S/O Salimbhai Patel Through Salim Alibhai Patel Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0036

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 2(b), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 120(b), 143, 147, 148, 149, 294(a), 323, 324, 325, 326, 506(2)Gujarat Police Act, 1951 — Section 135

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High Courts11 Jul 2024Allowed

Riyaz S/o Salimbhai Patel Through Salim Alibhai Patel Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0035

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High Courts11 Jul 2024Allowed

Dipak Mahadevbhai Jadhav Thro Jayesh Mahadev Jadhav Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0034

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 2(b), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 379(a)(3), 411Gujarat Police Act, 1951 — Section 135(1)

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High Courts11 Jul 2024Allowed

Jwalasinh Mangalsinh Sikarvar Through Vijay Rajendra Sharma Versus Vs Police Commissioner Ahmedabad City & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0033

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(a)(e), 81, 98(2), 108, 116BConstitution of India, 1950 — Article 22

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High Courts11 Jul 2024Allowed

Sunilsinh S/o Jogjibha Thkor Thro Divyaben W/o Sunilsinh Thakor Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0032

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(e), 81, 98(2)Constitution of India, 1950 — Article 22

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High Courts11 Jul 2024Allowed

Narendra @ Navab Laxmansinh Rajput Through Sonu @ Sanjaykumar Laxmansinh Rajput Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0031

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(a)(e), 66(1)(b), 81, 98(2), 116BConstitution of India, 1950 — Article 22

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High Courts11 Jul 2024Allowed

Ashutosh @ Ashu Chandrashekhar Pillai Through Chandrashekhar Ramdas Pillai Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0030

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 2(b), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 143, 144, 147, 148, 294(B), 323, 324, 427, 506(2)Gujarat Police Act, 1951 — Section 135(1)

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High Courts11 Jul 2024Allowed

Priyank Maheshbhai Sharma Thro Utsav Maheshbhai Sharma Versus Vs Commissioner Of Police, Ahmedabad City & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0029

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(a)(e), 81, 83, 98(2), 116BConstitution of India, 1950 — Article 22

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High Courts11 Jul 2024Allowed

Vishalsingh S/O Ranbhusingh Rajput Thro Dev Kaushiya Shyam Badan Singh Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0028

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(c), 2(b), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 143, 144, 147, 148, 149, 323, 326, 504, 506(2)Gujarat Police Act, 1951 — Section 135(1)

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High Courts11 Jul 2024Allowed

Pareshbhai Nanjibhai Bhatt Thro Varshaben Pareshkumar Bhatt Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0027

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(a)(e), 81, 98(2), 116BConstitution of India, 1950 — Article 22

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High Courts11 Jul 2024Allowed

Ganesh Sukhadevbhai Marvadi Through Karan Punambhai Marvadi Versus Vs Commissioner Of Police Ahmedabad City & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0026

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(a)(e), 66B, 81, 98(2), 116BConstitution of India, 1950 — Article 22

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High Courts11 Jul 2024Allowed

Samadh @ Samad @ Batko S/o Kasim Shasikh Thro Hamid S/o Kasim Shaikh Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0025

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 323, 324, 379(a)(3), 506(2)Gujarat Police Act, 1951 — Section 135

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High Courts11 Jul 2024Allowed

Harunrashid Hussainbhai Ghanchi Thro Ghanchi Hussain Bhikhubhai Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0024

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(c), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 379, 380Constitution of India, 1950 — Section Articles 21, 22

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High Courts10 Jul 2024Allowed

Sunil S/O Bhatu Shirsagar (Patil) Thro Gorakh Bhika Nandan Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0023

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 3, 3(1), 3(4)Prohibition of Dowry Act, 1961 — Section 65(a)(e), 68, 81, 83, 84, 116BConstitution of India, 1950 — Article 21, 22

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High Courts10 Jul 2024Allowed

Kirtibhai @ Bhuvaji S/O Nanjibhai Mandaviya Throgh Nanjibhai Hadabhai Mandaviya Versus Vs State Of Gujarat & Ors.

Gujarat High Court · (2024) 07 GUJ CK 0022

Gujarat Prevention of Anti-Social Activities Act, 1985 — Section 2(b), 2(ha), 3, 3(1), 3(4)Indian Penal Code, 1860 — Section 328, 376, 376(2)(n)Constitution of India, 1950 — Section Articles 21, 22

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