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Gujarat High Court judgments, 1953

65 judgments · page 1 of 4

High Courts07 Oct 1953Dismissed

Mer Kala Veman Vs State

Gujarat High Court · (1953) 10 GUJ CK 0001

Criminal Procedure Code, 1898 (CrPC) — Section 288Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 302, 304(2)
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High Courts30 Sept 1953

Lohana Kantilal Vs State

Gujarat High Court · AIR 1954 Guj 121

General Clauses Act, 1897 — Section 26Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
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High Courts24 Sept 1953Dismissed

Koli Jera Jodha and Another Vs State

Gujarat High Court · (1953) 09 GUJ CK 0005

Criminal Procedure Code, 1898 (CrPC) — Section 164(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 147, 149, 302, 326
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High Courts24 Sept 1953

State Vs Kanbi Vashram Kanji and Another

Gujarat High Court · (1953) 09 GUJ CK 0004

Criminal Procedure Code, 1898 (CrPC) — Section 164, 164(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 364, 369
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High Courts23 Sept 1953Dismissed

Krishna Sharma Vs State

Gujarat High Court · AIR 1954 Guj 28

Constitution of India, 1950 — Article 19(1)Press (Emergency Powers) Act, 1931 — Section 23, 4Press (Objectionable Matter) Act, 1951 — Section 3, 4, 7
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High Courts03 Sept 1953

Gadhia Bhanuchandra Vallabhadas Vs State

Gujarat High Court · (1953) 09 GUJ CK 0003

Criminal Procedure Code, 1898 (CrPC) — Section 197, 233, 234, 235, 236Government of India Act, 1935 — Section 270(1)Penal Code, 1860 (IPC) — Section 114, 120B, 161, 165, 201
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High Courts22 Aug 1953Dismissed

Rabari Ramji Arjan Vs State

Gujarat High Court · AIR 1954 Guj 31

Bombay Prohibition Act, 1949 — Section 66B, 92Evidence Act, 1872 — Section 103, 106, 108, 114
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