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COURT ARCHIVE

Gujarat High Court judgments, 1990

221 judgments · page 11 of 12

High Courts20 Feb 1990Allowed

Bai Ramilaben Vs State of Gujarat

Gujarat High Court · (1991) CriLJ 2219 : (1990) 2 GLR 1202

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 84
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High Courts16 Feb 1990Dismissed

State of Gujarat Vs Ramasi Devasi Bhil alias Chakala

Gujarat High Court · (1991) CriLJ 2801 : (1990) 2 GLR 1196

Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 308, 39Penal Code, 1860 (IPC) — Section 143, 144, 145, 147, 148
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High Courts09 Feb 1990

Shirish Madhavdas Parikh Vs State of Gujarat

Gujarat High Court · (1990) 1 GLR 617

Bombay Police Act, 1951 — Section 2(11)Criminal Procedure Code, 1973 (CrPC) — Section 439, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 43
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High Courts22 Jan 1990

State of Gujarat Vs Abdulrasid Ibrahim Mansuri

Gujarat High Court · (1990) 2 GLR 947

Bombay Prohibition Act, 1949 — Section 66(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 25, 42, 42
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High Courts22 Jan 1990Dismissed

Surajmal Kanaiyalal Soni Vs The State of Gujarat

Gujarat High Court · (1991) CriLJ 1483 : (1990) 2 GLR 923

Criminal Procedure Code, 1973 (CrPC) — Section 100, 103, 165, 313, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 18, 37, 41, 42
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