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Gujarat High Court judgments, 2005

878 judgments · page 40 of 44

High Courts22 Feb 2005Dismissed

State of Gujarat Vs Natwar Harchandji Thakor

Gujarat High Court · (2005) CriLJ 2957 : (2005) 1 GLR 709

Bombay Police Act, 1951 — Section 110, 117, 135Bombay Prohibition Act, 1949 — Section 40, 41, 46, 46A, 65Constitution of India, 1950 — Article 134(1)
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High Courts18 Feb 2005Dismissed

Rajaji Hegolji Thakore Vs State of Gujarat

Gujarat High Court · (2005) 02 GUJ CK 0072

Constitution of India, 1950 — Article 14, 16, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 439Penal Code, 1860 (IPC) — Section 143, 323, 342, 395, 504
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High Courts17 Feb 2005Dismissed

Ramdharising Bhamdarsing Vs State of Gujarat

Gujarat High Court · (2005) 02 GUJ CK 0049

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50(1), 54, 64A, 8(c)
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High Courts16 Feb 2005Dismissed

Sajal Sureshkumar Jain Vs State of Gujarat

Gujarat High Court · (2005) 2 GLR 1716 : (2005) 4 RCR(Criminal) 52

Constitution of India, 1950 — Article 21, 39ACriminal Procedure Code, 1973 (CrPC) — Section 162, 162(1), 173(4), 279, 537Penal Code, 1860 (IPC) — Section 120B, 154, 157, 161(3), 162
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