Criminal Procedure Code, 1973 (CrPC) — Section 482Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 26Penal Code, 1860 (IPC) — Section 370, 374

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High Courts08 Sept 2011

Jiteshbhai Virendrabhai Upadhyay and Others Vs State of Gujarat and Others

Gujarat High Court · (2012) CriLJ 1187

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High Courts08 Sept 2011Allowed

B.B. Purohit Vs State of Gujarat and Others

Gujarat High Court · (2011) 09 GUJ CK 0105

Gujarat State Judicial Service Rules, 2005 — Rule 10, 7, 9

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High Courts08 Sept 2011Dismissed

Manilal Karshanbhai Patel Vs State of Gujarat and Others

Gujarat High Court · (2012) 1 GLR 638

Gujarat Agricultural Produce Markets Act, 1963 — Section 11, 27

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High Courts08 Sept 2011Allowed

Commissioner of Central Excise and Customs Vs NBM Industries

Gujarat High Court · (2012) 276 ELT 9 : (2013) 29 STR 208

CENVAT (Credit) Rules, 2004 — Rule 5Special Economic Zones Act, 2005 — Section 2Special Economic Zones Rules, 2006 — Rule 30

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High Courts08 Sept 2011Allowed

Ikbal Hussain Yusufbhai Mansuri Vs Rajubhai Kantibhai Parmar and Another

Gujarat High Court · (2011) 09 GUJ CK 0083

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts08 Sept 2011

Vinay Vyasa Deputy Municipal Commissioner and Others Vs State of Gujarat and Another

Gujarat High Court · (2011) 09 GUJ CK 0082

Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482

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High Courts08 Sept 2011

Ambaji Physiotherapy College Managed by Ambaji Education Vs State of Gujarat and Others

Gujarat High Court · (2011) 3 GLH 560

Constitution of India, 1950 — Article 19(1)(g), 245, 245(1), 246, 31CMaharashtra Universities Act, 1994 — Section 105, 105(2), 115, 3(1), 6(1)National Council for Teacher Education Act, 1993 — Section 14

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High Courts08 Sept 2011

Asset Reconstruction Company (INDIA) Limited Vs M.H. Mills and Industries Ltd. and Others

Gujarat High Court · (2011) 09 GUJ CK 0028

Bombay Industrial Relations Act, 1946 — Section 79(1)Civil Procedure Code, 1908 (CPC) — Section 17A(2), 18Companies Act, 1956 — Section 2(V), 2(Z)

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High Courts08 Sept 2011

State of Gujarat and Others Vs Reliance Industries Ltd. and Others

Gujarat High Court · (2011) 09 GUJ CK 0026

Bombay Stamp Act, 1958 — Article 24, 2(1) , 68Customs Act, 1962 — Section 2(4) , 46, 46(1), 47, 58Gujarat Maritime Board Landing and Wharfage Regulations, 1986 — Regulation 16

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High Courts07 Sept 2011Dismissed