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Gujarat High Court judgments, 2016

1,300 judgments · page 42 of 65

High Courts04 Mar 2016Dismissed

Patel Rohitkumar Leelachand and Others Vs State of Gujarat

Gujarat High Court · (2016) 03 GUJ CK 0043

Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 299, Section 300, Section 302, Section 304, Section 323, Section 324, Sect
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High Courts03 Mar 2016Dismissed

State of Gujarat Vs Ramesh Kashinath and Others

Gujarat High Court · (2016) 03 GUJ CK 0038

Criminal Procedure Code, 1973 (CrPC) - Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, Section 29, Section 42, Section 50, Section 52A, Section 52A(ii), Section 53Penal Code, 1860 (IPC) - Section
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High Courts03 Mar 2016Dismissed

Oanali Ismailji Sadikot Vs State of Gujarat and Others

Gujarat High Court · (2017) ACD 154 : (2016) 3 BC 429 : (2016) 1 Crimes 739 : (2016) 3 DCR 85 : (2016) 3 GLR 1991 : (2016) 3 MadWNCri 1 : (2016) 2 NIJ 370 : (2016) 135 SCL 215

Central Sales Tax Act, 1956 - Section 5(3)Civil Procedure Code, 1908 (CPC) - Section 113Constitution of India, 1950 - Article 14, Article 19(1)(g), Article 226, Article 227
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High Courts03 Mar 2016Dismissed

State of Gujarat Vs Kanubhai Bababhai Desai and Others

Gujarat High Court · (2016) 03 GUJ CK 0032

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 378(1)(3)Penal Code, 1860 (IPC) - Section 114, Section 302, Section 34, Section 363, Section 366, Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocit
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