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Gujarat High Court judgments, 2016

1,300 judgments · page 51 of 65

High Courts11 Feb 2016Allowed

The State of Gujarat Vs Munna

Gujarat High Court · (2016) 02 GUJ CK 0092

Criminal Procedure Code, 1973 (CrPC) - Section 100, Section 100(5), Section 161, Section 313Evidence Act, 1872 - Section 114, Section 27Penal Code, 1860 (IPC) - Section 300, Section 302, Section 304-I, Section 304-II
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High Courts11 Feb 2016Partly Allowed

State of Gujarat Vs Yusuf Sultan Shah

Gujarat High Court · (2016) 02 GUJ CK 0088

Constitution of India, 1950 - Article 14, Article 21Criminal Procedure Code, 1973 (CrPC) - Section 307Penal Code, 1860 (IPC) - Section 363, Section 376, Section 376(1), Section 376(2)
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High Courts11 Feb 2016Allowed

Ashishkumar Vijaykumar Agrawal Vs State of Gujarat and Others

Gujarat High Court · (2016) 02 GUJ CK 0086

Bombay Police Act, 1951 - Section 135Civil Procedure Code, 1908 (CPC) - Section 9Criminal Procedure Code, 1973 (CrPC) - Section 2(wa), Section 24(8), Section 372, Section 372(3), Section 375(d), Section 377, Section 377(3), Section 3
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High Courts10 Feb 2016Allowed

Naresh Vs State of Gujarat and Others

Gujarat High Court · (2016) 02 GUJ CK 0085

Constitution of India, 1950 - Article 226Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(c), Section 3(2)Penal Code, 1860 (IPC) - Section 114, Section 323
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High Courts10 Feb 2016Allowed

Zakir Vs State of Gujarat and Others

Gujarat High Court · (2016) 02 GUJ CK 0083

Constitution of India, 1950 - Article 226Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(c), Section 3(2)Penal Code, 1860 (IPC) - Section 379
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High Courts09 Feb 2016Dismissed

Jayeshkumar Vs The State of Gujarat

Gujarat High Court · (2016) 02 GUJ CK 0078

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 374Evidence Act, 1872 - Section 113A, Section 113-A, Section 113BPenal Code, 1860 (IPC) - Section 107, Section 114, Section 304B, Section 304-B, Section 306, Section 498(A),
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