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Gujarat High Court judgments, 2016

1,300 judgments · page 52 of 65

High Courts09 Feb 2016Allowed

Rekhaben Vs State of Gujarat and Others

Gujarat High Court · (2016) 02 GUJ CK 0070

Bombay Primary Education Act, 1947 - Section 2(2)Constitution of India, 1950 - Article 14, Article 16, Article 21, Article 226Right of Children to Free and Compulsory Education Act, 2009 - Section 18, Section 2(18A), Section 2(2)
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High Courts08 Feb 2016Partly Allowed

Prabhatbhai Kadabhai Parmar Vs State of Gujarat and Others

Gujarat High Court · (2016) 02 GUJ CK 0066

Bombay Police Act, 1951 - Section 37(1)Penal Code, 1860 (IPC) - Section 114, Section 299, Section 299(b), Section 299(c), Section 300, Section 300(2), Section 300(4), Section 302, Section 304, Section 304(II), Section 323
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High Courts08 Feb 2016Dismissed

Sharmilaben Vs State of Gujarat

Gujarat High Court · (2016) 02 GUJ CK 0065

Criminal Procedure Code, 1973 (CrPC) - Section 157, Section 313Penal Code, 1860 (IPC) - Section 302, Section 34
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High Courts08 Feb 2016Allowed

Thakor Balabhai Visabhai and Others Vs State of Gujarat

Gujarat High Court · (2016) CriLJ 1771

Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 300, Section 302, Section 304, Section 307, Section 323, Section 324, Sect
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High Courts08 Feb 2016Partly Allowed

State of Gujarat Vs Rebari Mepa Amrabhai and Others

Gujarat High Court · (2016) 02 GUJ CK 0059

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 197, Section 313, Section 378Penal Code, 1860 (IPC) - Section 34, Section 420, Section 466, Section 467, Section 468, Section 471, Section 477, Section 511
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