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Gujarat High Court judgments, 2016

1,300 judgments · page 54 of 65

High Courts04 Feb 2016Disposed off

Gujarat Mazdoor Sabha Vs State of Gujarat and Others

Gujarat High Court · (2016) LIC 1731 : (2017) 1 RSJ 435 : (2016) 3 SCT 244

Constitution of India, 1950 - Article 12, Article 13(3)(a), Article 14, Article 16, Article 16(1), Article 16(10, Article 16(2), Article 16(4), Article 19, Article 21, Article 226, Article 256, Article 309, Article 32, Article 39, Article 39(d), Artic
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High Courts03 Feb 2016Dismissed

Surendranagar Dist. Panchayat and Others Vs Parshottam Manji

Gujarat High Court · (2016) 151 FLR 140 : (2016) 3 GLR 1981 : (2016) LabLR 958 : (2016) LIC 2102 : (2017) 1 SCT 34

Constitution of India, 1950 - Article 14Industrial Disputes Act, 1947 - Section 2 (oo)(bb), Section 2(oo), Section 2(oo) (bb), Section 2(oo)(b), Section 2(oo)(bb), Section 25A, Section 25F, Section 25-F, Section 25G, Section 25-G, Section 25H
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High Courts03 Feb 2016Dismissed

State of Gujarat Vs Upendrasinh Rameshwarsinh and Others

Gujarat High Court · (2016) 02 GUJ CK 0023

Criminal Procedure Code, 1973 (CrPC) - Section 313, Section 357, Section 377, Section 378(1) (3)Penal Code, 1860 (IPC) - Section 114, Section 299, Section 299(b), Section 299(c), Section 300, Section 300(2), Section 300(4), Section 302, Secti
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High Courts03 Feb 2016Partly Allowed

Rambhai Manubhai Gohil Vs State of Gujarat

Gujarat High Court · (2016) 02 GUJ CK 0020

Bombay Police Act, 1951 - Section 135, Section 135(1)Criminal Procedure Code, 1973 (CrPC) - Section 209, Section 313Evidence Act, 1872 - Section 27
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High Courts02 Feb 2016Allowed

Fakruddin and Others Vs State of Gujarat

Gujarat High Court · (2016) 02 GUJ CK 0018

Bombay Police Act, 1951 - Section 135(1)Criminal Procedure Code, 1973 (CrPC) - Section 157, Section 313Penal Code, 1860 (IPC) - Section 201, Section 302, Section 34, Section 364
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