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Gujarat High Court judgments, 2016

1,300 judgments · page 60 of 65

High Courts18 Jan 2016Disposed off

Prakash Kapadia Vs State of Gujarat and Others

Gujarat High Court · (2016) 01 GUJ CK 0122

Commission for Protection of Child Rights Act, 2005 - Section 10, Section 13, Section 13(1) (h), Section 14, Section 15, Section 24, Section 31, Section 7, Section 8, Section 9Constitution of India, 1950 - Article 226, Article 30(1)C
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High Courts18 Jan 2016Partly Allowed

State of Gujarat Vs Sureshbhai Fakabhai Machhi and Others

Gujarat High Court · (2016) 01 GUJ CK 0117

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 114, Section 300, Section 302, Section 304, Section 307, Section 323, Section 504Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities)
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High Courts15 Jan 2016Dismissed

State of Gujarat Vs Rabari Meva Gova and Others

Gujarat High Court · (2016) 01 GUJ CK 0114

Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 357Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 323, Section 324, Section 325, Section 326, Section 504
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High Courts15 Jan 2016Allowed

Manoj Vs State of Gujarat

Gujarat High Court · (2016) 01 GUJ CK 0113

Bombay Prohibition Act, 1949 - Section 116(1)(b), Section 65(a)(e), Section 66(b), Section 81Constitution of India, 1950 - Article 226Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(b), Section 3(1), Section 3(2)
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High Courts15 Jan 2016Disposed Off

Raju Vs State of Gujarat

Gujarat High Court · (2016) 01 GUJ CK 0109

Bombay Police Act, 1951 - Section 135Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 304, Section 323, Section 326, Section 34, Section 504
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High Courts15 Jan 2016Allowed

Prakash Vs State of Gujarat

Gujarat High Court · (2016) 01 GUJ CK 0108

Bombay Police Act, 1951 - Section 135, Section 135(1)Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120(B), Section 120-(B), Section 302
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High Courts15 Jan 2016Disposed Off

Kalyan Janta Sahakari Bank Ltd. Vs State of Gujarat and Others

Gujarat High Court · (2016) 01 GUJ CK 0107

Capital Issues (Control) Act, 1947 - Section 3Constitution of India, 1950 - Article 12, Article 14, Article 15(4), Article 16(4), Article 19, Article 199, Article 200, Article 202, Article 204, Article 226, Article 245, Article 245(1), Articl
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