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Gujarat High Court judgments, 2020

1,044 judgments · page 1 of 53

High Courts23 Dec 2020Allowed

Bipin Ishwarbhai Parmar Vs Commissioner Of Police

Gujarat High Court · (2020) 12 GUJ CK 0056

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(2)Indian Penal Code, 1860 — Section 114, 294B, 323, 324, 356, 379(A)(3), 389, 427, 506(2)Gujarat Police Act, 1951 — Section 135(1)
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High Courts23 Dec 2020Allowed

Pappu Lakhan Sav Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0053

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Gujarat Prohibition Act, 1949 — Section 98, 100, 129, 132
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High Courts16 Dec 2020Allowed

Rajan @ Maya Ramprasad Choudhary Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0047

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 143, 144, 147, 148, 149, 427, 294(B), 302, 307, 324, 323, 504, 506(2)Gujarat Police Act, 1951 — Section 135(1)
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High Courts16 Dec 2020Allowed

Thakarda Lalaji Kachraji Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0046

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14(1)Indian Penal Code, 1860 — Section 120B, 201, 302Gujarat Police Act, 1951 — Section 135
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