Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 8, 10, 11Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(i), 3(1)(W),3(2)(vii), 14A

Read judgment

High Courts15 Dec 2020Allowed

Samir Ikabalbhai Mansuri Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0036

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 114, 307, 498(A)Dowry Prohibition Act, 1961 — Section 3, 7

Read judgment

High Courts15 Dec 2020Allowed

Arvindbhai @ Anno Naranbhai Chauhan Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0035

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(B)(C), 20(A)(B), 37

Read judgment

High Courts15 Dec 2020Allowed

Govindbhai Nanjibhai Solanki Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0034

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 306, 498ADowry Prohibition Act, 196 — Section 3, 4

Read judgment

High Courts15 Dec 2020Allowed

Arvindsinh Bhawarsinh Udeysinh Rao Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0033

Code Of Criminal Procedure, 1973 — Section 439Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 9

Read judgment

High Courts15 Dec 2020Allowed

Jagtaransingh Bachintarsingh Nagara Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0032

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 294(KH), 323, 506(1)Dowry Prohibition Act, 1961 — Section 4, 5

Read judgment

High Courts15 Dec 2020Allowed

Sukhadevsingh Jaymalsingh Gleriye Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0031

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 98, 99

Read judgment

High Courts15 Dec 2020Allowed

Yusufbhai Kalubhai Khatki (Shaikh) Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0030

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Indian Penal Code, 1860 — Section 120(B), 429, 295(A)

Read judgment

High Courts15 Dec 2020Allowed

Narvatbhai Maganbhai Rathva Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0029

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451Gujarat Prohibition Act, 1949 — Section 65(A)(E), 81, 98, 98(2), 99

Read judgment

High Courts15 Dec 2020Allowed

Rajubhai Ranchhodbhai Soni Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0028

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 65(A)(E), 81, 98, 98(2), 99

Read judgment

High Courts15 Dec 2020Allowed

Harshadbhai Narshinhbhai Patel Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0027

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451Gujarat Prohibition Act, 1949 — Section 65(E), 81, 98, 98(2), 99

Read judgment

High Courts15 Dec 2020Allowed

Amitbhai Kishanbhai Chunara Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0026

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451Gujarat Prohibition Act, 1949 — Section 65(E), 66(2), 81, 98, 98(2), 99

Read judgment

High Courts15 Dec 2020Allowed

Shaileshbhai Jerambhai Kakadiya Vs State Of Gujarat

Gujarat High Court · (2020) 12 GUJ CK 0025

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 451, 482Gujarat Prohibition Act, 1949 — Section 65(E), 81, 98, 98(2), 99, 116B

Read judgment

High Courts10 Dec 2020Disposed Of