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Gujarat High Court judgments, 2020

1,044 judgments · page 46 of 53

High Courts16 Jan 2020Allowed

Okhabhai Harjibhai Patel Vs State Of Gujarat

Gujarat High Court · (2020) 01 GUJ CK 0162

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 17, 17(b), 29, 36(A)(4), 37, 37(1), 37(1)(b), 37(2)Indian Penal Code, 1860 — Section 120BCode Of Criminal Procedure, 1973 — Section 167, 167(2), 437
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High Courts16 Jan 2020Dismissed

Ravi Pavankumar Pande Vs State Of Gujarat

Gujarat High Court · (2020) 01 GUJ CK 0154

Indian Penal Code, 1860 — Section 114, 294(b), 302Gujarat Police Act, 1951 — Section 135 [1]Scheduled Castes & the Scheduled Tribes [Prevention of Atrocities] Act, 1989 — Section 3[2](5), 3[2](5)(a)
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High Courts16 Jan 2020Dismissed

State Of Gujarat Vs Karunakumari Girdharilal & 1 Other(s)

Gujarat High Court · (2020) 01 GUJ CK 0144

Constitution Of India, 1950 — Article 15, 226Gujarat Tenancy And Agricultural Lands Act, 1948 — Section 2, 2(2), 2(6), 63, 76(A), 84(C)Bombay Tenancy And Agricultural Lands Act, 1948 — Section 5(3), 41, 54, 57, 57(1), 63, 89, 91, 122
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High Courts15 Jan 2020Dismissed

Amarnath Jinkuram Vasava Vs State Of Gujarat

Gujarat High Court · (2020) 01 GUJ CK 0199

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 143, 147, 149, 152, 153, 308, 336, 341, 353, 395, 427, 506(2)
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