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Gujarat High Court judgments, 2020

1,044 judgments · page 48 of 53

High Courts13 Jan 2020Allowed

Faizal Rajubhai Ajlani Vs State Of Gujarat

Gujarat High Court · (2020) 01 GUJ CK 0158

Gujarat Police Act, 1951 — Section 135(1)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(R), 3(2)(5)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(2)
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High Courts13 Jan 2020Allowed

Alok Kumar S/O Manjit Singh Vs State Of Gujarat

Gujarat High Court · (2020) 01 GUJ CK 0157

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(4), 3(i)(x), 14ACode Of Criminal Procedure, 1973 — Section 160, 438Indian Penal Code, 1860 — Section 406, 408
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High Courts13 Jan 2020Allowed

Nakul Pravinbhai Kapdi Vs State Of Gujarat

Gujarat High Court · (2020) 01 GUJ CK 0156

Indian Penal Code, 1860 — Section 114, 406, 408, 420, 465, 471, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3 (2)(5A), 14A(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 Jan 2020Dismissed

State Of Gujarat Vs Praffulbhai B.Patel

Gujarat High Court · (2020) 01 GUJ CK 0112

Code Of Criminal Procedure, 1973 — Section 313, 378(1)(3)Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(1)(d)(i), 13(1)(d)(ii), 13(2), 20
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