High Courts29 Oct 2020Allowed

Mandabhai Bijalbhai Chirodiya Vs State Of Gujarat

Gujarat High Court · (2020) 10 GUJ CK 0030

Code Of Criminal Procedure, 1973 — Section 439Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(i)(r), 3(i)(s), 3(2)(va), 14(A)Indian Penal Code, 1860 — Section 143, 147, 148, 149, 323, 324, 326
High Courts28 Oct 2020Allowed

Nirav Prafulbhai Patel Vs State Of Gujarat

Gujarat High Court · (2020) 10 GUJ CK 0034

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 406, 409, 420, 504, 506(2)Negotiable Instruments Act, 1881 — Section 138
High Courts22 Oct 2020Dismissed

Unnati Inorganics Private Limited Vs Union Of India Through The Secretary

Gujarat High Court · (2020) 10 GUJ CK 0023

Constitution Of India, 1950 — Article 14, 19(1)(g), 226, 227Securitization Interest (Enforcement) Rules, 2002 — Rule 8, 9, 9(1), 9(2), 9(3), 9(4)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interests Act, 2002 — Section 13, 13(2), 13(4), 14, 17, 20