Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 143, 147, 148, 149, 201, 302, 365Gujarat Police Act, 1951 — Section 135

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High Courts07 May 2021Allowed

Vijay Chandrakant Supekar Vs State Of Gujarat

Gujarat High Court · (2021) 05 GUJ CK 0006

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120(B), 406, 409, 420Prize Chit And Money Circulation Schemes (Banning) Act, 1978 — Section 5, 6

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High Courts06 May 2021Allowed

Vasudevbhai Kanubhai Tadvi Vs State Of Gujarat

Gujarat High Court · (2021) 05 GUJ CK 0010

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 17

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High Courts06 May 2021Allowed

Patel Jitabhai Laljibhai Vs State Of Gujarat

Gujarat High Court · (2021) 05 GUJ CK 0009

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 408

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High Courts06 May 2021Allowed

Khokhar Iliyas Bismillakhan Vs State Of Gujarat & 1 Other(S)

Gujarat High Court · (2021) 05 GUJ CK 0008

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 200, 320, 320(1), 320(2), 320(6), 320(9), 378, 468, 482Negotiable Instruments Act, 1881 — Section 138, 138(b), 141, 147

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High Courts06 May 2021Allowed

Sanjay @ Bhuro S/O Himmatbhai Vaghela Vs State Of Gujarat

Gujarat High Court · (2021) 05 GUJ CK 0001

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti-Social Activities Act, 1985 — Section 2(C), 3, 3(4)

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High Courts05 May 2021Allowed

Tikmaram @ Tikuram S/O Lakhuram Vishnaram Jani Through His Cousin Brother Bhanwara Ram Ladharam Jat Vs State Of Gujarat

Gujarat High Court · (2021) 05 GUJ CK 0005

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(2)

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High Courts05 May 2021Allowed

Vikkikumar Ramubhai Patel Through His Brother Avinash Ramubhai Patel Vs District Magistrate

Gujarat High Court · (2021) 05 GUJ CK 0003

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2, 2(b), 3(2)Gujarat Prohibition Act, 1949 — Section 65(a)(e), 81

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High Courts04 May 2021Allowed

Jinabhai Jilabhai Rabari Vs State Of Gujarat

Gujarat High Court · (2021) 05 GUJ CK 0011

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(vA), 14(A)(2)Indian Penal Code, 1860 — Section 114, 323, 325, 504Gujarat Police Act, 1951 — Section 135

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High Courts04 May 2021Allowed

Mitha Mamadrin Sama Vs State Of Gujarat

Gujarat High Court · (2021) 05 GUJ CK 0004

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti-Social Activities Act, 1985 — Section 2(C), 3, 3(4)

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High Courts03 May 2021Allowed

Thakor Viraji Gabhirji Vs State Of Gujarat

Gujarat High Court · (2021) 05 GUJ CK 0012

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 3(2)(5A), 14(A)(2)Indian Penal Code, 1860 — Section 363, 366 and 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(L), 6

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