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Gujarat High Court judgments, 2021

864 judgments · page 35 of 44

High Courts12 Mar 2021Allowed

Vanrajbhai @ Vanabhai Dilubha Vala Vs State Of Gujarat

Gujarat High Court · (2021) 03 GUJ CK 0050

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(RS), 3(2)(5), 3(2)(5)(A), 14A(2), 70Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 365, 447, 506(2)
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High Courts10 Mar 2021Allowed

Sikandar Hakim Node Vs State Of Gujarat

Gujarat High Court · (2021) 03 GUJ CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120(B), 143, 144, 146, 147, 148, 149, 307, 506(2), 507Gujarat Police Act, 1951 — Section 135
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High Courts10 Mar 2021Allowed

Sultan Judiya Node Vs State Of Gujarat

Gujarat High Court · (2021) 03 GUJ CK 0040

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120(B), 143, 144, 146, 147, 148, 149, 307, 506(2), 507Gujarat Police Act, 1951 — Section 135
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High Courts10 Mar 2021Allowed

Habib Ibrahim Node Vs State Of Gujarat

Gujarat High Court · (2021) 03 GUJ CK 0039

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120(B), 143, 144, 146, 147, 148, 149, 307, 506(2), 507Gujarat Police Act, 1951 — Section 135
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