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Gujarat High Court judgments, 2021

864 judgments · page 40 of 44

High Courts09 Feb 2021Allowed

Shaktabhai Ranchodbhai Thakor Vs State Of Gujarat

Gujarat High Court · (2021) 02 GUJ CK 0038

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 363, 366, 376, 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts09 Feb 2021Allowed

Narendra Sashikant Balat Vs State Of Gujarat

Gujarat High Court · (2021) 02 GUJ CK 0035

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(L), 6
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High Courts09 Feb 2021Allowed

Kanaksinh Mahendrasinh Jadeja Vs State Of Gujarat

Gujarat High Court · (2021) 02 GUJ CK 0033

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 143, 427, 447, 506Gujarat Land Grabbing (Prohibition) Act, 2020 — Section 2(e), 4(1), 4(3)
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High Courts09 Feb 2021Allowed

Lalabhai Hathibhai Bharwad Vs State Of Gujarat

Gujarat High Court · (2021) 02 GUJ CK 0024

Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4, 4(6), 19Prisons (Bombay Furlough And Parole) Rules, 1989 — Section 3Indian Penal Code, 1860 — Section 147, 148, 302, 307, 326, 324, 504
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High Courts09 Feb 2021Allowed

Vikramsinh Chandrasinh Jethva Vs State Of Gujarat

Gujarat High Court · (2021) 02 GUJ CK 0023

Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4, 4(6), 19Prisons (Bombay Furlough And Parole) Rules, 1989 — Section 3Indian Penal Code, 1860 — Section 114, 363, 366
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High Courts09 Feb 2021Allowed

Malsinh Rameshbhai Thakor Vs State Of Gujarat

Gujarat High Court · (2021) 02 GUJ CK 0022

Prisons (Bombay Furlough And Parole) Rules, 1959 — Rule 4, 4(6), 19Prisons (Bombay Furlough And Parole) Rules, 1989 — Section 3Indian Penal Code, 1860 — Section 114, 363, 366
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High Courts08 Feb 2021Allowed

Mahinbhai Amthabhai Talpada Vs State Of Gujarat

Gujarat High Court · (2021) 02 GUJ CK 0060

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(5)(A), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304(I)323, 384, 395, 397, 506(2)
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High Courts08 Feb 2021Allowed

Mahavirbhai @ Chhagan Kalubhai Vala Vs State Of Gujarat

Gujarat High Court · (2021) 02 GUJ CK 0054

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 176, 186, 307, 504, 506(2)Gujarat Minerals (Prevention Of Illegal Mining And Transportation And Storage) Rules, 2005 — Rule 3, 21
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