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Gujarat High Court judgments, 2022

1,504 judgments · page 22 of 76

High Courts16 Sept 2022Dismissed

Devshi Gangaji Rabadiya Vs Jayantibhai Jerambhai Sureja & 2 Other(S)

Gujarat High Court · (2022) 09 GUJ CK 0099

Code Of Civil Procedure, 1908 — Section 100, 151, Order 8 Rule 1, Order 8 Rule 3, Order 8 Rule 5, Order 8 Rule 5(1), Order 8 Rule 5(2), Order 8 Rule 6(A), Order 8 Rule 6(B), Order 8 Rule 10, Order 12 Rule 6, Order 20 Rule 18, Order 23 Rule 3, Order 23 Rule 3A, Order 26 Rule 13, Order 26 Rule 14(2), Order 41 Rule 31Evidence Act, 1872 — Section 21, 44, 58, 135(D)
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High Courts15 Sept 2022Dismissed

State Of Gujarat Vs Popatji Valji Thakore

Gujarat High Court · (2022) 09 GUJ CK 0095

Code Of Criminal Procedure, 1973 — Section 209, 313, 378Indian Penal Code, 1860 — Section 34, 302, 323, 324, 352Bombay Police Act, 1951 — Section 135
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High Courts14 Sept 2022Dismissed

State Of Gujarat Vs Laljibhai Ajubhai Khatana(Rabari)

Gujarat High Court · (2022) 09 GUJ CK 0087

Code Of Criminal Procedure, 1973 — Section 378, 378(1)(3), 417Indian Penal Code, 1860 — Section 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i)(x)
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