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Gujarat High Court judgments, 2022

1,504 judgments · page 64 of 76

High Courts09 Mar 2022Allowed

Aliakbar Ibrahim Baloch Vs State Of Gujarat

Gujarat High Court · (2022) 03 GUJ CK 0033

Gujarat Police Act, 1951 — Section 135Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(1)(x), 3(2)(va), 14ACode Of Criminal Procedure, 1973 — Section 438
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High Courts08 Mar 2022Allowed

Ashwinbhai Kantilal Joshi Vs State Of Gujarat

Gujarat High Court · (2022) 03 GUJ CK 0026

Gujarat Value Added Tax Rules, 2006 — Rule 26Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 167, 406, 420, 465, 467, 468, 471
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High Courts08 Mar 2022Allowed

Jashvant Shankarlal Nayak Vs State Of Gujarat

Gujarat High Court · (2022) 03 GUJ CK 0022

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120(B), 456, 467, 468, 471Gujarat Land Grabbing Prohibition Act, 2020 — Section 4(3), 5
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High Courts08 Mar 2022 Dismissed

Sacha Adivasi Adhikar Trust Vs State Of Gujarat

Gujarat High Court · (2022) 03 GUJ CK 0017

Constitution Of India, 1950 — Article 14Gujarat Scheduled Castes And Scheduled Tribes And Other Backward Classes (Regulations Of Issuance And Verification Of Caste Certificates) Act, 2018 — Section 2(b), 3, 4, 5, 6, 6(2), 7, 8, 10, 11, 12, 13, 14, 15, 18, 19, 19(1)
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