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Gujarat High Court judgments, 2022

1,504 judgments · page 71 of 76

High Courts28 Jan 2022Allowed

Jivarambhai Dalrambhai Patel Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0111

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(1), 3(1) (w)(i), 3(2)(va), 3(2)(5A), 3(2)(2)(5A), 14Indian Penal Code, 1860 — Section 114, 342, 354(A), 447Code Of Criminal Procedure, 1973 — Section 439
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High Courts28 Jan 2022Allowed

Harishbhai Parsingbhai Raathva Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0109

Gujarat Mineral (Illegal Transportation And Storage Of Minerals) Amended Rules, 2017 — Rule 21Mines And Mineral (Regularization And Development) Act, 1957 — Section 4(1)(a)Code Of Criminal Procedure, 1973 — Section 438
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High Courts28 Jan 2022Allowed

Diparam Khiyaram Chaudhary Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0108

Code Of Criminal Procedure, 1973 — Section 438Prevention Of Corruption Act, 1988 — Section 13(1)(A), 13(2)Indian Penal Code, 1860 — Section 34, 109, 120(b), 409, 465, 466, 467, 471, 476(a)
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High Courts27 Jan 2022Allowed

Shubham Kaushikkumar Ghatad Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0102

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 420, 419, 465, 467, 468, 471Information Technology Act, 2000 — Section 66(c), 66(d)
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High Courts25 Jan 2022 Dismissed

State Of Gujarat Vs Nareshbhai Kalsingbhai Baria

Gujarat High Court · (2022) 01 GUJ CK 0098

Indian Penal Code, 1860 — Section 363, 366, 376(N)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 164, 313, 378, 378(1)(3), 379
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