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Gujarat High Court judgments, 2022

1,504 judgments · page 75 of 76

High Courts06 Jan 2022 Dismissed

State Of Gujarat Vs Harisang Vajesang Rana & 2 Other(S)

Gujarat High Court · (2022) 01 GUJ CK 0046

Code Of Criminal Procedure, 1973 — Section 372(1)(8)Indian Penal Code, 1860 — Section 114, 323, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10), 7, 9
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High Courts05 Jan 2022 Dismissed

Mohamad Iliyas Mohamad Bilal Kapadiya Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0042

Code Of Criminal Procedure, 1973 — Section 70, 164, 439Gujarat Control Of Terrorism And Organised Crime Act, 2015 — Section 2(C), 2(E), 3(1)(2), 3(2), 3(4), 17Indian Penal Code, 1860 — Section 120(B), 143, 147, 148, 149, 201, 212, 307, 323, 324, 332, 365, 386, 387, 392, 395, 397, 506(2)
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High Courts05 Jan 2022 Dismissed

Neal Tushar Vora Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0034

Constitution Of India, 1950 — Article 21, 226Gujarat Fire Prevention And Life Safety Measures Rules, 2014 — Rule6, 8, 22Gujarat Provincial Municipal Corporation Act, 1949 — Section 260, 478
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High Courts04 Jan 2022Allowed

Darshan Dineshbhai Patoliya Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0045

Indian Penal Code, 1860 — Section 114, 143, 147, 148, 149, 307, 323, 324, 326, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)�, 3(1)(S), 3(1) (ZA)C, 3(2)(V), 3(2)(VA), 14ACode Of Criminal Procedure, 1973 — Section 439
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