High Courts20 Jun 2023Allowed

Rajurai Bhilarai Jaiswal Vs State Of Gujarat

Gujarat High Court · (2023) 06 GUJ CK 0093

Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12(3), 12(3)(a)(ii)Indian Penal Code, 1860 — Section 302, 376(2)(g)Information Technology Act, 2000 — Section 2(k), 2(l), 7A, 15(1)(g), 20
High Courts20 Jun 2023Allowed

Salimsha Husainsha Divan Vs State Of Gujarat

Gujarat High Court · (2023) 06 GUJ CK 0092

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(5)(a), 3(2)(5), 14(A)Indian Penal Code, 1860 — Section 114, 302, 323, 504Code Of Criminal Procedure, 1973 — Section 439
High Courts19 Jun 2023Allowed

Geetaba W/O Rajendrasinh Zala Vs State Of Gujarat

Gujarat High Court · (2023) 06 GUJ CK 0079

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14(a)Indian Penal Code, 1860 — Section 114, 307, 323, 324Gujarat Police Act, 1951 — Section 138