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Gujarat High Court judgments, 2023

1,225 judgments · page 40 of 62

High Courts11 Apr 2023Allowed

Chavda Kanaksinh Natvarsinh Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0039

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294(B), 323, 384, 506(1), 507Gujarat Money Lenders Act, 2011 — Section 33(3), 40, 42(A), 42(D)
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High Courts11 Apr 2023Allowed

Asmaben Rajakbhai Kasmani Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0036

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 120B, 406, 420Gujarat Protection Of Interests Of Depositors (In Financial Establishment) Act, 2003 — Section 3, 4
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High Courts11 Apr 2023Dismissed

Umar Uves Sareshwala Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0033

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138, 141
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High Courts10 Apr 2023Allowed

Karabhai Punjabhai Rada Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 436, 450Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(iv), 3(2)(v)
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High Courts10 Apr 2023Dismissed

Bhayabhai Gigabhai Sutreja Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0028

Code Of Criminal Procedure, 1973 — Section 173(8), 482Prevention Of Corruption (Amendment) Act, 2018 — Section 13(1)(b), 13(2)Prevention Of Corruption Act, 1988 — Section 17(A)
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High Courts06 Apr 2023Allowed

Hussain Jumabhai Paara Vs State Of Gujarat

Gujarat High Court · (2023) 04 GUJ CK 0027

Code Of Criminal Procedure, 1973 — Section 438Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1) (r), 3 (1)(s), 32(2)(va)
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