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Gujarat High Court judgments, 2023

1,225 judgments · page 43 of 62

High Courts27 Mar 2023Allowed/Dismissed

Rahul @ R K S/O Baban Kapure Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0134

Constitution Of India, 1950 — Article 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(ga), 3(1), 3(2)
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High Courts27 Mar 2023Allowed/Dismissed

Vijay Togabhai Bharwad Vs Secretary

Gujarat High Court · (2023) 03 GUJ CK 0133

Constitution Of India, 1950 — Article 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(ga), 3(1), 3(2)
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High Courts27 Mar 2023Dismissed

Jagdish Prasad Saboo Vs IDBI Bank Limited

Gujarat High Court · (2023) 03 GUJ CK 0130

Constitution Of India, 1950 — Article 226Insolvency And Bankruptcy Code, 2016 — Section 14, 14(1)(d), 81, 85, 94, 95, 96, 100, 101Negotiable Instruments Act, 1881 — Section 138
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High Courts24 Mar 2023Allowed

Parvez @ Muso Bashir Pathan Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0126

Constitution Of India, 1950 — Article 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1), 3(2)
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High Courts24 Mar 2023Allowed

Ajitsinh Jodhubhai Gohil Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0123

Constitution Of India, 1950 — Article 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1), 3(2)
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High Courts24 Mar 2023Allowed

Ravi Rajeshkumar Shriwash Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0121

Constitution Of India, 1950 — Article 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1), 3(2)
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High Courts23 Mar 2023Allowed

Vaghela Vishal Govindsinh Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0119

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376, 354D, 506(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 8, 12
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High Courts23 Mar 2023Dismissed

Mehul Sundarji Nagada Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0118

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 114, 376(2)(n), 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(v), 3(1)(w)(i), 3(1)(w)(ii), 3(1)(s)
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High Courts23 Mar 2023Allowed

Satpalsing Dhyansing Sandhu Vs State Of Gujarat

Gujarat High Court · (2023) 03 GUJ CK 0114

Constitution Of India, 1950 — Article 22Defence Of India Rules, 1962 — Rule 30, 30(1)(b)Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(b), 3(1), 3(2)
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