High Courts05 Dec 2025Dismissed

State Of Gujarat Vs Pathubhai Shailarbhai Mobh & Ors

Gujarat High Court · (2025) 12 GUJ CK 1785

Indian Penal Code, 1860-Section 114, 22, 323, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989-Section 3(1)(10), 3(1)(x)Code Of Criminal Procedure, 1973-Section 378, 379
High Courts04 Dec 2025Allowed

Sagar Jayantibhai Damodra Vs State Of Gujarat

Gujarat High Court · (2025) 12 GUJ CK 1796

Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Section 111(2)(B), 111(3), 111(4)Gujarat Prohibition Act, 1949-Section 65e, 81, 83, 98(2), 116B
High Courts04 Dec 2025Dismissed

State Of Gujarat Vs Hanubhai Bodubhai Bhatti & Ors

Gujarat High Court · (2025) 12 GUJ CK 1792

Indian Penal Code, 1860-Section 114, 323, 504, 506(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989-Section 3(1)(x), 3(1)(10)Bombay Police Act, 1951-Section 135
High Courts04 Dec 2025Dismissed

State Of Gujarat Vs Vaghari Nareshbhai Chamanbhai & Ors

Gujarat High Court · (2025) 12 GUJ CK 1789

Indian Penal Code, 1860-Section 114, 135, 294(b), 323, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989-Section 3(1)(x)Code Of Criminal Procedure, 1973-Section 378, 379