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Gujarat High Court judgments

35,376 judgments · page 1,220 of 1,769

High Courts22 May 2001

Manubhai Vadilal Patel Vs State of Gujarat

Gujarat High Court · (2001) 05 GUJ CK 0036

Constitution of India, 1950 — Article 21, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(3), 439, 498Gujarat Ownership Flats Act, 1973 — Section 3(2), 7(1), 7(2)
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High Courts22 May 2001

Kanubhai Dhulabhai Patel Vs State of Gujarat

Gujarat High Court · (2001) 05 GUJ CK 0028

Constitution of India, 1950 — Article 21, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 439, 498Gujarat Ownership Flats Act, 1973 — Section 3(1), 7(1)
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High Courts21 May 2001

Rashminbhai Mafatbhai Patel Vs State of Gujarat

Gujarat High Court · (2001) 05 GUJ CK 0011

Constitution of India, 1950 — Article 21, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(3), 439, 498Gujarat Ownership Flats Act, 1973 — Section 3(2), 7(1), 7(2)
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High Courts10 May 2001

Patel Girishbhai Ravjibhai Vs State of Gujarat

Gujarat High Court · (2001) 05 GUJ CK 0034

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 437(1), 437(3), 439, 498Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
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High Courts10 May 2001

Babubhai Taljabhai Desai Vs State of Gujarat

Gujarat High Court · (2001) 05 GUJ CK 0033

Constitution of India, 1950 — Article 21, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(1), 437(3), 439, 498Gujarat Ownership Flats Act, 1973 — Section 3(2), 7(1)(2)
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