High Courts17 Mar 2001Dismissed

Harsukhbhai Lakshmanbhai Vs State of Gujarat and Another

Gujarat High Court · (2002) 1 CivCC 221 : (2001) CriLJ 2623 : (2001) 21 GLH 380 : (2001) 3 GLR 2271 : (2001) 4 RCR(Criminal) 693

Criminal Procedure Code, 1973 (CrPC) — Section 200, 201, 202, 397Drugs and Cosmetics Act, 1940 — Section 34Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 19(1), 22, 25
High Courts16 Mar 2001Allowed

G.H. Prajapati Vs J.B. Bhatt

Gujarat High Court · (2001) 3 GLR 1891 : (2002) 3 RCR(Civil) 625 : (2002) 2 RCR(Rent) 198

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 5, 115
High Courts16 Mar 2001

Rajendrakumar Sharma Vs State of Gujarat

Gujarat High Court · (2001) 03 GUJ CK 0004

Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 4(2), 451, 457, 468, 91Evidence Act, 1872 — Section 123, 124
High Courts15 Mar 2001Dismissed

State of Gujarat Vs Babubhai K. Salat

Gujarat High Court · (2002) CriLJ 372

Bombay Prohibition Act, 1949 — Section 65E, 66BCriminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 435, 436