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Gujarat High Court judgments

36,606 judgments · page 176 of 1,831

High Courts17 Aug 2022Allowed

Imran Alimamad Khalifa Vs State Of Gujarat

Gujarat High Court · (2022) 08 GUJ CK 0071

Code Of Criminal Procedure, 1973 — Section 151, 438Indian Penal Code, 1860 — Section 363, 366, 376(2)(j), 376(2)(n), 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts17 Aug 2022Allowed

Jaferkhan Allarakabhai Radhanpuri Vs Dholka Nagar Palika

Gujarat High Court · (2022) 08 GUJ CK 0068

Public Premises (Eviction Of Unauthorised Occupants) Act, 1971 — Section 5Evidence Act, 1872 — Section 4, 5Gujarat Rents, Hotel And Lodging House Rates Control Act, 1947 — Section 4, 4(1), 4(1A)(1), 4(2)(b)(ii), 4(4), 5(11)(c)(2)
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High Courts10 Aug 2022Allowed

Samir Mahendra Trivedi Vs State Of Gujarat

Gujarat High Court · (2022) 08 GUJ CK 0063

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 3(1)(w), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 406, 420, 506(2)
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High Courts10 Aug 2022Allowed

Popatbhai Hirabhai Bharwad Vs State Of Gujarat

Gujarat High Court · (2022) 08 GUJ CK 0062

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v)(a), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114
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