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Gujarat High Court judgments

36,606 judgments · page 217 of 1,831

High Courts01 Feb 2022Allowed

Hiteshbhai Hemabhai Rajput (Gohil) Vs State Of Gujarat

Gujarat High Court · (2022) 02 GUJ CK 0005

Indian Penal Code, 1860 — Section 323, 391, 395Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14(A)Code Of Criminal Procedure, 1973 — Section 482
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High Courts01 Feb 2022Allowed

Nirmalbhai Mulubhai Kangad Vs State Of Gujarat

Gujarat High Court · (2022) 02 GUJ CK 0003

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 278, 285, 406, 420Gujarat Motor Vehicles Tax Act, 1958 — Section 3, 177, 181, 192(1)Essential Commodities Act, 1955 — Section 3, 7Explosive Substances Act, 1908 — Section 9B(1)(B)
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High Courts31 Jan 2022 Dismissed

State Of Gujarat Vs Thakor Gopalji Chhanaji

Gujarat High Court · (2022) 01 GUJ CK 0116

Indian Penal Code, 1860 — Section 323, 391, 395, 397, 504, 506(2)Gujarat Police Act, 1951 — Section 135Code Of Criminal Procedure, 1973 — Section 209, 313, 378, 378(1)(3), 379
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High Courts28 Jan 2022Allowed

Jivarambhai Dalrambhai Patel Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0111

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(1), 3(1) (w)(i), 3(2)(va), 3(2)(5A), 3(2)(2)(5A), 14Indian Penal Code, 1860 — Section 114, 342, 354(A), 447Code Of Criminal Procedure, 1973 — Section 439
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High Courts28 Jan 2022Allowed

Harishbhai Parsingbhai Raathva Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0109

Gujarat Mineral (Illegal Transportation And Storage Of Minerals) Amended Rules, 2017 — Rule 21Mines And Mineral (Regularization And Development) Act, 1957 — Section 4(1)(a)Code Of Criminal Procedure, 1973 — Section 438
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High Courts28 Jan 2022Allowed

Diparam Khiyaram Chaudhary Vs State Of Gujarat

Gujarat High Court · (2022) 01 GUJ CK 0108

Code Of Criminal Procedure, 1973 — Section 438Prevention Of Corruption Act, 1988 — Section 13(1)(A), 13(2)Indian Penal Code, 1860 — Section 34, 109, 120(b), 409, 465, 466, 467, 471, 476(a)
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