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Gujarat High Court judgments

35,350 judgments · page 255 of 1,768

High Courts19 Mar 2021Dismissed

Kalpit Yogeshbhai Shah Vs State Of Gujarat

Gujarat High Court · (2021) 03 GUJ CK 0098

Constitution Of India, 1950 — Article 226Gujarat Commissions Of Inquiry (Procedure) Rules, 1969 — Rule 4, 5, 6Indian Penal Code, 1860 — Section 304(A), 308
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High Courts17 Mar 2021Allowed

Dilipbhai Shanabhai Vasava Vs State Of Gujarat

Gujarat High Court · (2021) 03 GUJ CK 0094

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 5(J)(ii), 6
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High Courts17 Mar 2021

Becharbhai Ambubhai Patel Vs State Of Gujarat

Gujarat High Court · (2021) 03 GUJ CK 0090

Indian Penal Code, 1860 — Section 143, 504, 506(2)Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 3(1)(r), 3(1)(s), 3(2)(Va)
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High Courts17 Mar 2021Allowed

Jayeshbhai Ganpatbhai Patel Vs State Of Gujarat

Gujarat High Court · (2021) 03 GUJ CK 0088

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 114, 363, 366, 376(2)(n), 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 12, 17
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High Courts16 Mar 2021Allowed

Santubhai Manubhai Rathod Vs State Of Gujarat

Gujarat High Court · (2021) 03 GUJ CK 0080

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(j)(i)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l)(ii), 5(j), 6, 8
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