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Gujarat High Court judgments

35,350 judgments · page 275 of 1,768

High Courts25 Aug 2020Allowed

Ripalkumar Balubhai Patel Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0239

Constitution Of India, 1950 — Article 226, 227Gujarat Prohibition Act, 1949 — Section 65(A), 65(E), 81, 92(2), 98, 98(2), 99, 116(B)Code Of Criminal Procedure, 1973 — Section 397, 451
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High Courts24 Aug 2020Dismissed

Laleshbhai Dalpatram Thakkar Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0296

Constitution Of India, 1950 — Article 226Gujarat Provision For Disqualification Of Members Of Local Authorities For Defection Rules, 1987 — Rule 10Gujarat Provision For Disqualification Of Members Of Local Authorities For Defection Act, 1986 — Section 3, 3(1)(a), 3(1)(b)
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High Courts24 Aug 2020Allowed

Kanji Velaji Thhakor Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0281

Constitution Of India, 1950 — Article 21, 226Code Of Criminal Procedure, 1973 — Section 482Gujarat Prohibition Act, 1949 — Section 65(e), 66(2), 81, 83, 98, 100, 129, 132
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High Courts24 Aug 2020Allowed

Saurabh Harshadbhai Vyas Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0241

Constitution Of India, 1950 — Article 226, 227Gujarat Prohibition Act, 1949 — Section 65(A), 65(E), 81, 92(2), 98, 98(2), 99, 116(B)Code Of Criminal Procedure, 1973 — Section 397, 451
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High Courts24 Aug 2020Dismissed

Hasmukhbhai Rambhai Patel Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0226

Securities And Exchange Board Of India (Substantial Acquisition Of Shares And Takeovers) Regulations, 2011 — Regulation 29(2)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 120B, 344, 365, 376, 406, 409, 420, 465, 467, 468, 471, 477A, 506(2)
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