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Gujarat High Court judgments

35,350 judgments · page 277 of 1,768

High Courts20 Aug 2020Disposed Of

Nitin Uppal Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0235

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 114, 406, 420, 504, 506(2)Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(1), 438(2), 482
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High Courts19 Aug 2020Allowed

Bilal Sheikh Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0272

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 34, 294(b), 307, 323, 506(2)Gujarat Police Act, 1951 — Section 135
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High Courts19 Aug 2020Dismissed

Irfan Alam Parmar Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0229

Indian Penal Code, 1860 — Section 120(B), 143, 147, 148, 149, 302, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)Gujarat Police Act, 1951 — Section 135
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High Courts18 Aug 2020Partly Allowed

M/S. Vardayani Offset Through Its Sole Proprietor Mr. Madhvesh Bhikhabhai Patel Vs Competition Commission Of India & 2 Other(s)

Gujarat High Court · (2020) 08 GUJ CK 0298

Constitution Of India, 1950 — Article 226Dumped Articles And For Determination Of Injury) Rules, 1995 — Rule 4(1), 5(5), 6(1), 35Competition Commission Of India (General) Regulations 2009 — Regulation 14(7), 14(7)(f), 17(2), 18, 18(2), 18(4), 20, 20(4), 21, 21(8), 22, 24, 25, 29, 30, 30(2), 31(2), 33(4), 35, 35(14), 37, 40, 41, 41(1), 41(4), 41(5), 41(4)(5), 43, 46A, 48, 50, 52
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High Courts18 Aug 2020Allowed

Rubin @ Katte Yusufmiya Bapumiya Sheikh Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0236

Indian Penal Code, 1860 — Section 34, 143, 147, 294, 294(KH), 302, 323, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocity) Act, 1989 — Section 3(2)(5), 14ACode Of Criminal Procedure, 1973 — Section 164, 439
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