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Gujarat High Court judgments

35,350 judgments · page 281 of 1,768

High Courts13 Aug 2020Allowed

Rakshitabhai Rajeshbhai Parmar Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0153

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14Indian Penal Code, 1860 — Section 114, 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5(l)
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High Courts13 Aug 2020Allowed

Ranjitbhai Parshottambhai OAD Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0152

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(i), 3(XI), 14(A)(3)Indian Penal Code, 1860 — Section 114, 363, 366, 376, 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 17
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High Courts13 Aug 2020Allowed

Pujara Bhikhaji Bhenmaji Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0151

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1) (g)(r)(s), 3(2)(5A), 14(A)(2)Indian Penal Code, 1860 — Section 114, 323, 504
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High Courts11 Aug 2020Dismissed

Patel Gaurangbhai Naranbhai Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0150

Constitution Of India, 1950 — Article 226Gujarat Cooperative Societies Rules, 1965 — Rule 32, 32(1), 32(1)(A), 32(1A), 32(1)(K),, 38(B)(2)Indian Penal Code, 1860 — Section 403, 505(2), 505(3)
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High Courts11 Aug 2020Allowed

Vajubhai Jesabhai Barad Vs State Of Gujarat

Gujarat High Court · (2020) 08 GUJ CK 0136

Code Of Criminal Procedure, 1973 — Section 438Gujarat Prohibition Act, 1949 — Section 65E, 65F, 81, 98(2), 99Indian Penal Code, 1860 — Section 354, 406, 420, 506(2). 507
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