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Gujarat High Court judgments

35,350 judgments · page 294 of 1,768

High Courts13 Jul 2020Dismissed

Kashyap S/O Umeshbhai Ramanbhai Patel Vs State Of Gujarat

Gujarat High Court · (2020) 07 GUJ CK 0002

Limitation Act, 1963 — Section 5Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v), 14Indian Penal Code, 1860 — Section 114, 120B, 363, 366, 376(f), 376(n)
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High Courts07 Jul 2020Allowed

Chotesinh Ramswarup Ahivar Vs State Of Gujarat

Gujarat High Court · (2020) 07 GUJ CK 0018

Indian Penal Code, 1860 — Section 143, 147, 148, 149, 188, 269, 307, 323, 325, 332, 337, 338, 395, 427, 431Code Of Criminal Procedure, 1973 — Section 144, 439Gujarat Police Act, 1951 — Section 43
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High Courts06 Jul 2020Dismissed

Satish Pravinbhai Vansola Vs State Of Gujarat

Gujarat High Court · (2020) 07 GUJ CK 0026

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 143, 147, 149, 152, 153, 308, 336, 339, 341, 353, 378, 390, 394, 395, 427, 506(2)Prevention Of Damage To Public Properties Act, 1984 — Section 3
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High Courts06 Jul 2020Disposed Of

Bhai Jamal Khalid Hussein Vs State Of Gujarat

Gujarat High Court · (2020) 07 GUJ CK 0020

Constitution Of India, 1950 — Article 226Wildlife Protection Act, 1972 — Section 39(1)(d)Indian Forest Act, 1927 — Section 41, 61A, 61A(2), 61(A)(2), 61(B), 61C, 61(D)
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High Courts06 Jul 2020Allowed

Sultanbhai Kadirbhai Alisar Vs State Of Gujarat

Gujarat High Court · (2020) 07 GUJ CK 0016

Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482, 451Animal Preservation Act, 2011 — Section 6a(1), 6a(2), 6a(3), 8(4), 10
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High Courts06 Jul 2020Disposed Of

Hitech Projects Pvt. Ltd Vs Union Of India

Gujarat High Court · (2020) 07 GUJ CK 0013

Constitution Of India, 1950 — Article 226Central Excise Rules, 2002 — Rule 25(1), 25(2), 26Sabka Vishwas (Legacy Dispute Resolution) Scheme, 2019 — Rule 3, 6(1)Finance Act, 2019 — Section 125, 126, 127(4), 127(8), 129
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High Courts06 Jul 2020Allowed

Sajid @ Batko Jafarsha Diwan Vs State Of Gujarat

Gujarat High Court · (2020) 07 GUJ CK 0011

Constitution Of India, 1950 — Article 21, 22, 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2, 2(c), 3, 3(1), 3(2), 3(4)Indian Penal Code, 1860 — Section 114, 143, 147, 149, 294(B), 212, 214, 323, 324, 504, 506(2)
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High Courts06 Jul 2020Allowed

Avinashbhai Prabhudas Satapara Vs State Of Gujarat

Gujarat High Court · (2020) 07 GUJ CK 0005

Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3, 3(2), 3(2)(v), 14A, 18, 18A, 18A(i), 18A(2)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 114, 201, 306
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