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Gujarat High Court judgments

35,350 judgments · page 297 of 1,768

High Courts12 Jun 2020Allowed

Krupalsinh Kalusinh Jhala Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0008

Code Of Criminal Procedure, 1973 — Section 302, 302(1), 302(2), 482Indian Penal Code, 1860 — Section 143, 147, 149, 307, 323, 504, 506(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va)
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High Courts10 Jun 2020Allowed

Vasimbhai Alias Bhuro Gulabsha Shamdar Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0046

Prevention Of Cruelty To Animals (Slaughter House), Rules, 2001 — Rule 3Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(bbb), 3(2)Gujarat Animal Preservation Act, 1954 — Section 6(A)(1)(3)(4), 8, 10
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High Courts10 Jun 2020Allowed

Gautambhai Shankarbhai Parmar Vs District Magistrate

Gujarat High Court · (2020) 06 GUJ CK 0043

Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3(1), 3(4)Indian Penal Code, 1860 — Section 114, 186, 323, 332, 504, 506(2)Disaster Management Act, 2005 — Section 51(B)
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High Courts09 Jun 2020Allowed

Sadik @ Maniya Sakurahmed Shaikh Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0149

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(2), 3(4)Indian Penal Code, 1860 — Section 114, 212, 214, 324, 294(B), 506(2)
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High Courts09 Jun 2020Allowed

Aadil Shaikh S/O Shakil Shaikh Vs State Of Gujarat

Gujarat High Court · (2020) 06 GUJ CK 0146

Constitution Of India, 1950 — Article 226Gujarat Prevention Of Anti Social Activities Act, 1985 — Section 2(c), 3, 3(1), 3(2), 3(4)Indian Penal Code, 1860 — Section 114, 212, 214, 379, 379(A)(3), 447
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