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Gujarat High Court judgments

35,370 judgments · page 471 of 1,769

High Courts28 Jan 2016Allowed

Dhiren Prafulbhai Shah Vs State of Gujarat and Others

Gujarat High Court · (2016) CriLJ 2217 : (2016) 2 GCD 974 : (2016) 4 GLR 2785 : (2016) 5 RCRCriminal 709

Criminal Procedure Code, 1973 (CrPC) - Section 190, Section 200, Section 438, Section 482Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 18, Section 3, Section 3(1), Section 3(1) (x), Section 3(1)(ix),
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High Courts27 Jan 2016Allowed

Mohsin Vs State of Gujarat and Others

Gujarat High Court · (2016) 01 GUJ CK 0199

Criminal Procedure Code, 1973 (CrPC) - Section 107, Section 110Gujarat Police Act, 1951 - Section 135(I)Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2[c], Section 3[2]
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High Courts27 Jan 2016Allowed

Ankit Pradipbhai Kapadia Vs State of Gujarat and Others

Gujarat High Court · (2016) 1 Crimes 812

Civil Procedure Code, 1908 (CPC) - Order 30 Rule 1, Order 30 Rule 10, Order 30 Rule 30, Order 30 Rule 4Criminal Procedure Code, 1973 (CrPC) - Section 482Essential Commodities Act, 1955 - Section 10, Section 10(a), Section 3
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High Courts27 Jan 2016Dismissed

Dinesh Vs State of Gujarat

Gujarat High Court · (2016) 01 GUJ CK 0197

Penal Code, 1860 (IPC) - Section 120(B), Section 201, Section 300, Section 302, Section 304, Section 392, Section 397, Section 398
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High Courts25 Jan 2016Dismissed

Abdulbhai Isakbhai Miyana Vs State of Gujarat

Gujarat High Court · (2016) 01 GUJ CK 0208

Criminal Procedure Code, 1973 (CrPC) - Section 313Evidence Act, 1872 - Section 24Penal Code, 1860 (IPC) - Section 323, Section 375, Section 376, Section 504, Section 506(2)
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High Courts22 Jan 2016Partly Allowed

The State of Gujarat Vs Bharwad Ranchodbhai Devabhai and Others

Gujarat High Court · (2016) 01 GUJ CK 0171

Arms Act, 1959 - Section 25(1) (B)(A), Section 25(1)(B)(A)Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302, Section 307, Section 323, Section 324, Section 3
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High Courts22 Jan 2016Allowed

Manibhai and Brothers Vs Birla Cellulosic

Gujarat High Court · (2016) 01 GUJ CK 0166

Arbitration and Conciliation Act, 1996 - Section 34, Section 37Civil Procedure Code, 1908 (CPC) - Order 21 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 4, Order 41 Rule 5, Section 151Criminal Procedure Code, 1973 (CrPC) -
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