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Gujarat High Court judgments

35,370 judgments · page 561 of 1,769

High Courts02 Jul 2014

Diwan Brothers Vs Union of India

Gujarat High Court · (2014) 309 ELT 244 : (2015) 30 GSTR 484

Central Excises and Salt Act, 1944 — Section 11AC, 11BBConstitution of India, 1950 — Article 226, 227
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High Courts02 Jul 2014Allowed

Ajamalji Kadvaji Thakor Vs State of Gujarat

Gujarat High Court · (2014) 07 GUJ CK 0099

Essential Commodities Act, 1955 — Section 3, 7Gujarat Prevention Of Anti-social Activities Act, 1985 — Section 2(c), 3(2)Penal Code, 1860 (IPC) — Section 120(B), 397
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High Courts02 Jul 2014Partly Allowed

Rajesh Patel Vs Rajendra Patel

Gujarat High Court · (2014) 07 GUJ CK 0002

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 40 Rule 40, Order 43 Rule 1(r)Specific Relief Act, 1963 — Section 17, 18, 41(h)
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High Courts01 Jul 2014

Rajabhai Ahir Vs State of Gujarat

Gujarat High Court · (2014) 3 DMC 11

Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 302, 304(B), 304B, 498(A)
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High Courts01 Jul 2014Allowed

Akhilesh Vs Commissioner of Police

Gujarat High Court · (2014) 07 GUJ CK 0068

Constitution of India, 1950 — Article 226Gujarat Prevention Of Anti-social Activities Act, 1985 — Section 2(c), 3(2)Penal Code, 1860 (IPC) — Section 302, 307
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High Courts01 Jul 2014Allowed

Bakulbhai Vs Commissioner of Police

Gujarat High Court · (2014) 07 GUJ CK 0007

Criminal Procedure Code, 1973 (CrPC) — Section 107, 110Gujarat Police Act, 1951 — Section 135Gujarat Prevention Of Anti-social Activities Act, 1985 — Section 2[c], 3[2]
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