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Gujarat High Court judgments

35,387 judgments · page 894 of 1,770

High Courts07 May 2009Dismissed

Shravan Kamal Solanki Vs State of Gujarat

Gujarat High Court · (2009) 05 GUJ CK 0043

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 302, 307, 450, 504
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High Courts07 May 2009Dismissed

Dhansukh Bhikhabhai Kapadi Vs State of Gujarat

Gujarat High Court · (2009) CriLJ 4319 : (2010) 2 Crimes 316 : (2009) 2 GLH 293 : (2009) 3 GLR 1854 : (2010) 7 RCR(Criminal) 226

Bombay Police Act, 1951 — Section 135, 37Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Evidence Act, 1872 — Section 114, 27
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High Courts06 May 2009

Kanubhai Genaji Trikamji Bhatt Vs State of Gujarat

Gujarat High Court · (2009) CriLJ 4035 : (2009) 3 GLR 1937 : (2010) 7 RCR(Criminal) 964

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401, 41(1)Penal Code, 1860 (IPC) — Section 114, 120B, 307, 324
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High Courts05 May 2009Dismissed

UCO Bank Vs Bank of Baroda

Gujarat High Court · AIR 2009 Guj 105 : (2009) 3 GLR 2458 : (2010) 7 RCR(Civil) 1770

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20, 30Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2), 13(4), 17(1), 35, 37
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