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Gujarat High Court judgments

35,387 judgments · page 988 of 1,770

High Courts23 Feb 2007

Jayeshkumar Kantilal Panchal Vs State of Gujarat

Gujarat High Court · (2007) CriLJ 2254 : (2008) 1 RCR(Criminal) 38

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 489A, 489B, 489C, 489D
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High Courts22 Feb 2007Allowed

Vaghri Dsola Vama Vs State of Gujarat

Gujarat High Court · (2007) 3 GLR 2648

Criminal Procedure Code, 1973 (CrPC) — Section 193Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14
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High Courts22 Feb 2007Allowed

Sanjay A. Mehta Vs Anar Sanjay Mehta

Gujarat High Court · (2007) 3 GLR 2461

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 226Hindu Adoptions and Maintenance Act, 1956 — Section 18, 3
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High Courts19 Feb 2007Dismissed

Kumudben Jayantilal Mistry Vs State of Gujarat and Another

Gujarat High Court · (2008) 1 BC 268 : (2007) 4 CivCC 535 : (2007) CriLJ 2182 : (2007) 4 RCR(Criminal) 990

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 258, 428, 465, 482Negotiable Instruments (Amendment and Miscellaneous Provisions) Act, 2002 — Section 138 , 139, 140, 141, 142, 148
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