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The petitioners operated licensed vegetarian and non-vegetarian restaurants in Prabhas Patan, Veraval, for approximately 35–40 years.
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The petitioners sought quashing under Articles 226 and 227 of the Constitution and Section 482 of the Code of Criminal Procedure, 1973, of an FIR registered at Mendarda Police Station for offences under Sections 323,...
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The petitioner sought to quash an FIR registered at Mendarda Police Station for offences under Sections 323, 498A, 504, 506(2) read with Section 114 of the IPC, the resulting charge-sheet, and Criminal Case No. 31 of...
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The applicant, the original complainant, challenged the Sessions Court’s decision to uphold the accused persons’ convictions while releasing them on probation.
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The petitioner sought quashing of FIR No. 11191025260600 of 2026, registered at Kagadapith Police Station, Ahmedabad, for offences under Sections 316(2) and 316(4) of the Bharatiya Nyaya Sanhita, 2023.
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The petitioners sought to quash their conviction under Section 138 of the Negotiable Instruments Act, 1881, and consequential proceedings.
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The applicant sought quashing of FIR No. 11191024250374 of 2025, registered at Ramol Police Station, Ahmedabad, for alleged offences under Sections 108, 296(b) and 54 of the Bharatiya Nyaya Sanhita, 2023; Sections 40,...
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The prosecution alleged that Shailaben, wife of accused No. 1, was harassed because of his alleged relationship with accused No. 3, wife of accused No. 2.
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The assessee operated windmills and claimed deductions under Section 80-IA for profits from power generation.
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The prosecution alleged that Bhaumik, the deceased, had business and financial dealings with the accused.
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On 1 October 2006, a bus collided with a bicycle ridden by a 32-year-old Railway sweeper, who died.
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On 5 November 2001, a collision between a tractor and a Maruti car killed two car occupants and injured another.
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The complainant alleged that he and his partner agreed to purchase agricultural land in Sapa village through the applicants and other brokers.
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The plaintiff and defendant No. 1 jointly purchased agricultural land under a registered sale deed dated 19 June 1981, which allotted them shares of 7 acres 24 gunthas and 6 acres respectively.
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Respondent No. 1, who had joined the petitioner Nagarpalika as a cleaner in 1982, retired on 30 November 2023.
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The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to one year’s simple imprisonment, a fine equivalent to twice the cheque amount, compensation under Section 357 CrP...
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The petitioner was convicted under Section 138 of the Negotiable Instruments Act, 1881, by the 30th Additional Chief Judicial Magistrate, Ahmedabad, in Criminal Case No. 84032 of 2021, by judgment dated 1 June 2026.
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The appellants challenged the First Appellate Court’s determination of the plaintiff’s share in the suit property as 1/8th.
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The plaintiffs challenged registered sale deeds executed by their father, defendant No. 1, in favour of defendant No. 3 on 16 and 24 November 2004. They claimed rights by birth in the suit lands as ancestral property...
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