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Gujarat High Court judgments, 2017

1,297 judgments · page 1 of 65

High Courts28 Dec 2017Dismissed

KAREN RATANJIBHAI BECHARBHAI & ORS. Vs GUJARAT ENERGY TRANSMISSION CORPORATION LIMITED (GETCO) & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0050

Electricity Act, 2003, Section 39, Section 164 - State Transmission Utility and functions - Exercise of powers of Telegraph Authority in certain casesTelegraph Act, 1885, Section 15, Section 16, Section 10, Section 16(1) - Disputes between telegraph authority and local authority - Exercise of powers conferred by Section 10, and disputes as to compensation, in case of property other than that of a local authority - Power for telegraph authority to place and maintain telegraph lines and posts - Exercise of powers conferred by Section 10, and disputes as to compensation, in case of property other than that of a local authority
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High Courts28 Dec 2017Allowed

RANCHODBHAI MAFATBHAI SOLANKI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 12 GUJ CK 0048

Code of Criminal Procedure, 1973, Section 313, Section 299, Section 374 - Power to examine the accused - Record of evidence in absence of accused - Appeals from convictionsIndian Penal Code, 1860, Section 114, Section 302 - Abettor present when offence is committed - Punishment for murder
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High Courts27 Dec 2017Allowed

JIGAR AMRATBHAI DESAI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0047

Code of Criminal Procedure, 1973, Section 110, Section 107 - Security for good behaviour from habitual offenders - Security for keeping the peace in other casesIndian Penal Code, 1860, Section 114, Section 379, Section 411, Section 356, Section 394, Section 294(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts27 Dec 2017

STATE OF GUJARAT Vs NATVARSINH N GOHIL

Gujarat High Court · (2017) 12 GUJ CK 0045

Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Section 34, Section 307, Section 451 - Acts done by several persons in furtherance of common intention - Attempt to murder - House-trespass in in order to commit offence punishable with imprisonmentBombay Police Act, 1951, Section 135(1) - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts22 Dec 2017Allowed

STATE OF GUJARAT Vs RAJUSING KESARSING RAJPUT & ANR.

Gujarat High Court · (2017) 12 GUJ CK 0036

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndian Penal Code, 1860, Section 34, Section 307, Section 342, Section 353, Section 364, Section 120(b) - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for wrongful confinement - Assault or criminal force to deter public servant from discharge of his duty - Kidnapping or abducting in order to inurder - Concealing design to commit offence punishable with imprisonment
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High Courts21 Dec 2017

DHRUV MAHESHBHAI SHAH Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 12 GUJ CK 0042

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 376, Section 323, Section 506(2), Section 294(b) - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts21 Dec 2017

STATE OF GUJARAT Vs GAFURKHAN @ JADUGAR S.PATHAN & ANR.

Gujarat High Court · (2017) 12 GUJ CK 0035

Code of Criminal Procedure, 1973, Section 313, Section 378, Section 378 - Power to examine the accused - Appeal in case of acquittal - Appeal in case of acquittalNarcotic Drugs and Psychotropic Substances Act, 1985, Section 41, Section 42, Section 29, Section 41(2), Section 20[b](2) - Power to issue warrant and authorisation - Power of entry, search, seizure and arrest without warrant or authorisation - Punishment for abetment and criminal conspiracy - Power to issue warrant and authorisation
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