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Gujarat High Court judgments, 2017

1,314 judgments · page 14 of 66

High Courts25 Jul 2017

GOPAL@LALO RAMANBHAI PATNI Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2017) 07 GUJ CK 0166

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 114, Section 379 - Abettor present when offence is committed - Punishment for theftGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(c) - Power to make orders detaining certain persons - Definitions
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High Courts24 Jul 2017

HARSHAD PARSHOTTAMBHAI PATADIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0134

Indian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 149, Section 354, Section 143, Section 294b -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts24 Jul 2017

RAJKUMAR @ RAVI HARISHBHAI PATADIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0131

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 143, Section 506(2), Section 294(b) - Abettor present when offence is committed - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of othersInformation Technology Act, 2000, Section 66(a), Section 67(B)(E) - Hacking with computer system - Publishing of information which is obscene in electronic formProtection Of Children From Sexual Offences Act, 2012, Section 10, Section 7, Section 9(l) -
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High Courts24 Jul 2017

SACHIN PRAKASHSINH RAJPUT Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0129

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Prohibition Act, 1961, Section 81, Section 66B, Section 116(1), Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)
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High Courts24 Jul 2017

VISHAL MAHESHBHAI THAKORE Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0126

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 114, Section 324, Section 323, Section 427, Section 294b - Abettor present when offence is committed - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Mischief causing damage to the amount of fifty rupeesScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(r) -
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High Courts21 Jul 2017

JAY ATUL SHAH & 2 Vs ARVINDBHAI AMRUTBHAI PATEL & 11

Gujarat High Court · (2017) 07 GUJ CK 0170

Code of Civil Procedure, 1908, Section 3 - Subordination of courtsCode of Criminal Procedure, 1973, Section 115 - Power to dispense with personal attendanceLimitation Act, 1963, Section 29(2) - Savings
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High Courts19 Jul 2017Allowed

KIRANBHAI MANILAL CHAUDHARI Vs STATE OF GUJARAT & 2

Gujarat High Court · (2017) 07 GUJ CK 0169

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Prohibition Act, 1961, - Section 81, Section 83, Section 99, Section 116(2), Section 116(b), Section 66(1)B, Section 65AE -Gujarat Prevention of Anti-Social Activities Act, 1985, Section 3, Section 2(b) - Power to make orders detaining certain persons - Definitions
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High Courts19 Jul 2017

AMITBHARTHI YOGENDRABHARTHI GOSWAMI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0124

Indian Penal Code, 1860, Section 114, Section 307, Section 341, Section 387, Section 506(2) - Abettor present when offence is committed - Attempt to murder - Punishment for wrongful restraint - Putting person in fear of death or of grievous hurt in order to commit extortion - Punishment for criminal ,intimidationArms Act, 1959, Section 27, Section 25(1)(BA) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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