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Gujarat High Court judgments, 2017

1,314 judgments · page 2 of 66

High Courts15 Dec 2017Dismissed

THE STATE OF GUJARAT Vs GAUTAMKUMAR DEVJIBHAI RATHOD

Gujarat High Court · (2017) 12 GUJ CK 0026

Code of Criminal Procedure, 1973, Section 313, Section 378(1)(3) - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Section 120B, Section 397, Section 342, Section 365, Section 346, Section 341, Section 343, Section 368, Section 364(a) - Punishment of criminal conspiracy - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for wrongful confinement - Kidnapping or abducting with intent secretly and wrongfully to confine person - Wrongful confinement in secret - Punishment for wrongful restraint - Wrongful confinement for three or more days - Wrongfully concealing or keeping in confinement kidnapped or abducted person - Kidnapping or abducting in order to inurderArms Act, 1959, Section 29 - Punishment for knowingly purchasing arms, etc., from unlicensed person or for delivering arms, etc., to person not entitled to possess the same
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High Courts13 Dec 2017Allowed

GOPALBHAI RAMJIBHAI CHAUDHARY Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0025

Indian Penal Code, 1860, Section 420, Section 114, Section 406, Section 328 - Cheating and dishonestly inducing delivery of property - Abettor present when offence is committed - Punishment for Criminal breach of trust - Causing hurt by means of poison, etc., with intent to commit an offenceGujarat Value Added Tax Act, 2003, Section 11(7), Section 81(1)(B)(C)(E)(F)(G), Section 85(2)(J) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts13 Dec 2017Dismissed

STATE OF GUJARAT Vs PATHABHAI VANABHAI KOLI

Gujarat High Court · (2017) 12 GUJ CK 0024

Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts13 Dec 2017

TARABEN PRAVINBHAI TADVI & ORS. Vs . & 4....

Gujarat High Court · (2017) 12 GUJ CK 0023

Indian Penal Code, 1860, Section 279, Section 338, Section 337, Section 304(A) - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety of others - Causing hurt by act endangering life or personal safety of others - Punishment for culpable homicide not amounting to murderMotor Vehicles Act, 1988, Section 173, Section 173, Section 177, Section 177, Section 184, Section 184 - Appeals - General provision for punishment of offences - Driving dangerously
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High Courts12 Dec 2017Dismissed

JAVID ABDULBHAI SAIYAD Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0022

Constitution of India, Article 14, Article 227, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of superintendence over all courts by the High Court - Dissolution of a District or a Regional Council
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High Courts06 Dec 2017

RIZWAN @ JADO S/O JAVIDBHAI SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0017

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 326, Section 148, Section 149, Section 143, Section 504 -Gujarat Police Act, 1951, Section 135 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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