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Gujarat High Court judgments, 2017

1,314 judgments · page 21 of 66

High Courts04 Jul 2017Allowed

MUKESH SHASHIKANT PATEL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0020

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 202, Section 203, Section 204 - Postponement of issue of process - Dismissal of complaint - Issues of process
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High Courts04 Jul 2017Disposed

SUVASBEN JAYESHBHAI PATEL Vs SPECIAL INVESTIGATION TEAM & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0018

Constitution of India, Article 14, Article 21, Article 226, Article 300A, 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 - Persons not to be deprived of property save by authority of law - Protection of certain rights regarding freedom of speech, etc
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High Courts04 Jul 2017

VISHAL SHRIKANTBHAI MEHTA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0016

Indian Penal Code, 1860, Section 120B, Section 114, Section 435, Section 34, Section 147, Section 447, Section 323, Section 326, Section 148, Section 149, Section 436, Section 504, Section 341, Section 387, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts03 Jul 2017

DEVANG @ SOMO S/O. MANILAL AHIR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0007

Indian Penal Code, 1860, Section 147, Section 323, Section 148, Section 149, Section 427, Section 452, Section 143, Section 504, Section 352, Section 506(2) - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief causing damage to the amount of fifty rupees - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment - Intentional insult with intent to provoke breach of the peace - Punishment for assault or criminal force otherwise than on grave provocation - Punishment for criminal ,intimidationArms Act, 1959, Section 25(1) -Gujarat Police Act, 1951, Section 135 -
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High Courts03 Jul 2017

KEYUR@KEKDO PANKAJ BHAI GAJJAR Vs COMMISSSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0005

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 323, Section 323, Section 148, Section 149, Section 135(1), Section 143, Section 506(2), 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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