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Gujarat High Court judgments, 2017

1,314 judgments · page 27 of 66

High Courts01 May 2017

IMRAN SARFUBHAI SHAIKH Vs POLICE COMMISSIONER & ORS.

Gujarat High Court · (2017) 05 GUJ CK 0013

Indian Penal Code, 1860, Section 114, Section 397, Section 307, Section 323, Section 332, Section 427, Section 394, Section 506(2), Section 294(b) - Abettor present when offence is committed - Robbery or dacoity, with attempt to cause death or grievous hurt - Attempt to murder - Punishment for voluntarily causing hurt - Voluntarily causing hurt to deter public servant from his duty. - Mischief causing damage to the amount of fifty rupees - Voluntarily causing hurt in committing robbery - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of othersPrevention of Damage to Public Property Act, 1984, Section 3, Section 7 -Gujarat Police Act, 1951, Section 135(1) -
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High Courts01 May 2017

IQBAL @ SHAHRUKH @ TELI GAFFARBHAI SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 05 GUJ CK 0012

Indian Penal Code, 1860, Section 114, Section 397, Section 307, Section 323, Section 332, Section 427, Section 394, Section 506(2), Section 294(b) - Abettor present when offence is committed - Robbery or dacoity, with attempt to cause death or grievous hurt - Attempt to murder - Punishment for voluntarily causing hurt - Voluntarily causing hurt to deter public servant from his duty. - Mischief causing damage to the amount of fifty rupees - Voluntarily causing hurt in committing robbery - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of othersPrevention of Damage to Public Property Act, 1984, Section 3, Section 7 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts01 May 2017Allowed

MANGESH @ PAKO BHALJIBHAI CHAWDA Vs COMMISSIONER OF POLICE AHMEDABAD CITY & ORS.

Gujarat High Court · (2017) 05 GUJ CK 0011

Indian Penal Code, 1860, Section 114, Section 379, Section 379, Section 399, Section 399, Section 356, Section 356, Section 120(b) - Abettor present when offence is committed - Punishment for theft - Punishment for theft - Making preparation to commit dacoity - Making preparation to commit dacoity - Assault or criminal force in attempt to commit theft of property carried by a person - Assault or criminal force in attempt to commit theft of property carried by a person - Concealing design to commit offence punishable with imprisonmentArms Act, 1959, Section 25(1B), Section 25(a) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 3(2), Section 2(c), Section 2(c)
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High Courts01 May 2017Allowed

MOHMEDMUFIS BABUBHAI MALEK Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 05 GUJ CK 0010

Indian Penal Code, 1860, Section 114, Section 397, Section 307, Section 323, Section 332, Section 427, Section 394, Section 506(2), Section 294(b) - Abettor present when offence is committed - Robbery or dacoity, with attempt to cause death or grievous hurt - Attempt to murder - Punishment for voluntarily causing hurt - Voluntarily causing hurt to deter public servant from his duty. - Mischief causing damage to the amount of fifty rupees - Voluntarily causing hurt in committing robbery - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of othersPrevention of Damage to Public Property Act, 1984, Section 3, Section 7 -Gujarat Police Act, 1951, Section 135(1) -
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High Courts01 May 2017Allowed

NARPATSINH HADMATSINH RAJPUT Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 05 GUJ CK 0009

Indian Penal Code, 1860, Section 114, Section 379 - Abettor present when offence is committed - Punishment for theftArms Act, 1959, Section 25(1)BA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts28 Apr 2017Allowed

BHUPENDRABHAI @ LALO MOTIBHAI KAHAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0116

Indian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 149, Section 332, Section 395, Section 427, Section 143, Section 186, Section 294(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts28 Apr 2017Allowed

MEHULKUMAR DILIPE MEHTA Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 04 GUJ CK 0113

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 300 - Person once convicted or acquitted not to be tried for same offenceElectricity Act, 2003, Section 152, Section 135 - Compounding of offences 2 of 1974 - Theft of electricity
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High Courts28 Apr 2017Allowed

RAVI @ JAYESH NARANBHAI KAHAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0112

Indian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 149, Section 332, Section 395, Section 143, Section 186, Section 294(b), Sectiond 427 -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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