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Gujarat High Court judgments, 2017

1,314 judgments · page 3 of 66

High Courts05 Dec 2017Allowed

RAVISHANKAR BHANWARLAL SHARMA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 12 GUJ CK 0001

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(h) - Power to make orders detaining certain persons - Definitions
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High Courts04 Dec 2017Dismissed

Dominance Games Pvt Ltd Vs State Of Gujarat & 2

Gujarat High Court · (2017) 12 GUJ CK 0051

Constitution Of India, 1950 — Article 14, 19, 19(1), 19(2), 19(3), 19(4), 19(5), 19(6), 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 21, 37, 47, 226, 246, 301Gujarat Prevention Of Gambling Act, 1887 — Section 3, 13, 14Madras City Police Act, 1988 — Section 49, 49A
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High Courts01 Dec 2017Allowed

BALDEVBHAI BHARATBHAI PARMAR & ANR. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 12 GUJ CK 0005

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 114, Section 376, Section 498A, Section 354, Section 294(b), Section 506(1) - Abettor present when offence is committed - Punishment for rape - Husband or relative of husband of a woman subjecting her to cruelty - Assault or criminal force to woman with intent to outrage her modesty - Obscene acts and song.-Whoever, to the annoyance of others - Punishment for criminal ,intimidation
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High Courts30 Nov 2017

BHAVANBHAI PREMJIBHAI VAGHELA & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 11 GUJ CK 0030

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 154, Section 162 - Information in cognizable cases - Statements to police not to be signed-use of statements in evidenceIndian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 147, Section 148, Section 149, Section 452, Section 504, Section 506(2) - Punishment of criminal conspiracy - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for rioting - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidation
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High Courts27 Nov 2017

VINODBHAI @ VALJIBHAI BHAGVANBHAI RABARI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 11 GUJ CK 0027

Code of Criminal Procedure, 1973, Section 239 - When accused shall be dischargedIndian Penal Code, 1860, Section 379, Section 511, Section 120 - Punishment for theft - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Concealing design to commit offence punishable with imprisonmentPetroleum and Mineral Pipelines (Acquisition of Right of User in Land) Act, 1962, Section 15 - Penalty
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High Courts24 Nov 2017Allowed

HITESHBHAI GORDHANBHAI LADVA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 11 GUJ CK 0026

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 364 - Punishment for murder - Kidnapping or abducting in order to inurderBombay Police Act, 1951, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts24 Nov 2017Allowed

NIRAJ CHANDRAKANT DHANANI & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0025

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 506(2), Section 498(A) - Abettor present when offence is committed - Punishment for criminal ,intimidation - Enticing or taking away or detaining with criminal intent a married womanDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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High Courts24 Nov 2017

SAMIRBHAI ISHWARBHAI SHAH @ BAKABHAI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0024

Bombay Prohibition Act, 1949, Section 81, Section 83, Section 86, Section 65B, Section 66(1)B, Section 65E, Section 65C - Penalty for attempts or abetment - Penalty for conspiracy - Penalty for allowing any premises to be used for purpose of committing an offence under Act - Penalty for illegal cultivation and collection of hemp and other matters
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High Courts24 Nov 2017

SHIVsHANKAR DUDHNATH UPADHYAY Vs STATE OF GUJARAT

Gujarat High Court · (2017) 11 GUJ CK 0023

Code of Criminal Procedure, 1973, Section 239 - When accused shall be dischargedIndian Penal Code, 1860, Section 407, Section 411 - Criminal breach of trust by carrier, etc - Dishonestly receiving stolen property
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High Courts24 Nov 2017Dismissed

SURESHBHAI RAMESHBHAI PARMAR Vs STATE OF GUJARAT

Gujarat High Court · (2017) 11 GUJ CK 0022

Code of Criminal Procedure, 1973, Section 209, Section 374 - Commitment of case to Court of Session when offence is triable exclusively by it - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murder
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