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Gujarat High Court judgments, 2017

1,314 judgments · page 33 of 66

High Courts07 Apr 2017

HANSABEN WIFE KALYANSINH SUGARSINH THAKOR Vs STATE OF GUJARAT

Gujarat High Court · (2017) 04 GUJ CK 0144

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsPrevention of Corruption Act, 1988, Section 7, Section 13(1)(d)(i) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant
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High Courts07 Apr 2017Allowed

Ajim Yusufbhai Suryamemon Vs State of Gujarat

Gujarat High Court · (2017) 04 GUJ CK 0135

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 374 - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by it - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 27 -
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High Courts07 Apr 2017

ABHIJIT PRABHAKAR KONDUSKAR Vs STATE OF GUJARAT & Anr

Gujarat High Court · (2017) 04 GUJ CK 0123

Code of Criminal Procedure, 1973, Section 438, Section 439(2), Section 437(5) - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail - When bail may be taken in case of non-bailable offenceIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracyNarcotic Drugs and Psychotropic Substances Act, 1985, Section 25, Section 23, Section 30, Section 24, Section 22, Section 28, Section 29, Section 38, Section 27(a) - Punishment/or allowing premises, etc., to be used/or commission of an offence - Punishment for illegal import into India, export from India or transhipment of narcotic drugs and psychotropic substances - Preparation - Punishment/or external dealings in narcotic drugs and psychotropic substances in contravention of Section 12 - Punishment for contravention in relation to psychotropic substances - Punishment/or attempts to commit offences - Punishment for abetment and criminal conspiracy - Offences by companies - Punishment for consumption of any narcotic drug or psychotropic substance
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High Courts07 Apr 2017

IMTIYAZ @ POPAT ABDULSATTAR MANSURI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0033

Indian Penal Code, 1860, Section 114, Section 397, Section 307, Section 323, Section 332, Section 427, Section 394, Section 506(2), Section 294(b) -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 Courts07 Apr 2017

INDRASBA W/O. JAYSINH CHUDASMA & ANR. Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 04 GUJ CK 0032

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 114, Section 306, Section 498(A) - Abettor present when offence is committed - Abetment of Suidde - Enticing or taking away or detaining with criminal intent a married womanEvidence Act, 1872, Section 32(1) - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts07 Apr 2017Allowed

MOHAMADSAHID ALIES ROMI NISARAHEMAD PATHAN Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0030

Indian Penal Code, 1860, Section 114, Section 379, Section 511, Section 399, Section 402, Section 120(b) - Abettor present when offence is committed - Punishment for theft - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Making preparation to commit dacoity - Assembling for purpose of committing dacoity - Concealing design to commit offence punishable with imprisonmentArms Act, 1959, Section 29, Section 25(1B)A -Gujarat Police Act, 1951, Section 135(1) -
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High Courts06 Apr 2017

NATUBHAI SOMABHAI ROHIT & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 04 GUJ CK 0028

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 498A, Section 323, Section 504, Section 506(2) - Abettor present when offence is committed - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidationDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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