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Gujarat High Court judgments, 2017

1,314 judgments · page 37 of 66

High Courts24 Mar 2017Dismissed

DASHUBHAI SURJIBHAI MINAMA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0154

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder
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High Courts24 Mar 2017

BECHARBHAI RANCHHODBHAI CHAUDHARY Vs RAKESHBHAI SHARMA & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0152

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 114, Section 323, Section 504, Section 506(2) - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidation
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High Courts24 Mar 2017

SHAMAL RAMSUR GHADHVI & OTHERS Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0138

Indian Penal Code, 1860, Section 114, Section 323 - Abettor present when offence is committed - Punishment for voluntarily causing hurtScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(x) - Punishments for offences of atrocities
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High Courts24 Mar 2017Dismissed

MER VANZA ABHA Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0099

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 313 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accusedIndian Penal Code, 1860, Section 326 - Voluntarily causing ievous hurt by dangerous weapons or meansBombay Police Act, 1951, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts23 Mar 2017Dismissed

Vodafone Mobile Services Limited Vs State of Gujarat & Anr.

Gujarat High Court · (2017) 03 GUJ CK 0216

Constitution of India, Article 243X -Gujarat Provincial Municipal Corporations Act, 1949, - Section 2(5), Section 141B, Section 141B, Section 141B, Section 141B(3)(a), Section 141B(3)(a), Section 141B(3)(a), Section 141B(3), Section 141B(3), section 141B(4)
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High Courts23 Mar 2017

MOHAMMED JUNED RASHID PATHAN Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0179

Indian Penal Code, 1860, Section 302, Section 201, Section 324, Section 379, Section 323, Section 326 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Voluntarily causing hurt by dangerous weapons or means - Punishment for theft - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means
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High Courts23 Mar 2017

STATE OF GUJARAT Vs DAHYABHAI KALIDAS PARMAR & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0146

Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalPrevention of Corruption Act, 1988, Section 13, Section 7, Section 12, Section 13(2), Section 13(1)(d), Section 13(1)(d)(i), Section 13(1)(d)(II) - Criminal misconduct by a public servant - Public servant taking gratification other than legal remuneration in respect of an official act - Punishment for abetment of offences defined In section 7 or 11 - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts23 Mar 2017

SHREEJI CORPORATION & Anr. Vs PRAVINBHAI BHAILALBHAI PATEL & Oth.

Gujarat High Court · (2017) 03 GUJ CK 0137

Code of Civil Procedure, 1908, Order 39Rule 1(2), Order 39Rule 1(2), Order 39Rule 1(2), Order 41Rule 1(r), Order 41Rule 1(r), Order 41Rule 1(r) -Registration Act, 1908, Section 17, Section 17, Section 17, Section 48, Section 48, Section 48, Section 69, Section 69, Section 69 - Documents of which registration is compulsory - Documents of which registration is compulsory - Documents of which registration is compulsory - stered documents relating to property when to take effect against oral agreements - stered documents relating to property when to take effect against oral agreements - stered documents relating to property when to take effect against oral agreements
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High Courts23 Mar 2017

UCO BANK & Oths. Vs STATE OF GUJARAT & Anr.

Gujarat High Court · (2017) 03 GUJ CK 0134

Code of Criminal Procedure, 1973, Section 482, Section 154, Section 173(2), Section 156(3), Section 190(1)(b)(c) - Saving of inherent powers of High Court - Information in cognizable cases - Report of police officer on completion of Investigation - Police officers power to Investigate cognizable case - Cognizance of offences by MagistratesIndian Penal Code, 1860, Section 242, Section 167, Section 240, Section 193, Section 194, Section 192, Section 166, Section 247, Section 168, Section 252, Section 248, Section 243, Section 120-B, Section 498-B[479-B] - Possession of counterfeit coin by person who knew it to be counterfeit when he became possessed thereof - Public servant framing an incorrect document with intent to cause injury - Delivery of Indian coin, possessed with knowledge that it is counterfeit - Punishment for false evidence - Giving or fabricating false evidence with intent to procure conviction of capital offence - Fabricating false evidence - Public servant disobeying law, with intent to cause injury to any person - Fraudulently or dishonestly diminishing weight or altering composition of Indian coin - Public servant unlawfully engaging in trade - Possession of coin by person who knew it to be altered when he became possessed thereof - Altering appearance of coin with intent that it shall pass as coin of different description - Possession of Indian coin by person who knew it to be counterfeit when he became possessed thereof
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