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Gujarat High Court judgments, 2017

1,314 judgments · page 39 of 66

High Courts20 Mar 2017

DILIPSINH BHIMSINH JADEJA Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0198

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsPrevention of Corruption Act, 1947, Section 20, Section 7, Section 13(2), Section 13(1)(d), Section 13(1)(d)(i), Section 13(1)(d)(II) - Accused person to be competent witness
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High Courts20 Mar 2017

LILAVANTI JAYANTILAL PAREKH - DECD. THRO HEIRS & ANR. Vs COMPETENT AUTHORITY AND ADDITIONAL COLLECTOR OF RAJKOT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0182

Urban Land (Ceiling and Regulation) Act, 1976, Section 6, Section 9, Section 8(4), Section 10(3), Section 10(6), Section 10(5) - Persons holding vacant land in excess of ceiling limit to file statement - Final statement - Preparation of draft statement as regards vacant land held in excess of ceiling limit - Acquisition of vacant land in excess of ceiling limit - Acquisition of vacant land in excess of ceiling limit - Acquisition of vacant land in excess of ceiling limit
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High Courts17 Mar 2017

Jayeshbhai Khemchandbhai Patel Vs State of Gujarat

Gujarat High Court · (2017) 03 GUJ CK 0211

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 228, Section 173(5), Section 207 - Framing of charge - Report of police officer on completion of Investigation - Supply to the accused of copy of police report and other documentsIndian Penal Code, 1860, Section 114, Section 376, Section 323, Section 506 - Abettor present when offence is committed - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation
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