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Gujarat High Court judgments, 2017

1,314 judgments · page 4 of 66

High Courts17 Nov 2017Allowed

BHUPAT @ BHOPO BABUBHAI THAKOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0017

Constitution of India, Article 14, Article 21, Article 19, Article 22 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etc - Protection against arrest and detention in certain casesGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2) - Power to make orders detaining certain persons
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High Courts17 Nov 2017Allowed

IMRANBHAI YAKUBBHAI SHEKHA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0016

Constitution of India, Article 14, Article 21, Article 19, Article 22 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etc - Protection against arrest and detention in certain casesGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2) - Power to make orders detaining certain persons
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High Courts17 Nov 2017Allowed

JIGNESH SUMANTILAL MEHTA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0015

Indian Penal Code, 1860, Section 120B, Section 120B, Section 120B, Section 420, Section 420, Section 420, Section 471, Section 471, Section 471, Section 467, Section 467, Section 467 - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Cheating and dishonestly inducing delivery of property - Cheating and dishonestly inducing delivery of property - Using as genuine a forged document - Using as genuine a forged document - Using as genuine a forged document - Forgery of valuable security, will, etc - Forgery of valuable security, will, etc - Forgery of valuable security, will, etcGujarat Value Added Tax Act, 2003, Section 11(7), Section 81(1)(B)(C)(E)(F)(G), Section 81(1)(B)(C)(E)(F)(G), Section 85(2)(J) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 3(2), Section 3(2), Section 2(c), Section 2(c), Section 2(c)
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High Courts17 Nov 2017Allowed

SAJID ALI SORAB ALI SHAIKH & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0013

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 323, Section 504, Section 506(2), Section 498(A) - 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 - 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 Courts16 Nov 2017Disposed

PRATAPBHAI PANDITBHAI SHIRSHAT Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0012

Gujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 3(2), Section 3(2), Section 3(2), Section 2(BBB), Section 2(BBB), Section 2(BBB), Section 2(BBB) - Power to make orders detaining certain persons - Power to make orders detaining certain persons - Power to make orders detaining certain persons - Power to make orders detaining certain persons - Definitions - Definitions - Definitions - DefinitionsBombay Animal Preservation Act, 1954, Section 8 -Prevention of Cruelty to Animal Act, 1954, Section 11(A)(B)(C), Section 11(A)(B)(C) -
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High Courts14 Nov 2017Allowed

SRI.WASIM AKRAM MOHMAD AMIN MOLVI & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0010

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 506(2), Section 354(D), Section 354(D) - Abettor present when offence is committed - Punishment for criminal ,intimidation - Assault or criminal force to woman with intent to outrage her modesty - Assault or criminal force to woman with intent to outrage her modestyProtection Of Children From Sexual Offences Act, 2012, Section 12
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High Courts10 Nov 2017Allowed

ATTAR SINGH Vs UNION OF INDIA & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0008

Constitution of India, Article 226, Article 309, Article 227 - Power of High Courts to Issue certain writs - Recruitment and conditions of service of persons serving the Union or a State - Power of superintendence over all courts by the High CourtIndian Penal Code, 1860, Section 120B, Section 120B, Section 348, Section 348, Section 343, Section 343 - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Wrongful confinement to extort confession or compel restoration of operty - Wrongful confinement to extort confession or compel restoration of operty - Wrongful confinement for three or more days - Wrongful confinement for three or more daysRailway Servants (Discipline and Appeal) Rules, 1968, Rule 2(1)(e) -
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High Courts10 Nov 2017

JAYESHBHAI BABUBHAI PATEL Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0007

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 149, Section 143, Section 504, Section 506(2) - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidationScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2)(v), Section 3(1)(r)(s) -
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High Courts10 Nov 2017Allowed

RITESHBHAI RAMESHBHAI RUPARELIYA & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0001

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 114, Section 323, Section 498(A) - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Enticing or taking away or detaining with criminal intent a married woman
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High Courts07 Nov 2017

SUO-MOTU Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0006

Code of Criminal Procedure, 1973, Section 397, Section 313 - Calling for records to exercise powers of revision - Power to examine the accusedIndian Penal Code, 1860, Section 114, Section 302 -Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(10)
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