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Gujarat High Court judgments, 2017

1,314 judgments · page 40 of 66

High Courts17 Mar 2017

SHAILESHBHAI MAVJIBHAI MAKWANA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0140

Code of Criminal Procedure, 1973, Section 313, Section 173(8), Section 374(2) - Power to examine the accused - Report of police officer on completion of Investigation - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985, Section 42, Section 22 - Power of entry, search, seizure and arrest without warrant or authorisation - Punishment for contravention in relation to psychotropic substances
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High Courts17 Mar 2017Allowed

DEVKUMAR SURAGBHAI KARPADA Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0078

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 506, Section 507, Section 506(2) - Abettor present when offence is committed - Punishment for criminal ,intimidation - Criminal intimidation by an anonymous communication - Punishment for criminal ,intimidation
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High Courts17 Mar 2017Allowed

JAGDISHBHAI RATILAL MEHTA BRAHMIN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0077

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Prohibition Act, 1961, Section 81, Section 116(b), Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(g)
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High Courts16 Mar 2017

RIDDHI SIDDHI GLUCO BIOLS LTD Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0226

Karnataka Sales Tax Act, 1957, Section 18, Section 22A -Gujarat Sales Tax Act, 1969, Section 45, Section 45, Section 47, Section 47, Section 67, Section 67, Section 45(1)(a), Section 45(1)(a), Section 45(5), Section 45(5), Section 41(3), Section 41(3), Section 47(4A), Section 47(4A), Section 45(6), Section 45(6), Section 45(1)(b), Section 45(1)(b), Section 45(1)(b), Section 45(1)(b), Section 47(4)(A), Section 47(4)(A), Section 47(4B), Section 47(4B) - Imposition of penalty in certain cases and bar to prosecution. - Payment of tax and deferred payment of tax etc. - Revision : - Imposition of penalty in certain cases and bar to prosecution. - Imposition of penalty in certain cases and bar to prosecution. - Assessment of taxes. - Payment of tax and deferred payment of tax etc. - Imposition of penalty in certain cases and bar to prosecution. - Imposition of penalty in certain cases and bar to prosecution. - Imposition of penalty in certain cases and bar to prosecution. - Payment of tax and deferred payment of tax etc. - Payment of tax and deferred payment of tax etc.
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High Courts16 Mar 2017

UMESH @ GOLO KALUBHAI RATHOD & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0192

Indian Penal Code, 1860, Section 302, Section 147, Section 324, Section 323, Section 148, Section 149, Section 143, Section 504, Section 118 - Punishment for murder - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - 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 - Concealing design to commit offence punishable with death or imprisonment for life
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High Courts16 Mar 2017

HARDIK BHARATBHAI TRIVEDI & ORS Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 03 GUJ CK 0124

Constitution of India, Article 309, Article 309, Article 16, Article 16, Article 16(4), Article 16(4), Article 234, Article 234, Article 16(4-A), Article 16(4-A) - Recruitment and conditions of service of persons serving the Union or a State - Recruitment and conditions of service of persons serving the Union or a State - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council - Recruitment of persons other than District Judges to the ju- dicial service - Recruitment of persons other than District Judges to the ju- dicial service - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional CouncilGujarat State Judicial Service Rules, 2005, Rule 7(2)(b), Rule 7(2)(b)
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