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Gujarat High Court judgments, 2017

1,314 judgments · page 41 of 66

High Courts15 Mar 2017

BHOLABHAI ALIAS GANPATBHAI BABUBHAI PATNI & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0150

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 374(2) - 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 114, Section 302, Section 325 - Abettor present when offence is committed - Punishment for murder - Punishment for voluntarily causing grievous hurt
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High Courts15 Mar 2017

UDAJI BHATAJI THAKORE Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0133

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsPrevention of Corruption Act, 1988, Section 7, Section 13(1)(d), Section 13(1)(d)(1)(11) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts15 Mar 2017Allowed

HARSHAD LAXMANDAS LEUVA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0068

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 376, Section 342, Section 511, Section 354, Section 504, Section 341, Section 341 - Punishment for rape - Punishment for wrongful confinement - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Assault or criminal force to woman with intent to outrage her modesty - Intentional insult with intent to provoke breach of the peace - Punishment for wrongful restraint - Punishment for wrongful restraint
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High Courts15 Mar 2017Dismissed

STATE OF GUJARAT Vs RAJIV MADHUKANT SUTTARIA

Gujarat High Court · (2017) 03 GUJ CK 0065

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860, Section 420, Section 304, Section 418, Section 120(b) - Cheating and dishonestly inducing delivery of property - Punishment for culpable homicide not amounting to murder - Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect - Concealing design to commit offence punishable with imprisonmentGujarat Ownership Flats Act, 1973, Section 3(2), Section 2, Section 42, Section 43, Section 3(e), Section 3(c), Section 7(1)(II), Section 7(1)(i) - General liabilities of promoter - Definitions - Offences by promoter - Offences by companies - General liabilities of promoter - General liabilities of promoter - After plans and specifications are disclosed no alterations or additions to be made without consent of persons who have agreed to take the flats; and defects noticed within a year to be rectified - After plans and specifications are disclosed no alterations or additions to be made without consent of persons who have agreed to take the flats; and defects noticed within a year to be rectified
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High Courts15 Mar 2017Dismissed

STATE OF GUJARAT Vs NILESHKUMAR RUPAJI BARANDA

Gujarat High Court · (2017) 03 GUJ CK 0064

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 227 - Calling for records to exercise powers of revision - High Courts powers of revision - DischargeBombay Provincial Municipal Corporations Act, 1949, Section 458 - By-laws for what purpose to be made.
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High Courts14 Mar 2017

BANDISH AJAYBHAI KHATRI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0062

Constitution of India, Article 21, Article 226, Article 22 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection against arrest and detention in certain casesIndian Penal Code, 1860, Section 114, Section 147, Section 323, Section 148, Section 149, Section 427, Section 143, Section 337, Section 506(2), Section 336, Section 294(b) -Gujarat Police Act, 1951, Section 135(1)
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