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Gujarat High Court judgments, 2017

1,314 judgments · page 6 of 66

High Courts22 Sept 2017

MOIN @ TADKAM HABIBBHAI SANDHI Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 09 GUJ CK 0049

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 325, Section 294(b) - Abettor present when offence is committed - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - Obscene acts and song.-Whoever, to the annoyance of othersGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(c) - Power to make orders detaining certain persons - Definitions
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High Courts22 Sept 2017

THAKAR ARVINDBHAI DASHRATHLAL Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2017) 09 GUJ CK 0048

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 397, Section 34, Section 147, Section 148, Section 149, Section 395, Section 504, Section 341, Section 507, Section 506(1), Section 120-B - Abettor present when offence is committed - Robbery or dacoity, with attempt to cause death or grievous hurt - Acts done by several persons in furtherance of common intention - Punishment for rioting - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for dacoity - Intentional insult with intent to provoke breach of the peace - Punishment for wrongful restraint - Criminal intimidation by an anonymous communication - Punishment for criminal ,intimidation
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High Courts21 Sept 2017

HABIBBHAI SABURBHAI MALEK Vs STATE OF GUJARAT

Gujarat High Court · (2017) 09 GUJ CK 0046

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedArms Act, 1959, Section 3, Section 39, Section 30, Section 27, Section 25(1) - Licence for a acquisition and possessionof firearms and ammunition.- - Previous sanction of the District Magistrate necessary in certain cases - Punishment for contravention of licence or rule - Punishment for using arms, etc - Punishment for certain offencesWild Life (Protection) Act, 1972, Section 9, Section 50, Section 2(16), Section 51(1), Section 2(36) - Prohibition of hunting - Power of entry, search, arrest and detention - Definitions - Penalties - Definitions
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High Courts21 Sept 2017

AFZALKHAN AJAMKHAN PATHAN Vs STATE OF GUJARAT & Ors

Gujarat High Court · (2017) 09 GUJ CK 0045

Indian Penal Code, 1860, Section 114, Section 324, Section 379, Section 323, Section 294b - Abettor present when offence is committed - Voluntarily causing hurt by dangerous weapons or means - Punishment for theft - Punishment for voluntarily causing hurtGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(c) - Power to make orders detaining certain persons - Definitions
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High Courts18 Sept 2017Allowed

AJITSINH HALAJI JADEJA Vs STATE OF GUJARAT & 1

Gujarat High Court · (2017) 09 GUJ CK 0070

Indian Penal Code, 1860, Section 397, Section 342, Section 395, Section 341 - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for wrongful confinement - Punishment for dacoity - Punishment for wrongful restraintBombay Police Act, 1951, Section 135, Section 27(a), Section 24(a) - Penalty for contravention of rule or directions under sections 37, 39 or 40 - Appeals from orders of punishment - Inspector General or Commissioner may call for returns
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High Courts18 Sept 2017Allowed

SANJAYBHAI VALJIBHAI DUMANIA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0034

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2) -Gujarat Prohibition Act, 1949, Section 81, Section 98(2), Section 116(b), Section 66(1)B, Section 65AE
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High Courts15 Sept 2017Allowed

GIRISHKUMAR RAMESHCHANDRA SONI Vs STATE OF GUJARAT & 2

Gujarat High Court · (2017) 09 GUJ CK 0071

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtGujarat Civil Services (Discipline and Appeal) Rules, 1971, Rule 9(2), Rule 3B
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High Courts15 Sept 2017

SHAIKH ALTAF SHAIKH KAUSHAR SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 09 GUJ CK 0033

Indian Penal Code, 1860, Section 146, Section 144, Section 147, Section 307, Section 323, Section 326, Section 148, Section 149, Section 143, Section 504, Section 341, Section 506(2) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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