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Gujarat High Court judgments, 2017

1,314 judgments · page 60 of 66

High Courts17 Jan 2017

Vasantkumar Keshavlal Panchal Vs Krushnkant Keshavlal Panchal and others

Gujarat High Court · (2017) 01 GUJ CK 0221

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accusedIndian Penal Code, 1860, Section 114, Section 108, Section 498A, Section 107, Section 306 - Abettor present when offence is committed - Abettor - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of a thing - Abetment of Suidde
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High Courts17 Jan 2017Allowed

RAMESHCHANDRA @ BHAGWATSINH DAHYABHAI CHAUHAN Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0180

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 convictionsArms Act, 1959, Section 25(1B)(a) - Punishment for certain offences
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High Courts17 Jan 2017Allowed

JYOT GIRISHBHAI PATEL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0086

Indian Penal Code, 1860, Section 114, Section 114, Section 323, Section 342, Section 511, Section 384, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
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High Courts17 Jan 2017Allowed

MAULIK NARENDRA GOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0084

Prohibition Act, 1961, Section 81, Section 99, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
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High Courts17 Jan 2017Allowed

PRAVIN @ PALI UTAMBHAI GUMANE(CHHARA) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0082

Bombay Prohibition Act, 1949, Section 81, Section 66B, Section 116B, Section 66(1)B, Section 116(1)B, Section 65AE - Penalty for attempts or abetment - Penalty for illegal cultivation and collection of hemp and other matters - Procedure to be followed by Magistrates
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High Courts17 Jan 2017Dismissed

SHRI VIMUKTI JATI KALYAN MANDAL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0081

Code of Criminal Procedure, 1973, Section 401, Section 396, Section 202, Section 203 - High Courts powers of revision - Disposal of case according to decision of High Court - Postponement of issue of process - Dismissal of complaint
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High Courts16 Jan 2017Dismissed

STATE OF GUJARAT Vs RAMANBHAI TRIKAMBHAI MAYAVANSHI & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0181

Indian Penal Code, 1860, Section 114, Section 376, Section 363, Section 366 - Abettor present when offence is committed - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts16 Jan 2017Dismissed

VANKAR MULJIBHAI KHEMABHAI & ANR Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0172

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 114, Section 302, Section 304, Section 300, Section 325, Section 504, Section 232 - Abettor present when offence is committed - Punishment for murder - Punishment for culpable homicide not amounting to murder - Murder - Punishment for voluntarily causing grievous hurt - Intentional insult with intent to provoke breach of the peace - Counterfeiting Indian coin
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