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Gujarat High Court judgments

35,351 judgments · page 360 of 1,768

High Courts22 Dec 2017Allowed

STATE OF GUJARAT Vs RAJUSING KESARSING RAJPUT & ANR.

Gujarat High Court · (2017) 12 GUJ CK 0036

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndian Penal Code, 1860, Section 34, Section 307, Section 342, Section 353, Section 364, Section 120(b) - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for wrongful confinement - Assault or criminal force to deter public servant from discharge of his duty - Kidnapping or abducting in order to inurder - Concealing design to commit offence punishable with imprisonment
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High Courts21 Dec 2017

DHRUV MAHESHBHAI SHAH Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 12 GUJ CK 0042

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 376, Section 323, Section 506(2), Section 294(b) - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts21 Dec 2017

STATE OF GUJARAT Vs GAFURKHAN @ JADUGAR S.PATHAN & ANR.

Gujarat High Court · (2017) 12 GUJ CK 0035

Code of Criminal Procedure, 1973, Section 313, Section 378, Section 378 - Power to examine the accused - Appeal in case of acquittal - Appeal in case of acquittalNarcotic Drugs and Psychotropic Substances Act, 1985, Section 41, Section 42, Section 29, Section 41(2), Section 20[b](2) - Power to issue warrant and authorisation - Power of entry, search, seizure and arrest without warrant or authorisation - Punishment for abetment and criminal conspiracy - Power to issue warrant and authorisation
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