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Gujarat High Court judgments

35,351 judgments · page 362 of 1,768

High Courts01 Dec 2017Allowed

BALDEVBHAI BHARATBHAI PARMAR & ANR. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 12 GUJ CK 0005

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 114, Section 376, Section 498A, Section 354, Section 294(b), Section 506(1) - Abettor present when offence is committed - Punishment for rape - Husband or relative of husband of a woman subjecting her to cruelty - Assault or criminal force to woman with intent to outrage her modesty - Obscene acts and song.-Whoever, to the annoyance of others - Punishment for criminal ,intimidation
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High Courts30 Nov 2017

BHAVANBHAI PREMJIBHAI VAGHELA & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 11 GUJ CK 0030

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 154, Section 162 - Information in cognizable cases - Statements to police not to be signed-use of statements in evidenceIndian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 147, Section 148, Section 149, Section 452, Section 504, Section 506(2) - Punishment of criminal conspiracy - Punishment for murder - 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 - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidation
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High Courts27 Nov 2017

VINODBHAI @ VALJIBHAI BHAGVANBHAI RABARI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 11 GUJ CK 0027

Code of Criminal Procedure, 1973, Section 239 - When accused shall be dischargedIndian Penal Code, 1860, Section 379, Section 511, Section 120 - Punishment for theft - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Concealing design to commit offence punishable with imprisonmentPetroleum and Mineral Pipelines (Acquisition of Right of User in Land) Act, 1962, Section 15 - Penalty
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High Courts24 Nov 2017Allowed

HITESHBHAI GORDHANBHAI LADVA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 11 GUJ CK 0026

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 364 - Punishment for murder - Kidnapping or abducting in order to inurderBombay Police Act, 1951, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts24 Nov 2017Allowed

NIRAJ CHANDRAKANT DHANANI & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0025

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 506(2), Section 498(A) - Abettor present when offence is committed - Punishment for criminal ,intimidation - Enticing or taking away or detaining with criminal intent a married womanDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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High Courts24 Nov 2017

SAMIRBHAI ISHWARBHAI SHAH @ BAKABHAI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0024

Bombay Prohibition Act, 1949, Section 81, Section 83, Section 86, Section 65B, Section 66(1)B, Section 65E, Section 65C - Penalty for attempts or abetment - Penalty for conspiracy - Penalty for allowing any premises to be used for purpose of committing an offence under Act - Penalty for illegal cultivation and collection of hemp and other matters
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High Courts24 Nov 2017

SHIVsHANKAR DUDHNATH UPADHYAY Vs STATE OF GUJARAT

Gujarat High Court · (2017) 11 GUJ CK 0023

Code of Criminal Procedure, 1973, Section 239 - When accused shall be dischargedIndian Penal Code, 1860, Section 407, Section 411 - Criminal breach of trust by carrier, etc - Dishonestly receiving stolen property
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High Courts24 Nov 2017Dismissed

SURESHBHAI RAMESHBHAI PARMAR Vs STATE OF GUJARAT

Gujarat High Court · (2017) 11 GUJ CK 0022

Code of Criminal Procedure, 1973, Section 209, Section 374 - Commitment of case to Court of Session when offence is triable exclusively by it - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murder
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High Courts17 Nov 2017Allowed

BHUPAT @ BHOPO BABUBHAI THAKOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0017

Constitution of India, Article 14, Article 21, Article 19, Article 22 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etc - Protection against arrest and detention in certain casesGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2) - Power to make orders detaining certain persons
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High Courts17 Nov 2017Allowed

IMRANBHAI YAKUBBHAI SHEKHA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0016

Constitution of India, Article 14, Article 21, Article 19, Article 22 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etc - Protection against arrest and detention in certain casesGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2) - Power to make orders detaining certain persons
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High Courts17 Nov 2017Allowed

JIGNESH SUMANTILAL MEHTA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0015

Indian Penal Code, 1860, Section 120B, Section 120B, Section 120B, Section 420, Section 420, Section 420, Section 471, Section 471, Section 471, Section 467, Section 467, Section 467 - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Cheating and dishonestly inducing delivery of property - Cheating and dishonestly inducing delivery of property - Using as genuine a forged document - Using as genuine a forged document - Using as genuine a forged document - Forgery of valuable security, will, etc - Forgery of valuable security, will, etc - Forgery of valuable security, will, etcGujarat Value Added Tax Act, 2003, Section 11(7), Section 81(1)(B)(C)(E)(F)(G), Section 81(1)(B)(C)(E)(F)(G), Section 85(2)(J) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 3(2), Section 3(2), Section 2(c), Section 2(c), Section 2(c)
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High Courts17 Nov 2017Allowed

SAJID ALI SORAB ALI SHAIKH & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0013

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 323, Section 504, Section 506(2), Section 498(A) - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidation - Enticing or taking away or detaining with criminal intent a married womanDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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