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Gujarat High Court judgments

35,351 judgments · page 363 of 1,768

High Courts16 Nov 2017Disposed

PRATAPBHAI PANDITBHAI SHIRSHAT Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0012

Gujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 3(2), Section 3(2), Section 3(2), Section 2(BBB), Section 2(BBB), Section 2(BBB), Section 2(BBB) - Power to make orders detaining certain persons - Power to make orders detaining certain persons - Power to make orders detaining certain persons - Power to make orders detaining certain persons - Definitions - Definitions - Definitions - DefinitionsBombay Animal Preservation Act, 1954, Section 8 -Prevention of Cruelty to Animal Act, 1954, Section 11(A)(B)(C), Section 11(A)(B)(C) -
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High Courts14 Nov 2017Allowed

SRI.WASIM AKRAM MOHMAD AMIN MOLVI & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0010

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 506(2), Section 354(D), Section 354(D) - Abettor present when offence is committed - Punishment for criminal ,intimidation - Assault or criminal force to woman with intent to outrage her modesty - Assault or criminal force to woman with intent to outrage her modestyProtection Of Children From Sexual Offences Act, 2012, Section 12
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High Courts10 Nov 2017Allowed

ATTAR SINGH Vs UNION OF INDIA & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0008

Constitution of India, Article 226, Article 309, Article 227 - Power of High Courts to Issue certain writs - Recruitment and conditions of service of persons serving the Union or a State - Power of superintendence over all courts by the High CourtIndian Penal Code, 1860, Section 120B, Section 120B, Section 348, Section 348, Section 343, Section 343 - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Wrongful confinement to extort confession or compel restoration of operty - Wrongful confinement to extort confession or compel restoration of operty - Wrongful confinement for three or more days - Wrongful confinement for three or more daysRailway Servants (Discipline and Appeal) Rules, 1968, Rule 2(1)(e) -
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High Courts10 Nov 2017

JAYESHBHAI BABUBHAI PATEL Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0007

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 307, Section 323, Section 148, Section 149, Section 143, Section 504, Section 506(2) - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidationScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2)(v), Section 3(1)(r)(s) -
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High Courts10 Nov 2017Allowed

RITESHBHAI RAMESHBHAI RUPARELIYA & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0001

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 114, Section 323, Section 498(A) - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Enticing or taking away or detaining with criminal intent a married woman
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High Courts07 Nov 2017

SUO-MOTU Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0006

Code of Criminal Procedure, 1973, Section 397, Section 313 - Calling for records to exercise powers of revision - Power to examine the accusedIndian Penal Code, 1860, Section 114, Section 302 -Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(10)
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High Courts03 Nov 2017Allowed

NAYI VARSHABEN D/O. BALDEVBHAI (VALAND) & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0003

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 395, Section 427, Section 452, Section 504, Section 506(2) - Punishment for dacoity - Mischief causing damage to the amount of fifty rupees - 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 Courts01 Nov 2017

STATE OF GUJARAT Vs VISHVAS BRIJESHVAR TYAGI & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0002

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 114, Section 498A, Section 323, Section 504, Section 506(2) - Abettor present when offence is committed - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidationDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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High Courts30 Oct 2017Allowed

S.K. SRIVASTAV Vs CONTAINER CORPORATION OF INDIA LTD

Gujarat High Court · (2017) 10 GUJ CK 0005

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 120-B, Section 477-A - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc
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High Courts06 Oct 2017Allowed

PEPSICO INDIA HOLDINGS PVT.LTD. & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 10 GUJ CK 0002

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 16, Section 7(1), Section 7(5), Section 2(IA)(m), Section 2(IA)(a) - Penalties - Prohibition of manufacture, sale, etc. of certain articles of food - Prohibition of manufacture, sale, etc. of certain articles of food - Definitions - Definitions
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