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Gujarat High Court judgments

35,351 judgments · page 364 of 1,768

High Courts26 Sept 2017Allowed

Nayanaben Firozkhan Pathan Vs Patel Shantaben Bhikhabhai

Gujarat High Court · (2017) 09 GUJ CK 0061

Constitution of India, Article 227, Article 366 - Power of superintendence over all courts by the High Court - DefinitionsHindu Succession Act, 1956, Section 4, Section 2, Section 25, Section 24, Section 28, Section 26, Section 2(3), Section 4(1)(b), Section 2(1)(a) - Overriding effect of Act - Application of Act - Murderer disqualified - 24 - Disease, defect, etc., not to disqualify - Conerts descendants disqualified - Application of Act - Overriding effect of Act - Application of Act
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High Courts22 Sept 2017

ALTAF RAZAKBHAI SHAIKH Vs COMMISSIONER OF POLICE & ORS

Gujarat High Court · (2017) 09 GUJ CK 0052

Indian Penal Code, 1860, Section 114, Section 380, Section 457, Section 454 - Abettor present when offence is committed - Theft in dwelling-house, etc. - Lurking house-trespass or house-breaking by night in order to commit offence punishable with imprisonment - Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonmentGujarat 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

AMITBHAI JASHUBHAI PARMAR Vs POLICE COMMISSIONER, & ORS

Gujarat High Court · (2017) 09 GUJ CK 0051

Indian Penal Code, 1860, Section 114, Section 379, Section 485 - Abettor present when offence is committed - Punishment for theft - Making or possession of any instrument for counterfeiting a property markGujarat 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

JAVID SIRAJ SHAIKH Vs STATE OF GUJARAT

Gujarat High Court · (2017) 09 GUJ CK 0050

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65-AE, Section 116(1) B -Gujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(b) - Power to make orders detaining certain persons - Definitions
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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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