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Gujarat High Court judgments

35,351 judgments · page 372 of 1,768

High Courts28 Jul 2017Allowed

DIPAKBHAI KESHAJI THAKOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0150

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 4, Section 11, Section 323, Section 427, Section 452, Section 504, Section 506(2) -Gujarat Police Act, 1951, Section 135(1) -
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High Courts26 Jul 2017

AYUBKHAN@SAMEER ABDULREHMAN PATHAN Vs STATE OF GUJARAT & OSR.

Gujarat High Court · (2017) 07 GUJ CK 0144

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 114, Section 379, Section 411 - Abettor present when offence is committed - Punishment for theft - Dishonestly receiving stolen property
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High Courts25 Jul 2017

GOPAL@LALO RAMANBHAI PATNI Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2017) 07 GUJ CK 0166

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 114, Section 379 - Abettor present when offence is committed - Punishment for theftGujarat 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 Courts24 Jul 2017

HARSHAD PARSHOTTAMBHAI PATADIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0134

Indian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 149, Section 354, Section 143, Section 294b -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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