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Gujarat High Court judgments

35,351 judgments · page 377 of 1,768

High Courts10 Jul 2017Allowed

CHIRAG PRAKASHBHAI PANCHOLI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0058

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Prohibition Act, 1961, Section 81, Section 116(1), Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)
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High Courts10 Jul 2017

RAMABHAI BHIMABHAI LAMBARIYA (BHARWAD) Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0055

Indian Penal Code, 1860, Section 323, Section 332, Section 427, Section 504, Section 341, Section 186, Section 506(2) - Punishment for voluntarily causing hurt - Voluntarily causing hurt to deter public servant from his duty. - Mischief causing damage to the amount of fifty rupees - Intentional insult with intent to provoke breach of the peace - Punishment for wrongful restraint - Obstructing public servant in discharge of public functions - Punishment for criminal ,intimidationArms Act, 1959, Sections 25(1)(1B)A -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts10 Jul 2017

SAGAR @ PANKAJ RANABHAI LOKHIL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0054

Indian Penal Code, 1860, Section 114, Section 323, Section 427, Section 354, Section 452, Section 504, Section 384, Section 506(2) -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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High Courts07 Jul 2017Disposed of

LT.COLONEL RAM KUMAR GUPTA Vs UNION OF INDIA & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0154

Constitution of India, Article 226 - Power of High Courts to Issue certain writsAdministrative Tribunals Act, 1985, Section 14(2), Section 2(a), Section 14(1)(b) - Jurisdiction, Powers and Authority of the Central Administrative Tribunal - Act not to apply to certain persons - Jurisdiction, Powers and Authority of the Central Administrative TribunalArms Act, 1959, Section 3, Section 2 - Licence for a acquisition and possessionof firearms and ammunition.- - Definitions and interpretation
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High Courts06 Jul 2017Dismissed

VALLABHBHAI @ PINTU MANGABHAI RATHOD Vs STATE OF GUJARAT

Gujarat High Court · (2017) 07 GUJ CK 0160

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 304, Section 300 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Murder
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High Courts06 Jul 2017Partly Allowed

JAGDISH @ BHAIYA SHANTARAM PATIL & ANR. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 07 GUJ CK 0159

Indian Penal Code, 1860, Section 376, Section 376(2)(g), Section 363, Section 366, Section 506(2) - Punishment for rape - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for criminal ,intimidationScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(2)(v), Section 3(1)(XI) -Code of Criminal Procedure, 1974, Section 313, Section 209, Section 357
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