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Gujarat High Court judgments

35,351 judgments · page 380 of 1,768

High Courts03 Jul 2017

DEVANG @ SOMO S/O. MANILAL AHIR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0007

Indian Penal Code, 1860, Section 147, Section 323, Section 148, Section 149, Section 427, Section 452, Section 143, Section 504, Section 352, Section 506(2) - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief causing damage to the amount of fifty rupees - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment - Intentional insult with intent to provoke breach of the peace - Punishment for assault or criminal force otherwise than on grave provocation - Punishment for criminal ,intimidationArms Act, 1959, Section 25(1) -Gujarat Police Act, 1951, Section 135 -
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High Courts03 Jul 2017

KEYUR@KEKDO PANKAJ BHAI GAJJAR Vs COMMISSSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 07 GUJ CK 0005

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 323, Section 323, Section 148, Section 149, Section 135(1), Section 143, Section 506(2), 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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High Courts29 Jun 2017

HAIDERALI @ MONU MAHAMAD GULZAR BECHAINALI SHAIKH Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0031

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 379, Section 356 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c) -
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High Courts29 Jun 2017

JAKIRMOHAMMED MEMABHAI ATHANIYA & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0028

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 323, Section 149, Section 395, Section 143, Section 504, Section 506(2) - Punishment for rioting - Punishment for voluntarily causing hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for dacoity - 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(1)(10) - Punishments for offences of atrocities
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