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Gujarat High Court judgments

35,351 judgments · page 381 of 1,768

High Courts29 Jun 2017

MAHAMAD AMIN GULAMMAHMAD MANIAR (KAGZI) & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0021

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 114, Section 406 - Cheating and dishonestly inducing delivery of property - Abettor present when offence is committed - Punishment for Criminal breach of trust
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High Courts29 Jun 2017

SHAHNAVAJ @ NANI BARKATALI ANSARI Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0016

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 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)
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High Courts29 Jun 2017

VIJAY SUBHASHBHAI MARATHI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0013

Indian Penal Code, 1860, Section 114, Section 324, Section 379, Section 447, Section 323, Section 427, Section 294(b), Section 506(1) -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

VISHAL @ VASU BALDEVBHAI RABARI Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0012

Code of Criminal Procedure, 1973, Section 320 - Compounding of offencesIndian Penal Code, 1860, Section 114, Section 323, Section 325, Section 504, Section 506(2) - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurt - 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) -
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High Courts28 Jun 2017

ANKIT @ DANTRO KAUSHALBHAI MALI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0034

Indian Penal Code, 1860, Section 114, Section 323, Section 342, Section 452, Section 365, Section 394, Section 506(2), Section 294(b) - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Punishment for wrongful confinement - House -trespass after preparation for hurt, assault or wrongful restraint - Kidnapping or abducting with intent secretly and wrongfully to confine person - Voluntarily causing hurt in committing robbery - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of othersArms Act, 1959, Section 27(1), Section 25(1)(a) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts28 Jun 2017

JIGAR @ JIGO KARSHANBHAI THAKOR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0026

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 506(2), Section 294b -Gujarat Police Act, 1951, Section 135(1), Section 3(1)(r), Section 3(2)(5)(A) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts28 Jun 2017

MOHMEDALTAF MUNNEKHAN PATHAN Vs Versus STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0019

Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 114, Section 323, Section 325, Section 427, Section 354, Section 306, Section 294(b), Section 354C, Section 354D -Prohibition Act, 1961, Section 8, Section 11, Section 7, Section 12, Section 11(4) -
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High Courts28 Jun 2017

MUKESHBHAI KANUBHAI PANCHAL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0017

Constitution of India, Article 14, Article 21, Article 19 -Prohibition Act, 1961, Section 81, Section 82, Section 83, Section 66B, Section 116(b), Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts23 Jun 2017

MURARI MUNSHIRAM YADAV Vs STATE OF GUJARAT

Gujarat High Court · (2017) 06 GUJ CK 0052

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 201 -Gujarat Police Act, 1951, Section 135
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High Courts23 Jun 2017

VALU LAKHMAN SOHLA & ANR. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 06 GUJ CK 0048

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 311 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 302, Section 147, Section 324, Section 323, Section 148, Section 325, Section 149, Section 427, Section 143 - Punishment for murder - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for voluntarily causing grievous hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief causing damage to the amount of fifty rupees - Punishment
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