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Gujarat High Court judgments

35,351 judgments · page 384 of 1,768

High Courts05 May 2017

ANUJ HEMANTBHAI BHATT Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 05 GUJ CK 0035

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 107, Section 306 - Abettor present when offence is committed - Abetment of a thing - Abetment of Suidde
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High Courts05 May 2017Dismissed

BHUPATBHAI MANJIBHAI AMIPARA & ORS. Vs JYOTIBEN MAHENDRABHAI AMIPARA & ANR.

Gujarat High Court · (2017) 05 GUJ CK 0034

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 468, Section 125 - Bar to taking cognizance after lapse of the period of limitation - Order for maintenance of wives, children and parentsProtection of Women From Domestic Violence Act, 2005, Section 22, Section 18, Section 12 - Compensation orders. - Protection orders. - Application to Magistrate.
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High Courts05 May 2017Allowed

HASUBHAI BHURABHAI THAKKAR & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 05 GUJ CK 0033

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 427, Section 452, Section 341 - Abettor present when offence is committed - Mischief causing damage to the amount of fifty rupees - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment for wrongful restraint
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High Courts05 May 2017Disposed

FARHA WIFE OF SALIM IBRAHIM SIKORA & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 05 GUJ CK 0032

Constitution of India, Article 21, Article 227 - Amendment of the Schedule - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 354, Section 452 - Language and contents of Judgment - Order for disposal of property at conclusion of trialIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 406 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for Criminal breach of trust
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High Courts05 May 2017

JABARCHAND BOHRA & 3 Vs STATE OF GUJARAT & 2

Gujarat High Court · (2017) 05 GUJ CK 0031

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 323, Section 506(2), Section 498-A - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidationDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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High Courts03 May 2017

PUJABEN SUBEDAR Vs STATE OF GUJARAT & Ors

Gujarat High Court · (2017) 05 GUJ CK 0055

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 376 - Punishment for rapeProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 5
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