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Gujarat High Court judgments

35,351 judgments · page 386 of 1,768

High Courts28 Apr 2017Allowed

BHUPENDRABHAI @ LALO MOTIBHAI KAHAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0116

Indian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 149, Section 332, Section 395, Section 427, Section 143, Section 186, Section 294(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts28 Apr 2017Allowed

MEHULKUMAR DILIPE MEHTA Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 04 GUJ CK 0113

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 300 - Person once convicted or acquitted not to be tried for same offenceElectricity Act, 2003, Section 152, Section 135 - Compounding of offences 2 of 1974 - Theft of electricity
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High Courts28 Apr 2017Allowed

RAVI @ JAYESH NARANBHAI KAHAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0112

Indian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 149, Section 332, Section 395, Section 143, Section 186, Section 294(b), Sectiond 427 -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 Courts27 Apr 2017

Girdhari Lal Jeevandas Bhagat Vs State Of Gujarat

Gujarat High Court · (2017) 04 GUJ CK 0122

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860, Section 120B, Section 420 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property
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High Courts27 Apr 2017Allowed

MUDATSAR S/O MOHMED FARUK KAPADIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0104

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 323, Section 148, Section 149, Section 143, Section 504, Section 506(2) -Gujarat Police Act, 1951, Section 135 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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