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Gujarat High Court judgments

35,351 judgments · page 387 of 1,768

High Courts26 Apr 2017Allowed

LALBAHADUR @ BAHADUR SHRIBABURAM SHRIHETRAM BADAE(SHARMA) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0107

Indian Penal Code, 1860, Section 114, Section 380, Section 427, Section 457, Section 454 - Abettor present when offence is committed - Theft in dwelling-house, etc. - Mischief causing damage to the amount of fifty rupees - Lurking house-trespass or house-breaking by night in order to commit offence punishable with imprisonment - Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonmentArms Act, 1959, Section 25(1B)(A)(B) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts26 Apr 2017Allowed

CHHOTALAL CHAGANLAL RANA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0100

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 66(1)B, Section 65AE, Section 116(1)(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)
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High Courts25 Apr 2017

A.D. CHAUDHARI Vs STATE OF GUJARAT THROUGH PRINCIPAL SECRETARY

Gujarat High Court · (2017) 04 GUJ CK 0096

Gujarat Civil Services (Conduct) Rules, 1971, Rule 3(1)(i), Rule 3(1)(ii) -Gujarat Civil Services (Pension) Rules, 2002, Rule 161, Rule 161, Rule 10(4)(a), Rule 10(4)(a) -Gujarat Civil Service (Discipline and Appeal) Rules, 1971, Rule 6
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High Courts24 Apr 2017

Paschim Gujarat Vij Co. Ltd. & 1 Vs Kantaben Jayantilal Radadia

Gujarat High Court · (2017) 04 GUJ CK 0136

Constitution of India, Article 21 - Amendment of the ScheduleGeneral Clauses Act, 1897, Section 6, Section 24 - Effect of repeal - Continuation of orders, etc., issued under enactments repealed and re-enactedCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
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High Courts24 Apr 2017Allowed

PATEL KIRITKUMAR RAMABHAI & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 04 GUJ CK 0085

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 498A, Section 323 - Abettor present when offence is committed - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurtDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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High Courts24 Apr 2017Allowed

SAFATULLAKHAN ASDULLAKHAN PATHAN Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 04 GUJ CK 0083

Code of Criminal Procedure, 1973, Section 482, Section 120B, Section 468, Section 471, Section 467, Section 465, Section 506(2) - Saving of inherent powers of High Court - Bar to taking cognizance after lapse of the period of limitation - Exdusion is date on which Court is closed - Definitions - Finding or sentence when reversible by reason of error, omission or irregularly
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