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Gujarat High Court judgments

35,351 judgments · page 389 of 1,768

High Courts19 Apr 2017Allowed

WASIM @ CHINO S/O SALIM SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0060

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 354, 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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High Courts17 Apr 2017

IMRAN HAJIBHAI RICHHDIWALA Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0057

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 323, Section 326, Section 325, Section 332, Section 395, Section 427, Section 427, Section 143, Section 186, Section 120(b), Section 294(b), Section 506(1)(2) - Abettor present when offence is committed - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for voluntarily causing grievous hurt - Voluntarily causing hurt to deter public servant from his duty. - Punishment for dacoity - Mischief causing damage to the amount of fifty rupees - Mischief causing damage to the amount of fifty rupees - Punishment - Obstructing public servant in discharge of public functions - Concealing design to commit offence punishable with imprisonment - Obscene acts and song.-Whoever, to the annoyance of others - Punishment for criminal ,intimidationPrevention of Damage to Public Property Act, 1984, Section 3, Section 7 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts17 Apr 2017Allowed

NILESHBHAI SHANKARBHAI MAHERIA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0055

Indian Penal Code, 1860, Section 114, Section 380, Section 457, Section 454 - Abettor present when offence is committed - Theft in dwelling-house, etc. - 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(1)A, Section 25(1)B -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts17 Apr 2017Allowed

RAJESHKUMAR MOHANLAL KALURAM PASI (SONI) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0053

Indian Penal Code, 1860, Section 114, Section 380, Section 399, Section 402, Section 457, Section 454 - Abettor present when offence is committed - Theft in dwelling-house, etc. - Making preparation to commit dacoity - Assembling for purpose of committing dacoity - 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 29, Section 25(1)A, Section 25(1)B, Section 25(1)C -Gujarat Police Act, 1951, Section 135(1) -
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High Courts13 Apr 2017

NILESH YASHWANT SHAH & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 04 GUJ CK 0124

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 141 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by CompaniesCompanies Act, 1956, Section 159 - Annual return to be made by company having a share capital
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High Courts13 Apr 2017Allowed

GOVARDHANKUMAR THAKOREDAS ASRANI Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 04 GUJ CK 0048

Code of Criminal Procedure, 1973, Section 482, Section 468, Section 473, Section 195, Section 195, Section 196, Section 2(d), Section 195(1)(b) - Saving of inherent powers of High Court - Bar to taking cognizance after lapse of the period of limitation - Extension of period of limitation in certain cases - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence - Prosecution for offences against the State and for criminal conspiracy to commit such offence - Definitions - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidenceIndian Penal Code, 1860, Section 141, Section 332, Section 353, Section 143, Section 504, Section 186, Section 188, Section 506(2) - Unlawful assembly - Voluntarily causing hurt to deter public servant from his duty. - Assault or criminal force to deter public servant from discharge of his duty - Punishment - Intentional insult with intent to provoke breach of the peace - Obstructing public servant in discharge of public functions - Disobedience to order duly promulgated by public servant - Punishment for criminal ,intimidationBombay Police Act, 1951, Section 135 -
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