High Courts11 Apr 2017Dismissed
Gujarat High Court · (2017) 04 GUJ CK 0143
General Clauses Act, 1897, Section 3(38), Section 3(38), Section 3(38), Section 3(38), Section 3(38) - Definitions - Definitions - Definitions - Definitions - DefinitionsCode of Criminal Procedure, 1973, Section 482, Section 482, Section 482, Section 482, Section 482, Section 156, Section 156, Section 156, Section 156, Section 156, Section 190, Section 190, Section 190, Section 190, Section 190, Section 157, Section 157, Section 157, Section 157, Section 157, Section 4(1), Section 4(1), Section 4(1), Section 4(1), Section 4(1), Section 561A, Section 561A, Section 561A, Section 561A, Section 561A, Section 2(n), Section 2(n), Section 2(n), Section 2(n), Section 2(n) - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Police officers power to Investigate cognizable case - Police officers power to Investigate cognizable case - Police officers power to Investigate cognizable case - Police officers power to Investigate cognizable case - Police officers power to Investigate cognizable case - Cognizance of offences by Magistrates - Cognizance of offences by Magistrates - Cognizance of offences by Magistrates - Cognizance of offences by Magistrates - Cognizance of offences by Magistrates - Procedure for Investigation - Procedure for Investigation - Procedure for Investigation - Procedure for Investigation - Procedure for Investigation - Trial of offences under the Indian Penal Code and other laws - Trial of offences under the Indian Penal Code and other laws - Trial of offences under the Indian Penal Code and other laws - Trial of offences under the Indian Penal Code and other laws - Trial of offences under the Indian Penal Code and other laws - Definitions - Definitions - Definitions - Definitions - DefinitionsIndian Penal Code, 1860, Section 41, Section 41, Section 41, Section 41, Section 41, Section 40, Section 40, Section 40, Section 40, Section 40, Section 120B, Section 120B, Section 120B, Section 120B, Section 120B, Section 114, Section 114, Section 114, Section 114, Section 114, Section 42, Section 42, Section 42, Section 42, Section 42, Section 110, Section 110, Section 110, Section 110, Section 110, Section 115, Section 115, Section 115, Section 115, Section 115, Section 111, Section 111, Section 111, Section 111, Section 111, Section 109, Section 109, Section 109, Section 109, Section 109, Section 107, Section 107, Section 107, Section 107, Section 107, Section 113, Section 113, Section 113, Section 113, Section 113, Section 116, Section 116, Section 116, Section 116, Section 116, Section 112, Section 112, Section 112, Section 112, Section 112, Section 117, Section 117, Section 117, Section 117, Section 117 - "Special law" - "Special law" - "Special law" - "Special law" - "Special law" - "Offence - "Offence - "Offence - "Offence - "Offence - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Abettor present when offence is committed - Abettor present when offence is committed - Abettor present when offence is committed - Abettor present when offence is committed - Abettor present when offence is committed - "Local law" - "Local law" - "Local law" - "Local law" - "Local law" - Punishment of abetment if person abetted does act with different intention from that of abettor - Punishment of abetment if person abetted does act with different intention from that of abettor - Punishment of abetment if person abetted does act with different intention from that of abettor - Punishment of abetment if person abetted does act with different intention from that of abettor - Punishment of abetment if person abetted does act with different intention from that of abettor - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Liability of abettor when one act abetted and different act done - Liability of abettor when one act abetted and different act done - Liability of abettor when one act abetted and different act done - Liability of abettor when one act abetted and different act done - Liability of abettor when one act abetted and different act done - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Abetment of a thing - Abetment of a thing - Abetment of a thing - Abetment of a thing - Abetment of a thing - Liability of abettor for an effect caused by the act abetted different from that intended by the abettor - Liability of abettor for an effect caused by the act abetted different from that intended by the abettor - Liability of abettor for an effect caused by the act abetted different from that intended by the abettor - Liability of abettor for an effect caused by the act abetted different from that intended by the abettor - Liability of abettor for an effect caused by the act abetted different from that intended by the abettor - Abetment of offence punishable with imprisonment if offence be not committed. - Abetment of offence punishable with imprisonment if offence be not committed. - Abetment of offence punishable with imprisonment if offence be not committed. - Abetment of offence punishable with imprisonment if offence be not committed. - Abetment of offence punishable with imprisonment if offence be not committed. - Abettor when liable to cumulative punishment for act abetted and for act done. - Abettor when liable to cumulative punishment for act abetted and for act done. - Abettor when liable to cumulative punishment for act abetted and for act done. - Abettor when liable to cumulative punishment for act abetted and for act done. - Abettor when liable to cumulative punishment for act abetted and for act done. - Abetting commission of offence by the public or by more than ten persons - Abetting commission of offence by the public or by more than ten persons - Abetting commission of offence by the public or by more than ten persons - Abetting commission of offence by the public or by more than ten persons - Abetting commission of offence by the public or by more than ten persons
