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Gujarat High Court judgments

35,351 judgments · page 391 of 1,768

High Courts10 Apr 2017Allowed

State of Gujarat Vs Jitendra Chandulal Thakkar (Chande) & 1 Another

Gujarat High Court · (2017) 04 GUJ CK 0134

Code of Criminal Procedure, 1973, Section 386, Section 378, Section 378(1), Section 378(3) - Power of the Appellate Court - Appeal in case of acquittal - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860, Section 114, Section 302, Section 304(B), Section 498(A) - Abettor present when offence is committed - Punishment for murder - Punishment for culpable homicide not amounting to murder - Enticing or taking away or detaining with criminal intent a married womanEvidence Act, 1872, Section 32 - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
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High Courts07 Apr 2017

HANSABEN WIFE KALYANSINH SUGARSINH THAKOR Vs STATE OF GUJARAT

Gujarat High Court · (2017) 04 GUJ CK 0144

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsPrevention of Corruption Act, 1988, Section 7, Section 13(1)(d)(i) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant
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High Courts07 Apr 2017Allowed

Ajim Yusufbhai Suryamemon Vs State of Gujarat

Gujarat High Court · (2017) 04 GUJ CK 0135

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 374 - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by it - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 27 -
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High Courts07 Apr 2017

ABHIJIT PRABHAKAR KONDUSKAR Vs STATE OF GUJARAT & Anr

Gujarat High Court · (2017) 04 GUJ CK 0123

Code of Criminal Procedure, 1973, Section 438, Section 439(2), Section 437(5) - Direction for grant of bail to person apprehending arrest - Special powers of High Court or Court of Session regarding bail - When bail may be taken in case of non-bailable offenceIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracyNarcotic Drugs and Psychotropic Substances Act, 1985, Section 25, Section 23, Section 30, Section 24, Section 22, Section 28, Section 29, Section 38, Section 27(a) - Punishment/or allowing premises, etc., to be used/or commission of an offence - Punishment for illegal import into India, export from India or transhipment of narcotic drugs and psychotropic substances - Preparation - Punishment/or external dealings in narcotic drugs and psychotropic substances in contravention of Section 12 - Punishment for contravention in relation to psychotropic substances - Punishment/or attempts to commit offences - Punishment for abetment and criminal conspiracy - Offences by companies - Punishment for consumption of any narcotic drug or psychotropic substance
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