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Gujarat High Court judgments

35,351 judgments · page 393 of 1,768

High Courts31 Mar 2017

DILIPBHAI SURJIBHAI KHANT Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0121

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 114, Section 376, Section 363, Section 366 - Abettor present when offence is committed - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etcProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 12
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High Courts30 Mar 2017

KANUBHAI TAKHUBHAI CHAUHAN Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0203

Prevention of Corruption Act, 1988, Section 7, Section 13(1)(d), Section 13(2)(d), Section 13(3)(d) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts30 Mar 2017

HAKKIMUDDIN TAHERBHAI SHAKOR (TRUSTEE) & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0202

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtDrugs and Cosmetics Act, 1940, Section 27, Section 34, Section 18(c) - Penalty for manufacture, sale, etc., of drugs in contravention of this Chapter - Offences by companies - Prohibition of manufacture and sale of certain drugs
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High Courts30 Mar 2017Allowed

JAYDEEP MAHENDRABHAI DHANDHAL Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0116

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 471, Section 467, Section 465, Section 120(b) - Cheating and dishonestly inducing delivery of property - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for forgery - Concealing design to commit offence punishable with imprisonmentBombay Land Revenue Code, 1879, Section 135(d) - .
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High Courts30 Mar 2017Allowed

PARULBEN KARANSINH THAPA & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0112

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 323, Section 504, Section 394, Section 506(2) - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Voluntarily causing hurt in committing robbery - Punishment for criminal ,intimidation
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