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Gujarat High Court judgments

35,351 judgments · page 395 of 1,768

High Courts24 Mar 2017Allowed

MANOJBHAI PARSHOTTAMBHAI MOVALIYA Vs STATE OF GUJARAT & 1

Gujarat High Court · (2017) 03 GUJ CK 0228

Constitution of India, Article 226 - Power of High Courts to Issue certain writsTransfer of Property Act, 1882, Section 52 - Transfer of property pending suit relating theretoCode of Criminal Procedure, 1973, Section 482, Section 160, Section 472 - Saving of inherent powers of High Court - Police officers power to require attendance of witnesses - Continuing offence
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High Courts24 Mar 2017

IBRAHIM ABDULHAQ CHHADAT Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0171

Bombay Land Revenue Code, 1879, Section 65(2), Section 65(1) - Uses to which occupant of land for purposes of agriculture may put his land. - Uses to which occupant of land for purposes of agriculture may put his land.
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High Courts24 Mar 2017Dismissed

DASHUBHAI SURJIBHAI MINAMA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0154

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder
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High Courts24 Mar 2017

BECHARBHAI RANCHHODBHAI CHAUDHARY Vs RAKESHBHAI SHARMA & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0152

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 114, Section 323, Section 504, Section 506(2) - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidation
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High Courts24 Mar 2017

SHAMAL RAMSUR GHADHVI & OTHERS Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0138

Indian Penal Code, 1860, Section 114, Section 323 - Abettor present when offence is committed - Punishment for voluntarily causing hurtScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(x) - Punishments for offences of atrocities
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High Courts24 Mar 2017Dismissed

MER VANZA ABHA Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0099

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 313 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accusedIndian Penal Code, 1860, Section 326 - Voluntarily causing ievous hurt by dangerous weapons or meansBombay Police Act, 1951, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts23 Mar 2017Dismissed

Vodafone Mobile Services Limited Vs State of Gujarat & Anr.

Gujarat High Court · (2017) 03 GUJ CK 0216

Constitution of India, Article 243X -Gujarat Provincial Municipal Corporations Act, 1949, - Section 2(5), Section 141B, Section 141B, Section 141B, Section 141B(3)(a), Section 141B(3)(a), Section 141B(3)(a), Section 141B(3), Section 141B(3), section 141B(4)
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