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Gujarat High Court judgments

35,351 judgments · page 398 of 1,768

High Courts17 Mar 2017

Jayeshbhai Khemchandbhai Patel Vs State of Gujarat

Gujarat High Court · (2017) 03 GUJ CK 0211

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 228, Section 173(5), Section 207 - Framing of charge - Report of police officer on completion of Investigation - Supply to the accused of copy of police report and other documentsIndian Penal Code, 1860, Section 114, Section 376, Section 323, Section 506 - Abettor present when offence is committed - Punishment for rape - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation
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High Courts17 Mar 2017

SHAILESHBHAI MAVJIBHAI MAKWANA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0140

Code of Criminal Procedure, 1973, Section 313, Section 173(8), Section 374(2) - Power to examine the accused - Report of police officer on completion of Investigation - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985, Section 42, Section 22 - Power of entry, search, seizure and arrest without warrant or authorisation - Punishment for contravention in relation to psychotropic substances
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High Courts17 Mar 2017Allowed

DEVKUMAR SURAGBHAI KARPADA Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0078

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 506, Section 507, Section 506(2) - Abettor present when offence is committed - Punishment for criminal ,intimidation - Criminal intimidation by an anonymous communication - Punishment for criminal ,intimidation
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High Courts17 Mar 2017Allowed

JAGDISHBHAI RATILAL MEHTA BRAHMIN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0077

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Prohibition Act, 1961, Section 81, Section 116(b), Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(g)
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