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Gujarat High Court judgments

35,351 judgments · page 400 of 1,768

High Courts14 Mar 2017

BANDISH AJAYBHAI KHATRI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0062

Constitution of India, Article 21, Article 226, Article 22 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection against arrest and detention in certain casesIndian Penal Code, 1860, Section 114, Section 147, Section 323, Section 148, Section 149, Section 427, Section 143, Section 337, Section 506(2), Section 336, Section 294(b) -Gujarat Police Act, 1951, Section 135(1)
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High Courts14 Mar 2017

KUNJAL MAHESHBHAI PATEL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0059

Constitution of India, Article 21, Article 226, Article 22 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection against arrest and detention in certain casesIndian Penal Code, 1860, Section 114, Section 147, Section 323, Section 148, Section 149, Section 427, Section 143, Section 337, Section 506(2), Section 336, Section 294(b) -Gujarat Police Act, 1951, Section 135(1)
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High Courts14 Mar 2017Allowed

VIJAY ALIAS BANKE GIRISHBHAI DARJI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0054

Constitution of India, Article 21, Article 226, Article 22 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection against arrest and detention in certain casesIndian Penal Code, 1860, Section 114, Section 147, Section 323, Section 148, Section 149, Section 427, Section 143, Section 337, Section 506(2), Section 336, Section 294(b) -Gujarat Police Act, 1951, Section 135(1)
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High Courts10 Mar 2017

Kairunben Jamaluddin Kadri & 7 others Vs State Of Gujarat & 1 Another

Gujarat High Court · (2017) 03 GUJ CK 0214

Code of Criminal Procedure, 1973, Section 482, Section 468, Section 156(3), Section 415, Section 202 - Saving of inherent powers of High Court - Bar to taking cognizance after lapse of the period of limitation - Police officers power to Investigate cognizable case - Postponement of execution of sentence of death in case of appeal to Supreme Court - Postponement of issue of processIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 465, Section 406, Section 474 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for forgery - Punishment for Criminal breach of trust - Having possession of document described in Sec. 466 or 467, knowing it to be forged and intending to use it as genuine
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High Courts10 Mar 2017

AMITKUMAR KIRITKUMAR PATEL THRO PATEL KIRITBHAI RANCHODBHAI Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0053

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 435, Section 147, Section 148, Section 149, Section 337 - Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce) ten rupees - Punishment for rioting - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Causing hurt by act endangering life or personal safety of othersArms Act, 1959, Section 25(1)A, Section 25(1)B - Punishment for certain offences - Punishment for certain offences
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High Courts10 Mar 2017

KAMLABEN WD/O GORDHANBHAI VANKAR & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0052

Code of Criminal Procedure, 1973, Section 482, Section 420, Section 468, Section 471, Section 467, Section 465, Section 406, Section 120(b) - Saving of inherent powers of High Court - Warrant with whom to be lodged - Bar to taking cognizance after lapse of the period of limitation - Exdusion is date on which Court is closed - Definitions - Finding or sentence when reversible by reason of error, omission or irregularly - Power of Supreme Court to transfer cases and appeals - Contents of bond
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High Courts10 Mar 2017Allowed

SUNILBHAI RAMSHANKER RATHOD & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0051

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 498A, Section 323, Section 506(2), Section 294b - Abettor present when offence is committed - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidationDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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