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Gujarat High Court judgments

35,351 judgments · page 401 of 1,768

High Courts07 Mar 2017

SIKANDERBHAI NASIRBHAI THIM & Ors Vs STATE ELECTION COMMISSION GUJARAT & Ors

Gujarat High Court · (2017) 03 GUJ CK 0199

Limitation Act, 1963, Section 5, Section 29(2) - Extension of prescribed period in certain cases - SavingsGujarat Municipalities Act, 1963, Section 4, Section 14, Section 24 - 4 - Determination of validity of elections - Prosecution regarding certain offencesGujarat Municipalities (Conduct of Elections) Rules, 1994, Rule 71
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High Courts07 Mar 2017Allowed

MEHUL PARSOTTAM PARMAR Vs STATE OF GUJARAT &ORS.

Gujarat High Court · (2017) 03 GUJ CK 0039

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 114, Section 379, Section 356 - Abettor present when offence is committed - Punishment for theft - Assault or criminal force in attempt to commit theft of property carried by a person
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High Courts06 Mar 2017Allowed

JAVED SON OF SALIM KHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0035

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 66(1)B, Section 116(1)B, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
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High Courts06 Mar 2017Allowed

MANOJ DHANNALAL AAHIR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0034

Prohibition Act, 1961, Section 81, Section 83, Section 99, Section 98, Section 116C, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
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High Courts06 Mar 2017Allowed

PRAVINBHAI BANSILAL KHATIK CHAVDA Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0033

Indian Penal Code, 1860, Section 114, Section 379, Section 120(b) - Abettor present when offence is committed - Punishment for theft - Concealing design to commit offence punishable with imprisonmentEssential Commodities Act, 1955, Section 3, Section 7 - Powers to control production, supply, distribution, etc., of essential commodities - PenaltiesPetroleum and Mineral Pipelines (Acquisition of Right of User in Land) Act, 1962, Section 15(2) - Penalty
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