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Gujarat High Court judgments

35,351 judgments · page 410 of 1,768

High Courts09 Feb 2017Allowed

NATVARSINH UMEDSINH VALA Vs DEPUTY SECRETARY & ORS

Gujarat High Court · (2017) 02 GUJ CK 0150

Constitution of India, Article 14, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional CouncilBombay Prohibition Act, 1949, Section 66(1)(b), Section 85(1)(3) - Penalty for illegal cultivation and collection of hemp and other matters - Penalty for being drunk and for disorderly behavior
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High Courts09 Feb 2017Dismissed

AMRUTABEN DESHAJIBHAI PARMAR Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0120

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 323, Section 504 - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peacePrevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(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
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High Courts09 Feb 2017Disposed

BHAVESHBHAI DAHYABHAIMODI & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0065

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 102, Section 102, Section 451, Section 457, Section 357 - Power of police officer to seize certain property - Power of police officer to seize certain property - Order for custody and disposal of property pending trial in certain cases - Procedure by police upon seizure of property - Order to pay compensationIndian Penal Code, 1860, Section 34, Section 109 - Acts done by several persons in furtherance of common intention - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment
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High Courts09 Feb 2017Dismissed

KIRITSINH LAKHUBHA VALA (DARBAR) Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0062

Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860, Section 107, Section 306, Section 506(2) - Abetment of a thing - Abetment of Suidde - Punishment for criminal ,intimidation
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High Courts08 Feb 2017Disposed

Jetunben w/o Rafiqbhai Salot Vs State of Gujarat and Ors.

Gujarat High Court · (2017) 02 GUJ CK 0180

Constitution of India, Article 14, Article 21, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 173(2) - Saving of inherent powers of High Court - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 114, Section 147, Section 323, Section 148, Section 149, Section 427, Section 392, Section 143, Section 504 - Abettor present when offence is committed - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief causing damage to the amount of fifty rupees - Punishment for robbery - Punishment - Intentional insult with intent to provoke breach of the peace
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