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Gujarat High Court judgments

35,351 judgments · page 416 of 1,768

High Courts24 Jan 2017Allowed

PRAVINBHAI PARSOTTAMBHAI CHOVATIYA & ORS Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0187

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtCode of Criminal Procedure, 1973, Section 397, Section 34, Section 70, Section 73, Section 76, Section 160, Section 41(a) - Calling for records to exercise powers of revision - Withdrawal of powers - Form of warrant of arrest and duration - Warrant may be directed to any person - Person arrested to be brought before Court without delay - Police officers power to require attendance of witnesses - When police may arrest without warrantIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 506, Section 406, Section 504, Section 384, Section 120(b) - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Punishment for Criminal breach of trust - Intentional insult with intent to provoke breach of the peace - Punishment for extortion - Concealing design to commit offence punishable with imprisonment
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High Courts24 Jan 2017Allowed

DAXESHKUMAR DILIPBHAI BHATT Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0133

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 337, Section 304(A) - Rash driving or riding on a public way - Causing hurt by act endangering life or personal safety of others - Punishment for culpable homicide not amounting to murderMotor Vehicles Act, 1988, Section 183, Section 183, Section 177, Section 177, Section 184, Section 184, Section 187, Section 187 - Driving at excessive speed, etc - General provision for punishment of offences - Driving dangerously - Punishment for offences relating to accident
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High Courts24 Jan 2017Allowed

SACHIN JAYANTIBHAI BHARVAD Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0100

Indian Penal Code, 1860, Section 147, Section 148, Section 149, Section 332, Section 143, Section 186, Section 294(b) - Punishment for rioting - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Voluntarily causing hurt to deter public servant from his duty. - Punishment - Obstructing public servant in discharge of public functions - Obscene acts and song.-Whoever, to the annoyance of othersPrevention of Damage to Public Property Act, 1984, Section 3, Section 7 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts23 Jan 2017

HARIGIRI SUNDARGIRI GOSWAMI & ANR Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0153

Indian Penal Code, 1860, Section 302, Section 34, Section 323, Section 504 - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace
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High Courts23 Jan 2017Dismissed

STATE OF GUJARAT Vs SANDHI RASULBHAI ALARAKHA & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0015

Indian Penal Code, 1860, Section 35, Section 35, Section 114, Section 114, Section 34, Section 34, Section 147, Section 147, Section 307, Section 307, Section 148, Section 148, Section 325, Section 325, Section 149, Section 149, Section 143, Section 143 - When such an act is criminal by reason of its being done with a criminal knowledge or intention - When such an act is criminal by reason of its being done with a criminal knowledge or intention - Abettor present when offence is committed - Abettor present when offence is committed - Acts done by several persons in furtherance of common intention - Acts done by several persons in furtherance of common intention - Punishment for rioting - Punishment for rioting - Attempt to murder - Attempt to murder - Rioting, armed with deadly weapon - Rioting, armed with deadly weapon - Punishment for voluntarily causing grievous hurt - Punishment for voluntarily causing grievous hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment - PunishmentEvidence Act, 1872, Section 157, Section 157, Section 155, Section 155 - Former statements of witness may be proved to corroborate later testimony as to same fact - Former statements of witness may be proved to corroborate later testimony as to same fact - Impeaching credit of witness - Impeaching credit of witnessBombay Police Act, 1951, Section 135, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts20 Jan 2017Disposed

NEW INDIA ASSURANCE CO LTD Vs BHUPATSINH @ FALJI GOPALJI VAGHELA, & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0217

Income Tax Act, 1961, Section 194, Section 194, Section 194, Section 194, Section 194, Section 194, Section 194, Section 194, Section 194A, Section 194A, Section 194A, Section 194A, Section 194A, Section 194A, Section 194A, Section 194A, Section 194A(9), Section 194A(9), Section 194A(9), Section 194A(9) - Dividends - Dividends - Interest other than "Interest on securities" - Interest other than "Interest on securities" - Interest other than "Interest on securities"
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