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Gujarat High Court judgments

35,351 judgments · page 422 of 1,768

High Courts10 Jan 2017Allowed

ANLLBHAI BHIMJIBHAI CHAVDA THROUGH BABUBHAI BHIMJIBHAI CHAVDA Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0051

Indian Penal Code, 1860, Section 34, Section 147, Section 324, Section 323, Section 148, Section 149, Section 427, Section 143, Section 504, Section 506(2) -Prohibition Act, 1961, Section 81, Section 83, Section 66B, Section 116B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
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High Courts10 Jan 2017Disposed

GHNSHYAMBHAI DHIRUBHAI BARVALIYA Vs RASIKBHAI DHIRUBHAI AMBALIYA & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0048

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1(r) -Transfer of Property Act, 1882, Section 54, Section 55 - "Sale defined" - Rights and liabilities of buyer and sellerRegistration Act, 1908, Section 49, Section 17(aa) - ct of non-registration of documents required to be registered - Documents of which registration is compulsory
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High Courts10 Jan 2017Allowed

JIGARBHAI MITHLESHBHAI PANDEY Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0044

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 332, Section 427, Section 294(b) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts10 Jan 2017Allowed

MANOJ @ MANIYO NATVARBHAI WAGHELA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0042

Indian Penal Code, 1860, Section 145, Section 114, Section 147, Section 324, Section 323, Section 149, Section 332, Section 427, Section 152, Section 143, Section 337, Section 294(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts09 Jan 2017Disposed

RAJUSING AJABSING RAJPUT Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0182

Code of Criminal Procedure, 1973, Section 313, Section 313, Section 374(2), Section 374(2) - Power to examine the accused - Power to examine the accused - Appeals from convictions - Appeals from convictionsIndian Penal Code, 1860, Section 114, Section 114, Section 332, Section 332, Section 504, Section 504, Section 333, Section 333 - Abettor present when offence is committed - Abettor present when offence is committed - Voluntarily causing hurt to deter public servant from his duty. - Voluntarily causing hurt to deter public servant from his duty. - Intentional insult with intent to provoke breach of the peace - Intentional insult with intent to provoke breach of the peace - Voluntarily causing grievous hurt to deter public servant from his duty - Voluntarily causing grievous hurt to deter public servant from his duty
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High Courts09 Jan 2017

RAMILABEN W/O KISHANBHAI BHAGABHAI & ORS Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0179

Indian Penal Code, 1860, Section 114, Section 302, Section 201, Section 34, Section 323 - Abettor present when offence is committed - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt
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