High Courts08 Jan 1997Allowed
B. Ramesh and Others Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 580 : (1997) 2 GLR 743
Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 420
COURT ARCHIVE
Gujarat High Court judgments, 1997
370 judgments · page 19 of 19
High Courts07 Jan 1997
Dipendra G. Choksi and Another Vs Dipak Chimanlal Patel and Another
Gujarat High Court · (1999) 95 CompCas 280 : (1997) 2 GLR 1191
Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
High Courts07 Jan 1997
Kamlaben Karansinh Waghri and Others Vs New India Assurance Co. Ltd. and Others
Gujarat High Court · (1998) ACJ 853 : (1999) 95 CompCas 62 : (1997) 3 GLR 2340
High Courts07 Jan 1997Dismissed
Pradip Tibrewal Vs State of Gujarat and Another
Gujarat High Court · (1998) 2 ALD(Cri) 300 : (1998) 3 CivCC 190 : (1998) CriLJ 559 : (1998) 3 RCR(Criminal) 53
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts07 Jan 1997
Lakhabhai Rambhai Chauhan and Another Vs Director, Scheduled Caste Development and Others
Gujarat High Court · (1997) 2 GLR 1373
Constitution of India, 1950 — Article 15(4), 16(4)Hindu Adoptions and Maintenance Act, 1956 — Section 12
High Courts07 Jan 1997
S.K. Gandhi Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 434
Criminal Procedure Code, 1973 (CrPC) — Section 202, 438, 438(1), 439Penal Code, 1860 (IPC) — Section 114, 120B, 302, 406, 420
High Courts06 Jan 1997Dismissed
Arvindbhai Ravjibhai Patel Vs State of Gujarat and Others
Gujarat High Court · (1998) CriLJ 463
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 406, 420, 504, 506, 506(2)
High Courts06 Jan 1997
Arvindbhai Ravjibhai Patel Vs Dhirubhai Sambhubhai Kakadia
Gujarat High Court · (1997) 2 GLR 1572
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 406, 420, 504, 506, 506(2)
High Courts03 Jan 1997
Vadodara Dist. Co-Op. Milk Producers Union Ltd. Vs K.V. Acharya, Dy. Registrar and Member of Board of Nominees and Another
Gujarat High Court · (1997) 2 GLR 1492
Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 13, 14, 153, 155, 96