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Gujarat High Court judgments, 2017

1,314 judgments · page 23 of 66

High Courts28 Jun 2017

MOHMEDALTAF MUNNEKHAN PATHAN Vs Versus STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0019

Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 114, Section 323, Section 325, Section 427, Section 354, Section 306, Section 294(b), Section 354C, Section 354D -Prohibition Act, 1961, Section 8, Section 11, Section 7, Section 12, Section 11(4) -
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High Courts28 Jun 2017

MUKESHBHAI KANUBHAI PANCHAL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0017

Constitution of India, Article 14, Article 21, Article 19 -Prohibition Act, 1961, Section 81, Section 82, Section 83, Section 66B, Section 116(b), Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts23 Jun 2017

MURARI MUNSHIRAM YADAV Vs STATE OF GUJARAT

Gujarat High Court · (2017) 06 GUJ CK 0052

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 201 -Gujarat Police Act, 1951, Section 135
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High Courts23 Jun 2017

VALU LAKHMAN SOHLA & ANR. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 06 GUJ CK 0048

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 311 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to summon material witness, or examine person presentIndian Penal Code, 1860, Section 302, Section 147, Section 324, Section 323, Section 148, Section 325, Section 149, Section 427, Section 143 - Punishment for murder - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for voluntarily causing grievous hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief causing damage to the amount of fifty rupees - Punishment
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High Courts21 Jun 2017

HARERAMBHAI PUNJABHAI CHAUHAN Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0010

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 380, Section 427, Section 457, Section 454 - Theft in dwelling-house, etc. - Mischief causing damage to the amount of fifty rupees - Lurking house-trespass or house-breaking by night in order to commit offence punishable with imprisonment - Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonmentScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(10) - Punishments for offences of atrocities
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High Courts21 Jun 2017Allowed

DHARMENDRAKUMAR @ DHARMESHKUMAR LAXMIRAM THAKKAR Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0009

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 120B, Section 420, Section 114, Section 406, Section 507 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Abettor present when offence is committed - Punishment for Criminal breach of trust - Criminal intimidation by an anonymous communication
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High Courts16 Jun 2017

JALPA PRADEEPBHAI DESAI Vs BAR COUNCIL OF INDIA & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0008

Income Tax Act, 1961, Section 194J, Section 194J, Section 194J, Section 194J - Fees for professional or technical servicesAdvocates Act, 1961, Section 26, Section 26(3), Section 26(2) - Disposal of applications for admission as an advocate - Disposal of applications for admission as an advocate - Disposal of applications for admission as an advocateBar Council of India Rules, 1975, Rule 49
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High Courts15 Jun 2017

DASHRATHSINH LAXMANSINH MAKWANA Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0046

Code of Criminal Procedure, 1973, Section 482, Section 239, Section 156(3) - Saving of inherent powers of High Court - When accused shall be discharged - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 420, Section 415, Section 408 - Cheating and dishonestly inducing delivery of property - Cheating - Criminal breach of trust by clerk or servantNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts15 Jun 2017

PRAKASHCHANDRA SHANKARBHAI PATEL Vs STATE OF GUJARAT

Gujarat High Court · (2017) 06 GUJ CK 0001

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 161 -Prevention of Corruption Act 1988, - Section 19, Section 20, Section 7, Section 12, Section 13(2), Section 13(1)(d)
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High Courts14 Jun 2017Allowed

M.C. Parmar & 4 Vs State of Gujarat & 1

Gujarat High Court · (2017) 06 GUJ CK 0056

Constitution of India, Article 16 - Dissolution of a District or a Regional CouncilCompanies Act, 1956, Section 456, Section 457 - Custody of companys property. - Powers of liquidator.
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High Courts12 Jun 2017

STATE OF GUJARAT Vs BHIMSINH LAXMANSINH VAGHELA

Gujarat High Court · (2017) 06 GUJ CK 0047

Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalPrevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d)(i), Section 13(1)(d)(II), Section 13(1)(d)(iii) - 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 - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts09 Jun 2017

UMESH BHARATBHAI THAKKAR & ANR Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0049

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtCopyright Act, 1957, Section 63, Section 65 - Offence of Infringement of copyright or other rights conferred by this Act - Possession of plates for purpose of making infringing copies
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