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Gujarat High Court judgments, 2017

1,314 judgments · page 24 of 66

High Courts05 Jun 2017

KISHANBHAI HARGOVANDAS PATEL & ANR Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 06 GUJ CK 0055

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Town Planning and Urban Development Act, 1976, Section 67, Section 17, Section 65, Section 50, Section 52(1), Section 48(2), Section 65(3), Section 17(1)(a)(ii) - Effect of preliminary scheme - Power of State Government to sanction draft development plan - Powers of Government to sanction or refuse to sanction the scheme and effect of sanction - Appointment of Town Planning Officer - Contents of preliminary and final scheme - Power of State Government to sanction draft scheme - Powers of Government to sanction or refuse to sanction the scheme and effect of sanction - Power of State Government to sanction draft development plan
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High Courts05 Jun 2017

HIGHNESS HOTEL PRIVATE LIMITED Vs AHMEDABAD MUNICIPAL CORPORATION & OTHERS

Gujarat High Court · (2017) 06 GUJ CK 0054

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Town Planning and Urban Development Act, 1976, Section 3, Section 22(1), Section 5 - Declaration of development area - Declaration of urban development area and constitution of urban development authority - Constitution of area development authority
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High Courts05 Jun 2017

STATE OF GUJARAT Vs RAJENDRA HARPALSINH THAKUR

Gujarat High Court · (2017) 06 GUJ CK 0043

Code of Criminal Procedure, 1973, Section 313, Section 378(3) - Power to examine the accused - Appeal in case of acquittalPrevention of Corruption Act, 1988, Section 20, Section 7, Section 13(2), Section 13(1)(d), Section 13(1)(d)(i)&(ii) - Presumption where public servant accepts gratification other than legal remuneration - 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
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High Courts05 Jun 2017

HARESHBHAI JAYANTILAL THAKKAR & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0005

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 114, Section 467, Section 465, Section 463, Section 464, Section 470 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Abettor present when offence is committed - Forgery of valuable security, will, etc - Punishment for forgery - Forgery - Making a false document - Forged documentNotaries Act, 1952, Section 13 - Cognizance of offence
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High Courts05 Jun 2017

RT. REV. VM MALAVIYA & 4 Vs GY DEWAJI & 5

Gujarat High Court · (2017) 06 GUJ CK 0004

Bombay Public Trusts Act, 1950, Section 21, Section 32, Section 41, Section 80, Section 22, Section 17, Section 41A - Entries in Register - Maintenance of accounts - Order of surcharge - Bar of jurisdiction - Change - Books, indices and registers - Power of Charity Commissioner to issue directions to trustees and other persons
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High Courts16 May 2017

RAJENDRAKUMAR CHANDUBHAI VASAVA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 05 GUJ CK 0045

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 465, Section 406, Section 474 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for forgery - Punishment for Criminal breach of trust - Having possession of document described in Sec. 466 or 467, knowing it to be forged and intending to use it as genuine
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High Courts15 May 2017Disposed

PARESHBHAI BHIKHABHAI KUMBHANI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 05 GUJ CK 0044

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 114, Section 306 -Money Laundering Act, 1946, Section 33
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