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COURT ARCHIVE

Gujarat High Court judgments, 2017

1,314 judgments · page 25 of 66

High Courts05 May 2017

MAHENDRA KUMAR KEDARNATH MODI & ORS Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2017) 05 GUJ CK 0061

Code of Criminal Procedure, 1973, Section 482, Section 482, Section 201, Section 201, Section 200, Section 200, Section 202, Section 202, Section 203, Section 203, Section 204, Section 204, Section 177, Section 177 - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Procedure by Magistrate not competent to take cognizance of the case - Procedure by Magistrate not competent to take cognizance of the case - Examination of complainant - Examination of complainant - Postponement of issue of process - Postponement of issue of process - Dismissal of complaint - Dismissal of complaint - Issues of process - Issues of process - Ordinary place of Inquiry and trial - Ordinary place of Inquiry and trialNegotiable Instruments Act, 1881, Section 138, Section 138, Section 142(2), Section 142(2), Section 142(2)(a), Section 142(2)(a), Section 142(1)(A), Section 142(1)(A), Section 142(2)(b), Section 142(2)(b) - Dishonour of cheque for insufficiency, etc., of funds in the account - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences - Cognizance of offences - Cognizance of offences - Cognizance of offences - Cognizance of offences - Cognizance of offences - Cognizance of offences - Cognizance of offences
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High Courts05 May 2017Dismissed

Nilay Parag Joshi & Ors. Vs State of Gujarat & Ors.

Gujarat High Court · (2017) 05 GUJ CK 0057

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsMedical Council Act, 1956, Section 33 -Medical Council of India Act, 1956, Section 10(d) -
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High Courts05 May 2017

Raziuddin Nasir S/o Mohammad Nasiruddin Vs State Of Gujarat

Gujarat High Court · (2017) 05 GUJ CK 0056

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndian Penal Code, 1860, Section 468, Section 471, Section 302, Section 435, Section 307, Section 326, Section 465, Section 427, Section 124(a), Section 121(a), Section 153(A)(1)(b), Section 120( B) - Forgery for purpose of cheating - Using as genuine a forged document - Punishment for murder - Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce) ten rupees - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for forgery - Mischief causing damage to the amount of fifty rupees - Assaulting President, Governor, etc. with intent to compel or restrain the exercise of any lawful power - Waging, or attempting to wage war, or abetting waging of war, against the Government of India - Wantonly giving provocation with intent to cause riot - Concealing design to commit offence punishable with imprisonmentArms Act, 1959, Section 27, Section 25( 1)(B)(A) - Punishment for using arms, etc - Punishment for certain offences
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High Courts05 May 2017

Jamalbhai Mohammadbhai Mehtar S/o Mohammadbhai Mehtar Vs State Of Gujarat

Gujarat High Court · (2017) 05 GUJ CK 0054

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 120B, Section 114, Section 302, Section 324, Section 323, Section 326, Section 342, Section 167, Section 344, Section 365, Section 364, Section 341, Section 331, Section 348, Section 340, Section 367, Section 329 - Punishment of criminal conspiracy - Abettor present when offence is committed - Punishment for murder - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for wrongful confinement - Public servant framing an incorrect document with intent to cause injury - Wrongful confinement for ten or more days - Kidnapping or abducting with intent secretly and wrongfully to confine person - Kidnapping or abducting in order to inurder - Punishment for wrongful restraint - Voluntarily causing grievous hurt to extort confession, or to compel restoration of property - Wrongful confinement to extort confession or compel restoration of operty - Wrongful confinement - Kidnapping or abducting in order to subject person to grievous hurt, slavery, etc - Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act
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High Courts05 May 2017

Kalavati Hasmukhrai Mehta Vs State Of Gujarat

Gujarat High Court · (2017) 05 GUJ CK 0053

Code of Criminal Procedure, 1973, Section 482, Section 482 - Saving of inherent powers of High Court - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 109 - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishmentPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts05 May 2017

Pratik Jagdishbhai Thakkar Vs State Of Gujarat

Gujarat High Court · (2017) 05 GUJ CK 0052

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndian Penal Code, 1860, Section 304, Section 395 - Punishment for culpable homicide not amounting to murder - Punishment for dacoity
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High Courts05 May 2017

ANUJ HEMANTBHAI BHATT Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 05 GUJ CK 0035

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 107, Section 306 - Abettor present when offence is committed - Abetment of a thing - Abetment of Suidde
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High Courts05 May 2017Dismissed

BHUPATBHAI MANJIBHAI AMIPARA & ORS. Vs JYOTIBEN MAHENDRABHAI AMIPARA & ANR.

Gujarat High Court · (2017) 05 GUJ CK 0034

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 468, Section 125 - Bar to taking cognizance after lapse of the period of limitation - Order for maintenance of wives, children and parentsProtection of Women From Domestic Violence Act, 2005, Section 22, Section 18, Section 12 - Compensation orders. - Protection orders. - Application to Magistrate.
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High Courts05 May 2017Allowed

HASUBHAI BHURABHAI THAKKAR & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 05 GUJ CK 0033

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 427, Section 452, Section 341 - Abettor present when offence is committed - Mischief causing damage to the amount of fifty rupees - House -trespass after preparation for hurt, assault or wrongful restraint - Punishment for wrongful restraint
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High Courts05 May 2017Disposed

FARHA WIFE OF SALIM IBRAHIM SIKORA & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 05 GUJ CK 0032

Constitution of India, Article 21, Article 227 - Amendment of the Schedule - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 354, Section 452 - Language and contents of Judgment - Order for disposal of property at conclusion of trialIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 406 - 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 Criminal breach of trust
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High Courts05 May 2017

JABARCHAND BOHRA & 3 Vs STATE OF GUJARAT & 2

Gujarat High Court · (2017) 05 GUJ CK 0031

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 323, Section 506(2), Section 498-A - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidationDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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