CourtKutchehry.com

COURT ARCHIVE

Gujarat High Court judgments, 2017

1,314 judgments · page 28 of 66

High Courts27 Apr 2017

Girdhari Lal Jeevandas Bhagat Vs State Of Gujarat

Gujarat High Court · (2017) 04 GUJ CK 0122

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860, Section 120B, Section 420 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property
Read judgment
High Courts27 Apr 2017Allowed

MUDATSAR S/O MOHMED FARUK KAPADIYA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0104

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 323, Section 148, Section 149, Section 143, Section 504, Section 506(2) -Gujarat Police Act, 1951, Section 135 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
Read judgment
High Courts26 Apr 2017Allowed

LALBAHADUR @ BAHADUR SHRIBABURAM SHRIHETRAM BADAE(SHARMA) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0107

Indian Penal Code, 1860, Section 114, Section 380, Section 427, Section 457, Section 454 - Abettor present when offence is committed - 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 imprisonmentArms Act, 1959, Section 25(1B)(A)(B) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
Read judgment
High Courts26 Apr 2017Allowed

CHHOTALAL CHAGANLAL RANA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0100

Constitution of India, Article 14, Article 21, Article 226, Article 19 -Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 66(1)B, Section 65AE, Section 116(1)(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)
Read judgment
High Courts25 Apr 2017

A.D. CHAUDHARI Vs STATE OF GUJARAT THROUGH PRINCIPAL SECRETARY

Gujarat High Court · (2017) 04 GUJ CK 0096

Gujarat Civil Services (Conduct) Rules, 1971, Rule 3(1)(i), Rule 3(1)(ii) -Gujarat Civil Services (Pension) Rules, 2002, Rule 161, Rule 161, Rule 10(4)(a), Rule 10(4)(a) -Gujarat Civil Service (Discipline and Appeal) Rules, 1971, Rule 6
Read judgment