High Courts25 Apr 2017Allowed
NAYAK PRANAYKUMAR MA.NUBHAI Vs STATE OF GUJARAT & ANR.
Gujarat High Court · (2017) 04 GUJ CK 0092
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
COURT ARCHIVE
Gujarat High Court judgments, 2017
1,314 judgments · page 29 of 66
High Courts24 Apr 2017
Paschim Gujarat Vij Co. Ltd. & 1 Vs Kantaben Jayantilal Radadia
Gujarat High Court · (2017) 04 GUJ CK 0136
Constitution of India, Article 21 - Amendment of the ScheduleGeneral Clauses Act, 1897, Section 6, Section 24 - Effect of repeal - Continuation of orders, etc., issued under enactments repealed and re-enactedCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts24 Apr 2017
ORIENTAL INSURANCE CO LTD Vs HEIRS OF DECD.MUKESH BHAGVANJIBHAI KARAMTA & ANR.
Gujarat High Court · (2017) 04 GUJ CK 0091
High Courts24 Apr 2017Allowed
MOHAMMADSAFI BABUBHAI ANSARI Vs COMMISSIONER OF POLICE & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0090
Indian Penal Code, 1860, Section 114, Section 379, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts24 Apr 2017Allowed
IMRAN @ ALIB ANISHBHAI SHEKH Vs COMMISSIONER OF POLICE, RAJKOT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0089
Prohibition Act, 1961, Section 66B, Section 116B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts24 Apr 2017Allowed
DINESHBHAI BHAVABHAI DANTANI Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0088
Prohibition Act, 1961, Section 81, Section 66(1)B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts24 Apr 2017Allowed
AASIFALI@DOL KAMARALI SAIYED Vs COMMISSIONER OF POLICE & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0087
Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(BBB)
High Courts24 Apr 2017Allowed
AASHISHBHAI S/O DINESHBHAI PATEL Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0086
Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts24 Apr 2017Allowed
PATEL KIRITKUMAR RAMABHAI & ORS. Vs STATE OF GUJARAT & ANR.
Gujarat High Court · (2017) 04 GUJ CK 0085
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 498A, Section 323 - Abettor present when offence is committed - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurtDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
High Courts24 Apr 2017Allowed
RITESHBHAI @ MYCAL GOPALBHAI GARENGE Vs COMMISSIONER OF POLICE & ANR.
Gujarat High Court · (2017) 04 GUJ CK 0084
Constitution of India, Article 226 -Prohibition Act, 1961, Section 81, Section 116(b), Section 66(1)B, Section 65AE
High Courts24 Apr 2017Allowed
SAFATULLAKHAN ASDULLAKHAN PATHAN Vs STATE OF GUJARAT & ANR.
Gujarat High Court · (2017) 04 GUJ CK 0083
Code of Criminal Procedure, 1973, Section 482, Section 120B, Section 468, Section 471, Section 467, Section 465, Section 506(2) - Saving of inherent powers of High Court - Bar to taking cognizance after lapse of the period of limitation - Exdusion is date on which Court is closed - Definitions - Finding or sentence when reversible by reason of error, omission or irregularly
High Courts24 Apr 2017Allowed
SHABIR USMANGANI RANGREJ Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0082
Indian Penal Code, 1860, Section 114, Section 379, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts24 Apr 2017Allowed
TEJALBEN ALIAS KAJALBEN D/O DIPAKBHAI BATUKBHAI TIDANI Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0081
Indian Penal Code, 1860, Section 323, Section 342, Section 504, Section 386, Section 389, Section 120(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts24 Apr 2017
VYAS TANMAY RAJENDRAKUMAR Vs PATEL MAHESHKUMAR KANJIBHAI & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0080
High Courts21 Apr 2017
Kishankumar Atulkumar Barot Vs Kalabhai Vahjibhai Chaudhary & 3.
Gujarat High Court · (2017) 04 GUJ CK 0141
High Courts20 Apr 2017
State of Gujarat Vs Manguben Gordhanbhai Vasava
Gujarat High Court · (2017) 04 GUJ CK 0138
Code of Criminal Procedure, 1973, Section 313, Section 313, Section 378(1)(3), Section 378(1)(3) - Power to examine the accused - Power to examine the accused - Appeal in case of acquittal - Appeal in case of acquittalPrevention of Corruption Act, 1988, Section 13 (2), Section 7(13) (1) (d) - Criminal misconduct by a public servant - Public servant taking gratification other than legal remuneration in respect of an official act
High Courts20 Apr 2017Allowed
DHARMESH RAMJIBHAI TANK Vs DISTRICT MAGISTRATE & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0079
Indian Penal Code, 1860, Section 380, Section 354 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts20 Apr 2017Allowed
KAMLABEN BHARVALA MALAVAT (CHHARA) Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0078
Constitution of India, Article 14, Article 21, Article 226, Article 19 -Prohibition Act, 1961, Section 66B, Section 66F, Section 65F, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)
High Courts20 Apr 2017Allowed
MOHSIN @ CHAGGU GULAMJAFAR SHAIKH Vs COMMISSIONER OF POLICE & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0077
Indian Penal Code, 1860, Section 114, Section 323, Section 427, Section 394, Section 294(b) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts20 Apr 2017Allowed
MOINUDIN ALIES KALU MOHAMADHUSEN SHIEKH Vs COMMISSIONER OF POLICE OD THE CITY OF AHMEDABAD & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0076
Indian Penal Code, 1860, Section 114, Section 323, Section 394, Section 506(2), Section 294(b) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)