High Courts12 Apr 2017Disposed
STATE OF GUJARAT & ANR. Vs SHITALBEN SURESHKUMAR JANI & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0007
COURT ARCHIVE
Gujarat High Court judgments, 2017
1,314 judgments · page 32 of 66
High Courts11 Apr 2017Dismissed
KANTILAL GOPALBHAI TANDEL Vs STATE OF GUJARAT & Ors
Gujarat High Court · (2017) 04 GUJ CK 0143
General Clauses Act, 1897, Section 3(38), Section 3(38), Section 3(38), Section 3(38), Section 3(38) - Definitions - Definitions - Definitions - Definitions - DefinitionsCode of Criminal Procedure, 1973, Section 482, Section 482, Section 482, Section 482, Section 482, Section 156, Section 156, Section 156, Section 156, Section 156, Section 190, Section 190, Section 190, Section 190, Section 190, Section 157, Section 157, Section 157, Section 157, Section 157, Section 4(1), Section 4(1), Section 4(1), Section 4(1), Section 4(1), Section 561A, Section 561A, Section 561A, Section 561A, Section 561A, Section 2(n), Section 2(n), Section 2(n), Section 2(n), Section 2(n) - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Police officers power to Investigate cognizable case - Police officers power to Investigate cognizable case - Police officers power to Investigate cognizable case - Police officers power to Investigate cognizable case - Police officers power to Investigate cognizable case - Cognizance of offences by Magistrates - Cognizance of offences by Magistrates - Cognizance of offences by Magistrates - Cognizance of offences by Magistrates - Cognizance of offences by Magistrates - Procedure for Investigation - Procedure for Investigation - Procedure for Investigation - Procedure for Investigation - Procedure for Investigation - Trial of offences under the Indian Penal Code and other laws - Trial of offences under the Indian Penal Code and other laws - Trial of offences under the Indian Penal Code and other laws - Trial of offences under the Indian Penal Code and other laws - Trial of offences under the Indian Penal Code and other laws - Definitions - Definitions - Definitions - Definitions - DefinitionsIndian Penal Code, 1860, Section 41, Section 41, Section 41, Section 41, Section 41, Section 40, Section 40, Section 40, Section 40, Section 40, Section 120B, Section 120B, Section 120B, Section 120B, Section 120B, Section 114, Section 114, Section 114, Section 114, Section 114, Section 42, Section 42, Section 42, Section 42, Section 42, Section 110, Section 110, Section 110, Section 110, Section 110, Section 115, Section 115, Section 115, Section 115, Section 115, Section 111, Section 111, Section 111, Section 111, Section 111, Section 109, Section 109, Section 109, Section 109, Section 109, Section 107, Section 107, Section 107, Section 107, Section 107, Section 113, Section 113, Section 113, Section 113, Section 113, Section 116, Section 116, Section 116, Section 116, Section 116, Section 112, Section 112, Section 112, Section 112, Section 112, Section 117, Section 117, Section 117, Section 117, Section 117 - "Special law" - "Special law" - "Special law" - "Special law" - "Special law" - "Offence - "Offence - "Offence - "Offence - "Offence - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Punishment of criminal conspiracy - Abettor present when offence is committed - Abettor present when offence is committed - Abettor present when offence is committed - Abettor present when offence is committed - Abettor present when offence is committed - "Local law" - "Local law" - "Local law" - "Local law" - "Local law" - Punishment of abetment if person abetted does act with different intention from that of abettor - Punishment of abetment if person abetted does act with different intention from that of abettor - Punishment of abetment if person abetted does act with different intention from that of abettor - Punishment of abetment if person abetted does act with different intention from that of abettor - Punishment of abetment if person abetted does act with different intention from that of abettor - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Abetment of offence punishable with death or imprisonment for life-If offence not committed - Liability of abettor when one act abetted and different act done - Liability of abettor when one act abetted and different act done - Liability of abettor when one act abetted and different act done - Liability of abettor when one act abetted and different act done - Liability of abettor when one act abetted and different act done - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment - Abetment of a thing - Abetment of a thing - Abetment of a thing - Abetment of a thing - Abetment of a thing - Liability of abettor for an effect caused by the act abetted different from that intended by the abettor - Liability of abettor for an effect caused by the act abetted different from that intended by the abettor - Liability of abettor for an effect caused by the act abetted different from that intended by the abettor - Liability of abettor for an effect caused by the act abetted different from that intended by the abettor - Liability of abettor for an effect caused by the act abetted different from that intended by the abettor - Abetment of offence punishable with imprisonment if offence be not committed. - Abetment of offence punishable with imprisonment if offence be not committed. - Abetment of offence punishable with imprisonment if offence be not committed. - Abetment of offence punishable with imprisonment if offence be not committed. - Abetment of offence punishable with imprisonment if offence be not committed. - Abettor when liable to cumulative punishment for act abetted and for act done. - Abettor when liable to cumulative punishment for act abetted and for act done. - Abettor when liable to cumulative punishment for act abetted and for act done. - Abettor when liable to cumulative punishment for act abetted and for act done. - Abettor when liable to cumulative punishment for act abetted and for act done. - Abetting commission of offence by the public or by more than ten persons - Abetting commission of offence by the public or by more than ten persons - Abetting commission of offence by the public or by more than ten persons - Abetting commission of offence by the public or by more than ten persons - Abetting commission of offence by the public or by more than ten persons
High Courts11 Apr 2017
Kantibhai G. Patel Vs Government of India & others
Gujarat High Court · (2017) 04 GUJ CK 0133
Constitution of India, Article 14, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional CouncilIndustrial Disputes Act, 1947, Section 10(1), Section 10(5), Section 10(1)(d) - Reference of disputes to Boards, Courts or Tribunals - Reference of disputes to Boards, Courts or Tribunals - Reference of disputes to Boards, Courts or Tribunals
High Courts11 Apr 2017
ANIL VASUDEV RAJGOR Vs STATE OF GUJARAT & ANR.
Gujarat High Court · (2017) 04 GUJ CK 0127
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 141 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by Companies
High Courts11 Apr 2017Allowed
HITESH ROHITBHAI BRAHMANIYA (MARVADI) Vs COMMISSIONER OF POLICE AHMEDABAD & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0047
Prohibition Act, 1961, Section 81, Section 99, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts11 Apr 2017Allowed
IRFAN @ SARFARAZ ABDULBHAI SAIYAD Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0046
Indian Penal Code, 1860, Section 379 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts11 Apr 2017Allowed
IRSHAD YUSUFBHAI SHAIKH Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0045
Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(BBB)
High Courts11 Apr 2017Allowed
JAYESHBHAI KANTILAL BHATT Vs STATE OF GUJARAT & ANR.
Gujarat High Court · (2017) 04 GUJ CK 0044
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 197, Section 202 - Calling for records to exercise powers of revision - High Courts powers of revision - Prosecution of Judges and public servants - Postponement of issue of processIndian Penal Code, 1860, Section 120B, Section 114, Section 365, Section 504, Section 166, Section 386, Section 363, Section 368, Section 441, Section 506(2) - Punishment of criminal conspiracy - Abettor present when offence is committed - Kidnapping or abducting with intent secretly and wrongfully to confine person - Intentional insult with intent to provoke breach of the peace - Public servant disobeying law, with intent to cause injury to any person - Extortion by putting a person in fear of death or of grievous hurt - Punishment for kidnapping - Wrongfully concealing or keeping in confinement kidnapped or abducted person - Criminal trespass - Punishment for criminal ,intimidation
High Courts11 Apr 2017Allowed
KEVIN S/O KANTIBHAI ANADA Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0043
Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts11 Apr 2017Allowed
SHARIF @ TOYA RAFIKBHAI MANIYAR Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0042
Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 326, Section 506(2), Section 294(b), Section 506(1) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts11 Apr 2017Allowed
ANAS MOAHMMED SAMIM SHAIKH Vs COMMISSIONER OF POLICE & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0006
Indian Penal Code, 1860, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts11 Apr 2017Allowed
ASHOKBHAI SADURBHAI DAVERA (KATHI DARBAR) Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0005
Prohibition Act, 1961, Section 81, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts11 Apr 2017Allowed
AYUBKHAN @ MOHAMMAD YUSUFKHAN PATHAN Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0004
Indian Penal Code, 1860, Section 114, Section 380, Section 457, Section 454 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
High Courts11 Apr 2017Allowed
DINESHBHAI S/O KALUBHAI JIYANI PATEL Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0003
Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts10 Apr 2017Allowed
State of Gujarat Vs Jitendra Chandulal Thakkar (Chande) & 1 Another
Gujarat High Court · (2017) 04 GUJ CK 0134
Code of Criminal Procedure, 1973, Section 386, Section 378, Section 378(1), Section 378(3) - Power of the Appellate Court - Appeal in case of acquittal - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860, Section 114, Section 302, Section 304(B), Section 498(A) - Abettor present when offence is committed - Punishment for murder - Punishment for culpable homicide not amounting to murder - Enticing or taking away or detaining with criminal intent a married womanEvidence Act, 1872, Section 32 - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
High Courts10 Apr 2017
STATE OF GUJARAT Vs TITAN INDUSTRIES LTD
Gujarat High Court · (2017) 04 GUJ CK 0131
High Courts10 Apr 2017
GUJARAT ENERGY TRANSMISSION CORPORATION LTD (GETCO) Vs DEORA WIRES N MACHINES PVT. LTD.
Gujarat High Court · (2017) 04 GUJ CK 0120
Arbitration and Conciliation Act, 1996, Section 11, Section 34 - Appointment of arbitrators - Application for setting aside arbitral award
High Courts10 Apr 2017Allowed
5928ABDUL RAZAK S/O GULAM MOHYUDEEN SHAIKH Vs STATE OF GUJARAT & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0041
Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(BBB)
High Courts10 Apr 2017Allowed
KHUSHAL HASMUKHBHAI VASANI Vs COMMISSIONER OF POLICE & ORS.
Gujarat High Court · (2017) 04 GUJ CK 0040
Prohibition Act, 1961, Section 81, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
High Courts10 Apr 2017Allowed
M/S M D OVERSEAS LTD Vs UNION OF INDIA & ANR.
Gujarat High Court · (2017) 04 GUJ CK 0039
Customs Act, 1962, Section 25(5), Section 25(4)(a)(b) - Power to grant exemption from duty - Power to grant exemption from duty