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Gujarat High Court judgments, 2017

1,314 judgments · page 34 of 66

High Courts04 Apr 2017

Nandeshwari Steel Ltd. Thro Mitesh Ashwinbhai Patel, & Anr. Vs State of Gujarat, & Anr.

Gujarat High Court · (2017) 04 GUJ CK 0130

Central Excise Act, 1944, Section 3, Section 14, Section 9, Section 11A, Section 11AA - duties Specified in First Schedule and the Second Schedule to the Central Excise Tariff Act, 1985 to be levie - Power to summon persons to give evidence and produce documents in inquiries under this Act - Offences and penalties - Recovery of duties not levied or not paid or short levied or short-paid or erroneously refunded. - Interest on delayed payment of dutyCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtContract Act, 1872, Section 2(d) - Interpretation clause.
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High Courts04 Apr 2017

Triton Ratial Private Limited & Ors. Vs State of Gujarat & Anr.

Gujarat High Court · (2017) 04 GUJ CK 0129

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder
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High Courts04 Apr 2017

Jyotindrabhai Madhusudan Joshi Vs State of Gujarat Opponent

Gujarat High Court · (2017) 04 GUJ CK 0128

Indian Penal Code, 1860, Section 302, Section 201, Section 397, Section 363 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for kidnappingEvidence Act, 1872, Section 118 - Who may testify
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High Courts04 Apr 2017Allowed

ABDUL KADIR GULAM MOHAMAD PATHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0025

Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 147, Section 324, Section 325, Section 143, Section 504, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts04 Apr 2017Allowed

SARFRAJ RASULMIYA KAJI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0019

Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 147, Section 324, Section 325, Section 143, Section 504, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts31 Mar 2017

DILIPBHAI SURJIBHAI KHANT Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0121

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 114, Section 376, Section 363, Section 366 - Abettor present when offence is committed - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etcProtection Of Children From Sexual Offences Act, 2012, Section 6, Section 12
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High Courts30 Mar 2017

KANUBHAI TAKHUBHAI CHAUHAN Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0203

Prevention of Corruption Act, 1988, Section 7, Section 13(1)(d), Section 13(2)(d), Section 13(3)(d) - 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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