COURT ARCHIVE

Gujarat High Court judgments, 2017

1,314 judgments · page 35 of 66

High Courts30 Mar 2017

HAKKIMUDDIN TAHERBHAI SHAKOR (TRUSTEE) & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0202

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtDrugs and Cosmetics Act, 1940, Section 27, Section 34, Section 18(c) - Penalty for manufacture, sale, etc., of drugs in contravention of this Chapter - Offences by companies - Prohibition of manufacture and sale of certain drugs

High Courts30 Mar 2017Allowed

ABDULWAHAB ABDULREHMAN GULAMMAIYUDDIN SHAIKH Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0119

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 Courts30 Mar 2017Allowed

BHAVESH SON OF JAYANTILAL RANA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0118

Prohibition Act, 1961, Section 81, Section 116(c), Section 66(1)B, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts30 Mar 2017Allowed

BHAVIK @ BHAVU JAYESHBHAI VESUWALA (MODI) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0117

Prohibition Act, 1961, Section 81, Section 66(1)B, Section 116(1)B, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts30 Mar 2017Allowed

JAYDEEP MAHENDRABHAI DHANDHAL Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0116

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 471, Section 467, Section 465, Section 120(b) - Cheating and dishonestly inducing delivery of property - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for forgery - Concealing design to commit offence punishable with imprisonmentBombay Land Revenue Code, 1879, Section 135(d) - .

High Courts30 Mar 2017Allowed

LAKHMAN GANGUBHAI OODEDARA Vs DISTRICT MAGISTRATE SHRI & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0115

Prohibition Act, 1961, Section 81, Section 116B, Section 66(1)B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts30 Mar 2017Allowed

NIRAJ SHRIKISHAN DEVILAL GUPTA Vs COMMISSIONER OF POLICE AHMEDABAD CITY & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0114

Indian Penal Code, 1860, Section 397, Section 399, Section 120(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts30 Mar 2017Allowed

PARESHBHAI @ CHAKO SHANUBHAI CHAKO SHANUBHAI CHAUHAN Vs STATE OF GUJARAT & OR S.

Gujarat High Court · (2017) 03 GUJ CK 0113

Prohibition Act, 1961, Section 108, Section 81, Section 66B, Section 116B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts30 Mar 2017Allowed

PARULBEN KARANSINH THAPA & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0112

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 323, Section 504, Section 394, Section 506(2) - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Voluntarily causing hurt in committing robbery - Punishment for criminal ,intimidation

High Courts29 Mar 2017

Rahul Sharma, I.P.S. (Retd.) Vs State Of Gujarat & 2 other

Gujarat High Court · (2017) 03 GUJ CK 0219

High Courts29 Mar 2017

NEW INDIA ASSURANCE CO LTD Vs RAVJI MADHEV MARAJ & 1

Gujarat High Court · (2017) 03 GUJ CK 0218

Workmens Compensation Act, 1923, Section 4 - Amount of compensation

High Courts29 Mar 2017Allowed

MOHAMADJUNED @ BAPU MAHEMUDMIYA SAIYAD Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0111

Indian Penal Code, 1860, Section 114, Section 379 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts29 Mar 2017Allowed

PUNAMBHAI SOMABHAI PATANI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0110

Prohibition Act, 1961, Section 81, Section 66B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts29 Mar 2017Allowed

RAMESHWARI W/O JAYESHBHAI DHANSUKHBHAI KAHAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0109

Prohibition Act, 1961, Section 81, Section 66(1)B, Section 116(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts29 Mar 2017Allowed

SAHEBAZ S/O IBRAHIM SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0108

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 504, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts29 Mar 2017Allowed

SIDHARTH @ ILU DINESHBHAI BATUNGE (CHHARA) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0107

Indian Penal Code, 1860, Section 114, Section 379, Section 392 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts28 Mar 2017

DHAVAL RAJENDRASING ATALIA Vs STATE OF GUJARAT & Anr

Gujarat High Court · (2017) 03 GUJ CK 0222

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

High Courts28 Mar 2017

MULJIBHAI VISHRAM VARSANI Vs ISHWARBHAI R JOSHI & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0197

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

High Courts28 Mar 2017

JAVEDAKHTAR MOHMED MIRZA Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2017) 03 GUJ CK 0188

Indian Penal Code, 1860, Section 405, Section 406 - Criminal breach of trust - Punishment for Criminal breach of trust

High Courts28 Mar 2017

MANJULABEN PRAKASHKUMAR CHAUDHARI Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 03 GUJ CK 0181

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 41Rule 5 -Gujarat Municipalities Act, 1963, Section 14 - Determination of validity of electionsGujarat Panchayats Act, 1993, Section 31, Section 31(7) - Determination of validity of election, inquiry by Judge and procedure - Determination of validity of election, inquiry by Judge and procedure