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Gujarat High Court judgments, 2017

1,314 judgments · page 43 of 66

High Courts07 Mar 2017

SIKANDERBHAI NASIRBHAI THIM & Ors Vs STATE ELECTION COMMISSION GUJARAT & Ors

Gujarat High Court · (2017) 03 GUJ CK 0199

Limitation Act, 1963, Section 5, Section 29(2) - Extension of prescribed period in certain cases - SavingsGujarat Municipalities Act, 1963, Section 4, Section 14, Section 24 - 4 - Determination of validity of elections - Prosecution regarding certain offencesGujarat Municipalities (Conduct of Elections) Rules, 1994, Rule 71
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High Courts07 Mar 2017Allowed

MEHUL PARSOTTAM PARMAR Vs STATE OF GUJARAT &ORS.

Gujarat High Court · (2017) 03 GUJ CK 0039

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 114, Section 379, Section 356 - Abettor present when offence is committed - Punishment for theft - Assault or criminal force in attempt to commit theft of property carried by a person
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High Courts06 Mar 2017Allowed

JAVED SON OF SALIM KHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0035

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 66(1)B, Section 116(1)B, Section 65EA -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
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High Courts06 Mar 2017Allowed

MANOJ DHANNALAL AAHIR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0034

Prohibition Act, 1961, Section 81, Section 83, Section 99, Section 98, Section 116C, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
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High Courts06 Mar 2017Allowed

PRAVINBHAI BANSILAL KHATIK CHAVDA Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0033

Indian Penal Code, 1860, Section 114, Section 379, Section 120(b) - Abettor present when offence is committed - Punishment for theft - Concealing design to commit offence punishable with imprisonmentEssential Commodities Act, 1955, Section 3, Section 7 - Powers to control production, supply, distribution, etc., of essential commodities - PenaltiesPetroleum and Mineral Pipelines (Acquisition of Right of User in Land) Act, 1962, Section 15(2) - Penalty
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High Courts06 Mar 2017Allowed

RAKESHKUMAR RAMCHANDRA PATEL & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0031

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 465, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for forgery - Punishment for Criminal breach of trust
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High Courts06 Mar 2017Allowed

VICKY CHOTUBHAI DAYARAM KOLI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0028

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 323, Section 148, Section 149, Section 427, Section 143, Section 294(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts03 Mar 2017

ANIRUDDHSINH PRATAPSINH GOHIL Vs GRUH FINANCE LIMITED & Ors

Gujarat High Court · (2017) 03 GUJ CK 0206

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14 - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset.
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High Courts03 Mar 2017

PARMAR NAVALSINH HAMUBHAI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0126

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 114, Section 224, Section 147, Section 307, Section 323, Section 148, Section 506, Section 149, Section 504 - Abettor present when offence is committed - Resistance or obstruction by a person to his lawful apprehension - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peaceArms Act, 1959, Section 27, Section 25(1)(1B)(a) - Punishment for using arms, etc - Punishment for certain offences
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