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Gujarat High Court judgments, 2017

1,314 judgments · page 44 of 66

High Courts03 Mar 2017Dismissed

KANTIBHAI JOITARAM PATEL & ANR. Vs LAXMANJI BIKHAJI THAKORE & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0125

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 506, Section 427, Section 406, Section 120(b) - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees - Punishment for Criminal breach of trust - Concealing design to commit offence punishable with imprisonment
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High Courts03 Mar 2017Allowed

NIRAV MAGANBHAI SOLANKI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0017

Indian Penal Code, 1860, Section 114, Section 392, Section 504, Section 394, Section 506(2), Section 376(D) - Abettor present when offence is committed - Punishment for robbery - Intentional insult with intent to provoke breach of the peace - Voluntarily causing hurt in committing robbery - Punishment for criminal ,intimidation - Punishment for rapeArms Act, 1959, Section 27(1), Section 25(1A), Section 25(1)(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts02 Mar 2017

STATE OF GUJARAT Vs BHOVANBAI ALIAS BHAGWANBHAI BAVABHAI & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0225

Code of Criminal Procedure, 1973, Section 482, Section 313, Section 232 - Saving of inherent powers of High Court - Power to examine the accused - AcquittalIndian Penal Code, 1860, Section 302, Section 144, Section 147, Section 323, Section 148, Section 342, Section 149, Section 143 - Punishment for murder - Joining unlawful assembly armed with deadly weapon - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for wrongful confinement - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment
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High Courts02 Mar 2017

SHILPA Vs HEMANT MANJIBHAI VAGH

Gujarat High Court · (2017) 03 GUJ CK 0224

Code of Civil Procedure, 1908, Section 24, Section 125 - General power of transfer and withdrawal - Power of other High Courts to make rulesHindu Marriage Act, 1955, Section 13, Section 9 - Divorce - Restitution of conjugal rights
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High Courts02 Mar 2017Allowed

AKSHAR INFRASTRUCTURE PVT LTD. Vs INCOME TAX OFFICER - WARD 1

Gujarat High Court · (2017) 03 GUJ CK 0213

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 148, Section 148, Section 148, Section 148, Section 69, Section 69, Section 69, Section 69, Section 143(3), Section 143(3), Section 143(3), Section 143(3) - Income escaping assessment - Issue of notice where income has escaped assessment - Unexplained investments - Assessment
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High Courts02 Mar 2017Dismissed

CHANDUBHAI NARSINHBHAI TADVI & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0123

Indian Penal Code, 1860, Section 302, Section 302, Section 148, Section 148, Section 149, Section 149, Section 143, Section 143 - Punishment for murder - Punishment for murder - Rioting, armed with deadly weapon - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment - Punishment
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High Courts02 Mar 2017Dismissed

SATISH MENON Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0027

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138(b) - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts02 Mar 2017Dismissed

SURENDRANAGAR - DUDHREJ MUNICIPALITY Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0024

Constitution of India, Article 226 - Power of High Courts to Issue certain writsBombay Land Revenue Code, 1879, Section 37(2) - All public roads, etc., and all lands which are not the property of others belong to the Government.Gujarat Land Revenue Rules, 1972, Rule 29 -
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