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Gujarat High Court judgments, 2017

1,314 judgments · page 49 of 66

High Courts17 Feb 2017Dismissed

GUJARAT POLLUTION CONTROL BOARD THRO M.K. GOSWAMI Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 02 GUJ CK 0030

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accusedAir (Prevention and Control of Pollution) Act, 1981, Section 21, Section 40, Section 37, Section 31A - Restrictions on use of certain industrial plants - Offences by companies - Failure to comply with the provisions of section 21 or section 22 or with the directions issued under section 31 A - Power to give directions
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High Courts16 Feb 2017Allowed

JAFAR MOHAMMED HASANFATTA & 4 Vs DEPUTY DIRECTOR & 1

Gujarat High Court · (2017) 02 GUJ CK 0199

Customs Act, 1962, Section 108 - Power to summon persons to give evidence and produce documentsIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 477A, Section 465, Section 120(b) - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Falsification of accounts - Punishment for forgery - Concealing design to commit offence punishable with imprisonmentPrevention Of Money-Laundering Act, 2002, Section 3, Section 4, Section 23, Section 24, Section 50, Section 2(u), Section 2(1)(v), Section 2(1)(y) - Offence of money laundering - Punishment for money-laundering - Presumption in interconnected transactions - Burden of proof - Powers of authorities regarding summons, production of documents and to give evidence, etc - Definitions - Definitions - Definitions
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High Courts16 Feb 2017

HDFC Bank Ltd. Vs State of Gujarat & 3

Gujarat High Court · (2017) 02 GUJ CK 0185

Code of Criminal Procedure, 1973, Section 451, Section 452, Section 457 - Order for custody and disposal of property pending trial in certain cases - Order for disposal of property at conclusion of trial - Procedure by police upon seizure of propertyIndian Penal Code, 1860, Section 120B, Section 420, Section 471, Section 467, Section 465, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for forgery - Punishment for Criminal breach of trustMotor Vehicles Act, 1988, Section 2(30), Section 2(30) - Definitions
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High Courts16 Feb 2017Allowed

IMRANKHAN ABDULVAHABKHAN PATHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0090

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 427, 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)
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High Courts16 Feb 2017Allowed

KANTIBHAI SAKTABHAI BHARWAD Vs STATE OF GUJARAT & OTS.

Gujarat High Court · (2017) 02 GUJ CK 0089

Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 147, Section 148, Section 149, Section 332, Section 143, Section 186, Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)
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High Courts16 Feb 2017Allowed

KANCHANBEN WIDOW OF JAYANTIBHAI HALVADIYA Vs THE STATE OF GUJARAT, NOTICE TO BE SERVED & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0038

Constitution of India, Article 14, Article 21, Article 22 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection against arrest and detention in certain casesBombay Prohibition Act, 1949, Section 81, Section 66B, Section 65E - Penalty for attempts or abetment
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High Courts16 Feb 2017Dismissed

NARESH NARUBHA RATHOD Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0018

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionPrevention of Food Adulteration Act, 1954, Section 16(1)(a)(i) - PenaltiesPrevention of Food Adulteration Rules, 1955, Rule 32(e), Rule 32(f)
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