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Gujarat High Court judgments, 2017

1,314 judgments · page 5 of 66

High Courts03 Nov 2017Allowed

NAYI VARSHABEN D/O. BALDEVBHAI (VALAND) & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 11 GUJ CK 0003

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 395, Section 427, Section 452, Section 504, Section 506(2) - Punishment for dacoity - Mischief causing damage to the amount of fifty rupees - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidation
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High Courts01 Nov 2017

STATE OF GUJARAT Vs VISHVAS BRIJESHVAR TYAGI & ORS.

Gujarat High Court · (2017) 11 GUJ CK 0002

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860, Section 114, Section 498A, Section 323, Section 504, Section 506(2) - Abettor present when offence is committed - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidationDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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High Courts30 Oct 2017Allowed

S.K. SRIVASTAV Vs CONTAINER CORPORATION OF INDIA LTD

Gujarat High Court · (2017) 10 GUJ CK 0005

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 120-B, Section 477-A - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc
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High Courts06 Oct 2017Allowed

PEPSICO INDIA HOLDINGS PVT.LTD. & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 10 GUJ CK 0002

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 16, Section 7(1), Section 7(5), Section 2(IA)(m), Section 2(IA)(a) - Penalties - Prohibition of manufacture, sale, etc. of certain articles of food - Prohibition of manufacture, sale, etc. of certain articles of food - Definitions - Definitions
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High Courts26 Sept 2017Allowed

Nayanaben Firozkhan Pathan Vs Patel Shantaben Bhikhabhai

Gujarat High Court · (2017) 09 GUJ CK 0061

Constitution of India, Article 227, Article 366 - Power of superintendence over all courts by the High Court - DefinitionsHindu Succession Act, 1956, Section 4, Section 2, Section 25, Section 24, Section 28, Section 26, Section 2(3), Section 4(1)(b), Section 2(1)(a) - Overriding effect of Act - Application of Act - Murderer disqualified - 24 - Disease, defect, etc., not to disqualify - Conerts descendants disqualified - Application of Act - Overriding effect of Act - Application of Act
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High Courts22 Sept 2017

ALTAF RAZAKBHAI SHAIKH Vs COMMISSIONER OF POLICE & ORS

Gujarat High Court · (2017) 09 GUJ CK 0052

Indian Penal Code, 1860, Section 114, Section 380, Section 457, Section 454 - Abettor present when offence is committed - Theft in dwelling-house, etc. - Lurking house-trespass or house-breaking by night in order to commit offence punishable with imprisonment - Lurking house-trespass or house-breaking in order to commit offence punishable with imprisonmentGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(c) - Power to make orders detaining certain persons - Definitions
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High Courts22 Sept 2017

AMITBHAI JASHUBHAI PARMAR Vs POLICE COMMISSIONER, & ORS

Gujarat High Court · (2017) 09 GUJ CK 0051

Indian Penal Code, 1860, Section 114, Section 379, Section 485 - Abettor present when offence is committed - Punishment for theft - Making or possession of any instrument for counterfeiting a property markGujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(c) - Power to make orders detaining certain persons - Definitions
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High Courts22 Sept 2017

JAVID SIRAJ SHAIKH Vs STATE OF GUJARAT

Gujarat High Court · (2017) 09 GUJ CK 0050

Prohibition Act, 1961, Section 81, Section 99, Section 98, Section 65-AE, Section 116(1) B -Gujarat Prevention of Anti-Social Activities Act, 1985, Section 3(2), Section 2(b) - Power to make orders detaining certain persons - Definitions
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