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Gujarat High Court judgments, 2017

1,314 judgments · page 50 of 66

High Courts15 Feb 2017Dismissed

VASU RAVA RABARI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0156

Code of Criminal Procedure, 1973, Section 313, Section 313, Section 374, Section 374 - Power to examine the accused - Power to examine the accused - Appeals from convictions - Appeals from convictionsIndian Penal Code, 1860, Section 506, Section 506, Section 452, Section 452, Section 328, Section 328, Section 504, Section 504 - Punishment for criminal ,intimidation - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrongful restraint - House -trespass after preparation for hurt, assault or wrongful restraint - Causing hurt by means of poison, etc., with intent to commit an offence - Causing hurt by means of poison, etc., with intent to commit an offence - Intentional insult with intent to provoke breach of the peace - Intentional insult with intent to provoke breach of the peaceBombay Police Act, 1951, Section 135, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts15 Feb 2017Dismissed

NARSINHBHAI LAXMANBHAI RATHOD Vs GUJARAT VISHVAKOSH TRUST

Gujarat High Court · (2017) 02 GUJ CK 0145

Industrial Disputes Act, 1947, Section 25F, Section 25F, Section 25G, Section 25G, Section 25H, Section 25H - Conditions precedent to retrenchment of workmen - Conditions precedent to retrenchment of workmen - Procedure for retrenchment - Procedure for retrenchment - Re-employment of retrenched workmen - Re-employment of retrenched workmen
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High Courts15 Feb 2017Allowed

GIRIRAJSINH RAJENDRASINH VAGHELA & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0082

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 447, 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 - Punishment for criminal trespass - Concealing design to commit offence punishable with imprisonment
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High Courts15 Feb 2017Allowed

SAMIR NARANBHAI THAKKAR Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0081

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 406, 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 - Punishment for Criminal breach of trust - Concealing design to commit offence punishable with imprisonment
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High Courts14 Feb 2017

MAHESH CHIMANLAL JARIWALA Vs SHILPA YADAV & Anr

Gujarat High Court · (2017) 02 GUJ CK 0174

Constitution of India, Article 226 - Power of High Courts to Issue certain writsContempt of Courts Act, 1971, Section 10, Section 12 - Power of High Court to punish contempts of subordinate courts - Punishment for contempt of courtPre-natal Diagnostic Techniques (regulation And Prevention Of Misuse) Act, 1994, Section 32 -
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High Courts14 Feb 2017Allowed

OM SIDDH VINAYAK IMPEX PVT. LTD. & ANR. Vs UNION OF INDIA & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0166

Constitution of India, Article 14, Article 14, Article 19(1)(g), Article 19(1)(g), Article 265, Article 265, Article 300A, Article 300A - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Protection of certain rights regarding freedom of speech, etc - Protection of certain rights regarding freedom of speech, etc - Taxes not to be imposed save by authority of law - Taxes not to be imposed save by authority of law - Persons not to be deprived of property save by authority of law - Persons not to be deprived of property save by authority of lawSpecial Economic Zones Act, 2005, Section 30, Section 30, Section 5, Section 5, Section 55, Section 55, Section 55(3), Section 55(3), Section 2(m), Section 2(m), Section 25(1), Section 25(1), Section 2(w), Section 2(w), Section 15(8)(B), Section 15(8)(B) - Domestic clearance by Units - Domestic clearance by Units - Guidelines for notifying Special Economic Zone - Guidelines for notifying Special Economic Zone - Power to make rules - Power to make rules - Power to make rules - Power to make rules - Definitions - Definitions - Offences by companies - Offences by companies - Definitions - Definitions - Setting up of Unit - Setting up of UnitSpecial Economic Zones Rules, 2006, Rule 53, Rule 53, Rule 53, Rule 53, Rule 48, Rule 48, Rule 48, Rule 48, Rule 49, Rule 49, Rule 49, Rule 49, Rule 47, Rule 47, Rule 47, Rule 47, Rule 19(6), Rule 19(6), Rule 19(6), Rule 19(6)
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High Courts14 Feb 2017Allowed

JOBDAS SURYANARAYANPRASAD GEDDAM Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0153

Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482, Section 173, Section 201, Section 397, Section 401, Section 169, Section 151, Section 200, Section 227, Section 202, Section 203, Section 204, Section 190(b) - Saving of inherent powers of High Court - Report of police officer on completion of Investigation - Procedure by Magistrate not competent to take cognizance of the case - Calling for records to exercise powers of revision - High Courts powers of revision - Release of accused when evidence deficient - Arrest to prevent the commission of cognizable offences - Examination of complainant - Discharge - Postponement of issue of process - Dismissal of complaint - Issues of process - Cognizance of offences by MagistratesPrevention of Corruption Act, 1988, Section 19, Section 5, Section 7, Section 12, Section 13(2), Section 13(1)(d), Section 13(1)(d)(i), Section 13(1)(d)(II), Section 13(1)(d)(iii) - Previous sanction necessary for prosecution - Procedure and powers of special Judge - Public servant taking gratification other than legal remuneration in respect of an official act - Punishment for abetment of offences defined In section 7 or 11 - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts14 Feb 2017Dismissed

SHANKERBHAI BHIKHABHAI Vs LAXMIDAS ZAVERBHAI SINCE DECD. THRO HEIRS & L.RS. & ANR

Gujarat High Court · (2017) 02 GUJ CK 0025

Bombay Tenancy and Agricultural Lands Act, 1948, Section 15, Section 29, Section 32(g), Section 32(1B), Section 32(1G) - Surrender by tenant - Procedure of taking possession - Tenants deemed to have purchased land on tillers day - Tenants deemed to have purchased land on tillers day - Tenants deemed to have purchased land on tillers dayBombay Tenancy and Agricultural Lands Rules, 1956, Rule 15A
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High Courts13 Feb 2017Dismissed

ULHAS SECURITIES PVT LTD Vs DEPUTY COMMISSIONER OF INCOME TAX

Gujarat High Court · (2017) 02 GUJ CK 0189

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 142(1), Section 142(1), Section 142(1), Section 142(1), Section 132, Section 132, Section 132, Section 132, Section 142, Section 142, Section 142, Section 142, Section 142(2A), Section 142(2A), Section 142(2A), Section 142(2A), Section 153C, Section 153C, Section 153C, Section 153C, Section 142(3), Section 142(3), Section 142(3), Section 142(3), Section 142(2D), Section 142(2D), Section 142(2D), Section 142(2D) - Inquiry before assessment - Search and seizure - Inquiry before assessment - Inquiry before assessment - Assessment of income of any other person.- - Inquiry before assessment - Inquiry before assessment
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High Courts13 Feb 2017

VINOD JASWANTRAY VYAS Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0172

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 114, Section 302, Section 147, Section 324, Section 307, Section 323, Section 148, Section 149, Section 427, Section 143 - Abettor present when offence is committed - Punishment for murder - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief causing damage to the amount of fifty rupees - Punishment
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