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Gujarat High Court judgments, 2017

1,314 judgments · page 51 of 66

High Courts10 Feb 2017Dismissed

Savjibhai Parsottambhai Kagathra Vs State of Gujarat and Anr.

Gujarat High Court · (2017) 02 GUJ CK 0179

Constitution of India, Article 21, Article 226, Article 32 - Amendment of the Schedule - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this PartIndian Penal Code, 1860, Section 34, Section 307, Section 506, Section 452, Section 504 - Acts done by several persons in furtherance of common intention - Attempt to murder - Punishment for criminal ,intimidation - House -trespass after preparation for hurt, assault or wrongful restraint - Intentional insult with intent to provoke breach of the peaceScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(10), Section 3(2)(5) - Punishments for offences of atrocities - Punishments for offences of atrocities
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High Courts10 Feb 2017Allowed

CHUNILAL TRIKAMLAL THAKKAR R.D.A. THAKKAR AND S N D Vs SECRETARY & ORS

Gujarat High Court · (2017) 02 GUJ CK 0123

Constitution of India, Article 14, Article 21, Article 226, Article 19, Article 16, Rule 1(K) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etc - Dissolution of a District or a Regional Council
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High Courts10 Feb 2017Allowed

MANOJKUMAR PUNAMCHAND THAKKAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0070

Indian Penal Code, 1860, Section 376, Section 370, Section 366, Section 368, Section 370(A), Section 366(B) - Punishment for rape - Buying or disposing of any person as a slave - Kidnapping, abducting or inducing woman to compel her marriage, etc - Wrongfully concealing or keeping in confinement kidnapped or abducted person - Buying or disposing of any person as a slave - Kidnapping, abducting or inducing woman to compel her marriage, etcImmoral Traffic (Prevention) Act, 1956, Section 3, Section 4, Section 6, Section 9, Section 5, Section 7 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(g)
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High Courts10 Feb 2017Allowed

MARUTI NITROTECH PRIVATE LIMITED & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0069

Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 114, Section 465, Section 406 - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Abettor present when offence is committed - Punishment for forgery - Punishment for Criminal breach of trustBombay Land Revenue Code, 1879, Section 154, Section 155 - Distraint and sale of defaulters moveable property. - Sale of defaulters immovable property.
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High Courts10 Feb 2017Dismissed

STATE OF GUJARAT Vs SAHDEVsINH RAMSINH SOLANKI & ANR

Gujarat High Court · (2017) 02 GUJ CK 0027

Indian Penal Code, 1860, Section 120B, Section 302, Section 449 - Punishment of criminal conspiracy - Punishment for murder - House-trespass in order to commit offence punishable with deathEvidence Act, 1872, Section 25, Section 27, Section 26 - Confession to police officer not to be proved - How much of information received from accused may be proved - Confession by accused while in custody of police and not to be proved against him
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High Courts09 Feb 2017

GRUH FINANCE LIMTED Vs THE DISTRICT MAGISTRATE & ORS

Gujarat High Court · (2017) 02 GUJ CK 0178

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 13, Section 17 - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset. - Enforcement of security interest - Right to appeal
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High Courts09 Feb 2017Allowed

NATVARSINH UMEDSINH VALA Vs DEPUTY SECRETARY & ORS

Gujarat High Court · (2017) 02 GUJ CK 0150

Constitution of India, Article 14, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writs - Dissolution of a District or a Regional CouncilBombay Prohibition Act, 1949, Section 66(1)(b), Section 85(1)(3) - Penalty for illegal cultivation and collection of hemp and other matters - Penalty for being drunk and for disorderly behavior
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High Courts09 Feb 2017Dismissed

AMRUTABEN DESHAJIBHAI PARMAR Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0120

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 323, Section 504 - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peacePrevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official act - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts09 Feb 2017Disposed

BHAVESHBHAI DAHYABHAIMODI & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0065

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 102, Section 102, Section 451, Section 457, Section 357 - Power of police officer to seize certain property - Power of police officer to seize certain property - Order for custody and disposal of property pending trial in certain cases - Procedure by police upon seizure of property - Order to pay compensationIndian Penal Code, 1860, Section 34, Section 109 - Acts done by several persons in furtherance of common intention - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishment
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High Courts09 Feb 2017Dismissed

KIRITSINH LAKHUBHA VALA (DARBAR) Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0062

Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860, Section 107, Section 306, Section 506(2) - Abetment of a thing - Abetment of Suidde - Punishment for criminal ,intimidation
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