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Gujarat High Court judgments, 2017

1,314 judgments · page 57 of 66

High Courts25 Jan 2017

ABDUL SAMAD ABDUL HAMID SHAIKH Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0201

Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsMotor Vehicles Act, 1988, Section 43(2), Section 43(2), Section 2(28), Section 2(28) -Gujarat Motor Vehicles Tax Act, 1958, - Section 1, Section 3, Section 3(1), Section 4, Section 2, Section 8, Section 4(1)
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High Courts25 Jan 2017Disposed

BHODARBHAI @ BHUDARBHAI DHANABHAI RATHVA & ORS Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0138

Indian Penal Code, 1860, Section 302, Section 34, Section 324 - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causing hurt by dangerous weapons or meansBombay Police Act, 1951, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts25 Jan 2017

JAYESHBHAI CHIMANBHAI PATEL & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0108

Code of Criminal Procedure, 1973, Section 482, Section 155(2), Section 46(4) - Saving of inherent powers of High Court - Information as to non-cognizable cases and Investigation of such cases - Arrest how madeIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 114, Section 467, Section 409, Section 120(b) - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Abettor present when offence is committed - Forgery of valuable security, will, etc - Criminal breach of trust by public servant, or by banker, merchant of agent - Concealing design to commit offence punishable with imprisonment
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High Courts25 Jan 2017Dismissed

STATE OF GUJARAT Vs AMRABHAI MADIYABHAI DAMOR & ORS

Gujarat High Court · (2017) 01 GUJ CK 0019

Indian Penal Code, 1860, Section 302, Section 397, Section 34, Section 147, Section 323, Section 148, Section 149, Section 395, Section 143 - Punishment for murder - Robbery or dacoity, with attempt to cause death or grievous hurt - Acts done by several persons in furtherance of common intention - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment for dacoity - PunishmentBombay Police Act, 1951, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts24 Jan 2017

Suvidha Association & 1 Vs State of Gujarat & 5

Gujarat High Court · (2017) 01 GUJ CK 0219

Bombay Land Revenue Code, 1879, Section 211, Section 108(6) - Power of State Government and of certain revenue officers to call for and examine records and proceedings of subordinate officers; and to pass orders thereupon. - Preparation of statistical and fiscal records.Bombay Provincial Municipal Corporation Act, 1949, Section 79-A
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High Courts24 Jan 2017Disposed

IMPERIAL OVERSEAS PRIVATE LIMITED Vs UNION OF INDIA & 2 ORS

Gujarat High Court · (2017) 01 GUJ CK 0205

Special Economic Zones Act, 2005, Section 8, Section 30, Section 5, Section 55, Section 55(2), Section 2(w), Section 2(l), Section 15(8), Section 55(2)(o), Section 55(2)(za) - Constitution of Board of Approval - Domestic clearance by Units - Guidelines for notifying Special Economic Zone - Power to make rules - Power to make rules - Definitions - Definitions - Setting up of Unit - Power to make rules - Power to make rulesSpecial Economic Zones Rules, 2006, Rule 53, Rule 53, Rule 48, Rule 48, Rule 49, Rule 49, Rule 18(4), Rule 18(4), Rule 51, Rule 51, Rule 47, Rule 47, Rule 52, Rule 52, Rule 50, Rule 50, Rule 18(4)(a), Rule 18(4)(a), Rule 53A(n), Rule 53A(n)
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High Courts24 Jan 2017Allowed

PRAVINBHAI PARSOTTAMBHAI CHOVATIYA & ORS Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0187

Constitution of India, Article 136 - Special leave to appeal by the Supreme CourtCode of Criminal Procedure, 1973, Section 397, Section 34, Section 70, Section 73, Section 76, Section 160, Section 41(a) - Calling for records to exercise powers of revision - Withdrawal of powers - Form of warrant of arrest and duration - Warrant may be directed to any person - Person arrested to be brought before Court without delay - Police officers power to require attendance of witnesses - When police may arrest without warrantIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 34, Section 506, Section 406, Section 504, Section 384, 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 - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Punishment for Criminal breach of trust - Intentional insult with intent to provoke breach of the peace - Punishment for extortion - Concealing design to commit offence punishable with imprisonment
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