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COURT ARCHIVE

Gujarat High Court judgments, 2017

1,314 judgments · page 61 of 66

High Courts16 Jan 2017Allowed

JAYANTILAL AMBALAL GANDHI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0165

Code of Criminal Procedure, 1973, Section 313, Section 313 - Power to examine the accused - Power to examine the accusedPrevention of Corruption Act, 1988, Section 7, Section 7, Section 13(2), Section 13(2), Section 13(1)(d), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official act - 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 - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts13 Jan 2017

BHUPENDRAKUMAR KANTILAL MAKWANA (BHANKHARIA) & ORS Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0137

Indian Penal Code, 1860, Section 302, Section 147, Section 324, Section 323, Section 326, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object
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High Courts13 Jan 2017Allowed

KINJALKUMAR PRADYUMANBHAI SHAH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0070

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 114, Section 467, Section 465, Section 406, Section 464 - 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 - Punishment for forgery - Punishment for Criminal breach of trust - Making a false document
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High Courts13 Jan 2017Dismissed

RAMJIJI RUPSANGJI THAKORE Vs THE STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0068

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 302, Section 201 - Abettor present when offence is committed - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender
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High Courts12 Jan 2017

BHIKHUBHAI KAMABHAI DABHI Vs SURAT MUNICIPAL CORPORATION & ORS

Gujarat High Court · (2017) 01 GUJ CK 0226

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtBombay Provincial Municipal Corporation Act, 1949, Section 56(2)(h) - Imposition of penalties of on municipal officers and servantsBombay Primary Education Act, 1947, Section 21, Section 22 - Administrative Officer - Delegation of power to appoint Administrative Officer to certain authorized municipalities
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