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Gujarat High Court judgments

35,351 judgments · page 382 of 1,768

High Courts21 Jun 2017

HARERAMBHAI PUNJABHAI CHAUHAN Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0010

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 380, Section 427, Section 457, Section 454 - Theft in dwelling-house, etc. - Mischief causing damage to the amount of fifty rupees - 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 imprisonmentScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(10) - Punishments for offences of atrocities
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High Courts21 Jun 2017Allowed

DHARMENDRAKUMAR @ DHARMESHKUMAR LAXMIRAM THAKKAR Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0009

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 120B, Section 420, Section 114, Section 406, Section 507 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Abettor present when offence is committed - Punishment for Criminal breach of trust - Criminal intimidation by an anonymous communication
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High Courts16 Jun 2017

JALPA PRADEEPBHAI DESAI Vs BAR COUNCIL OF INDIA & ORS.

Gujarat High Court · (2017) 06 GUJ CK 0008

Income Tax Act, 1961, Section 194J, Section 194J, Section 194J, Section 194J - Fees for professional or technical servicesAdvocates Act, 1961, Section 26, Section 26(3), Section 26(2) - Disposal of applications for admission as an advocate - Disposal of applications for admission as an advocate - Disposal of applications for admission as an advocateBar Council of India Rules, 1975, Rule 49
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High Courts15 Jun 2017

DASHRATHSINH LAXMANSINH MAKWANA Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0046

Code of Criminal Procedure, 1973, Section 482, Section 239, Section 156(3) - Saving of inherent powers of High Court - When accused shall be discharged - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 420, Section 415, Section 408 - Cheating and dishonestly inducing delivery of property - Cheating - Criminal breach of trust by clerk or servantNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts15 Jun 2017

PRAKASHCHANDRA SHANKARBHAI PATEL Vs STATE OF GUJARAT

Gujarat High Court · (2017) 06 GUJ CK 0001

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 161 -Prevention of Corruption Act 1988, - Section 19, Section 20, Section 7, Section 12, Section 13(2), Section 13(1)(d)
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High Courts14 Jun 2017Allowed

M.C. Parmar & 4 Vs State of Gujarat & 1

Gujarat High Court · (2017) 06 GUJ CK 0056

Constitution of India, Article 16 - Dissolution of a District or a Regional CouncilCompanies Act, 1956, Section 456, Section 457 - Custody of companys property. - Powers of liquidator.
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High Courts12 Jun 2017

STATE OF GUJARAT Vs BHIMSINH LAXMANSINH VAGHELA

Gujarat High Court · (2017) 06 GUJ CK 0047

Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalPrevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d)(i), Section 13(1)(d)(II), Section 13(1)(d)(iii) - 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 Courts09 Jun 2017

UMESH BHARATBHAI THAKKAR & ANR Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0049

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtCopyright Act, 1957, Section 63, Section 65 - Offence of Infringement of copyright or other rights conferred by this Act - Possession of plates for purpose of making infringing copies
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High Courts05 Jun 2017

KISHANBHAI HARGOVANDAS PATEL & ANR Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 06 GUJ CK 0055

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Town Planning and Urban Development Act, 1976, Section 67, Section 17, Section 65, Section 50, Section 52(1), Section 48(2), Section 65(3), Section 17(1)(a)(ii) - Effect of preliminary scheme - Power of State Government to sanction draft development plan - Powers of Government to sanction or refuse to sanction the scheme and effect of sanction - Appointment of Town Planning Officer - Contents of preliminary and final scheme - Power of State Government to sanction draft scheme - Powers of Government to sanction or refuse to sanction the scheme and effect of sanction - Power of State Government to sanction draft development plan
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High Courts05 Jun 2017

HIGHNESS HOTEL PRIVATE LIMITED Vs AHMEDABAD MUNICIPAL CORPORATION & OTHERS

Gujarat High Court · (2017) 06 GUJ CK 0054

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Town Planning and Urban Development Act, 1976, Section 3, Section 22(1), Section 5 - Declaration of development area - Declaration of urban development area and constitution of urban development authority - Constitution of area development authority
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High Courts05 Jun 2017

STATE OF GUJARAT Vs RAJENDRA HARPALSINH THAKUR

Gujarat High Court · (2017) 06 GUJ CK 0043

Code of Criminal Procedure, 1973, Section 313, Section 378(3) - Power to examine the accused - Appeal in case of acquittalPrevention of Corruption Act, 1988, Section 20, Section 7, Section 13(2), Section 13(1)(d), Section 13(1)(d)(i)&(ii) - Presumption where public servant accepts gratification other than legal remuneration - 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
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