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Gujarat High Court judgments

35,351 judgments · page 383 of 1,768

High Courts05 Jun 2017

HARESHBHAI JAYANTILAL THAKKAR & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 06 GUJ CK 0005

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 114, Section 467, Section 465, Section 463, Section 464, Section 470 - Punishment of criminal conspiracy - 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 - Forgery - Making a false document - Forged documentNotaries Act, 1952, Section 13 - Cognizance of offence
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High Courts05 Jun 2017

RT. REV. VM MALAVIYA & 4 Vs GY DEWAJI & 5

Gujarat High Court · (2017) 06 GUJ CK 0004

Bombay Public Trusts Act, 1950, Section 21, Section 32, Section 41, Section 80, Section 22, Section 17, Section 41A - Entries in Register - Maintenance of accounts - Order of surcharge - Bar of jurisdiction - Change - Books, indices and registers - Power of Charity Commissioner to issue directions to trustees and other persons
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High Courts16 May 2017

RAJENDRAKUMAR CHANDUBHAI VASAVA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 05 GUJ CK 0045

Code of Criminal Procedure, 1973, Section 439 - Special powers of High Court or Court of Session regarding bailIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 465, Section 406, Section 474 - Punishment of criminal conspiracy - 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 forgery - Punishment for Criminal breach of trust - Having possession of document described in Sec. 466 or 467, knowing it to be forged and intending to use it as genuine
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High Courts15 May 2017Disposed

PARESHBHAI BHIKHABHAI KUMBHANI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 05 GUJ CK 0044

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 114, Section 306 -Money Laundering Act, 1946, Section 33
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High Courts05 May 2017

MAHENDRA KUMAR KEDARNATH MODI & ORS Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2017) 05 GUJ CK 0061

Code of Criminal Procedure, 1973, Section 482, Section 482, Section 201, Section 201, Section 200, Section 200, Section 202, Section 202, Section 203, Section 203, Section 204, Section 204, Section 177, Section 177 - Saving of inherent powers of High Court - Saving of inherent powers of High Court - Procedure by Magistrate not competent to take cognizance of the case - Procedure by Magistrate not competent to take cognizance of the case - Examination of complainant - Examination of complainant - Postponement of issue of process - Postponement of issue of process - Dismissal of complaint - Dismissal of complaint - Issues of process - Issues of process - Ordinary place of Inquiry and trial - Ordinary place of Inquiry and trialNegotiable Instruments Act, 1881, Section 138, Section 138, Section 142(2), Section 142(2), Section 142(2)(a), Section 142(2)(a), Section 142(1)(A), Section 142(1)(A), Section 142(2)(b), Section 142(2)(b) - Dishonour of cheque for insufficiency, etc., of funds in the account - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences - Cognizance of offences - Cognizance of offences - Cognizance of offences - Cognizance of offences - Cognizance of offences - Cognizance of offences - Cognizance of offences
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High Courts05 May 2017Dismissed

Nilay Parag Joshi & Ors. Vs State of Gujarat & Ors.

Gujarat High Court · (2017) 05 GUJ CK 0057

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regionsMedical Council Act, 1956, Section 33 -Medical Council of India Act, 1956, Section 10(d) -
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High Courts05 May 2017

Raziuddin Nasir S/o Mohammad Nasiruddin Vs State Of Gujarat

Gujarat High Court · (2017) 05 GUJ CK 0056

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndian Penal Code, 1860, Section 468, Section 471, Section 302, Section 435, Section 307, Section 326, Section 465, Section 427, Section 124(a), Section 121(a), Section 153(A)(1)(b), Section 120( B) - Forgery for purpose of cheating - Using as genuine a forged document - Punishment for murder - Mischief by fire or explosive substance with intent to cause damage to amount of one hundred or (in case of agricultural produce) ten rupees - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for forgery - Mischief causing damage to the amount of fifty rupees - Assaulting President, Governor, etc. with intent to compel or restrain the exercise of any lawful power - Waging, or attempting to wage war, or abetting waging of war, against the Government of India - Wantonly giving provocation with intent to cause riot - Concealing design to commit offence punishable with imprisonmentArms Act, 1959, Section 27, Section 25( 1)(B)(A) - Punishment for using arms, etc - Punishment for certain offences
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High Courts05 May 2017

Jamalbhai Mohammadbhai Mehtar S/o Mohammadbhai Mehtar Vs State Of Gujarat

Gujarat High Court · (2017) 05 GUJ CK 0054

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 120B, Section 114, Section 302, Section 324, Section 323, Section 326, Section 342, Section 167, Section 344, Section 365, Section 364, Section 341, Section 331, Section 348, Section 340, Section 367, Section 329 - Punishment of criminal conspiracy - Abettor present when offence is committed - Punishment for murder - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for wrongful confinement - Public servant framing an incorrect document with intent to cause injury - Wrongful confinement for ten or more days - Kidnapping or abducting with intent secretly and wrongfully to confine person - Kidnapping or abducting in order to inurder - Punishment for wrongful restraint - Voluntarily causing grievous hurt to extort confession, or to compel restoration of property - Wrongful confinement to extort confession or compel restoration of operty - Wrongful confinement - Kidnapping or abducting in order to subject person to grievous hurt, slavery, etc - Voluntarily causing grievous hurt to extort property, or to constrain to an illegal act
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High Courts05 May 2017

Kalavati Hasmukhrai Mehta Vs State Of Gujarat

Gujarat High Court · (2017) 05 GUJ CK 0053

Code of Criminal Procedure, 1973, Section 482, Section 482 - Saving of inherent powers of High Court - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 109 - Punishment of abetment if the act abetted is committed in consequence and where no express provision is made for its punishmentPrevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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