CourtKutchehry.com

COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 392 of 1,768

High Courts07 Apr 2017

IMTIYAZ @ POPAT ABDULSATTAR MANSURI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0033

Indian Penal Code, 1860, Section 114, Section 397, Section 307, Section 323, Section 332, Section 427, Section 394, Section 506(2), Section 294(b) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
Read judgment
High Courts07 Apr 2017

INDRASBA W/O. JAYSINH CHUDASMA & ANR. Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 04 GUJ CK 0032

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 114, Section 306, Section 498(A) - Abettor present when offence is committed - Abetment of Suidde - Enticing or taking away or detaining with criminal intent a married womanEvidence Act, 1872, Section 32(1) - Case in which statement of relevant fact by person who is dead or cannot be found, etc. is relevant
Read judgment
High Courts07 Apr 2017Allowed

MOHAMADSAHID ALIES ROMI NISARAHEMAD PATHAN Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0030

Indian Penal Code, 1860, Section 114, Section 379, Section 511, Section 399, Section 402, Section 120(b) - Abettor present when offence is committed - Punishment for theft - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Making preparation to commit dacoity - Assembling for purpose of committing dacoity - Concealing design to commit offence punishable with imprisonmentArms Act, 1959, Section 29, Section 25(1B)A -Gujarat Police Act, 1951, Section 135(1) -
Read judgment
High Courts06 Apr 2017

NATUBHAI SOMABHAI ROHIT & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 04 GUJ CK 0028

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 498A, Section 323, Section 504, Section 506(2) - Abettor present when offence is committed - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidationDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
Read judgment
High Courts04 Apr 2017

Nandeshwari Steel Ltd. Thro Mitesh Ashwinbhai Patel, & Anr. Vs State of Gujarat, & Anr.

Gujarat High Court · (2017) 04 GUJ CK 0130

Central Excise Act, 1944, Section 3, Section 14, Section 9, Section 11A, Section 11AA - duties Specified in First Schedule and the Second Schedule to the Central Excise Tariff Act, 1985 to be levie - Power to summon persons to give evidence and produce documents in inquiries under this Act - Offences and penalties - Recovery of duties not levied or not paid or short levied or short-paid or erroneously refunded. - Interest on delayed payment of dutyCode of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtContract Act, 1872, Section 2(d) - Interpretation clause.
Read judgment
High Courts04 Apr 2017

Triton Ratial Private Limited & Ors. Vs State of Gujarat & Anr.

Gujarat High Court · (2017) 04 GUJ CK 0129

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 139 - Dishonour of cheque for insufficiency, etc., of funds in the account - Presumption in favour of holder
Read judgment
High Courts04 Apr 2017

Jyotindrabhai Madhusudan Joshi Vs State of Gujarat Opponent

Gujarat High Court · (2017) 04 GUJ CK 0128

Indian Penal Code, 1860, Section 302, Section 201, Section 397, Section 363 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for kidnappingEvidence Act, 1872, Section 118 - Who may testify
Read judgment
High Courts04 Apr 2017Allowed

ABDUL KADIR GULAM MOHAMAD PATHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0025

Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 147, Section 324, Section 325, Section 143, Section 504, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
Read judgment
High Courts04 Apr 2017Allowed

SARFRAJ RASULMIYA KAJI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 04 GUJ CK 0019

Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 147, Section 324, Section 325, Section 143, Section 504, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
Read judgment