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Gujarat High Court judgments

35,351 judgments · page 394 of 1,768

High Courts28 Mar 2017

DHAVAL RAJENDRASING ATALIA Vs STATE OF GUJARAT & Anr

Gujarat High Court · (2017) 03 GUJ CK 0222

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts28 Mar 2017

MULJIBHAI VISHRAM VARSANI Vs ISHWARBHAI R JOSHI & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0197

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts28 Mar 2017

MANJULABEN PRAKASHKUMAR CHAUDHARI Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 03 GUJ CK 0181

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 41Rule 5 -Gujarat Municipalities Act, 1963, Section 14 - Determination of validity of electionsGujarat Panchayats Act, 1993, Section 31, Section 31(7) - Determination of validity of election, inquiry by Judge and procedure - Determination of validity of election, inquiry by Judge and procedure
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High Courts28 Mar 2017

THE STATE OF GUJARAT Vs NATUBHAI BECHARBHAI PATEL AND ORS.

Gujarat High Court · (2017) 03 GUJ CK 0175

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 378, Section 235 - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by it - Appeal in case of acquittal - Judgment of acquittal or convictionIndian Penal Code, 1860, Section 397, Section 147, Section 324, Section 447, Section 323, Section 148, Section 149, Section 395, Section 427, Section 156(3), Section 504, Section 506(2) -Gujarat Panchayat Act, 1961, Section 105
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High Courts28 Mar 2017

MANJULABEN PRAKASHKUMAR CHAUDHARI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0163

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 41Rule 5 -Gujarat Municipalities Act, 1963, Section 14 - Determination of validity of electionsGujarat Panchayats Act, 1993, Section 31, Section 31(7) - Determination of validity of election, inquiry by Judge and procedure - Determination of validity of election, inquiry by Judge and procedure
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High Courts28 Mar 2017

CHANDE JAYANTI BHACHU Vs ELECTION OFFICER & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0148

Constitution of India, Article 243C, Article 243D - Composition of Panchayats - Reservation of seatsCode of Civil Procedure, 1908, Order 39, Rules 3, Rules 2 -Gujarat Panchayats Act, 1993, Section 31, Section 51, Section 31(1), Section 51(5), Section 15(5), Section 51(4), Sections 51(1) -
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High Courts28 Mar 2017

DINESH @ PAPPU RAMNARESHSING LAUTSING THAKUR & Ors. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0145

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 374(2) - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by it - Appeals from convictionsIndian Penal Code, 1860, Section 114, Section 397 - Abettor present when offence is committed - Robbery or dacoity, with attempt to cause death or grievous hurtEvidence Act, 1872, Section 9 - Facts necessary to explain or introduce relevant facts
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High Courts28 Mar 2017

SANJAY GULAB SOLANKI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0141

Indian Penal Code, 1860, Section 302, Section 304, Section 307, Section 188 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Attempt to murder - Disobedience to order duly promulgated by public servant
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High Courts28 Mar 2017

BHAGWANSHARAN S/O MANIRAM SHARMA & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0106

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 ,intimidation
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High Courts28 Mar 2017Dismissed

NAGINBHAI SURABHAI DANTANI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0105

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 114, Section 323, Section 504, Section 506(2) -Gujarat Police Act, 1951, Section 135
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