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Gujarat High Court judgments

35,351 judgments · page 396 of 1,768

High Courts23 Mar 2017

MOHAMMED JUNED RASHID PATHAN Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0179

Indian Penal Code, 1860, Section 302, Section 201, Section 324, Section 379, Section 323, Section 326 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Voluntarily causing hurt by dangerous weapons or means - Punishment for theft - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means
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High Courts23 Mar 2017

STATE OF GUJARAT Vs DAHYABHAI KALIDAS PARMAR & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0146

Code of Criminal Procedure, 1973, Section 313, Section 378 - Power to examine the accused - Appeal in case of acquittalPrevention of Corruption Act, 1988, Section 13, Section 7, Section 12, Section 13(2), Section 13(1)(d), Section 13(1)(d)(i), Section 13(1)(d)(II) - Criminal misconduct by a public servant - Public servant taking gratification other than legal remuneration in respect of an official act - Punishment for abetment of offences defined In section 7 or 11 - 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 Courts23 Mar 2017

SHREEJI CORPORATION & Anr. Vs PRAVINBHAI BHAILALBHAI PATEL & Oth.

Gujarat High Court · (2017) 03 GUJ CK 0137

Code of Civil Procedure, 1908, Order 39Rule 1(2), Order 39Rule 1(2), Order 39Rule 1(2), Order 41Rule 1(r), Order 41Rule 1(r), Order 41Rule 1(r) -Registration Act, 1908, Section 17, Section 17, Section 17, Section 48, Section 48, Section 48, Section 69, Section 69, Section 69 - Documents of which registration is compulsory - Documents of which registration is compulsory - Documents of which registration is compulsory - stered documents relating to property when to take effect against oral agreements - stered documents relating to property when to take effect against oral agreements - stered documents relating to property when to take effect against oral agreements
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High Courts23 Mar 2017

UCO BANK & Oths. Vs STATE OF GUJARAT & Anr.

Gujarat High Court · (2017) 03 GUJ CK 0134

Code of Criminal Procedure, 1973, Section 482, Section 154, Section 173(2), Section 156(3), Section 190(1)(b)(c) - Saving of inherent powers of High Court - Information in cognizable cases - Report of police officer on completion of Investigation - Police officers power to Investigate cognizable case - Cognizance of offences by MagistratesIndian Penal Code, 1860, Section 242, Section 167, Section 240, Section 193, Section 194, Section 192, Section 166, Section 247, Section 168, Section 252, Section 248, Section 243, Section 120-B, Section 498-B[479-B] - Possession of counterfeit coin by person who knew it to be counterfeit when he became possessed thereof - Public servant framing an incorrect document with intent to cause injury - Delivery of Indian coin, possessed with knowledge that it is counterfeit - Punishment for false evidence - Giving or fabricating false evidence with intent to procure conviction of capital offence - Fabricating false evidence - Public servant disobeying law, with intent to cause injury to any person - Fraudulently or dishonestly diminishing weight or altering composition of Indian coin - Public servant unlawfully engaging in trade - Possession of coin by person who knew it to be altered when he became possessed thereof - Altering appearance of coin with intent that it shall pass as coin of different description - Possession of Indian coin by person who knew it to be counterfeit when he became possessed thereof
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High Courts22 Mar 2017

Navin Kohli Naveen Project Ltd Vs State of Gujarat & Ors.

Gujarat High Court · (2017) 03 GUJ CK 0220

Code of Criminal Procedure, 1973, Section 482, Section 190, Section 193, Section 476, Section 195(1), Section 340 - Saving of inherent powers of High Court - Cognizance of offences by Magistrates - Cognizance of offences by Courts of Session - Forms - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence - Procedure in cases mentioned in Section 195Indian Penal Code, 1860, Section 120B, Section 471, Section 114, Section 34, Section 199, Section 200, Section 193, Section 196, Section 188, Section 172 - Punishment of criminal conspiracy - Using as genuine a forged document - Abettor present when offence is committed - Acts done by several persons in furtherance of common intention - False statement made in declaration which is by law receivable as evidence - Using as true such declaration knowing it to be false - Punishment for false evidence - Using evidence known to be false - Disobedience to order duly promulgated by public servant - Absconding to avoid service of summons or other proceedings
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High Courts22 Mar 2017

DINESHKUMAR MOHANLAL RAVAL Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0193

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsPrevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - 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
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High Courts22 Mar 2017

NARANBHAI BABUBHAI BHUVA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0160

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 302, Section 201, Section 392, Section 404 - Abettor present when offence is committed - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Punishment for robbery - Dishonest misappropriation of property possessed by deceased person at the time of his deathEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts22 Mar 2017

DEEPAK SHYAMSUNDER AGRAWAL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0153

Code of Criminal Procedure, 1973, Section 482, Section 482 - Saving of inherent powers of High Court - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 141 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by Companies
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High Courts22 Mar 2017Allowed

CHANDUBHAI BACHUBHAI VAGHASIYA & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0091

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 149, Section 504 -Gujarat Police Act, 1951, Section 135, Section 37(1) -
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High Courts21 Mar 2017Dismissed

TAKSHASHILA REALTIES PVT LTD Vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(2), & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0221

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 148, Section 148, Section 148, Section 148, Section 142(2A), Section 142(2A), Section 142(2A), Section 142(2A), Section 288(2), Section 288(2), Section 288(2), Section 288(2) - Issue of notice where income has escaped assessment - Inquiry before assessment - Appearance by authorised representative
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