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Gujarat High Court judgments

35,351 judgments · page 402 of 1,768

High Courts06 Mar 2017Allowed

RAKESHKUMAR RAMCHANDRA PATEL & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0031

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 467, Section 465, Section 406 - 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
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High Courts06 Mar 2017Allowed

VICKY CHOTUBHAI DAYARAM KOLI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0028

Indian Penal Code, 1860, Section 114, Section 147, Section 324, Section 323, Section 148, Section 149, Section 427, Section 143, Section 294(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts03 Mar 2017

ANIRUDDHSINH PRATAPSINH GOHIL Vs GRUH FINANCE LIMITED & Ors

Gujarat High Court · (2017) 03 GUJ CK 0206

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14 - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset.
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High Courts03 Mar 2017

PARMAR NAVALSINH HAMUBHAI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0126

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 114, Section 224, Section 147, Section 307, Section 323, Section 148, Section 506, Section 149, Section 504 - Abettor present when offence is committed - Resistance or obstruction by a person to his lawful apprehension - Punishment for rioting - Attempt to murder - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for criminal ,intimidation - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Intentional insult with intent to provoke breach of the peaceArms Act, 1959, Section 27, Section 25(1)(1B)(a) - Punishment for using arms, etc - Punishment for certain offences
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High Courts03 Mar 2017Dismissed

KANTIBHAI JOITARAM PATEL & ANR. Vs LAXMANJI BIKHAJI THAKORE & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0125

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 506, Section 427, Section 406, Section 120(b) - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees - Punishment for Criminal breach of trust - Concealing design to commit offence punishable with imprisonment
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High Courts03 Mar 2017Allowed

NIRAV MAGANBHAI SOLANKI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0017

Indian Penal Code, 1860, Section 114, Section 392, Section 504, Section 394, Section 506(2), Section 376(D) - Abettor present when offence is committed - Punishment for robbery - Intentional insult with intent to provoke breach of the peace - Voluntarily causing hurt in committing robbery - Punishment for criminal ,intimidation - Punishment for rapeArms Act, 1959, Section 27(1), Section 25(1A), Section 25(1)(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts02 Mar 2017

STATE OF GUJARAT Vs BHOVANBAI ALIAS BHAGWANBHAI BAVABHAI & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0225

Code of Criminal Procedure, 1973, Section 482, Section 313, Section 232 - Saving of inherent powers of High Court - Power to examine the accused - AcquittalIndian Penal Code, 1860, Section 302, Section 144, Section 147, Section 323, Section 148, Section 342, Section 149, Section 143 - Punishment for murder - Joining unlawful assembly armed with deadly weapon - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Punishment for wrongful confinement - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment
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High Courts02 Mar 2017

SHILPA Vs HEMANT MANJIBHAI VAGH

Gujarat High Court · (2017) 03 GUJ CK 0224

Code of Civil Procedure, 1908, Section 24, Section 125 - General power of transfer and withdrawal - Power of other High Courts to make rulesHindu Marriage Act, 1955, Section 13, Section 9 - Divorce - Restitution of conjugal rights
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High Courts02 Mar 2017Allowed

AKSHAR INFRASTRUCTURE PVT LTD. Vs INCOME TAX OFFICER - WARD 1

Gujarat High Court · (2017) 03 GUJ CK 0213

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 148, Section 148, Section 148, Section 148, Section 69, Section 69, Section 69, Section 69, Section 143(3), Section 143(3), Section 143(3), Section 143(3) - Income escaping assessment - Issue of notice where income has escaped assessment - Unexplained investments - Assessment
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High Courts02 Mar 2017Dismissed

CHANDUBHAI NARSINHBHAI TADVI & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0123

Indian Penal Code, 1860, Section 302, Section 302, Section 148, Section 148, Section 149, Section 149, Section 143, Section 143 - Punishment for murder - Punishment for murder - Rioting, armed with deadly weapon - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment - Punishment
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