COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 404 of 1,768

High Courts28 Feb 2017Allowed

JAGDISHPRASAD RAMSHWRUPPRASAD GUPTA & 4 Vs STATE OF GUJARAT & 1

Gujarat High Court · (2017) 02 GUJ CK 0183

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 - 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

High Courts28 Feb 2017

HEIRS OF DECEASED GIRISHCHANDRA CHHAGANLAL RAVAT Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0167

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictions

High Courts28 Feb 2017

GHELABHAI GOVINDBHAI RABARI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0149

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 41, Section 42, Section 18, Section 29, Section 43, Section 17, Section 50 - Power to issue warrant and authorisation - Power of entry, search, seizure and arrest without warrant or authorisation - Punishment for contravention in relation to opium poppy and opium - Punishment for abetment and criminal conspiracy - Power of seizure and arrest in public places - Punishment for contravention in relation to prepared opium - Conditions under which search of persons shall be conducted

High Courts28 Feb 2017Dismissed

COMMISSIONER OF INCOME TAXV Vs KISAN DISCRETIONERY FAMILY TRUST

Gujarat High Court · (2017) 02 GUJ CK 0133

Income Tax Act, 1961, Secion 80IA, Secion 80IA, Secion 80IA, Secion 80IA

High Courts28 Feb 2017Allowed

RAKESH OMPRAKASH RAMSUNDAR YADAV Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0118

Indian Penal Code, 1860, Section 397, Section 399, Section 120(b) - Robbery or dacoity, with attempt to cause death or grievous hurt - Making preparation to commit dacoity - Concealing design to commit offence punishable with imprisonmentArms Act, 1959, Section 25(1)(A)(1-B) -Gujarat Police Act, 1951, Section 135(1) -

High Courts28 Feb 2017Allowed

SALIMBHAI JAMALBHAI KALWA-KHATKI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0117

Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(BBB)

High Courts28 Feb 2017Allowed

LAVINGABEN W/O GARIBDAS KANJIBHAI CHUNARA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0116

Prohibition Act, 1961, Section 81, Section 66B, Section 65E -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts28 Feb 2017Disposed

COMMISSIONER OF INCOME TAX-II Vs RAMESHCHANDRA S PATEL

Gujarat High Court · (2017) 02 GUJ CK 0105

Income Tax Act, 1961, Section 80IA, Section 80IA, Section 80IA, Section 80IA - Deductions in respect of profits and gains from industrial undertakings or enterprises engaged in infrastructure development, etc

High Courts28 Feb 2017Allowed

MOHAMMAD FIROZ MOHAMMAD MUNNA PATHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0032

Indian Penal Code, 1860, Section 114, Section 379, Section 399, Section 120(b) -Gujarat Police Act, 1951, Section 135 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts28 Feb 2017Disposed

RUTURAJ AYURVEDIC GRUH UDHYOG ( THROUGH RES.NO.2) & ANR. Vs NAVNITLAL AND COMPANY THROUGH DEVANG MANOJBHAI GANDHI & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0028

Negotiable Instruments Act, 1881, Section 138, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account - Dishonour of cheque for insufficiency, etc., of funds in the accountPartnership Act, 1932, Section 69(2), Section 69(2) - Effect of non-registration - Effect of non-registration

High Courts28 Feb 2017Allowed

JAYESH @ MONTY RAVINDRABHAI MORE Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0017

Indian Penal Code, 1860, Section 114, Section 379, Section 323, Section 395, Section 392, Section 394 -Gujarat Police Act, 1951, Section 135 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts27 Feb 2017Allowed

UNITED INDIA INSURANCE COMPANY LIMITED Vs MANAGER, RAMKI INFRASTRUCTURE LTD & OTHERS

Gujarat High Court · (2017) 02 GUJ CK 0193

Workmens Compensation Act, 1923, Section 30 - Appeals

High Courts27 Feb 2017

SHANABHAI M PADARIYA Vs BHYAGESH JHA I.A.S

Gujarat High Court · (2017) 02 GUJ CK 0175

Gujarat Civil Services (Discipline and Appeal) Rules, 1971, Rule 9(13)

High Courts27 Feb 2017Allowed

SURENDRANAGAR JILLA SHRAMIK GENERAL KAMDAR SANGH Vs CHIEF OFFICER & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0159

Industrial Disputes (Gujarat) Rules, 1966, Rule 26, Rule 26, Rule 26A, Rule 26A, Rule 26A(1), Rule 26A(1), Rule 26A(2), Rule 26A(2)

High Courts27 Feb 2017Allowed

JAYESH @ TENIYO BHIMJIBHAI CHAVDA & ANR. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0147

Indian Penal Code, 1860, Section 147, Section 147, Section 324, Section 324, Section 323, Section 323, Section 326, Section 326, Section 148, Section 148, Section 149, Section 149 - Punishment for rioting - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Voluntarily causing ievous hurt by dangerous weapons or means - 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

High Courts27 Feb 2017Dismissed

GOVINDBHAI MASHARUBHAI BHARAVAD Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0138

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 323 - Punishment for voluntarily causing hurtScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(x) - Punishments for offences of atrocities

High Courts27 Feb 2017Allowed

SAVITABEN THAKORBHAI MAGANBHAI RATHOD Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0115

Prohibition Act, 1961, Section 81, Section 65A, Section 65F, Section 65B, Section 66(1)B, Section 65E, Section 65C, Section 65D -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts27 Feb 2017Allowed

VIKAS @ BAKRO VIJAYBHAI DIDAWALA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0114

Prohibition Act, 1961, Section 81, Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts27 Feb 2017

VIKRAM KUMARSWAMI KAVANDAR Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0113

Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 66(1)B, Section 116(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts27 Feb 2017Allowed

BHARTIBEN JAYESHBHAI KARSHANBHAI RATHOD Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0112

Prohibition Act, 1961, Section 81, Section 65A, Section 65F, Section 65B, Section 66(1)B, Section 65E, Section 65C, Section 65D -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)