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Gujarat High Court judgments

35,351 judgments · page 406 of 1,768

High Courts22 Feb 2017Dismissed

Farsubhai Muljibhai Goklani Vs State of Gujarat & Ors.

Gujarat High Court · (2017) 02 GUJ CK 0181

Constitution of India, Article 226, Article 32 - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this PartCode of Criminal Procedure, 1973, Section 156, Section 190, Section 154, Section 157, Section 200, Section 156(3), Section 154(1), Section 154(3) - Police officers power to Investigate cognizable case - Cognizance of offences by Magistrates - Information in cognizable cases - Procedure for Investigation - Examination of complainant - Police officers power to Investigate cognizable case - Information in cognizable cases - Information in cognizable casesIndian Penal Code, 1860, Section 191 - Giving false evidence
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High Courts22 Feb 2017Dismissed

YATINKUMAR JASUBHAI PATEL &ORS. Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 02 GUJ CK 0171

Constitution of India, Article 14, Article 226, Article 15(4) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writs - Annulment or suspension of acts and resolutions of District and Regional CouncilsMedical Council Act, 1956, Section 10, Section 10D - The Executive CommitteeGujarat University Act, 1949, Section 39, Section 32 - Post-graduate teaching - Regulation and Rules
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High Courts22 Feb 2017Dismissed

JABBARBHAI NOORBHAI SAIYED & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0148

Indian Penal Code, 1860, Section 145, Section 120B, Section 302, Section 201, Section 376, Section 34, Section 147, Section 324, Section 148, Section 143, Section 118 - Joining or continuing in unlawful assembly, knowing it has been commanded to disperse - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Punishment for rape - Acts done by several persons in furtherance of common intention - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Punishment - Concealing design to commit offence punishable with death or imprisonment for life
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High Courts21 Feb 2017

ASHISH KAPIL NANDA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0198

Indian Penal Code, 1860, Section 468, Section 114, Section 302, Section 201, Section 34, Section 212, Section 164, Section 504, Section 118, Section 364A, Section 474, Section 346, Section 363, Section 188, Section 345 - Forgery for purpose of cheating - Abettor present when offence is committed - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention - Harbouring offender - . - Intentional insult with intent to provoke breach of the peace - Concealing design to commit offence punishable with death or imprisonment for life - Kidnapping for ransom, etc - Having possession of document described in Sec. 466 or 467, knowing it to be forged and intending to use it as genuine - Wrongful confinement in secret - Punishment for kidnapping - Disobedience to order duly promulgated by public servant - Wrongful confinement of person for whose liberation writ has been issuedEvidence Act, 1872, Section 26 - Confession by accused while in custody of police and not to be proved against himWild Life (Protection) Act, 1972, Section 30, Section 27 - Causing fire prohibited - Restriction on entry in sanctuary
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High Courts21 Feb 2017Dismissed

STATE OF GUJARAT Vs JAGJIVAN @ JAGDISH @ SURESH BHOPABHAI @ ARJANBHAI PARMAR

Gujarat High Court · (2017) 02 GUJ CK 0146

Code of Criminal Procedure, 1973, Section 313, Section 232, Section 209, Section 235(1) - Power to examine the accused - Acquittal - Commitment of case to Court of Session when offence is triable exclusively by it - Judgment of acquittal or convictionIndian Penal Code, 1860, Sectiom 376
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High Courts21 Feb 2017

STATE OF GUJARAT Vs MEHURBHAI KANABHAI DHANDHAL & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0143

Code of Criminal Procedure, 1973, Section 209, Section 235(1), Section 378(1), Section 378(3) - Commitment of case to Court of Session when offence is triable exclusively by it - Judgment of acquittal or conviction - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860, Section 114, Section 323, Section 506, Section 427, Section 403, Section 504, Section 352 - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees - Dishonest misappropriation of property - Intentional insult with intent to provoke breach of the peace - Punishment for assault or criminal force otherwise than on grave provocationBombay Police Act, 1951, Section 135 -
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High Courts21 Feb 2017Allowed

ARJANBHAI BHAGABHAI DANGAR & ORS Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0119

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420, Section 114, Section 506, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Abettor present when offence is committed - Punishment for criminal ,intimidation - Punishment for Criminal breach of trustGujarat Land Revenue Rules, 1972, Rule 108(5)
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High Courts20 Feb 2017Dismissed

REGIONAL DIRECTOR Vs JANABEN PRAINBHAI

Gujarat High Court · (2017) 02 GUJ CK 0195

Employees State Insurance Act, 1948, Section 75, Section 77, Section 82, Section 82(2) - Matters to be decided by Employees Insurance Court - Commencement of proceedings - Appeal - Appeal
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High Courts20 Feb 2017Allowed

MADHUSUDAN INDUSTRIES LTD, & ANR. Vs UNION OF INDIA, & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0187

Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsCentral Excise Act, 1944, Section 35F, Section 35F, Section 35B, Section 35B, Section 35C, Section 35C, Section 35(2A), Section 35(2A) - Deposit, pending appeal, of duty demanded or penalty levied. - Deposit, pending appeal, of duty demanded or penalty levied. - Appeals to the Appellate Tribunal - Appeals to the Appellate Tribunal - Orders of Appellate Tribunal - Orders of Appellate Tribunal - Appeals to Commissioner (Appeals)]. - Appeals to Commissioner (Appeals)].Customs Act, 1962, Section 129C(6), Section 129C(6) -
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High Courts20 Feb 2017

PRINCIPAL COMMISSIONER OF INCOME TAX Vs WOCO MOTHERSON ADVANCED RUBBER TECHNOLOGIES LIMITED

Gujarat High Court · (2017) 02 GUJ CK 0182

Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 142, Section 142, Section 142, Section 142, Section 153, Section 153, Section 153, Section 153, Section 10AA, Section 10AA, Section 10AA, Section 10AA, Section 144C, Section 144C, Section 144C, Section 144C - Assessment - Inquiry before assessment - Time limit for completion of assessments and reassessments
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High Courts20 Feb 2017Dismissed

LALJIBHAI RATNAJI ASSAJI & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0130

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention 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 servantBombay Land Revenue Code, 1879, Section 135D - Register of mutations and register of disputed cases.
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