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Gujarat High Court judgments

35,351 judgments · page 412 of 1,768

High Courts06 Feb 2017

Mahendrasinh Bharatsinh Chudavat and another Vs Cosmos Cooperative Bank Ltd.

Gujarat High Court · (2017) 02 GUJ CK 0191

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 17, Section 13(4) - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking possession of secured asset. - Right to appeal - Enforcement of security interest
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High Courts06 Feb 2017Dismissed

THE STATE OF GUJARAT Vs KANGASIA JAYANTIBHAI SOMABHAI

Gujarat High Court · (2017) 02 GUJ CK 0152

Code of Criminal Procedure, 1973, Section 313, Section 209 - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by itIndian Penal Code, 1860, Section 376, Section 375, Section 363, Section 366 - Punishment for rape - Rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts06 Feb 2017Allowed

INDUBEN WD/O MOHANBHAI DHULJIBHAI SANKLA & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0043

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 323, Section 506(2), Section 294(b) - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Obscene acts and song.-Whoever, to the annoyance of others
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High Courts06 Feb 2017Allowed

JIGNESHBHAI SOMABHAI BAROT & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0042

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 Courts06 Feb 2017Allowed

VITHTHALBHAI ISHWARBHAI TALPADA & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0041

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 114, Section 406 - Cheating and dishonestly inducing delivery of property - Abettor present when offence is committed - Punishment for Criminal breach of trust
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High Courts02 Feb 2017Dismissed

COMMISSIONER OF INCOME-TAX-1 Vs TEJAS SECURITIES

Gujarat High Court · (2017) 02 GUJ CK 0190

Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 111A, Section 111A, Section 111A, Section 111A, Section 153C, Section 153C, Section 153C, Section 153C - Assessment - Assessment of income of any other person.-
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High Courts02 Feb 2017Allowed

NITABEN HARISHBHAI SHAH Vs TAX RECOVERY OFFICER-I, & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0184

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 220(2), Section 220(2), Section 220(2), Section 220(2) - When tax payable and when assessee deemed in default
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High Courts02 Feb 2017

MURJIBHAI VISHRAM VARSANI Vs ADAM ALIMAMAD KUMBHAR & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0170

Code of Criminal Procedure, 1973, Section 482 - 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 Courts02 Feb 2017Dismissed

THE STATE OF GUJARAT Vs JOBANJI BABJI THAKOR @ PRABHATNATH SHRIGURU

Gujarat High Court · (2017) 02 GUJ CK 0154

Code of Criminal Procedure, 1973, Section 313, Section 378(1), Section 378(3) - Power to examine the accused - Appeal in case of acquittal - Appeal in case of acquittalNarcotic Drugs and Psychotropic Substances Act, 1985, Section 42, Section 50, Section 20(b), Section 8(c) - Power of entry, search, seizure and arrest without warrant or authorisation - Conditions under which search of persons shall be conducted - Punishment for contravention in relation to cannabis plant and cannabis - Prohibition of certain operations
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High Courts02 Feb 2017Allowed

PATEL TARABEN DINESHBHAI & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0037

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 323, Section 403, Section 504, Section 506(2) -Gujarat Police Act, 1951, Section 135
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