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Gujarat High Court judgments

35,351 judgments · page 420 of 1,768

High Courts12 Jan 2017

BHIKHUBHAI KAMABHAI DABHI Vs SURAT MUNICIPAL CORPORATION & ORS

Gujarat High Court · (2017) 01 GUJ CK 0226

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtBombay Provincial Municipal Corporation Act, 1949, Section 56(2)(h) - Imposition of penalties of on municipal officers and servantsBombay Primary Education Act, 1947, Section 21, Section 22 - Administrative Officer - Delegation of power to appoint Administrative Officer to certain authorized municipalities
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High Courts12 Jan 2017Allowed

KRISHNA TRADING COMPANY, PROPRIETORSHIP FIRM & ORS Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 01 GUJ CK 0208

Code of Criminal Procedure, 1973, Section 482, Section 2(n) - Saving of inherent powers of High Court - DefinitionsNegotiable Instruments Act, 1881, Section 138, Section 141, Section 7, Section 26, Section 140 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by Companies - Drawer" "Drawee - Capacity to make, etc., promissory notes, etc. - Defence which may not be allowed in any prosecution under section 138Powers of Attorney Act, 1882, Section 2 - Execution under power-of-attorney
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High Courts12 Jan 2017Allowed

KRISHNA TRADING COMPANY, PROPRIETORSHIP FIRM & 1 Vs STATE OF GUJARAT & 1

Gujarat High Court · (2017) 01 GUJ CK 0193

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 141, Section 7, Section 140 - Dishonour of cheque for insufficiency, etc., of funds in the account - Offences by Companies - Drawer" "Drawee - Defence which may not be allowed in any prosecution under section 138Powers of Attorney Act, 1882, Section 2 - Execution under power-of-attorney
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High Courts12 Jan 2017Allowed

SAIFALI SHARIFMIYA SHAIKH Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0064

Constitution of India, Article 14, Article 21, Article 226, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writs - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 32, Section 324, Section 427, Section 506(2), Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts11 Jan 2017Dismissed

D M JADEJA & 9 Vs GUJARAT TOURISM DEVELOPMENT CORPORATION LIMITED & 3

Gujarat High Court · (2017) 01 GUJ CK 0227

Constitution of India, Article 14, Article 142, Article 16, Article 39(d) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etc - Dissolution of a District or a Regional Council - Certain principles of policy to be followed by the State
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High Courts11 Jan 2017Allowed

Jignesh Kishorbhai Bhajiawala Vs State of Gujarat and Another

Gujarat High Court · (2017) 01 GUJ CK 0212

Constitution of India, Article 21, Article 20(3), Article 22 - Amendment of the Schedule - Protection in respect of conviction for offences - Protection against arrest and detention in certain casesCentral Excise Act, 1944, Section 14 - Power to summon persons to give evidence and produce documents in inquiries under this ActCustoms Act, 1962, Section 108 - Power to summon persons to give evidence and produce documents
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High Courts11 Jan 2017Dismissed

STATE OF GUJARAT Vs TRAYA HAJI ALLARAKHIYA & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0175

Indian Penal Code, 1860, Section 376, Section 34, Section 506, Section 366 - Punishment for rape - Acts done by several persons in furtherance of common intention - Punishment for criminal ,intimidation - Kidnapping, abducting or inducing woman to compel her marriage, etc
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