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Gujarat High Court judgments

35,351 judgments · page 421 of 1,768

High Courts11 Jan 2017Dismissed

CHHANIABHAI BATHABHAI CHAUDHARI & ORS Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0136

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 144, Section 34, Section 147, Section 307, Section 326, Section 149, Section 143 - Joining unlawful assembly armed with deadly weapon - Acts done by several persons in furtherance of common intention - Punishment for rioting - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons or means - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment
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High Courts11 Jan 2017

COMMISSIONER OF CENTRAL EXCISE Vs COSMOS DENIM

Gujarat High Court · (2017) 01 GUJ CK 0135

Central Excise Act, 1944, Section 3A, Section 38A - Omitted by Finance Act, 2001 - Effect of amendments, etc., of rules, notifications or orders.Central Excise Rules, 1944, Rule 96ZQ, Rule 96ZP, Rule 96ZO, Rule 96ZQ(5)(i), Rule 96ZQ(5)(II), Rule 96ZQ(ii)
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High Courts11 Jan 2017Allowed

CHIRAG GIRISHBHAI MEHTA & ORS. Vs VILSUBEN CHIRAGBHAI MEHTA & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0062

Code of Criminal Procedure, 1973, Section 482, Section 114, Section 498A, Section 323, Section 504, Section 506(2) - Saving of inherent powers of High Court - Copy of order to accompany summons or warrant - Procedure when, after commencement of inquiry or trial. Magistrate finds case should be committedDowry Prohibition Act, 1961, Section 3, Section 7 - Penalty for giving or taking dowry - Cognizance of offences
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High Courts11 Jan 2017Allowed

MAHENDRABHAI MANACHANDLAL SHAH Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0058

Code of Criminal Procedure, 1973, Section 173(8), Section 202 - Report of police officer on completion of Investigation - Postponement of issue of processIndian Penal Code, 1860, Section 468, Section 471, Section 467, Section 504, Section 506(2) - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidation
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High Courts11 Jan 2017Allowed

HARSHADBHAI PRATAPBHAI VALA & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0057

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 498A, Section 323, Section 406, 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 - Punishment for Criminal breach of trust - Punishment for criminal ,intimidationDowry Prohibition Act, 1961, Section 3, Section 7 -
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High Courts11 Jan 2017

RITVI VIRAT SHAH Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0017

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 406 - 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 Criminal breach of trustNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
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High Courts10 Jan 2017

THE STATE OF GUJARAT Vs BHUPAT GOVIND SOLANKI & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0168

Code of Criminal Procedure, 1973, Section 215, Section 209, Section 221 - Effect of errors - Commitment of case to Court of Session when offence is triable exclusively by it - Where it is doubtful what offence has been committedIndian Penal Code, 1860, Section 302, Section 147, Section 148, Section 325, Section 149 - Punishment for murder - Punishment for rioting - Rioting, armed with deadly weapon - Punishment for voluntarily causing grievous hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common objectPrevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(l)(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 servant
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High Courts10 Jan 2017Dismissed

GUJARAT MINERAL & DEVELOPMENT CORPORATION LIMITED (GMDC LTD) Vs CHHAGANBHAI BHIKHABHAI PARMAR

Gujarat High Court · (2017) 01 GUJ CK 0156

Industrial Disputes Act, 1947, Section 10, Section 2(s), Section 33C(1), Section 33C, Section 33(C2) - Reference of disputes to Boards, Courts or Tribunals - Definitions - Recovery of money due from an employer - Recovery of money due from an employer - Conditions of service, etc., to remain unchanged under certain circum- stances during pendency of proceedings
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High Courts10 Jan 2017Allowed

ASHWINBHAI AMBALAL VYAS Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0143

Code of Criminal Procedure, 1973, Section 313, Section 313, Section 344, Section 344 - Power to examine the accused - Power to examine the accused - Summary procedure for trial for giving false evidence - Summary procedure for trial for giving false evidenceEvidence Act, 1872, Section 73, Section 73 - Comparison of signature, writing or seal with other admitted or Proved - Comparison of signature, writing or seal with other admitted or ProvedPrevention of Corruption Act, 1988, Section 13, Section 13, Section 7, Section 7, Section 13(2), Section 13(2), Section 13(1)(d), Section 13(1)(d), Section 13(1)(d)(i), Section 13(1)(d)(i), Section 13(1)(d)(II), Section 13(1)(d)(II) - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Public servant taking gratification other than legal remuneration in respect of an official act - 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 servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts10 Jan 2017Allowed

AHMEDKHAN @ GOLI S/O REHMATKHAN PATHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0053

Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 114, Section 170, Section 323, Section 384, Section 394, Section 506(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
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