Om Sai Metals Versus Vs Assistant Commissioner Of Income Tax, Navsari Cirlce & Anr.
.... sessing Officer during the course of assessment proceedings and such failure on the part of the petitioner in disclosing the correct figure of the unaccounted sale/income resulted into under assessment for which, the notice under section 148 of the Act was issued. 7.2 It was submitted that ...
Gujarat High Court
Salman @Mufti Mohammad Salman Azhari S/o Mohammad Hasan Razvi Versus Vs State Of Gujarat & Ors.
.... provisions of the PASA Act, 1985, is sustainable in law? 10. Before adverting to the issue raised by the respective parties, let us see the statutory provisions. 11. In the grounds of detention, it has been alleged that the petitioner is a ‘dangerous person’ and he is continuous his ...
Gujarat High Court
Ramjivan S/O Virdharam Pokraram Saran (Bishnoi) Versus Vs State Of Gujarat & Ors.
.... affects the community at large. The Constitution Bench held thus : “51. We have here a case of detention under Rule 30 of the Defence of India Rules which permits apprehension and detention of a person likely to act in a manner prejudicial to the maintenance of public order. It follows that ...
Gujarat High Court
Vikram @ Azad Pravinsinh Raghunandansinh Rathod Thro Abhaysinh Pravinsinh Rathod Versus Vs State Of Gujarat & Ors.
.... cts the community at large. The Constitution Bench held thus : “51. We have here a case of detention under Rule 30 of the Defence of India Rules which permits apprehension and detention of a person likely to act in a manner prejudicial to the maintenance of public order. It follows that if s ...
Gujarat High Court
Sahil Sajidali Shaikh Through Azruddin Kamruddin Saiyed Versus Vs State Of Gujarat & Ors.
.... . A mere disturbance of law and order leading to disorder is thus not necessarily sufficient for action under the Defence of India Act but disturbances which subvert the public order are. A District Magistrate is entitled to take action under Rule 30(1)(b) to prevent subversion of public order b ...
Gujarat High Court
Vijay Bhavanbhai Chaturbhai Sumesara Thro Bhavanbai Chaturbhai Sumesara Versus Vs State Of Gujarat & Ors.
.... disturbance of law and order leading to disorder is thus not necessarily sufficient for action under the Defence of India Act but disturbances which subvert the public order are. A District Magistrate is entitled to take action under Rule 30(1)(b) to prevent subversion of public order but not i ...
Gujarat High Court
Ramkishore Bharatsinh Yadav Versus Vs State Of Gujarat & Anr.
.... icted both the appellants-accused for a serious offence of gang-rape. Learned APP, while referring to the evidence of the complainant (PW-5) Shambliben Somabhai Ganava, who is the mother of the victim, Medical Officer (PW-10) Dr.Samish Dineshbhai as well as the Investigating Officers, namely, Po ...
Gujarat High Court
Arunkumar Somabhai Sutaria Versus Vs State Of Gujarat & Anr.
.... f complainant / direct primary oral or documentary evidence, held, it is permissible to draw and inferential deduction of culpability / guilt of a public servant under Section 7 and 13(1)(d) r/w. Section 13(2) based on other evidence including circumstantial evidence, adduced by the prosecution. ...
Gujarat High Court
Purshottambhai Odhavjibhai Solanki Versus Vs State Of Gujarat & Anr.
.... must be "right and just and fair'' and not arbitrary, fanciful or oppressive; otherwise it would be no procedure at all and the requirement of Art. 21 would not be satisfied. Any procedure which permits impairment of the constitutional right to go abroad without giving reasonable oppo ...
Gujarat High Court
Savanbhai Mithabhai Parmar Through Mod Nasir Ibrahimbhai Versus Vs State Of Gujarat & Ors.
.... ee Vs. State of Bengal, 1969 (1) SCC 10 held and observed that mere disturbance of law and order leading to detention order is thus not necessarily sufficient for action under preventive detention Act. Paras-17 & 18 are relevant to refer, which read thus: “17. In this connection, we may ...
Gujarat High Court
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