COURT ARCHIVE

Gujarat High Court judgments, 2014

1,415 judgments · page 63 of 71

High Courts04 Feb 2014

Kabhaibhai Vs State of Gujarat

Gujarat High Court · (2014) 1 GLH 574 : (2014) 2 GLR 1651

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Evidence Act, 1872 — Section 27, 6, 8Penal Code, 1860 (IPC) — Section 302, 307, 324, 326

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High Courts04 Feb 2014Dismissed

State of Gujarat Vs Khatubhai Limbabhai Pagi

Gujarat High Court · (2015) 1 Crimes 235 : (2014) 1 GLH 683 : (2014) 3 GLR 1919

Bombay Police Act, 1951 — Section 125, 134Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Penal Code, 1860 (IPC) — Section 109, 114, 302, 323, 324

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High Courts04 Feb 2014

Yaswantsinh Shankarsinh Chauhan Vs State of Gujarat

Gujarat High Court · (2015) 3 Crimes 49 : (2014) 2 GLR 1525

Criminal Procedure Code, 1973 (CrPC) — Section 427, 482

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High Courts04 Feb 2014

Kanubhai Shanabhai Gamechi Vs State of Gujarat

Gujarat High Court · (2014) 2 GLR 1620

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Evidence Act, 1872 — Section 25, 26, 27, 8Penal Code, 1860 (IPC) — Section 302, 364

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High Courts04 Feb 2014Dismissed

Babubhai Govindbhai Panara Vs State of Gujarat and 1 Another

Gujarat High Court · (2014) 2 GLR 1844

Penal Code, 1860 (IPC) — Section 114, 379

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High Courts04 Feb 2014Allowed

Vardhaman Silk Mills Ltd. Vs Dakshin Gujarat Vij Company Limited and 1

Gujarat High Court · (2014) 02 GUJ CK 0060

Constitution of India, 1950 - Article 226Electricity Act, 1910 - Section 26 26(6)

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High Courts04 Feb 2014

Dashrathbhai Mohanbhai Rathod Vs State of Gujarat

Gujarat High Court · (2014) 3 GLR 2391

Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Evidence Act, 1872 — Section 6Penal Code, 1860 (IPC) — Section 302, 452

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High Courts04 Feb 2014

Lakshmanbhai Ukabhai Parmar Vs Karmsibhai Lalabhai Parmar

Gujarat High Court · (2014) 3 GLR 2148

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 12, 14, 19, 19(1), 226Evidence Act, 1872 — Section 10, 11, 135, 136, 137

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High Courts04 Feb 2014

Commissioner of Income Tax-III Vs Bhogilal Ramjibhai Atara

Gujarat High Court · (2014) 222 TAXMAN 313

Income Tax Act, 1961 — Section 41(1), 41(c)

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High Courts04 Feb 2014

Commissioner of Income Tax Vs Ankleshwar Taluka ONGC and Land Loser Travellers Co-Operative Society

Gujarat High Court · (2014) 362 ITR 92

Income Tax Act, 1961 — Section 194C, 40(a)(ia), 40A(3)

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High Courts04 Feb 2014Disposed Off

Nalinwala N. Khammiwala Vs Deputy Engineer and 1 and Another

Gujarat High Court · (2014) 02 GUJ CK 0011

Constitution of India, 1950 - Article 226

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High Courts04 Feb 2014

Commissioner of Income Tax Vs Torrent Power Ltd.

Gujarat High Court · (2014) 272 CTR 270 : (2014) 363 ITR 474 : (2014) 222 TAXMAN 367

Income Tax Act, 1961 — Section 10(15), 10(23D), 10(34), 10(35), 143(2)

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High Courts04 Feb 2014Dismissed

Mehtab Ahrar Sikandar Sheikh Vs State of Gujarat

Gujarat High Court · (2014) CriLJ 2384

Constitution of India, 1950 — Article 14, 21Gujarat Prevention Of Anti-social Activities Act, 1985 — Section 2(c), 3

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High Courts03 Feb 2014

Commissioner of Income Tax Vs Prudent Finance (P.) Ltd.

Gujarat High Court · (2014) 225 TAXMAN 125

Income Tax Act, 1961 — Section 132, 132(4), 14A, 19(1)

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High Courts03 Feb 2014

Naynaben Babubhai Vs Keti Farmaji Paliya

Gujarat High Court · (2014) 2 GLR 1814

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, Order 14 Rule 5

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High Courts03 Feb 2014