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Gujarat High Court judgments, 2017

1,314 judgments · page 38 of 66

High Courts22 Mar 2017

Navin Kohli Naveen Project Ltd Vs State of Gujarat & Ors.

Gujarat High Court · (2017) 03 GUJ CK 0220

Code of Criminal Procedure, 1973, Section 482, Section 190, Section 193, Section 476, Section 195(1), Section 340 - Saving of inherent powers of High Court - Cognizance of offences by Magistrates - Cognizance of offences by Courts of Session - Forms - Prosecution for contempt of lawful authority of public servants, for offences against public Justice and for offences relating to documents given in evidence - Procedure in cases mentioned in Section 195Indian Penal Code, 1860, Section 120B, Section 471, Section 114, Section 34, Section 199, Section 200, Section 193, Section 196, Section 188, Section 172 - Punishment of criminal conspiracy - Using as genuine a forged document - Abettor present when offence is committed - Acts done by several persons in furtherance of common intention - False statement made in declaration which is by law receivable as evidence - Using as true such declaration knowing it to be false - Punishment for false evidence - Using evidence known to be false - Disobedience to order duly promulgated by public servant - Absconding to avoid service of summons or other proceedings
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High Courts22 Mar 2017

DINESHKUMAR MOHANLAL RAVAL Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0193

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsPrevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(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 Courts22 Mar 2017

NARANBHAI BABUBHAI BHUVA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0160

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 302, Section 201, Section 392, Section 404 - Abettor present when offence is committed - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Punishment for robbery - Dishonest misappropriation of property possessed by deceased person at the time of his deathEvidence Act, 1872, Section 27 - How much of information received from accused may be proved
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High Courts22 Mar 2017

DEEPAK SHYAMSUNDER AGRAWAL Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0153

Code of Criminal Procedure, 1973, Section 482, Section 482 - Saving of inherent powers of High Court - 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 Courts22 Mar 2017Allowed

CHANDUBHAI BACHUBHAI VAGHASIYA & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0091

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 147, Section 324, Section 323, Section 148, Section 149, Section 504 -Gujarat Police Act, 1951, Section 135, Section 37(1) -
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High Courts21 Mar 2017Dismissed

TAKSHASHILA REALTIES PVT LTD Vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(2), & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0221

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 148, Section 148, Section 148, Section 148, Section 142(2A), Section 142(2A), Section 142(2A), Section 142(2A), Section 288(2), Section 288(2), Section 288(2), Section 288(2) - Issue of notice where income has escaped assessment - Inquiry before assessment - Appearance by authorised representative
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High Courts21 Mar 2017Dismissed

VINUBHAI MOHANLAL DOBARIA Vs CHIEF COMMISSIONER OF INCOME TAX, & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0209

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 218, Section 219 - Separate charges for charges distinct offence - Three offences of same kind within year may be charged togetherIncome Tax Act, 1961, Section 143(1), Section 143(1), Section 143(1), Section 143(1), Section 276CC, Section 276CC, Section 276CC, Section 276CC - Assessment - Failure to furnish returns of Income
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High Courts21 Mar 2017

KIRAN MANILAL DABHI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0186

Indian Penal Code, 1860, Section 114, Section 302, Section 304, Section 323 - Abettor present when offence is committed - Punishment for murder - Punishment for culpable homicide not amounting to murder - Punishment for voluntarily causing hurt
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High Courts21 Mar 2017

PR COMMISSIONER OF INCOME TAX VADODARA Vs SUN PHARMACEUTICAL INDUSTRIES

Gujarat High Court · (2017) 03 GUJ CK 0157

Income Tax Act, 1961, Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 275(1)(a), Section 275(1)(a), Section 275(1)(a), Section 275(1)(a) - Failure to furnish returns, comply with notices, concealment of income, etc - Bar of limitation for imposing penalties
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High Courts21 Mar 2017

RAJUBHAI SON OF VITTHALRAO @ MITHANLAL KHATIK Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0143

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 374 - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by it - Appeals from convictionsIndian Penal Code, 1860, Section 376, Section 363, Section 366 - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts21 Mar 2017

SAIYAD IMRANMIYA MAJIDMIYA Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0139

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 29, Section 67, Section 8(c), Section 20(B)(2-C) - Report of arrest and seizure - Punishment for abetment and criminal conspiracy - Power to call for information, etc - Prohibition of certain operations - Punishment for contravention in relation to cannabis plant and cannabis
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High Courts21 Mar 2017

THAKORE YASHPALSINH GOVINDSINH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0136

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Agricultural Produce Markets Act, 1963, Section 6, Section 5, Section 52, Section 2(XIII), Section 2(XIV), Section 54(2), Section 11(5)(a) - Declaration of market areas - Declaration of intention of regulating purchase and sale of agricultural produce in specified area - Power to de-notify or divide market area - Definitions - Definitions - Power of State Government to dissolve and constitute market committee on alteration of limits of market - Constitution of market committee
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