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Gujarat High Court judgments, 2017

1,314 judgments · page 45 of 66

High Courts02 Mar 2017Dismissed

Satish Menon Vs State of Gujarat

Gujarat High Court · (2017) CriLJ 2076

Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138, Section 141
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High Courts01 Mar 2017Allowed

CHINTAN JADAVBHAI PATEL Vs INCOME TAX OFFICER

Gujarat High Court · (2017) 03 GUJ CK 0212

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 147, Section 147, Section 147, Section 147, Section 148, Section 148, Section 148, Section 148, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 143(1), Section 143(1), Section 143(1), Section 143(1) - Income escaping assessment - Issue of notice where income has escaped assessment - Assessment - Assessment
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High Courts01 Mar 2017

SELABHAI BHARABHAI BHARVAD Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0015

Code of Criminal Procedure, 1973, Section 433, Section 432 - Power to commute sentence - Power to suspend or remit sentencesIndian Penal Code, 1860, Section 302 - Punishment for murderBombay Police Act, 1951, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts01 Mar 2017Disposed

GANGABEN WD/O GOVINDBHAI VAJEHSINGH VANJARA Vs STATE OF GUJARAT &ORS.

Gujarat High Court · (2017) 03 GUJ CK 0013

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 102 - Power of police officer to seize certain propertyPrevention of Corruption Act, 1988, Section 18, Section 13(2), Section 13(1)(e) - Power to inspect bankers books - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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High Courts28 Feb 2017Dismissed

VIDEOCON INDUSTRIES LTD Vs V V PANDYA & 2

Gujarat High Court · (2017) 02 GUJ CK 0192

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 4, Section 6, Section 8, Section 10, Section 11, Section 9, Section 36, Section 2A, Section 5 - Conciliation officers - Courts of Inquiry - Filling of vacancies - Reference of disputes to Boards, Courts or Tribunals - Procedure and powers of conciliation officers. Boards, Courts and Tribunals and National Tribunals. - Finality of orders constituting Boards, etc - Representation of parties. - Dismissal, etc., of an individual workman to be deemed to be an industrial dispute - Boards of Conciliation
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High Courts28 Feb 2017Allowed

JAGDISHPRASAD RAMSHWRUPPRASAD GUPTA & 4 Vs STATE OF GUJARAT & 1

Gujarat High Court · (2017) 02 GUJ CK 0183

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 498A, Section 323, Section 504 - Abettor present when offence is committed - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Intentional insult with intent to provoke breach of the peace
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High Courts28 Feb 2017

GHELABHAI GOVINDBHAI RABARI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0149

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 41, Section 42, Section 18, Section 29, Section 43, Section 17, Section 50 - Power to issue warrant and authorisation - Power of entry, search, seizure and arrest without warrant or authorisation - Punishment for contravention in relation to opium poppy and opium - Punishment for abetment and criminal conspiracy - Power of seizure and arrest in public places - Punishment for contravention in relation to prepared opium - Conditions under which search of persons shall be conducted
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High Courts28 Feb 2017Allowed

RAKESH OMPRAKASH RAMSUNDAR YADAV Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0118

Indian Penal Code, 1860, Section 397, Section 399, Section 120(b) - Robbery or dacoity, with attempt to cause death or grievous hurt - Making preparation to commit dacoity - Concealing design to commit offence punishable with imprisonmentArms Act, 1959, Section 25(1)(A)(1-B) -Gujarat Police Act, 1951, Section 135(1) -
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