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Gujarat High Court judgments, 2017

1,314 judgments · page 46 of 66

High Courts28 Feb 2017Disposed

COMMISSIONER OF INCOME TAX-II Vs RAMESHCHANDRA S PATEL

Gujarat High Court · (2017) 02 GUJ CK 0105

Income Tax Act, 1961, Section 80IA, Section 80IA, Section 80IA, Section 80IA - Deductions in respect of profits and gains from industrial undertakings or enterprises engaged in infrastructure development, etc
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High Courts28 Feb 2017Disposed

RUTURAJ AYURVEDIC GRUH UDHYOG ( THROUGH RES.NO.2) & ANR. Vs NAVNITLAL AND COMPANY THROUGH DEVANG MANOJBHAI GANDHI & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0028

Negotiable Instruments Act, 1881, Section 138, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account - Dishonour of cheque for insufficiency, etc., of funds in the accountPartnership Act, 1932, Section 69(2), Section 69(2) - Effect of non-registration - Effect of non-registration
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High Courts28 Feb 2017Allowed

JAYESH @ MONTY RAVINDRABHAI MORE Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0017

Indian Penal Code, 1860, Section 114, Section 379, Section 323, Section 395, Section 392, Section 394 -Gujarat Police Act, 1951, Section 135 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts27 Feb 2017Allowed

JAYESH @ TENIYO BHIMJIBHAI CHAVDA & ANR. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0147

Indian Penal Code, 1860, Section 147, Section 147, Section 324, Section 324, Section 323, Section 323, Section 326, Section 326, Section 148, Section 148, Section 149, Section 149 - Punishment for rioting - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Voluntarily causing ievous hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Every member of unlawful assembly guilty of offence committed in prosecution of common object
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High Courts27 Feb 2017Dismissed

GOVINDBHAI MASHARUBHAI BHARAVAD Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0138

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 374(2) - 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 323 - Punishment for voluntarily causing hurtScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, Section 3(1)(x) - Punishments for offences of atrocities
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High Courts27 Feb 2017Disposed

COMMISSIONER OF INCOME TAX-II Vs E INFOCHIPS LTD

Gujarat High Court · (2017) 02 GUJ CK 0111

Income Tax Act, 1961, Section 43B, Section 43B, Section 43B, Section 43B, Section 36(1)(va), Section 36(1)(va), Section 36(1)(va), Section 36(1)(va) - Certain deductions to be only on actual payment - Other deductions
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High Courts27 Feb 2017Allowed

MOHSIN ALLARAKHA SHEKH Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0106

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 332, Section 504, Section 186, Section 343, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
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