COURT ARCHIVE

Gujarat High Court judgments, 2017

1,314 judgments · page 47 of 66

High Courts27 Feb 2017Disposed

COMMISSIONER OF INCOME TAX-II Vs MADHUSUDAN INDUSTRIES

Gujarat High Court · (2017) 02 GUJ CK 0094

Income Tax Act, 1961, Section 80HHC, Section 80HHC, Section 80HHC, Section 80HHC, Section 80IA, Section 80IA, Section 80IA, Section 80IA - Deduction in respect of profits retained for export business - Deductions in respect of profits and gains from industrial undertakings or enterprises engaged in infrastructure development, etc

High Courts27 Feb 2017Allowed

RAMILABEN MANGESHBHAI RATHOD Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0020

Prohibition Act, 1961, Section 116(2), Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts27 Feb 2017Allowed

MOHAMMED SOHIL @ BOBO MOHAMMED RAFIQ NOORMOHAMMED SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0016

Indian Penal Code, 1860, Section 114, Section 379, Section 356 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts23 Feb 2017

Ajay Surendra Patel Vs Deputy Commissioner Of Income Tax

Gujarat High Court · (2017) 02 GUJ CK 0177

Income Tax Act, 1961, Section 179, Section 179, Section 179, Section 179 - Liability of directors of private company in liquidation

High Courts23 Feb 2017

THE STATE OF GUJARAT Vs PARESH @ PALIYO GOPALDAS PATEL(KADAVA) & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0163

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 235 - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by it - Judgment of acquittal or convictionIndian Penal Code, 1860, Section 397, Section 34, Section 188, Section 394 - Robbery or dacoity, with attempt to cause death or grievous hurt - Acts done by several persons in furtherance of common intention - Disobedience to order duly promulgated by public servant - Voluntarily causing hurt in committing robbery

High Courts23 Feb 2017Disposed

STATE OF GUJARAT Vs ARVIND DEVsHI MAKVANA & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0126

Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 147, Section 324, Section 323, Section 148, Section 149, Section 143, Section 504, Section 12B - Punishment of criminal conspiracy - Punishment for murder - Acts done by several persons in furtherance of common intention - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment - Intentional insult with intent to provoke breach of the peace

High Courts23 Feb 2017

JABBARMIYA ALIAS KALIMMIYA SUJATMIYA TIRMIZI Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0103

Prohibition Act, 1961, Section 81, Section 99, Section 66B, Section 98, Section 65AE, Section 116(2)B -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts23 Feb 2017

RAJUBHAI POPATBHAI KAKRECHA ( KADIA ) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0101

Prohibition Act, 1961, Section 81, Section 98(c), Section 116B, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts23 Feb 2017

SANDIPSINH RAGHUVIRSINH TOMAR Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0100

Prohibition Act, 1961, Section 81, Section 66B, Section 116B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts23 Feb 2017

SHANTABEN RAJESH DEVAJI NAT Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0099

Prohibition Act, 1961, Section 81, Section 66(1)B, Section 116(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

High Courts23 Feb 2017

SIDDHRAJSINH AJAYKUMAR JADAV Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0098

Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 147, Section 324, Section 307, Section 323, Section 149, Section 143, Section 504, Section 120(b), Section 506(2) - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Punishment for voluntarily causing hurt - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment - Intentional insult with intent to provoke breach of the peace - Concealing design to commit offence punishable with imprisonment - Punishment for criminal ,intimidationArms Act, 1959, Section 25(1B) -

High Courts23 Feb 2017

SURENDRA ALIAS SATISHBHAI S/O NATHBHAI PATEL Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0097

Prohibition Act, 1961, Section 81, Section 66(1)B, Section 65EA, Section 116(B)(C) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts22 Feb 2017

THE STATE OF GUJARAT Vs SAIYED ZAFAR HUSEN ANWAR HUSEN & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0197

Code of Criminal Procedure, 1973, Section 313, Section 235(2) - Power to examine the accused - Judgment of acquittal or convictionIndian Penal Code, 1860, Section 397, Section 342, Section 395, Section 385, Section 365, Section 386, Section 384, Section 120(b), Section 506(2) - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for wrongful confinement - Punishment for dacoity - Putting person in fear of injury in order to commit extortion - Kidnapping or abducting with intent secretly and wrongfully to confine person - Extortion by putting a person in fear of death or of grievous hurt - Punishment for extortion - Concealing design to commit offence punishable with imprisonment - Punishment for criminal ,intimidationArms Act, 1959, Section 25(1)(a), Section 25(1)(b) - Punishment for certain offences - Punishment for certain offences

High Courts22 Feb 2017Dismissed

Farsubhai Muljibhai Goklani Vs State of Gujarat & Ors.

Gujarat High Court · (2017) 02 GUJ CK 0181

Constitution of India, Article 226, Article 32 - Power of High Courts to Issue certain writs - Remedies for enforcement of rights conferred by this PartCode of Criminal Procedure, 1973, Section 156, Section 190, Section 154, Section 157, Section 200, Section 156(3), Section 154(1), Section 154(3) - Police officers power to Investigate cognizable case - Cognizance of offences by Magistrates - Information in cognizable cases - Procedure for Investigation - Examination of complainant - Police officers power to Investigate cognizable case - Information in cognizable cases - Information in cognizable casesIndian Penal Code, 1860, Section 191 - Giving false evidence

High Courts22 Feb 2017Dismissed

YATINKUMAR JASUBHAI PATEL &ORS. Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 02 GUJ CK 0171

Constitution of India, Article 14, Article 226, Article 15(4) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts to Issue certain writs - Annulment or suspension of acts and resolutions of District and Regional CouncilsMedical Council Act, 1956, Section 10, Section 10D - The Executive CommitteeGujarat University Act, 1949, Section 39, Section 32 - Post-graduate teaching - Regulation and Rules

High Courts22 Feb 2017Allowed

STATE OF GUJARAT THRU SECRETARY, & ANR. Vs PATEL AMIT BABULAL S/O. BABULAL PATEL & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0162

Constitution of India, Article 14, Article 309, Article 16 -Gujarat Secondary and Higher Secondary Education Act, 1972, Section 35

High Courts22 Feb 2017Dismissed

JABBARBHAI NOORBHAI SAIYED & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0148

Indian Penal Code, 1860, Section 145, Section 120B, Section 302, Section 201, Section 376, Section 34, Section 147, Section 324, Section 148, Section 143, Section 118 - Joining or continuing in unlawful assembly, knowing it has been commanded to disperse - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Punishment for rape - Acts done by several persons in furtherance of common intention - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Punishment - Concealing design to commit offence punishable with death or imprisonment for life

High Courts22 Feb 2017

THE STATE OF GUJARAT Vs MAHOMADJAMIL VALIMAHOMAD SHAIKH & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0141

Indian Penal Code, 1860, Section 397, Section 395 - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for dacoity

High Courts22 Feb 2017

CHANDRESH @ CHANDRAKANT @ RAGHU THAKARSHI VADODARA, VALMIKI Vs POLICE COMMISSIONER & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0104

Indian Penal Code, 1860, Section 114, Section 379, Section 380, Section 457 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

High Courts22 Feb 2017

MAYDIN ALIAS BADSHAH BABUBHAI HUSAINBHAI SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0102

Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(BBB)