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Gujarat High Court judgments, 2017

1,314 judgments · page 48 of 66

High Courts21 Feb 2017

ASHISH KAPIL NANDA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0198

Indian Penal Code, 1860, Section 468, Section 114, Section 302, Section 201, Section 34, Section 212, Section 164, Section 504, Section 118, Section 364A, Section 474, Section 346, Section 363, Section 188, Section 345 - Forgery for purpose of cheating - Abettor present when offence is committed - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention - Harbouring offender - . - Intentional insult with intent to provoke breach of the peace - Concealing design to commit offence punishable with death or imprisonment for life - Kidnapping for ransom, etc - Having possession of document described in Sec. 466 or 467, knowing it to be forged and intending to use it as genuine - Wrongful confinement in secret - Punishment for kidnapping - Disobedience to order duly promulgated by public servant - Wrongful confinement of person for whose liberation writ has been issuedEvidence Act, 1872, Section 26 - Confession by accused while in custody of police and not to be proved against himWild Life (Protection) Act, 1972, Section 30, Section 27 - Causing fire prohibited - Restriction on entry in sanctuary
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High Courts21 Feb 2017Dismissed

STATE OF GUJARAT Vs JAGJIVAN @ JAGDISH @ SURESH BHOPABHAI @ ARJANBHAI PARMAR

Gujarat High Court · (2017) 02 GUJ CK 0146

Code of Criminal Procedure, 1973, Section 313, Section 232, Section 209, Section 235(1) - Power to examine the accused - Acquittal - Commitment of case to Court of Session when offence is triable exclusively by it - Judgment of acquittal or convictionIndian Penal Code, 1860, Sectiom 376
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High Courts21 Feb 2017

STATE OF GUJARAT Vs MEHURBHAI KANABHAI DHANDHAL & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0143

Code of Criminal Procedure, 1973, Section 209, Section 235(1), Section 378(1), Section 378(3) - Commitment of case to Court of Session when offence is triable exclusively by it - Judgment of acquittal or conviction - Appeal in case of acquittal - Appeal in case of acquittalIndian Penal Code, 1860, Section 114, Section 323, Section 506, Section 427, Section 403, Section 504, Section 352 - Abettor present when offence is committed - Punishment for voluntarily causing hurt - Punishment for criminal ,intimidation - Mischief causing damage to the amount of fifty rupees - Dishonest misappropriation of property - Intentional insult with intent to provoke breach of the peace - Punishment for assault or criminal force otherwise than on grave provocationBombay Police Act, 1951, Section 135 -
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High Courts21 Feb 2017Allowed

ARJANBHAI BHAGABHAI DANGAR & ORS Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0119

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420, Section 114, Section 506, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Abettor present when offence is committed - Punishment for criminal ,intimidation - Punishment for Criminal breach of trustGujarat Land Revenue Rules, 1972, Rule 108(5)
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High Courts20 Feb 2017Dismissed

REGIONAL DIRECTOR Vs JANABEN PRAINBHAI

Gujarat High Court · (2017) 02 GUJ CK 0195

Employees State Insurance Act, 1948, Section 75, Section 77, Section 82, Section 82(2) - Matters to be decided by Employees Insurance Court - Commencement of proceedings - Appeal - Appeal
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High Courts20 Feb 2017Allowed

MADHUSUDAN INDUSTRIES LTD, & ANR. Vs UNION OF INDIA, & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0187

Constitution of India, Article 226, Article 226 - Power of High Courts to Issue certain writs - Power of High Courts to Issue certain writsCentral Excise Act, 1944, Section 35F, Section 35F, Section 35B, Section 35B, Section 35C, Section 35C, Section 35(2A), Section 35(2A) - Deposit, pending appeal, of duty demanded or penalty levied. - Deposit, pending appeal, of duty demanded or penalty levied. - Appeals to the Appellate Tribunal - Appeals to the Appellate Tribunal - Orders of Appellate Tribunal - Orders of Appellate Tribunal - Appeals to Commissioner (Appeals)]. - Appeals to Commissioner (Appeals)].Customs Act, 1962, Section 129C(6), Section 129C(6) -
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High Courts20 Feb 2017

PRINCIPAL COMMISSIONER OF INCOME TAX Vs WOCO MOTHERSON ADVANCED RUBBER TECHNOLOGIES LIMITED

Gujarat High Court · (2017) 02 GUJ CK 0182

Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 142, Section 142, Section 142, Section 142, Section 153, Section 153, Section 153, Section 153, Section 10AA, Section 10AA, Section 10AA, Section 10AA, Section 144C, Section 144C, Section 144C, Section 144C - Assessment - Inquiry before assessment - Time limit for completion of assessments and reassessments
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High Courts20 Feb 2017Dismissed

LALJIBHAI RATNAJI ASSAJI & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0130

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention 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 servantBombay Land Revenue Code, 1879, Section 135D - Register of mutations and register of disputed cases.
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High Courts17 Feb 2017Dismissed

PR COMMISSIONER OF INCOME-TAX-2 Vs SURAT TEXTILE MILLS LTD

Gujarat High Court · (2017) 02 GUJ CK 0188

Income Tax Act, 1961, Section 143(2), Section 143(2), Section 143(2), Section 143(2), Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 263, Section 263, Section 263, Section 263, Section 143(1), Section 143(1), Section 143(1), Section 143(1), Section 115JB, Section 115JB, Section 115JB, Section 115JB, Section 115JB(2), Section 115JB(2), Section 115JB(2), Section 115JB(2) - Assessment - Assessment - Revision of orders prejudicial to revenue - Assessment - Special provision for payment of tax by certain companies - Special provision for payment of tax by certain companiesSick Industrial Companies (Special Provisions) Act, 1985, Section 17(3), Section 3(1)(o) - Powers of Board to make suitable order on the completion of inquiry - Definitions
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High Courts17 Feb 2017Allowed

RAKESH @ RAKO AMARSINH MAHIDA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0092

Constitution of India, Article 14, Article 21, Article 19 -Prohibition Act, 1961, Section 81, Section 116(b), Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts17 Feb 2017Allowed

DHARMESH @ DHAMO @ ANDO FALGUNBHAI NAYAK Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0083

Indian Penal Code, 1860, Section 114, Section 144, Section 147, Section 324, Section 323, Section 148, Section 149, Section 427, Section 392, Section 452, Section 143, Section 506(2), Section 294(b) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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