Gujarat High Court Judgments 2017 — Page 52

High Courts09 Feb 2017Allowed

LAKHVIRSINH @ BABLU SUKHDEVsINH GALERIYA Vs COMMISSIONER OF POLICE, AHMEDABAD CITY & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0061

Indian Penal Code, 1860, Section 114, Section 324, Section 323 -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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High Courts09 Feb 2017Allowed

MOHAMMED AARIF @ AARIF BADSHAH ABDULREHMAN QURESHI Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0060

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

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High Courts09 Feb 2017Allowed

PRAVINBHAI @ PIN NATWARBHAI PATEL Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0059

Prohibition Act, 1961, Section 81, Section 83, Section 116(2), Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts09 Feb 2017Allowed

RAVI ALIAS CP PARSOTTAMBHAI MAKWANA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0058

Prohibition Act, 1961, Section 108, Section 81, Section 66B, Section 116B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts09 Feb 2017Allowed

SARFARAZ @ RAJU @ BALI MAHAMAD YAKUB MOHAMAD AIYUB SHAIKH Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0057

Indian Penal Code, 1860, Section 114, Section 379, Section 395, Section 380, Section 457, Section 454, Section 506(2) -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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High Courts09 Feb 2017Allowed

ROBARTBHAI RASHMIKANT CHRISHCHAN Vs COMMISSIONER OF POLICE (AHMEDABAD CITY) & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0056

Indian Penal Code, 1860, Section 32, Section 114, Section 511, Section 452, Section 384, Section 506(1), Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts09 Feb 2017Allowed

SOLANKI GAURAV DINESHBHAI Vs POLICE COMMISSIONER & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0055

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts09 Feb 2017Allowed

SURAJ KUMAR ASHOK KUMAR SONI Vs COMMISSIONER OF POLICE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0054

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)

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High Courts09 Feb 2017Allowed

VIJAYBHAI DHIRUBHAI GAJERA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0053

Indian Penal Code, 1860, Section 147, Section 447, Section 148, Section 149, Section 143, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts09 Feb 2017Allowed

VIKRAM @ VIKKY RAVINDRABHAI RENUKE Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0052

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

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High Courts08 Feb 2017Disposed

Jetunben w/o Rafiqbhai Salot Vs State of Gujarat and Ors.

Gujarat High Court · (2017) 02 GUJ CK 0180

Constitution of India, Article 14, Article 21, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 173(2) - Saving of inherent powers of High Court - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 114, Section 147, Section 323, Section 148, Section 149, Section 427, Section 392, Section 143, Section 504 - Abettor present when offence is committed - Punishment for rioting - Punishment for voluntarily causing hurt - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Mischief causing damage to the amount of fifty rupees - Punishment for robbery - Punishment - Intentional insult with intent to provoke breach of the peace

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High Courts08 Feb 2017

THE GUJARAT LABOUR WELFARE BOARD Vs HITESHBHAI M BHATT

Gujarat High Court · (2017) 02 GUJ CK 0176

Industrial Disputes Act, 1947, Section 3, Section 4, Section 2(j) - Works Committee - Conciliation officers - Definitions

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High Courts08 Feb 2017Dismissed

RABARI NAGJIBHAI MANEKLAL Vs NILAMBEN UPENDRABHAI SHAH & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0165

Code of Civil Procedure, 1908, Order 43Rule 1(r), Order 43 Rule 1(r)

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High Courts08 Feb 2017

PRINCIPAL COMMISSIONER OF INCOME TAX, AHMEDABAD- & ORS. Vs JAYANTIBHAI M. PATEL

Gujarat High Court · (2017) 02 GUJ CK 0136

Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 143(3) - Assessment - Assessment

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High Courts08 Feb 2017

COMMISSIONER OF CUSTOMS (PREVENTIVE) Vs KHANBHAI ESOOFBHAI

Gujarat High Court · (2017) 02 GUJ CK 0134

Customs Act, 1962, Section 2(26), Section 15, Section 46 - Definitions. - Date for determination of rate of duty and tariff valuation of imported goods - Entry of goods on importation.

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High Courts08 Feb 2017

CHAIRMAN MANAGING COMMITTEE & ANR Vs BHAVESHKUMAR MA-NUBHAI PARAKHIA & ORS

Gujarat High Court · (2017) 02 GUJ CK 0124

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 17(b) - Publication of reports and awardsBombay Primary Education Act, 1947, Section 2(17), Section 40E, Section 40B(1)(a) - Definitions

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High Courts08 Feb 2017Dismissed

D.G.PATEL, FOOD INSPECTOR Vs MUKESHBHAI DHULALA PATEL & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0122

General Clauses Act, 1897, Section 27 - Meaning of service by postCode of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalPrevention of Food Adulteration Act, 1954, Section 7(1), Section 16(1)(a)(i) - Prohibition of manufacture, sale, etc. of certain articles of food - Penalties

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High Courts08 Feb 2017Disposed

RANJAN ODEDRA C/O. L.D.ODEDRA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0029

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Primary Education Rules, 1949, Rule 5 -Bombay Primary Education Act, 1947, Section 40B, Section 40F, Section 40F(4), Section 40D

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High Courts08 Feb 2017

COMMISSIONER OF CENTRAL EXCISE& CUSTOMS Vs SHANOO FASHION PVT. LTD.

Gujarat High Court · (2017) 02 GUJ CK 0024

Central Excise Act, 1944, Section 11AC, Section 11AB - Penalty for short-levy or non-levy of duty in certain cases - Interest on delayed payment of duty.Central Excise Rules, 1944, Rule 173Q, Rule 173Q(1), Rule 173Q(2)

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High Courts08 Feb 2017

MALTIBEN K. BHATT Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0021

Constitution of India, Artical 226, Artical 16, Artical 14

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Gujarat High Court judgments, 2017