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Gujarat High Court judgments, 2017

1,314 judgments · page 55 of 66

High Courts01 Feb 2017Allowed

COMMISSIONER OF CUSTOMS (PREVENTIVE) Vs L.D.TEXTILES INDUSTRIES LTD

Gujarat High Court · (2017) 02 GUJ CK 0131

Customs Act, 1962, Section 125, Section 28, Section 111, Section 12, Section 111(m), Section 111(o), Section 143A - Option to pay fine in lieu of confiscation - Notice for payment of duties, interest, etc. - Confiscation of improperly imported goods, etc - Dutiable goods - Confiscation of improperly imported goods, etc - Confiscation of improperly imported goods, etc - Duty deferment.
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High Courts31 Jan 2017Allowed

MICRO INKS PRIVATE LIMITED Vs ASSISTANT COMMISSIONER OF INCOME TAX

Gujarat High Court · (2017) 01 GUJ CK 0216

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, Section 143, Section 143, Section 143, Section 35D(1)(2), Section 35D(1)(2), Section 35D(1)(2), Section 35D(1)(2) - Income escaping assessment - Issue of notice where income has escaped assessment - Assessment - Assessment - Amortisation of certain preliminary expenses
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High Courts31 Jan 2017Dismissed

THE STATE OF GUJARAT Vs PRADEEP AMARSINH @ AMUBHAI PARMAR & ORS.

Gujarat High Court · (2017) 01 GUJ CK 0127

Code of Criminal Procedure, 1973, Section 313, Section 209 - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by itIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intentionBombay Police Act, 1951, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40
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High Courts31 Jan 2017Allowed

UTTAMBHAI SOMABHAI VASAVA & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0126

Indian Penal Code, 1860, Section 147, Section 323, Section 148, Section 149, Section 395, Section 392, Section 143, Section 504, Section 506(2) - 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 - Punishment for dacoity - Punishment for robbery - Punishment - Intentional insult with intent to provoke breach of the peace - Punishment for criminal ,intimidation
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High Courts31 Jan 2017Dismissed

VIJAYBHAI @ NAGI KALUBHAI MAKVANA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0125

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 304, Section 324, Section 504, Section 304(2) -Gujarat Police Act, 1951, Section 135
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High Courts30 Jan 2017

ASLAMBHAI RASULBHAI QURESHI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0198

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedPrevention of Corruption Act, 1988, Section 20, Section 13, Section 13(1), Section 7, Section 13(2), Section 13(1)(d)(i), Section 13(1)(d)(II), Section 13(1)(d)(2), Section 13(1)(d)(3), Section 13(1)(d)(1) - Presumption where public servant accepts gratification other than legal remuneration - Criminal misconduct by a public servant - Criminal misconduct by a public servant - 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 servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant - Criminal misconduct by a public servant
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