CourtKutchehry.com

COURT ARCHIVE

Gujarat High Court judgments, 2017

1,314 judgments · page 56 of 66

High Courts27 Jan 2017

VISHAL KAMLESH PARIKH Vs STATE OF GUJARAT & ANR

Gujarat High Court · (2017) 01 GUJ CK 0213

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142(2) - Dishonour of cheque for insufficiency, etc., of funds in the account - Cognizance of offences
Read judgment
High Courts27 Jan 2017Dismissed

PRADIPBHAI KOYABHAI SOLANKI & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0189

Indian Penal Code, 1860, Section 114, Section 302, Section 304, Section 34, Section 323, Section 325 - Abettor present when offence is committed - Punishment for murder - Punishment for culpable homicide not amounting to murder - Acts done by several persons in furtherance of common intention - Punishment for voluntarily causing hurt - Punishment for voluntarily causing grievous hurtBombay Police Act, 1951, Section 135 - Penalty for contravention of rule or directions under sections 37, 39 or 40
Read judgment
High Courts27 Jan 2017Dismissed

DAHYABHAI VAJESING AANJNA PATEL DECD THROUGH HEIRS Vs STATE OF GUJARAT & OR D

Gujarat High Court · (2017) 01 GUJ CK 0117

Income Tax Act, 1961, Section 142(1), Section 142(1), Section 142(1), Section 142(1), Section 143(2), Section 143(2), Section 143(2), Section 143(2), Section 143(1), Section 143(1), Section 143(1), Section 143(1), Section 40A(2)(b), Section 40A(2)(b), Section 40A(2)(b), Section 40A(2)(b) - Inquiry before assessment - Assessment - Assessment - Expenses or payments not deductible in certain circumstancesGujarat Panchayats Act, 1961, Section 203, Section 203(1), Section 203(4)(b) - Panchayat Service to be regulated by rules-2 - Panchayat Service to be regulated by rules-2 - Panchayat Service to be regulated by rules-2
Read judgment
High Courts27 Jan 2017Allowed

PRAKASHBHAI NATWARLAL SHAH & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0115

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 114, Section 498A, Section 323, Section 377, Section 506(1) - Abettor present when offence is committed - Husband or relative of husband of a woman subjecting her to cruelty - Punishment for voluntarily causing hurt - Unnatural offences - Punishment for criminal ,intimidation
Read judgment
High Courts27 Jan 2017Allowed

VIJAYCHANDRA PRAKASH SHUKLA & ORS. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0113

Constitution of India, Article 21, Article 20 - Amendment of the Schedule - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 482, Section 156, Section 173, Section 169, Section 170, Section 154, Section 162, Section 157, Section 173(2), Section 173(8), Section 155, Section 202 - Saving of inherent powers of High Court - Police officers power to Investigate cognizable case - Report of police officer on completion of Investigation - Release of accused when evidence deficient - Cases to be sent to Magistrate when evidence is sufficient - Information in cognizable cases - Statements to police not to be signed-use of statements in evidence - Procedure for Investigation - Report of police officer on completion of Investigation - Report of police officer on completion of Investigation - Information as to non-cognizable cases and Investigation of such cases - Postponement of issue of processIndian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for Criminal breach of trust
Read judgment
High Courts25 Jan 2017Dismissed

PR COMMISSIONER OF INCOME TAX, VADODARA-2 Vs IDMC LIMITED

Gujarat High Court · (2017) 01 GUJ CK 0222

Income 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 127A, Section 127A, Section 127A, Section 127A, Section 32(1)(iia), Section 32(1)(iia), Section 32(1)(iia), Section 32(1)(iia) - Income escaping assessment - Issue of notice where income has escaped assessment - Assessment - Depreciation
Read judgment