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Gujarat High Court judgments, 2017

1,314 judgments · page 59 of 66

High Courts20 Jan 2017Allowed

JAYVANTBHAI AMRUTLAL JIVRAJANI SOLE PROPRIETOR & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0099

Code of Criminal Procedure, 1973, Section 23, Section 482, Section 104, Section 103, Section 115(4) - Subordination of Executive Magistrates - Saving of inherent powers of High Court - Power to impound document, etc. produced - Magistrate may direct search in his presence - Power to dispense with personal attendanceIndian Penal Code, 1860, Section 420, Section 487, Section 488, Section 486, Section 485 - Cheating and dishonestly inducing delivery of property - Making a false mark upon any receptacle containing goods - Punishment for making use of any such false mark - Selling goods marked with a counterfeit property mark - Making or possession of any instrument for counterfeiting a property markCopyright Act, 1957, Section 16, Section 45, Section 63, Section 65, Section 51 - No copyright except as provided in this Act - Entries in Register of Copyrights - Offence of Infringement of copyright or other rights conferred by this Act - Possession of plates for purpose of making infringing copies - When copyright infringed
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High Courts19 Jan 2017

MAJIDBHAI JAMALBHAI CHOKIA & ANR. Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 01 GUJ CK 0159

Indian Penal Code, 1860, Section 114, Section 302, Section 304, Section 34, Section 147, Section 324, Section 323, Section 326, Section 148, Section 149, Section 143 - 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 rioting - Voluntarily causing hurt by dangerous weapons or means - Punishment for voluntarily causing hurt - Voluntarily causing ievous hurt by dangerous weapons or means - Rioting, armed with deadly weapon - Every member of unlawful assembly guilty of offence committed in prosecution of common object - Punishment
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High Courts19 Jan 2017

COMMISSIONER OF CENTRAL EXCISE AND CUSTOMS Vs KAY BEE TAX SPIN LTD.

Gujarat High Court · (2017) 01 GUJ CK 0149

Central Excise Act, 1944, Section 3 - duties Specified in First Schedule and the Second Schedule to the Central Excise Tariff Act, 1985 to be levieCentral Excise Rules, 1944, Rule 9B -Customs Act, 1962, Section 125, Section 58 - Option to pay fine in lieu of confiscation - Licensing of private warehouses
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High Courts19 Jan 2017Allowed

GAMAR KIKABHAI BHERABHAI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0144

Indian Penal Code, 1860, Section 302, Section 304, Section 504, Section 303 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Intentional insult with intent to provoke breach of the peace - Punishment for murder by life-convict
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High Courts19 Jan 2017

M/S CROMPTON GREAVES LIMITED & ANR. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 01 GUJ CK 0134

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Excise Act, 1944, Section 11(b) - Recovery of sums due to GovernmentGujarat Sales Tax Act, 1969, Section 41, Section 41, Section 54, Section 54, Section 49(2), Section 49(2), Section 15(b), Section 15(b), Section 65(4), Section 65(4), Section 54(1)(aa), Section 54(1)(aa), Section 51(1)(aa), Section 51(1)(aa) - Assessment of taxes. - Interest on delayed refund. - Exemptions - Purchase tax payable on certain purchases of goods. - Appeal. - Interest on delayed refund. - Drawback, set off, refund etc.
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High Courts18 Jan 2017

PARIMAL SURESHBHAI PATEL Vs DY COMMISSIONER OF INCOME TAX CIRCLE 5(2)

Gujarat High Court · (2017) 01 GUJ CK 0214

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(1), Section 143(1), Section 143(1), Section 143(1), Section 54B, Section 54B, Section 54B, Section 54B - Income escaping assessment - Issue of notice where income has escaped assessment - Assessment - Assessment - Capital gain on transfer of land used for agricultural purposes not to be charged in certain cases
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High Courts18 Jan 2017

Natvarlal Amarshibhai Devani Vs State Of Gujarat and Anr.

Gujarat High Court · (2017) 01 GUJ CK 0211

Constitution of India, Article 226, Article 20(3) - Power of High Courts to Issue certain writs - Protection in respect of conviction for offencesCode of Criminal Procedure, 1973, Section 53 - Examination of accused by medical practitioner at the request of police officerEvidence Act, 1872, Section 73, Section 165 -
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High Courts18 Jan 2017

SOPAN INFRASTRUCTURE PVT LTD Vs INCOME TAX OFFICE WARD 8(2)OR HIS SUCCESSOR

Gujarat High Court · (2017) 01 GUJ CK 0194

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) - Income escaping assessment - Issue of notice where income has escaped assessment - Assessment
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