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Gujarat High Court judgments

35,351 judgments · page 397 of 1,768

High Courts21 Mar 2017Dismissed

VINUBHAI MOHANLAL DOBARIA Vs CHIEF COMMISSIONER OF INCOME TAX, & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0209

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 218, Section 219 - Separate charges for charges distinct offence - Three offences of same kind within year may be charged togetherIncome Tax Act, 1961, Section 143(1), Section 143(1), Section 143(1), Section 143(1), Section 276CC, Section 276CC, Section 276CC, Section 276CC - Assessment - Failure to furnish returns of Income
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High Courts21 Mar 2017

KIRAN MANILAL DABHI Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0186

Indian Penal Code, 1860, Section 114, Section 302, Section 304, Section 323 - Abettor present when offence is committed - Punishment for murder - Punishment for culpable homicide not amounting to murder - Punishment for voluntarily causing hurt
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High Courts21 Mar 2017

PR COMMISSIONER OF INCOME TAX VADODARA Vs SUN PHARMACEUTICAL INDUSTRIES

Gujarat High Court · (2017) 03 GUJ CK 0157

Income Tax Act, 1961, Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 271(1)(c), Section 275(1)(a), Section 275(1)(a), Section 275(1)(a), Section 275(1)(a) - Failure to furnish returns, comply with notices, concealment of income, etc - Bar of limitation for imposing penalties
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High Courts21 Mar 2017

RAJUBHAI SON OF VITTHALRAO @ MITHANLAL KHATIK Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0143

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 374 - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by it - Appeals from convictionsIndian Penal Code, 1860, Section 376, Section 363, Section 366 - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her marriage, etc
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High Courts21 Mar 2017

SAIYAD IMRANMIYA MAJIDMIYA Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0139

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 29, Section 67, Section 8(c), Section 20(B)(2-C) - Report of arrest and seizure - Punishment for abetment and criminal conspiracy - Power to call for information, etc - Prohibition of certain operations - Punishment for contravention in relation to cannabis plant and cannabis
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High Courts21 Mar 2017

THAKORE YASHPALSINH GOVINDSINH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 03 GUJ CK 0136

Constitution of India, Article 226 - Power of High Courts to Issue certain writsGujarat Agricultural Produce Markets Act, 1963, Section 6, Section 5, Section 52, Section 2(XIII), Section 2(XIV), Section 54(2), Section 11(5)(a) - Declaration of market areas - Declaration of intention of regulating purchase and sale of agricultural produce in specified area - Power to de-notify or divide market area - Definitions - Definitions - Power of State Government to dissolve and constitute market committee on alteration of limits of market - Constitution of market committee
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High Courts20 Mar 2017

DILIPSINH BHIMSINH JADEJA Vs THE STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0198

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsPrevention of Corruption Act, 1947, Section 20, Section 7, Section 13(2), Section 13(1)(d), Section 13(1)(d)(i), Section 13(1)(d)(II) - Accused person to be competent witness
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High Courts20 Mar 2017

LILAVANTI JAYANTILAL PAREKH - DECD. THRO HEIRS & ANR. Vs COMPETENT AUTHORITY AND ADDITIONAL COLLECTOR OF RAJKOT & ANR.

Gujarat High Court · (2017) 03 GUJ CK 0182

Urban Land (Ceiling and Regulation) Act, 1976, Section 6, Section 9, Section 8(4), Section 10(3), Section 10(6), Section 10(5) - Persons holding vacant land in excess of ceiling limit to file statement - Final statement - Preparation of draft statement as regards vacant land held in excess of ceiling limit - Acquisition of vacant land in excess of ceiling limit - Acquisition of vacant land in excess of ceiling limit - Acquisition of vacant land in excess of ceiling limit
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