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Gujarat High Court judgments

35,351 judgments · page 399 of 1,768

High Courts16 Mar 2017

RIDDHI SIDDHI GLUCO BIOLS LTD Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0226

Karnataka Sales Tax Act, 1957, Section 18, Section 22A -Gujarat Sales Tax Act, 1969, Section 45, Section 45, Section 47, Section 47, Section 67, Section 67, Section 45(1)(a), Section 45(1)(a), Section 45(5), Section 45(5), Section 41(3), Section 41(3), Section 47(4A), Section 47(4A), Section 45(6), Section 45(6), Section 45(1)(b), Section 45(1)(b), Section 45(1)(b), Section 45(1)(b), Section 47(4)(A), Section 47(4)(A), Section 47(4B), Section 47(4B) - Imposition of penalty in certain cases and bar to prosecution. - Payment of tax and deferred payment of tax etc. - Revision : - Imposition of penalty in certain cases and bar to prosecution. - Imposition of penalty in certain cases and bar to prosecution. - Assessment of taxes. - Payment of tax and deferred payment of tax etc. - Imposition of penalty in certain cases and bar to prosecution. - Imposition of penalty in certain cases and bar to prosecution. - Imposition of penalty in certain cases and bar to prosecution. - Payment of tax and deferred payment of tax etc. - Payment of tax and deferred payment of tax etc.
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High Courts16 Mar 2017

UMESH @ GOLO KALUBHAI RATHOD & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0192

Indian Penal Code, 1860, Section 302, Section 147, Section 324, Section 323, Section 148, Section 149, Section 143, Section 504, Section 118 - Punishment for murder - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - 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 - Intentional insult with intent to provoke breach of the peace - Concealing design to commit offence punishable with death or imprisonment for life
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High Courts16 Mar 2017

HARDIK BHARATBHAI TRIVEDI & ORS Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 03 GUJ CK 0124

Constitution of India, Article 309, Article 309, Article 16, Article 16, Article 16(4), Article 16(4), Article 234, Article 234, Article 16(4-A), Article 16(4-A) - Recruitment and conditions of service of persons serving the Union or a State - Recruitment and conditions of service of persons serving the Union or a State - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional Council - Recruitment of persons other than District Judges to the ju- dicial service - Recruitment of persons other than District Judges to the ju- dicial service - Dissolution of a District or a Regional Council - Dissolution of a District or a Regional CouncilGujarat State Judicial Service Rules, 2005, Rule 7(2)(b), Rule 7(2)(b)
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High Courts15 Mar 2017

BHOLABHAI ALIAS GANPATBHAI BABUBHAI PATNI & ORS. Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0150

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 374(2) - 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 114, Section 302, Section 325 - Abettor present when offence is committed - Punishment for murder - Punishment for voluntarily causing grievous hurt
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High Courts15 Mar 2017

UDAJI BHATAJI THAKORE Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0133

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsPrevention of Corruption Act, 1988, Section 7, Section 13(1)(d), Section 13(1)(d)(1)(11) - 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
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High Courts15 Mar 2017Allowed

HARSHAD LAXMANDAS LEUVA Vs STATE OF GUJARAT

Gujarat High Court · (2017) 03 GUJ CK 0068

Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 376, Section 342, Section 511, Section 354, Section 504, Section 341, Section 341 - Punishment for rape - Punishment for wrongful confinement - Punishment for attempting to commit offences punishable with imprisonment for life or other imprisonment - Assault or criminal force to woman with intent to outrage her modesty - Intentional insult with intent to provoke breach of the peace - Punishment for wrongful restraint - Punishment for wrongful restraint
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High Courts15 Mar 2017Dismissed

STATE OF GUJARAT Vs RAJIV MADHUKANT SUTTARIA

Gujarat High Court · (2017) 03 GUJ CK 0065

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860, Section 420, Section 304, Section 418, Section 120(b) - Cheating and dishonestly inducing delivery of property - Punishment for culpable homicide not amounting to murder - Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protect - Concealing design to commit offence punishable with imprisonmentGujarat Ownership Flats Act, 1973, Section 3(2), Section 2, Section 42, Section 43, Section 3(e), Section 3(c), Section 7(1)(II), Section 7(1)(i) - General liabilities of promoter - Definitions - Offences by promoter - Offences by companies - General liabilities of promoter - General liabilities of promoter - After plans and specifications are disclosed no alterations or additions to be made without consent of persons who have agreed to take the flats; and defects noticed within a year to be rectified - After plans and specifications are disclosed no alterations or additions to be made without consent of persons who have agreed to take the flats; and defects noticed within a year to be rectified
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High Courts15 Mar 2017Dismissed

STATE OF GUJARAT Vs NILESHKUMAR RUPAJI BARANDA

Gujarat High Court · (2017) 03 GUJ CK 0064

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 227 - Calling for records to exercise powers of revision - High Courts powers of revision - DischargeBombay Provincial Municipal Corporations Act, 1949, Section 458 - By-laws for what purpose to be made.
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