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Gujarat High Court judgments

35,351 judgments · page 405 of 1,768

High Courts27 Feb 2017Disposed

COMMISSIONER OF INCOME TAX-II Vs E INFOCHIPS LTD

Gujarat High Court · (2017) 02 GUJ CK 0111

Income Tax Act, 1961, Section 43B, Section 43B, Section 43B, Section 43B, Section 36(1)(va), Section 36(1)(va), Section 36(1)(va), Section 36(1)(va) - Certain deductions to be only on actual payment - Other deductions
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High Courts27 Feb 2017Allowed

MOHSIN ALLARAKHA SHEKH Vs DISTRICT MAGISTRATE & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0106

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 332, Section 504, Section 186, Section 343, Section 506(2) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)
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High Courts27 Feb 2017Disposed

COMMISSIONER OF INCOME TAX-II Vs MADHUSUDAN INDUSTRIES

Gujarat High Court · (2017) 02 GUJ CK 0094

Income Tax Act, 1961, Section 80HHC, Section 80HHC, Section 80HHC, Section 80HHC, Section 80IA, Section 80IA, Section 80IA, Section 80IA - Deduction in respect of profits retained for export business - Deductions in respect of profits and gains from industrial undertakings or enterprises engaged in infrastructure development, etc
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High Courts23 Feb 2017

THE STATE OF GUJARAT Vs PARESH @ PALIYO GOPALDAS PATEL(KADAVA) & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0163

Code of Criminal Procedure, 1973, Section 313, Section 209, Section 235 - Power to examine the accused - Commitment of case to Court of Session when offence is triable exclusively by it - Judgment of acquittal or convictionIndian Penal Code, 1860, Section 397, Section 34, Section 188, Section 394 - Robbery or dacoity, with attempt to cause death or grievous hurt - Acts done by several persons in furtherance of common intention - Disobedience to order duly promulgated by public servant - Voluntarily causing hurt in committing robbery
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High Courts23 Feb 2017Disposed

STATE OF GUJARAT Vs ARVIND DEVsHI MAKVANA & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0126

Indian Penal Code, 1860, Section 120B, Section 302, Section 34, Section 147, Section 324, Section 323, Section 148, Section 149, Section 143, Section 504, Section 12B - Punishment of criminal conspiracy - Punishment for 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 - 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
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High Courts23 Feb 2017

SIDDHRAJSINH AJAYKUMAR JADAV Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0098

Constitution of India, Article 14, Article 21, Article 19 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcIndian Penal Code, 1860, Section 147, Section 324, Section 307, Section 323, Section 149, Section 143, Section 504, Section 120(b), Section 506(2) - Punishment for rioting - Voluntarily causing hurt by dangerous weapons or means - Attempt to murder - Punishment for voluntarily causing hurt - 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 imprisonment - Punishment for criminal ,intimidationArms Act, 1959, Section 25(1B) -
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High Courts22 Feb 2017

THE STATE OF GUJARAT Vs SAIYED ZAFAR HUSEN ANWAR HUSEN & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0197

Code of Criminal Procedure, 1973, Section 313, Section 235(2) - Power to examine the accused - Judgment of acquittal or convictionIndian Penal Code, 1860, Section 397, Section 342, Section 395, Section 385, Section 365, Section 386, Section 384, Section 120(b), Section 506(2) - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for wrongful confinement - Punishment for dacoity - Putting person in fear of injury in order to commit extortion - Kidnapping or abducting with intent secretly and wrongfully to confine person - Extortion by putting a person in fear of death or of grievous hurt - Punishment for extortion - Concealing design to commit offence punishable with imprisonment - Punishment for criminal ,intimidationArms Act, 1959, Section 25(1)(a), Section 25(1)(b) - Punishment for certain offences - Punishment for certain offences
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