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Gujarat High Court judgments

35,351 judgments · page 407 of 1,768

High Courts17 Feb 2017Dismissed

PR COMMISSIONER OF INCOME-TAX-2 Vs SURAT TEXTILE MILLS LTD

Gujarat High Court · (2017) 02 GUJ CK 0188

Income Tax Act, 1961, Section 143(2), Section 143(2), Section 143(2), Section 143(2), Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 263, Section 263, Section 263, Section 263, Section 143(1), Section 143(1), Section 143(1), Section 143(1), Section 115JB, Section 115JB, Section 115JB, Section 115JB, Section 115JB(2), Section 115JB(2), Section 115JB(2), Section 115JB(2) - Assessment - Assessment - Revision of orders prejudicial to revenue - Assessment - Special provision for payment of tax by certain companies - Special provision for payment of tax by certain companiesSick Industrial Companies (Special Provisions) Act, 1985, Section 17(3), Section 3(1)(o) - Powers of Board to make suitable order on the completion of inquiry - Definitions
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High Courts17 Feb 2017Allowed

RAKESH @ RAKO AMARSINH MAHIDA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0092

Constitution of India, Article 14, Article 21, Article 19 -Prohibition Act, 1961, Section 81, Section 116(b), Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts17 Feb 2017Allowed

DHARMESH @ DHAMO @ ANDO FALGUNBHAI NAYAK Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0083

Indian Penal Code, 1860, Section 114, Section 144, Section 147, Section 324, Section 323, Section 148, Section 149, Section 427, Section 392, Section 452, Section 143, Section 506(2), Section 294(b) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts17 Feb 2017Dismissed

GUJARAT POLLUTION CONTROL BOARD THRO M.K. GOSWAMI Vs STATE OF GUJARAT & ORS

Gujarat High Court · (2017) 02 GUJ CK 0030

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to examine the accusedAir (Prevention and Control of Pollution) Act, 1981, Section 21, Section 40, Section 37, Section 31A - Restrictions on use of certain industrial plants - Offences by companies - Failure to comply with the provisions of section 21 or section 22 or with the directions issued under section 31 A - Power to give directions
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High Courts16 Feb 2017Allowed

JAFAR MOHAMMED HASANFATTA & 4 Vs DEPUTY DIRECTOR & 1

Gujarat High Court · (2017) 02 GUJ CK 0199

Customs Act, 1962, Section 108 - Power to summon persons to give evidence and produce documentsIndian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 477A, Section 465, Section 120(b) - Cheating and dishonestly inducing delivery of property - Forgery for purpose of cheating - Using as genuine a forged document - Forgery of valuable security, will, etc - Falsification of accounts - Punishment for forgery - Concealing design to commit offence punishable with imprisonmentPrevention Of Money-Laundering Act, 2002, Section 3, Section 4, Section 23, Section 24, Section 50, Section 2(u), Section 2(1)(v), Section 2(1)(y) - Offence of money laundering - Punishment for money-laundering - Presumption in interconnected transactions - Burden of proof - Powers of authorities regarding summons, production of documents and to give evidence, etc - Definitions - Definitions - Definitions
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High Courts16 Feb 2017

HDFC Bank Ltd. Vs State of Gujarat & 3

Gujarat High Court · (2017) 02 GUJ CK 0185

Code of Criminal Procedure, 1973, Section 451, Section 452, Section 457 - Order for custody and disposal of property pending trial in certain cases - Order for disposal of property at conclusion of trial - Procedure by police upon seizure of propertyIndian Penal Code, 1860, Section 120B, Section 420, Section 471, Section 467, Section 465, Section 406 - Punishment of criminal conspiracy - Cheating and dishonestly inducing delivery of property - Using as genuine a forged document - Forgery of valuable security, will, etc - Punishment for forgery - Punishment for Criminal breach of trustMotor Vehicles Act, 1988, Section 2(30), Section 2(30) - Definitions
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High Courts16 Feb 2017Allowed

IMRANKHAN ABDULVAHABKHAN PATHAN Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0090

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 427, Section 506(2), Section 294(b), Section 506(1) -Gujarat Police Act, 1951, Section 135(1) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)
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High Courts16 Feb 2017Allowed

KANTIBHAI SAKTABHAI BHARWAD Vs STATE OF GUJARAT & OTS.

Gujarat High Court · (2017) 02 GUJ CK 0089

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 148, Section 149, Section 332, Section 143, Section 186, Section 294b -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2)
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