Gujarat High Court Judgments

High Courts08 Feb 2017

PRINCIPAL COMMISSIONER OF INCOME TAX, AHMEDABAD- & ORS. Vs JAYANTIBHAI M. PATEL

Gujarat High Court · (2017) 02 GUJ CK 0136

Income Tax Act, 1961, Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 143(3), Section 143(3) - Assessment - Assessment

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High Courts08 Feb 2017

COMMISSIONER OF CUSTOMS (PREVENTIVE) Vs KHANBHAI ESOOFBHAI

Gujarat High Court · (2017) 02 GUJ CK 0134

Customs Act, 1962, Section 2(26), Section 15, Section 46 - Definitions. - Date for determination of rate of duty and tariff valuation of imported goods - Entry of goods on importation.

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High Courts08 Feb 2017

CHAIRMAN MANAGING COMMITTEE & ANR Vs BHAVESHKUMAR MA-NUBHAI PARAKHIA & ORS

Gujarat High Court · (2017) 02 GUJ CK 0124

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 17(b) - Publication of reports and awardsBombay Primary Education Act, 1947, Section 2(17), Section 40E, Section 40B(1)(a) - Definitions

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High Courts08 Feb 2017Dismissed

D.G.PATEL, FOOD INSPECTOR Vs MUKESHBHAI DHULALA PATEL & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0122

General Clauses Act, 1897, Section 27 - Meaning of service by postCode of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalPrevention of Food Adulteration Act, 1954, Section 7(1), Section 16(1)(a)(i) - Prohibition of manufacture, sale, etc. of certain articles of food - Penalties

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High Courts08 Feb 2017Disposed

RANJAN ODEDRA C/O. L.D.ODEDRA Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0029

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtBombay Primary Education Rules, 1949, Rule 5 -Bombay Primary Education Act, 1947, Section 40B, Section 40F, Section 40F(4), Section 40D

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High Courts08 Feb 2017

COMMISSIONER OF CENTRAL EXCISE& CUSTOMS Vs SHANOO FASHION PVT. LTD.

Gujarat High Court · (2017) 02 GUJ CK 0024

Central Excise Act, 1944, Section 11AC, Section 11AB - Penalty for short-levy or non-levy of duty in certain cases - Interest on delayed payment of duty.Central Excise Rules, 1944, Rule 173Q, Rule 173Q(1), Rule 173Q(2)

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High Courts08 Feb 2017

MALTIBEN K. BHATT Vs STATE OF GUJARAT & ANR.

Gujarat High Court · (2017) 02 GUJ CK 0021

Constitution of India, Artical 226, Artical 16, Artical 14

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High Courts08 Feb 2017Disposed Off

Chairman Managing Committee Vs Bhaveshkumar Manubhai Parakhia

Gujarat High Court · (2017) LIC 1379

Bombay Primary Education Act, 1947 - Section 40E, Section 40F

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High Courts07 Feb 2017

DHANJIBHAI PITHABHAI MEWADA Vs LAXMANBHAI P SOLANKI

Gujarat High Court · (2017) 02 GUJ CK 0186

Workmens Compensation Act, 1923, Section 30, Section 11, Section 4(1)(d) - Appeals - Medical examination - Amount of compensation

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High Courts07 Feb 2017Allowed

RAJESHKUMAR AMBALAL CHAUHAN Vs RAJENDRAKUMAR RAJNIKANT SHAH

Gujarat High Court · (2017) 02 GUJ CK 0161

Workmens Compensation Act, 1923, Section 4, Section 4A, Section 4A(3) - Amount of compensation - Compensation to be paid when due and penalty for default - Compensation to be paid when due and penalty for default

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High Courts07 Feb 2017Allowed

KRUSHNAKANT @ KANUBHAI BALDEVBHAI PATEL Vs STATE OF GUJARAT

Gujarat High Court · (2017) 02 GUJ CK 0151

Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 34, Section 364 - Punishment of criminal conspiracy - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of common intention - Kidnapping or abducting in order to inurder

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High Courts07 Feb 2017

EMPLOYEES STATE INSURANCE CORP & ANR. Vs SUMANGALAM RESTAURANT

Gujarat High Court · (2017) 02 GUJ CK 0140

Employees State Insurance Act, 1948, Section 2(12), Section 82(2), Section 2(14AA) - Definitions - Appeal - Definitions

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High Courts07 Feb 2017Allowed

BABLIBEN W/O.VANARAM DEVAJI NAT Vs COMMISSIONER OF POLICE SHAHIBAUG & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0051

Prohibition Act, 1961, Section 66(1)B, Section 116(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts07 Feb 2017Allowed

BHARATBHAI SHANKARBHAI DESAI(RABARI) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0050

Indian 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), Section 2(c)

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High Courts07 Feb 2017Allowed

JIGNESH @ JIGO RAMESHBHAI @ BAKABHAI DARJI (CHUDASAMA) Vs COMMISSIONER OF POLICE & ORS

Gujarat High Court · (2017) 02 GUJ CK 0049

Indian Penal Code, 1860, Section 114, Section 324, Section 323, Section 506(2), Section 294(b) -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts07 Feb 2017Allowed

KAVITABEN W/O MUNNABHAI HATISINGH PARMAR (CHHARA) Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0048

Prohibition Act, 1961, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts07 Feb 2017Allowed

MAHESH @ KANO DINESHBHAI KHIMASURIA Vs COMMISSIONER OF POLICE AHMEDABAD CITY & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0047

Indian Penal Code, 1860, Section 114, Section 379, Section 356 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts07 Feb 2017Allowed

RAMESH KALUJI THAKOR Vs POLICE COMMISSIONER AHMEDABAD CITY & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0046

Prohibition Act, 1961, Section 66(1)B, Section 65AE -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(b)

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High Courts07 Feb 2017Allowed

SADDAM MUSTAKBHAI SHAIKH Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0045

Indian Penal Code, 1860, Section 114, Section 379, Section 323, Section 504, Section 356, Section 394 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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High Courts07 Feb 2017Allowed

SHAILESHBHAI CHATURBHAI BAROT Vs STATE OF GUJARAT & ORS.

Gujarat High Court · (2017) 02 GUJ CK 0044

Indian Penal Code, 1860, Section 406 -Gujarat Prevention of Anti Social Activities Act, 1985, Section 3(2), Section 2(c)

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