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Gujarat High Court judgments, 1984

255 judgments · page 13 of 13

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High Courts27 Jan 1984

Vasudev Chunilal Pancholi Vs State of Gujarat and Others

Gujarat High Court · (1984) 2 GLR 844

Constitution of India, 1950 — Article 134ALand Acquisition Act, 1874 — Section 4(1)Land Acquisition Act, 1894 — Section 4(1), 5A
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High Courts25 Jan 1984

D.J. Vaghela and Others Vs Kantibhai Jethabhai and Another

Gujarat High Court · (1985) CriLJ 974

Constitution of India, 1950 — Article 1, 10, 11, 20, 21Criminal Procedure Code, 1973 (CrPC) — Section 407, 54Evidence Act, 1872 — Section 121
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High Courts24 Jan 1984

B.M. Chudasama, Asstt. Collector of Customs Vs Ismail Hussain Koreja and Others

Gujarat High Court · (1984) 01 GUJ CK 0020

Criminal Procedure Code, 1973 (CrPC) — Section 428Customs Act, 1962 — Section 135(2), 135(2)Imports and Exports (Control) Act, 1947 — Section 5, 5
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High Courts23 Jan 1984Dismissed

Union of India (UOI) and Another Vs Shantaben and Others

Gujarat High Court · (1984) 01 GUJ CK 0001

Workmens Compensation Act, 1923 — Section 2(1), 4A, 4A(3)
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High Courts20 Jan 1984

Biharilal V. Vaishnav Vs State of Gujarat and Another

Gujarat High Court · (1984) 2 GLR 1372

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High Courts19 Jan 1984

Pravinkumar Shantilal Shah Vs State of Gujarat and Another

Gujarat High Court · (1984) 1 GLR 519

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High Courts18 Jan 1984

Vinubhai Lavjibhai Bavishi Vs Competent Authority and Additional Collector and Others

Gujarat High Court · (1984) 1 GLR 378

Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 27, 27(1), 27(2), 27(2)
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High Courts18 Jan 1984

Jayantilal Maneklal Soni and Others and Amritlal Chandmal Jain and Another Vs Union of India and Others

Gujarat High Court · (1984) 3 ECC 64 : (1984) 16 ELT 33

Customs Act, 1962 — Section 111, 112
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High Courts16 Jan 1984

K.D. Shah Vs State of Gujarat and Others

Gujarat High Court · (1984) GLH 488 : (1984) 1 GLR 422

Gujarat Panchayats Act, 1961 — Section 207, 207, 321
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High Courts13 Jan 1984

Prabhudas Hiralal Rathod Vs City Deputy Collector and Others

Gujarat High Court · (1984) GLH 948 : (1984) 2 GLR 823

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23A, 23A, 24(2)Constitution of India, 1950 — Article 227
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High Courts13 Jan 1984

T.R.S. Nair Vs State of Gujarat and Another

Gujarat High Court · (1984) 1 GLR 397 : (1984) 2 LLJ 102

Constitution of India, 1950 — Article 14
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High Courts12 Jan 1984

Abhay Mills Ltd. and Others Vs State of Gujarat and Another

Gujarat High Court · (1984) 1 GLR 484

Bombay Industrial Relations (Gujarat) Rules, 1961 — Rule 61B, 61D(1)Bombay Industrial Relations Act, 1946 — Section 109, 3(14)
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High Courts12 Jan 1984

Dr. Lakshmansinh Himatsinhji Vaghela Vs Nareshkumar Chandrashanker Zala and Another

Gujarat High Court · (1984) 2 GLR 850

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 3Criminal Procedure Code, 1973 (CrPC) — Section 197, 197
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High Courts10 Jan 1984

The New India Assurance Co. Ltd. Vs Bhanubhai Dhulabhai Bharwad and Others

Gujarat High Court · (1984) 2 ACC 485

Motor Vehicles Act, 1988 — Section 95(1)(b)(ii) , 95(2)
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High Courts10 Jan 1984

Swastic Textile Co. Pvt. Ltd. Vs Commissioner of Income Tax, Gujarat-IV, Ahmedabad

Gujarat High Court · (1984) 150 ITR 155

Income Tax Act, 1961 — Section 37(1), 80
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