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Gujarat High Court judgments, 1984

255 judgments · page 4 of 13

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High Courts17 Oct 1984

Gharda Chemicals P. Ltd. Vs Anand Dyes Industries P. Ltd.

Gujarat High Court · (1986) 59 CompCas 709

Companies Act, 1956 — Section 434(1)
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High Courts16 Oct 1984

Saiyad Husain Saiyad Umar Vs State of Gujarat and Another

Gujarat High Court · (1985) 2 GLR 1045

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High Courts16 Oct 1984

Lohana ''Gomtibai Madhavji (Deed.) her heirs and LRs. Vrajlal Dungarsi and Others Vs Pokaran Brahmin Ramankanta Ratilal and Others

Gujarat High Court · (1985) 2 GLR 1029

Bombay Money Lenders Act, 1946 — Section 23Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11(b), Order 34 Rule 11(b)Transfer of Property Act, 1882 — Section 63A
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High Courts16 Oct 1984

In Re: New Swadeshi Mills of Ahmedabad Ltd. and Manjushri Textiles

Gujarat High Court · (1985) 58 CompCas 86

Companies Act, 1956 — Section 529(2)
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High Courts16 Oct 1984

Bipinchandra Jugaldas Soni Vs Gujarat State Co-operative Cotton Federation and Others

Gujarat High Court · (1985) 2 GLR 698 : (1986) 1 LLJ 13

Constitution of India, 1950 — Article 12
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High Courts15 Oct 1984

Kanbi Vaju Vasta, Botad Vs Kanbi Popat Vasta and Another

Gujarat High Court · AIR 1985 Guj 184 : (1985) 1 GLR 365

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14, 38 , 47Transfer of Property Act, 1882 — Section 52
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High Courts11 Oct 1984

State of Gujarat Vs M.K. Patel and Co. and Another

Gujarat High Court · AIR 1985 Guj 179 : (1985) 1 GLR 271

Contract Act, 1872 — Section 74
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High Courts10 Oct 1984

Arvindkumar Jwalaprasad and Another Vs Chinubhai Babaldas Shah and Another

Gujarat High Court · (1985) 1 GLR 272

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High Courts10 Oct 1984

Gulabbhai Nanubhai Multani Vs Navsari Nagarpalika

Gujarat High Court · (1985) 1 GLR 263

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High Courts10 Oct 1984Dismissed

State Vs Narishvarbhai Desaibhai and Others

Gujarat High Court · (1986) ACJ 127

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High Courts03 Oct 1984

Kirtikumar Dhanjibhai Mohaya Vs V.K. Trivedi, Sales Tax Officer (1), Unjha, District Mehsana

Gujarat High Court · (1985) 58 STC 125

Central Sales Tax Act, 1956 — Section 9(2)Gujarat Sales Tax Act, 1969 — Section 41, 44, 45
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High Courts01 Oct 1984

Kamleshkumar Kishanchand Ramchandani and Others Vs Chelabhai Khushalbhai Rami (Decd.) by His Heir Rameshbhai Chelabhai Rami

Gujarat High Court · (1985) 1 GLR 372

Civil Procedure Code, 1908 (CPC) — Section 115, 115Limitation Act, 1963 — Section 5
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High Courts01 Oct 1984

The State of Gujarat Vs Koli Manu Ravji

Gujarat High Court · (1985) CriLJ 1686 : (1986) 1 GLR 337

Penal Code, 1860 (IPC) — Section 302, 304, 323, 324, 504
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High Courts27 Sept 1984

Union of India Vs Urvish Snuff Factory

Gujarat High Court · (1995) 77 ELT 823 : (1985) 2 GLR 1011

Central Excises and Salt Act, 1944 — Section 11B(1), 11B(2), 11C, 12B
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High Courts27 Sept 1984

Soni Amratlal Govindji and Another Vs Soni Premchand Popatlal

Gujarat High Court · (1985) 1 GLR 266

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 15
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High Courts26 Sept 1984

Shravankumar Mahadev Dekote and Others Vs The Arvind Mills Ltd. and Others

Gujarat High Court · (1985) 2 GLR 767

Constitution of India, 1950 — Article 14, 19, 21, 21, 301Industrial Disputes Act, 1947 — Section 36
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High Courts26 Sept 1984

Mahesh R. Desai and Others Vs Ahmedabad Municipal Corporation and Another

Gujarat High Court · AIR 1986 Guj 154 : (1985) 2 GLR 283

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226
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High Courts24 Sept 1984

Commissioner of Income Tax, Gujarat-II, Ahmedabad Vs Savitaben N. Amin

Gujarat High Court · (1986) 157 ITR 135 : (1985) 20 TAXMAN 278

Income Tax Act, 1961 — Section 10(10)
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High Courts21 Sept 1984

Food Corporation of India Vs Dyanuba K. Nikam and Others

Gujarat High Court · (1985) 1 GLR 1 : (1985) 1 LLJ 489

Payment of Gratuity Act, 1972 — Section 2, 4, 4(1)
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High Courts20 Sept 1984

P. Chidambaram, General Secretary, Gujarat Mazoor Panchayat and Others Vs Joint Civil Judge (J.D.), Narol, Ahmedabad and Others

Gujarat High Court · AIR 1986 Guj 17 : (1985) 1 GLR 353

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3
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