Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 202, 210, 482Penal Code, 1860 (IPC) — Section 114, 120B, 201, 302, 34

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High Courts22 Oct 1991

Mafatlal Industries Ltd. Vs Union of India

Gujarat High Court · (1993) ECR 680 : (1993) 63 ELT 616

Customs Act, 1962 — Section 13, 15, 151A, 29, 30

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High Courts16 Oct 1991

D.J. Works Vs Deputy Commissioner of Income Tax

Gujarat High Court · (1992) 102 CTR 2 : (1992) 195 ITR 227

Income Tax Act, 1961 — Section 141A, 143, 144, 2(40), 207

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High Courts16 Oct 1991

Dinaben Vinaykumar Shah Vs Surat Municipal Corporation

Gujarat High Court · (1993) 2 GLR 1436

Constitution of India, 1950 — Article 226, 226, 311(2), 311(2)

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High Courts16 Oct 1991

Dinaben Vinay Kumar Shah Vs Surat Municipal Corporation

Gujarat High Court · (1993) 2 GLR 1436

Constitution of India, 1950 — Article 226, 311(2)

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High Courts16 Oct 1991

Mahmedalam Abdul Latif Vohra and Another Vs State of Gujarat

Gujarat High Court · (1992) 1 GLR 685

Criminal Procedure Code, 1973 (CrPC) — Section 473

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High Courts15 Oct 1991

Jitendra Jinabhai Makwana Vs Dist. Primary Education Committee and Another

Gujarat High Court · (1992) 1 GLR 382

Gujarat Panchayat Service (Recruitment of Primary Teachers) Rules, 1970 — Rule 4

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High Courts14 Oct 1991

Kumari Ushaben Joshi Vs State of Gujarat

Gujarat High Court · (1993) 1 GLR 100

Constitution of India, 1950 — Article 14, 16Gujarat Non-Secretariat Clerks, Clerk-Typists and Typists (Direct Recruitment Procedure) Rules, 1970 — Rule 5, 8, 8(2)

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High Courts14 Oct 1991

Ratansing Pratapsinh Baria Vs State of Gujarat and Others

Gujarat High Court · (1992) 2 GLR 1216

Bombay Police Act, 1951 — Section 14Constitution of India, 1950 — Article 14, 16Gujarat Police Manual, 1975 — Rule 89

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High Courts11 Oct 1991

The State of Gujarat Vs Hargovandas Devrajbhai Patel and Others

Gujarat High Court · (1992) CriLJ 3598 : (1993) 1 RCR(Criminal) 337

Bombay Police Act, 1951 — Section 112Criminal Procedure Code, 1973 (CrPC) — Section 209, 294Penal Code, 1860 (IPC) — Section 114, 201, 302, 304, 32

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High Courts08 Oct 1991

State of Gujarat Vs Kantilal Bababhai Panchal

Gujarat High Court · (1993) 1 DMC 524 : (1992) 1 GLR 378

Penal Code, 1860 (IPC) — Section 302

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High Courts07 Oct 1991

Induprasad Chunibhai Patel Vs Central Board of Direct Taxes and Others

Gujarat High Court · (1993) 200 ITR 688

Income Tax Act, 1961 — Section 119, 14, 15, 16, 17Wealth Tax Act, 1957 — Section 10, 34AB, 34AE, 34AE(1)

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High Courts04 Oct 1991

Dipak Jasvantlal Shah Vs Union of India (UOI) and Others

Gujarat High Court · (1993) 1 GLR 449

Administrative Tribunals Act, 1985 — Section 19, 21Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226, 227, 311(2)

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High Courts04 Oct 1991

State of Gujarat and Others Vs H.C. Vora and Others

Gujarat High Court · (1992) 1 GLR 282

Constitution of India, 1950 — Article 14, 19, 226

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