COURT ARCHIVE

Gujarat High Court judgments, 1992

344 judgments · page 10 of 18

High Courts23 Jun 1992Partly Allowed

Nyamatkhan Jamiyatkhan Pathan Vs State of Gujarat and Others

Gujarat High Court · AIR 1994 Guj 64 : (1993) 2 GLR 1161

Bombay Provincial Municipal Corporations Act, 1949 — Section 7, 7ABombay Sales Tax Act, 1953 — Section 14(6)Bombay Sales Tax Act, 1959 — Section 33(6)

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High Courts22 Jun 1992

Hiraben Jivanbhai Chaudhari Vs R.C. Raval

Gujarat High Court · (1993) 1 GLR 66

Constitution of India, 1950 — Article 226, 311(2)Gujarat Panchayats Act, 1961 — Section 305

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High Courts22 Jun 1992

Mohanlal Jeram Mistry (Since Decd.) through his Heirs and Lrs. Hemkunver Mohanlal and Others Vs Harilal Motichand Maniyar (Decd.) through his Heirs Jayantilal Harilal Maniyar and Others

Gujarat High Court · (1993) 1 GLR 411

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2)(a), 12(3)(a), 12(3)(b), 29(2)

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High Courts22 Jun 1992Dismissed

Sanjiv Textiles Pvt. Ltd. Vs State Bank of India and Another

Gujarat High Court · AIR 1993 Guj 132

Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115

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High Courts18 Jun 1992

State of Gujarat Vs Dr. Maltiben Valjibhai Shah

Gujarat High Court · (1994) ACJ 375 : (1993) 2 GLR 1600

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 304A

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High Courts18 Jun 1992Allowed

Hosing Ardasar Ichhaporiya Vs Mahavir General Hospital and Another

Gujarat High Court · (1993) 2 GLR 1394 : (1994) 2 LLJ 326

Industrial Disputes Act, 1947 — Section 36(2)

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High Courts29 May 1992

Arvind Narenranath Khungar Vs Collector of Central Excise and Customs

Gujarat High Court · (1993) 67 ELT 289

Customs Act, 1962 — Section 135Penal Code, 1860 (IPC) — Section 467, 471

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High Courts08 May 1992

Sanjivkar Shantikar Christian Vs Collector

Gujarat High Court · (1992) 2 GLR 1192

Bombay General Clauses Act, 1904 — Section 10Constitution of India, 1950 — Article 226

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High Courts08 May 1992

Rajindra Dyeing and Printing Mills Vs Union of India

Gujarat High Court · (1993) 67 ELT 217

Customs Act, 1962 — Section 12, 14, 2(18), 2(19), 2(27)Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 2

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High Courts08 May 1992

Niranjan Dahyabhai Chokshi and Another Vs Union of India (UOI) and Others

Gujarat High Court · (1992) 2 GLR 891

Constitution of India, 1950 — Article 22(5), 226, 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6, 6, 7, 7

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High Courts07 May 1992