High Courts29 Apr 1992
Arvind Natvarlal Soni Vs State of Gujarat
Gujarat High Court · (1993) 1 GLR 96
Bombay Prohibition Act, 1949 — Section 66(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 27(2), 27(a)
COURT ARCHIVE
Gujarat High Court judgments, 1992
344 judgments · page 11 of 18
High Courts29 Apr 1992
Shamjibhai Manjibhai Patel Vs Commissioner of Police and Another
Gujarat High Court · (1992) 2 GLR 1360
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c), 2(c)
High Courts28 Apr 1992
Prakash Chemicals Private Ltd. Vs Krishna Singh Sata Singh
Gujarat High Court · (1993) 2 ACC 160 : (1993) ACJ 218 : AIR 1993 Guj 121
Bombay Prevention of Gambling Act, 1887 — Section 12Motor Vehicles Act, 1939 — Section 109A, 109B, 109C, 110, 110A
High Courts27 Apr 1992
Ciba Geigy Ltd. Vs Sun Pharmaceutical Industries
Gujarat High Court · (1992) 2 GLR 1053
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Drugs and Cosmetics Rules, 1945 — Rule 65(11), 65(9)Trade and Merchandise Marks Act, 1958 — Section 2(1)
High Courts24 Apr 1992
Valjibhai Ranchhodbhai Patel Vs Commissioner of Police and Others
Gujarat High Court · (1992) 2 GLR 1538 : (1993) 1 RCR(Criminal) 500
Bombay Police Act, 1951 — Section 56, 56, 57, 57Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts23 Apr 1992
Hafijuddin Fazluddin Kazi Vs Commissioner of Police and Another
Gujarat High Court · (1992) 2 GLR 1332
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c), 2(c)Penal Code, 1860 (IPC) — Section 114
High Courts22 Apr 1992
Ashok Kumar Ravjibhai Patel Vs Thakkarbapa Nagar Gram Panchayat and Another
Gujarat High Court · (1993) 2 GLR 1605
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 323Penal Code, 1860 (IPC) — Section 161, 34
High Courts21 Apr 1992
Makwana Sambhubhai Chethabhai Vs State of Gujarat
Gujarat High Court · (1992) 2 GLR 1291
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(1), 439(1)
High Courts16 Apr 1992
Chandrakant Chimanlal Shah Vs Chimanlal Ambalal Shah and Others
Gujarat High Court · (1993) 2 CivCC 536 : (1992) 2 GLR 1411
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 2, Order 18 Rule 2Evidence Act, 1872 — Section 137, 137, 138, 138
High Courts09 Apr 1992
Arjunsinh Malaram Vs State Govt. of Gujarat and Another
Gujarat High Court · (1992) 2 GLR 1622
Bombay Civil Services Rules, 1959 — Rule 152Bombay Prohibition Act, 1949 — Section 66(1)(b), 85(1)(hi)Constitution of India, 1950 — Article 226
High Courts09 Apr 1992
Sun Pharmaceutical Industries Vs Ciba Geigy Ltd. and Another
Gujarat High Court · (1992) 2 GLR 1049
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3
High Courts08 Apr 1992
Dhanlaxmiben Liladhar Suchak Vs Director of Ayurved, Gujarat State and Others
Gujarat High Court · (1992) 2 GLR 1082
Constitution of India, 1950 — Article 226
High Courts08 Apr 1992
Chunilal Chhaganlal Pandya (Decd.) through his heirs Manglaben Chunilal Pandya and Others Vs Competent Authority and Dy. Collector and Another
Gujarat High Court · (1992) 2 GLR 861
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 2(a), 2(c), 2(i), 3
High Courts08 Apr 1992Dismissed
The Commercial and Ahmedabad Mills Co. Ltd. and Another Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1993 Guj 20
Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 14, 19, 19(1), 195, 226Essential Commodities Act, 1955 — Section 3, 3(1), 3(2), 3(3), 3(3C)
High Courts06 Apr 1992
Kabbur Shivanand Nagappa Vs State of Gujarat and Another
Gujarat High Court · (1992) 2 GLR 1028
Constitution of India, 1950 — Article 226, 309Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5)
High Courts03 Apr 1992
Vijaysinh Amarsinh and Co. Vs Hindustan Zinc Ltd. and Another
Gujarat High Court · (1992) 1 GLR 639
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2
High Courts03 Apr 1992Allowed
Santosh Ramprasad Sharma Vs Dy. Commissioner of Police, Crime Branch and Another
Gujarat High Court · (1992) CriLJ 3983
Bombay Police Act, 1951 — Section 56, 60
High Courts01 Apr 1992
Natvarsinh Ramsinh Rathod and Another Vs State of Gujarat and Another
Gujarat High Court · (1992) 2 GLR 1036
Bombay Motor Vehicles Tax Act, 1958 — Section 13(1), 13(2), 13(2), 3(1), 3ABombay Police Act, 1951 — Section 56, 59, 60Constitution of India, 1950 — Article 14
High Courts29 Mar 1992
Commissioner of Income Tax Vs Pranlal P. Doshi
Gujarat High Court · (1992) 106 CTR 130 : (1993) 201 ITR 756
Income Tax Act, 1961 — Section 32, 32(2), 41(1)
High Courts28 Mar 1992
Chandravati Atmaram Patel Vs Commissioner of Wealth-tax
Gujarat High Court · (1993) 199 ITR 675
Income Tax Act, 1961 — Section 2(14), 260, 260(1)Wealth Tax Act, 1957 — Section 27, 27(1)