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Gujarat High Court judgments, 1992

344 judgments · page 2 of 18

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High Courts07 Dec 1992

State of Gujarat and Others Vs Laxmansing Sartansing and Others

Gujarat High Court · (1993) 1 GLR 279

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High Courts07 Dec 1992

Ratilal Amarshi Chawda Vs State of Gujarat and Another

Gujarat High Court · (1993) 1 GLR 731

Criminal Procedure Code, 1973 (CrPC) — Section 397, 397, 397(3), 401, 401Penal Code, 1860 (IPC) — Section 380, 380, 411, 411, 457
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High Courts07 Dec 1992

Executive Engineer, Panchayat (R and B) Division Dt. Panchayat Surendranagar Vs Punabhai Govindbhai

Gujarat High Court · (1993) 2 LLJ 835

Industrial Disputes Act, 1947 — Section 25(C), 25(H)
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High Courts04 Dec 1992

Satyendra Kumar Parbatsinh Zala and Others Vs Secretary, Govt. of Gujarat, Education Dept. and Others

Gujarat High Court · (1993) 2 LLJ 252

Constitution of India, 1950 — Article 226
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High Courts02 Dec 1992Allowed

Maheshbhai H. Parekh Vs District Magistrate and Others

Gujarat High Court · (1994) CriLJ 365

Constitution of India, 1950 — Article 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
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High Courts01 Dec 1992Dismissed

Ahmedabad Textile Research Association Vs ATIRA Employees Union and Another

Gujarat High Court · (1994) 2 LLJ 912

Trade Unions Act, 1926 — Section 18
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High Courts01 Dec 1992

Sodha Parmar Chhanabhai Gandabhai Vs State of Gujarat and Others

Gujarat High Court · (1993) 1 GLR 738

Constitution of India, 1950 — Article 14, 19Gujarat Agricultural Produce Markets Act, 1963 — Section 11(2)(a), 11(2)(a) , 11(2)(b), 11(5)
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High Courts27 Nov 1992

Gujarat Ambuja Cements Limited Vs Union of India (UOI) and Others

Gujarat High Court · AIR 1994 Guj 104 : (1993) 2 GLR 1460

Constitution of India, 1950 — Article 14, 19(1), 226Contract Act, 1872 — Section 72Evidence Act, 1872 — Section 115
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High Courts26 Nov 1992

Manager, Panchasara Jain Derasar, Patna Dist. Vs Mahmadkha Gajikha Baloch

Gujarat High Court · (1993) 1 LLJ 523

Industrial Disputes Act, 1947 — Section 2
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High Courts20 Nov 1992

Commissioner of Income Tax Vs Maharaja Daljitsinhji Trust

Gujarat High Court · (1993) 113 CTR 296 : (1993) 204 ITR 135

Income Tax Act, 1961 — Section 160, 164, 164(1)
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High Courts19 Nov 1992Dismissed

Jayesh H. Pathak Vs The Gujarat University

Gujarat High Court · AIR 1993 Guj 143

Constitution of India, 1950 — Article 226Gujarat University Act, 1949 — Section 30
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High Courts18 Nov 1992

Jivanlal Vishrambhai Barot and Another Vs R.C. Patel. Collector and Another

Gujarat High Court · (1993) 1 GLR 591

Gujarat Municipalities Act, 1963 — Section 14, 31, 32, 39(1)(a), 39(2)
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High Courts16 Nov 1992

Dena Bank Vs Mahendra R. Vyas

Gujarat High Court · (1993) 2 GLR 1155

Constitution of India, 1950 — Article 311
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High Courts15 Nov 1992

Dhirajlal Vithaldas Kavaiya Vs Rasiklal Chandulal Patel

Gujarat High Court · (1993) 1 CivCC 264 : (1993) 1 GLR 206

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 151
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High Courts13 Nov 1992

Special Land Acquisition Officer and Another Vs Shantibhai Jivabhai Patel

Gujarat High Court · (1993) 2 GLR 1289

Land Acquisition Act, 1894 — Section 18, 54, 54
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High Courts12 Nov 1992

Swaminarayan Education Trust Vs State of Gujarat and Others

Gujarat High Court · (1992) 11 GUJ CK 0001

Bombay Primary Education Act, 1947 — Section 60 , 63Constitution of India, 1950 — Article 14, 227
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High Courts11 Nov 1992

Commissioner of Income Tax Vs Yogendrakumar H. Thakkar

Gujarat High Court · (1993) 204 ITR 300

Income Tax Act, 1961 — Section 139, 139(1), 271(1), 80P(2), 81
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High Courts11 Nov 1992

State of Gujarat Vs Zalawar Petroleum Co.

Gujarat High Court · (1992) 11 GUJ CK 0007

Gujarat Sales Tax Act, 1969 — Section 2(26), 45(6), 45(8), 69, 7
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High Courts11 Nov 1992

Dharamsi Dahyabhai Patel Vs Devyani Dharamsi Patel

Gujarat High Court · (1993) 1 DMC 605 : (1993) 1 GLR 387

Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23
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High Courts09 Nov 1992

State of Gujarat and Another Vs Rajesh Builders

Gujarat High Court · (1993) 2 GLR 1176

Arbitration Act, 1940 — Section 39, 39, 39(1)(iii)
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