COURT ARCHIVE

Gujarat High Court judgments, 1993

464 judgments · page 16 of 24

High Courts23 Apr 1993Dismissed

Koli Bhima Hari and Others Vs The State of Gujarat

Gujarat High Court · (1994) CriLJ 1705 : (1993) 2 GLR 1250

Criminal Procedure Code, 1973 (CrPC) — Section 390, 437, 437(1), 439Penal Code, 1860 (IPC) — Section 114, 201, 302

High Courts23 Apr 1993

Rajendra L. Acharya Vs State of Gujarat

Gujarat High Court · (1993) 2 GLR 1259

Criminal Procedure Code, 1973 (CrPC) — Section 439, 439, 482, 482Penal Code, 1860 (IPC) — Section 341, 376

High Courts22 Apr 1993

Manubhai Bhikhabhai Vs Commissioner of Income Tax

Gujarat High Court · (1994) 205 ITR 505 : (1994) 77 TAXMAN 569

Income Tax Act, 1961 — Section 256(1)

High Courts22 Apr 1993

Gujarat Industrial Development Corporation Vs S.R. Parmar and Co. and Others

Gujarat High Court · (1994) 2 GLR 1140

Arbitration Act, 1940 — Section 17, 21, 23, 25, 28

High Courts20 Apr 1993

State of Gujarat Vs Mohanbhai Ravjibhai

Gujarat High Court · (1993) 2 GLR 1621

Criminal Procedure Code, 1973 (CrPC) — Section 177, 184, 184(a), 184(b), 184(b)Penal Code, 1860 (IPC) — Section 363, 363, 366, 366 , 376

High Courts19 Apr 1993

State of Gujarat Vs B.S. Thakkar, Manager, Digvijay Cement Co. Ltd.

Gujarat High Court · (1993) 2 GLR 1119

Criminal Procedure Code, 1973 (CrPC) — Section 378Factories Act, 1948 — Section 92

High Courts19 Apr 1993

Chanduji @ Khichadi Bhulaji Thakore Vs The Deputy Commissioner of Police, Crime Branch and Another

Gujarat High Court · (1993) 2 GLR 1608

Bombay Police Act, 1951 — Section 56, 56, 57, 59, 59Constitution of India, 1950 — Article 14, 19, 21

High Courts17 Apr 1993

Bijalbhai Ranchhodbhai Bin Jagabhai Vaghri Vs Usman Miya Rasulmiya and Others

Gujarat High Court · AIR 1994 Guj 54

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 14, 16, 17

High Courts17 Apr 1993

Ashoka Mills Ltd., Ahmedabad Vs Nagindas Parsottamdas Modi and Another

Gujarat High Court · (1994) 2 GLR 1073 : (1994) 1 LLJ 655

Industrial Disputes Act, 1947 — Section 33C(2)

High Courts16 Apr 1993

Mansukhbhai Nanjibhai Kamani Vs State of Gujarat and Others

Gujarat High Court · (1994) 2 GLR 1588

Land Acquisition Act, 1894 — Section 4, 52A, 52A, 6

High Courts16 Apr 1993Allowed

Gurunanak Provisions Stores Vs Dulhonumal Savanmal and Others

Gujarat High Court · AIR 1994 Guj 31 : (1993) 2 GLR 1693

Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 126, 127, 128, 129

High Courts15 Apr 1993Dismissed

State of Gujarat Vs Ramesh Dayabhai etc.

Gujarat High Court · (1994) CriLJ 1437

Criminal Procedure Code, 1973 (CrPC) — Section 98Forward Contracts (Regulation) Act, 1952 — Section 17, 20, 21, 22, 22A

High Courts15 Apr 1993

Bhupendrakumar Narsinhbhai Patel Vs State of Gujarat and Another

Gujarat High Court · (1994) 1 GLR 237

Bombay Court Fees Act, 1959 — Section 28, 29Constitution of India, 1950 — Article 14, 14

High Courts15 Apr 1993

Kalidas Chandubhai Kahar Vs State of Gujarat and Others

Gujarat High Court · (1993) 2 GLR 1659

Constitution of India, 1950 — Article 22(5), 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 36, 9(2), 9(2)

High Courts12 Apr 1993

Meman Aslam Hussain G. and Others Vs Director of Municipalities and Another

Gujarat High Court · (1994) 1 GLR 446

Industrial Disputes Act, 1947 — Section 25F

High Courts12 Apr 1993

Jagdishbhai J. Desai Vs Vidyaben Rambhai Patel (Decd.) through her Heirs Khevinaben R. Patel

Gujarat High Court · (1993) 2 GLR 1635

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(2), 29(2)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, 115, 115Constitution of India, 1950 — Article 226, 227

High Courts10 Apr 1993Dismissed

Shri Shaikh Akil Shaikh Kalu Vs State of Gujarat and Another

Gujarat High Court · (1994) CriLJ 1328

Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3

High Courts08 Apr 1993

Kheda Jilla General Mazdoor Mandal Vs State of Gujarat and Others

Gujarat High Court · (1993) 04 GUJ CK 0031

High Courts06 Apr 1993

Ghadhvi Jitendra Ishwardas Vs B.K. Thakker and Others

Gujarat High Court · (1994) 2 GLR 1053

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23A, 23AElectricity Act, 1910 — Section 12(2)

High Courts05 Apr 1993

Decent Laminates (P) Ltd. Vs Union of India

Gujarat High Court · (1993) 65 ELT 479