COURT ARCHIVE

Gujarat High Court judgments, 1993

464 judgments · page 7 of 24

High Courts17 Sept 1993

Khevinaben R. Patel Vs Jagdishchandra J. Desai

Gujarat High Court · (1994) 1 GLR 344

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 20, Order 21 Rule 90Constitution of India, 1950 — Article 226Government of India Act, 1915 — Section 108

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High Courts17 Sept 1993

Rukshmaniben Vs Vadilal Narayandas Jadawala and Another

Gujarat High Court · (1994) 1 GLR 530

Limitation Act, 1963 — Article 113, 58, 58

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High Courts17 Sept 1993

Dr. Malla Ibrahim Isab Vs Dean, B.J. Medical College and Another

Gujarat High Court · (1994) 1 GLR 664

Constitution of India, 1950 — Article 150

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High Courts16 Sept 1993

Patel Sabbir Hussain Musabhai Vs Baroda District Panchayat and Another

Gujarat High Court · (1994) 1 GLR 518

Gram Sevak (Panchayat Service) Recruitment (Examination) Rules, 1982 — Rule 13, 14, 15, 16, 17Gujarat Panchayats Act, 1961 — Section 203(3), 323

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High Courts16 Sept 1993

Sarabhai Foundation Vs Commissioner of Income Tax

Gujarat High Court · (1993) 115 CTR 443 : (1994) 209 ITR 390

Income Tax Act, 1961 — Section 11, 13, 13(2), 13(3)

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High Courts16 Sept 1993

G.G. Joshi Vs Commissioner of Income Tax

Gujarat High Court · (1994) 209 ITR 324

Income Tax Act, 1961 — Section 10, 10(14), 16, 36(1)

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High Courts16 Sept 1993

Commissioner of Income Tax Vs Gira Sarabhai

Gujarat High Court · (1994) 209 ITR 356

Income Tax Act, 1961 — Section 45, 48, 52, 52(1), 52(2)

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High Courts16 Sept 1993

Mavjibhai Dharsibhai and Others Vs State of Gujarat and Others

Gujarat High Court · (1994) 2 GLR 1168

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84C, 84CConstitution of India, 1950 — Article 227

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High Courts15 Sept 1993

Amratlal Bhikhabhai Patel Vs State of Gujarat and Another

Gujarat High Court · (1994) 1 GLR 637

Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 2(6), 20, 21

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High Courts15 Sept 1993

State of Gujarat Vs Kantilal v. Bhatti

Gujarat High Court · (1994) 1 GLR 156

Gujarat Co-operative Societies Act, 1961 — Section 108, 147(J), 148(J), 80, 81

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High Courts15 Sept 1993

Commissioner of Income Tax Vs D.C. Gandhi Associates

Gujarat High Court · (1994) 210 ITR 929

Income Tax Act, 1961 — Section 256(2)

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High Courts15 Sept 1993

Shailesh Textile Industries Vs The Chief Controlling Revenue Authority, Ahmedabad and Another

Gujarat High Court · AIR 1994 Guj 153

Bombay Stamp Act, 1958 — Article 25, 27, 7, 2(p), 31Comptroller and Auditor-Generals (Duties, Powers and Conditions of Service) Act, 1971 — Section 16Evidence Act, 1872 — Section 92

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High Courts14 Sept 1993

Chawla Gaurav Ghanshyamdas Vs Dean, B.J. Medical College and Another

Gujarat High Court · (1994) 1 GLR 371

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High Courts14 Sept 1993

State of Gujarat and Others Vs Sudamasingh Lotansingh

Gujarat High Court · (1994) 2 GLR 1201

Constitution of India, 1950 — Article 311(2)

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High Courts10 Sept 1993

Employees State Insurance Corporation, Ahmedabad and Another Vs Krishiseva

Gujarat High Court · (1994) 1 GLR 881 : (1995) 1 LLJ 692

Employees State Insurance Act, 1948 — Section 2(12), 75(1), 82

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High Courts10 Sept 1993

Patel Gordhanbhai Hirabhai Vs Thakor Ambalal Desaibhai and Another

Gujarat High Court · (1994) 2 GLR 1185

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 16, 16(1), 17B, 17BConstitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 2(21)

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High Courts10 Sept 1993