Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 53

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High Courts22 Mar 1994

Shri Ukai Pradesh Sahakari Khand Udhyog Mandali Ltd. and Others Vs Chhitubhai Devjibhai Gamit and Others

Gujarat High Court · (1994) 2 GLR 1151

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 5, Order 6 Rule 15, Order 6 Rule 6Constitution of India, 1950 — Article 141, 227Gujarat Co-operative Societies Act, 1961 — Section 145B, 145B(c), 145U, 145V, 145V

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High Courts21 Mar 1994Dismissed

Ganpati Salt Works and Another etc. Vs State of Gujarat and Another

Gujarat High Court · AIR 1995 Guj 61 : (1994) 2 GLR 1697

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Article 12Cinematograph Act, 1918 — Section 6FContract Act, 1872 — Section 73

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High Courts19 Mar 1994

Sanjay Chandrakant Raval and Chandrakant D. Raval and Another Vs Union of India

Gujarat High Court · (1994) 03 GUJ CK 0026

Income Tax Act, 1961 — Section 269UA, 269UD, 269UF, 269UG

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High Courts19 Mar 1994

Anitaben and Others Vs Abdulhakim Allarkhan Shaikh and Others

Gujarat High Court · (1996) 1 ACC 497

Civil Procedure Code, 1908 (CPC) — Section 115Motor Vehicles Act, 1939 — Section 92A, 92A(2), 952A

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High Courts19 Mar 1994

Jamnagar Municipal Corporation Vs Shastrushalyasinhji Digvijaysinhji Jadeja

Gujarat High Court · (1995) 2 GLR 1277

Bombay Municipal Boroughs Act, 1925 — Section 111Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 374(3), 374(3)

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High Courts19 Mar 1994

Parshottam Ranchhodbhai Tadpada Vs Spl. Land Acquisition Officer

Gujarat High Court · (1995) 1 GLR 71

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)(b), 152Land Acquisition Act, 1894 — Section 4, 53, 6, 9

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High Courts19 Mar 1994

Vallabhdas Nanji Bhalodia Vs Trikam Gokul Bhalani (Since Decd.) Through his heirs and Lrs.

Gujarat High Court · (1994) 2 GLR 1762

Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, 115

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High Courts19 Mar 1994

Pranlal Chimanlal Thakore Vs Union of India and Others

Gujarat High Court · (1994) 121 CTR 318 : (1995) 212 ITR 362

Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139(2), 148, 244, 244(1A), 271(1)

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High Courts19 Mar 1994

Shantilal Lallubhai Pujara and Another Vs Kiritkumar Jayantilal Ghancha and Another

Gujarat High Court · (1995) 1 GLR 563

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A

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High Courts18 Mar 1994

Kalaben Dashrathlal Kavi and Another Vs State of Gujarat and Another

Gujarat High Court · (1995) 1 GLR 877

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 6(1)

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High Courts17 Mar 1994Dismissed

Ibrahim Osman Jasraya Vs Addl. Chief Secretary, Govt. of Gujarat, Home Dept. and Others

Gujarat High Court · (1995) CriLJ 1295

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108, 135

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High Courts17 Mar 1994

Mamad Abbas Jasraya Vs Addl. Chief Secretary Government of Gujarat, Home Dept. and Others

Gujarat High Court · (1994) 2 GLR 1209

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3Constitution of India, 1950 — Article 22(5)

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High Courts16 Mar 1994

Smt. Chandramati D. Thakore Vs Jayantilal Dahyalal Jani and Another

Gujarat High Court · (1995) 1 GLR 638

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 9 Rule 13, 114, 151, 152Constitution of India, 1950 — Article 14, 227Gujarat Secondary Education Act, 1972 — Section 17, 33, 36, 39

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High Courts16 Mar 1994

Official Liquidator, Swashraya Benefit Pvt. Ltd. Vs B.H. Talati and Others

Gujarat High Court · (1996) 87 CompCas 197

Companies Act, 1956 — Section 196, 454(5), 454(5A), 542, 543

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