High Courts05 Oct 1994
R.C. Pathan Vs State of Gujarat and Others
Gujarat High Court · (1996) 2 GLR 294
COURT ARCHIVE
Gujarat High Court judgments, 1994
316 judgments · page 4 of 16
High Courts05 Oct 1994
Pathan R.C. Vs State of Gujarat and Others
Gujarat High Court · (1996) 2 GLR 294
High Courts03 Oct 1994
J.A. Kazi Vs District Registrar and Others
Gujarat High Court · (1995) 2 GLR 1495
High Courts30 Sept 1994
Commissioner of Higher Education Vs Prajapati Amrutbhai Somabhai and Others
Gujarat High Court · (1994) 2 GLR 1776
Constitution of India, 1950 — Article 226
High Courts29 Sept 1994
Rasikchandra Devshanker Acharya and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 36
Bombay Provincial Municipal Corporations Act, 1949 — Section 1, 17(1), 2, 2(1), 2(a)Constitution of India, 1950 — Article 132(1), 133(1)(a), 134 A, 14, 172Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
High Courts28 Sept 1994
Patel Kanjibhai Govindbhai Vs State of Gujarat and Others
Gujarat High Court · (1995) 2 GLR 1346
Constitution of India, 1950 — Article 227
High Courts26 Sept 1994
State of Gujarat Vs Shantilal Mansukhlal Mistry and Others
Gujarat High Court · (1995) 1 GLR 860
Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 26(1)(g), 41, 41(2), 52
High Courts26 Sept 1994
Bachubhai Ramkrishna Trivedi Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 566
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 258, 258(1), 47
High Courts22 Sept 1994
P.K. Agarwal, M.D., Madhuchandra Techno Chem Complex Pvt. Ltd. Vs J.H. Shaikh, Legal Officer, Gujarat Heavy Chemicals Ltd. and Another
Gujarat High Court · (1995) 1 GLR 539
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309
High Courts21 Sept 1994
Laljibhai K. Soni Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1994) 122 CTR 169 : (1995) 213 ITR 114
Income Tax Act, 1961 — Section 132(5), 132(7)
High Courts21 Sept 1994
Kishanlal Shohanlal Taparia and Others Vs Shankerbhai Revabhai Patel and Another
Gujarat High Court · (1995) 1 GLR 191
Penal Code, 1860 (IPC) — Section 114, 114, 244, 406, 406
High Courts16 Sept 1994
State of Gujarat and Another Vs Associated Cement Co. Ltd.
Gujarat High Court · (1995) 1 GLR 757
Bombay Electricity Duty Act, 1958 — Section 14, 2, 2(a), 2(c), 3(2)
High Courts15 Sept 1994
Koli Jeram Vashram and Another Vs Jadeja Shivubha Dipsinhji and Others
Gujarat High Court · (1995) 2 GLR 1604
Constitution of India, 1950 — Article 227Saurashtra Barkhali Abolition Act, 1951 — Section 2(1), 2(i), 28, 31
High Courts15 Sept 1994
Jiviben Motibhai Patel Vs Executive Engineer (C and M), Gujarat Electricity Board and Another
Gujarat High Court · (1996) 1 CivCC 284 : (1996) 1 GLR 470
Constitution of India, 1950 — Article 227Electricity Act, 1910 — Section 12, 12, 12, 12(1), 12(2)Telegraph Act, 1885 — Section 10, 10, 10, 11, 11
High Courts14 Sept 1994Dismissed
Natvarbhai Narandas Patel Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 LLJ 1153
Constitution of India, 1950 — Article 226
High Courts14 Sept 1994
Javerben and Others Vs Jahidmiya Saiyadmiya Saiyad and Others
Gujarat High Court · (1994) 2 GLR 1664
Evidence Act, 1872 — Section 114(e)Sales of Goods Act, 1930 — Section 19, 20, 21, 22, 4
High Courts12 Sept 1994Allowed
Manubhai Ambalal Patel Vs Chanchalaben Patel and Others
Gujarat High Court · AIR 1996 Guj 69
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 9, 9(2), 9(3)Constitution of India, 1950 — Article 226, 227
High Courts12 Sept 1994
Prajapati Manubhai Muljibhai and Another Vs Prajapati Ambalal Jethbhai
Gujarat High Court · (1995) 1 GLR 205
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(g), 13(l)(g)
High Courts12 Sept 1994
Koli Kababhai Ukabhai and Others Vs State of Gujarat
Gujarat High Court · (1996) 1 GLR 342
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 302
High Courts08 Sept 1994
Municipal Corporation of the City of Ahmedabad Vs Oriental Fire and General Insurance Co. Ltd.
Gujarat High Court · AIR 1994 Guj 167 : (1994) 2 GLR 1498
Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127(3), 129, 134, 135Bombay Provincial Municipal Corporations Rules, 1949 — Rule 12, 12(2), 13, 13(1), 13(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(1), 5(10), 9