High Courts12 Aug 1994
Harendra H. Parekh Vs Superintendent of District Jail and Others
Gujarat High Court · (1996) 2 GLR 302
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 15, 15(5)
COURT ARCHIVE
Gujarat High Court judgments, 1994
316 judgments · page 6 of 16
High Courts12 Aug 1994
Harendra M. Parekh Vs Superintendent District Jail and Others
Gujarat High Court · (1995) CriLJ 1847
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 15, 15(1), 15(4), 15(5)
High Courts12 Aug 1994
State of Gujarat Vs Ahmed Adam Mugal and Others
Gujarat High Court · (1995) 1 GLR 83
Criminal Procedure Code, 1973 (CrPC) — Section 196, 482Penal Code, 1860 (IPC) — Section 153, 153A, 153A, 204, 295
High Courts10 Aug 1994
Sipai Mamdoobhai Dadabhai Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 746
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1Constitution of India, 1950 — Article 133, 14, 19, 21, 31Industrial Disputes Act, 1947 — Section 10
High Courts10 Aug 1994
Bhagubhai Shivabhai Prajapati Vs Commissioner, Food and Drugs Control and Another
Gujarat High Court · (1995) 1 GLR 399
Constitution of India, 1950 — Article 309
High Courts10 Aug 1994
Hasmukhlal V. Shah Vs Bank of India and Others
Gujarat High Court · (1997) 3 GLR 1891
Constitution of India, 1950 — Article 226, 227, 309, 311(2)Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(1)
High Courts09 Aug 1994
J.K. Raval Vs Dena Bank, Palanpur and Others
Gujarat High Court · (1994) 08 GUJ CK 0016
Bombay General Clauses Act, 1904 — Section 21Bombay Police Act, 1951 — Section 25, 25(1), 25(2), 4
High Courts09 Aug 1994
State of Gujarat Vs Bansidhar Narmadashankar Jani
Gujarat High Court · (1995) 1 GLR 561
Criminal Procedure Code, 1973 (CrPC) — Section 239, 468Penal Code, 1860 (IPC) — Section 409, 420, 465, 467, 468
High Courts08 Aug 1994
Guj-chem Distilleries India Limited Vs State of Gujarat and Others
Gujarat High Court · (1994) 08 GUJ CK 0015
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts05 Aug 1994
N.S. Saxena and Others Vs Oil and Natural Gas Commission and Others
Gujarat High Court · (1995) 1 GLR 373 : (1996) 1 LLJ 717
Constitution of India, 1950 — Article 226
High Courts05 Aug 1994
Salmaben S. Dordawala Vs Hajar Janab Amil Saheb and Another
Gujarat High Court · (1995) 2 GLR 1799
Bombay Public Trusts Act, 1950 — Section 50, 51Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1Constitution of India, 1950 — Article 30
High Courts03 Aug 1994
Popat Mohan Koli Vs Patel Jasraj Dharamshi
Gujarat High Court · (1994) 2 GLR 1449
Mamlatdars Court Act, 1906 — Section 14, 5
High Courts01 Aug 1994
Gujarat Bottling Co. Pvt. Ltd. Vs Union of India
Gujarat High Court · (1996) 81 ELT 58 : (1995) 1 GLR 738
Central Excise Rules, 1944 — Rule 57AConstitution of India, 1950 — Article 14, 226
High Courts01 Aug 1994
Jain Mechants Co-op. Housing Society Ltd. and Others Vs H.U.F. of Manubhai Kalyanbhai Shah through its Manager Harishbhai Manubhai Shah and Others
Gujarat High Court · (1995) 1 GLR 19
Constitution of India, 1950 — Article 19(1)(c), 19(l)(c), 226, 227, 300AGujarat Co-operative Societies Act, 1961 — Section 24Wealth Tax Act, 1957 — Section 3
High Courts28 Jul 1994Allowed
Morvi Municipality Vs Arunodaya Mills Ltd. and Another
Gujarat High Court · AIR 1995 Guj 109 : (1995) 1 GLR 793
Bombay District Municipal Act, 1901 — Section 4(1), 4(2), 5, 8Bombay Town Planning Act, 1954 — Section 10, 10(1), 7Gujarat Panchayats Act, 1961 — Section 9, 9(2)
High Courts28 Jul 1994
Tejalben Sureshchandra Shah and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 616
Dentists Act, 1948 — Section 10A, 10B(3)
High Courts27 Jul 1994Allowed
Rajput Carrier and Another Vs State of Gujarat and Another
Gujarat High Court · (1995) CriLJ 1897
Essential Commodities Act, 1955 — Section 6A, 6A(1)
High Courts27 Jul 1994Dismissed
Keshavlal Durlabhasinbhai''s firm and Another Vs Shri Jalaram Pulse Mills
Gujarat High Court · AIR 1995 Guj 166
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 10 Rule 3, Order 10 Rule 4, Order 14 Rule 1, Order 14 Rule 1(5)
High Courts27 Jul 1994
Amreli Municipality Vs Inspecting Officer (Court Fees)
Gujarat High Court · (1995) 2 GLR 1904
Bombay Court Fees Act, 1959 — Section 12(6), 6(iv)(j)Court Fees Act, 1870 — Section 18
High Courts26 Jul 1994Allowed
Thakore Laxamji Vs District Magistrate and Others
Gujarat High Court · (1995) CriLJ 1193 : (1994) 2 GLR 1323
Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 9(2)