High Courts26 Jul 1994
Kanuji Manaji Thakor Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1354
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3
COURT ARCHIVE
Gujarat High Court judgments, 1994
316 judgments · page 7 of 16
High Courts25 Jul 1994
Harshadrai P. Dave Vs Sub-Registrar and Others
Gujarat High Court · (1994) 2 GLR 1222
Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 3(2), 4(4)Bombay Stamp Act, 1958 — Section 32A(1), 32A(1), 76Land Acquisition Act, 1894 — Section 23
High Courts25 Jul 1994
Moti Panchi Nagar Panchayat Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 176
Constitution of India, 1950 — Article 243E(1)General Clauses Act, 1897 — Section 6Gujarat Panchayats (Amendment) Act, 1993 — Section 13(1), 13(1), 279 , 303B
High Courts25 Jul 1994Dismissed
Dahyabhai Chhaganbhai Patel and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1995 Guj 168
Constitution of India, 1950 — Article 226
High Courts22 Jul 1994
Naranbhai Amthalal Panchal Vs Ramchandra Somnath
Gujarat High Court · (1995) 1 GLR 354
Arbitration Act, 1940 — Section 30Registration Act, 1908 — Section 17
High Courts22 Jul 1994
Sea Hawk Cargo Carriers Pvt. Ltd. Vs J.H. Parabia (Transport) Pvt. Ltd.
Gujarat High Court · (1995) 1 GLR 606
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 38 Rule 5, 115
High Courts21 Jul 1994Allowed
Yashrat N. Bhatt Vs Income Tax Officer
Gujarat High Court · (1995) 212 ITR 522
Income Tax Act, 1961 — Section 140A, 212(3A), 264Income Tax Rules, 1962 — Rule 40
High Courts20 Jul 1994
Dada Silk Mills and Others Vs Indian Overseas Bank and Another
Gujarat High Court · (1995) 82 CompCas 35 : (1994) CriLJ 2874 : (1994) 3 RCR(Criminal) 706
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts20 Jul 1994
Doshi Kantilal Ratilal and Others Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1706
Gujarat Agricultural Produce Markets Act, 1963 — Section 28, 28Gujarat Agricultural Produce Markets Rules, 1965 — Rule 49
High Courts19 Jul 1994
Pranlal Chimanlal Thakore Vs Union of India
Gujarat High Court · (1994) 76 TAXMAN 355
Constitution of India, 1950 — Article 14, 16Income Tax Act, 1961 — Section 139(2), 148, 235, 237, 238
High Courts19 Jul 1994
Sanjay Chandrakant Raval and Dr. Chandrakant D. Raval and Another Vs Union of India (UOI)
Gujarat High Court · (1996) 219 ITR 748
Income Tax Act, 1961 — Section 269UA, 269UD, 269UF, 269UG
High Courts19 Jul 1994
State of Gujarat Vs Gobar Rupa
Gujarat High Court · (1995) 1 GLR 1
Land Acquisition Act, 1894 — Section 18, 23, 4, 6
High Courts15 Jul 1994
Bachubhai Ismailbhai Vs Ismail Haji Ibrahimbhai Malek
Gujarat High Court · (1994) 2 GLR 1271
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)(a)
High Courts14 Jul 1994
All Gujarat Federation of Tax Consultant Vs Central Board of Direct Taxes
Gujarat High Court · (1994) 76 TAXMAN 307
Income Tax Act, 1961 — Section 194C
High Courts14 Jul 1994
State of Gujarat Vs Kantibhai Devabhai Vankar and Others
Gujarat High Court · (1995) 1 GLR 552
Penal Code, 1860 (IPC) — Section 114, 323, 324, 337, 504
High Courts14 Jul 1994
Adarsh Chemicals and Fertilizers Ltd. Vs Inspecting Assistant Commissioner of Income Tax (Assessment)
Gujarat High Court · (1994) 122 CTR 53
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts14 Jul 1994
Smt. Girija Brij Mohan Sood Vs Union of India (UOI) and Others
Gujarat High Court · (1994) 2 GLR 1656
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21, 3, 3(1)
High Courts12 Jul 1994
Sumanben H. Pandya (Dr.) Vs Dhansura Pradesh Education Society and Others
Gujarat High Court · (1994) 2 GLR 1797
Constitution of India, 1950 — Article 14, 21Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 14, 14(3)Gujarat Secondary Education Act, 1972 — Section 36, 36(2)
High Courts12 Jul 1994
The Chief Controlling Revenue Authority Vs Vishal Malleables Ltd.
Gujarat High Court · (1994) 2 GLR 1357
Bombay Stamp Act, 1958 — Section 2, 2(p), 3, 39(1)(b), 4Registration Act, 1908 — Section 17, 59Stamp Act, 1899 — Section 2(17)
High Courts04 Jul 1994Dismissed
Smt. K.M. Vasantha Vs Chief Secretary, Gujarat State and Others
Gujarat High Court · (1995) 2 LLJ 1135
Constitution of India, 1950 — Article 14, 15, 15(1), 16