COURT ARCHIVE

Gujarat High Court judgments, 1995

450 judgments · page 1 of 23

High Courts22 Dec 1995

Vallabhbhai Kanj1bhai Thakkar Vs Taraben Kantilal Shah and Others

Gujarat High Court · (1996) 2 GLR 67

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 23A

High Courts22 Dec 1995

Lataben Vs Rajyaguru, Administrative Officer and Others

Gujarat High Court · (1997) 1 GLR 720

High Courts22 Dec 1995

State of Gujarat Vs Mahmad @ Munno Usmanbhai Chauhan

Gujarat High Court · (1996) 2 GLR 821

Penal Code, 1860 (IPC) — Section 201, 201, 363, 363, 366

High Courts22 Dec 1995

Madanmohan S. Tiwari and Another Vs Priyalakshmi Mills and Another

Gujarat High Court · (1995) 12 GUJ CK 0003

Bombay Industrial Relations Act, 1946 — Section 78

High Courts22 Dec 1995

Patel Rajeshkumar Mathurbhai and Others Vs State of Gujarat

Gujarat High Court · (1996) 2 GLR 147

Gujarat High Court Rules, 1993 — Rule 132, 132(ii)

High Courts21 Dec 1995

Banyan and Berry Vs Commissioner of Income Tax

Gujarat High Court · (1996) 131 CTR 127 : (1996) 222 ITR 831 : (1996) 84 TAXMAN 515

Income Tax Act, 1961 — Section 139, 139(2), 148, 159, 16Wealth Tax Act, 1957 — Section 22

High Courts21 Dec 1995

Bijli Mazdoor Panchayat Vs State of Gujarat and Others

Gujarat High Court · (1996) 74 FLR 2732 : (1996) 2 GLR 228

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A

High Courts21 Dec 1995

Commissioner of Income Tax Vs Suhrid Geigy Ltd.

Gujarat High Court · (1996) 132 CTR 102 : (1996) 220 ITR 153

Income Tax Act, 1961 — Section 10(2), 256(2), 37

High Courts21 Dec 1995

State of Gujarat Vs Jalaram Agencies and Others

Gujarat High Court · (1998) 3 GLR 1952

Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 11, 12AA(1)(e) , 7, 7

High Courts20 Dec 1995

New India Assurance Co. Ltd. Vs Dr. Kiritkumar S. Sheth and Another

Gujarat High Court · (1997) ACJ 1103 : (1998) 93 CompCas 125 : (1997) 1 GLR 824

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 33, 96

High Courts20 Dec 1995

New India Assurance Co. Ltd. Vs Kiritkumar S. Sheth and Another

Gujarat High Court · (1997) ACJ 1103 : (1998) 93 CompCas 125 : (1997) 1 GLR 824

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 96

High Courts19 Dec 1995

Hotel Mardias Pvt. Ltd. Vs Union of India and Others

Gujarat High Court · (1996) 131 CTR 524 : (1996) 220 ITR 94

Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UE, 269UE(4), 269UG

High Courts19 Dec 1995

Sanjivani Balvant Salasker Vs State of Gujarat

Gujarat High Court · (1996) 2 GLR 580

Arms Act, 1959 — Section 25(1)(A)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 389

High Courts19 Dec 1995Dismissed

State of Gujarat, Secretary, Home Department and Others Vs The Ahmedabad Urban Development Authority

Gujarat High Court · AIR 1997 Guj 22

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1

High Courts19 Dec 1995

Chimanbhai Becharbhai Parmar and Others Vs State of Gujarat and Others

Gujarat High Court · (1996) 3 GLR 54

Constitution of India, 1950 — Article 226

High Courts18 Dec 1995

Girishchandra R. Bhatt and Another Vs Dineshbhai N. Sanghvi, Principal, Sanghvi Primary School and Others

Gujarat High Court · (1996) 1 GLR 812

Bombay Primary Education Act, 1947 — Section 40FCivil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 10, 10

High Courts15 Dec 1995

Lalitkumar R. Parmar Vs Union Bank of India and Another

Gujarat High Court · (1995) 12 GUJ CK 0023

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(4)Constitution of India, 1950 — Article 226, 311(2)

High Courts15 Dec 1995

Bhadrabala Vs State of Gujarat and Another

Gujarat High Court · (1996) 3 GLR 19

Bombay Civil Services Rules, 1959 — Rule 188Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164

High Courts14 Dec 1995

Shivabhai Gajmalbhai Vs State of Gujarat

Gujarat High Court · (1996) 2 GLR 64

Bombay Prohibition Act, 1949 — Section 65ECriminal Procedure Code, 1973 (CrPC) — Section 102(3), 102(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 20(b)(ii), 65E, 66(1)(b)

High Courts14 Dec 1995

Gandalal Kababhai Tankaria (Decd.) Through His Heirs Jayaben Vs Mansukhlal Virjibhai

Gujarat High Court · (1996) 1 GLR 759

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b), 29(2), 29(2)