Bombay Provincial Municipal Corporations Act, 1949 — Section 398Constitution of India, 1950 — Article 227Gujarat Municipalities Act, 1963 — Section 138, 138

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High Courts19 Jul 1995Allowed

Jakirbhai Rahimbhai Nagori Vs District Magistrate and Others

Gujarat High Court · (1996) CriLJ 1453 : (1996) 1 GLR 80

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 9(1), 9(2)

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High Courts19 Jul 1995Allowed

Chatur Chhaganji Thakarda Vs State of Gujarat and Others

Gujarat High Court · (1996) CriLJ 1067

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 9(2)

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High Courts19 Jul 1995Allowed

Rajath Leasing and Finance Ltd. Vs Assistant Commissioner of Income Tax

Gujarat High Court · (1986) 85 TAXMAN 175

Income Tax Act, 1961 — Section 143(3), 147, 148, 154, 263

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High Courts19 Jul 1995

Ketki Land Holdings (P.) Ltd. Vs Appropriate Authority

Gujarat High Court · (1997) 92 TAXMAN 484

Constitution of India, 1950 — Article 226, 226(2), 227Income Tax Act, 1961 — Section 269UA(b), 269UC, 269UD, 269UD(1), 269UD(1A)

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High Courts19 Jul 1995

State Bank of India Vs Prakash Dhirajlal Sheth and Another

Gujarat High Court · (1996) 2 GLR 13

Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 482, 482

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High Courts19 Jul 1995

Thakoorani Foolkunverba Ranjitsinhji Vs Smt. Indumati Kantilal Parikh

Gujarat High Court · (1996) 2 GLR 512

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(b), 12(3)(b), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts19 Jul 1995

Bhupatbhai Oghadbhai and Others Vs State of Gujarat and Others

Gujarat High Court · (1996) 1 GLR 600

Gujarat Panchayats Act, 1961 — Section 290, 96(4)

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High Courts18 Jul 1995Dismissed

Dhanjibhai Diwalbhai Vasava and Another Vs State of Gujarat

Gujarat High Court · (2003) 3 GLH 411

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 Jul 1995

Rajgor Khimji Haridas Vs Mukti Chanda Amarshi Patava

Gujarat High Court · (1996) 1 GLR 545

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

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High Courts17 Jul 1995

Jitendra Kumar Babubhai Parmar Vs Shoe Land

Gujarat High Court · (1995) 07 GUJ CK 0038

Industrial Disputes Act, 1947 — Section 2

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High Courts17 Jul 1995

Gujarat Rajya Paricharika Mandal, Class III Vs State of Gujarat and Another

Gujarat High Court · (1996) 1 GLR 578

Constitution of India, 1950 — Article 14, 14, 16, 16

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High Courts15 Jul 1995

Brij Kishore Garg and Others etc. Vs State of Gujarat and Another

Gujarat High Court · AIR 1996 Guj 157 : (1996) 1 GLR 114

Constitution of India, 1950 — Article 14, 226

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High Courts14 Jul 1995Dismissed

Govindbhai Premjibhai Chovatia Vs Chief General Manager, Gujarat Telecom Circle, Ahmedabad and Others

Gujarat High Court · AIR 1996 Guj 153 : (1996) 1 GLR 413

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7B, 7B(1)

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High Courts14 Jul 1995

Special Land Acquisition Officer and Another Vs Patel Bhagwandas K. and Others

Gujarat High Court · (1996) 1 GLR 481

Land Acquisition Act, 1894 — Section 18, 4, 4

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High Courts13 Jul 1995Allowed

State of Gujarat and Others Vs Shahenazbanu Ashrafali

Gujarat High Court · (1997) ACJ 176 : AIR 1996 Guj 136

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