High Courts15 Jun 1995
Ramanlal D. Desai and Another Vs State of Gujarat
Gujarat High Court · AIR 1996 Guj 33 : (1996) 2 GLR 381
Civil Procedure Code, 1908 (CPC) — Section 115Land Acquisition Act, 1894 — Section 11, 18, 4, 48(2), 6
COURT ARCHIVE
Gujarat High Court judgments, 1995
450 judgments · page 13 of 23
High Courts13 May 1995
Dave Kirtikumar Rameshchandra Vs State of Gujarat and Another
Gujarat High Court · (1995) 05 GUJ CK 0009
High Courts05 May 1995
Patel Ashokkumar Babulal Vs State of Gujarat and Others
Gujarat High Court · (1996) 2 GLR 535
Constitution of India, 1950 — Article 14, 15, 15(4), 16(4), 226Government Polytechnic Recruitment Rules, 1992 — Rule 2
High Courts05 May 1995
Gujarat Pollution Control Board Vs Aegies Chemicals and Others
Gujarat High Court · (1995) 2 GLR 1691
Water (Prevention and Control of Pollution) Act, 1974 — Section 43, 44, 47, 47
High Courts05 May 1995Allowed
Shrimant Sangramsinh Pratapsinhrao Gaekwad Vs Smt. Shantadevi Pratapsinh Gaekwad and Others
Gujarat High Court · (1995) 05 GUJ CK 0004
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 7 Rule 11, 115
High Courts05 May 1995
Kiran Industries Vs Gujarat Electricity Board and Another
Gujarat High Court · (1995) 2 GLR 1158
Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Section 9Contract Act, 1872 — Section 28
High Courts04 May 1995
Shantadevi Pratapsingh Gaekwad and Another Vs Shrimant Sangramsingh Pratapsingh
Gujarat High Court · AIR 1996 Guj 72
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 9, Order 39 Rule 6, Order 43 Rule 1, 115Constitution of India, 1950 — Article 291Hindu Succession Act, 1956 — Section 5, 9
High Courts04 May 1995
Gurudatt Villa Association Vs Appropriate Authority and Another
Gujarat High Court · (1995) 128 CTR 7 : (1996) 217 ITR 522
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A), 269UD(1B), 269UE(2)
High Courts04 May 1995
Gautam Roy Vs Indian Overseas Bank
Gujarat High Court · (1995) 05 GUJ CK 0003
Constitution of India, 1950 — Article 12
High Courts02 May 1995
Champaklal Narsidas Shah (Since Decd.) through his Heirs Chandrakant and Others Vs Babubhai Vithaldas Thakkar and Another
Gujarat High Court · (1995) 2 GLR 1078
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 10
High Courts02 May 1995
Smt. Shirinbai Dungaji Daruwala Since Decd. By Her Heirs ASPI Dungaji Daruwala Vs Competent Authority and Dy. Collector and Another
Gujarat High Court · (1996) 4 GLR 455
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 8(4), 8(4)
High Courts01 May 1995
Madhuben Maganlal Raychuri Vs Ramchandra Bechardas and Others
Gujarat High Court · (1996) 1 GLR 727
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(b), 29, 29Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 May 1995
Ismail Noormohmad Mehta and Others Vs State of Gujarat and Others
Gujarat High Court · (1996) 1 GLR 549
Constitution of India, 1950 — Article 243ZG, 243ZGGujarat Municipalities Act, 1963 — Section 14, 2(7A), 7(2), 7(2)
High Courts28 Apr 1995Allowed
Bhal Nalkantha Khadi Vs Jayantilal and Others
Gujarat High Court · (1996) 1 ACC 281 : (1995) ACJ 976
Insurance Act, 1938 — Section 64
High Courts28 Apr 1995Partly Allowed
Regional Provident Fund Commissioner Vs Continental Textile Mills Ltd. and Others
Gujarat High Court · (1996) 2 GLR 693 : (1998) 3 LLJ 1016
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14, 14(1A), 14(1B)
High Courts28 Apr 1995
Damyantiben Kantilal Pandya and Another Vs Employees'' State Insurance Corporation
Gujarat High Court · (1997) ACJ 504 : (1996) 1 GLR 582
Employees State Insurance Act, 1948 — Section 77, 82Limitation Act, 1963 — Section 12, 5
High Courts28 Apr 1995
Chiloda Gram Panchayat Vs Administrator, Gandhinagar District Panchayat and Others
Gujarat High Court · (1996) 3 GLR 360
Gujarat District Panchayat Appeal Committee (Procedure) Rules, 1968 — Rule 3Gujarat Panchayats Act, 1961 — Section 271(2)(i), 271(2)(i), 303, 319
High Courts28 Apr 1995
Gordhanbhai Kashibhai Patel and Others by L.Rs. Vs State of Gujarat and Another
Gujarat High Court · AIR 1996 Guj 9
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(2), 2(1), 20(1), 33
High Courts27 Apr 1995
Laxmichand Bhailal Thakker Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1528
Prevention of Food Adulteration Act, 1954 — Section 16(l)(a)(i), 16(l)(a)(i), 7, 7
High Courts27 Apr 1995
Glaxo Laboratories Employees Union Vs Glaxo India Ltd.
Gujarat High Court · (1996) 1 GLR 698
Constitution of India, 1950 — Article 227