High Courts01 Apr 1995
State of Gujarat and Another Vs Dariyasing Tarachand Jhat
Gujarat High Court · (1996) 1 GLR 171
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
COURT ARCHIVE
Gujarat High Court judgments, 1995
450 judgments · page 16 of 23
High Courts01 Apr 1995Allowed
National Insurance Co. Ltd. Vs Patel Mohanlal Meghjibhai Desai and Another
Gujarat High Court · (1996) ACJ 647 : (1996) 1 GLR 16
Criminal Procedure Code, 1973 (CrPC) — Section 9
High Courts01 Apr 1995
Municipal Corporation Vs Bhupatlal Dharshibhai Parekh and Others
Gujarat High Court · (1996) 2 GLR 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts31 Mar 1995
Namdev Dangal Vs Executive Engineer, Sinchai Yantrik Vibhag and Others
Gujarat High Court · (1996) 1 GLR 746
Constitution of India, 1950 — Article 14, 21
High Courts31 Mar 1995
Nisar Ahmad Abdulmiya Vs State of Gujarat and Others
Gujarat High Court · (1996) 2 GLR 453
High Courts31 Mar 1995
K.M. Rathod Vs State of Gujarat and Others
Gujarat High Court · (1995) 03 GUJ CK 0002
High Courts30 Mar 1995
Bhupendrakumar Ramanlal Shah and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 2 GLR 1721
Bombay Town Planning Act, 1954 — Section 51General Clauses Act, 1897 — Section 21Gujarat Town Planning and Urban Development Act, 1976 — Section 71, 71
High Courts30 Mar 1995
Desai Devang V. and Others Vs The Registrar, South Gujarat University and Others
Gujarat High Court · AIR 1996 Guj 96 : (1995) 1 GLR 773
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115South Gujarat University Ordinance — Ordinance 142, Ordinance 156, Ordinance 157
High Courts30 Mar 1995
Anagram Finance Ltd. Vs Appropriate Authority and Another
Gujarat High Court · (1995) 127 CTR 193 : (1996) 217 ITR 22
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A), 269UD(1B)
High Courts30 Mar 1995
Anilkumar D. Gajjar Vs Commissioner of Income Tax
Gujarat High Court · (1996) 220 ITR 470
Income Tax Act, 1961 — Section 132, 132B, 132B(4)
High Courts30 Mar 1995
State of Gujarat Vs Billah Ahmad Umarali Sheikh and Others
Gujarat High Court · (1995) 2 GLR 1378
Bombay Prohibition Act, 1949 — Section 65(a)(e)(g), 65(a)(e)(g) , 66(l)(b), 81Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 20(b)(i)
High Courts29 Mar 1995Allowed
State of Gujarat Vs T.P. Steel and Rolling Mills Pvt. Ltd. and Others
Gujarat High Court · (1995) 2 GLR 1173 : (1998) 3 LLJ 384
Minimum Wages Act, 1948 — Section 22
High Courts29 Mar 1995
V.P. Singhal, Official Liquidator Vs Chatrabhujdas Chimanlal and Another
Gujarat High Court · (1996) 86 CompCas 422
Companies Act, 1956 — Section 454
High Courts28 Mar 1995
Gulamnabi Gulam Akbar Vs Haji Ismail Isakji Patel
Gujarat High Court · (1995) 2 GLR 1093
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)(a), 12(3)(a)
High Courts28 Mar 1995Dismissed
Narayan Jethanand and Others Vs Asapuri Vijay Saw Mill
Gujarat High Court · AIR 1995 Guj 194
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 4, Order 32 Rule 1, 96
High Courts28 Mar 1995
Pannaben Rameshchandra Shethji Vs State of Gujarat
Gujarat High Court · (1996) 1 GLR 529
Constitution of India, 1950 — Article 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 35, 8(2)
High Courts28 Mar 1995
Ramanbhai M. Parmar and Others Vs Smt. Ambaben Hargovinddas
Gujarat High Court · (1995) 2 GLR 1909
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(10)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35
High Courts27 Mar 1995
Modasa Nagar Panchayat Vs Hasmukhlal Motilal Kadia and Others
Gujarat High Court · (1996) 1 GLR 140
Gujarat Panchayats Act, 1961 — Section 290, 290, 8(3), 8(4)
High Courts27 Mar 1995
All Gujarat Federation of Tax Consultants and Others Vs Central Board of Direct Taxes and Others
Gujarat High Court · (1995) 126 CTR 288 : (1995) 214 ITR 276 : (1995) 80 TAXMAN 460
Income Tax Act, 1961 — Section 116, 194, 44AA, 9
High Courts27 Mar 1995
Ahmedabad District Panchayat and Another Vs Pandya Fulshanker Jatashanker and Another
Gujarat High Court · (1996) 2 GLR 114
Civil Procedure Code, 1908 (CPC) — Section 115