High Courts20 Mar 1995
State of Gujarat Vs Jaysukh @ Harsukh Hakubhai
Gujarat High Court · (1996) 2 GLR 33
Criminal Procedure Code, 1973 (CrPC) — Section 28(3)Penal Code, 1860 (IPC) — Section 363, 366, 366, 376, 376
COURT ARCHIVE
Gujarat High Court judgments, 1995
450 judgments · page 18 of 23
High Courts19 Mar 1995
Ketki Land Holdings Pvt. Ltd. Vs Appropriate Authority and Another
Gujarat High Court · (1997) 227 ITR 825
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 269(1B), 269UA, 269UC, 269UD, 269UD(1)
High Courts19 Mar 1995
Rajath Leasing and Finance Ltd. Vs Asst. Commissioner of Income Tax
Gujarat High Court · (1996) 217 ITR 115
Income Tax Act, 1961 — Section 143(3), 147, 148, 263
High Courts19 Mar 1995
KETKI LAND HOLDINGS PVT. LTD. Vs APPROPRIATE AUTHORITY and Another
Gujarat High Court · (1997) 137 CTR 233
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1), 269UD(1A), 269UD(1B)
High Courts10 Mar 1995
S.S. Murty and Another Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 GLR 1178
Constitution of India, 1950 — Article 14, 16, 229, 229, 229(2)
High Courts09 Mar 1995
Kamuben Patel Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 GLR 1646
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 34, 6, 6(1)
High Courts09 Mar 1995
Barwarben Tanas Khambata Vs Appropriate Authority
Gujarat High Court · (1995) 83 TAXMAN 568
Income Tax Act, 1961 — Section 269UD(1), 269UD(1A)
High Courts09 Mar 1995
Zubedabibi Rasidkhan Pathan Vs State of Gujarat and Others
Gujarat High Court · (1995) 2 GLR 1134
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437 , 437(5)
High Courts09 Mar 1995Dismissed
Shakti Auto Garage and Others Vs The Assistant Regional Transport Officer and Others
Gujarat High Court · AIR 1996 Guj 54 : (1995) 2 GLR 1137
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 100, 101, 102, 103, 104Central Motor Vehicles Rules, 1989 — Rule 100, 101, 102, 103, 104Constitution of India, 1950 — Article 226
High Courts09 Mar 1995
Bhikhubhai Shamaldas Patel and Another Vs State of Gujarat and Others
Gujarat High Court · (1995) 2 GLR 1694
Gujarat Town Planning and Urban Development Act, 1976 — Section 12(2), 12(2), 20(1), 20(2), 20(2)
High Courts08 Mar 1995
Uresh Maneklal Shah and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 2 GLR 1530
Constitution of India, 1950 — Article 311Gujarat Co-operative Societies Act, 1961 — Section 103, 107, 115
High Courts08 Mar 1995
Chetan S. Patel Vs Arvind Shivlal Soni and Another
Gujarat High Court · (1995) 2 GLR 1515
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 22, 23, 23, 24, 24Penal Code, 1860 (IPC) — Section 120A, 120B
High Courts08 Mar 1995
Omkar Textile Mills Pvt. Ltd. Vs Hardik Chemicals
Gujarat High Court · (1995) 1 GLR 788
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4, Order 38 Rule 4, 151
High Courts07 Mar 1995Dismissed
Navsarjan Industrial Co-operative Society Ltd. Vs State of Gujarat and Others
Gujarat High Court · AIR 1996 Guj 87 : (1996) 1 GLR 320
Gujarat High Court Rules, 1975 — Rule 5Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 10(5), 15, 20, 20(2)Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5, 5(2)
High Courts01 Mar 1995
Kishorbhai Khamanchand Goyal Vs State of Gujarat and Another
Gujarat High Court · (1996) 1 GLR 692 : (1996) 2 LLJ 943
Factories Act, 1948 — Section 11, 12, 2, 26, 3
High Courts01 Mar 1995
Ahmedabad Municipal Transport Services Vs Dashrathbhai Balubhal Brahmaksh Atriya
Gujarat High Court · (1996) 1 GLR 793 : (1996) 2 LLJ 544
High Courts28 Feb 1995
Mavjibhai Parbatbhai Trapasia and Others Vs State of Gujarat and Another
Gujarat High Court · (1996) 1 GLR 280
Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 34, 8(1), 8(2)(iii)
High Courts27 Feb 1995
M.D. Gohil Vs State of Gujarat
Gujarat High Court · (1996) 3 GLR 134
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts24 Feb 1995
Vishandas Gangaram Khatri Vs Union of India (UOI)
Gujarat High Court · (1996) 2 GLR 261
High Courts24 Feb 1995
Kantibhai Atmaram Patel Vs State of Gujarat and Another
Gujarat High Court · (1996) 1 GLR 710
Constitution of India, 1950 — Article 226, 309