High Courts23 Feb 1995
Nirmalsinhji Mamubha Jadeja Vs District Magistrate and Another
Gujarat High Court · (1996) 4 GLR 459
Arms Act, 1959 — Section 17(3), 17(3)(b), 17(3)(b)Constitution of India, 1950 — Article 226, 324
COURT ARCHIVE
Gujarat High Court judgments, 1995
450 judgments · page 19 of 23
High Courts22 Feb 1995Dismissed
The Patani Uttar Gujarat Co-operative Housing Society, Ahmedabad Vs State of Gujarat and Others
Gujarat High Court · AIR 1995 Guj 213 : (1996) 1 GLR 539
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 63Constitution of India, 1950 — Article 14, 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 6
High Courts22 Feb 1995Partly Allowed
Gujarat State Road Transport Corporation Vs Nabuben and Others
Gujarat High Court · (1996) ACJ 1112 : AIR 1996 Guj 48
Motor Vehicles Act, 1939 — Section 110B
High Courts22 Feb 1995
V.M. Modi Vs State of Gujarat and Another
Gujarat High Court · (1997) 88 CompCas 871
Companies Act, 1956 — Section 10, 10F, 111, 621, 621ACriminal Procedure Code, 1973 (CrPC) — Section 482
High Courts22 Feb 1995
Ajit D. Padival Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 911
Constitution of India, 1950 — Article 14, 16, 19, 233
High Courts21 Feb 1995
Jitendrakumar Chunilal Bosmiya Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 GLR 1547
Civil Procedure Code, 1908 (CPC) — Section 2(15)Criminal Procedure Code, 1973 (CrPC) — Section 2(15)
High Courts21 Feb 1995Dismissed
Broach Textile Mills Ltd. Vs Broach Municipality
Gujarat High Court · AIR 1995 Guj 181 : (1995) 2 GLR 1436
Gujarat Municipalities Act, 1963 — Section 277Octroi Rules, 1965 — Rule 2
High Courts21 Feb 1995Dismissed
Bharat Chemical Works and Others Vs Gujarat State Financial Corporation
Gujarat High Court · AIR 1996 Guj 5 : (1996) 1 GLR 147
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 129
High Courts17 Feb 1995
Sabbirmiya Allarakha Saiyed Vs Commissioner of Police
Gujarat High Court · (1995) 2 GLR 1430
Bombay Police Act, 1951 — Section 56, 56 , 59, 59
High Courts17 Feb 1995
Gitaben Arvindkumar Sheth Vs Regional Provident Fund Commissioner and Others
Gujarat High Court · (1995) 2 LLJ 978
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6, 6A
High Courts17 Feb 1995
Meghdev Enterprises and Another Vs Union of India and Others
Gujarat High Court · (1996) 1 GLR 662
Central Excise Rules, 1944 — Rule 57ECivil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Constitution of India, 1950 — Article 226
High Courts17 Feb 1995Allowed
Ataji Chhanji Thakore Vs District Development Officer, District-Mehsana
Gujarat High Court · AIR 1996 Guj 11 : (1996) 1 GLR 48
Gujarat Panchayats (Amendment) Act, 1962 — Section 47, 48, 49, 51, 51(1)
High Courts16 Feb 1995
Jaidev R. Brahmabhatt Vs Ahmedabad Municipal Corporation
Gujarat High Court · (1996) 2 GLR 344
Constitution of India, 1950 — Article 14, 16, 226
High Courts14 Feb 1995
International Radiators Vs Ahmedabad Municipal Corporation and Another
Gujarat High Court · (1996) 1 GLR 159
Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127, 149(1)
High Courts14 Feb 1995Dismissed
Vadodara Municipal Corporation Vs Gajendra R. Dhumal
Gujarat High Court · (1996) 1 LLJ 206
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts14 Feb 1995
Kanbi Patel Prataprai Bhagwanji Vs State of Gujarat and Another
Gujarat High Court · (1996) 1 GLR 179
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Essential Commodities Act, 1955 — Section 3, 7Evidence Act, 1872 — Section 25
High Courts14 Feb 1995
Habibbhai Vajirbhai Chaudhari Vs Maganbhai Arjanbhai Desai and Another
Gujarat High Court · (1995) 1 GLR 871
Gujarat Gram and Nagar Panchayats Election Rules, 1962 — Rule 22(i), 32Gujarat Panchayats Act, 1961 — Section 24, 24, 24(2A), 24(5)(b), 24(5)(b)
High Courts14 Feb 1995
Madhuriben Amrutlal Parikh and Others Vs Municipal Corporation of City of Ahmedabad and Others
Gujarat High Court · (1995) 1 GLR 880
Bombay Provincial Municipal Corporations Act, 1949 — Section 78Constitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 20, 20, 20(2)
High Courts12 Feb 1995
Arjanbhai Naranbhai Vs Harijan Jetu Hira
Gujarat High Court · (1996) 3 GLR 358
Constitution of India, 1950 — Article 227Gujarat Rural Debtors Relief Act, 1976 — Section 14(2), 14(2)
High Courts10 Feb 1995
State of Gujarat Vs Shaikh Lala Shaikh Balu
Gujarat High Court · (1995) 2 GLR 1709
Evidence Act, 1872 — Section 114(e)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 20(b), 37, 42, 42