COURT ARCHIVE

Gujarat High Court judgments, 1995

450 judgments · page 2 of 23

High Courts14 Dec 1995

Jyotiben Ramlal Purohit and etc. Vs State of Gujarat and Another

Gujarat High Court · (1997) CriLJ 1549 : (1996) 1 GLR 395 : (1997) 3 RCR(Criminal) 607

Constitution of India, 1950 — Article 14, 161, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 309, 360, 386, 389, 389(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1), 26, 27, 31A, 32A

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High Courts13 Dec 1995

Goopalbhai Mohanlal Mankadia and Others etc. Vs Punjab National Bank and Others

Gujarat High Court · AIR 1996 Guj 165 : (1996) 1 GLR 514

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1(2), Order 21 Rule 54(2), Order 21 Rule 95, Order 40 Rule 1, Order 40 Rule 1(2)Transfer of Property Act, 1882 — Section 52 , 65A

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High Courts13 Dec 1995

Bai Damiyanti Jayantibhat Sharma and Others Vs United India Insurance Co. Ltd. and Others

Gujarat High Court · (1996) 2 GLR 418

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High Courts12 Dec 1995

Vipra Cabharubhai Bhanji Vs Sanghavi Harilal Chhaganlal

Gujarat High Court · (1996) 2 GLR 338

Benami Transactions (Prohibition) Act, 1988 — Section 4, 4, 4(1)Civil Procedure Code, 1908 (CPC) — Section 110Trusts Act, 1882 — Section 82, 82

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High Courts08 Dec 1995

Suryakumar S. Thaker Vs District Development Officer

Gujarat High Court · (1996) 2 GLR 36

Gujarat Panchayat Service (Discipline and Appeal) Rules, 1964 — Rule 13, 5

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High Courts08 Dec 1995

Chhotubhai H.L. Patel Vs State of Gujarat and Others

Gujarat High Court · AIR 1996 Guj 201

Constitution of India, 1950 — Article 226

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High Courts08 Dec 1995

Veetrag Holding Co. Ltd. Vs Gujarat State Textile Corporation Ltd.

Gujarat High Court · (1996) 3 GLR 536

Contract Act, 1872 — Section 17(5)Transfer of Property Act, 1882 — Section 55(1)(a), 55(6), 55(6)

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High Courts07 Dec 1995

Keshavlal Valjibhai Thakkar and Others Vs Government of Gujarat and Others

Gujarat High Court · (1996) 2 GLR 313

Constitution of India, 1950 — Article 243 2F, 243 N, 243N, 243QGujarat Municipalities Act, 1963 — Section 266BMunicipalities Act, 1963 — Section 266(B)

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High Courts07 Dec 1995