High Courts10 Feb 1995
Vagher Amad Hushen Vs Secretary, Gujarat Electricity Board and Others
Gujarat High Court · (1995) 2 GLR 1130
Workmens Compensation Act, 1923 — Section 19, 4A, 4A(3)
COURT ARCHIVE
Gujarat High Court judgments, 1995
450 judgments · page 20 of 23
High Courts09 Feb 1995
Tilak Textile Mills Ltd. Vs Union of India
Gujarat High Court · (1995) 79 ELT 210 : (1995) 1 GLR 498
Central Excise Rules, 1944 — Rule 8, 8(1), 8(3), 9, 9ACentral Excises and Salt Act, 1944 — Section 3, 3(1), 37, 37(2), 4
High Courts09 Feb 1995Dismissed
The State of Gujarat Vs Ratilal Maganlal Shah and Others
Gujarat High Court · (1996) CriLJ 2683 : (1995) 2 GLR 1542
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 14, 16, 17, 19, 19(2)
High Courts09 Feb 1995Allowed
Kirtan Sharatkumar Gandhi Vs Gujarat Higher Secondary Education Board
Gujarat High Court · AIR 1995 Guj 217
Constitution of India, 1950 — Article 14, 16, 226Higher Secondary Certificate Examination Regulations, 1977 — Regulation 19A
High Courts08 Feb 1995Dismissed
The Gujarat Iron and Steel Co. Ltd. Vs State of Gujarat
Gujarat High Court · AIR 1996 Guj 131 : (1995) 1 GLR 493
Constitution of India, 1950 — Article 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1), 20(2)
High Courts08 Feb 1995
Rajkot Municipal Corporation Vs Kishor Govind
Gujarat High Court · (1996) 2 GLR 246
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25, 25
High Courts08 Feb 1995
Ojas V. Khokhadagi and Others Vs Saurashtra Kutch Stock Exchange Ltd. and Others etc.
Gujarat High Court · AIR 1996 Guj 23 : (1996) 87 CompCas 419 : (1995) 2 GLR 1891
Companies Act, 1956 — Section 111Constitution of India, 1950 — Article 226Securities Contracts (Regulation) Act, 1956 — Section 3, 4, 4(1)
High Courts08 Feb 1995Dismissed
Ashokkumar Manilal Vs Gandhi Vrajilal Gabrrulal Dessa
Gujarat High Court · AIR 1995 Guj 161 : (1995) 1 GLR 767
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 29(2), 4, 4(1)
High Courts07 Feb 1995Allowed
S.L. Suchday and Others Vs State of Gujarat and Another
Gujarat High Court · (1996) 1 ACC 45 : (1995) ACJ 714 : (1995) 1 GLR 629
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 110, 12, 134, 137, 140
High Courts07 Feb 1995Allowed
Bhagwanji Monabhai Khatana Vs State of Gujarat and Others
Gujarat High Court · (1996) 3 LLJ 311
Constitution of India, 1950 — Article 21, 226
High Courts07 Feb 1995Dismissed
State of Gujarat Vs Babu Lavji Jalia
Gujarat High Court · (1996) CriLJ 683
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts07 Feb 1995
Navsari Vibhag Transport Operators Association and Others Vs State of Gujarat and Others
Gujarat High Court · (1996) 1 GLR 124
Gujarat Municipalities Act, 1963 — Section 271
High Courts07 Feb 1995
State of Gujarat Vs Sohanlal Trikamchand Shah and Others
Gujarat High Court · (1995) 2 GLR 1099
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 16, 7, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts06 Feb 1995Allowed
Pushpendra Chandraprakash Sharma Vs State of Gujarat
Gujarat High Court · AIR 1995 Guj 156
Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 — Section 6Gujarat Provision for Disqualification of Members of Local Authorities for Defection Rules, 1987 — Rule 1, 6
High Courts06 Feb 1995
Chanduji Sendhaji Khant Vs Gujarat State Road Transport Corporation, Himmatnagar
Gujarat High Court · (1996) 1 GLR 84
Industrial Disputes Act, 1947 — Section 11A, 17B, 33, 33A
High Courts06 Feb 1995
Haryana Ship-Breakers Pvt. Ltd. Vs Union of India
Gujarat High Court · (1997) 96 ELT 541 : (1996) 1 GLR 623
Customs Act, 1962 — Section 2(15)
High Courts06 Feb 1995
Ranjitsinh Sabaalsinh Rathod Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1845
Bombay Police Act, 1951 — Section 145(2)Criminal Procedure Code, 1973 (CrPC) — Section 374Police Forces (Restriction of Rights) Act, 1966 — Section 3, 3, 3(2), 4, 4
High Courts04 Feb 1995
Special Land Acquisition Officer Vs Shanaji Nathaji Thakor (Decd.) by his Heir Bhikhaji Shanaji Thakor
Gujarat High Court · (1996) 2 GLR 455
Land Acquisition (Amendment) Act, 1984 — Section 30(1)(a), 30(1)(b), 68Land Acquisition Act, 1894 — Section 23(1A), 4, 4
High Courts04 Feb 1995Dismissed
Patel Kaushikbhai Bhogilal Vs Zapli Khadni Dana Nakhwani, Chaklani Parabadi Trust
Gujarat High Court · AIR 1995 Guj 206
Bombay Public Trusts Act, 1950 — Section 36, 36(1), 36(3), 5AConstitution of India, 1950 — Article 226
High Courts04 Feb 1995Allowed
Chiragbhai Bhupendrabhai Patel Vs Gujarat Higher Secondary Education Board
Gujarat High Court · AIR 1995 Guj 159
Constitution of India, 1950 — Article 14, 226