High Courts04 Feb 1995Dismissed
V.J. Trivedi Vs Veenaben Hasukhbhai Parikh
Gujarat High Court · AIR 1995 Guj 223
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
COURT ARCHIVE
Gujarat High Court judgments, 1995
450 judgments · page 21 of 23
High Courts04 Feb 1995Allowed
Shivilaben Vs Prahladbhai Atmaram
Gujarat High Court · (1996) 2 DMC 255
Hindu Marriage Act, 1955 — Section 24
High Courts04 Feb 1995
Shree Vinayak Synthetics Pvt. Ltd. Vs Gujarat Electricity Board
Gujarat High Court · (1997) 3 CivCC 271 : (1996) 1 GLR 15
High Courts02 Feb 1995
Dungerbhai Meghabhai Vs Shree Arbuda Mills Ltd. and Another
Gujarat High Court · (1995) 02 GUJ CK 0036
Payment of Gratuity Act, 1972 — Section 2
High Courts02 Feb 1995
Commissioner of Income Tax Vs Cadila Laboratories (P) Ltd.
Gujarat High Court · (1996) 134 CTR 430 : (1996) 221 ITR 35
Income Tax Act, 1961 — Section 256(2), 35B, 35B(1)
High Courts02 Feb 1995
Shardaben Pankajkumar Vyas Vs Pankajkumar Sureshchandra Vyas and Another
Gujarat High Court · (1995) 2 GLR 1679
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 397Penal Code, 1860 (IPC) — Section 494
High Courts02 Feb 1995
Kamlaben K. Bhatt Vs The Competent Officer and Dy. Collector, U.L.C. and Another
Gujarat High Court · (1996) 2 GLR 357
Urban Land (Ceiling and Regulation) Act, 1976 — Section 6, 6
High Courts01 Feb 1995
P.M. Patel Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 837
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 203, 203(4)(a), 323
High Courts31 Jan 1995
State of Gujarat Vs Gobar @ Gopal Tapubhai Dholariya
Gujarat High Court · (1996) 1 GLR 137
Bombay Prevention of Food Adulteration Rules, 1958 — Rule 14Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 7(1)(5), 7(1)(5)
High Courts31 Jan 1995
Gujarat Industrial Co-Op. Bank Ltd. and Others Vs Prakashchandra Navnitrai Vora and Others
Gujarat High Court · (1996) 2 GLR 445
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 420, 420
High Courts30 Jan 1995
Yogeshbhai Jashvantbhai Modi Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 170
Constitution of India, 1950 — Article 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 15, 3(1)
High Courts27 Jan 1995
Bhavnagar Municipality Vs Presiding Officer, Labour Court and Others
Gujarat High Court · (1995) 2 GLR 1615
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33C(1), 33C(2), 33C(2)
High Courts27 Jan 1995
State of Gujarat Vs Haribhai Vithalbhai Thakar
Gujarat High Court · (1996) CriLJ 240 : (1995) 2 GLR 1878
Factories Act, 1948 — Section 105, 2, 62, 62(1), 62(1A)
High Courts27 Jan 1995
Sarvoday Corporation Vs Gujarat Electricity Board and Another
Gujarat High Court · (1995) 1 GLR 196
Electricity Act, 1910 — Section 24, 24, 24(1)
High Courts25 Jan 1995Partly Allowed
Mohansingh Gurucharansingh Vs State of Gujarat and Another
Gujarat High Court · AIR 1996 Guj 80
Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 45Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 20, 29, 34, 6
High Courts25 Jan 1995Dismissed
Arunkumar Ramanlal Patel Vs State of Gujarat and Others
Gujarat High Court · AIR 1996 Guj 195
Urban Land (Ceiling and Regulation) Act, 1976 — Section 21
High Courts25 Jan 1995
Kishorebhai Bhailalbhai Patel Vs Development Commissioner of the State of Gujarat and Another
Gujarat High Court · (1995) 2 GLR 1502
Bombay Local Boards Act, 1923 — Section 26(1)Gujarat Panchayats Act, 1961 — Section 49(3), 49(3)
High Courts24 Jan 1995
Ambaji Gram Panchayat Vs Manubhai J. Suthar
Gujarat High Court · (1996) 1 GLR 109
Gujarat Panchayats Act, 1961 — Section 249, 250, 294(1), 294(1)
High Courts23 Jan 1995Dismissed
Shyam Bhikhabhai and Another Vs The State of Gujarat and Others
Gujarat High Court · (1996) CriLJ 136 : (1996) 1 GLR 19
Bombay Animal Preservation Act, 1954 — Section 10, 15, 4, 5, 5(1)Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Cruelty to Animals Act, 1960 — Section 35, 35(4)
High Courts21 Jan 1995
Chaitanyakumar Harikrishanbhai Bhatt Vs Naliniben C. Bhatt
Gujarat High Court · (1996) 1 CivCC 709 : (1995) 2 GLR 1525
Hindu Marriage Act, 1955 — Section 24, 26, 26