Constitution of India, 1950 — Article 14, 226, 227, 48A, 51AEnvironment (Protection) Act, 1986 — Section 23, 3, 5, 6Environment (Protection) Rules, 1986 — Rule 3, 4, 4(4), 4(5)

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High Courts10 Jan 1995

Govindbhai Shivlal Desai Vs V.S. Gadhvi, Collector of Rajkot and Another

Gujarat High Court · (1995) 2 GLR 1513

Constitution of India, 1950 — Article 226, 226Gujarat Municipalities Act, 1963 — Section 32(1), 32(1)

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High Courts10 Jan 1995Allowed

State of Gujarat Vs Zaverbhai Kababhai

Gujarat High Court · (1996) CriLJ 1296 : (1996) 1 GLR 423

Arms Act, 1959 — Section 26Criminal Procedure Code, 1973 (CrPC) — Section 31, 427, 427(2)Customs Act, 1962 — Section 135

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High Courts09 Jan 1995Allowed

Nadoda Ganesh Punjabhai Vs State of Gujarat

Gujarat High Court · AIR 1995 Guj 172

Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 10, 13, 2(16), 6(3A), 6(3B)

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High Courts06 Jan 1995

Adarsh Computer Incorporation Vs Surat Municipal Corporation and Others

Gujarat High Court · (1995) 1 GLR 452

Bombay Provincial Municipal Corporations Rules, 1949 — Rule 2Constitution of India, 1950 — Article 14

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High Courts02 Jan 1995

Keshrimal Samrathmal Vs Income Tax Officer

Gujarat High Court · (1995) 128 CTR 202 : (1995) 215 ITR 714 : (1996) 84 TAXMAN 599

Income Tax Act, 1961 — Section 143(3), 147

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High Courts01 Jan 1995

Gujarat State Road Transport Corp. and Others Vs Amarbhai Kodarbhai Parma and Others

Gujarat High Court · (1995) 1 LLJ 966

Industrial Disputes Act, 1947 — Section 11A

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