High Courts24 Nov 1995
Vaghela M.M. Vs National Textile Corporation (Gujarat) Ltd. and Another
Gujarat High Court · (1995) 11 GUJ CK 0010
Conduct, Discipline and Appeal Rules, 1974 — Rule 23
COURT ARCHIVE
Gujarat High Court judgments, 1995
450 judgments · page 3 of 23
High Courts23 Nov 1995Dismissed
United India Insurance Co. Ltd. Vs Ramanbhai Kachrabhai Raval and Others
Gujarat High Court · (1996) ACJ 524 : (1996) 1 GLR 553
High Courts23 Nov 1995
Continental Construction Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1996) 1 GLR 651
Constitution of India, 1950 — Article 226, 299
High Courts22 Nov 1995
Chimanbhai P. Trivedi Vs B.R. Katara, Director of Agricultural Marketing and Rural Finance and Others
Gujarat High Court · (1996) 1 GLR 512
Gujarat Agricultural Produce Markets Act, 1963 — Section 3, 3
High Courts22 Nov 1995
Shilpa Park Co.-op. Housing Society Ltd. Vs Surat Urban Development Authority and Others
Gujarat High Court · (1996) 2 GLR 707
Bombay Town Planning Rules, 1955 — Rule 21(3)Gujarat Town Planning and Urban Development Act, 1976 — Section 34(1), 51(i), 52, 52(1)(i)Gujuarat Town Planning Rules — Rule 13, 26(3)
High Courts21 Nov 1995Dismissed
Yogesh P. Sukhanandi Vs State of Gujarat and Others
Gujarat High Court · (1997) CriLJ 497 : (1996) 2 GLR 410
Contempt of Courts Act, 1971 — Section 20
High Courts21 Nov 1995
Raghuvir Prasad Mali, Secretary, Maha Gujarat Mill Mazdoor Union Vs The General Manager, Arvind Mills Ltd. and Others
Gujarat High Court · (1996) 1 GLR 533 : (1996) 2 LLJ 546
Industrial Disputes Act, 1947 — Section 28, 30, 33A
High Courts20 Nov 1995
Bhil Sampathbhai Sheriabhai Vs Public Prosecutor, Vadodara and Others
Gujarat High Court · (1996) 2 GLR 605
Constitution of India, 1950 — Article 14, 14, 15(1), 19, 19
High Courts17 Nov 1995
Vasantben Labhubhai Vs State of Gujarat
Gujarat High Court · (1996) 1 GLR 618
Penal Code, 1860 (IPC) — Section 302, 302
High Courts16 Nov 1995
Akhil Gujarat Hosiery Kamdar Union Vs Nirav Knitwear Company and Others
Gujarat High Court · (1996) 74 FLR 1971
Constitution of India, 1950 — Article 227
High Courts16 Nov 1995
Commissioner of Wealth Tax Vs Amichand C. Shah (Huf)
Gujarat High Court · (1996) 85 TAXMAN 272
Wealth Tax Act, 1957 — Section 25, 25(2), 27
High Courts16 Nov 1995
Commissioner of Wealth Tax Vs Amichand C. Shah (HUF)
Gujarat High Court · (1996) 85 TAXMAN 272
Income Tax Act, 1961 — Section 263Wealth Tax Act, 1957 — Section 25, 25(2), 27
High Courts14 Nov 1995
Commissioner of Income Tax Vs Nirmal Textiles
Gujarat High Court · (1996) 136 CTR 148 : (1997) 224 ITR 378
Income Tax Act, 1961 — Section 2, 2(14), 2(42A), 256(1), 28
High Courts13 Nov 1995
State of Gujarat Vs Hasmukh @ Bhikha Gova Harijan
Gujarat High Court · (1996) 1 GLR 292
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 302, 302, 304Part II
High Courts13 Nov 1995
Mohmed Shafi Noormohmed (Since Decd.) Through His Heirs and LRs. Vs Ratilal Rambhai Patel and Others
Gujarat High Court · (1997) 2 GLR 1620
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(hhh), 13(1)(hhh), 28, 28
High Courts11 Nov 1995
State of Gujarat Vs Mali Ranchhod Kheta and Others
Gujarat High Court · (1996) 2 GLR 501
Civil Procedure Code Amendment Act, 1976 — Section 100Evidence Act, 1872 — Section 101, 101, 102
High Courts10 Nov 1995
In Re: Apco Industries Ltd. In Re: Apco Electricals Ltd.
Gujarat High Court · (1996) 86 CompCas 457
Companies Act, 1956 — Section 394
High Courts09 Nov 1995
Agricultural Produce Market Committee and Another Vs B.G. Bhavsar and Others
Gujarat High Court · (1997) 3 GLR 2547
Gujarat Agricultural Produce Markets Act, 1963 — Section 47, 52, 52, 53, 58, 58
High Courts09 Nov 1995
Commissioner of Wealth Tax Vs Girishchandra Chandrashankar
Gujarat High Court · (1996) 134 CTR 450 : (1996) 219 ITR 682
Wealth Tax Act, 1957 — Section 4, 5, 5(1)Wealth Tax Rules, 1957 — Rule 2
High Courts09 Nov 1995
Raylon Silk Mills Vs Commissioner of Income Tax
Gujarat High Court · (1996) 134 CTR 388 : (1996) 221 ITR 155
Income Tax Act, 1961 — Section 143(3), 185(1), 263, 45, 47