COURT ARCHIVE

Gujarat High Court judgments, 1995

450 judgments · page 9 of 23

High Courts01 Aug 1995

Municipal Corporation of the City of Ahmedabad and Another Vs Smt. Madhuriben A. Parikh

Gujarat High Court · (1995) 2 GLR 1832

Constitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 17(1)(a)(i), 17(1)(c), 17(e), 19, 20Land Acquisition Act, 1894 — Section 48

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High Courts01 Aug 1995Allowed

Nipurnaben and Others Vs Jesingbhai Maganji Thakore and Another

Gujarat High Court · (1996) ACJ 845 : (1996) 1 GLR 737

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High Courts31 Jul 1995

Ahmedabad Green Belt Khedut Mandal and Others Vs State of Gujarat and Others

Gujarat High Court · (1995) 2 GLR 1258

Bombay Town Planning Act, 1954 — Section 2(h), 2(o), 5, 7, 8Gujarat Town Planning and Urban Development Act, 1976 — Section 12(2)(k), 12(2)(k)

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High Courts31 Jul 1995Dismissed

Diwaliben Bhalabhai Pardhi (deceased through heirs) and Others Vs United India Insurance Co. Ltd. and Others

Gujarat High Court · (1996) 1 GLR 314

Motor Vehicles Act, 1939 — Section 96(1) , 96(2), 96(2), 96(2)(b)(1)(a), 96(2)(b)(i)(a)

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High Courts28 Jul 1995

Bakarali Fatehali and Others Vs Mohammedkasam Haji Gulambhai

Gujarat High Court · (1996) 1 GLR 96

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(e)

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High Courts28 Jul 1995

Bhanmati Tapubhai Muliya Vs State of Gujarat and Another

Gujarat High Court · (1996) 1 GLR 54

Constitution of India, 1950 — Article 309

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High Courts28 Jul 1995

S.M. Christian Vs Registrar Co-operative Societies and Others

Gujarat High Court · (1996) 1 GLR 94

Constitution of India, 1950 — Article 226

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High Courts28 Jul 1995Allowed

Geetaben Janakbhai Patel Vs The Competent Authority and Deputy Collector of Ahmedabad

Gujarat High Court · AIR 1996 Guj 105 : (1996) 1 GLR 689

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 32, 33

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High Courts27 Jul 1995

B.C. Dwivedi Vs State of Gujarat and Another

Gujarat High Court · (1996) 1 GLR 254 : (1996) 2 LLJ 60

Constitution of India, 1950 — Article 14, 16

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High Courts27 Jul 1995

Naginbhai G. Patel Vs Income Tax Officer

Gujarat High Court · (1996) 134 CTR 210 : (1997) 224 ITR 459

Income Tax Act, 1961 — Section 132, 132(5), 147, 148, 2(47)

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High Courts27 Jul 1995

Manjulaben Rameshchandra Barot and Others Vs Collector of Mehsana and Others

Gujarat High Court · (1996) 1 GLR 306

Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 258, 258

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High Courts26 Jul 1995

A.J. Joshi Vs State of Gujarat

Gujarat High Court · (1996) 2 GLR 297

Constitution of India, 1950 — Article 226

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High Courts26 Jul 1995

D.N. Chavda and Others Vs State of Gujarat and Others

Gujarat High Court · (1996) 1 GLR 508

Constitution of India, 1950 — Article 14, 14, 16, 16

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High Courts25 Jul 1995Allowed

Natvarlal Dayarjibhai Patel Vs Union of India

Gujarat High Court · (1996) 86 TAXMAN 546

Income Tax Act, 1961 — Section 269UC(3), 269UD, 269UD(1), 269UD(1A)

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High Courts25 Jul 1995Allowed

Mukhatyarbhai Mohmadbhai Shaikh Vs The Police Commissioner and Others

Gujarat High Court · (1996) CriLJ 906 : (1995) 2 GLR 1464

Arms Act, 1959 — Section 25(I)Constitution of India, 1950 — Article 226Drugs and Cosmetics Act, 1940 — Section 10, 18, 33D

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High Courts24 Jul 1995

Badharsing Mohansing Vs Bai Savita

Gujarat High Court · (1995) 2 GLR 1790

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(b), 12(3)(b), 29(2)

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High Courts24 Jul 1995

Arunaben Jayantilal Min Vs State of Gujarat and Others

Gujarat High Court · (1996) 1 GLR 64

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High Courts24 Jul 1995

Kalavad Vepari Mahamandal and Another Vs Kalavad Borough Municipality and Another

Gujarat High Court · (1997) 3 GLR 2080

Constitution of India, 1950 — Article 14Gujarat Municipalities Act, 1963 — Section 128, 128

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High Courts24 Jul 1995

B.D. Sahastrabuddhe Through his Heirs Balkrishna and Others Vs Madhusudan Mahadev Dev

Gujarat High Court · (1996) 1 GLR 428

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2), 29(2), 5(11)(c), 5(11)(c)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts24 Jul 1995

State of Gujarat Vs Bipin N. Shah, Director, Beep Jyoti Engineering Pvt. Ltd.

Gujarat High Court · (1996) 1 GLR 570

Factories Act, 1948 — Section 112, 2, 3, 85, 87

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