High Courts26 Dec 1996
Sarita Vs O.P. Mathur, SPL. I.G.P. (I.B.) and Others
Gujarat High Court · (1997) 1 GLR 711
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
COURT ARCHIVE
Gujarat High Court judgments, 1996
414 judgments · page 1 of 21
High Courts24 Dec 1996
Kailash J. Thakor Vs Karman Rama and Another
Gujarat High Court · (1997) 3 GLR 2450
Penal Code, 1860 (IPC) — Section 188, 439(2), 506(2)
High Courts23 Dec 1996
Naranbhai Mumayabhai Gohil Vs District Superintendent of Police
Gujarat High Court · (1997) 2 GLR 1550
Constitution of India, 1950 — Article 226
High Courts20 Dec 1996
Varshaben A. Patel Vs District Primary Education Officer and Another
Gujarat High Court · (1997) 2 GLR 1561
High Courts20 Dec 1996
Indramohan P. Arora Vs Commissioner of Income Tax/Wealth Tax
Gujarat High Court · (1997) 139 CTR 118 : (1997) 227 ITR 30
Constitution of India, 1950 — Article 226Wealth Tax Act, 1957 — Section 14, 14(2), 17, 18, 18B
High Courts20 Dec 1996
Hasmukhlal M. Sheth Vs Kalol Municipal Borough
Gujarat High Court · (1996) 12 GUJ CK 0023
High Courts20 Dec 1996
Babubhai Mandabhai Ahir Vs State of Gujarat
Gujarat High Court · (1997) 2 GLR 1158
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 27, 8Penal Code, 1860 (IPC) — Section 302
High Courts19 Dec 1996
Ahmedabad Municipal Transport Service Vs Hisamudin Dosumiya Shaikh
Gujarat High Court · (1997) 1 GLR 579
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 33, 33A, 9A
High Courts18 Dec 1996
State of Gujarat Vs Ghanshyamsinh Ranchhodsinh Vaghela
Gujarat High Court · (1997) 1 GLR 751
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161, 162Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(1)(d)(i), 13(2), 4(1), 5(1)(d)
High Courts17 Dec 1996
Jyotindra J. Shah Vs Navnitlal D. Parikh and Others
Gujarat High Court · (1998) 2 GLR 1487
Gujarat Primary Education Act, 1947 — Section 40F
High Courts17 Dec 1996
Unilec Engineering Co. and Another Vs Union of India (UOI)
Gujarat High Court · (1998) 1 GLR 519
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 62, 63, 63(2), 65
High Courts16 Dec 1996Dismissed
Bhavendra H. Parmar and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1997 Guj 125
Constitution of India, 1950 — Article 226Medical Practitioners Act, 1963 — Section 5A
High Courts13 Dec 1996
R.V. Rayjada and Others Vs State of Gujarat and Others
Gujarat High Court · (1997) 2 GLR 1530
Constitution of India, 1950 — Article 309
High Courts13 Dec 1996
Deputy Executive Engineer, R and B Division Vs Atulkumar J. Raval
Gujarat High Court · (1996) 12 GUJ CK 0014
Industrial Disputes Act, 1947 — Section 2
High Courts13 Dec 1996Allowed
Gujarat State Road Transport Corporation Vs Hanif Mohmed Bismillakhan and Another
Gujarat High Court · (1997) ACJ 885 : (1997) 1 GLR 631
Motor Vehicles Act, 1988 — Section 166, 20, 22
High Courts12 Dec 1996
Satyanarayan Mandir and Rokadia Hanuman Sarvajanik Trust Patan and Others Vs Sadhu Vrajlal Laxmidas and Others
Gujarat High Court · (1997) 3 GLR 1825
Bombay Public Trusts Act, 1950 — Section 33, 40, 41, 50, 50ACivil Procedure Code, 1908 (CPC) — Section 92
High Courts12 Dec 1996
Mariamben and Another Vs State of Gujarat and Another
Gujarat High Court · (1997) 2 GLR 1056
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 10, 11, 12, 13Constitution of India, 1950 — Article 226
High Courts12 Dec 1996
Vania Silk Mills Ltd. and Others Vs Silk Mills Workers'' Union and Another
Gujarat High Court · (1998) 92 CompCas 671 : (1998) 79 FLR 631 : (1997) 3 GLR 2167
Payment of Wages Act, 1936 — Section 15, 17
High Courts11 Dec 1996Allowed
State of Gujarat Vs Pirubhai Jivabhai Mistry
Gujarat High Court · (1997) 1 GLR 560
Bombay Police Act, 1951 — Section 135Evidence Act, 1872 — Section 137, 154Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts10 Dec 1996
Dr. N.T. Desai Vs State of Gujarat
Gujarat High Court · (1997) 2 GLR 942
Penal Code, 1860 (IPC) — Section 438, 482, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 3(1)(x)