High Courts23 Jul 1996
Gujarat Rajya Talati-Cum-Mantri Union Vs District Development Officer and Others
Gujarat High Court · (1997) 1 GLR 55
Bombay Civil Services Rules, 1959 — Rule 9(16)(c)
COURT ARCHIVE
Gujarat High Court judgments, 1996
425 judgments · page 11 of 22
High Courts23 Jul 1996
Jadeja Ganpatsinh Kanubha Vs State of Gujarat and Others
Gujarat High Court · (1997) 1 GLR 77
Gujarat Co-operative Societies Act, 1961 — Section 106
High Courts22 Jul 1996
Shah and Patel Construction Co. Vs Baroda Municipal Corporation
Gujarat High Court · (1997) 1 GLR 390
Bombay Provincial Municipal Corporations Act, 1949 — Section 33, 73, 74, 79, 79(c)Constitution of India, 1950 — Article 226
High Courts19 Jul 1996
Kamuben Vs Parmar Chamanbhai Narsinhbhai and Others
Gujarat High Court · (1997) 1 GLR 449
Bombay Police Act, 1951 — Section 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 437, 439, 439(2)Penal Code, 1860 (IPC) — Section 114, 323, 324
High Courts18 Jul 1996
Balubha Mohabatsinh Vs State of Gujarat and Others
Gujarat High Court · (1996) 3 GLR 218
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 5, 114Constitution of India, 1950 — Article 137, 145, 226, 227Penal Code, 1860 (IPC) — Section 193, 219, 228
High Courts18 Jul 1996
Mahuva Kelavani Sahayak Samaj and Others Vs Rasiklal K. Joshi and Another
Gujarat High Court · (1997) 1 GLR 508
Gujarat Secondary Education Act, 1972 — Section 36(1)
High Courts16 Jul 1996
Devshankar Ambalal Jani Vs State of Gujarat and Others
Gujarat High Court · (1997) 1 GLR 279
Constitution of India, 1950 — Article 227
High Courts15 Jul 1996
Harshadkumar M. Patel and Another Vs K.C.D. Gangwani and Others
Gujarat High Court · (1997) 1 GLR 67 : (1997) 1 LLJ 895
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7
High Courts15 Jul 1996
Ambalal Ranchhodji Thakor Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 795
Constitution of India, 1950 — Article 13, 13(2), 14, 16, 20Criminal Procedure Code, 1973 (CrPC) — Section 100, 161, 165, 167, 2Customs Act, 1962 — Section 104(1)
High Courts12 Jul 1996
Bhargdev Narhariprasad Bhatt Vs State of Gujarat
Gujarat High Court · (1997) 2 GLR 1074
Constitution of India, 1950 — Article 226
High Courts12 Jul 1996Dismissed
In Re: Mafatlal Industries Ltd.
Gujarat High Court · (1996) 87 CompCas 705
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 20 Rule 4Companies (Court) Rules, 1959 — Rule 6Companies Act, 1956 — Section 111, 391, 391(1), 394, 81(1)
High Courts12 Jul 1996
Rameshbhai Babarbhai Jagirdar and Another Vs Mahendrabhai Chhotalal Joshi and Another
Gujarat High Court · (1997) 1 GLR 514
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28(1)
High Courts11 Jul 1996
Popatlal Sundarji Chandan and Others Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 563
Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 146, 146(1), 258, 258(1), 65
High Courts11 Jul 1996
Arvind Polycot Ltd. Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1996) 136 CTR 112 : (1996) 222 ITR 280
Income Tax Act, 1961 — Section 10, 143(1), 148, 36(1), 37
High Courts11 Jul 1996
Narabhai Veljibhai Chaudhary Vs R.S. Vaghela and Others
Gujarat High Court · (1997) 1 GLR 599
Bombay Police Act, 1951 — Section 135Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 147, 148, 149, 323, 324
High Courts10 Jul 1996
Ismail Ibrahim Koya and Others Vs Officer on Special Duty (Land Acquisition-Hi) and Another
Gujarat High Court · (1997) 3 GLR 2226
Land Acquisition Act, 1894 — Section 11, 11(1), 11(2), 16, 18
High Courts09 Jul 1996
Keshvanand Harinarayan Swami Vs State of Gujarat
Gujarat High Court · (1997) CriLJ 3173(1)
Penal Code, 1860 (IPC) — Section 326, 376, 376(2)
High Courts05 Jul 1996
Sabhapati, Nagar Panchayat, Karamsad Vs Amrish Natubhai
Gujarat High Court · (1996) 3 GLR 113
Industrial Disputes Act, 1947 — Section 25F
High Courts05 Jul 1996
Lakhanpal National Ltd. Vs Deputy Commissioner of Income Tax Hytaisun Magnetics Ltd. Vs Dy. Commissioner of Income Tax
Gujarat High Court · (1996) 135 CTR 150 : (1996) 222 ITR 151 : (1997) 90 TAXMAN 12
Income Tax Act, 1961 — Section 142(1), 143, 143(1), 143(1A), 143(2)
High Courts05 Jul 1996
State of Gujarat Vs Mansurbhai Motibhai Damor
Gujarat High Court · (1996) 3 GLR 620
Criminal Procedure Code, 1973 (CrPC) — Section 100, 215, 221, 294, 464Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161, 191, 193