COURT ARCHIVE

Gujarat High Court judgments, 1996

425 judgments · page 16 of 22

High Courts09 Apr 1996

Goyal Dipti Rajkumar Vs Principal, Government Akhandanand Ayurved Mahavidyalaya and Others

Gujarat High Court · (1996) 3 GLR 387

Constitution of India, 1950 — Article 14, 142, 16, 226Dentists Act, 1948 — Section 10A, 10B(3)Gujarat Ayurved University Act, 1965 — Section 24(v), 24(v)

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High Courts09 Apr 1996Allowed

Gujarat State Road Transport Corporation Vs Kanawala J.N.

Gujarat High Court · (1996) 3 GLR 85 : (1998) 3 LLJ 15

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High Courts09 Apr 1996

Ratilal Ichcharam Sorathia and Others Vs Urban Land Ceiling Tribunal and Others

Gujarat High Court · (1997) 1 GLR 439

Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 6

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High Courts04 Apr 1996Allowed

Rajkot Municipal Corporation Vs State of Gujarat and Others

Gujarat High Court · AIR 1997 Guj 46 : (1997) 2 GLR 1281

Bombay Land Revenue Code, 1879 — Section 211, 37(2), 61Bombay Provincial Municipal Corporations Act, 1949 — Section 80, 80(1)Constitution of India, 1950 — Article 226, 227

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High Courts03 Apr 1996

Ashok Fashions Ltd. Vs Meghdoot Acid and Chemicals

Gujarat High Court · (1998) 91 CompCas 655

Companies (Court) Rules, 1959 — Rule 95Companies Act, 1956 — Section 10, 2(11), 202, 433, 483

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High Courts03 Apr 1996

State of Gujarat Vs Madia Nitin M.

Gujarat High Court · (1997) 1 GLR 127

Criminal Procedure Code, 1973 (CrPC) — Section 190, 360, 4, 4(2), 437Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36C, 37(i)(b)(ii)Penal Code, 1860 (IPC) — Section 323, 504, 506(2)

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High Courts02 Apr 1996

Oza Trikambhai Mohanlal Vs Prajapati Mangaldas Shivram Through his heirs and Lrs.

Gujarat High Court · (1997) 1 GLR 426

Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Registration Act, 1908 — Section 17Stamp Act, 1899 — Section 35, 36

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High Courts02 Apr 1996

Mohammad Kasam Bailim Vs Officer on Special Duty, Land Acquisition and Another

Gujarat High Court · (1997) 3 GLR 2199

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 11(1), 12, 18, 18(1), 18(2)

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High Courts02 Apr 1996

Patel Jividas Trikamdas and Others Vs Collector and Others

Gujarat High Court · AIR 1997 Guj 121 : (1996) 2 GLR 688

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 14, 3, 4, 5, 5(3)Constitution of India, 1950 — Article 226, 227

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High Courts30 Mar 1996

Gangadhar alias Tatya Shed Bhawanrao Vs Appropriate Authority and Others

Gujarat High Court · (1996) 132 CTR 491 : (1996) 220 ITR 579

Income Tax Act, 1961 — Section 269(1B), 269UD, 269UD(1), 269UD(1A), 269UE(2)

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High Courts29 Mar 1996

Gopal Gangaram Nepali Vs Commissioner of Police and Others

Gujarat High Court · (1996) 3 GLR 823

Bombay Prohibition Act, 1949 — Section 65(e), 66(1)(b)Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(1), 2(a), 2(b), 3, 3(2)

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High Courts27 Mar 1996