High Courts04 Dec 1996Dismissed
Pankajbhai Chandulal Patel Vs Bharat Transport Co. and Another
Gujarat High Court · (1997) ACJ 993 : (1997) 1 GLR 403
Motor Vehicles Act, 1988 — Section 140, 163A, 166
COURT ARCHIVE
Gujarat High Court judgments, 1996
425 judgments · page 3 of 22
High Courts04 Dec 1996Allowed
All India Bajaj Electricals Employees Federation Vs Chief Labour Commissioner and Others
Gujarat High Court · (1997) 2 GLR 1426 : (1998) 3 LLJ 251
Industrial Disputes Act, 1947 — Section 10(1), 7B
High Courts04 Dec 1996
Commissioner of Income Tax Vs Kiran Crimpers
Gujarat High Court · (1997) 140 CTR 418 : (1997) 225 ITR 84
Income Tax Act, 1961 — Section 32, 34Income Tax Rules, 1962 — Rule 5(1)
High Courts03 Dec 1996
Madhusudan S. Modi (Since Decd. through His Heirs) Vs Gujarat State Road Transport Corporation and Others
Gujarat High Court · (1997) 2 GLR 1421
High Courts02 Dec 1996
M.S. Pandya Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 647 : (1997) 2 LLJ 89
Constitution of India, 1950 — Article 14, 16, 309
High Courts02 Dec 1996
Natvarlal Ambalal Dave Vs Commissioner of Income Tax
Gujarat High Court · (1997) 225 ITR 936
Income Tax Act, 1961 — Section 256, 260, 28, 294, 32
High Courts02 Dec 1996
Kanbi Harji Devshi Vs Kanbi Premji Devshi (Since Decd.) through his Heirs and Lrs.
Gujarat High Court · (1997) 3 GLR 2369
Constitution of India, 1950 — Article 227
High Courts01 Dec 1996
Digvijay Cement Co. Ltd. Vs Ranip Nagarpalika
Gujarat High Court · (1996) 12 GUJ CK 0001
Gujarat Gram and Nagar Panchayats (Taxes and Fees) Rules, 1964 — Rule 24Gujarat Municipalities Act, 1963 — Section 128Gujarat Panchayats Act, 1961 — Section 181
High Courts28 Nov 1996
P. Milan Trading Corporation Vs Commissioner of Income Tax
Gujarat High Court · (1997) 139 CTR 389 : (1997) 224 ITR 325 : (1997) 95 TAXMAN 354
Income Tax Act, 1961 — Section 256(1), 69A
High Courts27 Nov 1996
Commissioner of Income Tax Vs Anant Narhar Nimkar (Huf)
Gujarat High Court · (1997) 142 CTR 115 : (1997) 224 ITR 221 : (1997) 95 TAXMAN 9
Income Tax Act, 1961 — Section 2(47), 263, 28, 45
High Courts26 Nov 1996
Kamla Cotton Company Vs Commissioner of Income Tax
Gujarat High Court · (1997) 138 CTR 336 : (1997) 226 ITR 605
Income Tax Act, 1961 — Section 36(1)(vii)Industries (Development and Regulation) Act, 1951 — Section 18A
High Courts25 Nov 1996Allowed
Naranbhai A. Chaudhari Vs State of Gujarat
Gujarat High Court · (1996) 11 GUJ CK 0012
Penal Code, 1860 (IPC) — Section 201, 34, 498A
High Courts08 Nov 1996
Gujarat Trade Union Manch Vs Gujarat State Textile Corporation
Gujarat High Court · (2000) 99 CompCas 461
Bombay Industrial Relations Act, 1946 — Section 113, 115A, 66, 78(1)(A)(C), 95Constitution of India, 1950 — Article 12, 14, 21, 226, 254Industrial Disputes Act, 1947 — Section 25
High Courts07 Nov 1996
State of Gujarat Vs Iqbal @ Altafhusein Gulamhusein Malek and Others
Gujarat High Court · (1997) 1 GLR 722
Criminal Procedure Code, 1973 (CrPC) — Section 162, 162(1), 162(2), 294, 294(3)Evidence Act, 1872 — Section 32, 67, 68, 69, 70Penal Code, 1860 (IPC) — Section 299, 302, 307, 323, 326
High Courts07 Nov 1996Dismissed
Karsanji Chatraji Hadiyol Vs Jasuben Ramsingji Parmar and Others
Gujarat High Court · (1998) 1 DMC 588 : (1998) 1 GLR 231
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2)
High Courts07 Nov 1996Allowed
Mohansinh Vhikhamsinh Vs Continental Textile Mills
Gujarat High Court · (1997) 2 GLR 1534 : (1998) 3 LLJ 24
Industrial Disputes Act, 1947 — Section 25(1), 25J, 25O, 25S, 25SS
High Courts07 Nov 1996
Chimanlal J. Gandhi, L.R. of Natverlal Jesingbhai Shah (Decd.) Vs Anilbhai R. Bakeri and Others
Gujarat High Court · (1997) 2 GLR 1179
Criminal Procedure Code, 1973 (CrPC) — Section 200, 257, 321, 374, 374(4)Penal Code, 1860 (IPC) — Section 120B, 307, 34, 408, 409
High Courts07 Nov 1996Dismissed
Karasanji Chatraji Hadiyol Vs Jasuben Ramsingji Parmar and Others
Gujarat High Court · (1998) CriLJ 273
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(2), 125(3), 397, 401
High Courts06 Nov 1996
Rambhai Joitaram Patel Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 339
Bengal Municipal Act, 1932 — Section 16(2)Constitution of India, 1950 — Article 226
High Courts06 Nov 1996
Yakub Ahmed Vali Patel Vs Divisional Controller, Gujarat State Road Transport Corporation
Gujarat High Court · (1997) 3 GLR 2380
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11A