High Courts06 Nov 1996
SLM Maneklal Industries Ltd. Vs Regional Provident Fund Commissioner
Gujarat High Court · (1997) 1 GLR 224 : (1997) 2 LLJ 283
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 22, 22(1), 22(5)
COURT ARCHIVE
Gujarat High Court judgments, 1996
425 judgments · page 4 of 22
High Courts06 Nov 1996
Upendrasinh Achalsinh Rajput and Others Vs State of Gujarat and Others
Gujarat High Court · (1998) 1 DMC 76 : (1997) 1 GLR 504
Criminal Procedure Code, 1973 (CrPC) — Section 201Penal Code, 1860 (IPC) — Section 114, 403, 406, 498A
High Courts06 Nov 1996
Narmada Cement Co. Vs State of Gujarat and Another
Gujarat High Court · (1997) 2 GLR 1386
Constitution of India, 1950 — Article 14, 226
High Courts05 Nov 1996
Salimbhai Hasanbhai Saleji Vs State of Gujarat and Others
Gujarat High Court · (1997) 3 GLR 1903
Constitution of India, 1950 — Article 22(5), 22(6)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2), 8, 8(2)
High Courts30 Oct 1996
Satishkumar Jayantilal Shah Vs State of Gujarat and Another
Gujarat High Court · (1998) 92 CompCas 344 : (1997) 3 GLR 2041
Criminal Procedure Code, 1973 (CrPC) — Section 219, 220Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts29 Oct 1996
Urmila Naresh Mittal Vs Union of India and Others
Gujarat High Court · (1998) 3 GLR 2438
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(3)Constitution of India, 1950 — Article 21, 22, 22(5)Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts29 Oct 1996
The Divisional Controller, G.S.R.T.C., Rajkot Vs Maganbhai G. Patel
Gujarat High Court · (1997) 2 LLJ 897
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 11
High Courts29 Oct 1996
State of Gujarat Vs Krushnakant Shantilal Pandya and Others
Gujarat High Court · (1997) 3 GLR 2094
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 2(d), 313, 378, 378(4)Penal Code, 1860 (IPC) — Section 114, 323, 395, 406, 409
High Courts28 Oct 1996
Vishnubhai Nanalal Suthar and Another Vs State of Gujarat
Gujarat High Court · (1997) 2 GLR 1018
Criminal Procedure Code, 1973 (CrPC) — Section 427Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
High Courts25 Oct 1996
Election Officer and Others Vs Dharamshibhai Muljibhai
Gujarat High Court · (1997) 1 GLR 589
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 19, 226, 243(k), 243O
High Courts24 Oct 1996
Chandrakant Dahyabhai Fudnawala Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 36
Land Acquisition Act, 1894 — Section 4, 4(1), 6
High Courts24 Oct 1996
Padmaben Chandulal By her Heirs Bharatkumar and Others Vs Assistant Collector and Others
Gujarat High Court · (1997) 3 GLR 2386
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(8), 63, 84(c), 84B, 84CConstitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 121, 124
High Courts23 Oct 1996
Rayalseema Agro Enterprises and Others Vs State of Gujarat and Another
Gujarat High Court · (1998) 94 CompCas 363 : (1997) 3 GLR 2343
Criminal Procedure Code, 1973 (CrPC) — Section 201, 407, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Oct 1996
Balasinor Nagrik Sahkari Bank Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1997) 3 GLR 2056
Gujarat Co-operative Societies Act, 1961 — Section 33
High Courts18 Oct 1996
Gujarat Electricity Board Vs Sub-Divisional Magistrate and Another
Gujarat High Court · (1997) 1 GLR 287
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144
High Courts18 Oct 1996
D.S. Patel and Construction Co. Vs Competent Authority and Dy. Collector (U.L.C.) and Another
Gujarat High Court · (1997) 3 GLR 2375
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(3), 10(5), 23, 33, 4(5)
High Courts17 Oct 1996
State of Gujarat Vs Mustufakhan Bismillakhan Pathan
Gujarat High Court · (1997) 1 GLR 441
Bombay Police Act, 1951 — Section 135(i)Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 377(3)Penal Code, 1860 (IPC) — Section 323, 324, 326, 504
High Courts16 Oct 1996
United India Phosferous Ltd. and Others Vs Vinodhbai Mohanbhai Patel and Another
Gujarat High Court · (1998) 1 CivCC 542 : (1997) 89 CompCas 764 : (1997) 1 GLR 84
Negotiable Instruments Act, 1881 (NI) — Section 138, 20Penal Code, 1860 (IPC) — Section 463
High Courts16 Oct 1996
State of Gujarat Vs Mahendra Mills Ltd., Kalol and Another
Gujarat High Court · (1997) 2 GLR 1123
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 378, 397, 401, 468, 473Industrial Disputes Act, 1947 — Section 25M(1), 25Q, 31(2), 38
High Courts15 Oct 1996
Radha Kishan Cements Ltd. and Another Vs State of Gujarat and Another
Gujarat High Court · (1997) 3 GLR 2485
Forest (Conservation) Act, 1980 — Section 2