High Courts14 Oct 1996
Bipinchandra T. Shah Vs State of Gujarat and Others
Gujarat High Court · (1997) 3 GLR 2349
Constitution of India, 1950 — Article 14, 311
COURT ARCHIVE
Gujarat High Court judgments, 1996
425 judgments · page 5 of 22
High Courts14 Oct 1996Dismissed
Dalpatbhai G. Doshi and Another Vs Vinay Vyas and Another
Gujarat High Court · AIR 1997 Guj 165
Saurashtra Felling of Trees Act, 1951 — Section 3(1)
High Courts10 Oct 1996
Parshottambhai Kadubhai Bhavaiya Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 483
Criminal Procedure Code, 1973 (CrPC) — Section 145, 154, 157, 161, 162Evidence Act, 1872 — Section 32, 32(1), 8Penal Code, 1860 (IPC) — Section 302, 307, 323, 504
High Courts10 Oct 1996Allowed
Prabhavatiben L. Gajjar Vs State of Gujarat
Gujarat High Court · (1996) 10 GUJ CK 0024
Land Acquisition Act, 1894 — Section 15, 18, 23(2), 28, 30
High Courts10 Oct 1996
State of Gujarat Vs S.S. Murthy and Others
Gujarat High Court · (1997) 1 GLR 10
Constitution of India, 1950 — Article 14, 15, 16, 226, 229
High Courts10 Oct 1996Dismissed
State of Gujarat Vs Rabari Moti Mavji
Gujarat High Court · (1996) 10 GUJ CK 0001
Constitution of India, 1950 — Article 227
High Courts09 Oct 1996
Agricultural Produce Market Committee Vs Collector
Gujarat High Court · (1997) 1 GLR 274
Bombay General Clauses Act, 1904 — Section 3Companies Act, 1956 — Section 3Constitution of India, 1950 — Article 226
High Courts08 Oct 1996
State of Gujarat Vs Shankerji Chaturji and Others
Gujarat High Court · (1996) 3 GLR 755
Constitution of India, 1950 — Article 142Contract Act, 1872 — Section 23Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(1), 320(2), 320(2), 320(9)
High Courts08 Oct 1996
State of Gujarat Vs Hanifbhai V. Nedariya and Another
Gujarat High Court · (1997) 1 GLR 842
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 13(2), 14A, 16(1A)(i), 19, 19(2)
High Courts07 Oct 1996
State of Gujarat Vs Sandeep Bhandari
Gujarat High Court · (1997) 1 GLR 771
Criminal Procedure Code, 1973 (CrPC) — Section 377Factories Act, 1948 — Section 92
High Courts07 Oct 1996Dismissed
Manharlal Ratilal Tailor Vs Competent Authority under SAFEM and Others
Gujarat High Court · (1997) CriLJ 1872 : (1997) 2 GLR 239
Civil Procedure Code, 1908 (CPC) — Section 141Constitution of India, 1950 — Article 226, 227, 32
High Courts05 Oct 1996
Shajul George Vs State of Gujarat
Gujarat High Court · (1997) 2 GLR 1250
Constitution of India, 1950 — Article 12, 14, 141, 15, 19
High Courts05 Oct 1996
Shailesh Jadavji Varia Vs Sub-registrar and Others
Gujarat High Court · (1996) 3 GLR 783
Administration of Evacuee Property Act, 1950 — Section 27, 56Army Act, 1950 — Section 122, 19, 31, 89Bombay Stamp Act, 1958 — Section 2(f), 3, 30, 31, 32
High Courts04 Oct 1996
Rameshchandra Rajnikant Kothari Vs Gunvantlal Shivlal Shah and Another
Gujarat High Court · (1998) 94 CompCas 549
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts04 Oct 1996
Saraspur Mills Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1997) 137 CTR 591 : (1997) 226 ITR 533 : (1997) 93 TAXMAN 20
Income Tax Act, 1961 — Section 220(2), 37, 37(1), 37(2), 37(2B)
High Courts03 Oct 1996Dismissed
Rajesh Chandulal Purohit Vs Saurashtra University and Others
Gujarat High Court · AIR 1997 Guj 148 : (1997) 1 GLR 317
Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 14, 226Criminal Procedure Code, 1973 (CrPC) — Section 465(1)
High Courts03 Oct 1996
Jayesh Chandulal Shah Vs Rajesh Ambashanker Nagar
Gujarat High Court · (1998) 94 CompCas 112 : (1997) 2 GLR 1104
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts01 Oct 1996
Union of India Vs Rupera Transport Co. and Another
Gujarat High Court · (1997) 3 GLR 2372
Arbitration Act, 1940 — Section 14(1), 14(2), 30, 33Limitation Act, 1963 — Article 119, 119
High Courts01 Oct 1996
State of Gujarat Vs Babubhai Madhubhai Makwana and Another
Gujarat High Court · (1997) 3 GLR 2224
Penal Code, 1860 (IPC) — Section 114, 422, 448
High Courts01 Oct 1996
Gujarat State Road Transport Corporation Vs P.G. Baria and Another
Gujarat High Court · (1998) 1 GLR 208
Industrial Disputes Act, 1947 — Section 33(2)