High Courts01 Oct 1996Allowed
Union of India (UOI) Vs Rupera Transport Co. and Another
Gujarat High Court · AIR 1997 Guj 163 : (1997) 3 GLR 548
Arbitration Act, 1940 — Section 13, 14, 14(1), 14(2), 30Limitation Act, 1963 — Article 119
COURT ARCHIVE
Gujarat High Court judgments, 1996
425 judgments · page 6 of 22
High Courts27 Sept 1996
Patan Taluka Muman''s Cattle Breeding and Milk Supplying Vs State of Gujarat and Others
Gujarat High Court · (1997) 2 GLR 1238
Bombay Essential Commodities and Cattle (Control) Act, 1958 — Section 4, 4(2)(f)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11, 141Constitution of India, 1950 — Article 226, 227, 32
High Courts27 Sept 1996
Shantilal Bamania and Others Vs State of Gujarat and Another
Gujarat High Court · (1997) 3 GLR 2129
Wild Life (Protection) Act, 1972 — Section 18
High Courts27 Sept 1996
Patel Harshadbhai Ranchhodbhai Vs Collector of Baroda and Another
Gujarat High Court · (1997) 3 GLR 2145
Essential Commodities Act, 1955 — Section 6(B), 6A
High Courts27 Sept 1996
Nitinkumar Sakalchand Shah Vs Chandrahash Punjalal Parikh
Gujarat High Court · (1997) 1 GLR 670
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(1), 13(1)(e), 13(1)(I), 15Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115, 151
High Courts27 Sept 1996
Vijaya Bank Ltd. Vs Regional Passport Officer and Others
Gujarat High Court · (1997) 3 GLR 2222
Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 109, 120B, 34, 417, 420
High Courts26 Sept 1996Dismissed
Bhailalbhai M. Patel Vs G.S.R.T.C.
Gujarat High Court · (1996) 09 GUJ CK 0019
Constitution of India, 1950 — Article 227
High Courts26 Sept 1996
State of Gujarat Vs Dawood Jivan Solanki
Gujarat High Court · (1997) 1 GLR 294
Arms Act, 1959 — Section 25(1B)(a), 3, 39Bombay Money Lenders Act, 1946 — Section 18, 19, 19(1), 34, 35BCriminal Procedure Code, 1973 (CrPC) — Section 313, 378, 465
High Courts26 Sept 1996Dismissed
N.R. Parmar Vs State of Gujarat
Gujarat High Court · (1996) 09 GUJ CK 0013
High Courts25 Sept 1996
State of Gujarat Vs Ramanbhai Durlabhbhai Patel and Another
Gujarat High Court · (1997) 3 GLR 2424
Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(4), 378(6)Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16(l)(i), 7(i)
High Courts24 Sept 1996Dismissed
Alembic Karmachari Union Vs Alembic Chemical Works Co. Ltd.
Gujarat High Court · (1996) 09 GUJ CK 0026
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1
High Courts24 Sept 1996
Anwar @ Anudo Alimamad Pathan Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 539
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 41, 42, 50
High Courts24 Sept 1996
State of Gujarat Vs Mer Jiva Ranmal
Gujarat High Court · (1997) 2 GLR 1200
Criminal Procedure Code, 1973 (CrPC) — Section 323, 377(1)Penal Code, 1860 (IPC) — Section 149, 21, 326, 333, 506(2)Probation of Offenders Act, 1958 — Section 11(2), 4, 4(3), 6
High Courts23 Sept 1996
Vinubhai Malabhai Visani and Others Vs Lathi Nagar Panchayat and Others
Gujarat High Court · (1997) 3 GLR 2205
Constitution of India, 1950 — Article 136, 14, 21, 226
High Courts23 Sept 1996
State of Gujarat Vs Tandel Abu Osman and Others
Gujarat High Court · (1997) 2 GLR 1617
Criminal Procedure Code, 1973 (CrPC) — Section 156, 378Foreigners Act, 1946 — Section 14, 3Passports Act, 1967 — Section 3
High Courts20 Sept 1996
Narsing Raysing Rajput Vs State of Gujarat
Gujarat High Court · (1997) 2 GLR 1586
Criminal Procedure Code, 1973 (CrPC) — Section 194, 26, 28, 313, 9Penal Code, 1860 (IPC) — Section 307, 308, 323, 324, 333
High Courts20 Sept 1996Allowed
Kacharabhai L. Limbachia Vs Ratansinh J. Rathod-Patelia and Others
Gujarat High Court · (1998) ACJ 326 : (1997) 3 GLR 227
Motor Vehicles Act, 1988 — Section 147, 217
High Courts20 Sept 1996
Jashbhai M. Patel Vs Dhulabhai Lakhabhai
Gujarat High Court · (1997) 2 GLR 1196
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 29, 32(1 B), 32(1)(b), 32(1B)
High Courts19 Sept 1996
Rajendra M. Mavani Vs State of Gujarat and Another
Gujarat High Court · (1997) 3 GLR 2062
Constitution of India, 1950 — Article 226, 227
High Courts19 Sept 1996
Surat Municipal Employees Staff Union Vs State of Gujarat and Others
Gujarat High Court · (1997) 2 GLR 1058
Bombay Provincial Municipal Corporations Act, 1949 — Section 45, 45(3), 451, 51Constitution of India, 1950 — Article 226