High Courts18 Sept 1996
Arun H. Mehta Vs Mahesh Harshadrai Desai
Gujarat High Court · (1996) 09 GUJ CK 0020
Contempt of Courts Act, 1971 — Section 12(1), 2
COURT ARCHIVE
Gujarat High Court judgments, 1996
425 judgments · page 7 of 22
High Courts18 Sept 1996
State of Gujarat Vs Gordhanbhai Chandubhai Patel
Gujarat High Court · (1997) 3 GLR 1946
Criminal Procedure Code, 1973 (CrPC) — Section 258, 350, 378Penal Code, 1860 (IPC) — Section 114, 380, 494, 504, 506
High Courts13 Sept 1996
Yogeshbhai D. Sheth Vs Ahmedabad Municipal Corporation
Gujarat High Court · (1996) 3 GLR 416
Bombay Provincial Municipal Corporations Act, 1949 — Section 260, 260(1), 260(2), 263, 268Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226
High Courts13 Sept 1996
Navneetlal Keshavram Hathiwala Vs State of Gujarat
Gujarat High Court · (1996) 09 GUJ CK 0006
Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 6(1)
High Courts12 Sept 1996
Workmen of Midco Containers Ltd. Vs Midco Containers Ltd.
Gujarat High Court · (1996) 09 GUJ CK 0017
Industrial Disputes Act, 1947 — Section 17
High Courts12 Sept 1996
Sanjay Construction Co. Vs Commissioner of Income Tax
Gujarat High Court · (1997) 137 CTR 37 : (1997) 225 ITR 693 : (1997) 93 TAXMAN 14
Income Tax Act, 1961 — Section 184, 184(3), 184(4), 184(5)
High Courts12 Sept 1996
Narvat @ Bhatti Rayajibhai Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 698
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Penal Code, 1860 (IPC) — Section 114, 302, 304, 323, 34
High Courts10 Sept 1996
State of Gujarat Vs Sadhu Parmeshwar Ramswamy
Gujarat High Court · (1997) 1 GLR 409
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts10 Sept 1996
Chimanlal Bhagwandas Panchal Vs Heirs and Legal Representatives of Bai Dhuli Raghavji Parmar and Others
Gujarat High Court · (1997) 3 GLR 2083
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(3)(a), 29Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)
High Courts10 Sept 1996Allowed
Hiraben Mangabhai and Others Vs Maganbhai Somabhai and Others
Gujarat High Court · (1998) ACJ 593 : (1997) 2 GLR 792
Evidence Act, 1872 — Section 17, 21
High Courts09 Sept 1996
Rupa Ashok Hurra Vs Ashok G. Hurra
Gujarat High Court · (1996) 3 GLR 668
Constitution of India, 1950 — Article 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 165
High Courts09 Sept 1996Allowed
Fatma Bai Vs Spl. Secretary, Revenue Dept. and Others
Gujarat High Court · (1996) 09 GUJ CK 0015
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6, 6(2), 7, 9
High Courts09 Sept 1996
State of Gujarat Vs Kanubhai Gokaldas Shah
Gujarat High Court · (1996) 3 GLR 858
Criminal Procedure Code, 1973 (CrPC) — Section 377Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(a)(i), 16(lA)(i), 2(ia)(f), 6
High Courts06 Sept 1996Allowed
Banyan and Berry Vs Deputy Commissioner of Income Tax
Gujarat High Court · (1997) 93 TAXMAN 23
Income Tax Act, 1961 — Section 260(1)
High Courts06 Sept 1996Dismissed
Dhirajlal B. Patel Vs State of Gujarat and Another
Gujarat High Court · (1996) 09 GUJ CK 0014
High Courts04 Sept 1996
Dharmendra Dhirajlal Soneji Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 198
Evidence Act, 1872 — Section 113(A), 113B, 114A, 2, 2(c)Penal Code, 1860 (IPC) — Section 304B, 376, 452, 498A
High Courts04 Sept 1996
H.M. Joshi Vs Manojkumar Jain
Gujarat High Court · (1997) 1 GLR 162
Bombay Provincial Municipal Corporations Act, 1949 — Section 11(2), 398Criminal Procedure Code, 1973 (CrPC) — Section 377, 386, 397, 401, 401(1)Penal Code, 1860 (IPC) — Section 406
High Courts02 Sept 1996Dismissed
Ahmedabad Co-operative Department Stores Ltd. Vs Union of India (UOI) and Another
Gujarat High Court · (1997) 2 GLR 1088 : (2000) 3 LLJ 1162
Constitution of India, 1950 — Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 19, 2
High Courts30 Aug 1996
Radhaben Krishnadas Pathak Vs Mugatlal Chhotalal Oza
Gujarat High Court · (1997) 3 GLR 2148
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115
High Courts30 Aug 1996
Keshavlal Chhaganlal Vaghela Vs Commissioner (Eng.), Ahmedabad Municipal Corporation
Gujarat High Court · (1997) 2 ACC 626 : (1997) 3 GLR 2196