High Courts30 Aug 1996
Mansukhbhai Jivabhai and Others Vs Bhavnagar Mahanagarpalika
Gujarat High Court · (1997) 1 GLR 542
Industrial Disputes Act, 1947 — Section 25, 25F, 25G, 25H
COURT ARCHIVE
Gujarat High Court judgments, 1996
425 judgments · page 8 of 22
High Courts29 Aug 1996
Parmar Jaydrathsinh Chandrasinh Vs Taluka Panchayat
Gujarat High Court · (1996) 08 GUJ CK 0032
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1993 — Section 123, 123(2), 123(3), 123(7), 128
High Courts29 Aug 1996
Arvind Investment Consultant Vs Presto Finance Ltd.
Gujarat High Court · (1998) 94 CompCas 350 : (1997) 14 SCL 256
Companies Act, 1956 — Section 434, 439
High Courts27 Aug 1996
Surendra Parshottam Patani Vs Competent Authority and Addl. Collector
Gujarat High Court · (1996) 08 GUJ CK 0040
Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 21(1)
High Courts27 Aug 1996
Vanmaliben Tribhuvandas Patel Vs State of Gujarat
Gujarat High Court · (1996) 08 GUJ CK 0038
Bombay Land Revenue Code, 1879 — Section 120, 121, 122Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114
High Courts27 Aug 1996
Gujarat Petroleum Employees Union Vs Oil and Natural Gas Corporation Ltd.
Gujarat High Court · (1998) 3 LLJ 145
Industrial Disputes Act, 1947 — Section 33
High Courts27 Aug 1996Dismissed
Mulabhai B. Rathod Vs Chief Town Planner and Archi Advisor, Capital Project, Gandhinagar and Another
Gujarat High Court · AIR 1997 Guj 157
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Constitution of India, 1950 — Article 226, 227Gujarat New Capital (Periphery) Control Act, 1960 — Section 1(2), 11, 3, 3(2), 4
High Courts27 Aug 1996
Kanodiya Nareshkumar Mithalal Vs Dr. Dineshbhai Rudhabhai Parmar and Others
Gujarat High Court · (1998) 1 GLR 372
Representation of the People Act, 1951 — Section 123, 83, 86
High Courts23 Aug 1996Dismissed
Hirpara Manjulaben Gobarbhai Vs Bhikhalal B. Sinjaliya
Gujarat High Court · (1996) 08 GUJ CK 0026
Contempt of Courts Act, 1971 — Section 20
High Courts23 Aug 1996
Arpita J. Ahuja and Others Vs State of Gujarat and Others
Gujarat High Court · (1996) 08 GUJ CK 0025
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 30
High Courts21 Aug 1996
Hinaben Harishbhai Vs State of Gujarat
Gujarat High Court · (1996) 3 GLR 607
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313, 374(2)Evidence Act, 1872 — Section 157, 32Penal Code, 1860 (IPC) — Section 109, 114, 120B, 161, 162
High Courts21 Aug 1996Dismissed
Umravsingh S. Yadav Vs Commandant, S.R.P. Group II
Gujarat High Court · (1996) 08 GUJ CK 0022
High Courts21 Aug 1996
Nadesari Industrial Vs Cheif Executive
Gujarat High Court · (1996) 08 GUJ CK 0001
High Courts20 Aug 1996
Bechar Arjan and Co. Vs Assistant Collector
Gujarat High Court · (1996) 08 GUJ CK 0039
Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance Act, 1949 — Section 54
High Courts20 Aug 1996
Babu @ Salim @ Rakesh Narendrakumar Trivedi Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 519
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
High Courts19 Aug 1996
Patel Jivrajbhai Vithalbhai and Another Vs State of Gujarat and Another
Gujarat High Court · (1997) 1 GLR 8
Gujarat Municipalities Act, 1963 — Section 103, 113, 130, 132(3)
High Courts19 Aug 1996
Rajkamal Enterprises Vs Manubhai Bhikhubhai Mistry
Gujarat High Court · (1997) 1 GLR 848
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12, 12(2), 12(3)(a), 12(3)(b)Transfer of Property Act, 1882 — Section 106
High Courts19 Aug 1996
Bhimani Estate Private Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1998) 1 GLR 210
Land Acquisition Act, 1894 — Section 4, 5A, 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 42, 5
High Courts19 Aug 1996
Patel Himat Mohanbhai Vs State of Gujarat
Gujarat High Court · (1996) 3 GLR 593
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 114, 201, 302, 364, 404
High Courts19 Aug 1996
Chhotabhai H. Parmar through his Heirs Rambhai Vs Mahendrabhai G. Patel
Gujarat High Court · (1997) 3 GLR 2210
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1)BConstitution of India, 1950 — Article 277