High Courts21 Mar 1997
State of Gujarat Vs Continental Textile Mills
Gujarat High Court · (1997) 03 GUJ CK 0002
Industrial Disputes Act, 1947 — Section 25
COURT ARCHIVE
Gujarat High Court judgments, 1997
370 judgments · page 14 of 19
High Courts18 Mar 1997Allowed
Oil and Natural Gas Commission and Others Vs Modern Construction and Company
Gujarat High Court · AIR 1998 Guj 46 : (1997) 3 GLR 1855
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 4
High Courts18 Mar 1997
Alfa Quartz Limited Vs Cymex Time Limited
Gujarat High Court · (2001) 104 CompCas 71
Companies Act, 1956 — Section 349, 391, 394
High Courts18 Mar 1997
State of Gujarat Vs Ramagauri Harkishandas
Gujarat High Court · (1997) 2 GLR 929
Constitution of India, 1950 — Article 226Hindu Succession Act, 1956 — Section 2(o), 2(q), 2(q)(1), 6, 8Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1)(a), 4, 8(3)
High Courts17 Mar 1997
Jagdishbhai Dharamsi Thakore Vs State of Gujarat
Gujarat High Court · (1997) 2 GLR 1553
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1), 145(4), 145(5), 146Penal Code, 1860 (IPC) — Section 114, 323, 506
High Courts17 Mar 1997
Sudha Bhatt Vs Secretary, Social Welfare Deptt. and Others
Gujarat High Court · (1998) 3 GLR 2430
Juvenile Justice Act, 1986 — Section 15, 16, 16(1)
High Courts17 Mar 1997
Dilipsinh Vakhatsinh Parmar Vs Gumansinh Vaghela Hon''ble Speaker, Gujarat Legislative Assembly and Others
Gujarat High Court · (1998) 3 GLR 2119
Constitution of India, 1950 — Article 122, 13, 136, 143, 180(2)
High Courts17 Mar 1997Allowed
K.V. Joseph Vs State of Gujarat
Gujarat High Court · (1997) CriLJ 2896 : (1997) 2 GLR 38
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 8(1)Penal Code, 1860 (IPC) — Section 120B, 186, 191, 194
High Courts14 Mar 1997
Ismail Abdulrehman Amroliwala Vs Rukaiyabi Bakarbhai
Gujarat High Court · AIR 1997 Guj 154
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3), 29, 29(2)
High Courts14 Mar 1997
Agricultural Produce Market Committee Vs J.K. Vasavada, Director, Agricultural Marketing and Rural Finance and Others
Gujarat High Court · (1997) 2 GLR 1593
Gujarat Agricultural Produce Markets Act, 1963 — Section 10, 44, 48
High Courts13 Mar 1997
Hitesh N. Vyas and Others Vs Gujarat Electricity Board
Gujarat High Court · (1997) 2 GLR 1232
Apprentices Act, 1961 — Section 18, 20, 20(1), 20(2), 22(1)Constitution of India, 1950 — Article 14, 16, 226
High Courts12 Mar 1997
Swaminarayan Mandir Vs State of Gujarat and Others
Gujarat High Court · (1997) 2 GLR 923
Constitution of India, 1950 — Article 226, 227
High Courts12 Mar 1997
Chhaganlal Arjanbhai Thakkar Vs Dy. Collector and Others
Gujarat High Court · (1998) 1 GLR 475
Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 11, 12, 145, 22(c), 30(a)
High Courts12 Mar 1997
Industrial Finance Corporation of India Vs Official Liquidator, Amruta Mills Ltd. Official Liquidator, Amruta Mills Ltd. Vs Industrial Finance Corporation of India Industrial Reconstruction Bank of India Vs Official Liquidator, New Gujarat Synthetics Ltd., Official Liquidator, Nutan Mills Ltd. and Official Liquidator, Omex Interstores Official Liquidator, New Gujarat Synthetics Ltd., Official Liquidator, Nutan Mills Ltd. and Official Liquidator, Omex Interstores Vs Industrial Reconstruction Bank of India Official Liquidator, New Gujarat Synthetics Ltd., Vs State Bank of India Official Liquidator, Nutan Mills Ltd. Vs Bank of Baroda
Gujarat High Court · (2000) 102 CompCas 253
Companies (Court) Rules, 1959 — Rule 272, 273, 274Companies Act, 1956 — Section 529, 529(1)Industrial Finance Corporation Act, 1948 — Section 30, 30(12), 40(12)
High Courts12 Mar 1997
Flair Heals Pharmaceuticals Vs Gujarat State Financial Corporation and Another
Gujarat High Court · (2000) 100 CompCas 786
Constitution of India, 1950 — Article 226State Financial Corporations Act, 1951 — Section 29
High Courts10 Mar 1997
Joshi Trikamdas Padamsi (Since Decd.) by his Heirs Joshi Shamji Vs Joshi Pranlal Parshottam and Others
Gujarat High Court · (1997) 3 GLR 1912
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 100Transfer of Property Act, 1882 — Section 111(c), 76(a)
High Courts05 Mar 1997Dismissed
Becharbhai V. Patel Vs State of Gujarat and Others
Gujarat High Court · AIR 1998 Guj 1
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115
High Courts05 Mar 1997Allowed
Mukeshbhai Nanubhai Patel Vs State of Gujarat
Gujarat High Court · (1998) CriLJ 194
Constitution of India, 1950 — Article 142, 38(1)Penal Code, 1860 (IPC) — Section 312, 376, 420, 439, 482
High Courts05 Mar 1997
Bhalchandra Chhotalal Joshi Vs S.R. Rao, Dist. Dev. Officer and Others
Gujarat High Court · (1997) 3 GLR 2519
Constitution of India, 1950 — Article 226, 227
High Courts05 Mar 1997
Bai Hariben Ambashanker and Others Vs Shantilal Jadavji Shah
Gujarat High Court · (1997) 2 GLR 1108
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 13, 13(1)(a), 13(1)(a), 13(1)(k)Constitution of India, 1950 — Article 133(1)Contract Act, 1872 — Section 63