High Courts13 May 1997Dismissed
Lilaram L. Revani Vs R.D. Gandhi and Others
Gujarat High Court · (1998) CriLJ 14
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,380 of 1,769
High Courts12 May 1997
Shipping Corporation of India Ltd. Vs The Master of M.V. "Giurgeni"
Gujarat High Court · (1997) 2 GLR 1745
Constitution of India, 1950 — Article 3Merchant Shipping Act, 1958 — Section 443, 444
High Courts09 May 1997Dismissed
N.K. Agrawal and Others Vs Oil and Natural Gas Commission
Gujarat High Court · (1997) 05 GUJ CK 0019
High Courts09 May 1997
Ahmedabad District Grant-In-Aid Primary School Employees Association and Others Vs State of Gujarat and Others
Gujarat High Court · (1997) 2 GLR 1728
Constitution of India, 1950 — Article 14, 16
High Courts09 May 1997
Vikramsinh B. Zala and Others Vs The State of Gujarat and Others
Gujarat High Court · (1997) 05 GUJ CK 0013
Constitution of India, 1950 — Article 14, 16
High Courts09 May 1997
Gujarat Sidhee Cement Ltd. Vs Caldyn Apparetabau Gmbh
Gujarat High Court · (1997) 3 GLR 2357
High Courts09 May 1997Dismissed
Vinodchandra B. Pandit Vs Bank of India and Others
Gujarat High Court · (1998) 1 GLR 824
Civil Procedure Code, 1908 (CPC) — Section 99Constitution of India, 1950 — Article 137, 14, 142, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 465(1)
High Courts09 May 1997
Shakriben Somaji Thakore and Others Vs State of Gujarat and Another
Gujarat High Court · (1997) 3 GLR 1908
Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 269UC, 269UC(3), 269UDUrban Land (Ceiling and Regulation) Act, 1976 — Section 26, 26(1), 26(2), 6
High Courts09 May 1997
Nagjibhai Bhimjibhai and Another Vs President, Gariadhar Nagar Panchayat and Others
Gujarat High Court · (1997) 3 GLR 1921
Gujarat Panchayats Act, 1961 — Section 307, 307
High Courts08 May 1997Dismissed
Kanaiyalal Arjandas Vs Tribhovandas Devsibhai Pandit and Another
Gujarat High Court · (1998) CriLJ 3482
Evidence Act, 1872 — Section 25Motor Vehicles Act, 1988 — Section 116Penal Code, 1860 (IPC) — Section 279, 304A
High Courts07 May 1997
Subhsagar Enterprises Vs J.K. Synthetics Co. Ltd.
Gujarat High Court · (1997) 3 GLR 1838
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2), Order 37 Rule 2, Order 37 Rule 3, Order 37 Rule 4, Order 9 Rule 13Constitution of India, 1950 — Article 227
High Courts07 May 1997
John Hamiltion Christian Vs Tapti Corporation and Others
Gujarat High Court · (1998) 2 GLR 1270
Bombay Provincial Municipal Corporations Act, 1949 — Section 398, 428Criminal Procedure Code, 1973 (CrPC) — Section 2, 251, 252, 254, 255Limitation Act, 1963 — Section 5
High Courts07 May 1997
Reliance and other Mills Workmen Union Vs Asst. Registrar of Trade Unions
Gujarat High Court · (1997) 3 GLR 1964
Bombay Industrial Relations Act, 1946 — Section 10, 11, 12, 13, 13(1)
High Courts06 May 1997Allowed
Varun Carriers Vs Union of India (UOI)
Gujarat High Court · (1997) 05 GUJ CK 0020
High Courts06 May 1997
Narayandas Nathumal Hemrajani and Others Vs Taraben Kalimuddin Mulla Fakhri Society and Others
Gujarat High Court · AIR 1998 Guj 12 : (1998) 1 GLR 148
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, 115
High Courts06 May 1997
Maha Prabhu Apartment Co-op. Housing Society Ltd. Vs State of Gujarat and Another
Gujarat High Court · (1998) 1 GLR 236
Gujarat Town Planning and Urban Development Act, 1976 — Section 52, 66, 77
High Courts06 May 1997
State of Gujarat Vs Urban Land Tribunal
Gujarat High Court · (1998) 1 GLR 56
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(g), 33, 34, 8(1), 8(3)
High Courts06 May 1997Allowed
Jagruti Vs S.G. Chaudhari (P.I.) and Others
Gujarat High Court · (1998) CriLJ 3251
Criminal Procedure Code, 1973 (CrPC) — Section 174, 438Negotiable Instruments Act, 1881 (NI) — Section 138, 142Penal Code, 1860 (IPC) — Section 114, 406, 420, 467, 468
High Courts06 May 1997
Parasran Laluram Mawar Through Power of Attorney Vs Indravadan Natwarlal Shah
Gujarat High Court · (1997) 2 GLR 1718
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 11, Order 5 Rule 17Constitution of India, 1950 — Article 141
High Courts05 May 1997
Pandya Bherulal Vardhaji Vs State of Gujarat and Others
Gujarat High Court · (1998) 1 GLR 468
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 4, 6, 6(1), 6(2), 7