COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,381 of 1,769

High Courts05 May 1997Allowed

H.B. Kapadia Education Trust and Another Vs Gujarat Secondary Education Board and Another

Gujarat High Court · AIR 1997 Guj 189 : (1997) 3 GLR 2655

Constitution of India, 1950 — Article 29, 30Gujarat Secondary Education Act, 1972 — Section 17(21), 2(1), 23(1), 23(2), 23(3)

High Courts05 May 1997

M.G. Bhagat Vs State of Gujarat

Gujarat High Court · (1997) 05 GUJ CK 0008

High Courts05 May 1997

Vasantika R. Dalia Vs Baroda Municipal Corporation

Gujarat High Court · (1997) 3 GLR 1879

Industrial Disputes Act, 1947 — Section 25F

High Courts28 Apr 1997

Registrar, High Court of Gujarat Vs B.J. Patel, Chief Judicial Magistrate and Jt. Civil Judge (S.D.)

Gujarat High Court · (1997) 2 GLR 1660

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226, 235, 32

High Courts25 Apr 1997Dismissed

Ranjitkumar Chakravarti Vs Co-operative Bank of Baroda Ltd. and Others

Gujarat High Court · (1998) CriLJ 216

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 236, 237, 397(3), 482Penal Code, 1860 (IPC) — Section 114, 406, 407, 408, 409

High Courts25 Apr 1997

Gujarat State Petroleum Corporation Ltd. Vs Gujarat Gas Company Ltd.

Gujarat High Court · (1997) 2 GLR 1765

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 3Constitution of India, 1950 — Article 227

High Courts24 Apr 1997

Gujarat State Road Transport Corporation Vs Mahendrakumar M. Trivedi

Gujarat High Court · (1997) 3 GLR 1935

Industrial Disputes Act, 1947 — Section 10, 33

High Courts21 Apr 1997

Ghelabhai Nagarji Desai (Decd.) through his Heirs and LRs. and Another Vs State of Gujarat and Others

Gujarat High Court · (1997) 3 GLR 2351

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63

High Courts21 Apr 1997

In The Matter of : H. K. Dave (P) Ltd. In The Matter of : H. K. Dave Gas Co. (P) Ltd.

Gujarat High Court · (1997) 04 GUJ CK 0004

Companies Act, 1956 — Section 394

High Courts21 Apr 1997

Western Shipbreaking Corporation Vs Clare Haven Limited, United Kingdom

Gujarat High Court · (1997) 3 GLR 1984

Arbitration and Conciliation Ordinance, 1996 — Section 36, 47, 49, 58, 85Civil Procedure Code, 1908 (CPC) — Section 115

High Courts11 Apr 1997

J.G. Bachoter, Supdt. of Customs Vs Dostmahmad Amad Sumra

Gujarat High Court · (1998) CriLJ 1170 : (1997) 96 ELT 32 : (1997) 3 GLR 1849

Customs Act, 1962 — Section 123, 135, 138A

High Courts11 Apr 1997

Ahmedabad New Cotton Mills Co. Ltd. Vs Asstt. Commissioner of Central Excise

Gujarat High Court · (1999) 114 ELT 396

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(8), 22

High Courts10 Apr 1997Dismissed

Rameshkumar Moraji Marwadi Vs State of Gujarat

Gujarat High Court · (1998) CriLJ 2697

Penal Code, 1860 (IPC) — Section 302

High Courts10 Apr 1997Dismissed

Navalram Laxmidas Devmurari Vs Vijayaben Jayvantbhai Chavda

Gujarat High Court · AIR 1998 Guj 17 : (1997) 2 GLR 1755

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 34, 41

High Courts10 Apr 1997

Manchhabhai Fakirbhai Vs Tax Recovery Officer

Gujarat High Court · (1997) 228 ITR 393

Income Tax Act, 1961 — Rule 54

High Courts08 Apr 1997

Divyang R. Parikh Vs State of Gujarat

Gujarat High Court · (1997) 3 GLR 2295

Criminal Procedure Code, 1973 (CrPC) — Section 102, 155, 155(2), 155(4), 156Penal Code, 1860 (IPC) — Section 109, 114Telegraph Act, 1885 — Section 20, 20(1), 20(2), 20A, 21

High Courts08 Apr 1997

Panjrapole, Deodar and etc. Vs Chakaram Moraj Nat and Another

Gujarat High Court · (1998) CriLJ 1337 : (1997) 2 GLR 1321

Bombay Essential Commodities and Cattle (Control) Act, 1958 — Section 4, 62Constitution of India, 1950 — Article 141, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 102, 102(2), 155(2), 156(1), 397(3)

High Courts04 Apr 1997Dismissed

IOC Ltd. Vs Deepak V. Shukla

Gujarat High Court · AIR 1998 Guj 8

Constitution of India, 1950 — Article 226

High Courts04 Apr 1997

Rajesh Ambashanker Nagar Vs Jayesh Chandulal Shah

Gujarat High Court · (1997) 2 GLR 1304

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138, 139, 140, 141

High Courts03 Apr 1997Allowed

Chandulal H. Ghodasara and etc. Vs State of Gujarat and Others

Gujarat High Court · AIR 1998 Guj 84 : (1997) 2 GLR 1451

Bombay Land Revenue Code, 1879 — Section 214Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 115