COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,382 of 1,769

High Courts03 Apr 1997

Udaipur Phosphates and Fertilizers Ltd. Vs Gujarat Mazdoor Kranti Union and Another

Gujarat High Court · (1997) 3 GLR 2132

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Industrial Disputes Act, 1947 — Section 10, 10(1), 11, 11(3), 18

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High Courts03 Apr 1997

Stock Exchange, Ahmedabad Vs Assistant Commissioner of Income Tax

Gujarat High Court · (1997) 141 CTR 195 : (1997) 227 ITR 906

Income Tax Act, 1961 — Section 10(23), 10(23A), 10(23C), 11, 12A

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High Courts02 Apr 1997Dismissed

Vora Aminbai Ibrahim Vs Vora Taheral Mohmedali and Others

Gujarat High Court · AIR 1998 Guj 31 : (1998) 1 GLR 760

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 2, Order 34 Rule 7, Order 9 Rule 9, 100(5)Transfer of Property Act, 1882 — Section 58 , 60

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High Courts01 Apr 1997Dismissed

Maheshbhai R. Patel and Another Vs Palsana Gram Panchayat and Others

Gujarat High Court · AIR 1998 Guj 81

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2AGujarat Panchayats (Amendment) Act, 1962 — Section 94

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High Courts31 Mar 1997

Khialdas J. Manghimalani Vs State of Gujarat

Gujarat High Court · (1998) 1 GLR 277

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High Courts31 Mar 1997

Rasikbhai Ramsing Rana and etc. Vs State of Gujarat

Gujarat High Court · (1998) CriLJ 1347

Gujarat Visitors of Prisons Rules, 1974 — Rule 10, 10(1), 10(4), 12, 12(2)

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High Courts31 Mar 1997Dismissed

Amratlal Devdanbhai Soni Vs Director of Revenue Intelligence and Another

Gujarat High Court · (1998) CriLJ 705

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 167(2A), 173, 193Evidence Act, 1872 — Section 10Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 29, 36, 36(1), 36A

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High Courts31 Mar 1997

Yogendra Kasturbhai Parmar Vs State of Gujarat

Gujarat High Court · (1997) 3 GLR 1868

Bombay Police Act, 1951 — Section 135, 135(1)Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27

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High Courts26 Mar 1997

State of Gujarat Vs Brahmin Babulal Haribhai

Gujarat High Court · (1997) 3 GLR 1956

Arms Act, 1959 — Section 25(1B), 25(1B), 3Bombay Police Act, 1951 — Section 135

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High Courts21 Mar 1997

Atulbhai Sartanbhai Desai Vs Yamunaben Hariprasad Vaidya and Others

Gujarat High Court · (1997) 3 GLR 2333

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28(1), 29(2), 31Civil Procedure Code, 1908 (CPC) — Section 144, 151

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High Courts21 Mar 1997Allowed

Branch Manager, Vijaya Bank Vs State of Gujarat and Others

Gujarat High Court · (1999) CriLJ 946 : (1998) 2 GLR 1004 : (1999) 2 RCR(Criminal) 573

Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 138, 138(1), 139

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High Courts21 Mar 1997Allowed

Ajitsinh Chandrasinh Gaikwad and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 1998 Guj 39

Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 33, 4(9)

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High Courts21 Mar 1997

JETHMAL BHAGWANDAS SHAH Vs TAX RECOVERY OFFICER and Another

Gujarat High Court · (1998) 150 CTR 333

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High Courts21 Mar 1997

Jethmal Bhagwandas Shah Vs Tax Recovery Officer and Another

Gujarat High Court · (1998) 231 ITR 637

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High Courts21 Mar 1997

Khushaldas Jethabhai and Another Vs Nanabhai Nathubhai and Others

Gujarat High Court · (1997) 3 GLR 2481

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 12(3)(a), 12(3)(b), 13(3)(b), 29(2)

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High Courts21 Mar 1997

Veterinary Officer and Another Vs Rajendrasinh R. Jhala

Gujarat High Court · (1998) 1 GLR 110

Industrial Disputes Act, 1947 — Section 2, 25F, 25G, 25H, 25J

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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

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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

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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

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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)

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