Gujarat High Court Judgments

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

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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)

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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)

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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)

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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

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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

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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

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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)

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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)

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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

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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)

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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

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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

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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

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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

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High Courts04 Mar 1997

Suthar Ilaben Natubhai Vs Registrar, Gujarat Nursing Council and Another

Gujarat High Court · (1998) 1 GLR 472

Constitution of India, 1950 — Article 14

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High Courts03 Mar 1997

Hareshkumar Khushaldas and Co. Vs Ahmedali Yusufali Tinwala and Others

Gujarat High Court · (1997) 3 GLR 2088

Bombay Public Trusts Act, 1950 — Section 36Constitution of India, 1950 — Article 227

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High Courts03 Mar 1997

Dilip K. Shah Vs United Bank of India and Another

Gujarat High Court · (1999) 3 LLJ 1162

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19United Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 17

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High Courts03 Mar 1997

Gujarat Mazdoor Panchayat Vs Chief Labour Commissioner and Another

Gujarat High Court · (1997) 3 GLR 2454

Constitution of India, 1950 — Article 14, 15, 16, 21, 227Equal Remuneration Act, 1976 — Section 2(h), 4

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High Courts03 Mar 1997

Harisinghbhai K. Kheradia Vs Principal, Virani High School and Another

Gujarat High Court · (1997) 2 GLR 1291

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