COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,387 of 1,769

High Courts16 Jan 1997

Zoroastrian Co-operative Housing Society Ltd. and Another Vs District Registrar, Co-operative Societies (Urban) and Others

Gujarat High Court · AIR 1997 Guj 136 : (1997) 1 GLR 602

Constitution of India, 1950 — Article 15, 19, 19(1), 226, 227Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 10

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High Courts16 Jan 1997

P.B. Textiles Pvt. Ltd. Vs Gujarat Industrial Development Corporation

Gujarat High Court · (1997) 1 GLR 624

Constitution of India, 1950 — Article 227

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High Courts15 Jan 1997Allowed

Koli Gomiben Shyamji Vs Koli Laxman Premji and Another

Gujarat High Court · (1997) 2 DMC 474

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(4)

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High Courts15 Jan 1997

Santoshi T.V. Centre Vs Arvind Mills Ltd. (Electronics Division)

Gujarat High Court · (1997) 3 CivCC 690 : (1997) 1 GLR 510

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 4, Order 5 Rule 15, Order 9 Rule 13, 115

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High Courts13 Jan 1997

Mahuva Nagar Palika Vs Raliatben Bhura and Others

Gujarat High Court · (1997) 01 GUJ CK 0001

Municipal Employees Service Rules — Rule 23

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High Courts10 Jan 1997

COMMISSIONER OF INCOME TAX Vs STANDARD MALTINGS and ALLIED PRODUCTS CORPORATION.

Gujarat High Court · (1997) 139 CTR 284

Income Tax Act, 1961 — Section 144B, 256(1), 37Partnership Act, 1932 — Section 2(23), 36, 37, 43, 48

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High Courts10 Jan 1997

Commissioner of Income Tax Vs Standard Maltings and Allied Products Corporation

Gujarat High Court · (1997) 226 ITR 1

Income Tax Act, 1961 — Section 144B, 184, 256(1), 37, 37(1)

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High Courts10 Jan 1997Allowed

Chhotabhai Dahyabhai Thakore Vs State of Gujarat and Others

Gujarat High Court · AIR 1997 Guj 166 : (1997) 3 GLR 2016

Bombay Land Revenue Code, 1879 — Section 211, 73AConstitution of India, 1950 — Article 14

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High Courts09 Jan 1997

Stock Exchange Ahmedabad Vs Central Board of Direct Taxes

Gujarat High Court · (1997) 225 ITR 761

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

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High Courts09 Jan 1997

S.A. Bohra, Income Tax Officer Vs Krishna Construction Co. and Others

Gujarat High Court · (1998) 230 ITR 708

Income Tax Act, 1961 — Section 194C, 201, 221, 276B, 278B

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High Courts09 Jan 1997

S. A. BOHRA, Income Tax OFFICER Vs KRISHNA CONSTRUCTION CO. and Others

Gujarat High Court · (1998) 144 CTR 687

Criminal Procedure Code, 1973 (CrPC) — Section 197, 378Income Tax Act, 1961 — Section 194C, 201, 221, 276B, 278

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High Courts09 Jan 1997Allowed

Suhana S. Nagori Vs S.B. Nagori

Gujarat High Court · (1997) CriLJ 3388 : (1998) 2 DMC 286 : (1997) 4 RCR(Criminal) 437

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482Evidence Act, 1872 — Section 3

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High Courts08 Jan 1997

Hemant L. Leuva Vs H.S. Shah, Chairman, Admission Committee and Dean

Gujarat High Court · (1997) 1 GLR 853

Constitution of India, 1950 — Article 226

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High Courts08 Jan 1997Allowed

B. Ramesh and Others Vs State of Gujarat

Gujarat High Court · (1998) CriLJ 580 : (1997) 2 GLR 743

Criminal Procedure Code, 1973 (CrPC) — Section 190Penal Code, 1860 (IPC) — Section 420

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High Courts08 Jan 1997

John Mansing Thakur Vs State of Gujarat

Gujarat High Court · (1997) 1 GLR 863

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High Courts07 Jan 1997

Dipendra G. Choksi and Another Vs Dipak Chimanlal Patel and Another

Gujarat High Court · (1999) 95 CompCas 280 : (1997) 2 GLR 1191

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420

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High Courts07 Jan 1997

Kamlaben Karansinh Waghri and Others Vs New India Assurance Co. Ltd. and Others

Gujarat High Court · (1998) ACJ 853 : (1999) 95 CompCas 62 : (1997) 3 GLR 2340

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High Courts07 Jan 1997Dismissed

Pradip Tibrewal Vs State of Gujarat and Another

Gujarat High Court · (1998) 2 ALD(Cri) 300 : (1998) 3 CivCC 190 : (1998) CriLJ 559 : (1998) 3 RCR(Criminal) 53

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142

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High Courts07 Jan 1997

Lakhabhai Rambhai Chauhan and Another Vs Director, Scheduled Caste Development and Others

Gujarat High Court · (1997) 2 GLR 1373

Constitution of India, 1950 — Article 15(4), 16(4)Hindu Adoptions and Maintenance Act, 1956 — Section 12

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High Courts07 Jan 1997

S.K. Gandhi Vs State of Gujarat

Gujarat High Court · (1997) 1 GLR 434

Criminal Procedure Code, 1973 (CrPC) — Section 202, 438, 438(1), 439Penal Code, 1860 (IPC) — Section 114, 120B, 302, 406, 420

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