COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,393 of 1,769

High Courts27 Sept 1996

Patan Taluka Muman''s Cattle Breeding and Milk Supplying Vs State of Gujarat and Others

Gujarat High Court · (1997) 2 GLR 1238

Bombay Essential Commodities and Cattle (Control) Act, 1958 — Section 4, 4(2)(f)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 11, 141Constitution of India, 1950 — Article 226, 227, 32

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High Courts27 Sept 1996

Shantilal Bamania and Others Vs State of Gujarat and Another

Gujarat High Court · (1997) 3 GLR 2129

Wild Life (Protection) Act, 1972 — Section 18

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High Courts27 Sept 1996

Patel Harshadbhai Ranchhodbhai Vs Collector of Baroda and Another

Gujarat High Court · (1997) 3 GLR 2145

Essential Commodities Act, 1955 — Section 6(B), 6A

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High Courts27 Sept 1996

Nitinkumar Sakalchand Shah Vs Chandrahash Punjalal Parikh

Gujarat High Court · (1997) 1 GLR 670

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13(1)(1), 13(1)(e), 13(1)(I), 15Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 115, 151

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High Courts27 Sept 1996

Vijaya Bank Ltd. Vs Regional Passport Officer and Others

Gujarat High Court · (1997) 3 GLR 2222

Civil Procedure Code, 1908 (CPC) — Section 115Penal Code, 1860 (IPC) — Section 109, 120B, 34, 417, 420

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High Courts26 Sept 1996Dismissed

Bhailalbhai M. Patel Vs G.S.R.T.C.

Gujarat High Court · (1996) 09 GUJ CK 0019

Constitution of India, 1950 — Article 227

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High Courts26 Sept 1996

State of Gujarat Vs Dawood Jivan Solanki

Gujarat High Court · (1997) 1 GLR 294

Arms Act, 1959 — Section 25(1B)(a), 3, 39Bombay Money Lenders Act, 1946 — Section 18, 19, 19(1), 34, 35BCriminal Procedure Code, 1973 (CrPC) — Section 313, 378, 465

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High Courts26 Sept 1996Dismissed

N.R. Parmar Vs State of Gujarat

Gujarat High Court · (1996) 09 GUJ CK 0013

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High Courts25 Sept 1996

State of Gujarat Vs Ramanbhai Durlabhbhai Patel and Another

Gujarat High Court · (1997) 3 GLR 2424

Criminal Procedure Code, 1973 (CrPC) — Section 378, 378(1), 378(4), 378(6)Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 16(l)(i), 7(i)

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High Courts24 Sept 1996Dismissed

Alembic Karmachari Union Vs Alembic Chemical Works Co. Ltd.

Gujarat High Court · (1996) 09 GUJ CK 0026

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 43 Rule 1

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High Courts24 Sept 1996

Anwar @ Anudo Alimamad Pathan Vs State of Gujarat

Gujarat High Court · (1997) 1 GLR 539

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 41, 42, 50

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High Courts24 Sept 1996

State of Gujarat Vs Mer Jiva Ranmal

Gujarat High Court · (1997) 2 GLR 1200

Criminal Procedure Code, 1973 (CrPC) — Section 323, 377(1)Penal Code, 1860 (IPC) — Section 149, 21, 326, 333, 506(2)Probation of Offenders Act, 1958 — Section 11(2), 4, 4(3), 6

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High Courts23 Sept 1996