COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,394 of 1,769

High Courts13 Sept 1996

Yogeshbhai D. Sheth Vs Ahmedabad Municipal Corporation

Gujarat High Court · (1996) 3 GLR 416

Bombay Provincial Municipal Corporations Act, 1949 — Section 260, 260(1), 260(2), 263, 268Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 — Article 226

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High Courts13 Sept 1996

Navneetlal Keshavram Hathiwala Vs State of Gujarat

Gujarat High Court · (1996) 09 GUJ CK 0006

Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 6(1)

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High Courts12 Sept 1996

Workmen of Midco Containers Ltd. Vs Midco Containers Ltd.

Gujarat High Court · (1996) 09 GUJ CK 0017

Industrial Disputes Act, 1947 — Section 17

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High Courts12 Sept 1996

Sanjay Construction Co. Vs Commissioner of Income Tax

Gujarat High Court · (1997) 137 CTR 37 : (1997) 225 ITR 693 : (1997) 93 TAXMAN 14

Income Tax Act, 1961 — Section 184, 184(3), 184(4), 184(5)

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High Courts12 Sept 1996

Narvat @ Bhatti Rayajibhai Vs State of Gujarat

Gujarat High Court · (1997) 1 GLR 698

Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 209, 313Penal Code, 1860 (IPC) — Section 114, 302, 304, 323, 34

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High Courts10 Sept 1996

State of Gujarat Vs Sadhu Parmeshwar Ramswamy

Gujarat High Court · (1997) 1 GLR 409

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8

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High Courts10 Sept 1996

Chimanlal Bhagwandas Panchal Vs Heirs and Legal Representatives of Bai Dhuli Raghavji Parmar and Others

Gujarat High Court · (1997) 3 GLR 2083

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(3)(a), 29Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, Order 41 Rule 27(1)

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High Courts10 Sept 1996Allowed

Hiraben Mangabhai and Others Vs Maganbhai Somabhai and Others

Gujarat High Court · (1998) ACJ 593 : (1997) 2 GLR 792

Evidence Act, 1872 — Section 17, 21

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High Courts09 Sept 1996

Rupa Ashok Hurra Vs Ashok G. Hurra

Gujarat High Court · (1996) 3 GLR 668

Constitution of India, 1950 — Article 142, 226Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 165

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High Courts09 Sept 1996Allowed

Fatma Bai Vs Spl. Secretary, Revenue Dept. and Others

Gujarat High Court · (1996) 09 GUJ CK 0015

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 6, 6(2), 7, 9

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High Courts09 Sept 1996

State of Gujarat Vs Kanubhai Gokaldas Shah

Gujarat High Court · (1996) 3 GLR 858

Criminal Procedure Code, 1973 (CrPC) — Section 377Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(a)(i), 16(lA)(i), 2(ia)(f), 6

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High Courts06 Sept 1996Allowed

Banyan and Berry Vs Deputy Commissioner of Income Tax

Gujarat High Court · (1997) 93 TAXMAN 23

Income Tax Act, 1961 — Section 260(1)

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High Courts06 Sept 1996Dismissed

Dhirajlal B. Patel Vs State of Gujarat and Another

Gujarat High Court · (1996) 09 GUJ CK 0014

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High Courts04 Sept 1996

Dharmendra Dhirajlal Soneji Vs State of Gujarat

Gujarat High Court · (1997) 1 GLR 198

Evidence Act, 1872 — Section 113(A), 113B, 114A, 2, 2(c)Penal Code, 1860 (IPC) — Section 304B, 376, 452, 498A

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High Courts04 Sept 1996

H.M. Joshi Vs Manojkumar Jain

Gujarat High Court · (1997) 1 GLR 162

Bombay Provincial Municipal Corporations Act, 1949 — Section 11(2), 398Criminal Procedure Code, 1973 (CrPC) — Section 377, 386, 397, 401, 401(1)Penal Code, 1860 (IPC) — Section 406

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High Courts02 Sept 1996Dismissed