COURT ARCHIVE

Gujarat High Court judgments

35,370 judgments · page 1,399 of 1,769

High Courts04 Jul 1996

Bhanubhai Nagjibhai Patel Vs State of Gujarat and Others

Gujarat High Court · (1996) 2 GLR 803

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 21, 226, 227, 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3

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High Courts04 Jul 1996

New Education Girls High School Vs State of Gujarat and Others

Gujarat High Court · (1997) 1 GLR 741

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High Courts03 Jul 1996Dismissed

Arasuri Ambajimata Mandir Devsthan Trust Vs Joitabhai A. Patel, Shramjivi General Workers Union

Gujarat High Court · (1997) 2 GLR 1187 : (1998) 3 LLJ 1129

Payment of Gratuity Act, 1972 — Section 2, 4

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High Courts03 Jul 1996

Thakor Kesaji Ranaji (Decd.) by his Heirs and Lrs. Thakor Lilaji Kesaji Vs Vallabhdas Parshottamdas Parikh

Gujarat High Court · (1996) 3 GLR 849

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(10A), 2(18), 4, 70(b)Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 105

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High Courts02 Jul 1996

Gujarat State Road Transport Corporation Vs Jarnal Sinh D. Ramgadhia

Gujarat High Court · (1996) 3 GLR 698 : (1997) 1 LLJ 774

Industrial Disputes Act, 1947 — Section 10A, 17B, 2, 33, 33(2)

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High Courts01 Jul 1996

Ramjibhai Dayarambhai Joshi Vs State of Gujarat and Another

Gujarat High Court · (1998) 1 ACC 81 : (1997) 1 GLR 289

Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 177, 178, 179, 180, 181

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High Courts01 Jul 1996

Desha Mulji Vs Divisional Controller, G.S.R.T.C.

Gujarat High Court · (1997) 1 GLR 136

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161

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High Courts01 Jul 1996

Ahmedabad Victoriya Iron Works Vs State of Gujarat and Others

Gujarat High Court · (1997) 1 GLR 556

Land Acquisition Act, 1894 — Section 4

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High Courts28 Jun 1996

Niti Trust and Others Vs Commissioner of Income Tax

Gujarat High Court · (1996) 135 CTR 273 : (1996) 221 ITR 435 : (1997) 90 TAXMAN 169

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 112, 112(1), 2(31), 263, 80L

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High Courts28 Jun 1996

State of Gujarat Vs Bank of Baroda and Others

Gujarat High Court · AIR 1997 Guj 130

Bombay Court Fees Act, 1959 — Section 18, 6Civil Procedure Code, 1908 (CPC) — Order 11 Rule 3, Order 2 Rule 3, Order 7 Rule 1Contract Act, 1872 — Section 59

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High Courts27 Jun 1996

Sagrambhai Bhayabhai Bharwad Vs Mukeshkumar Indulal Chauhan and Others

Gujarat High Court · (1997) 1 GLR 314

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 277, 33

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High Courts27 Jun 1996

Ambaben and Others Vs State of Gujarat

Gujarat High Court · (1997) 1 GLR 451

Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 7(2)Constitution of India, 1950 — Article 226, 227Gujarat Town Planning and Urban Development Act, 1976 — Section 29

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High Courts27 Jun 1996

Garden Silk Mills Ltd. Vs Commissioner of Income Tax

Gujarat High Court · (1996) 135 CTR 399 : (1996) 221 ITR 861

Income Tax Act, 1961 — Section 260, 263, 43A, 43A(1)

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High Courts27 Jun 1996

Bhaijibhai Kalidas (Decd.) through his heirs Ranchhodbhai B. Patel Vs Ichchhaben and Others

Gujarat High Court · (1997) 1 GLR 533

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(18), 32G, 32G, 4Constitution of India, 1950 — Article 227

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High Courts26 Jun 1996

Garden Silk Mills Ltd. Vs Deputy Commissioner of Income Tax (No. 2)

Gujarat High Court · (1996) 135 CTR 405 : (1996) 222 ITR 68 : (1997) 90 TAXMAN 421

Income Tax Act, 1961 — Section 148, 149, 2(47), 43B

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High Courts26 Jun 1996

Ravjibhai Kashibhai Patel Vs Urban Land Tribunal and Ex-Officio Secretary, Revenue Deptt., Polytechnic Compound Hostel Building, Ahmedabad and another

Gujarat High Court · AIR 1997 Guj 117

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 19, 20, 20(1), 21, 21(1)

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High Courts25 Jun 1996

Mafatlal Fine Spg. and Mfg. Co. Ltd. Vs Ramachhar Benimadhav Mishra

Gujarat High Court · (1997) 1 LLJ 475

Payment of Gratuity Act, 1972 — Section 2, 2A, 2A(2), 4, 4(1)

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High Courts25 Jun 1996

Laxmichand Mafatlal Heruwala Vs State of Gujarat and Others

Gujarat High Court · (1996) 3 GLR 510

Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 146, 148, 65

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High Courts24 Jun 1996

State of Gujarat Vs Koli Chunilal Savji and Another

Gujarat High Court · (2000) 4 GLR 3277

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 307, 34, 498(A), 498A

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High Courts24 Jun 1996

Gujarat State Road Transport Corporation and Others Vs Yusuf Ali Ahmed Ali through his Legal Heirs and Lrs.

Gujarat High Court · (1996) 3 GLR 705

Civil Procedure Code, 1908 (CPC) — Section 10, 115, 16Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 2(f), 2(h), 3, 4Land Acquisition Act, 1894 — Section 4

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