High Courts02 May 1996
M.U. Shaikh Vs The Director of Employment and Training
Gujarat High Court · (1996) 3 GLR 71
Recruitment Procedure Rules, 1970 — Rule 23
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,401 of 1,769
High Courts02 May 1996
Rasulbhai Sulamanbhai Momin Vs Hakimbhai Momjibhai and Another
Gujarat High Court · (1998) 1 ACC 186
Motor Vehicles Act, 1988 — Section 140
High Courts02 May 1996
Chemicals Kamdar Sangh Vs Tata Chemicals Ltd. and Others
Gujarat High Court · (1997) 1 GLR 148
Constitution of India, 1950 — Article 227
High Courts01 May 1996
Kishanchandra Chandansingh Rao Vs Vasumatiben Maganlal Manani
Gujarat High Court · (1996) 2 GLR 714
Civil Procedure Code, 1908 (CPC) — Order 4 Rule 1, Order 6 Rule 14, Order 6 Rule 15, Order 6 Rule 15(1), Order 6 Rule 16
High Courts01 May 1996Allowed
Bakunvarba Jakhubha Jadeja and Others Vs Chandubha Gumansing Zala and Others
Gujarat High Court · AIR 1997 Guj 170 : (1996) 3 GLR 245
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115Constitution of India, 1950 — Article 141
High Courts01 May 1996
Ajay Mahendrakumar Shah Vs Commissioner of Income Tax and Others
Gujarat High Court · (1997) 92 TAXMAN 116
Income Tax Act, 1961 — Section 148, 245D(1)Wealth Tax Act, 1957 — Section 22D(1)
High Courts01 May 1996
Ramlal Motilal Sheth Vs State of Gujarat and Another
Gujarat High Court · (1997) 1 GLR 493
Civil Procedure Code, 1908 (CPC) — Section 80(2)Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 3, 5
High Courts01 May 1996
AJAY MAHENDRAKUMAR SHAH Vs COMMISSIONER OF INCOME TAX and Others
Gujarat High Court · (1996) 136 CTR 215
Income Tax Act, 1961 — Section 148, 245D(1)Wealth Tax Act, 1957 — Section 22D(1)
High Courts01 May 1996
(Mrs) Safia Mustafa Memon and Others Vs State of Gujarat
Gujarat High Court · (1996) 3 GLR 380
Constitution of India, 1950 — Article 136, 226, 227Penal Code, 1860 (IPC) — Section 120B, 342, 365, 395, 397Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 20(7), 25, 3, 5
High Courts30 Apr 1996
E.S.I. Scheme Vs Natvarlal Amrutlal Shah
Gujarat High Court · (1996) 3 GLR 835 : (1997) 1 LLJ 216
Industrial Disputes Act, 1947 — Section 12, 33, 33, 33AMinimum Wages Act, 1948 — Section 12
High Courts26 Apr 1996Dismissed
Rupsinh Prabhatsinh Chauhan and Another Vs The State of Gujarat and Others
Gujarat High Court · AIR 1997 Guj 119 : (1997) 1 GLR 516
Constitution of India, 1950 — Article 226, 227
High Courts25 Apr 1996Dismissed
Dudhiben Merakhbhai Vs Nathabhai Hazabhai and Another
Gujarat High Court · (1998) 2 CivCC 656 : (1998) 1 DMC 245 : (1997) 3 GLR 826
Hindu Marriage Act, 1955 — Section 24
High Courts24 Apr 1996Allowed
Dineshbhai Somabhai Patel Vs I.G. Prisons
Gujarat High Court · (1997) CriLJ 1356 : (1996) 2 GLR 818
Criminal Procedure Code, 1973 (CrPC) — Section 433ANarcotic Drugs and Psychotropic Substances (Amendment) Act, 1988 — Section 32ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 32A, 33
High Courts24 Apr 1996
Associated Construction and Engineering Company and Another Vs Dhanlaxmiben and Another
Gujarat High Court · AIR 1997 Guj 39 : (1997) 1 GLR 256
Civil Procedure Code, 1908 (CPC) — Section 34, 34(1), 34(2)Negotiable Instruments Act, 1881 (NI) — Section 80
High Courts24 Apr 1996
State of Gujarat Vs Patel Karsanbhai Madhabhai
Gujarat High Court · (1997) 2 GLR 1224
Constitution of India, 1950 — Article 21Essential Commodities Act, 1955 — Section 3, 7
High Courts24 Apr 1996
Varsanbhai Rajubhai Rathwa and Others Vs State of Gujarat and Others
Gujarat High Court · (1996) 3 GLR 255
Gujarat Lower Revenue Qualifying Examination Rules, 1978 — Rule 9, 9(2)
High Courts23 Apr 1996
Acharyashree Mahaprabhujiniranavaswala Bethak Mandir Trust and Others Vs Chokshi Ratilal Chandulal and Others
Gujarat High Court · (1996) 3 GLR 307
Bombay Public Trusts Act, 1950 — Section 17, 22, 32, 33, 34Constitution of India, 1950 — Article 226
High Courts23 Apr 1996
Dhirubhai Madaribhai Vs State of Gujarat and Another
Gujarat High Court · (1996) 2 GLR 156
Constitution of India, 1950 — Article 102(1)(e)Criminal Procedure Code, 1973 (CrPC) — Section 100(1)(a), 377, 378, 386, 428Penal Code, 1860 (IPC) — Section 224, 302, 304
High Courts23 Apr 1996
Union Bank of India, Bombay Vs Suresh Bhailal Mehta and Another
Gujarat High Court · AIR 1997 Guj 48 : (1997) 3 CivCC 683 : (1997) 1 GLR 260
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 7 Rule 6, 96Contract Act, 1872 — Section 126Limitation Act, 1963 — Article 19, 17 , 18
High Courts19 Apr 1996
Janardan D. Patel Vs State of Gujarat
Gujarat High Court · (1997) 1 GLR 50
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 27