High Courts19 Apr 1996
Manubhai Ishvarlal Vs Surat Municipal Corporation
Gujarat High Court · (1996) 3 GLR 1
Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 263
COURT ARCHIVE
Gujarat High Court judgments
35,370 judgments · page 1,402 of 1,769
High Courts18 Apr 1996
Chhotubhai Vallabhbhai (Decd.) Through His Heirs and Lrs. Dhaniben and Others Vs Pragjibhai D. Naik (Since Decd.) Through His Legal Heirs Kikiben and Another
Gujarat High Court · (1996) 2 GLR 729
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2, 2(1B), 32G, 32P, 4Constitution of India, 1950 — Article 227
High Courts17 Apr 1996
M.M. Ashrafi Vs Oil and Natural Gas Commission and Others
Gujarat High Court · (1996) 3 GLR 543
Constitution of India, 1950 — Article 14, 16, 226, 39(d)Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10(2), 12Industrial Disputes Act, 1947 — Section 10, 2(k)
High Courts17 Apr 1996
R.M. Joshi Vs State of Gujarat and Others
Gujarat High Court · (1997) 2 GLR 1267
Constitution of India, 1950 — Article 226
High Courts17 Apr 1996
Gujarat Bank Workers Union Vs Chairman/Manager, Bharat Co-operative Bank Ltd., Baroda
Gujarat High Court · (1996) 04 GUJ CK 0008
Industrial Disputes Act, 1947 — Section 33(3)
High Courts17 Apr 1996
State of Gujarat Vs Siddik Haji Ibrahim Patel
Gujarat High Court · (1996) 1 GLR 798
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 194, 399, 4(2), 400, 401Forest Act, 1927 — Section 2, 2(4), 2(6), 26(1)(f), 41
High Courts16 Apr 1996
Mark Laboratories and Others Vs State of Gujarat and Others
Gujarat High Court · (1997) 1 GLR 360
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 64, 84B, 84CConstitution of India, 1950 — Article 226, 227
High Courts16 Apr 1996Allowed
Prayas Woollens (Pvt.) Ltd. Vs State of Gujarat and Others
Gujarat High Court · AIR 1997 Guj 55 : (1997) 3 GLR 234
Constitution of India, 1950 — Article 226, 227Maharashtra Land Revenue Code, 1966 — Section 211, 65, 65(1)
High Courts16 Apr 1996
Gujarat Housing Board Vs Navalkishor Revashanker Pandya
Gujarat High Court · (1997) 1 GLR 748
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts15 Apr 1996
Indichem Vs Union of India
Gujarat High Court · (1996) 88 ELT 35
Central Excises and Salt Act, 1944 — Section 2, 37B
High Courts12 Apr 1996
Jagdishbhai Nagarbhai Patel Vs State of Gujarat
Gujarat High Court · (1996) 2 GLR 499
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 12, 30, 33, 34
High Courts12 Apr 1996Allowed
Haji Suleman Khafi Vs State of Gujarat and Others
Gujarat High Court · (1997) CriLJ 558
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 9(1)Constitution of India, 1950 — Article 22(5), 226
High Courts11 Apr 1996
State of Gujarat Vs Amrish Jagmohan Parikh and Others
Gujarat High Court · AIR 1997 Guj 71
Bombay Revenue Tribunal Act, 1957 — Section 32G(2), 32PBombay Tenancy and Agricultural Lands Act, 1948 — Section 2(2), 2(5), 2(6), 63, 76Constitution of India, 1950 — Article 226, 227
High Courts10 Apr 1996
Shantilal Joitaram Patel Vs Secretary, Co-op. Department and Others
Gujarat High Court · (1997) 3 GLR 2491
Gujarat Agricultural Produce Markets Act, 1963 — Section 21, 22
High Courts10 Apr 1996
Shantaben Ishvarbhai Patel and Others Vs Additional Chief Secretary, Revenue Department and Others
Gujarat High Court · (1996) 3 GLR 49
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 11(1), 21(1), 6(1)
High Courts10 Apr 1996
Manjulaben Bhailalbhai Patel and Others Vs Vadodara Urban Development Authority and Others
Gujarat High Court · (1996) 2 GLR 588
Constitution of India, 1950 — Article 14Transfer of Property Act, 1882 — Section 10, 12, 12(1)(k), 12(2)(k), 13
High Courts09 Apr 1996
Goyal Dipti Rajkumar Vs Principal, Government Akhandanand Ayurved Mahavidyalaya and Others
Gujarat High Court · (1996) 3 GLR 387
Constitution of India, 1950 — Article 14, 142, 16, 226Dentists Act, 1948 — Section 10A, 10B(3)Gujarat Ayurved University Act, 1965 — Section 24(v), 24(v)
High Courts09 Apr 1996Allowed
Gujarat State Road Transport Corporation Vs Kanawala J.N.
Gujarat High Court · (1996) 3 GLR 85 : (1998) 3 LLJ 15
High Courts09 Apr 1996
Ratilal Ichcharam Sorathia and Others Vs Urban Land Ceiling Tribunal and Others
Gujarat High Court · (1997) 1 GLR 439
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 6
High Courts04 Apr 1996Allowed
Rajkot Municipal Corporation Vs State of Gujarat and Others
Gujarat High Court · AIR 1997 Guj 46 : (1997) 2 GLR 1281
Bombay Land Revenue Code, 1879 — Section 211, 37(2), 61Bombay Provincial Municipal Corporations Act, 1949 — Section 80, 80(1)Constitution of India, 1950 — Article 226, 227