High Courts18 Jan 1996
Patel Mahendrakumar Maganlal Vs Saijpur Bogha Municipality and Others
Gujarat High Court · (1996) 2 GLR 742
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,407 of 1,768
High Courts18 Jan 1996Allowed
M.G. Chudasma Vs D.J. Biswas, Managing Director, Central Fisheries Corp. Ltd. and Others
Gujarat High Court · (1996) 2 LLJ 1114
Industrial Disputes Act, 1947 — Section 25FF, 25FFF
High Courts18 Jan 1996
Suo Motu Vs A.N. Patel
Gujarat High Court · (1999) 1 GLR 8
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 3, Order 5 Rule 12, Order 5 Rule 18, Order 5 Rule 5, Order 5 Rule 5
High Courts18 Jan 1996
Shantilal Manilal Modi Vs The Gujarat State Road Transport Corporation
Gujarat High Court · (1996) 2 GLR 561
High Courts17 Jan 1996
L.J. Kuvad Vs Gujarat Electricity Board and Others
Gujarat High Court · (1996) 3 GLR 665
High Courts17 Jan 1996
Balkrushna V. Oza and Others Vs State of Gujarat and Others
Gujarat High Court · (1997) 1 GLR 788
Constitution of India, 1950 — Article 226
High Courts17 Jan 1996
Gamanbhai Purshottambhai Patel and Another Vs Jivanbhai Purshottambhai Patel
Gujarat High Court · (1996) 1 GLR 771
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 24, 41, 96
High Courts12 Jan 1996
Gujarat State Road Transport Corporation Vs J.N. Valand
Gujarat High Court · (1997) 1 GLR 146
High Courts12 Jan 1996
Gangaben Ishwarlal Bhagat Vs Somabhai Maganbhai and Others
Gujarat High Court · (1996) 3 GLR 76
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 104, Order 21 Rule 91
High Courts11 Jan 1996
Mohamadali Suleman Varachhia and Others Vs The State of Gujarat and Others
Gujarat High Court · (1996) CriLJ 3125
Bombay Prohibition Act, 1949 — Section 66(A), 66(E)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(B)(1), 20(B)(2), 42(1)
High Courts11 Jan 1996
Shantilal H. Surati Vs Gujarat State Road Transport Corporation, Ahmedabad and Others
Gujarat High Court · (1996) 2 GLR 828
Industrial Disputes Act, 1947 — Section 10, 31(1), 33, 33(2), 33C(2)
High Courts11 Jan 1996Dismissed
Munshiram D. Anand Vs Pravinsinh Prabhatsinh Anand Society, Navagam Gedh, Jamnagar
Gujarat High Court · (1997) ACJ 206 : AIR 1997 Guj 60 : (1996) 3 GLR 180
Motor Vehicles Act, 1939 — Section 92AMotor Vehicles Act, 1988 — Section 140, 144, 166, 166(2), 166(3)
High Courts09 Jan 1996
Gujarat State Textile Corporation Ltd. Vs Asstt. Collector of Customs
Gujarat High Court · (1998) 98 ELT 64 : (1997) 2 GLR 1277
Central Excise Rules, 1944 — Rule 230, 230(2), 49Central Excises and Salt Act, 1944 — Section 11Customs Act, 1962 — Section 142
High Courts09 Jan 1996Dismissed
Ramchandra Bhagwanji Desai Vs Gulabbhai Kalidas Desai and Others
Gujarat High Court · AIR 1996 Guj 179
Constitution of India, 1950 — Article 226, 329Gujarat Municipalities Act, 1963 — Section 14
High Courts08 Jan 1996
Kanjibhai Vithaldas Patel Vs State of Gujarat and Ors
Gujarat High Court · (1996) 3 GLR 128
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 27(b), 31, 5, 6, 7Constitution of India, 1950 — Article 226
High Courts08 Jan 1996
Kiran Oil Industries Vs District Collector
Gujarat High Court · AIR 1997 Guj 153 : (1996) 2 GLR 127
Essential Commodities Act, 1955 — Section 6A, 6B
High Courts08 Jan 1996
Pricon Pvt. Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1997 Guj 58 : (1997) 1 GLR 745
Essential Commodities Act, 1955 — Section 3
High Courts08 Jan 1996
Kanjibhai Vithaldas Patel Vs State of Gujarat and Others
Gujarat High Court · (1996) 2 GLR 62
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 27(b), 5, 6, 7, 9Constitution of India, 1950 — Article 226
High Courts22 Dec 1995
Vallabhbhai Kanj1bhai Thakkar Vs Taraben Kantilal Shah and Others
Gujarat High Court · (1996) 2 GLR 67
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23, Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 23A
High Courts22 Dec 1995
Lataben Vs Rajyaguru, Administrative Officer and Others
Gujarat High Court · (1997) 1 GLR 720