High Courts22 Dec 1995
State of Gujarat Vs Mahmad @ Munno Usmanbhai Chauhan
Gujarat High Court · (1996) 2 GLR 821
Penal Code, 1860 (IPC) — Section 201, 201, 363, 363, 366
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,408 of 1,768
High Courts22 Dec 1995
Madanmohan S. Tiwari and Another Vs Priyalakshmi Mills and Another
Gujarat High Court · (1995) 12 GUJ CK 0003
Bombay Industrial Relations Act, 1946 — Section 78
High Courts22 Dec 1995
Patel Rajeshkumar Mathurbhai and Others Vs State of Gujarat
Gujarat High Court · (1996) 2 GLR 147
Gujarat High Court Rules, 1993 — Rule 132, 132(ii)
High Courts21 Dec 1995
Banyan and Berry Vs Commissioner of Income Tax
Gujarat High Court · (1996) 131 CTR 127 : (1996) 222 ITR 831 : (1996) 84 TAXMAN 515
Income Tax Act, 1961 — Section 139, 139(2), 148, 159, 16Wealth Tax Act, 1957 — Section 22
High Courts21 Dec 1995
Bijli Mazdoor Panchayat Vs State of Gujarat and Others
Gujarat High Court · (1996) 74 FLR 2732 : (1996) 2 GLR 228
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
High Courts21 Dec 1995
Commissioner of Income Tax Vs Suhrid Geigy Ltd.
Gujarat High Court · (1996) 132 CTR 102 : (1996) 220 ITR 153
Income Tax Act, 1961 — Section 10(2), 256(2), 37
High Courts21 Dec 1995
State of Gujarat Vs Jalaram Agencies and Others
Gujarat High Court · (1998) 3 GLR 1952
Criminal Procedure Code, 1973 (CrPC) — Section 482Essential Commodities Act, 1955 — Section 11, 12AA(1)(e) , 7, 7
High Courts20 Dec 1995
New India Assurance Co. Ltd. Vs Dr. Kiritkumar S. Sheth and Another
Gujarat High Court · (1997) ACJ 1103 : (1998) 93 CompCas 125 : (1997) 1 GLR 824
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, Order 41 Rule 33, 96
High Courts20 Dec 1995
New India Assurance Co. Ltd. Vs Kiritkumar S. Sheth and Another
Gujarat High Court · (1997) ACJ 1103 : (1998) 93 CompCas 125 : (1997) 1 GLR 824
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 96
High Courts19 Dec 1995
Hotel Mardias Pvt. Ltd. Vs Union of India and Others
Gujarat High Court · (1996) 131 CTR 524 : (1996) 220 ITR 94
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UE, 269UE(4), 269UG
High Courts19 Dec 1995
Sanjivani Balvant Salasker Vs State of Gujarat
Gujarat High Court · (1996) 2 GLR 580
Arms Act, 1959 — Section 25(1)(A)Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 389
High Courts19 Dec 1995Dismissed
State of Gujarat, Secretary, Home Department and Others Vs The Ahmedabad Urban Development Authority
Gujarat High Court · AIR 1997 Guj 22
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts19 Dec 1995
Chimanbhai Becharbhai Parmar and Others Vs State of Gujarat and Others
Gujarat High Court · (1996) 3 GLR 54
Constitution of India, 1950 — Article 226
High Courts18 Dec 1995
Girishchandra R. Bhatt and Another Vs Dineshbhai N. Sanghvi, Principal, Sanghvi Primary School and Others
Gujarat High Court · (1996) 1 GLR 812
Bombay Primary Education Act, 1947 — Section 40FCivil Procedure Code, 1908 (CPC) — Section 151Contempt of Courts Act, 1971 — Section 10, 10
High Courts15 Dec 1995
Lalitkumar R. Parmar Vs Union Bank of India and Another
Gujarat High Court · (1995) 12 GUJ CK 0023
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15(4)Constitution of India, 1950 — Article 226, 311(2)
High Courts15 Dec 1995
Bhadrabala Vs State of Gujarat and Another
Gujarat High Court · (1996) 3 GLR 19
Bombay Civil Services Rules, 1959 — Rule 188Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 164
High Courts14 Dec 1995
Shivabhai Gajmalbhai Vs State of Gujarat
Gujarat High Court · (1996) 2 GLR 64
Bombay Prohibition Act, 1949 — Section 65ECriminal Procedure Code, 1973 (CrPC) — Section 102(3), 102(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 20(b)(ii), 65E, 66(1)(b)
High Courts14 Dec 1995
Gandalal Kababhai Tankaria (Decd.) Through His Heirs Jayaben Vs Mansukhlal Virjibhai
Gujarat High Court · (1996) 1 GLR 759
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b), 29(2), 29(2)
High Courts14 Dec 1995
Jyotiben Ramlal Purohit and etc. Vs State of Gujarat and Another
Gujarat High Court · (1997) CriLJ 1549 : (1996) 1 GLR 395 : (1997) 3 RCR(Criminal) 607
Constitution of India, 1950 — Article 14, 161, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 309, 360, 386, 389, 389(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(1), 26, 27, 31A, 32A
High Courts13 Dec 1995
Goopalbhai Mohanlal Mankadia and Others etc. Vs Punjab National Bank and Others
Gujarat High Court · AIR 1996 Guj 165 : (1996) 1 GLR 514
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1(2), Order 21 Rule 54(2), Order 21 Rule 95, Order 40 Rule 1, Order 40 Rule 1(2)Transfer of Property Act, 1882 — Section 52 , 65A