High Courts12 Jul 1995
Jethabhai Bhimabhai and Others Vs Mer Pola Rina and Others
Gujarat High Court · (1997) ACJ 74 : AIR 1996 Guj 176 : (1996) 2 GLR 746
Motor Vehicles Act, 1939 — Section 110B, 2(28), 2(46), 44, 46
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,418 of 1,768
High Courts12 Jul 1995
ALKAPURI INVESTMENT PVT. LTD. Vs D. S. KHOBA and Others
Gujarat High Court · (1996) 134 CTR 483
Income Tax Act, 1956 — Section 194A, 194A(1)Income Tax Act, 1961 — Section 194A
High Courts12 Jul 1995
Jayantilal Mohanlal Ranva Vs Election Officer, Amreli Nagarpalika and Another
Gujarat High Court · (1996) 1 GLR 11
Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 14, 14(5)
High Courts11 Jul 1995
Khemchand Kalidas Mehta Vs Kothari Gubharuchand Motilal
Gujarat High Court · (1996) 2 GLR 404
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(g), 13(1)(k), 13(1)(S), 13(2)
High Courts11 Jul 1995Allowed
National Insurance Co. Ltd. Vs Premjibhai Manjibhai Vasava and etc. etc.
Gujarat High Court · (1996) ACJ 468 : AIR 1996 Guj 120 : (1995) 2 GLR 1352
Motor Vehicles Act, 1939 — Section 2(25), 42, 95, 95(1), 95(2)
High Courts11 Jul 1995
National Insurance Co. Ltd. Vs Kishoriben Mahendrabhai Pandya and Others
Gujarat High Court · (1996) 2 ACC 240
Motor Vehicles Act, 1939 — Section 42, 42, 96(2)(b), 96(2)(b)
High Courts11 Jul 1995
Pushpendra C. Sharma Vs Nagshi Malshi Matang and Others
Gujarat High Court · (1996) 2 GLR 238
Constitution of India, 1950 — Article 226Municipalities Act — Section 51(2)
High Courts10 Jul 1995
Santokbai Narbheram Barot Vs Ramdas Dwarkadas
Gujarat High Court · (1996) 2 GLR 80
Bombay Rent Act, 1947 — Section 13(1)(k), 29(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 29(2)
High Courts07 Jul 1995
N.S. Patel Vs Executive Engineer, Panam Irrigation Division and Others
Gujarat High Court · (1996) 1 GLR 127
Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 5(1)
High Courts07 Jul 1995
Yakub Ismail Chhipa Vs The District Magistrate
Gujarat High Court · (1996) 1 GLR 4
Constitution of India, 1950 — Article 22(5), 226, 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 3(2), 3(2)
High Courts07 Jul 1995
Suresh Govindji Kelkar and Others Vs Ratilal Dahyabhai
Gujarat High Court · (1996) 1 GLR 375
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A, 13A
High Courts07 Jul 1995
Chandrakant M. Deshpande Vs Vasantrao B. Toke and Others
Gujarat High Court · (1996) 1 GLR 248
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1), 13(1)(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts05 Jul 1995
N.J. Devani Builders Pvt. Ltd. and Another Vs Sales Tax Officer and Others
Gujarat High Court · (1995) 07 GUJ CK 0052
Central Sales Tax Act, 1956 — Section 10, 10A, 2, 3, 4
High Courts05 Jul 1995
Smt. Bhartiben Bipin Panchal and Others Vs Union of India (UOI) and Others
Gujarat High Court · (1996) 2 GLR 108
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 21
High Courts04 Jul 1995
Trustees of E.M. High School Trust and Others Vs Kulumben Gulamnabi Momin
Gujarat High Court · (1996) 1 GLR 521
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(a), 13(1)(e), 13(1)(e), 15
High Courts04 Jul 1995Allowed
The Surat Electricity Co. Ltd. Vs Rajeshwariben Jamietram
Gujarat High Court · AIR 1996 Guj 128 : (1996) 2 GLR 397
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1 , Order 39 Rule 2, 115
High Courts30 Jun 1995
Kesarben Dhulaji Prajapati Vs Amarsingh Baldevsingh Chauhan and Others
Gujarat High Court · (1996) 1 GLR 71
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 97, 115
High Courts28 Jun 1995
Empire Construction and Hotel Co. Ltd. Vs Municipal Corporation of the City of Ahmedabad and Another
Gujarat High Court · (1995) 2 GLR 1293
Bombay Provincial Municipal Corporations Act, 1949 — Section 254(1)(d)(ii) , 260, 260(1), 260(1)Constitution of India, 1950 — Article 14
High Courts28 Jun 1995
Manubhai Bhagabhai Patel Vs Cheebabhai Rambhai Patel
Gujarat High Court · (1995) 2 GLR 1369
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7 , 9Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)Evidence Act, 1872 — Section 110
High Courts27 Jun 1995
Amrat Ramabhai Vaghari Vs Commissioner of Police, Ahmedabad City and Others
Gujarat High Court · (1996) 1 GLR 646
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 2(b), 3(4)