High Courts31 Mar 1995
K.M. Rathod Vs State of Gujarat and Others
Gujarat High Court · (1995) 03 GUJ CK 0002
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,423 of 1,768
High Courts30 Mar 1995
Bhupendrakumar Ramanlal Shah and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 2 GLR 1721
Bombay Town Planning Act, 1954 — Section 51General Clauses Act, 1897 — Section 21Gujarat Town Planning and Urban Development Act, 1976 — Section 71, 71
High Courts30 Mar 1995
Desai Devang V. and Others Vs The Registrar, South Gujarat University and Others
Gujarat High Court · AIR 1996 Guj 96 : (1995) 1 GLR 773
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 115South Gujarat University Ordinance — Ordinance 142, Ordinance 156, Ordinance 157
High Courts30 Mar 1995
Anagram Finance Ltd. Vs Appropriate Authority and Another
Gujarat High Court · (1995) 127 CTR 193 : (1996) 217 ITR 22
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A), 269UD(1B)
High Courts30 Mar 1995
Anilkumar D. Gajjar Vs Commissioner of Income Tax
Gujarat High Court · (1996) 220 ITR 470
Income Tax Act, 1961 — Section 132, 132B, 132B(4)
High Courts30 Mar 1995
State of Gujarat Vs Billah Ahmad Umarali Sheikh and Others
Gujarat High Court · (1995) 2 GLR 1378
Bombay Prohibition Act, 1949 — Section 65(a)(e)(g), 65(a)(e)(g) , 66(l)(b), 81Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(i), 20(b)(i)
High Courts29 Mar 1995Allowed
State of Gujarat Vs T.P. Steel and Rolling Mills Pvt. Ltd. and Others
Gujarat High Court · (1995) 2 GLR 1173 : (1998) 3 LLJ 384
Minimum Wages Act, 1948 — Section 22
High Courts29 Mar 1995
V.P. Singhal, Official Liquidator Vs Chatrabhujdas Chimanlal and Another
Gujarat High Court · (1996) 86 CompCas 422
Companies Act, 1956 — Section 454
High Courts28 Mar 1995
Gulamnabi Gulam Akbar Vs Haji Ismail Isakji Patel
Gujarat High Court · (1995) 2 GLR 1093
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)(a), 12(3)(a)
High Courts28 Mar 1995Dismissed
Narayan Jethanand and Others Vs Asapuri Vijay Saw Mill
Gujarat High Court · AIR 1995 Guj 194
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 4, Order 32 Rule 1, 96
High Courts28 Mar 1995
Pannaben Rameshchandra Shethji Vs State of Gujarat
Gujarat High Court · (1996) 1 GLR 529
Constitution of India, 1950 — Article 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 35, 8(2)
High Courts28 Mar 1995
Ramanbhai M. Parmar and Others Vs Smt. Ambaben Hargovinddas
Gujarat High Court · (1995) 2 GLR 1909
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(10)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35
High Courts27 Mar 1995
Modasa Nagar Panchayat Vs Hasmukhlal Motilal Kadia and Others
Gujarat High Court · (1996) 1 GLR 140
Gujarat Panchayats Act, 1961 — Section 290, 290, 8(3), 8(4)
High Courts27 Mar 1995
All Gujarat Federation of Tax Consultants and Others Vs Central Board of Direct Taxes and Others
Gujarat High Court · (1995) 126 CTR 288 : (1995) 214 ITR 276 : (1995) 80 TAXMAN 460
Income Tax Act, 1961 — Section 116, 194, 44AA, 9
High Courts27 Mar 1995
Ahmedabad District Panchayat and Another Vs Pandya Fulshanker Jatashanker and Another
Gujarat High Court · (1996) 2 GLR 114
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Mar 1995
PARSHOTTAM NAGINDAS and Others Vs B.R. ADWALPALKAR, COMMISSIONER OF INCOME TAX.
Gujarat High Court · (1996) 131 CTR 338 : (1996) 218 ITR 392
Income Tax Act, 1961 — Section 217, 271(1)(a) , 273A(1)Motor Vehicles Act, 1939 — Section 90
High Courts26 Mar 1995
Prahladbhai Rajaram Mehta Vs Popatbhai Haribhai Patel and Another
Gujarat High Court · (1996) 87 CompCas 557 : (1995) 2 GLR 1752
Companies Act, 1956 — Section 28, 630, 630(1), 630(2)
High Courts26 Mar 1995
Parshottam Nagindas and Others Vs B.R. Adwalpalkar, Commissioner of Income Tax
Gujarat High Court · (1996) 131 CTR 338 : (1996) 218 ITR 392
Income Tax Act, 1961 — Section 139, 139(1), 139(2), 139(4), 139(8)
High Courts26 Mar 1995
Atul Products Ltd. Vs Dipakkumar Jayantilal Shah
Gujarat High Court · (1997) 88 CompCas 876
Securities Contracts (Regulation) Act, 1956 — Section 22A(3)
High Courts25 Mar 1995
NATVARLAL DAYARJIBHAI PATEL Vs UNION OF INDIA AND OTHERS
Gujarat High Court · (1996) 128 CTR 122 : (1996) 218 ITR 226
Income Tax Act, 1961 — Section 269UC(3), 269UD(1), 269UD(1)