High Courts21 Feb 1995
Jitendrakumar Chunilal Bosmiya Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 GLR 1547
Civil Procedure Code, 1908 (CPC) — Section 2(15)Criminal Procedure Code, 1973 (CrPC) — Section 2(15)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,426 of 1,768
High Courts21 Feb 1995Dismissed
Broach Textile Mills Ltd. Vs Broach Municipality
Gujarat High Court · AIR 1995 Guj 181 : (1995) 2 GLR 1436
Gujarat Municipalities Act, 1963 — Section 277Octroi Rules, 1965 — Rule 2
High Courts21 Feb 1995Dismissed
Bharat Chemical Works and Others Vs Gujarat State Financial Corporation
Gujarat High Court · AIR 1996 Guj 5 : (1996) 1 GLR 147
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Customs Act, 1962 — Section 129
High Courts17 Feb 1995
Sabbirmiya Allarakha Saiyed Vs Commissioner of Police
Gujarat High Court · (1995) 2 GLR 1430
Bombay Police Act, 1951 — Section 56, 56 , 59, 59
High Courts17 Feb 1995
Gitaben Arvindkumar Sheth Vs Regional Provident Fund Commissioner and Others
Gujarat High Court · (1995) 2 LLJ 978
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 6, 6A
High Courts17 Feb 1995
Meghdev Enterprises and Another Vs Union of India and Others
Gujarat High Court · (1996) 1 GLR 662
Central Excise Rules, 1944 — Rule 57ECivil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 151Constitution of India, 1950 — Article 226
High Courts17 Feb 1995Allowed
Ataji Chhanji Thakore Vs District Development Officer, District-Mehsana
Gujarat High Court · AIR 1996 Guj 11 : (1996) 1 GLR 48
Gujarat Panchayats (Amendment) Act, 1962 — Section 47, 48, 49, 51, 51(1)
High Courts16 Feb 1995
Jaidev R. Brahmabhatt Vs Ahmedabad Municipal Corporation
Gujarat High Court · (1996) 2 GLR 344
Constitution of India, 1950 — Article 14, 16, 226
High Courts14 Feb 1995
International Radiators Vs Ahmedabad Municipal Corporation and Another
Gujarat High Court · (1996) 1 GLR 159
Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127, 149(1)
High Courts14 Feb 1995Dismissed
Vadodara Municipal Corporation Vs Gajendra R. Dhumal
Gujarat High Court · (1996) 1 LLJ 206
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts14 Feb 1995
Kanbi Patel Prataprai Bhagwanji Vs State of Gujarat and Another
Gujarat High Court · (1996) 1 GLR 179
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Essential Commodities Act, 1955 — Section 3, 7Evidence Act, 1872 — Section 25
High Courts14 Feb 1995
Habibbhai Vajirbhai Chaudhari Vs Maganbhai Arjanbhai Desai and Another
Gujarat High Court · (1995) 1 GLR 871
Gujarat Gram and Nagar Panchayats Election Rules, 1962 — Rule 22(i), 32Gujarat Panchayats Act, 1961 — Section 24, 24, 24(2A), 24(5)(b), 24(5)(b)
High Courts14 Feb 1995
Madhuriben Amrutlal Parikh and Others Vs Municipal Corporation of City of Ahmedabad and Others
Gujarat High Court · (1995) 1 GLR 880
Bombay Provincial Municipal Corporations Act, 1949 — Section 78Constitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 20, 20, 20(2)
High Courts12 Feb 1995
Arjanbhai Naranbhai Vs Harijan Jetu Hira
Gujarat High Court · (1996) 3 GLR 358
Constitution of India, 1950 — Article 227Gujarat Rural Debtors Relief Act, 1976 — Section 14(2), 14(2)
High Courts10 Feb 1995
State of Gujarat Vs Shaikh Lala Shaikh Balu
Gujarat High Court · (1995) 2 GLR 1709
Evidence Act, 1872 — Section 114(e)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b), 20(b), 37, 42, 42
High Courts10 Feb 1995
Vagher Amad Hushen Vs Secretary, Gujarat Electricity Board and Others
Gujarat High Court · (1995) 2 GLR 1130
Workmens Compensation Act, 1923 — Section 19, 4A, 4A(3)
High Courts09 Feb 1995
Tilak Textile Mills Ltd. Vs Union of India
Gujarat High Court · (1995) 79 ELT 210 : (1995) 1 GLR 498
Central Excise Rules, 1944 — Rule 8, 8(1), 8(3), 9, 9ACentral Excises and Salt Act, 1944 — Section 3, 3(1), 37, 37(2), 4
High Courts09 Feb 1995Dismissed
The State of Gujarat Vs Ratilal Maganlal Shah and Others
Gujarat High Court · (1996) CriLJ 2683 : (1995) 2 GLR 1542
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 14, 16, 17, 19, 19(2)
High Courts09 Feb 1995Allowed
Kirtan Sharatkumar Gandhi Vs Gujarat Higher Secondary Education Board
Gujarat High Court · AIR 1995 Guj 217
Constitution of India, 1950 — Article 14, 16, 226Higher Secondary Certificate Examination Regulations, 1977 — Regulation 19A
High Courts08 Feb 1995Dismissed
The Gujarat Iron and Steel Co. Ltd. Vs State of Gujarat
Gujarat High Court · AIR 1996 Guj 131 : (1995) 1 GLR 493
Constitution of India, 1950 — Article 14Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1), 20(2)