High Courts08 Feb 1995
Rajkot Municipal Corporation Vs Kishor Govind
Gujarat High Court · (1996) 2 GLR 246
Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 25, 25
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,427 of 1,768
High Courts08 Feb 1995
Ojas V. Khokhadagi and Others Vs Saurashtra Kutch Stock Exchange Ltd. and Others etc.
Gujarat High Court · AIR 1996 Guj 23 : (1996) 87 CompCas 419 : (1995) 2 GLR 1891
Companies Act, 1956 — Section 111Constitution of India, 1950 — Article 226Securities Contracts (Regulation) Act, 1956 — Section 3, 4, 4(1)
High Courts08 Feb 1995Dismissed
Ashokkumar Manilal Vs Gandhi Vrajilal Gabrrulal Dessa
Gujarat High Court · AIR 1995 Guj 161 : (1995) 1 GLR 767
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 29(2), 4, 4(1)
High Courts07 Feb 1995Allowed
S.L. Suchday and Others Vs State of Gujarat and Another
Gujarat High Court · (1996) 1 ACC 45 : (1995) ACJ 714 : (1995) 1 GLR 629
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1988 — Section 110, 12, 134, 137, 140
High Courts07 Feb 1995Allowed
Bhagwanji Monabhai Khatana Vs State of Gujarat and Others
Gujarat High Court · (1996) 3 LLJ 311
Constitution of India, 1950 — Article 21, 226
High Courts07 Feb 1995Dismissed
State of Gujarat Vs Babu Lavji Jalia
Gujarat High Court · (1996) CriLJ 683
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts07 Feb 1995
Navsari Vibhag Transport Operators Association and Others Vs State of Gujarat and Others
Gujarat High Court · (1996) 1 GLR 124
Gujarat Municipalities Act, 1963 — Section 271
High Courts07 Feb 1995
State of Gujarat Vs Sohanlal Trikamchand Shah and Others
Gujarat High Court · (1995) 2 GLR 1099
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16, 16, 7, 7Prevention of Food Adulteration Rules, 1955 — Rule 14
High Courts06 Feb 1995Allowed
Pushpendra Chandraprakash Sharma Vs State of Gujarat
Gujarat High Court · AIR 1995 Guj 156
Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 — Section 6Gujarat Provision for Disqualification of Members of Local Authorities for Defection Rules, 1987 — Rule 1, 6
High Courts06 Feb 1995
Chanduji Sendhaji Khant Vs Gujarat State Road Transport Corporation, Himmatnagar
Gujarat High Court · (1996) 1 GLR 84
Industrial Disputes Act, 1947 — Section 11A, 17B, 33, 33A
High Courts06 Feb 1995
Haryana Ship-Breakers Pvt. Ltd. Vs Union of India
Gujarat High Court · (1997) 96 ELT 541 : (1996) 1 GLR 623
Customs Act, 1962 — Section 2(15)
High Courts06 Feb 1995
Ranjitsinh Sabaalsinh Rathod Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1845
Bombay Police Act, 1951 — Section 145(2)Criminal Procedure Code, 1973 (CrPC) — Section 374Police Forces (Restriction of Rights) Act, 1966 — Section 3, 3, 3(2), 4, 4
High Courts04 Feb 1995
Special Land Acquisition Officer Vs Shanaji Nathaji Thakor (Decd.) by his Heir Bhikhaji Shanaji Thakor
Gujarat High Court · (1996) 2 GLR 455
Land Acquisition (Amendment) Act, 1984 — Section 30(1)(a), 30(1)(b), 68Land Acquisition Act, 1894 — Section 23(1A), 4, 4
High Courts04 Feb 1995Dismissed
Patel Kaushikbhai Bhogilal Vs Zapli Khadni Dana Nakhwani, Chaklani Parabadi Trust
Gujarat High Court · AIR 1995 Guj 206
Bombay Public Trusts Act, 1950 — Section 36, 36(1), 36(3), 5AConstitution of India, 1950 — Article 226
High Courts04 Feb 1995Allowed
Chiragbhai Bhupendrabhai Patel Vs Gujarat Higher Secondary Education Board
Gujarat High Court · AIR 1995 Guj 159
Constitution of India, 1950 — Article 14, 226
High Courts04 Feb 1995Dismissed
V.J. Trivedi Vs Veenaben Hasukhbhai Parikh
Gujarat High Court · AIR 1995 Guj 223
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts04 Feb 1995Allowed
Shivilaben Vs Prahladbhai Atmaram
Gujarat High Court · (1996) 2 DMC 255
Hindu Marriage Act, 1955 — Section 24
High Courts04 Feb 1995
Shree Vinayak Synthetics Pvt. Ltd. Vs Gujarat Electricity Board
Gujarat High Court · (1997) 3 CivCC 271 : (1996) 1 GLR 15
High Courts02 Feb 1995
Dungerbhai Meghabhai Vs Shree Arbuda Mills Ltd. and Another
Gujarat High Court · (1995) 02 GUJ CK 0036
Payment of Gratuity Act, 1972 — Section 2
High Courts02 Feb 1995
Commissioner of Income Tax Vs Cadila Laboratories (P) Ltd.
Gujarat High Court · (1996) 134 CTR 430 : (1996) 221 ITR 35
Income Tax Act, 1961 — Section 256(2), 35B, 35B(1)