High Courts20 Jan 1995Allowed
Lataben Yogendrakumar Goswami Vs Yogendrakumar Shankargir Goswami
Gujarat High Court · AIR 1996 Guj 103 : (1996) 1 CivCC 188 : (1996) 1 GLR 111
Hindu Marriage Act, 1955 — Section 24, 28A, 9
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,429 of 1,768
High Courts20 Jan 1995
Smt. Padma Vishnu Phatak Vs Vishnu Vishwanath Phatak
Gujarat High Court · (1995) 2 CivCC 515 : (1995) 2 GLR 1076
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 20, 24
High Courts20 Jan 1995
Patel Meghjibhai Vithalbhai Vs Khetivadi Utpan Bazar Samiti
Gujarat High Court · (1995) 2 GLR 1497
Civil Procedure Code, 1908 (CPC) — Section 115, 115Gujarat Agricultural Produce Markets Act, 1963 — Section 58, 58
High Courts19 Jan 1995
State of Gujarat Vs Bombay Novelty and Another
Gujarat High Court · (1996) 1 GLR 143
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397Drugs and Cosmetics Act, 1940 — Section 18(1)(i), 18(1)(i) , 18(c), 18(c), 27A
High Courts18 Jan 1995
Commissioner of Income Tax Vs Somnath Oil Mills
Gujarat High Court · (1995) 125 CTR 115 : (1995) 214 ITR 32 : (1995) 83 TAXMAN 4
Income Tax Act, 1961 — Section 256(2), 271(1)(C)
High Courts17 Jan 1995Dismissed
State of Gujarat Vs Mafatlal Nathubhai Nayak
Gujarat High Court · (1996) CriLJ 288 : (1996) 1 GLR 596
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 409, 465, 467, 471, 477A
High Courts16 Jan 1995
Gordhanbhai Dhulabhai Damor Vs State of Gujarat
Gujarat High Court · (1996) 2 GLR 251
Evidence Act, 1872 — Section 134, 134, 3, 3, 9, 9Penal Code, 1860 (IPC) — Section 395, 397
High Courts16 Jan 1995
Ranjitbhai R. Vyas Vs A. Mayangar, Collector of Entertainment Tax and Another
Gujarat High Court · (1995) 2 GLR 985
Constitution of India, 1950 — Article 226Gujarat Entertainment Tax Act, 1977 — Section 29, 30, 30
High Courts16 Jan 1995Dismissed
Dhanpalsingh Barunsingh Thakur and Others Vs State of Gujarat
Gujarat High Court · (1995) CriLJ 3751 : (1996) 1 GLR 219
Bombay Prohibition Act, 1949 — Section 66(1)Constitution of India, 1950 — Article 22(1)Criminal Procedure Code, 1973 (CrPC) — Section 100, 100(7), 160, 165, 165(1)
High Courts16 Jan 1995
Babulal Shamrao Joshi Vs Manubhai C. Bhatt and Others
Gujarat High Court · AIR 1996 Guj 193 : (1995) 1 GLR 868
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 29(2)
High Courts13 Jan 1995
Pravinchandra Bhikubhai Lota Vs Chief Electoral Officer and Another
Gujarat High Court · (1996) 1 GLR 434
Constitution of India, 1950 — Article 226Representation of the People Act, 1951 — Section 36(5), 36(5)
High Courts13 Jan 1995Allowed
Kulsumbai Vs Shadul G. Patadiys
Gujarat High Court · (1996) ACJ 287 : AIR 1995 Guj 170
Civil Procedure Code, 1908 (CPC) — Section 96Motor Vehicles Act, 1939 — Section 100, 110B
High Courts13 Jan 1995
Kulsumbai and Others Vs Shadul G. Patadiys and Others
Gujarat High Court · (1997) 1 ACC 284
Civil Procedure Code, 1908 (CPC) — Section 96, 96Motor Vehicles Act, 1988 — Section 110D, 110D
High Courts12 Jan 1995
Bhikhabhai Shamalbhai Patel and Another Vs Urban Land Ceiling Tribunal and Secretary, Revenue Dept. and Others
Gujarat High Court · (1995) 1 GLR 536
Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 21, 6
High Courts11 Jan 1995Allowed
Dineshkumar Hublal Jaiswal Vs Commissioner of Police and Others
Gujarat High Court · (1995) CriLJ 4135
Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
High Courts11 Jan 1995
Thakore Shri Chelsinhji Nathusinhji Chauhan Vs State of Gujarat
Gujarat High Court · (1995) 2 GLR 1282
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 10Constitution of India, 1950 — Article 31A
High Courts10 Jan 1995
Ashok Organic Industries Ltd. and Another Vs Union of India (UOI) and Others
Gujarat High Court · (1995) 2 GLR 1593
Bombay Municipal Boroughs Act, 1925 — Section 206, 206Central Excises and Salt Act, 1944 — Section 40, 40
High Courts10 Jan 1995Dismissed
State of Gujarat Vs Chandubhai Ramjibhai Patel
Gujarat High Court · (1995) CriLJ 4082
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 409, 477A
High Courts10 Jan 1995Dismissed
Narula Dyeing and Printing Works Vs Union of India (UOI) and Others
Gujarat High Court · AIR 1995 Guj 185
Constitution of India, 1950 — Article 14, 226, 227, 48A, 51AEnvironment (Protection) Act, 1986 — Section 23, 3, 5, 6Environment (Protection) Rules, 1986 — Rule 3, 4, 4(4), 4(5)
High Courts10 Jan 1995
Govindbhai Shivlal Desai Vs V.S. Gadhvi, Collector of Rajkot and Another
Gujarat High Court · (1995) 2 GLR 1513
Constitution of India, 1950 — Article 226, 226Gujarat Municipalities Act, 1963 — Section 32(1), 32(1)