High Courts12 Oct 1994
Patel Filters Ltd. Vs Mohanlal N. Shah and Another
Gujarat High Court · (1995) 1 GLR 465
Companies Act, 1956 — Section 630, 630(1)(b), 630(1)(b)(2)Criminal Procedure Code, 1973 (CrPC) — Section 313, 391, 401
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,433 of 1,768
High Courts11 Oct 1994
Ambalal Sarabhai D. Trust Vs Commissioner of Income Tax
Gujarat High Court · (1995) 213 ITR 263
Income Tax Act, 1961 — Section 2(47), 45, 48
High Courts11 Oct 1994
Kalindi Investment P. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 122 CTR 249 : (1995) 213 ITR 207
Income Tax Act, 1961 — Section 147, 155, 155(1), 155(2), 155(5)
High Courts10 Oct 1994
State of Gujarat and Another Vs Shri Sankeshwar Jain Agam Mandir
Gujarat High Court · (1996) 1 GLR 287
Minimum Wages Act, 1948 — Section 13, 20, 22, 22A, 22B
High Courts07 Oct 1994
Gujarat State Financial Corporation Vs Official Liquidator and Others
Gujarat High Court · (1996) 87 CompCas 658
Companies Act, 1956 — Section 171, 229, 231, 232, 391Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 22, 22(1), 25
High Courts05 Oct 1994
R.C. Pathan Vs State of Gujarat and Others
Gujarat High Court · (1996) 2 GLR 294
High Courts05 Oct 1994
Pathan R.C. Vs State of Gujarat and Others
Gujarat High Court · (1996) 2 GLR 294
High Courts03 Oct 1994
J.A. Kazi Vs District Registrar and Others
Gujarat High Court · (1995) 2 GLR 1495
High Courts30 Sept 1994
Commissioner of Higher Education Vs Prajapati Amrutbhai Somabhai and Others
Gujarat High Court · (1994) 2 GLR 1776
Constitution of India, 1950 — Article 226
High Courts29 Sept 1994
Rasikchandra Devshanker Acharya and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 36
Bombay Provincial Municipal Corporations Act, 1949 — Section 1, 17(1), 2, 2(1), 2(a)Constitution of India, 1950 — Article 132(1), 133(1)(a), 134 A, 14, 172Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
High Courts28 Sept 1994
Patel Kanjibhai Govindbhai Vs State of Gujarat and Others
Gujarat High Court · (1995) 2 GLR 1346
Constitution of India, 1950 — Article 227
High Courts26 Sept 1994
State of Gujarat Vs Shantilal Mansukhlal Mistry and Others
Gujarat High Court · (1995) 1 GLR 860
Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 26(1)(g), 41, 41(2), 52
High Courts26 Sept 1994
Bachubhai Ramkrishna Trivedi Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 566
Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 258, 258(1), 47
High Courts22 Sept 1994
P.K. Agarwal, M.D., Madhuchandra Techno Chem Complex Pvt. Ltd. Vs J.H. Shaikh, Legal Officer, Gujarat Heavy Chemicals Ltd. and Another
Gujarat High Court · (1995) 1 GLR 539
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309
High Courts21 Sept 1994
Laljibhai K. Soni Vs Assistant Commissioner of Income Tax
Gujarat High Court · (1994) 122 CTR 169 : (1995) 213 ITR 114
Income Tax Act, 1961 — Section 132(5), 132(7)
High Courts21 Sept 1994
Kishanlal Shohanlal Taparia and Others Vs Shankerbhai Revabhai Patel and Another
Gujarat High Court · (1995) 1 GLR 191
Penal Code, 1860 (IPC) — Section 114, 114, 244, 406, 406
High Courts16 Sept 1994
State of Gujarat and Another Vs Associated Cement Co. Ltd.
Gujarat High Court · (1995) 1 GLR 757
Bombay Electricity Duty Act, 1958 — Section 14, 2, 2(a), 2(c), 3(2)
High Courts15 Sept 1994
Jiviben Motibhai Patel Vs Executive Engineer (C and M), Gujarat Electricity Board and Another
Gujarat High Court · (1996) 1 CivCC 284 : (1996) 1 GLR 470
Constitution of India, 1950 — Article 227Electricity Act, 1910 — Section 12, 12, 12, 12(1), 12(2)Telegraph Act, 1885 — Section 10, 10, 10, 11, 11
High Courts14 Sept 1994Dismissed
Natvarbhai Narandas Patel Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 LLJ 1153
Constitution of India, 1950 — Article 226
High Courts14 Sept 1994
Javerben and Others Vs Jahidmiya Saiyadmiya Saiyad and Others
Gujarat High Court · (1994) 2 GLR 1664
Evidence Act, 1872 — Section 114(e)Sales of Goods Act, 1930 — Section 19, 20, 21, 22, 4