Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 127(3), 129, 134, 135Bombay Provincial Municipal Corporations Rules, 1949 — Rule 12, 12(2), 13, 13(1), 13(2)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(1), 5(10), 9

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High Courts07 Sept 1994

Commissioner of Income Tax Vs Navnitlal Pochalal

Gujarat High Court · (1994) 122 CTR 49 : (1995) 213 ITR 69

Income Tax Act, 1961 — Section 271(1)

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High Courts06 Sept 1994

Commissioner of Income Tax Vs Ashwinkumar Gordhanbhai and Bros. Pvt. Ltd.

Gujarat High Court · (1994) 122 CTR 164 : (1995) 212 ITR 614

Income Tax Act, 1961 — Section 104(4), 263Wealth Tax Act, 1957 — Section 5(1)

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High Courts05 Sept 1994

State of Gujarat Vs Senma Savabhai Bhikhabhai and Another

Gujarat High Court · (1995) CriLJ 3061

Criminal Procedure Code, 1973 (CrPC) — Section 311Penal Code, 1860 (IPC) — Section 302

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High Courts05 Sept 1994

K.R. Desai, Assistant Judge Vs High Court of Gujarat

Gujarat High Court · (1995) 70 FLR 667 : (1994) 2 GLR 1639 : (1995) 2 LLJ 972

Constitution of India, 1950 — Article 226, 227, 32

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High Courts05 Sept 1994Dismissed

Hasmukhrai K. Thakar Vs State Bank of India

Gujarat High Court · AIR 1995 Guj 95

Constitution of India, 1950 — Article 14, 226

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High Courts05 Sept 1994

Amrutrao Tatyaji Kadam Vs Sharadbhai Chimanrao Fanase

Gujarat High Court · (1996) 1 GLR 290

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23AConstitution of India, 1950 — Article 227Electricity Act, 1910 — Section 12

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High Courts05 Sept 1994Allowed

The State of Gujarat Vs Balubhai Madhabhai Zala

Gujarat High Court · (1995) CriLJ 2588

Penal Code, 1860 (IPC) — Section 302

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High Courts03 Sept 1994Dismissed

New India Assurance Co. Ltd. Vs Mithakhan Dinakhan Netiyar and Others

Gujarat High Court · (1996) ACJ 155 : AIR 1995 Guj 126 : (1995) 2 GLR 1111

Civil Procedure Code, 1908 (CPC) — Section 115Gujarat Motor Vehicles Rules, 1989 — Rule 231, 231(5), 231(9), 232Motor Vehicles (Amendment) Act, 1989 — Section 92A

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High Courts02 Sept 1994

Roopali Dyeing and Printing Works Vs Assistant Commissioner of Income Tax

Gujarat High Court · (1994) 122 CTR 234 : (1995) 212 ITR 573 : (1995) 80 TAXMAN 605

Income Tax Act, 1961 — Section 143(3), 155, 156, 220(2), 250

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High Courts02 Sept 1994

Commissioner of Wealth Tax Vs Maheshkumar R. Patel

Gujarat High Court · (1995) 128 CTR 136 : (1995) 216 ITR 272

Wealth Tax Act, 1957 — Section 2, 5, 5(1), 5(2)Wealth Tax Rules, 1957 — Rule 2

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High Courts01 Sept 1994

Jayantilal Ambalal Parmar Vs The Gujarat State Road Transport Corporation and Another

Gujarat High Court · (1995) 1 ACC 7 : (1994) ACJ 1159 : AIR 1995 Guj 98 : (1994) 2 GLR 1308

Constitution of India, 1950 — Article 141, 144Gujarat High Court Rules, 1975 — Rule 5Gujarat Motor Vehicles Rules, 1989 — Rule 232, 233

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High Courts31 Aug 1994

Vipin T. Mehta Vs Chairman and Managing Director, Indian Petrochemicals Corpn. Ltd. and Another

Gujarat High Court · (1994) 2 GLR 1456

Constitution of India, 1950 — Article 14

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High Courts25 Aug 1994Allowed

Divaliben Vs Mavjibhai Vasanjibhai Ahir

Gujarat High Court · AIR 1995 Guj 151

Bombay Revenue Tribunal Act, 1957 — Section 32G, 32G(4)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 76, 76(1)Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2, Order 18 Rule 4, 100 , 100(1)

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High Courts19 Aug 1994

Dilavarsinh Khodubha Vs State of Gujarat and Others

Gujarat High Court · AIR 1995 Guj 54 : (1994) 2 GLR 1564

Constitution of India, 1950 — Article 226, 227Gujarat High Court Rules, 1993 — Rule 82Urban Land (Ceiling and Regulation) Act, 1976 — Section 11(1), 30, 33, 33(2)

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High Courts19 Aug 1994

Prashant Manvantrai Shah Vs State of Gujarat and Others

Gujarat High Court · (1995) 1 GLR 780

Bombay Civil Services Rules, 1959 — Rule 33(1)Constitution of India, 1950 — Article 14, 311, 311(2)

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High Courts19 Aug 1994

Kasambhai Hothibhai Chania Vs General Manager, Gujarat State Road Transport Corporation and Another

Gujarat High Court · (1995) 2 GLR 1396

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 226, 227, 227Criminal Procedure Code, 1973 (CrPC) — Section 439

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