High Courts18 Aug 1994Dismissed
Shri Nagrik Sahkari Grahak Bhandar Vs State of Gujarat and Others
Gujarat High Court · AIR 1995 Guj 184
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,435 of 1,768
High Courts17 Aug 1994
Nitinkumar Pramodbhai Pandya Vs Spenta Colour Lab Private Ltd. and Another
Gujarat High Court · (1996) 1 GLR 14
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2AContempt of Courts Act, 1971 — Section 10, 12
High Courts17 Aug 1994
Kalpanaben M. Shah and Others Vs Navinchandra Jeevanlal Acharya and Others
Gujarat High Court · (1996) 2 ACC 543 : (1996) ACJ 113 : AIR 1995 Guj 176
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 311Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Evidence Act, 1872 — Section 137
High Courts17 Aug 1994
Vadodara Mazdoor Congress, Baroda Vs Indian Oil Corporation Ltd.
Gujarat High Court · (1995) CriLJ 1898 : (1995) 2 GLR 971
Contempt of Courts Act, 1971 — Section 2Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 20, 20(2)Industrial Disputes Act, 1947 — Section 10, 33C
High Courts12 Aug 1994
Harendra H. Parekh Vs Superintendent of District Jail and Others
Gujarat High Court · (1996) 2 GLR 302
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 15, 15(5)
High Courts12 Aug 1994
Harendra M. Parekh Vs Superintendent District Jail and Others
Gujarat High Court · (1995) CriLJ 1847
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 15, 15(1), 15(4), 15(5)
High Courts12 Aug 1994
State of Gujarat Vs Ahmed Adam Mugal and Others
Gujarat High Court · (1995) 1 GLR 83
Criminal Procedure Code, 1973 (CrPC) — Section 196, 482Penal Code, 1860 (IPC) — Section 153, 153A, 153A, 204, 295
High Courts10 Aug 1994
Sipai Mamdoobhai Dadabhai Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 746
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1Constitution of India, 1950 — Article 133, 14, 19, 21, 31Industrial Disputes Act, 1947 — Section 10
High Courts10 Aug 1994
Bhagubhai Shivabhai Prajapati Vs Commissioner, Food and Drugs Control and Another
Gujarat High Court · (1995) 1 GLR 399
Constitution of India, 1950 — Article 309
High Courts10 Aug 1994
Hasmukhlal V. Shah Vs Bank of India and Others
Gujarat High Court · (1997) 3 GLR 1891
Constitution of India, 1950 — Article 226, 227, 309, 311(2)Disciplinary Proceedings (Administrative Tribunal) Rules, 1951 — Rule 4(1)
High Courts09 Aug 1994
J.K. Raval Vs Dena Bank, Palanpur and Others
Gujarat High Court · (1994) 08 GUJ CK 0016
Bombay General Clauses Act, 1904 — Section 21Bombay Police Act, 1951 — Section 25, 25(1), 25(2), 4
High Courts09 Aug 1994
State of Gujarat Vs Bansidhar Narmadashankar Jani
Gujarat High Court · (1995) 1 GLR 561
Criminal Procedure Code, 1973 (CrPC) — Section 239, 468Penal Code, 1860 (IPC) — Section 409, 420, 465, 467, 468
High Courts08 Aug 1994
Guj-chem Distilleries India Limited Vs State of Gujarat and Others
Gujarat High Court · (1994) 08 GUJ CK 0015
Civil Procedure Code, 1908 (CPC) — Section 144
High Courts05 Aug 1994
N.S. Saxena and Others Vs Oil and Natural Gas Commission and Others
Gujarat High Court · (1995) 1 GLR 373 : (1996) 1 LLJ 717
Constitution of India, 1950 — Article 226
High Courts05 Aug 1994
Salmaben S. Dordawala Vs Hajar Janab Amil Saheb and Another
Gujarat High Court · (1995) 2 GLR 1799
Bombay Public Trusts Act, 1950 — Section 50, 51Civil Procedure Code, 1908 (CPC) — Order 31 Rule 1Constitution of India, 1950 — Article 30
High Courts03 Aug 1994
Popat Mohan Koli Vs Patel Jasraj Dharamshi
Gujarat High Court · (1994) 2 GLR 1449
Mamlatdars Court Act, 1906 — Section 14, 5
High Courts01 Aug 1994
Gujarat Bottling Co. Pvt. Ltd. Vs Union of India
Gujarat High Court · (1996) 81 ELT 58 : (1995) 1 GLR 738
Central Excise Rules, 1944 — Rule 57AConstitution of India, 1950 — Article 14, 226
High Courts01 Aug 1994
Jain Mechants Co-op. Housing Society Ltd. and Others Vs H.U.F. of Manubhai Kalyanbhai Shah through its Manager Harishbhai Manubhai Shah and Others
Gujarat High Court · (1995) 1 GLR 19
Constitution of India, 1950 — Article 19(1)(c), 19(l)(c), 226, 227, 300AGujarat Co-operative Societies Act, 1961 — Section 24Wealth Tax Act, 1957 — Section 3
High Courts28 Jul 1994Allowed
Morvi Municipality Vs Arunodaya Mills Ltd. and Another
Gujarat High Court · AIR 1995 Guj 109 : (1995) 1 GLR 793
Bombay District Municipal Act, 1901 — Section 4(1), 4(2), 5, 8Bombay Town Planning Act, 1954 — Section 10, 10(1), 7Gujarat Panchayats Act, 1961 — Section 9, 9(2)
High Courts28 Jul 1994
Tejalben Sureshchandra Shah and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 616
Dentists Act, 1948 — Section 10A, 10B(3)