High Courts27 Jul 1994Allowed
Rajput Carrier and Another Vs State of Gujarat and Another
Gujarat High Court · (1995) CriLJ 1897
Essential Commodities Act, 1955 — Section 6A, 6A(1)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,436 of 1,768
High Courts27 Jul 1994Dismissed
Keshavlal Durlabhasinbhai''s firm and Another Vs Shri Jalaram Pulse Mills
Gujarat High Court · AIR 1995 Guj 166
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 10 Rule 3, Order 10 Rule 4, Order 14 Rule 1, Order 14 Rule 1(5)
High Courts27 Jul 1994
Amreli Municipality Vs Inspecting Officer (Court Fees)
Gujarat High Court · (1995) 2 GLR 1904
Bombay Court Fees Act, 1959 — Section 12(6), 6(iv)(j)Court Fees Act, 1870 — Section 18
High Courts26 Jul 1994Allowed
Thakore Laxamji Vs District Magistrate and Others
Gujarat High Court · (1995) CriLJ 1193 : (1994) 2 GLR 1323
Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 9(2)
High Courts26 Jul 1994
Kanuji Manaji Thakor Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1354
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3
High Courts25 Jul 1994
Harshadrai P. Dave Vs Sub-Registrar and Others
Gujarat High Court · (1994) 2 GLR 1222
Bombay Stamp (Determination of Market Value of Property) Rules, 1984 — Rule 3(2), 4(4)Bombay Stamp Act, 1958 — Section 32A(1), 32A(1), 76Land Acquisition Act, 1894 — Section 23
High Courts25 Jul 1994
Moti Panchi Nagar Panchayat Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 176
Constitution of India, 1950 — Article 243E(1)General Clauses Act, 1897 — Section 6Gujarat Panchayats (Amendment) Act, 1993 — Section 13(1), 13(1), 279 , 303B
High Courts25 Jul 1994Dismissed
Dahyabhai Chhaganbhai Patel and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1995 Guj 168
Constitution of India, 1950 — Article 226
High Courts22 Jul 1994
Naranbhai Amthalal Panchal Vs Ramchandra Somnath
Gujarat High Court · (1995) 1 GLR 354
Arbitration Act, 1940 — Section 30Registration Act, 1908 — Section 17
High Courts22 Jul 1994
Sea Hawk Cargo Carriers Pvt. Ltd. Vs J.H. Parabia (Transport) Pvt. Ltd.
Gujarat High Court · (1995) 1 GLR 606
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 38 Rule 5, 115
High Courts21 Jul 1994Allowed
Yashrat N. Bhatt Vs Income Tax Officer
Gujarat High Court · (1995) 212 ITR 522
Income Tax Act, 1961 — Section 140A, 212(3A), 264Income Tax Rules, 1962 — Rule 40
High Courts20 Jul 1994
Doshi Kantilal Ratilal and Others Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1706
Gujarat Agricultural Produce Markets Act, 1963 — Section 28, 28Gujarat Agricultural Produce Markets Rules, 1965 — Rule 49
High Courts19 Jul 1994
Pranlal Chimanlal Thakore Vs Union of India
Gujarat High Court · (1994) 76 TAXMAN 355
Constitution of India, 1950 — Article 14, 16Income Tax Act, 1961 — Section 139(2), 148, 235, 237, 238
High Courts19 Jul 1994
Sanjay Chandrakant Raval and Dr. Chandrakant D. Raval and Another Vs Union of India (UOI)
Gujarat High Court · (1996) 219 ITR 748
Income Tax Act, 1961 — Section 269UA, 269UD, 269UF, 269UG
High Courts19 Jul 1994
State of Gujarat Vs Gobar Rupa
Gujarat High Court · (1995) 1 GLR 1
Land Acquisition Act, 1894 — Section 18, 23, 4, 6
High Courts15 Jul 1994
Bachubhai Ismailbhai Vs Ismail Haji Ibrahimbhai Malek
Gujarat High Court · (1994) 2 GLR 1271
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(3)(a)
High Courts14 Jul 1994
All Gujarat Federation of Tax Consultant Vs Central Board of Direct Taxes
Gujarat High Court · (1994) 76 TAXMAN 307
Income Tax Act, 1961 — Section 194C
High Courts14 Jul 1994
State of Gujarat Vs Kantibhai Devabhai Vankar and Others
Gujarat High Court · (1995) 1 GLR 552
Penal Code, 1860 (IPC) — Section 114, 323, 324, 337, 504
High Courts14 Jul 1994
Adarsh Chemicals and Fertilizers Ltd. Vs Inspecting Assistant Commissioner of Income Tax (Assessment)
Gujarat High Court · (1994) 122 CTR 53
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 147
High Courts14 Jul 1994
Smt. Girija Brij Mohan Sood Vs Union of India (UOI) and Others
Gujarat High Court · (1994) 2 GLR 1656
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 3(1)Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21, 3, 3(1)