High Courts05 May 1994
Lily Shavak Doctor and Another Vs Union of India and Others
Gujarat High Court · (1994) 121 CTR 437 : (1995) 212 ITR 142
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,438 of 1,768
High Courts05 May 1994
Hasmukh D. Prajapati Vs State of Gujarat
Gujarat High Court · (1995) 1 GLR 726
Arms Act, 1959 — Section 25(1)(B), 27, 28Penal Code, 1860 (IPC) — Section 120B, 393, 394
High Courts05 May 1994
Om Shri Jigar Association Vs Union of India and Others
Gujarat High Court · (1995) 123 CTR 105 : (1994) 209 ITR 608 : (1995) 80 TAXMAN 514
Income Tax Act, 1961 — Section 269UD, 269UD(1), 269UD(1A), 269UL, 36
High Courts05 May 1994
North West Transport Syndicate Nagaon Vs State of Assam and Others
Gujarat High Court · (1994) 2 ACC 483
Motor Vehicles Act, 1988 — Section 69
High Courts04 May 1994
Anilbhai Gopaldas Parikh and Others Vs Competent Authority and Dy. Collector (U.L.C.) and Another
Gujarat High Court · (1994) 2 GLR 1290
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20(1), 34, 6(1), 8(4)
High Courts04 May 1994
Alkesh Subodhchandra Shah Vs State of Gujarat and Another Kaushikkumar Keshavlal Vs State of Gujarat and Another Paresh Jayantilal Shah Vs State of Gujarat and Another
Gujarat High Court · (1994) 2 GLR 1481 : (1995) 212 ITR 255
Criminal Procedure Code, 1973 (CrPC) — Section 397, 397, 397(2), 397(3)Income Tax Act, 1961 — Section 132, 139, 14, 271(1), 276CWealth Tax Act, 1957 — Section 14, 35A, 35A(1)
High Courts04 May 1994
Alembic Chemical Works Co. Ltd. and Another Vs State of Gujarat and Another
Gujarat High Court · (1995) 71 FLR 340 : (1995) 1 GLR 143 : (1996) 1 LLJ 584
Constitution of India, 1950 — Article 14, 19Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts04 May 1994
Shamjibhai Bhanjibhai Patel Vs Competent Authority, U.L.C. and Another
Gujarat High Court · (1995) 1 GLR 742
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 21, 21(1), 21(2), 33
High Courts04 May 1994
State of Gujarat Vs Ramesh Laxmanbhai Chauhan
Gujarat High Court · (1994) 2 GLR 1577
Constitution of India, 1950 — Article 21Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 323, 376, 506
High Courts03 May 1994
Dilipsinh Mohansinh Vs S.J. Mansha and Others
Gujarat High Court · AIR 1995 Guj 1 : (1995) 1 GLR 885
Constitution of India, 1950 — Article 14, 226Evidence Act, 1872 — Section 21Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 20, 20(1), 20(2), 33
High Courts03 May 1994Allowed
Rameshbhai Maganbhai Patel Vs Dakshay Kumar Dineshkant Patel
Gujarat High Court · AIR 1995 Guj 130
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts03 May 1994
Patel Coal Depot Vs Dakshaykumar Dineshkant Patel''s Power of Attorney Holder and Rent Collector, Dineshkant Chimanlal Patel
Gujarat High Court · (1995) 1 GLR 577
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(i)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts02 May 1994
Arvindkumar Trikamlal Raval Vs Ratilal Hemaji and Another
Gujarat High Court · (1994) 2 GLR 1177
Prevention of Food Adulteration Act, 1954 — Section 16(1)(A), 16(1)(A), 7, 7
High Courts02 May 1994
Arvind Kumar Trikamlal Raval Vs State of Gujarat and Others
Gujarat High Court · (1995) CriLJ 3174
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(A), 17, 7Prevention of Food Adulteration Rules, 1955 — Rule 20, 22
High Courts02 May 1994
Rauf Abdul Majid Vs Amnabai A. Gafar and Another
Gujarat High Court · (1994) 2 GLR 1439
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 11A, Order 21 Rule 21, Order 21 Rule 40, 51, 58
High Courts30 Apr 1994
Savitaben Ramanlal Shah (Since Deceased) through her Heirs and Lrs. Vs Landge Bal Krishna Mahadeo
Gujarat High Court · (1995) 1 GLR 555
High Courts30 Apr 1994Dismissed
Swet Rajhansh Co-operative Society Ltd. Vs Surat Municipal Corporation, Surat
Gujarat High Court · AIR 1995 Guj 60 : (1994) 2 GLR 1553
Bombay Provincial Municipal Corporations Act, 1949 — Section 260, 260(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts30 Apr 1994Dismissed
Probir Ghosh and Others Vs State of Gujarat and Another
Gujarat High Court · (1995) CriLJ 2883
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 34, 430
High Courts30 Apr 1994
Mr. Nayak, Branch Manager, Bombay Mercantile Co-Op. Bank Ltd. and Others Vs Rahul Kanubhai Aashar
Gujarat High Court · (1995) 1 GLR 690
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 202, 406
High Courts30 Apr 1994
State of Gujarat Vs Patel Parshottambhai Kukabhai and Others
Gujarat High Court · (1994) 2 GLR 1125
Bombay Court Fees Act, 1959 — Section 6(4)(j)