High Courts30 Apr 1994
Charity Commissioner Vs Nagarbhal Madhavdas and Others
Gujarat High Court · (1994) 2 GLR 1089
Bombay Public Trusts Act, 1950 — Section 50A, 56(A)(1)
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Gujarat High Court judgments
35,351 judgments · page 1,439 of 1,768
High Courts29 Apr 1994
Dahyabhai Kalubhai Solanki Vs Kashiram Textiles Mills Pvt. Ltd. and Others
Gujarat High Court · (1994) 2 GLR 1166
Water (Prevention and Control of Pollution) Act, 1974 — Section 21, 21(1), 21(2), 24, 25
High Courts29 Apr 1994
J.V. Ganatra Vs Rameshchandra Nathalal Machchhar
Gujarat High Court · (1994) 2 GLR 1136
Penal Code, 1860 (IPC) — Section 114, 34, 482, 499, 500
High Courts28 Apr 1994
Rathod Jahabhai Dangarbhai and Others Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 427
Constitution of India, 1950 — Article 14, 16, 226
High Courts28 Apr 1994
State of Gujarat Vs Narendrasinh Lakhubha and Others
Gujarat High Court · (1994) 2 GLR 1450
Penal Code, 1860 (IPC) — Section 186, 186, 323, 323, 332
High Courts27 Apr 1994
Government Central Press Employees Union and Others Vs State of Gujarat and Others
Gujarat High Court · (1994) 04 GUJ CK 0003
Income Tax Act, 1961 — Section 10(10A), 89(1)Income Tax Rules, 1962 — Rule 21A
High Courts25 Apr 1994
Tata Chemicals Ltd. and Others Vs Union of India and Others
Gujarat High Court · (1995) 2 LLJ 957
Contract Labour (Regulation and Abolition) Act, 1970 — Section 10
High Courts25 Apr 1994
Dhirajben Hariprasad, heirs and Lrs. of Late Hariprasad Joravarsinh Vs Harshadrai Chimanlal Thakkar and Others
Gujarat High Court · (1994) 2 GLR 1623
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(8)Civil Procedure Code, 1908 (CPC) — Section 47, 47
High Courts24 Apr 1994
Shantaben Ratilal and Others Vs Appropriate Authority and Another
Gujarat High Court · (1994) 121 CTR 6 : (1995) 212 ITR 95
Income Tax Act, 1961 — Section 269UA, 269UA(1), 269UC, 269UD, 269UD(1)
High Courts24 Apr 1994Allowed
Smt. Shantaben Ratilal Patel Vs Appropriate Authority
Gujarat High Court · (1995) 79 TAXMAN 41
Income Tax Act, 1961 — Section 230A(1), 269UA(b), 269UA(b)(1), 269UC, 269UD(1)
High Courts21 Apr 1994
Rajeshkumar Jayantilal Joshi Vs Govindbhai K. Shekhda and Others
Gujarat High Court · (1994) 2 GLR 1783
Constitution of India, 1950 — Article 226, 32Gujarat Agricultural Universities Act, 2004 — Section 12(6), 8
High Courts21 Apr 1994
Gauribhai Somabhai Amin and Others Vs State of Gujarat
Gujarat High Court · (1995) 2 CivCC 669 : (1995) 1 GLR 624
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 34
High Courts21 Apr 1994
Prajapati Keshavlal Amratlal Vs Shailesh Kumar Kanailal Sharma and Another
Gujarat High Court · (1995) 1 GLR 250
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 10, Order 33 Rule 9
High Courts21 Apr 1994
State of Gujarat Vs Shambhubhai Jivrambhai Patel
Gujarat High Court · (1995) 1 GLR 803
Prevention of Food Adulteration Act, 1954 — Section 16(a), 7
High Courts19 Apr 1994
State of Gujarat Vs Tha. Somaji Jamaji
Gujarat High Court · (1994) CriLJ 3458 : (1995) 1 GLR 548
Bombay Prohibition Act, 1949 — Section 66, 66(1)Constitution of India, 1950 — Article 21
High Courts19 Apr 1994
Petlad Bulakhidas Mills Co. Ltd. Vs Ramabhai Bhikhabhai
Gujarat High Court · (1995) 1 GLR 723 : (1995) 2 LLJ 1240
Bombay Industrial Relations Act, 1946 — Section 27A, 30, 32, 33Constitution of India, 1950 — Article 226, 227
High Courts18 Apr 1994
Maherunisha Ahemad Khan Pathan and Others Vs Employees'' State Insurance Corporation
Gujarat High Court · (1996) 1 ACC 519 : (1994) 2 GLR 1427
Employees State Insurance Act, 1948 — Section 2(8), 2(8), 51A
High Courts18 Apr 1994
M.A. Pathan and Others Vs Employees State Insurance Corporation
Gujarat High Court · (1995) ACJ 308
Employees State Insurance Act, 1948 — Section 2(6A), 2(8), 51A, 51C
High Courts15 Apr 1994
Gujarat Working Class Union Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 651
Constitution of India, 1950 — Article 21, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 10
High Courts15 Apr 1994
Jamnagar Municipal Corporation Vs Vijay and Co.
Gujarat High Court · (1994) 2 GLR 1773
Limitation Act, 1963 — Section 3, 3