High Courts13 Apr 1994
Shri Madan Mohanlalji Ni Haveli @ Moti Haveli Trust Vs State of Gujarat and Others
Gujarat High Court · (1995) 1 GLR 574
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 18(2), 30
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,440 of 1,768
High Courts13 Apr 1994
Central Bank of India Vs Recovery Mamlatdar and Others
Gujarat High Court · (1996) 87 CompCas 284
Employees State Insurance Act, 1948 — Section 40, 40(4)Trusts Act, 1882 — Section 66
High Courts13 Apr 1994Allowed
Naniben Becharbhai Vs H.K. Dave Pvt. Ltd. and Others
Gujarat High Court · (1997) 3 GLR 2171 : (1998) 3 LLJ 219
Constitution of India, 1950 — Article 21
High Courts11 Apr 1994Allowed
Kaushiklal Nanalal Parikh and etc. Vs Mafatlal Industries Ltd. and Others
Gujarat High Court · AIR 1995 Guj 115 : (1995) 84 CompCas 752 : (1995) 1 GLR 557
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 21Companies Act, 1956 — Section 397, 398
High Courts08 Apr 1994
Narendra Dharmshbhai Mapara Vs The Chief Controlling Revenue Authority
Gujarat High Court · (1994) 1 GLR 908
Bombay Stamp Act, 1958 — Section 2(1), 37, 5, 53(1), 56(2)
High Courts08 Apr 1994Allowed
Jayaben Jivrajbhai Vs Karsanbhai K. Rathod and Others
Gujarat High Court · (1995) 1 ACC 507 : (1995) ACJ 184 : (1994) 2 GLR 463
Civil Procedure Code, 1908 (CPC) — Section 115, 25Motor Vehicles Act, 1988 — Section 140
High Courts08 Apr 1994
Smt. Manjulaben amrutlal and Another Vs The Chief Controlling Revenue Authority
Gujarat High Court · (1994) 2 GLR 1779
Bombay Stamp Act, 1958 — Section 24, 33, 37, 53, 54(1A)
High Courts08 Apr 1994
Maneklal Mulchand Patel and Others Vs Competent Authority and Additional Collector, U.L.C. and Another
Gujarat High Court · (1995) 1 GLR 457
Constitution of India, 1950 — Article 226, 300AUrban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(2), 10(3), 10(5), 20(1)
High Courts08 Apr 1994Partly Allowed
The Agricultural Produce Market Committee Vs Gondal Municipality, Gondal and Another
Gujarat High Court · AIR 1995 Guj 143 : (1995) 1 GLR 542
Bombay General Clauses Act, 1904 — Section 3Constitution of India, 1950 — Article 227General Clauses Act, 1897 — Section 23, 3, 3(21), 3(23), 3(26)
High Courts08 Apr 1994
H.K. Makwana Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1002 : (1995) 1 LLJ 801
Industrial Disputes Act, 1947 — Section 2
High Courts08 Apr 1994
Duncan Agro Industries Ltd. Vs Samabhai Tea Processors (P) Ltd.
Gujarat High Court · (1995) 1 GLR 380
Civil Procedure Code, 1908 (CPC) — Section 104
High Courts07 Apr 1994
Kanjibhai Harjibhai Rabari Vs State of Gujarat and Others
Gujarat High Court · (1995) 2 GLR 1596
Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 30Gujarat Prevention of Anti-social Activities Act, 1985 — Section 15, 9
High Courts07 Apr 1994
Patel Umedbhai Vithalbhai Vs Pandit Chanchalben Jugalrai and Others
Gujarat High Court · (1995) 2 GLR 1471
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 32(1A), 37, 37(1 A), 37(1)Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 54
High Courts07 Apr 1994
Gujarat Kamdar Sahakari Mandal and Others Vs Ramkrishna Mills Ltd.
Gujarat High Court · (1998) 92 CompCas 692 : (1995) 2 GLR 1619
Companies Act, 1956 — Section 100, 101, 102, 103, 104
High Courts07 Apr 1994
Sonic Electrochem Limited and Another Vs Sales Tax Officer, City Division, Ahmedabad and Others
Gujarat High Court · (1994) 04 GUJ CK 0006
Gujarat Sales Tax Act, 1969 — Section 18, 19A, 19B, 49, 49(2)
High Courts06 Apr 1994
Bai Bachiben Velabhai Vs State of Gujarat and Another
Gujarat High Court · (1995) 1 GLR 761
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 6(1), 8, 8(3)
High Courts06 Apr 1994
Jayantilal Hansraj Shah and Others Vs Hemkunverben Dolatrai Dave and Others
Gujarat High Court · (1996) 3 GLR 522
Civil Procedure Code, 1908 (CPC) — Section 115Mines and Minerals (Development and Regulation) Act, 1957 — Section 15Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts06 Apr 1994
Arabian Express Line Ltd. of United Kingdom and Others Vs Union of India
Gujarat High Court · (1994) 120 CTR 377 : (1995) 212 ITR 31
Income Tax Act, 1961 — Section 172, 172(6), 271(1), 4, 5
High Courts31 Mar 1994
Ramanlal Punjalal Shah Vs Pari Bhulabhai Haribhai
Gujarat High Court · (1994) 2 GLR 1475
Bombay Money Lenders Act, 1946 — Section 10, 2(18), 2(9), 5
High Courts31 Mar 1994Dismissed
Vihalal Mangaldas Patel Vs Maiben Vihalal Patel
Gujarat High Court · AIR 1995 Guj 88 : (1996) 1 CivCC 3 : (1996) 1 DMC 432 : (1995) 1 GLR 532
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 18(1)Hindu Marriage Act, 1955 — Section 25