High Courts31 Mar 1994
Union of India Vs Jayvantiben and Others
Gujarat High Court · (1994) 2 GLR 1421
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,441 of 1,768
High Courts30 Mar 1994Allowed
Arefabanu Majidkhan Pathan Vs Mohammad Hanif Hussainmiya and Another
Gujarat High Court · (1995) CriLJ 2881 : (1994) 1 GLR 886
Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 387, 397
High Courts30 Mar 1994
Dilip R. Patel Vs J.K. Synthetics Ltd. and Others
Gujarat High Court · (1994) 2 GLR 1686
High Courts29 Mar 1994
Jayagauri Gokaldas Heirs and Lrs. of Gokaldas and Others Vs State of Gujarat and Another
Gujarat High Court · (1995) 2 GLR 1310
Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(g), 2(g)
High Courts25 Mar 1994
Nabipur Gram Panchayat and Another Vs State of Gujarat and Another
Gujarat High Court · AIR 1995 Guj 52
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1962 — Section 96(4)
High Courts24 Mar 1994
Gujarat State Road Transport Corporation Vs Amishkumar Vinodbhai and Others
Gujarat High Court · (1996) 3 GLR 212
Civil Procedure Code, 1908 (CPC) — Section 115Fatal Accidents Act, 1855 — Section 1AIndustrial Disputes Act, 1947 — Section 2A
High Courts24 Mar 1994
Jayantilal Kasalchand Shah Vs State of Gujarat and Another
Gujarat High Court · (1995) 1 GLR 592
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 33, 34
High Courts24 Mar 1994
Natvarlal Hiralal Vs J. Jamnadas and Co. and Another
Gujarat High Court · (1994) 2 GLR 1268
Registration Act, 1908 — Section 17(1)(d), 2(7), 33
High Courts23 Mar 1994
Minor Manojkumar Sureshchandra Sharma (Through His Administrator) Vs Rambharose Mithalal
Gujarat High Court · (1994) 2 GLR 1423
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 115Presidency Small Cause Courts Act, 1882 — Section 53
High Courts22 Mar 1994
Shri Ukai Pradesh Sahakari Khand Udhyog Mandali Ltd. and Others Vs Chhitubhai Devjibhai Gamit and Others
Gujarat High Court · (1994) 2 GLR 1151
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 5, Order 6 Rule 15, Order 6 Rule 6Constitution of India, 1950 — Article 141, 227Gujarat Co-operative Societies Act, 1961 — Section 145B, 145B(c), 145U, 145V, 145V
High Courts21 Mar 1994Dismissed
Ganpati Salt Works and Another etc. Vs State of Gujarat and Another
Gujarat High Court · AIR 1995 Guj 61 : (1994) 2 GLR 1697
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Article 12Cinematograph Act, 1918 — Section 6FContract Act, 1872 — Section 73
High Courts19 Mar 1994
Sanjay Chandrakant Raval and Chandrakant D. Raval and Another Vs Union of India
Gujarat High Court · (1994) 03 GUJ CK 0026
Income Tax Act, 1961 — Section 269UA, 269UD, 269UF, 269UG
High Courts19 Mar 1994
Jamnagar Municipal Corporation Vs Shastrushalyasinhji Digvijaysinhji Jadeja
Gujarat High Court · (1995) 2 GLR 1277
Bombay Municipal Boroughs Act, 1925 — Section 111Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 374(3), 374(3)
High Courts19 Mar 1994
Parshottam Ranchhodbhai Tadpada Vs Spl. Land Acquisition Officer
Gujarat High Court · (1995) 1 GLR 71
Civil Procedure Code, 1908 (CPC) — Section 115, 115(1)(b), 152Land Acquisition Act, 1894 — Section 4, 53, 6, 9
High Courts19 Mar 1994
Vallabhdas Nanji Bhalodia Vs Trikam Gokul Bhalani (Since Decd.) Through his heirs and Lrs.
Gujarat High Court · (1994) 2 GLR 1762
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 14, 115
High Courts19 Mar 1994
Pranlal Chimanlal Thakore Vs Union of India and Others
Gujarat High Court · (1994) 121 CTR 318 : (1995) 212 ITR 362
Constitution of India, 1950 — Article 14Income Tax Act, 1961 — Section 139(2), 148, 244, 244(1A), 271(1)
High Courts19 Mar 1994
Shantilal Lallubhai Pujara and Another Vs Kiritkumar Jayantilal Ghancha and Another
Gujarat High Court · (1995) 1 GLR 563
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A
High Courts18 Mar 1994
Kalaben Dashrathlal Kavi and Another Vs State of Gujarat and Another
Gujarat High Court · (1995) 1 GLR 877
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 34, 6(1)
High Courts17 Mar 1994Dismissed
Ibrahim Osman Jasraya Vs Addl. Chief Secretary, Govt. of Gujarat, Home Dept. and Others
Gujarat High Court · (1995) CriLJ 1295
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108, 135
High Courts17 Mar 1994
Mamad Abbas Jasraya Vs Addl. Chief Secretary Government of Gujarat, Home Dept. and Others
Gujarat High Court · (1994) 2 GLR 1209
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 3Constitution of India, 1950 — Article 22(5)