COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,446 of 1,768

High Courts23 Dec 1993

Parikh Kalabhai Badabhai (Since Decd. through his Hairs and Lrs.) Vs State of Gujarat

Gujarat High Court · (1995) 1 GLR 255

Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 8(2), 8(2)

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High Courts23 Dec 1993

State of Gujarat Vs G.A. Patel

Gujarat High Court · (1994) 1 GLR 727

Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 10(2), 10(3), 10(4), 6, 6(1)

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High Courts22 Dec 1993

Sanatkumar Jayantilal Vs Commissioner of Income Tax

Gujarat High Court · (1994) 117 CTR 249 : (1995) 211 ITR 755

Income Tax Act, 1961 — Section 143(3), 147, 2(42A), 45

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High Courts22 Dec 1993

Surat Municipal Corporation Vs Dinaben Vinaykumar Shah

Gujarat High Court · (1994) 68 FLR 995 : (1994) 1 GLR 317

Bombay Provincial Municipal Corporations Act, 1949 — Section 58Constitution of India, 1950 — Article 226, 311, 311(2)

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High Courts22 Dec 1993

Ranchhodbhai Dahyabhai Baraiya Vs Hasmukhlal Pranjivandas Shah

Gujarat High Court · (1995) 1 GLR 611

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31, 88CConstitution of India, 1950 — Article 227

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High Courts21 Dec 1993

Commissioner of Income Tax Vs Surat Dist. Co-operative Milk Producers'' Union Ltd.

Gujarat High Court · (1995) 211 ITR 726

Income Tax Act, 1961 — Section 30, 31, 32, 32(2), 33

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High Courts21 Dec 1993

Navalsinh Chandansinh Rajput Vs State of Gujarat and Others

Gujarat High Court · (1994) 2 GLR 1642

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 3(2)

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High Courts21 Dec 1993

Jayeshkumar G. Vyas and Others Vs Vijay Housing Development and Another

Gujarat High Court · (1994) 1 GLR 377

Bombay Provincial Municipal Corporations Act, 1949 — Section 260(1), 260(1)

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High Courts21 Dec 1993

State of Gujarat Vs Manibhai Makanji Patel

Gujarat High Court · (1994) 1 GLR 320

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High Courts20 Dec 1993

State of Gujarat Vs Jaipalsingh Jaswantsingh Engineers and Contractors

Gujarat High Court · (1994) 1 GLR 258

Arbitration Act, 1940 — Section 37(4), 37(4)Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1

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High Courts20 Dec 1993Dismissed

Umesh Laxmanbhai Patel Vs Vice-Chancellor, Sardar Patel University and Another

Gujarat High Court · AIR 1994 Guj 141

Constitution of India, 1950 — Article 226

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High Courts18 Dec 1993

Ahmedabad Municipal Corporation Vs Chimanlal Estate Owners'' Association and Another

Gujarat High Court · (1995) 1 GLR 224

Bombay Town Planning Act, 1954 — Section 7 , 9

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High Courts17 Dec 1993

Dipendra G. Choksi and Another Vs Kailashchandra C. Dhoot and Another

Gujarat High Court · (1995) 1 GLR 424

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142, 6, 7, 9

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High Courts17 Dec 1993

State of Gujarat Vs Kantilal Ambalal Patel

Gujarat High Court · (1994) 1 GLR 571

Cattle Trespass Act, 1871 — Section 20Gujarat Essential Articles (Licensing, Control and Stock Declaration) Order, 1981 — Clause 16

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High Courts15 Dec 1993

National Consumer''s Protection Samiti and Another Vs State of Gujarat and Others

Gujarat High Court · (1994) 2 GLR 1043

Bombay Provincial Municipal Corporations Act, 1949 — Section 189(2), 63, 66Gujarat Housing Board Act, 1961 — Section 39, 39(1)(a)(b)(c)

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High Courts15 Dec 1993

Commissioner of Income Tax Vs Sheth Sorabji Nasarwanji Parekh

Gujarat High Court · (1995) 211 ITR 633

Income Tax Act, 1961 — Section 10, 10(22)

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High Courts15 Dec 1993

Commissioner of Income Tax Vs Milling Trading Co. Pvt. Ltd.

Gujarat High Court · (1995) 211 ITR 690

Income Tax Act, 1961 — Section 14, 2, 2(45), 263, 28

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High Courts14 Dec 1993

M.L. Family Trust and Others Vs State of Gujarat and Another

Gujarat High Court · (1995) 213 ITR 152

Income Tax Act, 1961 — Section 161, 161(1), 194A, 2(31), 21

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High Courts13 Dec 1993

Raghavbhai Arjanbhai Through His Power of Attorney Vasantrai Pragjibhai Patel and Another Vs Amreli Nagarpalika and Another

Gujarat High Court · (1994) 2 GLR 1117

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 258, 258

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High Courts13 Dec 1993

Commissioner of Income Tax Vs Shahibag Entrepreneurs Pvt. Ltd.

Gujarat High Court · (1995) 215 ITR 810

Income Tax Act, 1961 — Section 2(24), 30, 31, 32, 33

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