High Courts20 Apr 1993
State of Gujarat Vs Mohanbhai Ravjibhai
Gujarat High Court · (1993) 2 GLR 1621
Criminal Procedure Code, 1973 (CrPC) — Section 177, 184, 184(a), 184(b), 184(b)Penal Code, 1860 (IPC) — Section 363, 363, 366, 366 , 376
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Gujarat High Court judgments
35,351 judgments · page 1,460 of 1,768
High Courts19 Apr 1993
State of Gujarat Vs B.S. Thakkar, Manager, Digvijay Cement Co. Ltd.
Gujarat High Court · (1993) 2 GLR 1119
Criminal Procedure Code, 1973 (CrPC) — Section 378Factories Act, 1948 — Section 92
High Courts19 Apr 1993
Chanduji @ Khichadi Bhulaji Thakore Vs The Deputy Commissioner of Police, Crime Branch and Another
Gujarat High Court · (1993) 2 GLR 1608
Bombay Police Act, 1951 — Section 56, 56, 57, 59, 59Constitution of India, 1950 — Article 14, 19, 21
High Courts17 Apr 1993
Bijalbhai Ranchhodbhai Bin Jagabhai Vaghri Vs Usman Miya Rasulmiya and Others
Gujarat High Court · AIR 1994 Guj 54
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 10, 10A, 14, 16, 17
High Courts17 Apr 1993
Ashoka Mills Ltd., Ahmedabad Vs Nagindas Parsottamdas Modi and Another
Gujarat High Court · (1994) 2 GLR 1073 : (1994) 1 LLJ 655
Industrial Disputes Act, 1947 — Section 33C(2)
High Courts16 Apr 1993
Mansukhbhai Nanjibhai Kamani Vs State of Gujarat and Others
Gujarat High Court · (1994) 2 GLR 1588
Land Acquisition Act, 1894 — Section 4, 52A, 52A, 6
High Courts16 Apr 1993Allowed
Gurunanak Provisions Stores Vs Dulhonumal Savanmal and Others
Gujarat High Court · AIR 1994 Guj 31 : (1993) 2 GLR 1693
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 126, 127, 128, 129
High Courts15 Apr 1993Dismissed
State of Gujarat Vs Ramesh Dayabhai etc.
Gujarat High Court · (1994) CriLJ 1437
Criminal Procedure Code, 1973 (CrPC) — Section 98Forward Contracts (Regulation) Act, 1952 — Section 17, 20, 21, 22, 22A
High Courts15 Apr 1993
Bhupendrakumar Narsinhbhai Patel Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 237
Bombay Court Fees Act, 1959 — Section 28, 29Constitution of India, 1950 — Article 14, 14
High Courts15 Apr 1993
Kalidas Chandubhai Kahar Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 1659
Constitution of India, 1950 — Article 22(5), 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 36, 9(2), 9(2)
High Courts12 Apr 1993
Meman Aslam Hussain G. and Others Vs Director of Municipalities and Another
Gujarat High Court · (1994) 1 GLR 446
Industrial Disputes Act, 1947 — Section 25F
High Courts12 Apr 1993
Jagdishbhai J. Desai Vs Vidyaben Rambhai Patel (Decd.) through her Heirs Khevinaben R. Patel
Gujarat High Court · (1993) 2 GLR 1635
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(2), 29(2)Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4, 115, 115Constitution of India, 1950 — Article 226, 227
High Courts10 Apr 1993Dismissed
Shri Shaikh Akil Shaikh Kalu Vs State of Gujarat and Another
Gujarat High Court · (1994) CriLJ 1328
Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3
High Courts08 Apr 1993
Kheda Jilla General Mazdoor Mandal Vs State of Gujarat and Others
Gujarat High Court · (1993) 04 GUJ CK 0031
High Courts06 Apr 1993
Ghadhvi Jitendra Ishwardas Vs B.K. Thakker and Others
Gujarat High Court · (1994) 2 GLR 1053
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23A, 23AElectricity Act, 1910 — Section 12(2)
High Courts05 Apr 1993
Decent Laminates (P) Ltd. Vs Union of India
Gujarat High Court · (1993) 65 ELT 479
High Courts02 Apr 1993Dismissed
Raiyabhai Arjanbhai Vs State of Gujarat and Others
Gujarat High Court · AIR 1994 Guj 62 : (1994) 1 GLR 16
Constitution of India, 1950 — Article 226Electricity Rules, 1966 — Rule 79, 80Urban Land (Ceiling and Regulation) Act, 1976 — Section 2
High Courts02 Apr 1993
Trivedi Navinchandra Ambalal Vs Rathod Budhabhai Bhaijibhai
Gujarat High Court · (1994) 2 GLR 1114
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15, 15(1), 32G, 70(b), 74Constitution of India, 1950 — Article 227
High Courts31 Mar 1993
Commissioner of Income Tax Vs Peas Industrial Engineers (P.) Ltd.
Gujarat High Court · (1994) 77 TAXMAN 520
Income Tax Act, 1922 — Section 10(2)(vi), 10(5)Income Tax Act, 1961 — Section 32, 33
High Courts31 Mar 1993
New India Industries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1994) 119 CTR 306 : (1994) 207 ITR 1010
Income Tax Act, 1961 — Section 251(1), 32(1), 35B, 37, 38(2)