High Courts04 Dec 1992
Satyendra Kumar Parbatsinh Zala and Others Vs Secretary, Govt. of Gujarat, Education Dept. and Others
Gujarat High Court · (1993) 2 LLJ 252
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,469 of 1,768
High Courts02 Dec 1992Allowed
Maheshbhai H. Parekh Vs District Magistrate and Others
Gujarat High Court · (1994) CriLJ 365
Constitution of India, 1950 — Article 22(5)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
High Courts01 Dec 1992Dismissed
Ahmedabad Textile Research Association Vs ATIRA Employees Union and Another
Gujarat High Court · (1994) 2 LLJ 912
Trade Unions Act, 1926 — Section 18
High Courts01 Dec 1992
Sodha Parmar Chhanabhai Gandabhai Vs State of Gujarat and Others
Gujarat High Court · (1993) 1 GLR 738
Constitution of India, 1950 — Article 14, 19Gujarat Agricultural Produce Markets Act, 1963 — Section 11(2)(a), 11(2)(a) , 11(2)(b), 11(5)
High Courts26 Nov 1992
Manager, Panchasara Jain Derasar, Patna Dist. Vs Mahmadkha Gajikha Baloch
Gujarat High Court · (1993) 1 LLJ 523
Industrial Disputes Act, 1947 — Section 2
High Courts20 Nov 1992
Commissioner of Income Tax Vs Maharaja Daljitsinhji Trust
Gujarat High Court · (1993) 113 CTR 296 : (1993) 204 ITR 135
Income Tax Act, 1961 — Section 160, 164, 164(1)
High Courts19 Nov 1992Dismissed
Jayesh H. Pathak Vs The Gujarat University
Gujarat High Court · AIR 1993 Guj 143
Constitution of India, 1950 — Article 226Gujarat University Act, 1949 — Section 30
High Courts18 Nov 1992
Jivanlal Vishrambhai Barot and Another Vs R.C. Patel. Collector and Another
Gujarat High Court · (1993) 1 GLR 591
Gujarat Municipalities Act, 1963 — Section 14, 31, 32, 39(1)(a), 39(2)
High Courts16 Nov 1992
Dena Bank Vs Mahendra R. Vyas
Gujarat High Court · (1993) 2 GLR 1155
Constitution of India, 1950 — Article 311
High Courts15 Nov 1992
Dhirajlal Vithaldas Kavaiya Vs Rasiklal Chandulal Patel
Gujarat High Court · (1993) 1 CivCC 264 : (1993) 1 GLR 206
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151, 151
High Courts13 Nov 1992
Special Land Acquisition Officer and Another Vs Shantibhai Jivabhai Patel
Gujarat High Court · (1993) 2 GLR 1289
Land Acquisition Act, 1894 — Section 18, 54, 54
High Courts12 Nov 1992
Swaminarayan Education Trust Vs State of Gujarat and Others
Gujarat High Court · (1992) 11 GUJ CK 0001
Bombay Primary Education Act, 1947 — Section 60 , 63Constitution of India, 1950 — Article 14, 227
High Courts11 Nov 1992
Commissioner of Income Tax Vs Yogendrakumar H. Thakkar
Gujarat High Court · (1993) 204 ITR 300
Income Tax Act, 1961 — Section 139, 139(1), 271(1), 80P(2), 81
High Courts11 Nov 1992
State of Gujarat Vs Zalawar Petroleum Co.
Gujarat High Court · (1992) 11 GUJ CK 0007
Gujarat Sales Tax Act, 1969 — Section 2(26), 45(6), 45(8), 69, 7
High Courts11 Nov 1992
Dharamsi Dahyabhai Patel Vs Devyani Dharamsi Patel
Gujarat High Court · (1993) 1 DMC 605 : (1993) 1 GLR 387
Hindu Adoptions and Maintenance Act, 1956 — Section 18, 23
High Courts09 Nov 1992
State of Gujarat and Another Vs Rajesh Builders
Gujarat High Court · (1993) 2 GLR 1176
Arbitration Act, 1940 — Section 39, 39, 39(1)(iii)
High Courts01 Nov 1992Allowed
Bhanuben P. Joshi and Others Vs Kantilal B. Parmar and Another
Gujarat High Court · (1994) ACJ 714
Motor Vehicles Act, 1988 — Section 173
High Courts23 Oct 1992
Commissioner of Income Tax Vs Ravindra C. Gajiwala
Gujarat High Court · (1993) 204 ITR 157
Income Tax Act, 1961 — Section 28, 41, 41(1)
High Courts23 Oct 1992
Kalusinh Gamalsinh Vs Deputy Secretary, Home Department and Another
Gujarat High Court · (1993) 2 GLR 1278
Constitution of India, 1950 — Article 226, 226
High Courts22 Oct 1992
Baldev Ship Breakers and Others etc. Vs Jt. Chief Controller of Imports and Exports, Bombay and Others etc. etc.
Gujarat High Court · AIR 1993 Guj 61
Constitution of India, 1950 — Article 14, 162, 226Gujarat Maritime Board Act, 1981 — Section 37, 38, 41