High Courts03 Jul 1992
Iqbalhusen Adambhai Patel and Others Vs District Education Officer and Others
Gujarat High Court · (1993) 2 GLR 1627
Gujarat Panchayats Act, 1961 — Section 155 , 155(1)(b), 203
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,476 of 1,768
High Courts01 Jul 1992
Gujarat State Road Transport Corporation Vs Jagubhai Jiwabhai Dhandhal and Another
Gujarat High Court · (1992) 2 GLR 1241
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 12, 12, 14, 14
High Courts30 Jun 1992
Vinodrai N. Ratnotar Vs State of Gujarat
Gujarat High Court · (1994) 68 FLR 165 : (1993) 2 GLR 1490 : (1995) 1 LLJ 388
Industrial Disputes Act, 1947 — Section 25F
High Courts29 Jun 1992
Vasram Gagji Vs State of Gujarat and Others
Gujarat High Court · (1993) 1 GLR 404
Constitution of India, 1950 — Article 226
High Courts28 Jun 1992
Karjan Co-operative Cotton Sales Ginning and Pressing Society Vs Commissioner of Income Tax
Gujarat High Court · (1993) 69 TAXMAN 304
Estate Duty Act, 1953 — Section 84Gujarat Co-operative Societies Act, 1961 — Section 2(16), 2(8), 37Income Tax Act, 1922 — Section 10(2)(xv)
High Courts26 Jun 1992Allowed
The Municipal Corporation of Ahmedabad Vs Manish Enterprises Ltd.
Gujarat High Court · AIR 1993 Guj 145 : (1992) 2 GLR 1252
Bombay Provincial Municipal Corporations Act, 1949 — Section 411Limitation Act, 1963 — Section 5
High Courts26 Jun 1992Allowed
Chandrakant Tukaram Nikam Vs Municipal Corporation of Ahmedabad
Gujarat High Court · (1993) 1 GLR 684 : (1994) 1 LLJ 453
Civil Procedure Code, 1908 (CPC) — Section 9Industrial Disputes Act, 1947 — Section 10, 11, 12, 12(5), 7
High Courts26 Jun 1992
Rajendraprasad Shankerlal Rajora Vs State of Gujarat and Others
Gujarat High Court · (1993) 1 GLR 308
Penal Code, 1860 (IPC) — Section 325, 392, 420, 500, 504
High Courts25 Jun 1992Allowed
Rabari Bai Jubaben and Another Vs Harshadbhai Natverbhai Amin and Others
Gujarat High Court · (1993) ACJ 984
High Courts24 Jun 1992Dismissed
Lataben Ambalal Patel Vs Champakbhai F. Vasava and Others
Gujarat High Court · (1993) 1 ACC 315 : (1993) ACJ 118
Criminal Procedure Code, 1973 (CrPC) — Section 24, 25
High Courts24 Jun 1992
Champaklal M. Bhavsar Vs State of Gujarat and Another
Gujarat High Court · (1993) 2 GLR 1254
Constitution of India, 1950 — Article 226, 226, 234, 309Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5)Gujarat Judicial Services Recruitment Rules, 1961 — Rule 5(3A)(a)
High Courts23 Jun 1992Partly Allowed
Nyamatkhan Jamiyatkhan Pathan Vs State of Gujarat and Others
Gujarat High Court · AIR 1994 Guj 64 : (1993) 2 GLR 1161
Bombay Provincial Municipal Corporations Act, 1949 — Section 7, 7ABombay Sales Tax Act, 1953 — Section 14(6)Bombay Sales Tax Act, 1959 — Section 33(6)
High Courts22 Jun 1992
Hiraben Jivanbhai Chaudhari Vs R.C. Raval
Gujarat High Court · (1993) 1 GLR 66
Constitution of India, 1950 — Article 226, 311(2)Gujarat Panchayats Act, 1961 — Section 305
High Courts22 Jun 1992
Mohanlal Jeram Mistry (Since Decd.) through his Heirs and Lrs. Hemkunver Mohanlal and Others Vs Harilal Motichand Maniyar (Decd.) through his Heirs Jayantilal Harilal Maniyar and Others
Gujarat High Court · (1993) 1 GLR 411
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2)(a), 12(3)(a), 12(3)(b), 29(2)
High Courts18 Jun 1992
State of Gujarat Vs Dr. Maltiben Valjibhai Shah
Gujarat High Court · (1994) ACJ 375 : (1993) 2 GLR 1600
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106Penal Code, 1860 (IPC) — Section 304A
High Courts18 Jun 1992Allowed
Hosing Ardasar Ichhaporiya Vs Mahavir General Hospital and Another
Gujarat High Court · (1993) 2 GLR 1394 : (1994) 2 LLJ 326
Industrial Disputes Act, 1947 — Section 36(2)
High Courts29 May 1992
Arvind Narenranath Khungar Vs Collector of Central Excise and Customs
Gujarat High Court · (1993) 67 ELT 289
Customs Act, 1962 — Section 135Penal Code, 1860 (IPC) — Section 467, 471
High Courts08 May 1992
Sanjivkar Shantikar Christian Vs Collector
Gujarat High Court · (1992) 2 GLR 1192
Bombay General Clauses Act, 1904 — Section 10Constitution of India, 1950 — Article 226
High Courts08 May 1992
Rajindra Dyeing and Printing Mills Vs Union of India
Gujarat High Court · (1993) 67 ELT 217
Customs Act, 1962 — Section 12, 14, 2(18), 2(19), 2(27)Customs and Central Excise Duties (Drawback) Rules, 1971 — Rule 2
High Courts08 May 1992
Niranjan Dahyabhai Chokshi and Another Vs Union of India (UOI) and Others
Gujarat High Court · (1992) 2 GLR 891
Constitution of India, 1950 — Article 22(5), 226, 226Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6, 6, 7, 7