High Courts07 May 1992
Jashoda Shambhusing Sekhavat Vs State of Gujarat and Another
Gujarat High Court · (1993) 1 GLR 356
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 195, 195Evidence Act, 1872 — Section 73
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Gujarat High Court judgments
35,351 judgments · page 1,477 of 1,768
High Courts07 May 1992
Kathi Kalu Raning Vs State of Gujarat
Gujarat High Court · (1993) 1 GLR 561
Bombay Prohibition Act, 1949 — Section 65(a), 66(b)Criminal Procedure Code, 1973 (CrPC) — Section 167, 397, 401, 401(2)
High Courts06 May 1992
Ciba-geigy Ltd. Vs Torrent Laboratories Pvt. Ltd. and Another
Gujarat High Court · (1993) 1 GLR 325
Trade and Merchandise Marks Act, 1958 — Section 109, 11, 12, 12(1), 18
High Courts06 May 1992
Chandrakant Kishanchand Thakwani Vs State of Gujarat
Gujarat High Court · (1994) 2 GLR 1037
Criminal Procedure Code, 1973 (CrPC) — Section 41(1)(d), 41(1)(d), 457, 457
High Courts05 May 1992
Gorva Vibhag Co-Operative Housing Societies Association and Another Vs State of Gujarat and Others
Gujarat High Court · (1992) 1 GLR 654
Bombay Stamp Act, 1958 — Article 20(a), 20(b), 14, 32, 32AConstitution of India, 1950 — Article 226, 227, 254
High Courts04 May 1992
Hargovindbhai Prabhubhai Patel and Another Vs State of Gujarat and Another
Gujarat High Court · (1993) 2 GLR 1100
Constitution of India, 1950 — Article 14, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(f), 34, 34
High Courts01 May 1992
Mahendra Shamaldas Soni Vs State of Gujarat
Gujarat High Court · (1993) 1 GLR 616
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 114, 114, 114, 302, 34, 34
High Courts01 May 1992
Maganji Govindji (Since Decd.) through his Heirs and Lrs. Vs Competent Officer and Dy. Collector, Urban Land Ceiling and Another
Gujarat High Court · (1993) 2 GLR 1808
Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(1), 15, 15(1), 6
High Courts30 Apr 1992Dismissed
Hemantkumar Vinodchandra Sukhadia Vs Paruben
Gujarat High Court · (1992) 1 DMC 614
Civil Procedure Code Amendment Act, 1973 — Order 14 Rule 2Civil Procedure Code, 1908 (CPC) — Section 151Hindu Marriage Act, 1955 — Section 13B, 21
High Courts29 Apr 1992
Arvind Natvarlal Soni Vs State of Gujarat
Gujarat High Court · (1993) 1 GLR 96
Bombay Prohibition Act, 1949 — Section 66(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 27, 27(2), 27(a)
High Courts29 Apr 1992
Shamjibhai Manjibhai Patel Vs Commissioner of Police and Another
Gujarat High Court · (1992) 2 GLR 1360
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c), 2(c)
High Courts28 Apr 1992
Prakash Chemicals Private Ltd. Vs Krishna Singh Sata Singh
Gujarat High Court · (1993) 2 ACC 160 : (1993) ACJ 218 : AIR 1993 Guj 121
Bombay Prevention of Gambling Act, 1887 — Section 12Motor Vehicles Act, 1939 — Section 109A, 109B, 109C, 110, 110A
High Courts27 Apr 1992
Ciba Geigy Ltd. Vs Sun Pharmaceutical Industries
Gujarat High Court · (1992) 2 GLR 1053
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Drugs and Cosmetics Rules, 1945 — Rule 65(11), 65(9)Trade and Merchandise Marks Act, 1958 — Section 2(1)
High Courts24 Apr 1992
Valjibhai Ranchhodbhai Patel Vs Commissioner of Police and Others
Gujarat High Court · (1992) 2 GLR 1538 : (1993) 1 RCR(Criminal) 500
Bombay Police Act, 1951 — Section 56, 56, 57, 57Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)
High Courts23 Apr 1992
Hafijuddin Fazluddin Kazi Vs Commissioner of Police and Another
Gujarat High Court · (1992) 2 GLR 1332
Constitution of India, 1950 — Article 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(c), 2(c)Penal Code, 1860 (IPC) — Section 114
High Courts22 Apr 1992
Ashok Kumar Ravjibhai Patel Vs Thakkarbapa Nagar Gram Panchayat and Another
Gujarat High Court · (1993) 2 GLR 1605
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 323Penal Code, 1860 (IPC) — Section 161, 34
High Courts21 Apr 1992
Makwana Sambhubhai Chethabhai Vs State of Gujarat
Gujarat High Court · (1992) 2 GLR 1291
Criminal Procedure Code, 1973 (CrPC) — Section 439, 439(1), 439(1)
High Courts16 Apr 1992
Chandrakant Chimanlal Shah Vs Chimanlal Ambalal Shah and Others
Gujarat High Court · (1993) 2 CivCC 536 : (1992) 2 GLR 1411
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 1, Order 18 Rule 2, Order 18 Rule 2, Order 18 Rule 2Evidence Act, 1872 — Section 137, 137, 138, 138
High Courts09 Apr 1992
Arjunsinh Malaram Vs State Govt. of Gujarat and Another
Gujarat High Court · (1992) 2 GLR 1622
Bombay Civil Services Rules, 1959 — Rule 152Bombay Prohibition Act, 1949 — Section 66(1)(b), 85(1)(hi)Constitution of India, 1950 — Article 226
High Courts09 Apr 1992
Sun Pharmaceutical Industries Vs Ciba Geigy Ltd. and Another
Gujarat High Court · (1992) 2 GLR 1049
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 3, Order 39 Rule 3