High Courts24 Mar 1992
R.K. Prajapati and Others Vs State of Gujarat and Others
Gujarat High Court · (1992) 2 GLR 1422
Constitution of India, 1950 — Article 14(1), 16(4)Industrial Disputes Act, 1947 — Section 25G
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,479 of 1,768
High Courts24 Mar 1992
A.P. Bhatt and Others Vs Collector of Panchmahal and Others
Gujarat High Court · (1992) 2 GLR 805
Constitution of India, 1950 — Article 14, 16, 226, 309
High Courts23 Mar 1992
Alembic Glass Industries Ltd Vs Commissioner of Income Tax Alembic Industries Ltd Vs Commissioner of Surtax
Gujarat High Court · (1992) 105 CTR 176 : (1992) 198 ITR 650 : (1993) 68 TAXMAN 420 : (1992) 65 TAXMAN 66
Income Tax Act, 1961 — Section 16Income Tax Rules, 1962 — Rule 1(v)
High Courts23 Mar 1992
Lok Adhikar Sangh Vs State of Gujarat and Others
Gujarat High Court · (1993) 2 GLR 1802
Constitution of India, 1950 — Article 51A(g)National Security Act, 1980 — Section 3(2), 3(2)
High Courts20 Mar 1992Allowed
Meghaji Godadji Thakore and Another Vs The State of Gujarat
Gujarat High Court · (1993) CriLJ 730 : (1992) 2 GLR 1347
Criminal Procedure Code, 1973 (CrPC) — Section 154, 397, 401, 491Evidence Act, 1872 — Section 114, 24, 25, 26, 27Penal Code, 1860 (IPC) — Section 114, 380, 389, 390, 457
High Courts18 Mar 1992Allowed
Hansaben Rameshkumar Patani Vs Rameshkumar Ratilal Patani and Another
Gujarat High Court · (1993) 2 CivCC 137 : (1993) 1 CivCC 394 : (1992) CriLJ 3688 : (1993) 1 DMC 544 : (1992) 2 GLR 1404 : (1993) 1 RCR(Criminal) 457
Civil Procedure Code, 1908 (CPC) — Section 10, 20Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 127, 397, 401Hindu Marriage Act, 1955 — Section 13, 24
High Courts18 Mar 1992
Mavji Kanji Jungi Vs Premji Punja Hodas
Gujarat High Court · AIR 1992 Guj 147 : (1993) 2 CivCC 490 : (1992) 2 GLR 996
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 15A, Order 33 Rule 5, Order 33 Rule 7, Order 33 Rule 8, 115
High Courts17 Mar 1992Dismissed
Pradip Chandulal Patel Vs P.G. Karode, Assistant Commissioner of Income Tax
Gujarat High Court · (1992) 65 TAXMAN 513
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 132, 132(11), 132(12), 132(4), 132(5)
High Courts17 Mar 1992Dismissed
The State of Gujarat Vs Patel Haribhai Bhaychandas
Gujarat High Court · (1993) CriLJ 143
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 378Gujarat Entertainment Tax Act, 1977 — Section 15, 16, 17, 2, 3Penal Code, 1860 (IPC) — Section 401, 465, 468, 471
High Courts17 Mar 1992
Pradip Chandulal Patel Vs P.G. Karode and Another
Gujarat High Court · (1992) 197 ITR 385
Income Tax Act, 1961 — Section 132, 132(11), 132(12), 132(4), 132(5)Wealth Tax Act, 1957 — Section 18(1)
High Courts16 Mar 1992
Zala Krishna Vijaysinh Vs State of Gujarat
Gujarat High Court · (1993) 1 GLR 288
Criminal Procedure Code, 1973 (CrPC) — Section 401Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 114, 380, 465, 468, 468
High Courts16 Mar 1992
G.C. Patel and Others Vs State of Gujarat and Another
Gujarat High Court · (1992) 2 GLR 1119
Constitution of India, 1950 — Article 14, 16
High Courts13 Mar 1992Allowed
Jayantibhai Lalubhai Patel Vs The State of Gujarat
Gujarat High Court · (1992) CriLJ 2377 : (1992) 1 GLR 723
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154Evidence Act, 1872 — Section 74
High Courts12 Mar 1992
Dinesh Shivubha Parmar Vs State of Gujarat and Others
Gujarat High Court · (1992) 1 GLR 608 : (1992) 2 LLJ 841
Constitution of India, 1950 — Article 14, 16, 19, 226, 32
High Courts12 Mar 1992
Puriben Manilal Patel (Decd.) through her Heirs Pramilaben Madhubhai Patel and Others Vs Competent Authority and Addl. Collector, (U.L.C.) and Others
Gujarat High Court · (1992) 1 GLR 751
Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21, 21, 21(1)
High Courts12 Mar 1992
Patel Nanjibhai Manabhai and Others Vs District Development Officer and Others
Gujarat High Court · (1992) 2 GLR 900
Constitution of India, 1950 — Article 16, 226, 227Gujarat Panchayats Act, 1961 — Section 102(1), 323
High Courts11 Mar 1992Dismissed
The State of Gujarat Vs Nathabhai Manjibhai
Gujarat High Court · (1993) CriLJ 228
Bombay General Clauses Act, 1904 — Section 19Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 260, 264, 267, 268Criminal Procedure Code, 1973 (CrPC) — Section 378
High Courts10 Mar 1992
Kalidas Chhaganlal Rana Vs Babaldas Bapubhai Rana and Another
Gujarat High Court · (1993) 2 GLR 1645
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(2)Evidence Act, 1872 — Section 65, 65
High Courts10 Mar 1992
Commissioner of Income Tax Vs Sharadchandra Harilal
Gujarat High Court · (1992) 105 CTR 150 : (1992) 197 ITR 315
Income Tax Act, 1961 — Section 271(1)
High Courts10 Mar 1992
Modi Ramsingbhai Madhavbhai Vs Bhabhar Nagar Panchayat and Another
Gujarat High Court · (1992) 2 GLR 1140
Gujarat Panchayats Act, 1961 — Section 24, 325