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Gujarat High Court judgments

35,350 judgments · page 1,566 of 1,768

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High Courts16 Jul 1984

Parmar Smitaben Khemchandbhai and Others Vs Gujarat Nursing Council and Another

Gujarat High Court · AIR 1985 Guj 81 : (1984) GLH 678

Constitution of India, 1950 — Article 14Gujarat Nurses, Midwives and Health Visitors Act, 1968 — Section 30
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High Courts13 Jul 1984

Dhrangadhra Taluka Sahakari Kharid Vhechan Sangh Ltd. Vs Rampratap Hakimchand and Company, Bombay and Others

Gujarat High Court · AIR 1985 Guj 78 : (1984) GLH 1128

Gujarat Co-operative Societies Act, 1961 — Section 100, 152, 166, 96, 96Limitation Act, 1963 — Section 14
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High Courts12 Jul 1984

Saiyed Abdul Raheman Saiyed Noormohmad (Decd.) through his Heirs Saiyed Mohyddin Saiyed Abdul Rehman and Others Vs Nizamuddj N. Sarfuddin and Others

Gujarat High Court · (1984) GLH 932 : (1985) 1 GLR 239

Transfer of Property Act, 1882 — Section 58A, 58A, 91, 92
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High Courts11 Jul 1984

Samadhiyala Gram Panchayat, Bhavnagar Vs State of Gujarat and Others

Gujarat High Court · AIR 1985 Guj 105 : (1984) GLH 905

Gujarat Panchayats Act, 1961 — Section 96(4)
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High Courts10 Jul 1984

Chudasama Shambhaji Kalubha Vs State of Gujarat and Another

Gujarat High Court · (1984) GLH 1001 : (1985) 2 GLR 824

Bombay General Clauses Act, 1904 — Section 3(35)Gujarat Agricultural Lands Ceiling Act, 1960 — Section 2(16), 2(2)(iv) , 6(3B), 6(3B)
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High Courts09 Jul 1984

Prof. M.J. Pathakji Vs Union of India (UOI) and Others

Gujarat High Court · (1985) 2 GLR 839

Bombay Civil Services Rules, 1959 — Rule 330Constitution of India, 1950 — Article 14, 14, 226
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High Courts06 Jul 1984

Chetan Textiles, Bombay Vs Jethabhai Hirji and Co. and Others

Gujarat High Court · AIR 1985 Guj 95 : (1984) GLH 972

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 104, 107, 151
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High Courts06 Jul 1984

Laljibhai Laxmidas Manek Vs State of Gujarat and Others

Gujarat High Court · (1984) GLH 895 : (1985) 1 GLR 6

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226, 226Gujarat Panchayat Service (Transfer of Servants) Rules, 1968 — Rule 3, 4
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High Courts05 Jul 1984

Union of India and Another Vs Narayanbhai Keshavlal Patel

Gujarat High Court · AIR 1985 Guj 31

Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 421
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High Courts04 Jul 1984

Porbandar Commercial Cooperative Bank Ltd. Vs Bhanji Lavji and Others

Gujarat High Court · AIR 1985 Guj 106 : (1985) 1 GLR 49

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1Constitution of India, 1950 — Article 227Partnership Act, 1932 — Section 19, 19(1), 22
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High Courts04 Jul 1984

Jai Ranchhod Bhogilal Sevak and etc. Vs Thakorelal Pranjivandas Jumkhawalal and Others

Gujarat High Court · AIR 1985 Guj 1 : (1984) GLH 1134

Bombay Public Trusts Act, 1950 — Section 50
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High Courts30 Jun 1984

National Insurance Co. Ltd. Vs Jaluben and Others

Gujarat High Court · (1984) 2 ACC 339 : (1984) ACJ 696 : (1986) 60 CompCas 534

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High Courts29 Jun 1984

Manubhai Chhotabhai Patel Vs State of Gujarat and Others

Gujarat High Court · (1984) GLH 1028 : (1985) 1 GLR 262

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High Courts29 Jun 1984

Gujarat Industrial Development Corporation Vs Commissioner of Income Tax

Gujarat High Court · (1985) 45 CTR 68 : (1985) 151 ITR 255

Constitution of India, 1950 — Article 289(1)Income Tax Act, 1961 — Section 10(20A)
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High Courts27 Jun 1984

Madhukantaben Nagindas Sheth Vs Arvindlal Kantilal and Co. and Others

Gujarat High Court · (1985) 2 GLR 1169

Arbitration Act, 1940 — Section 14, 34, 34Civil Procedure Code, 1908 (CPC) — Section 80Partnership Act, 1932 — Section 42
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High Courts27 Jun 1984Allowed

Rajan Silk Vs Income Tax Officer

Gujarat High Court · (1985) 21 TAXMAN 118

Income Tax Act, 1961 — Section 147(b), 148
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High Courts27 Jun 1984

Pranshankar Shankarlal Joshi and Others Vs Fulsinhji Kesharisinhji Parmar

Gujarat High Court · AIR 1985 Guj 9 : (1984) GLH 662

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(l)Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 245
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High Courts27 Jun 1984

Bhavnagar Salt and Industrial Works Pvt. Ltd. Vs Union of India and Another

Gujarat High Court · AIR 1985 Guj 21 : (1984) GLH 1121

Limitation Act, 1963 — Article 113, 24
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High Courts26 Jun 1984

Madanmohan Kishanlal Vs Commissioner of Income Tax, Gujarat-II, Ahmedabad

Gujarat High Court · (1985) 151 ITR 746

Income Tax Act, 1961 — Section 148, 45, 52, 52(1), 52(2)
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High Courts26 Jun 1984

Kaviraj Ramlal Chaturbhuj Vs Prant Officer, Dahod Prant and Another

Gujarat High Court · (1984) 2 GLR 1477

Forest Act, 1927 — Section 34(A)Gujarat Private Forest (Acquisition) Act, 1972 — Section 6, 7
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