High Courts27 Mar 1984
Rabari Varva Jesang Vs State of Gujarat
Gujarat High Court · (1984) GLH 1085 : (1985) 1 GLR 152
Criminal Procedure Code, 1973 (CrPC) — Section 376(b)Penal Code, 1860 (IPC) — Section 332, 333, 333
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,569 of 1,768
High Courts27 Mar 1984
Commissioner of Income Tax Vs Gautam Sarabhai
Gujarat High Court · (1984) 03 GUJ CK 0026
Income Tax Act, 1961 — Section 12(2), 57, 80C
High Courts27 Mar 1984
Commissioner of Income Tax, Gujarat, Ahmedabad Vs Karamchand Premchand Pvt. Ltd. Karamchand Premchand Pvt. Ltd. Vs Commissioner of Income Tax, Gujarat, Ahmedabad
Gujarat High Court · (1984) 03 GUJ CK 0016
Income Tax Act, 1961 — Section 40, 40A(5)
High Courts26 Mar 1984
Kothari and Associates Vs State of Gujarat and Another
Gujarat High Court · AIR 1985 Guj 42 : (1986) 1 GLR 593
Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3, 11
High Courts22 Mar 1984
Natavarbhai S. Makwana Vs Union Bank of India and Others
Gujarat High Court · (1984) GLH 791 : (1985) 2 LLJ 296
Constitution of India, 1950 — Article 226
High Courts21 Mar 1984
Mohanlal Premjibhai Thakkar Vs Shah Atulkumar Kantilal
Gujarat High Court · AIR 1984 Guj 152 : (1984) 2 GLR 1376
Provincial Insolvency Act, 1920 — Section 19, 75
High Courts20 Mar 1984
President, Kankaria Apartment Co-operative Housing Society Ltd., Ahmedabad Vs The Chief Controlling Revenue Authority, Ahmedabad
Gujarat High Court · AIR 1984 Guj 118 : (1984) GLH 1148 : (1984) 2 GLR 1188
Bombay Stamp Act, 1958 — Section 32(2), 33, 68, 9Constitution of India, 1950 — Article 226
High Courts20 Mar 1984
Gujarat State Road Transport Corporation Vs Kalubhai Jivabhai Bajaoia and Others
Gujarat High Court · (1984) 03 GUJ CK 0014
Constitution of India, 1950 — Article 227
High Courts19 Mar 1984
Govindbhai Jivabhai Patel and Others Vs Chief Controlling Revenue Authority and Another
Gujarat High Court · (1984) 1 GLR 478
Bombay Stamp Act, 1958 — Section 2(m), 54(1), 54(1)
High Courts19 Mar 1984
Jesangbhai Desaibhai Patel and Others Vs Chief Controlling Revenue Authority
Gujarat High Court · AIR 1984 Guj 144 : (1984) GLH 1146 : (1984) 1 GLR 485
Bombay Stamp Act, 1958 — Section 33
High Courts19 Mar 1984
Shree Bileshwar Khand Udyog Khedut Sahkari Mandali Ltd. and Another Vs State of Gujarat and Others
Gujarat High Court · AIR 1984 Guj 202
Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 80(2)
High Courts16 Mar 1984
Indian Oil Corporation Ltd. Vs Capt. Jogendranath Chopra
Gujarat High Court · (1984) GLH 1088 : (1984) 2 GLR 1091
High Courts16 Mar 1984
Laxmandas Chelaram Vs Hemdas Hauromal
Gujarat High Court · AIR 1984 Guj 154 : (1984) GLH 462
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4)
High Courts15 Mar 1984
Sizing Materials Chemicals and Electronic Ltd. Vs Asitkumar Rameshchandra Mehta
Gujarat High Court · AIR 1984 Guj 179
Civil Procedure Code, 1908 (CPC) — Section 115Limitation Act, 1963 — Section 21
High Courts14 Mar 1984
Chauhan Husainbhai Alibhai Vs State of Gujarat and Others
Gujarat High Court · (1984) 2 GLR 1515
Election Rules — Rule 7
High Courts14 Mar 1984
Anil Vassudev Salgaocar Vs Kermeen Foods Pvt. Ltd.
Gujarat High Court · (1984) 03 GUJ CK 0001
Companies Act, 1956 — Section 433, 434(1)
High Courts13 Mar 1984
Gopalbhai Parshot Tamdas Chauhan Vs State of Gujarat
Gujarat High Court · (1984) 2 GLR 1470
Criminal Procedure Code, 1973 (CrPC) — Section 248(2), 360, 361Motor Vehicles Act, 1988 — Section 116Penal Code, 1860 (IPC) — Section 279, 279, 304A, 304A, 337
High Courts12 Mar 1984
Gujarat State Co-operative Marketing Federation and Another Vs R.H. Bhatt, Board of Nominees (Co-op. Societies) and Others
Gujarat High Court · (1984) 2 GLR 1203
Constitution of India, 1950 — Article 226
High Courts12 Mar 1984
Maganlal Gangaram and Others Vs Vasantlal Kashiram Rupawala
Gujarat High Court · (1984) GLH 608 : (1984) 2 GLR 820
Civil Procedure Code, 1908 (CPC) — Section 115Criminal Procedure Code, 1973 (CrPC) — Section 115
High Courts12 Mar 1984
Kores (India) Ltd., Proprietors of Amarsinhji Mills and Another Vs Wankaner Municipality and Others
Gujarat High Court · (1984) 2 GLR 1094
Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Act, 1963 — Section 99, 99