Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 164] [Entire Act] State of Gujarat - Subsection Section 164(1) in Gujarat High Court Rules, 1993 (1)All Judgments (including interlocutory judgments), decrees and final orders of the High Court in all substantive matters except orders summarily dismissing appeals or applications.
