High Courts31 Dec 1980
Prof. M.D. Shah and Another Vs Union of India (UOI) and Another
Gujarat High Court · (1981) 22 GLR 874
COURT ARCHIVE
Gujarat High Court judgments, 1980
294 judgments · page 1 of 15
High Courts31 Dec 1980
C.V. Pillai Vs O.N.G.C. and Others
Gujarat High Court · (1980) 2 GLR 617
Constitution of India, 1950 — Article 14, 14, 16, 16, 226
High Courts30 Dec 1980
Nafisaben Vs John Alias Zenub Abdulkadar Babuji and Others
Gujarat High Court · (1981) 22 GLR 674
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 21(1), 28, 28(1), 5(11)(c), 5(11)(c)Civil Procedure Code, 1908 (CPC) — Section 21
High Courts30 Dec 1980
Amirbibi and Others Vs Special Land Acquisition Officer, Ahmedabad
Gujarat High Court · AIR 1981 Guj 219 : (1981) GLR 590
Land Acquisition (Amendment and Validation) Act, 1967 — Section 4(3)Land Acquisition Act, 1894 — Section 23, 28
High Courts30 Dec 1980
Rainbow Surgical Dressing Mfg. Co. Vs Union of India (UOI) and Others
Gujarat High Court · (1980) 2 GLR 632
High Courts23 Dec 1980
Govindbhai Popatbhai Kabaria Vs Ranchhodbhai Virjibhai Kabaria and Others
Gujarat High Court · (1981) 22 GLR 662
Bombay Land Revenue Code, 1879 — Section 3(25)Gujarat Rural Debtors Relief Act, 1976 — Section 14, 14(2), 3
High Courts23 Dec 1980
Jalal Plastic Industries and Others Vs Union of India and Others
Gujarat High Court · (1981) 8 ELT 653 : (1980) 2 GLR 563
Constitution of India, 1950 — Article 133(1)
High Courts23 Dec 1980
Bhavsing Kandhaji Rajput Vs Bapalbhai Mastibhai Khokhar and Others
Gujarat High Court · AIR 1982 Guj 111 : (1981) GLR 672
Gujarat Rural Debtors Relief Act, 1976 — Section 2
High Courts19 Dec 1980
Kamleshkumar Babulal Patel Vs State of Gujarat and Another
Gujarat High Court · (1982) CriLJ 754 : (1981) GLR 404
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13, 16, 7
High Courts19 Dec 1980
Gujarat State Road Transport Corporation Vs Ismailkhan Anvarkhan Pathan and Another
Gujarat High Court · (1981) 22 GLR 861
Industrial Disputes (Gujarat) Rules, 1966 — Rule 63(3)Industrial Disputes Act, 1947 — Section 33(2)(b)
High Courts18 Dec 1980
Manek Jamshedji Ratanshah Gheyara Vs Special Land Acquisition Officer and Another
Gujarat High Court · (1981) 22 GLR 829
Land Acquisition Act, 1894 — Section 18, 18, 4
High Courts17 Dec 1980
Vora Saiyedbhai Kadarbhai (A Partnership firm) Vs Saiyed Intajam Hussen Sedumiya and Others
Gujarat High Court · AIR 1981 Guj 154 : (1981) 22 GLR 596
Constitution of India, 1950 — Article 19(1)(f), 19(1)(f), 19(1)(g), 19(1)(g), 31Gujarat Rural Debtors Relief Act, 1976 — Section 10, 14(1), 14(2), 16, 16(1)Maharashtra Debt Relief Act, 1975 — Section 2(f)
High Courts17 Dec 1980
Palaji Amraji and Others Vs Ahmedabad Municipal Corporation and Others
Gujarat High Court · (1981) 22 GLR 783
High Courts16 Dec 1980
Food Corporation of India, Ahmedabad Vs Gurukrupa Transport Corporation, Jamnagar
Gujarat High Court · AIR 1981 Guj 269 : (1981) 22 GLR 697
Arbitration Act, 1940 — Section 34
High Courts15 Dec 1980
Chandubhai Jematbhai and Others Vs Gujarat State Co. Op. Land Dev. Bank Ltd. and Others
Gujarat High Court · (1981) 22 GLR 807
Bombay Court Fees Act, 1959 — Section 6(iv)(d), 6(ix)
High Courts12 Dec 1980
V.J. Masarwala Vs P. Sheth and Co.
Gujarat High Court · (1981) 22 GLR 689
Civil Procedure Code, 1908 (CPC) — Section 87BPartnership Act, 1932 — Section 63(1), 69(2), 69(2)
High Courts11 Dec 1980
A.R. Singh Vs Principal Secretary to the Govt. of Gujarat and Another
Gujarat High Court · (1981) 22 GLR 876
Bombay Police Act, 1951 — Section 26Constitution of India, 1950 — Article 226, 311(2), 311(2)
High Courts11 Dec 1980
Sabarkantha Distt. Co-op. Milk Producers Union Ltd. Vs Union of India
Gujarat High Court · (1994) 70 ELT 526 : (1982) GLH 65 : (1980) 2 GLR 560
High Courts11 Dec 1980
Shadkaran Sheduram Vs State of Gujarat and Others
Gujarat High Court · (1981) 22 GLR 1143
Bombay Police Act, 1951 — Section 26, 26Constitution of India, 1950 — Article 311(2), 311(2)
High Courts08 Dec 1980
Super Steels Vs Ahmedabad Municipal Corporation, Astodia
Gujarat High Court · AIR 1981 Guj 230 : (1981) 22 GLR 665
Bombay Provincial Municipal Corporations Act, 1949 — Section 260Civil Procedure Code, 1908 (CPC) — Section 9