High Courts14 Feb 1983
Ibrahim Shah Mohamad Vs Noor Ahmed Noor Mohamed
Gujarat High Court · AIR 1984 Guj 126 : (1983) 2 GLR 961
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Limitation Act, 1963 — Section 6Partnership Act, 1932 — Section 4
COURT ARCHIVE
Gujarat High Court judgments, 1983
233 judgments · page 11 of 12
High Courts14 Feb 1983
Patel Engineering Co. Ltd. Vs C.B. Rathi and Another
Gujarat High Court · (1984) 2 GLR 970 : (1985) 151 ITR 542
Income Tax Act, 1961 — Section 139, 140A, 143(3), 145(1), 148Income Tax Rules, 1962 — Rule 40
High Courts09 Feb 1983Allowed
General Manager, Western Railway Vs Lala Nanda
Gujarat High Court · (1983) 02 GUJ CK 0021
Employees State Insurance (Amendment) Act, 1966 — Section 43Employees State Insurance Act, 1948 — Section 43, 51, 52Industrial Disputes Act, 1947 — Section 10, 10(1), 2(11), 2A
High Courts08 Feb 1983
Jiviben Vs Patel Dahyalal Lakhudas
Gujarat High Court · AIR 1984 Guj 6 : (1984) GLH 155 : (1983) 2 GLR 871
Hindu Marriage Act, 1955 — Section 13(2)
High Courts07 Feb 1983
Mohanlal Gosaibhai Bhagat Vs State
Gujarat High Court · (1984) 1 GLR 103
Constitution of India, 1950 — Article 161Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 300(4), 300(4), 302, 302
High Courts04 Feb 1983
Gopaldas Bakulbhai Rana Vs Lunawada Nagar Panchayat and Others
Gujarat High Court · AIR 1986 Guj 105
Gujarat Gram and Nagar Panchayats (Procedure) Rules, 1963 — Rule 5, 6Gujarat Panchayats (Amendment) Act, 1962 — Section 44, 48(5)
High Courts02 Feb 1983
V.M. Vankar (Macwana) Vs Indian Farmers Fertiliser
Gujarat High Court · (1983) 1 GLR 725
Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(1), 10(1), 33C(2)
High Courts01 Feb 1983
Nanabhai Shankerbhai Vasava Vs The Commandant Group-X and Another
Gujarat High Court · (1983) 2 GLR 1143
High Courts31 Jan 1983
Union of India Vs Tata Chemicals, Mithapur
Gujarat High Court · (1984) 2 ECC 91 : (1983) ECR 467D : (1983) 12 ELT 776
Central Excises and Salt Act, 1944 — Section 2, 4, 4(4)
High Courts31 Jan 1983
Soni Natverlal Prabhudas and Another Vs State of Gujarat and Others
Gujarat High Court · (1983) CriLJ 1124 : (1983) 2 GLR 945
Constitution of India, 1950 — Article 21, 22, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 155, 156, 157, 158Gujarat Police Act, 1951 — Section 64
High Courts31 Jan 1983
Gujarat State Financial Corporation Vs National Rifles Ltd. and Others
Gujarat High Court · (1983) 2 GLR 924
Gujarat Public Moneys (Recovery of Dues) Act, 1979 — Section 3, 3(4), 4, 4(1)(b), 7(1)
High Courts28 Jan 1983
Abasaheb Dinkarrao Bhonsle Vs The Collector, Valsad and Others
Gujarat High Court · AIR 1984 Guj 14 : (1983) 2 GLR 1009
Bombay Land Requisition Act, 1948 — Section 6
High Courts28 Jan 1983
The Sindhy Resettlement Corporation Ltd. Vs Ambavi Raghu
Gujarat High Court · AIR 1983 Guj 233 : (1983) 2 GLR 1035
Arbitration Act, 1940 — Section 20, 20(4), 8
High Courts27 Jan 1983
B.K. Suthar Vs State and Another
Gujarat High Court · (1983) 2 GLR 932
Bombay Civil Services Rules, 1959 — Rule 171Bombay Primary Education Act, 1923 — Section 26(b)Constitution of India, 1950 — Article 309
High Courts25 Jan 1983
Harsukh Hemchand Parekh Vs State
Gujarat High Court · (1983) 1 GLR 610
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 30Penal Code, 1860 (IPC) — Section 409, 409, 477, 477A
High Courts25 Jan 1983
Kharva Hiralal Damji Vs Shri Vichai Ratnabash and Another
Gujarat High Court · (1983) 1 GLR 584
Criminal Procedure Code, 1973 (CrPC) — Section 247, 256, 256, 300, 300Penal Code, 1860 (IPC) — Section 500, 500
High Courts24 Jan 1983
Harmanbhai Bhulabhai by Lrs. and Others Vs Dahyabhai Babarbhai Patel and Others
Gujarat High Court · AIR 1984 Guj 15 : (1983) 1 GLR 758
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 32G, 49C
High Courts21 Jan 1983
S.R. Patel Vs State of Gujarat and Others
Gujarat High Court · (1983) 1 GLR 740
High Courts21 Jan 1983
Commercial Ahmedabad Mills Company Limited Vs Income Tax Officer
Gujarat High Court · (1983) 36 CTR 187 : (1983) 144 ITR 839
Income Tax Act, 1961 — Section 147
High Courts21 Jan 1983Dismissed
Prabhudas Kalyanji and Others Vs Haji Hasan Haji Yusuf Maklal and Others
Gujarat High Court · AIR 1983 Guj 119 : (1983) 1 GLR 792
Bombay District Municipal Act, 1901 — Section 123, 50Gujarat Municipalities Act, 1963 — Section 146, 146(1), 148, 185, 2(22)Specific Relief Act, 1963 — Section 37