High Courts13 Jul 1983
Girjashankar Prabhashankar Raval Vs Manharlal Jetashankar Dave
Gujarat High Court · (1983) 2 GLR 1357
Constitution of India, 1950 — Article 226, 32Presidency Small Cause Courts Act, 1882 — Section 41
COURT ARCHIVE
Gujarat High Court judgments, 1983
233 judgments · page 7 of 12
High Courts13 Jul 1983
State Vs Nazirbhai Kasambhai Vora
Gujarat High Court · (1984) GLH 175 : (1983) 2 GLR 1495
Forest Act, 1927 — Section 52, 53, 54, 54, 55, 55
High Courts13 Jul 1983
Shri Tran Devadi Mandir Trust and Others Vs Dilipkumar Babulal Shah and Another
Gujarat High Court · (1984) GLH 259 : (1984) 2 GLR 938
Bombay Rent Act, 1977 — Section 18Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9
High Courts08 Jul 1983
Prafulchandra Kantilal Bhojak Vs Rameshchandra Pharelal Shah and Another
Gujarat High Court · (1983) 2 GLR 1353
Gujarat Municipalities Act, 1963 — Section 155(7), 155(7)
High Courts08 Jul 1983
Champak Vashram Vs Dbaramsi Pola of Rajkot and Others
Gujarat High Court · AIR 1984 Guj 18 : (1983) 2 GLR 1381
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 41 Rule 1, Order 41 Rule 3, 107(2, 9
High Courts08 Jul 1983
Usha Ratilal Dave Vs Arun B. Dave
Gujarat High Court · (1984) GLH 333 : (1984) 1 GLR 81
Civil Procedure Code, 1908 (CPC) — Section 13Criminal Procedure Code, 1973 (CrPC) — Section 483Evidence Act, 1872 — Section 41
High Courts06 Jul 1983
N.S. Madhavan Vs Physical Research Laboratory and Another
Gujarat High Court · (1983) 2 GLR 1465
High Courts05 Jul 1983
A.P. John and Others Vs State of Gujarat and Others
Gujarat High Court · (1983) 2 GLR 1478
Gujarat Government Servants (Lower Standard and Higher Standard Gujarati Language Examination) Rules, 1970 — Rule 4(c), 5(2)
High Courts05 Jul 1983
Shashikant Kanubhai and Others Vs State
Gujarat High Court · (1984) GLH 164 : (1983) 2 GLR 1500
Penal Code, 1860 (IPC) — Section 109, 109, 366, 366, 376
High Courts04 Jul 1983
Kirtikumar Dhanjibhai Patel Vs Muljibhai Parbatbhai Patel and Others
Gujarat High Court · (1983) 2 GLR 1435
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 4, Order 30 Rule 4
High Courts01 Jul 1983
State of Gujarat Vs Jagubhai Nagarji Mistry
Gujarat High Court · (1984) 1 GLR 144
Factories Act, 1948 — Section 21(l)(iv)(c) , 21(l)(v)(c), 66(l)(b), 66(l)(b)
High Courts30 Jun 1983
State of Gujarat Vs Motilal Himatlal Shah
Gujarat High Court · (1984) 1 GLR 504 : (1983) 2 GLR 1404
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 135(1), 135A, 135AImports and Exports (Control) Act, 1947 — Section 3
High Courts28 Jun 1983
COMMISSIONER OF INCOME TAX Vs MISS. YERABEN R. AMIN.
Gujarat High Court · (1993) 115 CTR 120
Income Tax Act, 1961 — Section 256(1), 256(1), 263, 80G
High Courts28 Jun 1983
Ketan Shivkumar Trivedi Vs Gujarat Higher Secondary Education Board, Gandhinagar
Gujarat High Court · AIR 1984 Guj 47 : (1983) 2 GLR 1373
Constitution of India, 1950 — Article 226
High Courts28 Jun 1983
Commissioner of Income Tax Vs Yeraben R. Amin
Gujarat High Court · (1993) 115 CTR 120
Income Tax Act, 1961 — Section 256(1), 263
High Courts27 Jun 1983
Gujarat Electricity Board Vs State of Gujarat and Another
Gujarat High Court · (1984) 1 GLR 51 : (1984) 2 LLJ 370
Employees State Insurance Act, 1948 — Section 2(12)Factories Act, 1948 — Section 2
High Courts27 Jun 1983
Mahmoed Sharif Kasamji Rangawala Vs Amibai Allabux Rangawala and Another
Gujarat High Court · AIR 1984 Guj 90 : (1983) 2 GLR 1481
Civil Procedure Code Amendment Act, 1968 — Order 6 Rule 2Specific Relief Act, 1963 — Section 6
High Courts27 Jun 1983
State Vs Patel Keshavlal Hiralal and Another
Gujarat High Court · (1983) 2 GLR 1094
Criminal Procedure Code, 1973 (CrPC) — Section 212, 215Penal Code, 1860 (IPC) — Section 408, 408, 477, 477A
High Courts26 Jun 1983
Oriental Fire and General Insurance Co. Ltd. Vs Husseinbhai Abdulbhai Shaikh and Others
Gujarat High Court · (1987) 62 CompCas 841
Motor Vehicles Act, 1939 — Section 95(2)
High Courts24 Jun 1983
R.J. Solanki Vs Gita Transport Co.
Gujarat High Court · (1984) 2 ACC 119
Central Motor Vehicles Rules, 1989 — Rule 110Constitution of India, 1950 — Article 133Motor Vehicles Act, 1988 — Section 5(3), 94, 95, 95(1)(b)(ii), 96