High Courts21 Feb 1984Allowed
Sindhi Osman Nathubhai Vs Harun Mamad Chaki and Others
Gujarat High Court · (1984) 02 GUJ CK 0002
Workmens Compensation Act, 1923 — Section 3, 3(1), 4, 4(1), 4A
COURT ARCHIVE
Gujarat High Court judgments, 1984
255 judgments · page 12 of 13
High Courts20 Feb 1984
Dr. Kiritkumar D. Gor Vs Trustees of Saraspur Dharmada Trust
Gujarat High Court · (1984) GLH 788 : (1984) 2 GLR 831
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts20 Feb 1984
Punambhai Khodabhai Parmar Vs G. Kenel Construction and Another
Gujarat High Court · (1984) 2 ACC 287
High Courts17 Feb 1984
Ratilal Devabhai Navik Vs State of Gujarat and Another
Gujarat High Court · (1985) CriLJ 96 : (1985) 1 GLR 23 : (1983) 2 GLR 657
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 136, 21, 22, 226, 32Customs Act, 1962 — Section 135
High Courts16 Feb 1984
Dr. Saroj Ramesh Vs State of Gujarat and Others
Gujarat High Court · (1984) GLH 372 : (1984) 1 GLR 689
High Courts13 Feb 1984
Ahmed Ahaiyat Saiyed (driver) and Another Vs Ibrahim Bhachal Shah and Another
Gujarat High Court · (1984) 2 ACC 323 : (1985) ACJ 83
High Courts09 Feb 1984
Bachu Laxman Vs Union of India (UOI) and Others
Gujarat High Court · (1984) 2 GLR 1336
Fundamental Rules — Rule 56
High Courts08 Feb 1984
Jashwantlal Shoubhagyachand Shah Vs Kantilal Tribhovandas Amin and Another
Gujarat High Court · (1984) GLH 977 : (1984) 2 GLR 905
Penal Code, 1860 (IPC) — Section 500, 500
High Courts08 Feb 1984
Ravindra C. Mehta Vs Musta Husein Karam Husein and Another
Gujarat High Court · (1984) 02 GUJ CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 204, 482Penal Code, 1860 (IPC) — Section 415, 420
High Courts07 Feb 1984
G.A. Parmar and Another Vs State of Gujarat and Another
Gujarat High Court · (1984) GLH 375 : (1984) 1 GLR 481
Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5), 8(5)
High Courts07 Feb 1984
Bachubhai Bhikhabhai Vs State
Gujarat High Court · (1984) 2 GLR 897
Criminal Procedure Code, 1973 (CrPC) — Section 156Penal Code, 1860 (IPC) — Section 379, 379
High Courts07 Feb 1984
N.M. Rajguru Vs Gujarat University and Others
Gujarat High Court · (1984) 1 GLR 349
Constitution of India, 1950 — Article 133(1), 134AGujarat University Act, 1949 — Section 16(1), 2(12), 2(12)
High Courts06 Feb 1984
Jethalal Girdharlal Vs State of Gujarat
Gujarat High Court · (1984) GLH 980 : (1984) 2 GLR 964
Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4Bombay Prohibition Act, 1949 — Section 66(1)(b), 66(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 255(2)
High Courts03 Feb 1984
State of Gujarat Vs Kathi Ramku Aligbhai
Gujarat High Court · (1986) CriLJ 239 : (1984) 2 GLR 224
Criminal Procedure Code, 1973 (CrPC) — Section 162Gujarat Prohibition Act, 1949 — Section 65, 66, 81, 83Penal Code, 1860 (IPC) — Section 302
High Courts03 Feb 1984
Atherton and Co. Pvt. Ltd. and Others Vs Rainbow Surgical Dressing Manufacturing Co. and Another
Gujarat High Court · (1984) 2 GLR 795
Criminal Procedure Code, 1973 (CrPC) — Section 199, 200Penal Code, 1860 (IPC) — Section 500, 500
High Courts31 Jan 1984
D.S. Vasavada Vs Chief Inspector and Others
Gujarat High Court · (1984) 2 LLJ 124
Industrial Disputes Act, 1947 — Section 10(2), 17(2), 36A, 36A(1)
High Courts31 Jan 1984
Kheda District Central Co-operative Bank Ltd. Vs Bhargav Balwantrai Vyas
Gujarat High Court · (1984) GLH 379 : (1984) 2 GLR 789 : (1984) 2 LLJ 330
Industrial Disputes Act, 1947 — Section 25B, 25F
High Courts31 Jan 1984
Sarabhai Chemicals Vs Subhas N. Pandya
Gujarat High Court · (1984) 49 FLR 244 : (1984) GLH 713 : (1984) 1 GLR 329 : (1984) 2 LLJ 75
Industrial Disputes Act, 1947 — Section 2, 25B, 25C, 25FPayment of Gratuity Act, 1972 — Section 2, 4
High Courts31 Jan 1984
Sarabhai Chemicals Staff Association Vs Sarabhai Chemicals and Another
Gujarat High Court · (1984) 1 GLR 566
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227
High Courts30 Jan 1984
Nareshkumar Kikabhai Tandel Vs State of Gujarat
Gujarat High Court · (1986) CriLJ 457 : (1984) GLH 233
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 161