High Courts25 Feb 1985
Ramniklal Manilal Bhatt Vs Ramanlal Nathubhai Kapadia
Gujarat High Court · (1985) 2 GLR 901
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g)Constitution of India, 1950 — Article 14, 19
COURT ARCHIVE
Gujarat High Court judgments, 1985
312 judgments · page 14 of 16
High Courts25 Feb 1985
Saudagarsing Chhajusing and Others Vs Jashodaben and Another and Ranjitsingh Valusing Jadeja
Gujarat High Court · (1985) 2 ACC 243 : (1986) ACJ 1070 : (1986) ACJ 107
Motor Vehicles Act, 1988 — Section 81, 81
High Courts25 Feb 1985
Hemantkumar Dahyabhai Prajapati Vs State of Gujarat and Another
Gujarat High Court · (1985) 2 GLR 1036
Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 16(1)(a), 20AA, 7
High Courts22 Feb 1985
Mansingh Chhajuram Yadav and Another Vs State of Gujarat
Gujarat High Court · (1985) 2 GLR 895
Prevention of Food Adulteration Act, 1954 — Section 16(i)(a)(i), 16(i)(a)(i), 7(i)(v), 7(i)(v)
High Courts21 Feb 1985
Gujarat State Road Transport Corpn. Vs Sugrbanu and Others Sugrabanu and Others Vs Gujarat State Road Transport Corpn.
Gujarat High Court · (1985) 1 ACC 513 : (1987) ACJ 101
High Courts21 Feb 1985
Indravadan Joshi Vs Govt. of Gujarat and Others
Gujarat High Court · (1985) 1 GLR 549 : (1985) 2 LLJ 571
Constitution of India, 1950 — Article 14, 226
High Courts20 Feb 1985
D.N. Anerao Vs Maheshkumar Kantilal Soni and Others
Gujarat High Court · (1986) 9 ECC 76 : (1987) 27 ELT 32 : (1985) 2 GLR 1370
Criminal Procedure Code, 1973 (CrPC) — Section 245Customs Act, 1962 — Section 135, 135A
High Courts19 Feb 1985
Canara Bank Vs Gordhandas Damodardas and Another
Gujarat High Court · (1986) 2 GLR 1188
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46C, Order 21 Rule 46D, Order 21 Rule 46E, Order 38 Rule 5, Order 38 Rule 7
High Courts18 Feb 1985
Patel Nagji Madhu and Others Vs Bai Rajubai Heirs of Deceased Masuba1 and Another
Gujarat High Court · (1985) 2 GLR 875
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31(4)(b), 31(4)(b)Constitution of India, 1950 — Article 226
High Courts15 Feb 1985
Mahendra P. Desai Vs State of Gujarat and Others
Gujarat High Court · (1985) 2 GLR 1056
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 173(8)
High Courts13 Feb 1985
Manubhai Babubhai Patel Vs Deputy Conservator of Forests and Another
Gujarat High Court · (1985) 2 GLR 836
Constitution of India, 1950 — Article 227Forest Act, 1927 — Section 61A, 61A, 61D
High Courts12 Feb 1985Dismissed
National Insurance Co. Ltd. Vs Smt. Nathibai Chaturbhuj and Others, Parvatibai Nathabhai and Others and Kanji Damji and Others
Gujarat High Court · (1986) 60 CompCas 283
Motor Vehicles Act, 1939 — Section 95(1), 95(2), 96(2)
High Courts12 Feb 1985
National Insurance Co. Ltd. Vs Nathibai and Others, Parvatibai Nathabhai and Others and Kanji Damji and Others
Gujarat High Court · (1986) 1 ACC 185 : (1987) ACJ 39
Motor Vehicles Act, 1988 — Section 95(1)(b)(i), 96(2)(b)(i)(a)
High Courts12 Feb 1985
Natvarlal Maganlal Amin (Deed. Through his Heirs and LRs.) and Others Vs Amin Thakorbhai Maganbhai
Gujarat High Court · (1985) 1 GLR 533
Arbitration Act, 1940 — Section 31, 31, 32, 33, 33
High Courts12 Feb 1985
State of Assam Vs Amiruddin and Others
Gujarat High Court · (1986) CriLJ 1913
Criminal Procedure Code, 1973 (CrPC) — Section 300, 320, 378, 395, 401Penal Code, 1860 (IPC) — Section 379
High Courts12 Feb 1985
New India Assurance Co. Ltd. Vs Shakuben and Others
Gujarat High Court · (1985) 2 ACC 141 : (1986) ACJ 778 : (1987) 62 CompCas 876
Motor Vehicles Act, 1939 — Section 96
High Courts08 Feb 1985
Bhanuprasad Manishanker Raval Vs State of Gujarat
Gujarat High Court · (1985) 2 GLR 759
Criminal Procedure Code, 1973 (CrPC) — Section 354(4)Income Tax Act, 1961 — Section 227, 277
High Courts08 Feb 1985
Bipin Textile Dyeing and Printing Industries Vs State of Gujarat and Another
Gujarat High Court · (1985) 2 GLR 1138
Criminal Procedure Code, 1973 (CrPC) — Section 313, 313
High Courts07 Feb 1985
Shri Ambica Mills Ltd. Vs The Steel Authority of India Ltd. and Others
Gujarat High Court · (1985) 2 GLR 664
Constitution of India, 1950 — Article 14, 14, 141, 19, 226