High Courts08 Oct 1985
State of Gujarat Vs Karamsi Nayabhai Patel
Gujarat High Court · (1986) 1 GLR 673
Criminal Procedure Code, 1973 (CrPC) — Section 438, 44(1), 44(2)Evidence Act, 1872 — Section 27
COURT ARCHIVE
Gujarat High Court judgments, 1985
312 judgments · page 5 of 16
High Courts04 Oct 1985
Kathi Harsur Rukhad Vs State of Gujarat and Others
Gujarat High Court · (1986) CriLJ 1627 : (1986) 1 GLR 682
Constitution of India, 1950 — Article 226Gujarat Police Act, 1951 — Section 2, 55, 56, 57, 59
High Courts03 Oct 1985
S.H. Sanghvi Vs State of Gujarat and Another
Gujarat High Court · (1986) 1 GLR 222
Bombay Civil Services Rules, 1959 — Rule 327, 327
High Courts03 Oct 1985
Ansuyaben Hemantsingh Jadeja Vs Anirudhsinh Harisinh Zala and Another
Gujarat High Court · (1986) 2 GLR 1303
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125Evidence Act, 1872 — Section 114(g), 114(g)
High Courts03 Oct 1985
Nandkishore Sakarlal Vs Controller of Estate Duty
Gujarat High Court · (1987) 163 ITR 199
Estate Duty Act, 1953 — Section 9(2)
High Courts03 Oct 1985
Commissioner of Income Tax Vs Visnagar Taluka Mazdoor Sahakari Mandali Limited
Gujarat High Court · (1986) 51 CTR 57 : (1987) 163 ITR 224
Income Tax Act, 1961 — Section 27, 28, 36(1), 37
High Courts03 Oct 1985
Whitco Ltd. Vs Collector of Central Excise and Another
Gujarat High Court · (1986) 1 GLR 246
High Courts01 Oct 1985
Commissioner of Income Tax Vs Khodidas Motiram Panchal
Gujarat High Court · (1986) 50 CTR 166 : (1986) 161 ITR 99
Income Tax Act, 1961 — Section 261, 28, 29, 30, 31
High Courts01 Oct 1985
Commissioner of Income Tax Vs Namlabhai Bhanabhai
Gujarat High Court · (1986) 51 CTR 27 : (1987) 163 ITR 189
Income Tax Act, 1961 — Section 132, 139(2), 142(1), 144, 271(1)
High Courts30 Sept 1985
Gujarat State Road Transport Corporation Vs Minaxiben Ranchhodbhai Chauhan and Others
Gujarat High Court · (1986) 2 ACC 143
High Courts30 Sept 1985
V.S. Makwana Vs Jagdishkumar Karsandas and Another
Gujarat High Court · (1986) 1 GLR 710
Bombay Shops and Establishments Act, 1948 — Section 52(b), 52(b), 52(e)
High Courts27 Sept 1985
COMMISSIONER OF WEALTH TAX Vs SMT. JAMNABAI TOPANDAS and Others
Gujarat High Court · (1986) 51 CTR 283
Land Acquisition Act, 1894 — Section 18
High Courts27 Sept 1985
Commissioner of Wealth Tax Vs Jamnabai Topandas and Others
Gujarat High Court · (1986) 51 CTR 283
Land Acquisition Act, 1894 — Section 11, 18, 26Wealth Tax Act, 1957 — Section 27(2)
High Courts25 Sept 1985
Patel Vimlaben Bhailalbhai Vs Motavar Chhotabhai Ishwarbhai and Others
Gujarat High Court · (1986) 1 GLR 270
Contract Act, 1872 — Section 128, 145, 145
High Courts25 Sept 1985
Shri Sanyojan Co-operative Housing Society Ltd. Vs Surajben and Others
Gujarat High Court · AIR 1986 Guj 118 : (1985) 2 GLR 1340
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 80, 9Land Acquisition Act, 1894 — Section 11, 16, 17, 17(4), 3Land Acquisition Rules — Rule 1, 2
High Courts25 Sept 1985
Chandulal Alias Maganlal Devchand Vs B.B. Chavda Superintendent of Custom and Another
Gujarat High Court · (1986) 1 GLR 500
Customs Act, 1962 — Section 108, 135(1)(b), 135(1)(b), 135(1)(b)(ii)
High Courts24 Sept 1985
Datu Chimanrao Marathe Vs State of Gujarat
Gujarat High Court · (1986) CriLJ 1998 : (1986) 2 GLR 1044
Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433, 433APenal Code, 1860 (IPC) — Section 302, 55
High Courts24 Sept 1985
Food Corporation of India Employees Union (Ahmedabad Unit) and Others Vs Food Corporation of India and Others
Gujarat High Court · (1986) 1 GLR 341
Food Corporations Act, 1964 — Section 45, 45
High Courts24 Sept 1985
Abdul Rasid Abdul Hamid Shaikh Vs Commissioner of Police and Another
Gujarat High Court · (1986) 2 GLR 759 : (1986) 2 GLR 1120
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 3
High Courts23 Sept 1985
Hashmukhlal Harjivandas Sanghvi Vs Ishwarlal Jethalal Parekh and Others
Gujarat High Court · (1986) 1 GLR 257
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(K)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 115, 115, 115(1)(a)