High Courts24 Dec 1986
Abdul Latif Vs State of Gujarat and Others
Gujarat High Court · (1987) CriLJ 1943 : (1987) 2 GLR 837
Constitution of India, 1950 — Article 226Gujarat Police Act, 1951 — Section 56
COURT ARCHIVE
Gujarat High Court judgments, 1986
164 judgments · page 1 of 9
High Courts23 Dec 1986
Gujarat State Road Transport Corporation Vs Union of India and Others
Gujarat High Court · (1987) 2 ACC 80 : (1987) ACJ 734 : AIR 1988 Guj 13 : (1987) 1 GLR 559
Motor Vehicles Act, 1939 — Section 110, 110
High Courts23 Dec 1986
Raunaq International Ltd. Vs Ota Kandla Pvt. Ltd. and Another
Gujarat High Court · AIR 1987 Guj 213 : (1987) CivCC 99 : (1987) 1 GLR 599
Civil Procedure Code, 1908 (CPC) — Section 10
High Courts15 Dec 1986
Ahmedabad Shaher Stanik Swaraj Nagarik Samitee, Ahmedabad and Another etc. Vs V.N. Desai and Others etc.
Gujarat High Court · AIR 1988 Guj 39 : (1987) 2 GLR 1130
Constitution of India, 1950 — Article 226
High Courts03 Dec 1986
Vedprakash Devkinandan Chiripal and etc. Vs State of Gujarat and Another
Gujarat High Court · AIR 1987 Guj 253 : (1987) 2 GLR 1345
Constitution of India, 1950 — Article 21, 22, 226Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 7(l)
High Courts01 Dec 1986
C.M. Parikh and Others Vs V.M. Mehta and Others
Gujarat High Court · (1987) 1 GLR 362
Constitution of India, 1950 — Article 226, 226, 309
High Courts13 Nov 1986
Shantilal Mohanlal Shah Vs Chandrakant Ambalal Thakkar and Another
Gujarat High Court · (1987) 2 GLR 784
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173, 385(1)(iii)Penal Code, 1860 (IPC) — Section 420
High Courts12 Nov 1986
Ashokbhai Zinabhai Rana Vs State of Gujarat and Another
Gujarat High Court · (1987) 2 GLR 719
Bombay Police Act, 1951 — Section 59, 59, 60, 60, 60(3)
High Courts11 Nov 1986
Ramesh Ramkishan Rohila Vs State of Gujarat
Gujarat High Court · (1987) 2 GLR 746
High Courts11 Nov 1986
Union of India Vs Abdul Sattar Abdul Gani
Gujarat High Court · (1988) 15 ECC 202 : (1988) 15 ECR 254 : (1988) 37 ELT 541 : (1987) 2 GLR 822
Customs Act, 1962 — Section 135, 140A
High Courts11 Nov 1986
Babubhai Jashbhai Patel and Another Vs State of Gujarat and Another
Gujarat High Court · AIR 1988 Guj 1 : (1987) 2 GLR 710
Constitution of India, 1950 — Article 226
High Courts21 Oct 1986
Devjibhai Kalabhai Patel Vs State of Gujarat and Others
Gujarat High Court · (1988) CriLJ 1135 : (1987) 2 GLR 741
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5AConstitution of India, 1950 — Article 22
High Courts17 Oct 1986
Manjibhai Issabhai Vs State of Gujarat
Gujarat High Court · (1987) 2 GLR 782
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(2)
High Courts16 Oct 1986
Kaushik Jagmohan Upadhyaya Vs State of Gujarat
Gujarat High Court · (1987) 2 GLR 737
Constitution of India, 1950 — Article 14, 14 , 16, 16, 309Gujarat Judicial Services Recruitment Rules, 1961 — Rule 5(3)(b)
High Courts13 Oct 1986
Commissioner of Income Tax Vs Minal Rameshchandra
Gujarat High Court · (1987) 167 ITR 507 : (1987) 66 STC 294
Income Tax Act, 1961 — Section 143(2), 2(13), 2(47), 256, 263
High Courts08 Oct 1986
Kishore Amrutlal Patel Vs Rajiv Takru and Others
Gujarat High Court · (1988) CriLJ 826 : (1987) 2 GLR 1031
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AEssential Commodities Act, 1955 — Section 3, 5, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts08 Oct 1986
Radhakrishan Biharilal Vs Chatursingh Govindsingh Thakar
Gujarat High Court · AIR 1987 Guj 220 : (1987) 1 GLR 419
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 47Provincial Small Cause Courts Act, 1887 — Section 24
High Courts08 Oct 1986
K.K. Arora and Sons Vs Meghraj and Sons
Gujarat High Court · (1987) 1 GLR 427
Civil Procedure Code Amendment Act, 1976 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Oct 1986
State of Gujarat Vs Harishkumar S. Vyas and Others
Gujarat High Court · (1987) 2 GLR 931
Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 304APrevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts03 Oct 1986
Ashokkumar Chimanlal Modi Vs Chinubhai Nanalal Shah and Another
Gujarat High Court · (1987) 2 GLR 888
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145, 146, 309