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Gujarat High Court judgments, 1986

164 judgments · page 8 of 9

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High Courts10 Feb 1986Allowed

Abdul Mamad Mithani and Others Vs The State of Gujarat and Others

Gujarat High Court · (1987) 11 ECC 318 : (1986) 2 GLR 1380

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 2, 3, 8, 9Constitution of India, 1950 — Article 21, 22, 226
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High Courts10 Feb 1986

Abdula Mamad Mithani and etc. Vs State of Gujarat and Others

Gujarat High Court · (1986) CriLJ 1880 : (1986) 2 GLR 628

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 2, 3, 8, 9Constitution of India, 1950 — Article 21, 22, 226
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High Courts06 Feb 1986

Revaben P. Parmar and Others Vs R.R. Yadav and Others

Gujarat High Court · (1986) 2 ACC 423 : (1987) ACJ 815

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High Courts05 Feb 1986

Mahboob Ibrahim Patel Vs B.K. Jha, Commissioner of Police and Others

Gujarat High Court · (1987) CriLJ 2 : (1986) 2 GLR 1358

Arms Act, 1959 — Section 2, 3Gujarat Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 114, 145, 148, 149, 153A
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High Courts05 Feb 1986

Natwar Rubber Product Vs G.S. Kagzi and Others

Gujarat High Court · (1987) 12 ECC 333 : (1987) 27 ELT 216 : (1986) 2 GLR 199

Central Excises and Salt Act, 1944 — Section 2(F)
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High Courts04 Feb 1986

Continental Construction Ltd. and Others Vs State of Gujarat and Another

Gujarat High Court · AIR 1987 Guj 66 : (1986) 2 GLR 884

Constitution of India, 1950 — Article 226
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High Courts29 Jan 1986Dismissed

Broach Municipality Vs Raiben Chimanlal and Others

Gujarat High Court · (1987) ACJ 698 : (1987) 54 FLR 93 : (1986) 2 GLR 129 : (1993) 3 LLJ 90

Workmens Compensation Act, 1923 — Section 3
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High Courts28 Jan 1986Allowed

Chemicoat Ltd. Vs Union of India (UOI)

Gujarat High Court · (1986) 7 ECC 236 : (1986) 25 ELT 528

Limitation (Amendment) Act, 1963 — Article 113, 24, 92Limitation Act, 1908 — Article 120, 62
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High Courts28 Jan 1986

Oriental Fire and General Insurance Company Vs Aminbhai Pirmohomad Master and Others

Gujarat High Court · (1987) ACJ 87 : (1989) 65 CompCas 148 : (1986) 2 GLR 234

Motor Vehicles Act, 1939 — Section 95
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High Courts24 Jan 1986

Abdul Razak Gulam Nabi Mansuri Vs Managing Trustees of Timba Masjid, Rasulmiya Allarakhamiya Malik and Others

Gujarat High Court · (1986) 1 GLR 633

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(4), 11(4)
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High Courts23 Jan 1986

Manharlal Nenshi Vs Meena Agencies

Gujarat High Court · (1986) 2 GLR 1079

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(1), 141, 141
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High Courts23 Jan 1986Allowed

Anopsinh Jatubha Vs V.K. Gupta, Dist. Police Officer and Others

Gujarat High Court · (1986) 2 GLR 1 : (1986) 1 GLR 153 : (1994) 3 LLJ 839

Bombay Civil Services Rules, 1959 — Rule 33
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High Courts21 Jan 1986

Ghanshyam Kisan Borikar Vs L.D. Engineering College and Others

Gujarat High Court · AIR 1987 Guj 83

Constitution of India, 1950 — Article 341, 342
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High Courts21 Jan 1986

Indotex Machinery Works Vs Assistant Collector of Central Excise and Others

Gujarat High Court · (1986) 9 ECC 296 : (1986) 9 ECR 698

Central Excises and Salt Act, 1944 — Section 35F
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High Courts17 Jan 1986

Vijaybir Alias Abbal Dada Devisinh Rajput Vs I.S. Shethi, Police Superintendent, ''C'' Division and Others

Gujarat High Court · (1986) 2 GLR 841

Bombay Police Act, 1951 — Section 10(2), 56(b), 56(b), 59, 59Criminal Procedure Code, 1973 (CrPC) — Section 360
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High Courts15 Jan 1986

Chitra Publicity Co. Vs Municipal Corporation of the city of Ahmedabad and Another

Gujarat High Court · (1986) 2 GLR 1049

Bombay Provincial Municipal Corporations Act, 1949 — Section 79(a), 79(b), 79(c), 79(c)
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High Courts15 Jan 1986

Mukesh Gopaldas Patel Vs A.I. Saiyed and Another

Gujarat High Court · (1987) CriLJ 667 : (1986) 2 GLR 14

Constitution of India, 1950 — Article 226Gujarat Police Act, 1951 — Section 56, 59, 60
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High Courts13 Jan 1986

Manju Singh Vs The Dean, B.J. Medical College and Others

Gujarat High Court · AIR 1986 Guj 175 : (1986) 2 GLR 1147

Constitution of India, 1950 — Article 16, 341(1), 366(24)Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1956 — Section 3(1)
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High Courts10 Jan 1986

State of Gujarat Vs Mangaldas Kanchanlal Rana

Gujarat High Court · (1986) 2 GLR 1400

Contempt of Courts Act, 1971 — Section 6, 6
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High Courts09 Jan 1986

Babu Kishan Kahar Vs Dy. Commissioner of Police and Another

Gujarat High Court · (1986) 1 GLR 553

Bombay Police Act, 1951 — Section 56, 56(b), 60
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