COURT ARCHIVE

Gujarat High Court judgments, 1987

151 judgments · page 2 of 8

High Courts02 Dec 1987

Kantilal Rajhuram Thakkar Vs The Director of Agricultutal Marketing and Rural Finance, Gujarat and Another

Gujarat High Court · AIR 1989 Guj 9 : (1988) 1 GLR 376

Gujarat Agricultural Produce Markets Act, 1963 — Section 11(4)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 33

High Courts01 Dec 1987

Parshottam Dahyabhai Chunara Vs State of Gujarat and Others

Gujarat High Court · (1988) 1 GLR 342

Constitution of India, 1950 — Article 22(5), 22(5)

High Courts27 Nov 1987

Gujarat Dalit Civil and Constitutional Rights Pratipadan Samiti and etc. Vs Union of India and Others

Gujarat High Court · AIR 1988 Guj 197 : (1988) 1 GLR 290

Constitution of India, 1950 — Article 133, 14, 341(2), 366

High Courts26 Nov 1987

State of Gujarat Vs Bhagwanji Pitamber and Others

Gujarat High Court · (1988) 1 GLR 445

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307

High Courts26 Nov 1987

Ambica Tubewell Co. Vs State of Gujarat and Others

Gujarat High Court · AIR 1988 Guj 210 : (1988) 1 GLR 432

Motor Vehicles Act, 1939 — Section 2(7), 2(8)

High Courts26 Nov 1987

Der Punja Fogal Vs The District magistrate and Others

Gujarat High Court · (1989) CriLJ 233 : (1988) 1 GLR 313

Gujarat Police Act, 1951 — Section 135, 37Penal Code, 1860 (IPC) — Section 114, 2, 323, 325, 326

High Courts23 Nov 1987

Vaghari Karsan Bijal Vs State of Gujarat and Another

Gujarat High Court · (1988) 1 GLR 436

Bombay Police Act, 1951 — Section 33, 33, 33(1)(aa), 33(1)(aa), 33(2)(i)Constitution of India, 1950 — Article 19, 21, 21

High Courts21 Nov 1987

Mahendra Mills Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (1988) 2 GLR 906

Central Excises and Salt Act, 1944 — Section 4, 4General Clauses Act, 1897 — Section 6

High Courts21 Nov 1987

Rajendrakumar Natwarlal Shah Vs State of Gujarat and Another

Gujarat High Court · (1988) 1 GLR 283

Constitution of India, 1950 — Article 21Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(6), 3(2), 3(2), 3(2)

High Courts11 Nov 1987

Dilip Dineshchand Vaidya Vs Board of Management, Seth V.S. Hospital, Ahmedabad and Others

Gujarat High Court · (1988) 1 GLR 144 : (1988) 2 LLJ 473

Ahmedabad Municipal Corporation Regulations — Regulation 20(A)

High Courts10 Nov 1987

Lalitshanker Thakorbhai Desai and Another Vs State of Gujarat and Another

Gujarat High Court · (1988) 1 GLR 203

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1), 20(1)

High Courts09 Nov 1987

Perisha P. Panchal and Others Vs Gujarat State Civil Supplies Corpn. and Others

Gujarat High Court · (1988) 1 GLR 128 : (1993) 3 LLJ 100

Constitution of India, 1950 — Article 14, 16, 226Contract Labour (Regulation and Abolition) Act, 1970 — Section 2(1)

High Courts07 Nov 1987

U.K. Acharya and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 1989 Guj 81 : (1988) 1 GLR 209

Constitution of India, 1950 — Article 14Gujarat Housing Board Act, 1961 — Section 82

High Courts04 Nov 1987

K.N. Suthar and Others Vs S.J. Munsha and Others

Gujarat High Court · (1988) 1 GLR 70

Gujarat Panchayats Act, 1961 — Section 203, 203

High Courts16 Oct 1987

Naranbhai Khemdas Patel Vs State of Gujarat and Another

Gujarat High Court · AIR 1989 Guj 37 : (1988) 1 GLR 37

Constitution of India, 1950 — Article 141, 226Gujarat Panchayats Act, 1961 — Section 104(3), 12, 297, 45

High Courts16 Oct 1987

Khimji Raja Harijan Vs District Magistrate and Others

Gujarat High Court · (1988) 2 GLR 1008

Constitution of India, 1950 — Article 21, 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 3, 5National Security Act, 1980 — Section 5

High Courts15 Oct 1987

Kishor Bhanuprasad Dave and Another Vs Commissioner of Police and Another

Gujarat High Court · (1988) 2 GLR 839

High Courts13 Oct 1987

Shri Digvijay Cement Co. Ltd. Vs State of Gujarat

Gujarat High Court · (1989) 22 ECR 638 : (1991) 53 ELT 292

Central Excise Rules, 1944 — Rule 10, 173, 173B, 173C

High Courts13 Oct 1987

Quality Steels and Forgings Ltd. and Another Vs Gujarat Electricity Board and Another

Gujarat High Court · AIR 1988 Guj 121 : (1988) 1 GLR 165

Constitution of India, 1950 — Article 14Electricity Act, 1910 — Section 24, 24(2)Evidence Act, 1872 — Section 115

High Courts13 Oct 1987

Mahendra Mohanlal Mistry Vs Mehta Mohanlal Mathurdas

Gujarat High Court · AIR 1988 Guj 110

Evidence Act, 1872 — Section 114Transfer of Property Act, 1882 — Section 67