High Courts09 Oct 1987
Assistant Collector of Customs Vs Surendra Praggar Gosai and Another
Gujarat High Court · (1988) 1 GLR 421
Criminal Procedure Code, 1973 (CrPC) — Section 3(4)Customs Act, 1962 — Section 110, 110, 110(1A), 110(1B), 110(1C)
COURT ARCHIVE
Gujarat High Court judgments, 1987
151 judgments · page 3 of 8
High Courts08 Oct 1987
M.D. Juvekar Vs Modern Bakeries (India) Ltd. and Others
Gujarat High Court · (1987) 2 GLR 1375 : (1988) 1 LLJ 433
Constitution of India, 1950 — Article 12, 14, 226Contract Act, 1872 — Section 23
High Courts08 Oct 1987
Sports Club of Gujarat Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1988) 67 CTR 233 : (1988) 171 ITR 504
Income Tax Act, 1961 — Section 10, 10(23), 10(23A), 2(24), 28
High Courts05 Oct 1987
Banaskantha District Fire Works Association Vs District Magistrate, Banaskintha and Another
Gujarat High Court · AIR 1989 Guj 48
Constitution of India, 1950 — Article 14Explosives Act, 1884 — Section 5(3)Explosives Rules, 1940 — Rule 135
High Courts05 Oct 1987
Muktinagar Co-operative Housing Society Ltd. Vs Competent Authority and Deputy Collector, Ahmedabad and Others
Gujarat High Court · AIR 1988 Guj 224 : (1988) 1 GLR 49
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(2), 5, 6
High Courts01 Oct 1987
Chandrikaben Navnitlal Dave Vs State of Gujarat and Another
Gujarat High Court · (1988) CivCC 311 : (1988) 1 GLR 117
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(3), 125(3), 247, 31, 31
High Courts01 Oct 1987
Bhanuprasad Chhotalal Shroff and Another Vs Kachhiya Amritlal Gordhandas
Gujarat High Court · (1987) 2 GLR 1336
Contempt of Courts Act, 1971 — Section 12(1), 12(3), 2(b)
High Courts01 Oct 1987
Kwality Pulp and Paper Mills Vs The Gujarat Industrial Development Corporation
Gujarat High Court · AIR 1988 Guj 104 : (1988) 1 GLR 160
Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 105
High Courts01 Oct 1987
Nehru Marg Cabin Association Vs Modasa Nagar Palika and Others
Gujarat High Court · (1988) 1 GLR 441
Constitution of India, 1950 — Article 21, 21Penal Code, 1860 (IPC) — Section 441
High Courts30 Sept 1987
B.R. Acharya and Another Vs State of Gujarat and Another
Gujarat High Court · (1988) 1 GLR 33
Constitution of India, 1950 — Article 15
High Courts30 Sept 1987
J.S. Vyas Vs Collector and Another
Gujarat High Court · (1988) 1 GLR 67
Constitution of India, 1950 — Article 226, 226, 227, 227
High Courts29 Sept 1987
Jashvidyaben C. Mehta Vs Commissioner of Income Tax
Gujarat High Court · (1988) 67 CTR 239 : (1988) 172 ITR 680
Income Tax Act, 1961 — Section 23(2), 263, 57
High Courts29 Sept 1987
Himatlal J. Vakharia Vs Urban Land Tribunal and Another
Gujarat High Court · AIR 1988 Guj 135 : (1988) 1 GLR 205
Civil Procedure Code, 1908 (CPC) — Section 152Urban Land (Ceiling and Regulation) Act, 1976 — Section 45
High Courts28 Sept 1987
Shri Dashashrimali and Vanik Jain Vidyarthi Bhuvan Trust, Rajkot Vs State of Gujarat and Another
Gujarat High Court · AIR 1988 Guj 181 : (1988) 1 GLR 427
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20
High Courts28 Sept 1987
Kumudiniben. D. Chopda and Others Vs The Ahmedabad Municipal Corporation, Ahmedabad and Others
Gujarat High Court · AIR 1989 Guj 11 : (1988) 1 GLR 266
Constitution of India, 1950 — Article 21, 226
High Courts28 Sept 1987
Parle Beverages Pvt. Ltd. and Others Vs Thakore Pratapji Kacharaji and Another
Gujarat High Court · (1988) 1 GLR 183
Criminal Procedure Code, 1973 (CrPC) — Section 482, 482Penal Code, 1860 (IPC) — Section 272, 272, 273, 273
High Courts24 Sept 1987
Patel Gordhan Kadvabhai and Others Vs Competent Authority and Additional Collector and Others
Gujarat High Court · (1988) 1 GLR 121
Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 33
High Courts24 Sept 1987
Nagindas Keshavlal Mehta and etc. Vs The Competent Authority and Deputy Collector, Rajkot and Another
Gujarat High Court · AIR 1988 Guj 162 : (1988) 1 GLR 558
Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 33(2), 34
High Courts23 Sept 1987
New Jalaram Park Co-op. Housing Society Ltd. and Another Vs Ramchandra M. Chauhan and Others
Gujarat High Court · (1988) 1 GLR 82
Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 5, 6, 8, 9Urban Land (Ceiling and Regulation) Rules, 1976 — Rule 5
High Courts23 Sept 1987
Pujaji Dhulaji Thakor Vs State of Gujarat and Another
Gujarat High Court · (1988) 1 GLR 89
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 20, 20(1)