High Courts17 Jul 1987
Bodu Tarmamad Vs Dt. Supdt. of Police, Jamnagar and Another
Gujarat High Court · (1988) 1 GLR 101 : (1988) 2 LLJ 171
Gujarat Civil Services (Conduct) Rules, 1971 — Rule 3(1)
COURT ARCHIVE
Gujarat High Court judgments, 1987
151 judgments · page 6 of 8
High Courts15 Jul 1987
Major Parvesh Chander Suri Vs Union of India (UOI) and Others
Gujarat High Court · (1987) 2 GLR 1043
Army Act, 1950 — Section 161, 21, 41(2), 71Army Rules, 1954 — Rule 19Constitution of India, 1950 — Article 20, 226, 227, 227(4), 227(4)
High Courts14 Jul 1987
N.G. Kotle Vs Ahmedabad Municipal Corporation and Another
Gujarat High Court · (1987) 2 GLR 1269 : (1988) 1 LLJ 392
High Courts08 Jul 1987
Boricha Valabhai Nathubhai Vs State of Gujarat and Others
Gujarat High Court · (1988) CriLJ 281 : (1987) 2 GLR 1230
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 20, 21, 22Customs Act, 1962 — Section 124
High Courts06 Jul 1987
DHRANGADHRA MUNICIPALITY Vs DHRANGADHRA CHEMICAL WORKS LTD. (F.A. NO. 48 OF 1974) DHRANGADHRA CHEMICAL WORKS LTD. v. STATE OF GUJARAT AND ANOTHER. (SPL. C.A. NO. 1729 OF 1977).
Gujarat High Court · (1988) 174 ITR 77
Contract Act, 1872 — Section 72, 72
High Courts06 Jul 1987
Dhrangadhra Municipality Vs Dhrangadhra Chemical Works Ltd. Dhrangadhra Chemical Works Ltd. Vs State of Gujarat and Another
Gujarat High Court · (1988) 35 ELT 88 : (1988) 1 GLR 388
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 141, 265, 300A, 39AContract Act, 1872 — Section 148, 7, 70, 72
High Courts02 Jul 1987
Patel Evelin Ranchhodbhai Vs Gujarat Ayurved University, Jamnagar
Gujarat High Court · (1987) 2 GLR 1299 : (1988) 1 LLJ 447
Industrial Disputes Act, 1947 — Section 25F
High Courts02 Jul 1987
State of Gujarat Vs Anwar Hasan Subhania
Gujarat High Court · (1988) CriLJ 1335 : (1987) 2 GLR 1340
Penal Code, 1860 (IPC) — Section 302, 309
High Courts02 Jul 1987
P.N. Roal and Others Vs State of Gujarat and Others
Gujarat High Court · (1987) 2 GLR 996 : (1988) 1 LLJ 355
Gujarat Account Service Rules, 1964 — Rule 5(1)
High Courts01 Jul 1987
Rajkot Cancer Society Vs Municipal Corporation, Rajkot
Gujarat High Court · AIR 1988 Guj 63 : (1987) CivCC 272 : (1987) 2 GLR 981
Civil Procedure Code, 1908 (CPC) — Section 24
High Courts30 Jun 1987
Dineshkumar Himatlal Nimavat Vs State of Gujarat and Another
Gujarat High Court · (1987) 2 GLR 1146
Constitution of India, 1950 — Article 14, 16
High Courts29 Jun 1987
Regional Director, ESIC, Ahmedabad Vs Batulbibi and Another
Gujarat High Court · (1988) ACJ 146 : (1987) 2 GLR 1099 : (1988) 2 LLJ 29
Employees State Insurance Act, 1948 — Section 2(6A), 2(8), 51A
High Courts19 Jun 1987
Chairman, ONGC and Another Vs R.A. Parmar and Another
Gujarat High Court · (1987) 2 GLR 925 : (1988) 1 LLJ 331
Constitution of India, 1950 — Article 227
High Courts16 Jun 1987
Bipinchandra G. Dalal and Another Vs State of Gujarat and Another
Gujarat High Court · (1987) 2 GLR 971
Bombay Land Revenue Code, 1879 — Section 211, 211, 65
High Courts16 Jun 1987
Mafatlal Damodardas Parekh Vs Union of India and Others
Gujarat High Court · (1987) 14 ECC 217 : (1987) 13 ECR 1167 : (1987) 31 ELT 891
Customs Act, 1962 — Section 127
High Courts16 Jun 1987
Navinchandra Dahyabhai Patel Vs State of Gujarat and Another
Gujarat High Court · AIR 1988 Guj 138 : (1987) 2 GLR 864
Bombay Land Revenue Code, 1879 — Section 211, 214, 65Constitution of India, 1950 — Article 226
High Courts16 Jun 1987
Khushaliben Ashumal Variani and Others Vs Manilal Prabhudas Chauhan and Others
Gujarat High Court · (1987) 2 ACC 290 : (1988) ACJ 133
High Courts15 Jun 1987
Usmanbhai Dawoodbhai Memon and Others Vs State of Gujarat
Gujarat High Court · (1987) 2 GLR 982
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 439, 439, 482, 482Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 16, 3, 4
High Courts12 Jun 1987
Usmanbhai Pareedbhai and Others Vs State of Gujarat
Gujarat High Court · (1987) CriLJ 1955 : (1988) 1 RCR(Criminal) 226
Arms Act, 1959 — Section 27Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 235
High Courts15 May 1987
Union of India (UOI) and Others Vs Maj. Virendrarai J. Kharod
Gujarat High Court · (1987) 2 GLR 1020
Army Act, 1950 — Section 191Army Rules, 1954 — Rule 22, 23, 24, 24(1)(b), 25Constitution of India, 1950 — Article 226, 226