COURT ARCHIVE

Gujarat High Court judgments, 1988

205 judgments · page 2 of 11

High Courts17 Nov 1988

Central Engineering Works Vs Competent Authority and Additional Collector and Another

Gujarat High Court · (1989) 1 GLR 650

Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(i), 4(5), 6, 6

High Courts17 Nov 1988

Darshana Abhinav Shukla Vs Regional Manager, Allahabad Bank, Bombay and Another

Gujarat High Court · (1989) 1 GLR 536

High Courts15 Nov 1988

M.I. Isani, Executive Engineer, Sunderanagar District Panchayat Vs Surendranagar Jilla Panchayat Bandhakam Majoor Sangh

Gujarat High Court · (1989) 1 GLR 380

High Courts28 Oct 1988

Abad Dairy Dudh Vitaran Kendra Sanchalak Mandal Vs State of Gujarat and Another

Gujarat High Court · (1989) 59 FLR 398 : (1989) 1 GLR 539 : (1990) 1 LLJ 187

Constitution of India, 1950 — Article 226

High Courts28 Oct 1988

Bombay Silk Mills Ltd. and Another Vs Dayashanker, Assistant Collector and Another

Gujarat High Court · (1989) 1 GLR 678

Criminal Procedure Code, 1973 (CrPC) — Section 482, 561Customs Act, 1962 — Section 135, 135

High Courts28 Oct 1988

Avanti Organisation, Rajkot and etc. Vs The Competent Authority and Additional Collector, Rajkot and Another

Gujarat High Court · AIR 1989 Guj 129 : (1989) 1 GLR 586

Constitution of India, 1950 — Article 136Urban Land (Ceiling and Regulation) Act, 1976 — Section 10, 11, 12, 14, 16

High Courts28 Oct 1988

Arun Subodhbhai Mehta and Another Vs Bhavnagar Municipal Corporation and Others

Gujarat High Court · (1989) 1 GLR 313

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 144General Clauses Act, 1897 — Section 21, 30

High Courts19 Oct 1988

Mukeshkumar Maganlal Patel and Others Vs Director of Primary Education, Gujarat State and Another

Gujarat High Court · (1989) 2 GLR 1135

Gujarat Panchayat Service (Recruitment of Primary Teachers) Rules, 1970 — Rule 4

High Courts18 Oct 1988

Navinchandra M. Randoria and Others, etc. Vs State of Gujarat and Others

Gujarat High Court · AIR 1989 Guj 209 : (1989) 1 GLR 330

Bombay Provincial Municipal Corporations Act, 1949 — Section 210 , 211, 212, 213, 214Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 13, 28, 4, 6

High Courts14 Oct 1988

Ashwini Kumar Vadilal Patel (Dalal) Vs P.T. Mehta, Income Tax Officer and Another

Gujarat High Court · (1989) 77 CTR 216 : (1989) 1 GLR 347 : (1989) 178 ITR 385

Income Tax Act, 1961 — Section 276C

High Courts14 Oct 1988

J.K. Dave Vs State of Gujarat and Others

Gujarat High Court · (1989) 59 FLR 514 : (1989) 1 GLR 571

Constitution of India, 1950 — Article 12, 226

High Courts14 Oct 1988

B.T.X. Chemicals (P.) Ltd. and Others Vs Suraj Bhan and Another

Gujarat High Court · (1989) 76 CTR 201 : (1989) 1 GLR 181 : (1989) 177 ITR 425

Income Tax Act, 1961 — Section 276, 276C

High Courts13 Oct 1988

Manmohandas Karshandas Kharva Vs Gujarat State Road Transport Corporationn and Another

Gujarat High Court · (1989) 2 GLR 918

High Courts13 Oct 1988

Balvantsing Sursing Dabhi Vs State of Gujarat and Others

Gujarat High Court · (1990) 1 GLR 141

High Courts12 Oct 1988

Jumedar Mandal, Shree Sayaji High School Vs District Education Officer and Another

Gujarat High Court · (1989) 1 GLR 613

Constitution of India, 1950 — Article 226Gujarat Secondary Education Act, 1972 — Section 38, 38(1)

High Courts11 Oct 1988

Ashok Chimanlal Mody Vs State of Gujarat and Others

Gujarat High Court · (1989) 1 GLR 473

Bombay Prohibition Act, 1949 — Section 66(1)(b)Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 9(2)

High Courts10 Oct 1988

Mansingh Ramswarup Tomar Vs State of Gujarat and Others

Gujarat High Court · (1989) 1 GLR 481

Constitution of India, 1950 — Article 22(5), 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(1)

High Courts07 Oct 1988

Harendr R. Pandya Vs Bharuch Municipality and Others

Gujarat High Court · (1989) 1 GLR 557

Gujarat Municipalities Act, 1963 — Section 258, 258, 258(1)

High Courts30 Sept 1988

Rajibhai T. Choitani Vs State of Gujarat and Others

Gujarat High Court · (1989) 1 GLR 309

Essential Commodities Act, 1955 — Section 7, 7 , 8, 8General Clauses Act, 1897 — Section 9

High Courts30 Sept 1988

Sanjiv Bhardwaj and etc. Vs Hasmukhlal Rambhai Patel and Another

Gujarat High Court · (1989) CriLJ 1892 : (1989) 1 GLR 249

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 114, 120B, 34, 418, 420