High Courts29 Sept 1988
Chinubhai Nanalal and Others Vs Additional Spl. Land Acquisition Officer
Gujarat High Court · AIR 1989 Guj 123 : (1989) 1 GLR 153
Civil Procedure Code, 1908 (CPC) — Section 34Land Acquisition Act, 1894 — Section 48
COURT ARCHIVE
Gujarat High Court judgments, 1988
205 judgments · page 3 of 11
High Courts29 Sept 1988
Sidiq Haji Ismail Vs State of Gujarat and Others
Gujarat High Court · (1989) 1 GLR 354
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 9(1), 9(1)
High Courts28 Sept 1988
Rabari Kalubhai Valabhai of Deesa and etc. Vs State of Gujarat and Others
Gujarat High Court · AIR 1989 Guj 168 : (1988) 2 GLR 1472
Gujarat Municipalities Act, 1963 — Section 32, 32(3), 33Gujarat Panchayats Act, 1961 — Section 323, 55, 55(4)
High Courts26 Sept 1988
Rahimbhai Abdulbhai Vs The State of Gujarat and Others
Gujarat High Court · (1989) CriLJ 2132
Constitution of India, 1950 — Article 22Essential Commodities Act, 1955 — Section 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 10, 3
High Courts21 Sept 1988
Nathalal Bahechardas Patel Vs State of Gujarat and Others
Gujarat High Court · (1989) 1 GLR 350
Gujarat Entertainment Tax Act, 1977 — Section 10, 10, 8, 8, 8(1)Gujarat Entertainment Tax Rules, 1979 — Rule 15, 15(2), 6, 7, 9(1)
High Courts19 Sept 1988
Thakhatsinh Motisinh Parmar and Another Vs District Superintendent of Police and Another
Gujarat High Court · (1989) 2 GLR 935
Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 223, 223, 224, 224, 324
High Courts19 Sept 1988
Kirit Kumar Somalal Jani Vs Regional Provident Fund Commissioner and Another
Gujarat High Court · (1989) 1 GLR 233 : (1989) 2 LLJ 236
High Courts14 Sept 1988
Bhikhabhai Thakerbhai Patel Vs Commissioner of Police and Others
Gujarat High Court · (1990) CriLJ 10
Constitution of India, 1950 — Article 21 , 22(5)
High Courts13 Sept 1988
Chhotalal Girdharlal Gheewala Vs District Panchayat
Gujarat High Court · (1989) 1 GLR 376
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(4)(a), 4(4)(a), 5(11)(c)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103
High Courts13 Sept 1988
Mody Mansukhram Punjiram (Decd.) through his LRs. and Heir and Another Vs Shah Babulal Dahyabhai and Others
Gujarat High Court · (1989) 1 GLR 476
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts08 Sept 1988
Gujarat State Fertilizer Co. Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1989) 1 GLR 497
Industrial Disputes Act, 1947 — Section 10, 13, 2, 31, 31(1)
High Courts08 Sept 1988
Popat Mohan Vaghari Vs State of Gujarat and Others
Gujarat High Court · (1989) 1 GLR 412
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(4), 3(4), 9
High Courts07 Sept 1988Allowed
Windel Submersible Pvt. Ltd. Vs Union of India (UOI)
Gujarat High Court · (1993) 45 ECR 60 : (1989) 23 ECR 117 : (1992) 61 ELT 421
High Courts07 Sept 1988
Vanja Gopalji Damji and Others Vs Gondal Municipality
Gujarat High Court · (1989) 1 GLR 175
Constitution of India, 1950 — Article 226, 226
High Courts06 Sept 1988Dismissed
Khemabhai Virabhai and Others Vs Ashok Mills Co. Ltd. and Others
Gujarat High Court · (1989) 1 GLR 80 : (1994) 3 LLJ 1020
Bombay Industrial Relations Act, 1946 — Section 2, 3(13)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts05 Sept 1988
Patel Vashram Copalbhai and Others Vs State of Gujarat and Another
Gujarat High Court · AIR 1989 Guj 231 : (1989) 1 GLR 128
Land Acquisition Act, 1894 — Section 18
High Courts02 Sept 1988
Suleman Husa Devji Vs State of Gujarat and Another
Gujarat High Court · (1989) 1 GLR 101
Penal Code, 1860 (IPC) — Section 143, 143, 147, 147, 148
High Courts01 Sept 1988
Sarlaben Virsing and Another Vs State of Gujarat and Another
Gujarat High Court · (1989) CriLJ 1211 : (1989) 1 GLR 55
Criminal Procedure Code, 1973 (CrPC) — Section 173, 319
High Courts30 Aug 1988
Manubhai @ Manibhai Parshottamdas Patel and Another Vs Ramchandra Bhogilal Bhatt and Others
Gujarat High Court · (1989) 1 GLR 146
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1B), 32G, 84(c), 84(c)
High Courts30 Aug 1988
Babubhai Jahurbhai Saiyed Vs State of Gujarat and Others
Gujarat High Court · (1989) 2 GLR 820