High Courts11 Aug 1988Allowed
Acron Pharmaceuticals Vs Union of India (UOI) and Others
Gujarat High Court · (1989) 23 ECR 229
Central Excises and Salt Act, 1944 — Section 11A, 11A
COURT ARCHIVE
Gujarat High Court judgments, 1988
205 judgments · page 5 of 11
High Courts10 Aug 1988
Memon Yakubbhai Janmohmed and Another Vs State of Gujarat
Gujarat High Court · (1989) CriLJ 1843 : (1989) 2 GLR 862
Penal Code, 1860 (IPC) — Section 300, 302, 304, 323
High Courts09 Aug 1988
Surajmal Kanaiyalal Soni Vs State of Gujarat
Gujarat High Court · (1989) CriLJ 1678 : (1990) 2 GLR 207 : (1989) 1 GLR 44
Criminal Procedure Code, 1973 (CrPC) — Section 167, 173, 309Essential Commodities Act, 1955 — Section 11
High Courts08 Aug 1988
Ramesh Lallu Jakhra Vs State of Gujarat and Others
Gujarat High Court · (1989) 2 GLR 850
Criminal Procedure Code, 1973 (CrPC) — Section 432, 432Customs Act, 1962 — Section 135, 135Prisons Act, 1894 — Section 59
High Courts08 Aug 1988
J.J. Shrimali Vs District Development Officer, Mehsana and Others
Gujarat High Court · (1989) 1 GLR 396
Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 2, 25B, 25C, 25E, 25F
High Courts04 Aug 1988
Nareshkumar Ambalal Modi Vs State of Gujarat and Others
Gujarat High Court · (1989) 1 GLR 288
Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3, 3, 3(1)
High Courts03 Aug 1988
Arun Paper Products Vs Union of India (UOI) and Others
Gujarat High Court · (1990) CivCC 16 : (1989) 1 GLR 51
High Courts01 Aug 1988
Bithko Traders and Another Vs V.M. Traders
Gujarat High Court · (1989) 1 GLR 169
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2, Order 21 Rule 2(2A), 47
High Courts29 Jul 1988
Devjibhai B. Chudasama and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1989 Guj 22 : (1988) 2 GLR 1339
Gujarat Town Planning and Urban Development Act, 1976 — Section 3, 6, 7Gujarat Town Planning and Urban Development Rules, 1979 — Rule 7
High Courts29 Jul 1988
Union of India Vs Wood Papers Ltd.
Gujarat High Court · (1991) 53 ELT 189 : (1989) 2 GLR 1323
Central Excise Rules, 1944 — Rule 11, 7
High Courts29 Jul 1988
Jagjivanbhai Motirai Vs State of Gujarat and Others
Gujarat High Court · (1989) 1 GLR 283
Constitution of India, 1950 — Article 14Land Acquisition Act, 1894 — Section 17(1), 4, 4, 5A, 9(1)
High Courts29 Jul 1988
Jayantilal R. Agraval Vs The Gujarat Electricity Board, Baroda and Others
Gujarat High Court · AIR 1989 Guj 220 : (1989) 1 GLR 163
Constitution of India, 1950 — Article 14
High Courts28 Jul 1988
Yashwantlal A. Patel Vs Inspecting Assistant Commissioner of Income Tax
Gujarat High Court · (1989) 1 GLR 608 : (1989) 179 ITR 164
Income Tax Act, 1961 — Section 147, 269D, 269G, 269H
High Courts26 Jul 1988
Yashwantlal A. Patel Vs Inspecting Assistant Commissioner
Gujarat High Court · (1989) 47 TAXMAN 462
Income Tax Act, 1961 — Section 147, 269G, 269H
High Courts22 Jul 1988
Bai Lilavati and Others Vs Vallabhbhai Morarji and Others
Gujarat High Court · AIR 1989 Guj 156 : (1989) 1 GLR 67
Civil Procedure Code, 1908 (CPC) — Order 32 Rule 7
High Courts22 Jul 1988
Pramodbhai Bhulabhai Desai Vs Officer on Special Duty No. 2, (Land Acquisition), Ahmedabad and Others
Gujarat High Court · AIR 1989 Guj 187 : (1989) 1 GLR 194
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Land Acquisition Act, 1894 — Section 11, 3, 4, 5A, 6
High Courts18 Jul 1988
Associated Cement Companies Ltd. and Another Vs Union of India and Others
Gujarat High Court · (1988) 2 GLR 1295 : (1989) 1 LLJ 599
Industrial Disputes Act, 1947 — Section 25, 25FFF
High Courts18 Jul 1988
Commissioner of Wealth Tax Vs Niranjan Narottam Pankore Naka
Gujarat High Court · (1988) 41 TAXMAN 18
Finance Act, 1976 — Section 1(2), 27(1), 27(3), 27(3)(b)Wealth Tax Act, 1957 — Section 16A, 2(m), 2(m), 3, 4
High Courts14 Jul 1988
Vikramsinh Pravinsinh Rana and etc. Vs State of Gujarat and Another
Gujarat High Court · (1989) CriLJ 1576 : (1988) 2 GLR 1336
Constitution of India, 1950 — Article 22
High Courts13 Jul 1988
Balugiri Manigiri Goswami Vs Additional Development Commissioner, Gujarat State and Others
Gujarat High Court · (1989) 2 GLR 808
Gujarat Panchayats Act, 1961 — Section 60(5)(a)