High Courts13 Jul 1988
Govind Kana Vs Kana Tida Mokaria
Gujarat High Court · (1989) ACJ 210 : (1989) 1 GLR 122 : (1993) 3 LLJ 548
Evidence Act, 1872 — Section 19, 2, 22, 4
COURT ARCHIVE
Gujarat High Court judgments, 1988
205 judgments · page 6 of 11
High Courts13 Jul 1988Allowed
Govind Kana Vs Kana Tida Mokaria
Gujarat High Court · (1989) ACJ 210 : (1989) 1 GLR 122 : (1993) 3 LLJ 548
Workmens Compensation Act, 1923 — Section 2, 4(1)
High Courts07 Jul 1988
Wimco Ltd. Vs Liberty Match Co. and Others
Gujarat High Court · (1988) 2 GLR 594 : (1988) 2 GLR 1390
Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 — Section 2(1), 3Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A, 36A, 36A(3)
High Courts04 Jul 1988
Brij Kishore S. Ghosh Vs Jayantilal Maneklal Bhatt and Another
Gujarat High Court · AIR 1989 Guj 227 : (1989) 1 GLR 58
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23(3)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5
High Courts28 Jun 1988
Ghanchi Pirbhai Kala (Decd.) through his Heirs Adam Pirbhai and Others Vs Meghamal Sirumal
Gujarat High Court · (1989) 1 GLR 183
Administration of Evacuee Property Act, 1950 — Section 7(1)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)
High Courts27 Jun 1988
Manilal Ranchhoddas and Another Vs State of Gujarat
Gujarat High Court · (1989) 1 GLR 36
Bombay Land Revenue Code, 1879 — Section 40, 40Civil Procedure Code, 1908 (CPC) — Section 80Forest Act, 1927 — Section 34A
High Courts24 Jun 1988
Rajput Karansinh Gagji Vs Sub-Divisional Magistrate and Another
Gujarat High Court · (1988) 2 GLR 1402
High Courts22 Jun 1988
Gujrat State Road Transport Corporation Vs Gurunath Shahu and Others
Gujarat High Court · (1989) 1 ACC 414 : (1989) ACJ 314
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 10(2)
High Courts22 Jun 1988
Gujarat State Road Transport Corporation Vs Gurunath Shalu and Others
Gujarat High Court · (1990) 68 CompCas 121 : (1989) 1 GLR 581
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)
High Courts21 Jun 1988
Vijayben Vashram Vs State of Gujarat and Others
Gujarat High Court · AIR 1989 Guj 75 : (1989) CivCC 221 : (1988) 2 GLR 1412
Evidence Act, 1872 — Section 66, 67Succession Act, 1925 — Section 2(4), 59, 63
High Courts20 Jun 1988
Pratapbhai S. Jibhai Mahida Vs The Dist. Magistrate and Others
Gujarat High Court · (1989) CriLJ 1250 : (1988) 2 GLR 1352
High Courts18 Jun 1988
Ramkaran R. Rajput Vs Vijay Co-operative Bank Ltd. and Others
Gujarat High Court · (1990) 68 CompCas 432 : (1988) 2 GLR 655
Constitution of India, 1950 — Article 21Gujarat Co-operative Societies Act, 1961 — Section 96
High Courts18 Jun 1988
Mangalprasad Jethalal Upadhyaya Vs Tofikbhai Karimbhai and Others
Gujarat High Court · (1988) 2 GLR 1419
Criminal Procedure Code, 1973 (CrPC) — Section 202, 313Trade and Merchandise Marks Act, 1958 — Section 78, 78, 79, 79
High Courts18 Jun 1988
Physical Research Laboratory and Others Vs Dr. Mukul Sinha
Gujarat High Court · (1988) 2 GLR 1355
Constitution of India, 1950 — Article 14, 16Gujarat University Act, 1949 — Section 51a(1), 51A(1), 51A(2), 59AIndustrial Disputes Act, 1947 — Section 2(s)
High Courts18 Jun 1988
Ramkaran R. Rajput Vs Vijay Co-Op. Bank Ltd. and Others
Gujarat High Court · (1988) 2 GLR 1451
Gujarat Co-operative Societies Act, 1961 — Section 100, 100, 96, 96
High Courts17 Jun 1988
Ahmedabad New Textile Mills Vs Textile Labour Association and Another
Gujarat High Court · (1988) 2 GLR 1324 : (1994) 3 LLJ 169
Bombay Industrial Relations Act, 1946 — Section 78A(1), 79, 84(1)Constitution of India, 1950 — Article 227
High Courts16 Jun 1988
State of Gujarat Vs Jitendra Gangadas Parekh
Gujarat High Court · (1988) 2 GLR 1244
Prevention of Food Adulteration Act, 1954 — Section 16, 16(1A)(i), 16(1A)(i), 16(7)(ii), 2(ia)(j)Prevention of Food Adulteration Rules, 1955 — Rule 22A, 29
High Courts16 Jun 1988
Alok Badridas Agrawal Vs B.M. Bhatt, Superintendent, Central Excise and Another
Gujarat High Court · (1989) CriLJ 765 : (1988) 2 GLR 1404
Central Excises and Salt Act, 1944 — Section 21Criminal Procedure Code, 1973 (CrPC) — Section 162, 169, 171, 173, 174Evidence Act, 1872 — Section 25
High Courts15 Jun 1988
Brijlal Ambaram Rana Vs Commissioner of Police and Another
Gujarat High Court · (1988) 2 GLR 1239
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 3(2)
High Courts09 Jun 1988
Arun Subodhbhai Mehta and Another Vs Bhavnagar Municipal Corporation and Others
Gujarat High Court · (1988) 2 GLR 1273
Bombay General Clauses Act, 1904 — Section 21Bombay Provincial Municipal Corporations Act, 1949 — Section 19, 19Representation of the People Act, 1951 — Section 30