High Courts08 Apr 1988
T.K. Rabari Vs State of Gujarat and Another
Gujarat High Court · (1988) 2 GLR 875 : (1989) 1 LLJ 98
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments, 1988
205 judgments · page 8 of 11
High Courts08 Apr 1988
D.R. Sanghvi and Co. Vs Virat Apartment Co-op. Housing Society Ltd. and Others
Gujarat High Court · (1989) 2 GLR 1137
Companies Act, 1956 — Section 457(1)(c), 457(1)(c), 483
High Courts05 Apr 1988
Dharoi Jalashya Matsya Udyog Sahakari Mandali Ltd. and Another Vs Gujarat Kendriya Matsya Udyog Sanstha
Gujarat High Court · AIR 1988 Guj 193 : (1988) 2 GLR 843
Gujarat Co-operative Societies Act, 1961 — Section 93, 96, 96, 96(1), 96(1)(a)
High Courts05 Apr 1988
Aniruddha A. Dave Vs State of Gujarat and Another
Gujarat High Court · AIR 1988 Guj 257 : (1988) 2 GLR 37 : (1989) 1 LLJ 66
High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 174(1), 174(3), 174(A)
High Courts05 Apr 1988
Dharoi Jalashya Matsya Udyog Sahakari Mandli Ltd. Vs Gujrat Kendriya Matsya Udyog Sanstha
Gujarat High Court · (1991) 70 CompCas 823
Gujarat Co-operative Societies Act, 1961 — Section 100
High Courts02 Apr 1988
State of Gujarat Vs Lalji Popat and Others
Gujarat High Court · (1988) 2 GLR 1073
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 147, 302, 302, 307
High Courts30 Mar 1988
Ahmedabad Khangi Prathmik Shala Sanchalak Sangh Vs State of Gujarat and Another
Gujarat High Court · AIR 1989 Guj 225 : (1989) 1 GLR 1
General Clauses Act, 1897 — Section 21
High Courts29 Mar 1988
Ajit D. Padival Vs Union of India (UOI) and Others
Gujarat High Court · (1988) 1 GLR 477
Constitution of India, 1950 — Article 19, 21, 21, 224A
High Courts29 Mar 1988
Commissioner of Income Tax Vs Sarladevi Sarabhai Trust-No. 2
Gujarat High Court · (1988) 70 CTR 185 : (1988) 172 ITR 698
Income Tax Act, 1961 — Section 11, 11(1), 11(2), 13, 13(2)
High Courts28 Mar 1988
Vijay J. Gadhvi Vs State of Gujarat and Others
Gujarat High Court · (1988) 2 GLR 902
Constitution of India, 1950 — Article 14, 16, 16, 226
High Courts28 Mar 1988
S.L.M. Maneklal Industries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1988) 70 CTR 180 : (1988) 172 ITR 176
Income Tax Act, 1961 — Section 3, 30, 31, 32, 33
High Courts28 Mar 1988
Garden Silk Weaving Factory Vs Commissioner of Income Tax
Gujarat High Court · (1988) 172 ITR 575
Income Tax Act, 1961 — Section 143, 144, 147, 271(1)
High Courts25 Mar 1988
P.P. Parekh Vs State of Gujarat
Gujarat High Court · (1989) 1 GLR 141 : (1989) 2 LLJ 267
Constitution of India, 1950 — Article 124(4)Gujarat Agricultural Lands Ceiling Act, 1960 — Section 21, 48, 50Penal Code, 1860 (IPC) — Section 193, 219, 228
High Courts25 Mar 1988
Amrutlal J. Bhatt Vs State Govt. of Gujarat and Others
Gujarat High Court · (1988) 2 GLR 841 : (1989) 1 LLJ 141
High Courts25 Mar 1988
Kathiawar Motors Vs V.T. Shah, Sales Tax Officer No. 2, Division 1, Rajkot, and Others
Gujarat High Court · (1988) 2 GLR 797 : (1988) 70 STC 132
Bombay Sales Tax Act, 1959 — Section 37, 37(1), 37(2), 40, 40(2)Gujarat Sales Tax Act, 1969 — Section 46
High Courts24 Mar 1988
Popatlal Vasudev Vyas Vs Gujarat Water Supply and Sewerage Board and Others
Gujarat High Court · (1988) 2 GLR 895 : (1989) 1 LLJ 161
High Courts23 Mar 1988
Gulam Kadar Gulam Ahmed Multani Vs State of Gujarat and Others
Gujarat High Court · (1988) 2 GLR 1042
Bombay Police Act, 1951 — Section 57(c), 57(c)Bombay Prevention of Gambling Act, 1887 — Section 12AConstitution of India, 1950 — Article 21
High Courts22 Mar 1988
Commissioner of Income Tax Vs Harshvadan Mangaldas
Gujarat High Court · (1992) 194 ITR 136
Income Tax Act, 1961 — Section 171, 2(31)
High Courts18 Mar 1988
Commissioner of Wealth-tax Vs Niranjan Narottam
Gujarat High Court · (1988) 72 CTR 220 : (1988) 173 ITR 693
Wealth Tax Act, 1957 — Section 16A, 2, 27(1), 3, 4
High Courts16 Mar 1988
Kantilal Hargovandas @ Sadhu Ramdasji Guru Ramsevakdas Vs Maniramdasji Guru Narayandasji Ramanandi Sadhu and Another
Gujarat High Court · (1988) CivCC 452 : (1988) 2 GLR 816
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6A