COURT ARCHIVE

Gujarat High Court judgments, 1988

205 judgments · page 9 of 11

High Courts16 Mar 1988

Rajgor Shantilal Shivji Vs The Trustees of Jivibai alias Mongibai Will Trust and Others

Gujarat High Court · AIR 1989 Guj 57 : (1988) 2 GLR 802

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(3)Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227

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High Courts15 Mar 1988

Fatehmohmod Aliyasbhai Samanti Vs State of Gujarat

Gujarat High Court · (1988) 2 GLR 981

Motor Vehicles Act, 1988 — Section 112, 112 , 116, 116Penal Code, 1860 (IPC) — Section 279, 279, 304A, 304AProbation of Offenders Act, 1958 — Section 4

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High Courts09 Mar 1988

Chemicals and Allied Products Vs Official Liquidator

Gujarat High Court · (1989) 2 GLR 1064

Companies (Court) Rules, 1959 — Rule 272Companies Act, 1956 — Section 457

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High Courts09 Mar 1988

Dhanjibhai Desaibhai and Others Vs Bhatt Nayankwnar Natwarlal and Others

Gujarat High Court · AIR 1989 Guj 34 : (1988) 2 GLR 954

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88Constitution of India, 1950 — Article 245

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High Courts08 Mar 1988Dismissed

Maheshwari Mills Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (1989) 22 ECR 110 : (1988) 35 ELT 252

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3, 3(1), 3(3)Central Excise Rules, 1944 — Rule 2, 47, 49, 49A, 52, 52Central Excise Tariff Act, 1985 — Section 3

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High Courts08 Mar 1988

Bhikhubhlai and Others Vs State of Gujarat and Another

Gujarat High Court · (1988) 1 GLR 688

Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 5

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High Courts08 Mar 1988

Mihir Textiles Limited Vs Union of India

Gujarat High Court · (1988) 17 ECC 214 : (1988) 18 ECR 164 : (1989) 40 ELT 28 : (1988) 1 GLR 654

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3(1)Central Excise Rules, 1944 — Rule 140, 2, 47, 49, 49ACentral Excises and Salt Act, 1944 — Section 2, 3, 3(1), 37, 37(2)

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High Courts08 Mar 1988

Dayabhai Premabhai Vs Commissioner of Police and Others

Gujarat High Court · (1988) 1 GLR 580

Bombay Police Act, 1951 — Section 56, 56, 56(a), 56(b)Bombay Prohibition Act, 1949 — Section 66(1)(b), 85(1)(3)Penal Code, 1860 (IPC) — Section 147, 148, 149, 188, 336

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High Courts08 Mar 1988

Bhikhabhai Chhitabhai and Others Vs State of Gujarat and Another

Gujarat High Court · (1988) 1 GLR 688

Land Acquisition Act, 1894 — Section 18, 18Limitation Act, 1963 — Section 10, 15, 21, 22, 23

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High Courts08 Mar 1988Allowed

Bhikhubhai and others Vs State of Gujarat and another

Gujarat High Court · AIR 1989 Guj 8

Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Section 10, 11, 12, 13, 14

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High Courts07 Mar 1988

Ishabhai Umarbhai Vs State of Gujarat and Another

Gujarat High Court · AIR 1988 Guj 223

Land Acquisition Act, 1894 — Section 18(2)

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High Courts07 Mar 1988

Naranbhai Lallubhai Patel Vs B.S. Oza and Others

Gujarat High Court · (1988) 1 GLR 646

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High Courts07 Mar 1988

Mannsing Babusing Thakore Vs Commissioner of Police and Others

Gujarat High Court · (1989) CriLJ 1573 : (1988) 1 GLR 648

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 3(3)

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High Courts06 Mar 1988

Gopalbliai Becharbhai Vs State of Gujarat and Another

Gujarat High Court · AIR 1989 Guj 56 : (1988) 2 GLR 923

Land Acquisition Act, 1894 — Section 12(2), 18Limitation Act, 1963 — Section 5

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High Courts04 Mar 1988

Hussain Haji Harun alias Hussein Kabiju Vs Union of India and Others

Gujarat High Court · AIR 1988 Guj 218 : (1989) 66 CompCas 430 : (1995) 77 ELT 803

Appellate Tribunal Procedure Rules, 1982 — Rule 20Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 129E

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High Courts01 Mar 1988

Rajnikant Uttamram Vankawala Vs P.K. Bansal, Police Commissioner and Others

Gujarat High Court · (1988) 1 GLR 633

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2), 3(2), 65(e), 66(b)Penal Code, 1860 (IPC) — Section 307

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High Courts01 Mar 1988

Thakar Bhanuprasad Kripashanker Vs Jadav Mahijibhai Desaibhai

Gujarat High Court · (1988) 2 GLR 1141

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 32, 32(1A), 32(1B)Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 2A

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High Courts01 Mar 1988

State of Gujarat Vs Krushnmorari Ramkrushna Gupta and Others

Gujarat High Court · (1988) 2 GLR 965

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 320Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(a)(i), 16(1)(a)(i), 16(1A)

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High Courts26 Feb 1988

Pandya Purnaben Pranshankar and Others Vs Director of Education and Others

Gujarat High Court · (1988) 2 GLR 807

Constitution of India, 1950 — Article 14, 15, 16Gujarat Secondary Education Act, 1972 — Section 54, 54Gujarat Secondary Education Regulations, 1974 — Regulation 20(1)

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High Courts26 Feb 1988

Cotseeds Corporation Vs Cotton Corporation of India and Others

Gujarat High Court · (1988) 2 GLR 1021

Bombay Court Fees Act, 1959 — Section 6(iv)(j), 6(xi)(a), 6(xi)(a)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6

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