Gujarat High Court Judgments 1989

High Courts28 Dec 1989

Sarabhai Electronics Ltd. Vs Union of India

Gujarat High Court · (1990) 53 ELT 549

Central Excise Rules, 1944 — Rule 173, 173B, 173F, 173G(2), 173G(4)Central Excises and Salt Act, 1944 — Section 35D, 6Customs Act, 1962 — Section 129C(1), 129C(2), 129C(5), 129C(6)

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High Courts27 Dec 1989

Alka Ceramics Vs Gujarat State Financial Corporation and Others

Gujarat High Court · AIR 1990 Guj 105 : (1992) 73 CompCas 209 : (1990) 1 GLR 628 : (1985) 1 GLR 57

Army Act, 1950 — Section 125Constitution of India, 1950 — Article 14, 19, 19(1), 21, 300AContract Act, 1872 — Section 172, 176

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High Courts26 Dec 1989

T.R. Mishra and Others Vs State of Gujarat and Others

Gujarat High Court · (1990) 2 GLR 1103

Bombay General Clauses Act, 1904 — Section 3(28)Bombay Industrial Relations Act, 1946 — Section 85, 9, 9(2)Constitution of India, 1950 — Article 227, 233, 234, 235, 236

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High Courts18 Dec 1989

State of Gujarat and Another Vs Sheth Construction Co.

Gujarat High Court · (1990) 1 GLR 440

Arbitration Act, 1940 — Section 20, 20, 37(1), 37(4), 37(4)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2

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High Courts18 Dec 1989

Ayubkhan Kalandarkhan Pathan Vs State of Gujarat and Others

Gujarat High Court · (1991) CriLJ 1085 : (1990) 1 GLR 473

Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 136, 14, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482

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High Courts13 Dec 1989

Gandhidham Municipality Vs Moji Furniture Works

Gujarat High Court · (1990) 2 GLR 1135

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High Courts12 Dec 1989

R. Laxmichand and Co. and Others Vs Union of India and Others

Gujarat High Court · (1990) 84 CTR 232 : (1990) 184 ITR 376

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 206C, 44AC

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High Courts11 Dec 1989

Shantilal Keshavlal Pathak Vs The Assistant Collector, Vadodara and Others

Gujarat High Court · AIR 1990 Guj 147 : (1990) 1 GLR 549

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23Electricity Act, 1910 — Section 12(2)

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High Courts08 Dec 1989

Kantilal Shiva Bhai Thakkur Vs State of Gujarat

Gujarat High Court · (1990) 2 ACC 594

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 279, 279, 304, 304

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High Courts08 Dec 1989

Kantilal Shivabhai Thakkar Vs State of Gujarat

Gujarat High Court · (1990) CriLJ 2500 : (1990) 2 GLR 785

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4), 342, 360Evidence Act, 1872 — Section 25, 8Penal Code, 1860 (IPC) — Section 279, 304A, 71

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High Courts07 Dec 1989

Karaniba Vs Gujarat Electricity Board and Another

Gujarat High Court · (1990) 2 GLR 1003

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High Courts05 Dec 1989

Food Corporation of India Workers'' Union Vs Food Corporation of India and Others

Gujarat High Court · (1990) 1 GLR 384

Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 12, 13, 14, 16

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High Courts26 Nov 1989

Rushvi Estate and Investments (P) Ltd. Vs Official Liquidator of Shri Ambica Mills Ltd.

Gujarat High Court · (1989) 11 GUJ CK 0001

Companies Act, 1956 — Section 125, 293(1), 441(2), 446, 531(1)

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High Courts23 Nov 1989

Soleman Galsinghbhai Christian @ Soleman Vs Smt. Nisha Sahai Achuthan and Others

Gujarat High Court · (1990) 1 GLR 420

Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)

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High Courts22 Nov 1989

Ghanchi Husen Umar Udiya Vs Ghanchanbai Marum Daud Jadia and Others

Gujarat High Court · (1990) 1 GLR 431

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 , 5, 5

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High Courts20 Nov 1989

Karsanbhai H. Parmar Vs Director of Prohibition and Excise and Another

Gujarat High Court · (1990) 1 GLR 505

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High Courts20 Nov 1989

State Trading Corporation of India Ltd. Vs Variava Transport Service and Others

Gujarat High Court · (1990) 1 GLR 301

Arbitration Act, 1940 — Section 34, 34Civil Procedure Code, 1908 (CPC) — Section 80

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High Courts18 Nov 1989

Zaverchand Gaekwad Pvt. Ltd. Vs Union of India

Gujarat High Court · (1991) ECR 632 : (1992) 61 ELT 225 : (1990) 2 GLR 872

Central Excises and Salt Act, 1944 — Section 2, 3

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High Courts17 Nov 1989

Mansukhlal P. Unadkar Vs State of Gujarat and Others

Gujarat High Court · (1990) 1 GLR 621

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High Courts16 Nov 1989

Manubhai Kalidas Patel Vs State of Gujarat and Others

Gujarat High Court · (1990) 2 GLR 742

Constitution of India, 1950 — Article 226, 226Gujarat Entertainment Tax Act, 1977 — Section 13, 13

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Gujarat High Court judgments, 1989