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Gujarat High Court judgments, 1989

172 judgments · page 2 of 9

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High Courts15 Nov 1989

Gujarat Foods and Drugs Control Administration Gazetted Officers Association Vs State of Gujarat and Another

Gujarat High Court · (1990) 2 GLR 900

Constitution of India, 1950 — Article 14, 16Joint Director (Administration) Drugs Control Administration (Recruitment) Rules, 1972 — Rule 2
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High Courts27 Oct 1989

Bharatsing Nathusing Rathod and Others Vs Director General of Police, Gujarat State and Others

Gujarat High Court · (1990) 2 GLR 830

Constitution of India, 1950 — Article 14, 14, 16, 16, 309
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High Courts26 Oct 1989

Hiren Ratilal Jariwala Vs Commissioner of Police and Others

Gujarat High Court · (1990) 1 GLR 503

Bombay Police Act, 1951 — Section 56, 56
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High Courts26 Oct 1989

Dhansukh Chhotalal Joshi and Others Vs State of Gujarat

Gujarat High Court · (1990) CriLJ 2333 : (1990) 1 GLR 396

Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(2)Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 504Probation of Offenders Act, 1958 — Section 3
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High Courts24 Oct 1989

Vijaychandra Prabhatilal Sharma and Another Vs Manek Metal Syndicate

Gujarat High Court · AIR 1990 Guj 190 : (1990) 2 GLR 992

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, 42
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High Courts24 Oct 1989

Shah Chandulal Valchand Vs Amthaji Bhalaji Thakore and Others

Gujarat High Court · (1990) 1 GLR 669

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 36A, 36B, 6(2), 6(2)
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High Courts23 Oct 1989

Himatlal K. Parekh Vs Competent Authority and Deputy Collector (ULC), Rajkot and Another

Gujarat High Court · AIR 1990 Guj 130 : (1990) 1 GLR 626

Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 33
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High Courts20 Oct 1989

State of Gujarat Vs Luhar Mithu @ Harun Ismail

Gujarat High Court · (1990) 1 GLR 377

Bombay Police (Gujarat Amendment) Act, 1977 — Section 11Bombay Police Act, 1951 — Section 142, 142, 56, 56
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High Courts20 Oct 1989

Torrent Laboratories Pvt. Ltd. Vs Union of Incia

Gujarat High Court · (1991) 55 ELT 25 : (1990) 2 GLR 1017

Central Excise Rules, 1944 — Rule 12, 56A, 57, 57ACentral Excises and Salt Act, 1944 — Section 11A, 37Constitution of India, 1950 — Article 14, 19(1)
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High Courts20 Oct 1989

Mehsana District Central Co-operative Bank Ltd., Mehsana and Others Vs Merda Seva Shakari Mandli Ltd., Merda and Others, etc.

Gujarat High Court · AIR 1990 Guj 176 : (1990) 1 GLR 423

Gujarat Co-operative Societies Act, 1961 — Section 73, 74
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High Courts20 Oct 1989

R.L. Kalathia and Co., Bhavnagar Vs State of Gujarat and Others

Gujarat High Court · (1990) 1 GLR 236 : (1991) 2 LLJ 377

Industrial Disputes Act, 1947 — Section 33C(2)
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High Courts18 Oct 1989

Nitin D. Desai Vs State of Gujarat and Others

Gujarat High Court · (1990) 1 GLR 486

Gujarat Secondary Education Act, 1972 — Section 38Gujarat Secondary Education Regulations, 1974 — Regulation 33
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High Courts18 Oct 1989

Lama Prints Vs Union of India

Gujarat High Court · (1992) 61 ELT 179 : (1990) 2 GLR 145 : (1991) 189 ITR 174

Central Excises and Salt Act, 1944 — Section 35F
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High Courts18 Oct 1989

Income Tax Bar Association and Another Vs Chief Commissioner of Income Tax and Others

Gujarat High Court · (1989) 80 CTR 52 : (1990) 182 ITR 43

Wealth Tax Act, 1957 — Section 17B
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High Courts17 Oct 1989Dismissed

Municipal Commissioner, Bhavnagar Vs Nandumal Pahelmumal and Others

Gujarat High Court · (2002) 22 GLH 389

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 50
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High Courts16 Oct 1989

Natwar Textiles Processors Pvt. Ltd. and Another Vs Union of India (UOI) and Others

Gujarat High Court · (1990) 1 GLR 338

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226, 227
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High Courts12 Oct 1989

Raval Ichchhashanker Mahashanker Vs State of Gujarat and Another

Gujarat High Court · (1990) 1 GLR 291

Constitution of India, 1950 — Article 14, 14, 16, 16Prevention of Food Adulteration Act, 1954 — Section 9Senior Food Inspector (Food and Drugs Control Administration) Recruitment Rules, 1987 — Rule 2(a)
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High Courts11 Oct 1989

Vijay Mills Co. Ltd. and Others Vs State of Gujarat and Others

Gujarat High Court · (1990) 68 CompCas 597 : (1990) 1 GLR 557

Constitution of India, 1950 — Article 226, 227Gujarat Sales Tax Act, 1969 — Section 27(6)Gujarat Sales Tax Rules, 1970 — Rule 31, 79
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High Courts07 Oct 1989

Atlas Laminate Industries Vs Union of India

Gujarat High Court · (1990) 27 ECC 192 : (1991) 51 ELT 251 : (1990) 1 GLR 244

Central Excises and Salt Act, 1944 — Section 2
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High Courts06 Oct 1989

Sattar Habib Hamdani Vs Union of India

Gujarat High Court · (1990) ECR 541 : (1992) 61 ELT 220 : (1990) 1 GLR 205

Customs Act, 1962 — Section 112, 129A, 129E
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