COURT ARCHIVE

Gujarat High Court judgments, 1989

172 judgments · page 3 of 9

High Courts05 Oct 1989Dismissed

Aslambhai Ibrahimbhai Memon and Another Vs The State of Gujarat

Gujarat High Court · (1990) CriLJ 1787 : (1990) 1 GLR 150

Constitution of India, 1950 — Article 25(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20(2), 33, 36, 37

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High Courts03 Oct 1989

Siyaram Gopichand Gupta and Others Vs The State of Gujarat

Gujarat High Court · (1990) CriLJ 2435 : (1990) 2 GLR 905

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 167, 438(2), 94

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High Courts25 Sept 1989

Bhupendrakumar Singhal Vs P.R. Mehta and Another

Gujarat High Court · AIR 1990 Guj 48 : (1990) 1 GLR 82

Constitution of India, 1950 — Article 226, 311

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High Courts21 Sept 1989

Arvind Manishanker Trivedi and Others Vs State of Gujarat and Others

Gujarat High Court · (1990) 1 GLR 168

Constitution of India, 1950 — Article 14, 16Gujarat Civil Services (Revision of Pay) Rules, 1975 — Rule 11Saurashtra University Act, 1965 — Section 3, 3

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High Courts20 Sept 1989

Sarabhai M. Chemicals Vs Union of India

Gujarat High Court · (1990) 29 ECC 228 : (1991) ECR 794 : (1995) 76 ELT 34

Central Excises and Salt Act, 1944 — Section 37B

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High Courts15 Sept 1989

Vikrambhai Punjabhai Palkhiwala Vs S.M. Ajbanj, Recovery Office and Others

Gujarat High Court · (1990) 1 GLR 67 : (1990) 182 ITR 413

Income Tax Act, 1961 — Section 146, 147, 148, 156, 220(6)Income Tax Rules, 1962 — Rule 73

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High Courts15 Sept 1989

Prabhatbhai Kamabhai Miatra Vs District Superintendent of Police and Another

Gujarat High Court · (1990) 2 GLR 983

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 3Bombay Police Act, 1951 — Section 157A, 157A, 25(2)(a) , 8Constitution of India, 1950 — Article 226

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High Courts15 Sept 1989Dismissed

Shardulbhai Lakhmanbhai Pancholi and Another Vs State of Gujarat

Gujarat High Court · (1990) CriLJ 1275 : (1989) 2 GLR 666 : (1990) 1 RCR(Criminal) 347

Constitution of India, 1950 — Article 134(1), 134A, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 167, 167(1), 167(2), 167(2)Penal Code, 1860 (IPC) — Section 114, 147, 148, 302, 307

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High Courts14 Sept 1989Dismissed

Suresh Ramtirath Yadav Vs State of Gujarat

Gujarat High Court · (1990) CriLJ 1834 : (1990) 1 GLR 104

Constitution of India, 1950 — Article 14, 21, 22, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 309, 309(2), 344, 344(1), 439Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 12, 12(4), 13, 13(1), 16

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High Courts14 Sept 1989

Dinker V. Trivedi Vs Assistant Collector of Customs

Gujarat High Court · (1990) 25 ECC 438 : (1990) 27 ECR 285 : (1991) 51 ELT 267 : (1989) 2 GLR 704

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High Courts12 Sept 1989Dismissed

Shilaben Yogeshkumar Shah Vs Shah Yogesh Kumar Vithaldas

Gujarat High Court · (1990) CivCC 212 : (1991) CriLJ 2474 : (1990) 1 DMC 542 : (1990) 1 GLR 58

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 24

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High Courts12 Sept 1989

Saraswati Dyeing and Printing Works Vs Union of India

Gujarat High Court · (1990) 29 ECC 232 : (1991) ECR 301 : (1993) 66 ELT 193 : (1990) 2 GLR 759

Central Excises and Salt Act, 1944 — Section 35, 4Constitution of India, 1950 — Article 226, 227

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High Courts12 Sept 1989

Soma Textiles Vs Union of India

Gujarat High Court · (1990) 26 ECC 326 : (1991) 51 ELT 225 : (1990) 1 GLR 145

Central Excise Rules, 1944 — Rule 173Q, 9, 96ACentral Excises and Salt Act, 1944 — Section 4

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High Courts12 Sept 1989

Gujarat Heavy Chemicals Ltd. Vs Assistant Collector of Customs

Gujarat High Court · (1990) 27 ECC 197 : (1993) 66 ELT 162 : (1990) 1 GLR 346

Central Excises and Salt Act, 1944 — Section 35Civil Procedure Code, 1908 (CPC) — Section 115Coal Mines (Conservation and Development) Act, 1974 — Section 6, 7

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High Courts31 Aug 1989