High Courts21 Aug 1989
Gujarat State Machine Tools Corpn. Ltd. Vs A.I. Shaikh and Another
Gujarat High Court · (1990) 1 GLR 614 : (1994) 3 LLJ 1191
Industrial Disputes Act, 1947 — Section 10(1)
COURT ARCHIVE
Gujarat High Court judgments, 1989
172 judgments · page 4 of 9
High Courts19 Aug 1989
A.C. Barot Vs District Superintendent of Police and Others
Gujarat High Court · (1990) 2 GLR 888
Bombay Police Act, 1951 — Section 25Penal Code, 1860 (IPC) — Section 323, 323, 504, 504
High Courts19 Aug 1989
Maheshchandra Morarji Jani and Others Vs S.M. Shukla and Others
Gujarat High Court · AIR 1990 Guj 171 : (1990) 2 GLR 753
Arbitration Act, 1940 — Section 14, 2(c), 30Bombay Court Fees Act, 1959 — Section 6(iv)(i)
High Courts19 Aug 1989
Indravadan Pranlal Shah Vs General Manager, Ahmedabad Telephones District Kharpur and Another
Gujarat High Court · AIR 1990 Guj 85 : (1990) CivCC 417 : (1990) 1 GLR 297
Constitution of India, 1950 — Article 14, 226, 245Telegraph Act, 1885 — Section 7Telegraph Rules, 1951 — Rule 2, 421, 443
High Courts19 Aug 1989
Representatives of Harmanbhai Lallubhai Lalitbhai Gordhanbhai @ Karchiya Vs Maganbhai Mathurabhai Patel and Others
Gujarat High Court · AIR 1990 Guj 100 : (1990) 1 GLR 192
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 12, 47Succession Act, 1925 — Section 214 , 214(1)
High Courts19 Aug 1989
Koli Lambhabhai Bhanabhai and Another Vs Shukla Harilal Narmadashanker
Gujarat High Court · (1990) 1 GLR 50
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37, Order 21 Rule 37, 51, 51Constitution of India, 1950 — Article 21
High Courts17 Aug 1989
Usmangani Abdulrehman Mansuri Vs State of Gujarat and Another
Gujarat High Court · (1990) 1 GLR 325
Factories Act, 1948 — Section 51, 51
High Courts17 Aug 1989
Yeast Alco Enzymes Limited Vs State of Gujarat and Others
Gujarat High Court · (1990) 1 GLR 362
High Courts17 Aug 1989
State of Gujarat Vs Sypoi Alambhai Jamalbhai
Gujarat High Court · (1990) 1 GLR 122
Criminal Procedure Code, 1973 (CrPC) — Section 350, 482Penal Code, 1860 (IPC) — Section 408, 408
High Courts14 Aug 1989
V.V. Bhramkshtriya and Others Vs State of Gujarat and Another
Gujarat High Court · (1990) 1 GLR 256
Constitution of India, 1950 — Article 309Gujarat Service of Engineers Class-I Recruitment Rules, 1979 — Rule 2, 3
High Courts11 Aug 1989
Commissioner of Jamnagar Municipal Corpn. and Another Vs Vijaykumar Bhagwanji and Another
Gujarat High Court · (1991) 1 ACC 61
Motor Vehicles Act, 1939 — Section 95, 95(2)(b)(ii)Railways Act, 1989 — Section 113, 122, 66, 68, 82A
High Courts11 Aug 1989
Commissioner, Jamnagar Municipal Corporation, Jamnagar and Another Vs Vijaykumar Bhagwanji and Another
Gujarat High Court · (1990) ACJ 712 : AIR 1990 Guj 134 : (1990) 1 GLR 664
Motor Vehicles Act, 1939 — Section 95
High Courts09 Aug 1989Allowed
State of Gujarat Vs Gulamnabi alias Fakir Mohmad and Another
Gujarat High Court · (1990) CriLJ 2245 : (1990) 1 GLR 60
Criminal Procedure Code, 1973 (CrPC) — Section 350Penal Code, 1860 (IPC) — Section 114, 453, 506, 506(2)
High Courts07 Aug 1989
State of Gujarat and Another Vs Mulchand Lakhansinh Shah
Gujarat High Court · (1990) CriLJ 2399 : (1990) 1 GLR 195
Essential Commodities Act, 1955 — Section 3, 6B, 6B(1), 6C, 6C(2)
High Courts29 Jul 1989
Chandrakant Girdharlal Soni Vs State of Gujarat
Gujarat High Court · (1990) CriLJ 2256 : (1990) ECR 361 : (1991) 54 ELT 172 : (1990) 1 GLR 166
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 124
High Courts28 Jul 1989
Patel Dadubhai Narsibhai (Decd.) through his heirs and LRs. Jayaben D. Patel and Others Vs Gujarat Electricity Board
Gujarat High Court · (1990) 1 GLR 673
Contract Act, 1872 — Section 73, 73Electricity Act, 1910 — Section 24
High Courts28 Jul 1989
Gulammahomad Noormahomad Qureshi Vs State of Gujarat and Others
Gujarat High Court · (1990) 1 GLR 1
Bombay Police Act, 1951 — Section 56, 59, 59, 60, 60
High Courts25 Jul 1989Allowed
State of Gujarat Vs Dhirajlal Pranshankar Bhatt and etc. etc.
Gujarat High Court · (1990) CriLJ 2122 : (1990) 1 GLR 201
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 250, 256, 256(1), 300, 386
High Courts25 Jul 1989
Chittaranjan Ghanshyambhai Brahmbhatt Vs State of Gujarat and Others
Gujarat High Court · (1989) 2 GLR 1366
Gujarat Municipalities (President and Vice-President) Election Rules, 1964 — Rule 9(2), 9(4)Gujarat Municipalities Act, 1963 — Section 19
High Courts20 Jul 1989
Milan Travels Vs The General Manager, Western Railway, Bombay and Another
Gujarat High Court · AIR 1990 Guj 137 : (1989) 2 GLR 565
Authorisation of Rail Travellers Service Agents Rules, 1985 — Rule 3(4)Constitution of India, 1950 — Article 14Railways Act, 1890 — Section 47