High Courts19 Jul 1989
Gujarat University, Ahmedabad Vs Harita R. Trivedi and Others, etc.
Gujarat High Court · AIR 1990 Guj 181 : (1990) 2 GLR 717
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments, 1989
172 judgments · page 5 of 9
High Courts18 Jul 1989
Kaushik Transport Vs State of Gujarat and Others
Gujarat High Court · AIR 1990 Guj 102 : (1990) 1 GLR 21
Bombay Motor Vehicles Tax Act, 1958 — Section 3, 4Motor Vehicles Act, 1939 — Section 31, 4
High Courts11 Jul 1989
Homi B. Munshi Vs P.G. Shroff and Others
Gujarat High Court · (1989) 2 GLR 645 : (1991) 3 LLJ 469
Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 226Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4, 7, 7(3)
High Courts10 Jul 1989Allowed
Kaluji Govindji Thakore Vs Commissioner of Police and Others
Gujarat High Court · (1990) CriLJ 2403 : (1989) 2 GLR 617
Bombay Prohibition Act, 1949 — Section 85(1)(3)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)Penal Code, 1860 (IPC) — Section 323, 324, 504, 506, 524
High Courts07 Jul 1989Dismissed
Nanjibhai Ratnabhai Chaudhari Vs State of Gujarat
Gujarat High Court · (1991) CriLJ 2313 : (1990) 1 GLR 181
Gujarat Government Rules of Business, 1990 — Rule 51(3)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
High Courts06 Jul 1989
Girishchandra Bhagubhai Patel Vs State of Gujarat and Others
Gujarat High Court · (1990) 1 GLR 543
Criminal Procedure Code, 1973 (CrPC) — Section 162, 162Essential Commodities Act, 1955 — Section 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 15, 3(2), 3(2)
High Courts05 Jul 1989
Damayantiben Natwarlal Patel and Another Vs The Manek Chowk Co-operative Bank Ltd., Ahmedabad
Gujarat High Court · AIR 1990 Guj 89 : (1989) 2 GLR 581
Banking Companies Act, 1949 — Section 5(1)Constitution of India, 1950 — Article 227
High Courts04 Jul 1989Allowed
Babubhai Bhimjibhai Vs The District Magistrate and Others
Gujarat High Court · (1990) CriLJ 1959 : (1990) 1 GLR 75
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2)General Clauses Act, 1897 — Section 10, 3(3), 9
High Courts03 Jul 1989
Dr. Jayesh Vasudevbhai Trivedi Vs State of Gujarat and Others
Gujarat High Court · (1990) 1 GLR 278
Constitution of India, 1950 — Article 14, 14, 226, 226
High Courts03 Jul 1989
Kesharsinh Pahadsinh and Others Vs Dy. Police Commissioner and Others
Gujarat High Court · (1989) 2 GLR 1277
Gujarat Police Manual, 1975 — Rule 121, 121(3), 121(3)(c)
High Courts03 Jul 1989
Ramanbhai Ambalal Patel Vs Ishwarbhai Somabhai Patel and Others
Gujarat High Court · AIR 1990 Guj 94 : (1989) 2 GLR 561
Gujarat Panchayats (Amendment) Act, 1962 — Section 24
High Courts27 Jun 1989
F.H. Palejwala Vs State of Gujarat and Another
Gujarat High Court · (1989) 2 GLR 1222
Constitution of India, 1950 — Article 318Gujarat Public Service Commission (Conditions of Service) Regulations, 1960 — Regulation 7A, 8
High Courts26 Jun 1989
S.K. Awatramani and Another Vs State of Gujarat and Another
Gujarat High Court · AIR 1990 Guj 65 : (1990) 1 GLR 223
Constitution of India, 1950 — Article 14, 226
High Courts22 Jun 1989
Triveniben Keshavlal Parmar Vs State of Gujarat and Others
Gujarat High Court · (1990) CriLJ 1341 : (1989) 2 GLR 201
Constitution of India, 1950 — Article 14, 161, 21, 226, 72
High Courts22 Jun 1989
Manilal Ravji Nayaka and Others Vs Dhirajlal Gandabhai Desai and Another
Gujarat High Court · AIR 1990 Guj 182
Constitution (Forty-Second Amendment) Act, 1976 — Article 226, 227
High Courts22 Jun 1989
Mohammed Safi Abdul Raheman Shaikh Vs The Commissioner of Police and Another
Gujarat High Court · (1990) CriLJ 2758
Constitution of India, 1950 — Article 22
High Courts22 Jun 1989Dismissed
Mohammed Safi Abdul Raheman Shaikh Vs The Commissioner of Police and Another
Gujarat High Court · (1990) CriLJ 2758
Constitution of India, 1950 — Article 22, 22(5)
High Courts21 Jun 1989
Anjar Bullion Merchants Association and Another Vs Anjar Municipality
Gujarat High Court · (1989) 2 GLR 1319
Constitution of India, 1950 — Article 14Gujarat Municipalities Act, 1963 — Section 101, 101, 101(a)(i)
High Courts21 Jun 1989
Sindhi Lohana Ravchand Gopaldas Vs State of Gujarat
Gujarat High Court · (1991) 54 ELT 61 : (1989) 2 GLR 384
Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 9(1), 9(2)
High Courts20 Jun 1989
Babarali Ahmedali Sayed Vs The State of Gujarat
Gujarat High Court · (1991) CriLJ 1269 : (1989) 2 GLR 482
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6