High Courts04 Apr 1989
Himmatbhai Prabhubhai Kanthariya Vs The Ahmedabad City Civil Court Staff Welfare Association
Gujarat High Court · (1989) 2 GLR 994
COURT ARCHIVE
Gujarat High Court judgments, 1989
172 judgments · page 7 of 9
High Courts01 Apr 1989
Dr. (Mrs.) Sudhaben S. Udar Vs Vanarajbhai Ratanbhai Jaishwal and Another
Gujarat High Court · (1989) 2 GLR 1297
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 304(A), 304(A), 312, 312, 420
High Courts31 Mar 1989
Alembic Chemical Works Co. Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1990) 1 GLR 462
Income Tax Act, 1961 — Section 256(1), 256(1), 256(2)
High Courts31 Mar 1989
The State of Gujarat Vs Lalit Mohan
Gujarat High Court · (1990) CriLJ 2341 : (1989) 2 GLR 230
Civil Procedure Code Amendment Act, 1973 — Section 251, 252, 253, 254, 255Motor Vehicles Act, 1988 — Section 112, 116Penal Code, 1860 (IPC) — Section 279, 336, 338
High Courts20 Mar 1989
Bhailal Punamchand Gandhi and Another Vs Commissioner of Wealth Tax
Gujarat High Court · (1989) 180 CTR 293 : (1989) 2 GLR 877 : (1989) 180 ITR 291 : (1990) 48 TAXMAN 136
Wealth Tax Act, 1957 — Section 18(1), 18(1)(A), 18(2A), 18B
High Courts17 Mar 1989
Mehsana Agricultural Produce Market Committee Vs State of Gujarat and Others
Gujarat High Court · (1989) 2 GLR 846
Gujarat Agricultural Produce Markets (Amendment) Act, 1985 — Section 10Gujarat Agricultural Produce Markets (Amendment) Act, 1993 — Section 34A(1)(ii)Gujarat Agricultural Produce Markets Act, 1963 — Section 34, 34A, 34A(1)(ii), 34A(1)(iii) , 59
High Courts17 Mar 1989
Chhaganbhai Motibhai Bhoi and Another Vs Anand Area Development Authority, Anand and Another
Gujarat High Court · AIR 1990 Guj 76 : (1989) 2 GLR 913
Bombay Town Planning Act, 1954 — Section 51, 52, 53, 54, 68Constitution of India, 1950 — Article 226
High Courts16 Mar 1989Dismissed
Chandravadan A. Taktawala Vs Commissioner of Wealth Tax
Gujarat High Court · (1990) 51 TAXMAN 425
Constitution of India, 1950 — Article 141, 226Income Tax Act, 1961 — Section 27Wealth Tax Act, 1957 — Section 16(1), 2(m), 2(m)(iii), 2(m)(iii)(a), 2(m)(iii)(b)
High Courts16 Mar 1989Dismissed
Manubhai Sudhabhai Sodha Vs The State of Gujarat and Another
Gujarat High Court · (1991) CriLJ 1548
Bombay Police Act, 1951 — Section 135, 56, 59Bombay Prohibition Act, 1949 — Section 66(1), 85(1)(3)Constitution of India, 1950 — Article 22(5)
High Courts16 Mar 1989
Chandravadan A. Taktawala and Others Vs Commissioner of Wealth-tax
Gujarat High Court · (1990) 182 ITR 103
Constitution of India, 1950 — Article 141, 226Income Tax Act, 1961 — Section 27Wealth Tax Act, 1957 — Section 16(1), 2, 25(2)
High Courts15 Mar 1989
Mulubha Bachubha Rathod Vs State of Gujarat and Others
Gujarat High Court · (1989) 2 GLR 1025
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 2(2), 35, 35Constitution of India, 1950 — Article 226
High Courts10 Mar 1989
State of Gujarat Vs Bharwad Jakshibhai Nagribhai and Others
Gujarat High Court · (1990) CriLJ 2531
Criminal Procedure Code, 1973 (CrPC) — Section 235Panchayats Act — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 18, 302, 307
High Courts02 Mar 1989
D.B. Chawada Vs State of Gujarat and Others
Gujarat High Court · (1990) 1 GLR 5
Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5)
High Courts02 Mar 1989
Aswin Chandulal Jaishwal Vs Dy. Commissioner of Police and Another
Gujarat High Court · (1989) 2 GLR 1429
Bombay Police Act, 1951 — Section 57 , 59, 59
High Courts01 Mar 1989
Ahmedabad Electricity Company Ltd. Vs Electricity Mazdoor Sabha and Another
Gujarat High Court · AIR 1990 Guj 80 : (1989) 2 GLR 823
Limitation Act, 1963 — Section 5
High Courts24 Feb 1989
Indrajit Vallavbhai Patel Vs Collector of Kaira and Another
Gujarat High Court · (1989) 2 GLR 865
Citizenship Act, 1955 — Section 9Constitution of India, 1950 — Article 245, 246Gujarat Municipalities Act, 1963 — Section 11(2), 11(2)
High Courts24 Feb 1989
Dhirajbhai Thakorebhai Patel and Others Vs The Special Land Acquisition Officer, Surat and Others
Gujarat High Court · AIR 1990 Guj 34 : (1989) 2 GLR 812
Land Acquisition Act, 1894 — Section 4, 5A, 6
High Courts24 Feb 1989
Natwarbhai Vrajlal Shah Vs The Gujarat Government
Gujarat High Court · AIR 1990 Guj 8 : (1989) 2 GLR 771
Constitution of India, 1950 — Article 226
High Courts23 Feb 1989
Sanjeevkumar P. and Another Vs State Bank of India and Others
Gujarat High Court · (1989) 2 GLR 747
Constitution of India, 1950 — Article 14, 16State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 31State Bank of India Act, 1955 — Section 43
High Courts21 Feb 1989
Narendra Khemabhai Parikh Vs National Textile Corporation Ltd. and Another
Gujarat High Court · (1989) 2 GLR 1030
National Textile Corporation (Gujarat) Limited Employees Conduct, Discipline and Appeal Rules, 1974 — Rule 23(e), 23(g), 32