High Courts21 Feb 1989
Mohmadkhan Sherkhan Pathan and Others Vs State of Gujarat and Another
Gujarat High Court · AIR 1990 Guj 10
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6
COURT ARCHIVE
Gujarat High Court judgments, 1989
172 judgments · page 8 of 9
High Courts17 Feb 1989
B.P. Chauhan and Another Vs State of Gujarat and Others
Gujarat High Court · (1989) 2 GLR 883
Constitution of India, 1950 — Article 309Gujarat Non-Secretariat Clerks, Clerk-Typists and Typists (Direct Recruitment Procedure) Rules, 1970 — Rule 29, 29(1)(a), 30
High Courts16 Feb 1989
Gujarat Housing Board, Vijayanagar, Ahmedabad Vs Rameshbhai T. Bhatt and Another
Gujarat High Court · AIR 1990 Guj 30 : (1989) 2 GLR 253
Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 4(3), 5, 9
High Courts16 Feb 1989
C.K. Gauze Bandage Mfg. Co. and Another Vs State of Gujarat and Others
Gujarat High Court · (1989) 2 GLR 836
Drugs and Cosmetics Rules, 1945 — Rule 124C
High Courts16 Feb 1989Dismissed
Laxmansinh Vir Bahadursingh Gurkha Vs State of Gujarat and Another
Gujarat High Court · (1990) CriLJ 279
Bombay Police Act, 1951 — Section 10(2), 107, 110, 55, 56Constitution of India, 1950 — Article 22(5), 226
High Courts15 Feb 1989Dismissed
Sanghvi and Company Vs Bipinchandra Bhallal Doshi
Gujarat High Court · (1989) 1 GLR 533 : (1994) 3 LLJ 179
Industrial Disputes Act, 1947 — Section 10(2), 12(1), 22, 2A
High Courts14 Feb 1989
Shankerlal Ramjibhai Dabhi Vs State of Gujarat and Another
Gujarat High Court · (1989) 2 GLR 1041
Constitution of India, 1950 — Article 309
High Courts14 Feb 1989Dismissed
Urvish Ratilal Gandhi Vs State of Gujarat and Another
Gujarat High Court · (1990) CriLJ 1926 : (1989) 2 GLR 569
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 4, 5
High Courts13 Feb 1989
Kamlaben Vs State of Gujarat and Another
Gujarat High Court · (1989) 2 GLR 1068
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8Constitution of India, 1950 — Article 14
High Courts13 Feb 1989
Divya Ben D. Oza Vs Divisional Controller, State Road Transport Corporation, Ahmedabad
Gujarat High Court · (1989) 2 GLR 967
High Courts10 Feb 1989Dismissed
Babubhai Mahmandbhai Shaikh Vs State of Gujarat and Another
Gujarat High Court · (1990) CriLJ 653 : (1989) 1 GLR 574
Bombay Police Act, 1951 — Section 55, 56, 57, 59
High Courts09 Feb 1989
Kumkum Prakasham Vs State of Gujarat and Others
Gujarat High Court · AIR 1990 Guj 12 : (1989) 2 GLR 1109
Constitution of India, 1950 — Article 226, 299
High Courts08 Feb 1989
A.D. Amin Vs Union of India, New Delhi and Another
Gujarat High Court · AIR 1990 Guj 167 : (1989) 2 GLR 856
Constitution of India, 1950 — Article 19(1)Evidence Act, 1872 — Section 115
High Courts08 Feb 1989
Ramanlal Premchand Shah Vs Indumati Bhagwandas
Gujarat High Court · AIR 1990 Guj 1 : (1989) CivCC 394 : (1989) 1 GLR 686
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 67, Order 21 Rule 69, Order 21 Rule 69(2)
High Courts08 Feb 1989
Natvarlal Khodidas Parmar Vs District Panchayat, Jamnagar
Gujarat High Court · AIR 1990 Guj 142 : (1989) 2 GLR 909
Bombay Civil Courts Act, 1869 — Section 24, 32Bombay General Clauses Act, 1904 — Section 3(26)Civil Procedure Code, 1908 (CPC) — Section 15
High Courts07 Feb 1989
Virendrasingh Fojasingh and Others Vs Municipal Corporation of the City of Ahmedabad
Gujarat High Court · AIR 1990 Guj 40 : (1989) 1 GLR 531
Bombay Provincial Municipal Corporations Act, 1949 — Section 260, 487(1)
High Courts02 Feb 1989
The Saurashtra Cement and Chemicals Industries Ltd. Vs Adityana Gram Panchayat
Gujarat High Court · (1990) 1 GLR 344
Constitution of India, 1950 — Article 134AGujarat Panchayats (Amendment) Act, 1962 — Section 179(1)Gujarat Panchayats Act, 1961 — Section 179(1)
High Courts01 Feb 1989
Dhanbai Jashabhai Miyana Vs Commissioner of Police and Others
Gujarat High Court · (1989) 1 GLR 584
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(1)
High Courts01 Feb 1989
Krashnkumar Balakram Pande Vs Municipal Corporation of the City of Baroda and Another
Gujarat High Court · AIR 1990 Guj 20
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 134
High Courts01 Feb 1989
Swastik Bearing Co. and Another Vs Dashrathlal Chhotalal Panchal and Another
Gujarat High Court · AIR 1990 Guj 145 : (1989) 2 GLR 879
Presidency Small Cause Courts Act, 1882 — Section 41