High Courts15 Dec 1990
Gujarat Agro Industries Corporation Vs Union of India
Gujarat High Court · (1994) 46 ECC 300 : (1992) 43 ECR 306 : (1991) 54 ELT 23
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 2
COURT ARCHIVE
Gujarat High Court judgments, 1990
221 judgments · page 2 of 12
High Courts15 Dec 1990
Akhil Bharat Pravas Co. Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 GLR 442
Bombay Motor Vehicles Tax Act, 1958 — Section 14Constitution of India, 1950 — Article 226, 227
High Courts15 Dec 1990Dismissed
Gujarat Electricity Board Vs Hind Mazdoor Sabha
Gujarat High Court · (1991) 1 GLR 577 : (1995) 3 LLJ 218
Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)
High Courts13 Dec 1990
Mohmad Husain Chotumiya Shaikh Vs Taraben Manilal Shah
Gujarat High Court · (1991) 1 GLR 585
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 28
High Courts12 Dec 1990
Saurashtra Cement and Chemical Industries Ltd. Vs U.O.I.
Gujarat High Court · (1991) 55 ELT 467
Central Excise Rules, 1944 — Rule 10, 57Central Excises and Salt Act, 1944 — Section 11A, 12, 3, 37, 37(1)
High Courts11 Dec 1990
Dattu Nathu Kudekar and Another Vs The National Insurance Company and Others
Gujarat High Court · (1991) 2 ACC 8 : (1991) ACJ 743 : AIR 1991 Guj 126 : (1991) 1 GLR 534
Motor Vehicles Act, 1939 — Section 110, 95
High Courts11 Dec 1990
Sakinabibi and Another Vs Gujarat State Road Transport Corporation
Gujarat High Court · (1993) 1 ACC 171
Workmens Compensation Act, 1923 — Section 3 , 30, 30, 4A(3)
High Courts10 Dec 1990
Chemicoat Ltd. Vs Union of India
Gujarat High Court · (1991) 34 ECC 205 : (1991) ECR 503 : (1992) 61 ELT 371
Central Excises and Salt Act, 1944 — Section 2
High Courts10 Dec 1990
Gujarat Water Supply and Severage Board, Gandhinagar Vs Sundardas Hukumatram Shivanani
Gujarat High Court · AIR 1991 Guj 170 : (1991) 2 GLR 825
Partnership Act, 1932 — Section 69(3)Transfer of Property Act, 1882 — Section 6
High Courts07 Dec 1990
Special Land Acquisition Officer, Broach Vs Punjabhai Narshibhai Patel and etc.
Gujarat High Court · AIR 1991 Guj 161 : (1991) 1 GLR 482
Land Acquisition Act, 1894 — Section 23
High Courts07 Dec 1990
Panatar Arvindbhai Ratilal Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 GLR 451
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 397, 403
High Courts06 Dec 1990
Suresh Jugalkishore and Others Vs Superintendent, Central Prison and Others
Gujarat High Court · (1991) 2 GLR 708
Constitution of India, 1950 — Article 21, 21Prisons Act, 1894 — Section 31, 32
High Courts06 Dec 1990
Rajai Tirathdas Rupchand and Co. Vs Laxmanbhai Vensimal Rajai
Gujarat High Court · (1991) 2 GLR 1204
Trade and Merchandise Marks Act, 1958 — Section 41, 44Trade Marks Act, 1999 — Section 129
High Courts05 Dec 1990
Baria Guman Hamji and Another Vs Rajanikant J. Shah
Gujarat High Court · (1992) ACJ 740 : (1992) 1 GLR 7 : (1993) 3 LLJ 240
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Contract Act, 1872 — Section 4, 43Partnership Act, 1932 — Section 18
High Courts05 Dec 1990
Baria Guman Hamji and Another Vs Rajnikant J. Shah
Gujarat High Court · (1993) 1 ACC 226
Contract Act, 1872 — Section 43Partnership Act, 1932 — Section 18Workmens Compensation Act, 1923 — Section 30, 30
High Courts05 Dec 1990
Sadiq Rami Gulam Hussein Vs State of Gujarat
Gujarat High Court · (1991) 2 GLR 1009
Penal Code, 1860 (IPC) — Section 307, 324, 394, 394, 394
High Courts04 Dec 1990
Jaybharat Saw Mill Vs Babulal Ambalal Sodh-parmar
Gujarat High Court · (1991) ACJ 793 : (1991) 1 GLR 446 : (1992) 2 LLJ 186
Workmens Compensation Act, 1923 — Section 2(1), 3, 30, 4A(3)
High Courts04 Dec 1990Dismissed
Govind Transport Company and Others Vs Chunaki Alias Thanki and Others
Gujarat High Court · (1991) 2 ACC 179 : (1991) ACJ 801
Motor Vehicles Act, 1939 — Section 84, 84
High Courts03 Dec 1990
Kantilal Nagarbhai Khristi Vs Kantibhai Punjabhai Thakor and Another
Gujarat High Court · (1991) 2 ACC 392 : (1991) ACJ 1037 : AIR 1991 Guj 177 : (1991) 1 GLR 573
Motor Vehicles Act, 1939 — Section 110B
High Courts03 Dec 1990
Stadfast Paper Mills Vs Union of India
Gujarat High Court · (1991) 34 ECC 62 : (1993) ECR 306 : (1992) 61 ELT 29
Central Excise Rules, 1944 — Rule 10, 173J, 8Central Excises and Salt Act, 1944 — Section 4(4)