High Courts01 Dec 1990
Patel Virchandbhai Madabhai Vs State of Gujarat and Another
Gujarat High Court · AIR 1991 Guj 152
Land Acquisition Act, 1894 — Section 11, 11, 6
COURT ARCHIVE
Gujarat High Court judgments, 1990
221 judgments · page 3 of 12
High Courts29 Nov 1990
Saurashtra Cement and Chemical Industries Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1992) 1 GLR 28
Bombay Electricity Duty Act, 1958 — Section 2(bb), 3, 3(2), 3(2)(vii), 3(2)(vii)(b)Constitution of India, 1950 — Article 226, 227
High Courts29 Nov 1990
Bharat Salt and Chemical Industries (Mundra Kutch) Ltd. and Another Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 GLR 510
Constitution of India, 1950 — Article 14, 19, 226
High Courts28 Nov 1990
Akbar Haider Balech Vs Govt. of India
Gujarat High Court · (1992) 42 ECR 140 : (1991) 54 ELT 59
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 9, 9(1)Constitution of India, 1950 — Article 22(5), 226
High Courts28 Nov 1990
Ambalal Sarabhai Enterprises Ltd. Vs Union of India
Gujarat High Court · (1991) 54 ELT 30 : (1991) 1 GLR 498
Central Excises and Salt Act, 1944 — Section 11A, 2, 3, 3(1)
High Courts27 Nov 1990
Patel Dhana-dal Industries Vs General Manager and Dy. Industries Commissioner and Others
Gujarat High Court · (1991) 1 GLR 563
Constitution of India, 1950 — Article 226Gujarat Sales Tax Act, 1969 — Section 49(2)
High Courts26 Nov 1990
Satellite Engineering Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (1992) 37 ECC 79 : (1991) 38 ECR 532
Central Excise Rules, 1944 — Rule 8(1)
High Courts23 Nov 1990
Jayantilal and Company Vs Garasia Rajvirba Udesinh and Another
Gujarat High Court · (1992) 1 ACC 696 : (1992) ACJ 286
Workmens Compensation Act, 1923 — Section 3, 30, 4A, 4A(2), 4A(3)
High Courts23 Nov 1990
Mangubhai Mansukhram Pandya and Another Vs Pranjivan Tribhovandas Purohit
Gujarat High Court · AIR 1992 Guj 1
Evidence Act, 1872 — Section 73Negotiable Instruments Act, 1881 (NI) — Section 118
High Courts23 Nov 1990Dismissed
Jasraj Jethamal Vs Assistant Collector of Customs
Gujarat High Court · (1994) 74 ELT 819
Constitution of India, 1950 — Article 19(1), 265, 31Customs Act, 1962 — Section 12, 16, 16(1), 25, 25(1)
High Courts23 Nov 1990Dismissed
Jayantilal and Co. Vs Garasia Rajvirba Udesinh and Others
Gujarat High Court · (1992) ACJ 286 : (1991) 63 FLR 709 : (1991) 2 GLR 726 : (1993) 3 LLJ 235
Workmens Compensation Act, 1923 — Section 4A(3), 4A(B)
High Courts22 Nov 1990
Ramanlal B. Jariwala Vs District Magistrate, Surat and Another
Gujarat High Court · AIR 1992 Guj 38 : (1992) 1 GLR 46
Gujarat Entertainment Tax Act, 1977 — Section 2, 3(1)
High Courts22 Nov 1990
Jasaraj Jethamal Vs Assistant Collector of Customs
Gujarat High Court · (1991) 34 ECC 72 : (1991) ECR 755 : (1992) 61 ELT 31 : (1991) 1 GLR 289
Customs Act, 1962 — Section 12, 15, 16, 16(1), 25
High Courts21 Nov 1990
Patel Bhagabhai Shamalbhai Vs The Third Special Land Acquisition Officer
Gujarat High Court · (1991) 1 GLR 613
Land Acquisition Act, 1894 — Section 16, 4, 54
High Courts21 Nov 1990
N.D.D.B. Employees Union Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 GLR 410
Constitution of India, 1950 — Article 38, 39, 42, 43, 43AIndustrial Disputes Act, 1947 — Section 10, 10(1), 12(4), 12(5), 2
High Courts21 Nov 1990
Shankerbag Co-operative Housing Society Ltd. Vs Sarojben Maganbhai
Gujarat High Court · AIR 1991 Guj 147
Gujarat Co-operative Societies Act, 1961 — Section 167
High Courts20 Nov 1990Allowed
Kamlesh Corporation and Another Vs Union of India (UOI) and Others
Gujarat High Court · (1992) 38 ECR 530
Central Excises and Salt Act, 1944 — Item 18
High Courts19 Nov 1990
Natwar Singh Vs Niranjanbhai Kanti Lal Shah etc.
Gujarat High Court · (1991) 2 ACC 342 : (1991) ACJ 904
Workmens Compensation Act, 1923 — Section 30, 30, 4A(3)
High Courts19 Nov 1990Allowed
Natwarsinh A. Chauhan Vs Niranjanbhai K. Shah
Gujarat High Court · (1991) ACJ 904 : (1991) 1 GLR 361 : (1993) 3 LLJ 611
Workmens Compensation Act, 1923 — Section 3, 30, 4A, 4A(3)
High Courts17 Nov 1990
Suresh Haribhai Marathi Vs Deputy Commissioner of Police and Another
Gujarat High Court · (1991) 1 GLR 296
Bombay Police Act, 1951 — Section 56Penal Code, 1860 (IPC) — Section 114, 302, 324