COURT ARCHIVE

Gujarat High Court judgments, 1990

221 judgments · page 5 of 12

High Courts06 Nov 1990

Koli Nagjibhai Varjan Vs State of Gujarat and Others

Gujarat High Court · (1992) 1 GLR 14

Bombay Land Revenue Code, 1879 — Section 211Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31(b), 35, 9(2)(3)Constitution of India, 1950 — Article 227, 227

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High Courts06 Nov 1990

Mava Arjan Parmar Vs Commissioner of Police and Others

Gujarat High Court · (1991) 1 GLR 481

Bombay Police Act, 1951 — Section 56, 57Bombay Prohibition Act, 1949 — Section 93

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High Courts05 Nov 1990

Ishwarsinh M. Rajput Vs State of Gujarat

Gujarat High Court · (1990) 2 GLR 1365 : (1991) 1 RCR(Criminal) 449

Constitution of India, 1950 — Article 14, 21, 21Criminal Procedure Code, 1973 (CrPC) — Section 433ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32A, 32A

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High Courts05 Nov 1990

Yusufbhai Noormohmed Nandoliya Vs State of Gujarat and Another

Gujarat High Court · (1992) 2 GLR 1581

Land Acquisition Act, 1894 — Section 10, 11, 11A, 12, 16

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High Courts30 Oct 1990

Kishore Kumar and Another Vs Rakesh Kumar, Jayaprakash Agarwal and Others

Gujarat High Court · AIR 1992 Guj 95

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 10A, Order 26 Rule 9, 115, 75

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High Courts11 Oct 1990Allowed

State of Gujarat Vs Krishna Engineering Works

Gujarat High Court · (1991) 2 GLR 744 : (1999) 3 LLJ 401

Criminal Procedure Code, 1973 (CrPC) — Section 252Minimum Wages Act, 1948 — Section 12, 18

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High Courts11 Oct 1990

State of Gujarat Vs Mahavir Prasad Jain

Gujarat High Court · (1992) 1 GLR 290 : (1993) 3 LLJ 789

Factories Act, 1948 — Section 92Gujarat Factories Rules, 1963 — Rule 60(1)

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High Courts10 Oct 1990

Shankerbhai Mathurbhai Patel and Another Vs Ramanlal Vrajlal Patel and Another

Gujarat High Court · (1991) 1 GLR 387

Criminal Procedure Code, 1973 (CrPC) — Section 202, 202, 202(b)Trade and Merchandise Marks Act, 1958 — Section 78, 78, 79

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High Courts09 Oct 1990

Mohmad Hussein Miya Mohmad Shaikh Vs Valchand Sukhlal Jani and Another

Gujarat High Court · (1991) 2 GLR 1316

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 18(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 362, 403, 406, 418

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High Courts05 Oct 1990

Harshaben Vs Prafulchandra Shantilal Shah

Gujarat High Court · (1991) 2 DMC 59

Hindu Marriage Act, 1955 — Section 13(1)

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High Courts04 Oct 1990

Kaushikkumar @ Gopaldas Prabhudas Bhatt Vs State of Gujarat

Gujarat High Court · (1991) 2 GLR 905

Bombay Prohibition Act, 1949 — Section 66(1)(b)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 17, 18, 2(iii)(b), 2(xiv), 20

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High Courts04 Oct 1990

Commissioner of Income Tax Vs Gosar Family Trust

Gujarat High Court · (1990) 89 CTR 266 : (1991) 189 ITR 18

Income Tax Act, 1961 — Section 143(3), 160, 160(1), 160(1), 161Wealth Tax Act, 1957 — Section 21, 21(4)

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High Courts28 Sept 1990

Vadia Gram Panchayat Vs Naja Naran and Another

Gujarat High Court · (1994) 2 GLR 1676

Criminal Procedure Code, 1973 (CrPC) — Section 468(1)(2)(b), 468(1)(2)(b), 473Gujarat Panchayats Act, 1961 — Section 93, 94Penal Code, 1860 (IPC) — Section 114, 447

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High Courts27 Sept 1990

Shishirkumar Sharadchandra Sen Vs Bina Ashwinkumar Bhaumik

Gujarat High Court · (1991) 1 GLR 195

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

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High Courts27 Sept 1990

Chandrakant Tukaram Nikam Vs Municipal Corporation of the City of Ahmedabad

Gujarat High Court · (1991) 1 GLR 282

Bombay Provincial Municipal Corporations Act, 1949 — Section 487Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2(k), 33(2)(b), 33(2)(b)

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High Courts24 Sept 1990