High Courts04 Sept 1990
Dahyabhai Gokalbhai Vs State of Gujarat
Gujarat High Court · (1991) 1 GLR 378
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(a)(b)(i), 20(a)(b)(i), 37, 8, 8
COURT ARCHIVE
Gujarat High Court judgments, 1990
221 judgments · page 6 of 12
High Courts03 Sept 1990Allowed
The State of Gujarat Vs Ratilal Uttamchand Morabia
Gujarat High Court · (1992) CriLJ 9 : (1991) 1 GLR 50
Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 406, 407, 408
High Courts01 Sept 1990
Mahendrakumar Veerabhai Makwana Vs State of Gujarat and Another
Gujarat High Court · (1991) 1 GLR 179
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226, 331
High Courts01 Sept 1990
State of Gujarat Vs Mer Parbat Ramaji
Gujarat High Court · AIR 1991 Guj 185 : (1991) 2 GLR 705
Civil Procedure Code, 1908 (CPC) — Section 9Essential Commodities Act, 1955 — Section 6A, 6C, 6E
High Courts01 Sept 1990
Union Bank of India and Others Vs Hemantlal Ranchhodbhai Vegad
Gujarat High Court · AIR 1991 Guj 113 : (1991) CivCC 441 : (1991) 1 GLR 279
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12
High Courts01 Sept 1990
Raval Maneklal Motiram Vs State of Gujarat
Gujarat High Court · AIR 1991 Guj 137 : (1991) 1 GLR 212
Land Acquisition Act, 1894 — Section 23
High Courts31 Aug 1990
Billimora Parsi Jarthosti Anjuman Trust Fund and Others Vs Savaksha Gayomal Dandiwalla and Others
Gujarat High Court · (1991) 1 GLR 54
Bombay Public Trusts Act, 1950 — Section 47ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 115
High Courts30 Aug 1990
Kamal Sing Bengali Vs Gujarat Public Service Commission
Gujarat High Court · (1991) 1 GLR 382
Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5)
High Courts29 Aug 1990Allowed
Valsad Jilla Sahakari Bank Ltd. Vs D.K. Patel and Others
Gujarat High Court · (1991) 63 FLR 458 : (1991) 1 GLR 292 : (1995) 3 LLJ 665
Industrial Employment (Standing Orders) Act, 1946 — Section 1(3), 2(1)Payment of Wages Act, 1936 — Section 2
High Courts27 Aug 1990
Kalidas Punjabhai Vyas Vs Girdharbhai Parsotam Kristi
Gujarat High Court · (1991) 2 GLR 1078
Bombay Revenue Tribunal Regulations, 1958 — Regulation 24
High Courts22 Aug 1990
Lilubha Mahobatsinh and Others Vs State of Gujarat
Gujarat High Court · (1991) 1 GLR 266
Penal Code, 1860 (IPC) — Section 147, 147, 148, 148, 149
High Courts22 Aug 1990
D.T. Makwana Vs State of Gujarat and Another
Gujarat High Court · (1992) 1 GLR 194
Bombay Land Revenue Code, 1879 — Section 135J, 135J
High Courts22 Aug 1990
Delux Land Organizers Vs The State of Gujarat and Others
Gujarat High Court · AIR 1992 Guj 75 : (1992) 1 GLR 116
Constitution of India, 1950 — Article 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 20(1), 36, 42
High Courts21 Aug 1990
Gujarat State Retired Professors'' Association Vs State of Gujarat
Gujarat High Court · (1991) 1 GLR 168
Constitution of India, 1950 — Article 14, 14, 16, 16
High Courts17 Aug 1990
Kalabhai (Since Decd.) Through His Heirs Shantaben Kalabhai and Others Vs Taraben and Others
Gujarat High Court · (1991) 1 GLR 118
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32GBombay Tenancy and Agricultural Lands Rules, 1956 — Rule 17, 17A
High Courts17 Aug 1990
Jayaben Vs K.B. Harihardas and Another
Gujarat High Court · AIR 1991 Guj 94 : (1991) 1 GLR 108
Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 33, 34Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(14)
High Courts16 Aug 1990
Evergreen Apartment Co-operative Housing Society Ltd. Vs Special Secretary (Appeals), Revenue Department, Gujarat State
Gujarat High Court · AIR 1992 Guj 118 : (1991) 1 GLR 113
Bombay Land Revenue Code, 1879 — Section 211Bombay Land Revenue Rules, 1921 — Rule 108(5)Urban Land (Ceiling and Regulation) Act, 1976 — Section 27
High Courts10 Aug 1990
Mangalbhai A. Patel Vs Gujarat University, Ahmedabad
Gujarat High Court · AIR 1991 Guj 59 : (1991) 1 GLR 221
Constitution of India, 1950 — Article 226Gujarat University Act, 1949 — Section 32
High Courts10 Aug 1990
K.S. Jhala Vs N.H. Hokabaj
Gujarat High Court · (1993) 49 ECR 234 : (1991) 55 ELT 176 : (1991) 1 GLR 191
Central Excises and Salt Act, 1944 — Section 2, 5A, 9
High Courts10 Aug 1990
The State of Gujarat Vs Uttam Bhikhu Prajapati
Gujarat High Court · (1992) CriLJ 626 : (1990) 2 GLR 1244
Bombay Prohibition Act, 1949 — Section 65, 66(1), 81Constitution of India, 1950 — Article 21