High Courts09 Aug 1990
New India Assurance Co. Ltd. Vs Ashok Bhai Ranchhod bhai Patel and Others
Gujarat High Court · (1992) 2 ACC 104
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 118, 267
COURT ARCHIVE
Gujarat High Court judgments, 1990
221 judgments · page 7 of 12
High Courts09 Aug 1990
New India Assurance Co. Ltd. Vs Ashokbhai Ranchhodbhai Patel and Others
Gujarat High Court · (1992) ACJ 1102 : (1992) 1 GLR 482
Central Motor Vehicles Rules, 1989 — Rule 6, 7Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4
High Courts08 Aug 1990Dismissed
Prakashkumar Jayantilal Gandhi Vs State of Gujarat
Gujarat High Court · (1992) CriLJ 462 : (1991) 1 GLR 142
Penal Code, 1860 (IPC) — Section 109, 114, 201, 302
High Courts31 Jul 1990
Sabbirbhai Yakubbhai Shaikh and Others Vs State of Gujarat
Gujarat High Court · (1991) 1 GLR 226
Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 149, 149, 302, 302, 324
High Courts30 Jul 1990
Chandrakant Bhailal Patel Vs T.V. Krishnamurthy and Others
Gujarat High Court · AIR 1991 Guj 63
Evidence Act, 1872 — Section 115Gujarat Panchayats (Amendment) Act, 1962 — Section 96, 98
High Courts30 Jul 1990
State of Gujarat Vs Thakorlal Keshavlal Rana and Another
Gujarat High Court · (1991) 1 GLR 71
Prevention of Food Adulteration Act, 1954 — Section 16, 16, 16(1)(a)(i), 7, 7
High Courts25 Jul 1990Partly Allowed
State of Gujarat Vs Sthanakvasi Jain Mota Sangh and Others
Gujarat High Court · (1992) 1 GLR 19 : (1995) 3 LLJ 519
Bombay Shops and Establishments Act, 1948 — Section 2(4)Minimum Wages Act, 1948 — Section 18, 22
High Courts25 Jul 1990
Balubhai Jethabhai Shah Vs Chhaganbhai Bamanbhai and Another
Gujarat High Court · AIR 1991 Guj 85 : (1991) 1 GLR 60
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 3Contract Act, 1872 — Section 65, 70Gujarat Rural Debtors Relief Act, 1976 — Section 2, 8
High Courts24 Jul 1990
Fire Service Staff Association Vs Ahmedabad Municipal Corporation and Others
Gujarat High Court · (1990) 2 GLR 1332
Bombay Civil Services Rules, 1959 — Rule 161, 330Bombay Provincial Municipal Corporations Act, 1949 — Section 4, 4, 465, 465Constitution of India, 1950 — Article 14, 14, 16, 16(4), 226
High Courts24 Jul 1990
Mohammed Rafik Husseinmiya Thakore and Others Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 GLR 159
Constitution of India, 1950 — Article 14, 21, 21, 226, 226Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 16, 19, 3
High Courts19 Jul 1990
Parmar Govind Jesang Vs Parmar Ajmal Arjan and Others
Gujarat High Court · (1991) 1 GLR 34
Constitution of India, 1950 — Article 227Gujarat Rural Debtors (Temporary Relief) Act, 1976 — Section 2, 3, 6, 6(1)
High Courts19 Jul 1990Dismissed
New India Assurance Co. Ltd. and Another Vs Shantaben and Others
Gujarat High Court · (1991) 2 ACC 594 : (1991) ACJ 631
High Courts17 Jul 1990
Narayanbhai Ajmalbhai Chavda Vs State of Gujarat and Others
Gujarat High Court · (1990) 2 GLR 1185
High Courts17 Jul 1990
Rallis India Ltd. Vs Union of India
Gujarat High Court · (1991) 34 ECC 59 : (1992) 61 ELT 237
Central Excises and Salt Act, 1944 — Section 11B
High Courts16 Jul 1990
Dhirajlal Jasmatbhai Viradiya and Another Vs Gujarat State Finance Corporation
Gujarat High Court · (1991) 72 CompCas 136 : (1990) 2 GLR 1250
State Financial Corporations Act, 1951 — Section 29
High Courts13 Jul 1990
Bai Jiviben Vs Sakhia Somsinh Mohansinh and Others
Gujarat High Court · AIR 1991 Guj 65 : (1990) 2 GLR 587
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 9(3)
High Courts12 Jul 1990
Shankarbhai Bhulabhai Patel Vs Government of Gujarat
Gujarat High Court · (1991) 1 GLR 37
Gujarat Panchayat Service Selection Board (Condition of Service) Order, 1964 — Clause 3Gujarat Panchayats Act, 1961 — Section 210
High Courts12 Jul 1990
Kandarpkumar Krishnakumar Dholakia and Others Vs Gujarat Public Service Commission and Others
Gujarat High Court · (1990) 2 GLR 1192
Constitution of India, 1950 — Article 234, 309, 309Gujarat Judicial Service Recruitment (Amendment) Rules, 1979 — Rule 5
High Courts09 Jul 1990
Rameshbhai Maganbhai Nayaka Vs Commissioner of Police and Others
Gujarat High Court · (1991) 1 GLR 31
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(1)
High Courts09 Jul 1990
Mahmed Akhtar Husein (alias) Kadar Bhatti Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 GLR 305 : (1992) 198 ITR 229
Income Tax Act, 1961 — Section 222