High Courts19 Feb 1991
Mohta Ispat Ltd. Vs Commissioner of Sales Tax, Ahmedabad
Gujarat High Court · (1991) 02 GUJ CK 0008
Central Sales Tax Act, 1956 — Section 14, 15Gujarat Sales Tax Act, 1969 — Section 10, 13, 15, 19A, 19B
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 16 of 17
High Courts15 Feb 1991
State of Gujarat Vs Badal Ramjibhai Sagar
Gujarat High Court · (1991) 1 GLR 422
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(l)9d)
High Courts14 Feb 1991
State of Gujarat Vs Rashish Ahmed Rafik Ahmed
Gujarat High Court · (1991) 1 GLR 548
Bombay Prohibition Act, 1949 — Section 66(b)Criminal Procedure Code, 1973 (CrPC) — Section 173, 293Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 20, 41 , 42, 42(2)
High Courts13 Feb 1991
C.D. Chauhan and Others Vs Reserve Bank of India and Another
Gujarat High Court · (1991) 2 GLR 1192
Constitution of India, 1950 — Article 226, 226, 37, 38, 39(a)
High Courts13 Feb 1991
Prof. A.N. Karia and Others Vs M.S. University and Others
Gujarat High Court · (1991) 2 GLR 881
Constitution of India, 1950 — Article 14, 14, 16, 16
High Courts13 Feb 1991
State of Gujarat Vs C.K. Patel
Gujarat High Court · (1992) 65 FLR 755 : (1991) 2 GLR 995
Criminal Procedure Code, 1973 (CrPC) — Section 256Minimum Wages Act, 1948 — Section 18, 22
High Courts11 Feb 1991
Second Addl. Special Land Acquisition Officer Vs Ranchhodbhai Desaibhai Patel and Others
Gujarat High Court · (1992) 1 GLR 365
Land Acquisition Act, 1894 — Section 50(2), 50(2)
High Courts08 Feb 1991
Jitendra Gupta Vs Ramchandra Sardare
Gujarat High Court · (1991) 2 GLR 792
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(5), Order 37 Rule 3(6), Order 37 Rule 3(6)(a), Order 37 Rule 4
High Courts06 Feb 1991
Kumbhar Yakub Jusab Vs Bhuj Municipality and Others
Gujarat High Court · (1991) 2 GLR 755
Constitution of India, 1950 — Article 170, 226, 81Gujarat Municipalities Act, 1963 — Section 13(3), 263(A), 6, 6(3), 6(3)(a)
High Courts06 Feb 1991
Associated Cement Co. Ltd. Vs R.M. Gandhi, Regional Provident Fund Commissioner and Others
Gujarat High Court · (1991) 2 GLR 1286 : (1995) 3 LLJ 368
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2
High Courts05 Feb 1991
Bimalbhai Amratbhai Thadesar Vs Chetan Ambalal Shah and Another
Gujarat High Court · (1991) 2 GLR 835
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 324, 324
High Courts31 Jan 1991
Gunvantlal Manekchand Vs Atulkumar and Company
Gujarat High Court · AIR 1992 Guj 54 : (1991) 2 GLR 1000
Limitation Act, 1963 — Section 5Presidency Small Cause Courts Act, 1882 — Section 38
High Courts30 Jan 1991
Yakubhai Ahmedji Mistri Vs Imamuddin Husenuddin Kadri
Gujarat High Court · AIR 1991 Guj 180 : (1991) 2 GLR 898
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Civil Procedure Code, 1908 (CPC) — Section 11
High Courts29 Jan 1991
Ambalal Motibhai Patel, Chairman, New English School Trust Vs Hansaben Dinmanishanker Shastri and Another
Gujarat High Court · (1991) 2 GLR 713
Constitution of India, 1950 — Article 226Gujarat Secondary Education Act, 1972 — Section 36, 36, 36(1)
High Courts29 Jan 1991
Sajipur Bogha Nagar Palika Octroi Karmachari Mandal and Another Vs Ahmedabad Municipal Corporation and Another
Gujarat High Court · (1991) 2 GLR 956 : (1994) 3 LLJ 431
Bombay Provincial Municipal Corporations Act, 1949 — Section 452AIndustrial Disputes Act, 1947 — Section 17, 18(3)
High Courts28 Jan 1991
Ambalal Shankarbhai Patel Vs Union of India (UOI)
Gujarat High Court · (1992) 2 GLR 1317
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 2Hindu Minority and Guardianship Act, 1956 — Section 7Passports Act, 1967 — Section 5(2)
High Courts25 Jan 1991
Niruben Vs Kiritkumar Ramanlal Rava and Others
Gujarat High Court · AIR 1992 Guj 22 : (1991) 1 GLR 390
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(2), 29, 29(2)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)
High Courts25 Jan 1991
Dalabhai Bhimabhai Patel Vs Dy. Commissioner of Police, Ahmedabad and Another
Gujarat High Court · (1991) 2 GLR 872 : (1992) 2 LLJ 720
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 376, 452
High Courts25 Jan 1991
The Sabarkantha Jilla Ru Utpadakoni Cooperative Spinning Mills Ltd. Vs The General Manager and Others
Gujarat High Court · AIR 1992 Guj 89 : (1991) 2 GLR 852
Evidence Act, 1872 — Section 115
High Courts25 Jan 1991
Indiraben and Others Vs Narayanbhai Jugabhai Rabari and Others
Gujarat High Court · (1994) 2 ACC 458
Motor Vehicles Act, 1939 — Section 110A, 110A