High Courts23 Jan 1991
State Bank of India Vs Smt. Kusum Vallabhdas Thakkar
Gujarat High Court · (1994) 1 GLR 655
Contract Act, 1872 — Section 127Specific Relief Act, 1877 — Section 14Specific Relief Act, 1963 — Section 14(1), 14(3)
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 17 of 17
High Courts23 Jan 1991
Ghanshyam M. Swamy Vs Classic Steel Products
Gujarat High Court · (1992) 75 CompCas 695 : (1991) 2 GLR 1075
Negotiable Instruments Act, 1881 (NI) — Section 138, 142
High Courts23 Jan 1991
Mcgaw - Ravindra Laboratories (India) Ltd. Vs Union of India
Gujarat High Court · (1991) 33 ECC 257 : (1991) ECR 523 : (1992) 60 ELT 71 : (1992) 2 GLR 967
Central Excise Rules, 1944 — Rule 10, 9, 9(1)
High Courts22 Jan 1991
Devabhai Punjabhai Patel Vs State of Gujarat
Gujarat High Court · (1991) 2 GLR 819
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Motor Vehicles Act, 1988 — Section 112, 116, 89Penal Code, 1860 (IPC) — Section 279, 304(A), 337, 338, 357(3)
High Courts21 Jan 1991
Mangal Singh F. Poon Vs State of Gujarat and Others
Gujarat High Court · (1991) 2 GLR 1104
Constitution of India, 1950 — Article 226, 226, 311(2), 311(2)
High Courts19 Jan 1991
Vanitaben Naranbhai and Others Vs Naranbhai Raghavbhai Makwana and Another
Gujarat High Court · (1991) CivCC 728 : (1991) 2 DMC 485 : (1991) 2 GLR 101 : (1991) 3 RCR(Criminal) 396
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397
High Courts19 Jan 1991
Shah Kalidas Madhavlal Jain Vs B.L. Thakore
Gujarat High Court · (1991) 1 GLR 634
Bombay Police Act, 1951 — Section 160, 160, 161, 161Constitution of India, 1950 — Article 21Limitation Act, 1963 — Article 113
High Courts17 Jan 1991
Aflon Engineering Corporation Vs Union of India
Gujarat High Court · (1991) 33 ECC 220 : (1991) ECR 314 : (1992) 61 ELT 246
Central Excise Rules, 1944 — Rule 8, 8(1)
High Courts16 Jan 1991
Swastik Engineering and Manufacturing Co. Pvt. Ltd. Vs Income Tax Officer
Gujarat High Court · (1991) 94 CTR 68 : (1991) 189 ITR 667
Income Tax Act, 1961 — Section 143(3), 148, 148(2), 263, 36(1)
High Courts15 Jan 1991
State of Gujarat Vs Devji Bechar
Gujarat High Court · AIR 1991 Guj 187 : (1991) 2 GLR 736
Land Acquisition Act, 1894 — Section 23, 4, 6
High Courts11 Jan 1991
Aher Devsi Natha and Others Vs Rathiban Nathubhai and Another
Gujarat High Court · (1992) CivCC 105 : (1991) 2 GLR 1281 : (1992) 1 RCR(Criminal) 201
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1)(d)
High Courts10 Jan 1991
Balvantrai Tulsidas and Others Vs State of Gujarat and Another
Gujarat High Court · (1991) 2 GLR 798
Contract Act, 1872 — Section 70Gujarat Education Cess Act, 1962 — Section 12, 15(1), 15(1)Gujarat Education Cess Rules, 1962 — Rule 3
High Courts10 Jan 1991
Soni Bhagwandas Narbheram Vs Binduben Gulabrai and Another
Gujarat High Court · (1991) 2 GLR 796
Criminal Procedure Code, 1973 (CrPC) — Section 452Penal Code, 1860 (IPC) — Section 379, 379
High Courts09 Jan 1991
Parsottambhai Parmabhai Vs Shivanand Jha, D.S.P., Kheda
Gujarat High Court · (1991) 2 GLR 1265 : (1992) 2 LLJ 709
Bombay Civil Services Rules, 1959 — Rule 156Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 3(1A)Bombay Police Act, 1951 — Section 135
High Courts08 Jan 1991
Harisinh Pratapsinh Chavda Vs Chimanbhai J. Patel and Others
Gujarat High Court · AIR 1991 Guj 115 : (1991) 1 GLR 667
Constitution of India, 1950 — Article 14, 16, 226, 311Gujarat Water Supply and Sewerage Board Act, 1978 — Section 4, 5, 6