High Courts03 Oct 1991
Salim Rajmohmad Pathan and Others Vs State of Gujarat
Gujarat High Court · (1992) 1 GLR 99
Penal Code, 1860 (IPC) — Section 394
COURT ARCHIVE
Gujarat High Court judgments, 1991
335 judgments · page 4 of 17
High Courts03 Oct 1991
Shri Vanthali Vibhagiya Nagarik Sahkari Bank Ltd. Vs State of Gujarat and Another
Gujarat High Court · (1993) 1 GLR 340
Constitution of India, 1950 — Article 14, 19(1)(c), 227Gujarat Co-operative Societies Act, 1961 — Section 80, 80(1), 80(2)Penal Code, 1860 (IPC) — Section 324, 504, 506
High Courts01 Oct 1991
Raxaben and Others Vs State of Gujarat and Others
Gujarat High Court · (1992) CriLJ 2946
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 198(1), 202, 494Penal Code, 1860 (IPC) — Section 114, 120, 120B, 405, 406
High Courts26 Sept 1991
Muljibhai Mafatlal Baraiya Vs Director of Medical Education and Research and Others
Gujarat High Court · (1993) 1 GLR 629
Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 227, 311, 311(2)
High Courts26 Sept 1991
Arvindbhai Narsinhbhai Patel Vs Shardabehn Amarsingh Thakore and Others
Gujarat High Court · (1994) 1 ACC 636
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts26 Sept 1991
Halar Maritime Agencies Vs Gujarat Maritime Board and Others
Gujarat High Court · (1992) 2 GLR 819
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 151, 152, 161Gujarat Maritime Board Act, 1981 — Section 1, 110, 25, 25(2), 26
High Courts25 Sept 1991
Satish Jagdishchandra Mistry and Another Vs State of Gujarat
Gujarat High Court · (1992) 1 GLR 3
Penal Code, 1860 (IPC) — Section 363, 363, 364, 364
High Courts25 Sept 1991
Clemant Chhotalal Cristian Vs Parshottam Savjibhai Parmar and Another
Gujarat High Court · (1992) 1 GLR 434
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13, 16(1), 16(1), 7Prevention of Food Adulteration Rules, 1955 — Rule 4
High Courts23 Sept 1991
Shyamdutt Upadhyay and Others Vs State of Gujarat
Gujarat High Court · (1992) 1 GLR 121
Penal Code, 1860 (IPC) — Section 302
High Courts23 Sept 1991Dismissed
Mohomad Kasim Abdul Latif Memon and Others Vs The State of Gujarat
Gujarat High Court · (1993) CriLJ 952 : (1992) 1 GLR 213
High Courts23 Sept 1991Allowed
Gunvantray Chhotalal Bhatt Vs Mohmand Kunjumal and Another
Gujarat High Court · (1992) CriLJ 2043 : (1992) 2 GLR 929
Evidence Act, 1872 — Section 114Prevention of Food Adulteration Act, 1954 — Section 13(2), 16(1)(A), 2, 20Prevention of Food Adulteration Rules, 1955 — Rule 16, 4(2)
High Courts20 Sept 1991
Kanji Haridas Goradia and Another Vs State of Gujarat and Another
Gujarat High Court · (1994) 1 GLR 375
Gujarat Panchayats Act, 1961 — Section 96(4), 96(4)
High Courts20 Sept 1991
Laxmansinh Dansinhji Gohel and Another Vs State of Gujarat
Gujarat High Court · (1992) 2 GLR 1197
Criminal Procedure Code, 1973 (CrPC) — Section 173(5)(a), 173(7), 173(7), 173(7), 207
High Courts20 Sept 1991
Commissioner of Income Tax Vs Yoganand Textiles
Gujarat High Court · (1993) 202 ITR 869
Income Tax Act, 1961 — Section 143(1), 256(2), 263, 28, 30
High Courts19 Sept 1991
Madhavrao Rambhai Thakore Vs Trushabai Ramrao Jadhav (Decd.) through her Heirs and LRs. Shantaben S.J. Pawar and Others
Gujarat High Court · (1993) 2 GLR 1763
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3)(a), 12(3)(b)Transfer of Property Act, 1882 — Section 106
High Courts19 Sept 1991
Shaw Wallace and Company Ltd. Vs Repute Fertilizers and Others
Gujarat High Court · (1992) 2 GLR 1273
Contempt of Courts Act, 1971 — Section 12(3), 12(3), 2(b), 2(b)
High Courts18 Sept 1991
Premkumar P. Pandya Vs Dena Bank and Another
Gujarat High Court · (1992) 1 GLR 296 : (1995) 3 LLJ 90
Dena Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 11, 4
High Courts17 Sept 1991
Koli Malde Karsan and Others Vs State of Gujarat
Gujarat High Court · (1992) 1 GLR 371
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145, 145, 25, 32(I)
High Courts16 Sept 1991
Bomin Pvt. Ltd. and Others Vs Union of India and Another
Gujarat High Court · (1992) 107 CTR 298 : (1993) 199 ITR 428
Income Tax Act, 1961 — Section 209, 210, 212, 212(3A), 276C
High Courts11 Sept 1991
Patel Plastics Vs Union of India
Gujarat High Court · (1992) 59 ELT 247
Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11A, 11A(1)