COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,487 of 1,768

High Courts14 Oct 1991

Kumari Ushaben Joshi Vs State of Gujarat

Gujarat High Court · (1993) 1 GLR 100

Constitution of India, 1950 — Article 14, 16Gujarat Non-Secretariat Clerks, Clerk-Typists and Typists (Direct Recruitment Procedure) Rules, 1970 — Rule 5, 8, 8(2)

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High Courts14 Oct 1991

Ratansing Pratapsinh Baria Vs State of Gujarat and Others

Gujarat High Court · (1992) 2 GLR 1216

Bombay Police Act, 1951 — Section 14Constitution of India, 1950 — Article 14, 16Gujarat Police Manual, 1975 — Rule 89

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High Courts11 Oct 1991

The State of Gujarat Vs Hargovandas Devrajbhai Patel and Others

Gujarat High Court · (1992) CriLJ 3598 : (1993) 1 RCR(Criminal) 337

Bombay Police Act, 1951 — Section 112Criminal Procedure Code, 1973 (CrPC) — Section 209, 294Penal Code, 1860 (IPC) — Section 114, 201, 302, 304, 32

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High Courts08 Oct 1991

State of Gujarat Vs Kantilal Bababhai Panchal

Gujarat High Court · (1993) 1 DMC 524 : (1992) 1 GLR 378

Penal Code, 1860 (IPC) — Section 302

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High Courts07 Oct 1991

Induprasad Chunibhai Patel Vs Central Board of Direct Taxes and Others

Gujarat High Court · (1993) 200 ITR 688

Income Tax Act, 1961 — Section 119, 14, 15, 16, 17Wealth Tax Act, 1957 — Section 10, 34AB, 34AE, 34AE(1)

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High Courts04 Oct 1991

Dipak Jasvantlal Shah Vs Union of India (UOI) and Others

Gujarat High Court · (1993) 1 GLR 449

Administrative Tribunals Act, 1985 — Section 19, 21Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226, 227, 311(2)

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High Courts04 Oct 1991

State of Gujarat and Others Vs H.C. Vora and Others

Gujarat High Court · (1992) 1 GLR 282

Constitution of India, 1950 — Article 14, 19, 226

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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

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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

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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

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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)

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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

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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

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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

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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

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High Courts23 Sept 1991