COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,501 of 1,768

High Courts20 Dec 1990

J.M. Mehta Vs State of Gujarat

Gujarat High Court · (1991) 1 GLR 619 : (1992) 2 LLJ 282

Bombay Civil Services Rules, 1959 — Rule 16(1)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 14 , 16, 226, 227, 311

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High Courts19 Dec 1990

Chunigar Umraogar Gosai Vs District Magistrate and Others

Gujarat High Court · (1991) 2 GLR 949

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3

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High Courts19 Dec 1990

Shantaben Ambalal Sutaria and Others Vs Vialji Bhai Harji Bhai Patel and Others

Gujarat High Court · (1992) 2 ACC 553

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High Courts19 Dec 1990

Dhirajlal Gandabhai and Others Vs State of Gujarat

Gujarat High Court · (1991) 1 GLR 433

Bombay Prohibition Act, 1949 — Section 116(b), 116B, 65(e), 66(b), 66(b)

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High Courts19 Dec 1990Allowed

Shantaben Ambalal Sutaria and Others Vs Valjibhai Harjibhai Patel and Others

Gujarat High Court · (1991) 2 ACC 323 : (1992) ACJ 321 : (1991) 1 GLR 597

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High Courts19 Dec 1990Allowed

Koli Mansukh Rana Vs Patel Natha Ramji

Gujarat High Court · (1992) ACJ 772 : (1992) 1 GLR 37 : (1995) 3 LLJ 669

Workmens Compensation Act, 1923 — Section 10A, 12, 12(3), 22(3), 3

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High Courts19 Dec 1990

Patel Chandubhai Ishverbhai Vs Patel Motibhai Lallubhai

Gujarat High Court · (1992) 1 GLR 101

Evidence Act, 1872 — Section 65, 65, 89, 89

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High Courts18 Dec 1990

Mohan Bhagwan Panna and Another Vs State of Gujarat and Another

Gujarat High Court · (1991) 1 GLR 436

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High Courts18 Dec 1990

Dhuliben Vs Mahajibhai Kisabhai Chauhan

Gujarat High Court · (1991) 2 DMC 449 : (1991) 1 GLR 610 : (1991) 2 RCR(Criminal) 498

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts17 Dec 1990

Jay Bharat Saw Mills Vs Babulal Ambalal Sodh Parmar

Gujarat High Court · (1991) 1 ACC 663

Workmens Compensation Act, 1923 — Section 2(1)(a), 2(I)(a), 3, 30, 4A(3)

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High Courts17 Dec 1990Allowed

Lalitaben Tulsidas Vs Ahmedabad Municipal Corporation

Gujarat High Court · (1991) 1 ACC 550 : (1991) ACJ 528

Motor Vehicles Act, 1939 — Section 110A, 110d, 110D

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High Courts17 Dec 1990

Talab Umar Bhaya Vs State of Gujarat

Gujarat High Court · (1991) 54 ELT 22 : (1991) 1 GLR 437

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 9(1)Constitution of India, 1950 — Article 22(5)

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High Courts15 Dec 1990

Maneklal Sakarchand Zaveri (Since Decd.) by his Heirs and Lrs. Mrs. Urvashiben Jawaharlal Zaveri and Others Vs The Assistant Charity Commissioner and Others

Gujarat High Court · (1991) 1 GLR 454

Bombay Public Trusts Act, 1950 — Section 2(13), 2(13), 2(17), 2(17), 72(4)

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High Courts15 Dec 1990

Gujarat Agro Industries Corporation Vs Union of India

Gujarat High Court · (1994) 46 ECC 300 : (1992) 43 ECR 306 : (1991) 54 ELT 23

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 2

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High Courts15 Dec 1990

Akhil Bharat Pravas Co. Vs State of Gujarat and Others

Gujarat High Court · (1991) 1 GLR 442

Bombay Motor Vehicles Tax Act, 1958 — Section 14Constitution of India, 1950 — Article 226, 227

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High Courts15 Dec 1990Dismissed

Gujarat Electricity Board Vs Hind Mazdoor Sabha

Gujarat High Court · (1991) 1 GLR 577 : (1995) 3 LLJ 218

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10(1)

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High Courts13 Dec 1990

Mohmad Husain Chotumiya Shaikh Vs Taraben Manilal Shah

Gujarat High Court · (1991) 1 GLR 585

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15, 28

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High Courts12 Dec 1990

Saurashtra Cement and Chemical Industries Ltd. Vs U.O.I.

Gujarat High Court · (1991) 55 ELT 467

Central Excise Rules, 1944 — Rule 10, 57Central Excises and Salt Act, 1944 — Section 11A, 12, 3, 37, 37(1)

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High Courts11 Dec 1990

Dattu Nathu Kudekar and Another Vs The National Insurance Company and Others

Gujarat High Court · (1991) 2 ACC 8 : (1991) ACJ 743 : AIR 1991 Guj 126 : (1991) 1 GLR 534

Motor Vehicles Act, 1939 — Section 110, 95

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High Courts11 Dec 1990

Sakinabibi and Another Vs Gujarat State Road Transport Corporation

Gujarat High Court · (1993) 1 ACC 171

Workmens Compensation Act, 1923 — Section 3 , 30, 30, 4A(3)

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