COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,504 of 1,768

High Courts13 Nov 1990Dismissed

Manager, Century Minerals and Chemicals Pvt. Ltd. Vs Koli Gordhan Laxmanbhai and Another

Gujarat High Court · (1991) ACJ 761 : (1991) 63 FLR 200 : (1991) 1 GLR 299 : (1993) 3 LLJ 606

Workmens Compensation Act, 1923 — Section 12, 3

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High Courts12 Nov 1990

Indian Farmers Fertilizer Co-operative Ltd. Vs Union of India

Gujarat High Court · (1991) 34 ECC 64 : (1991) 54 ELT 38 : (1991) 1 GLR 336

Customs Act, 1962 — Section 12, 14, 25, 25(1)

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High Courts12 Nov 1990

Nathalal Manilal Patel and Another Vs A.R. Banerjee

Gujarat High Court · AIR 1992 Guj 5 : (1991) 2 GLR 811

Gujarat Panchayats (Amendment) Act, 1962 — Section 124, 126, 126(1)Gujarat Taluka and District Panchayats Financial, Accounts and Budget Rules, 1963 — Rule 161

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High Courts09 Nov 1990

State of Gujarat Vs Ramanbhai R. Pandya

Gujarat High Court · (1993) 1 GLR 881

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1)Factories Act, 1948 — Section 7, 92

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High Courts09 Nov 1990

Khimji Siddik Vs State of Gujarat and Others

Gujarat High Court · (1991) 1 GLR 345

Prisons Act, 1894 — Section 46, 46, 48A, 48A

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High Courts09 Nov 1990

Shantivan Corporation Vs Sub-registrar and Others

Gujarat High Court · (1990) 90 CTR 196 : (1991) 189 ITR 583

Income Tax Act, 1961 — Section 269U, 269UA, 269UC, 269UC(1), 269UDTransfer of Property Act, 1882 — Section 53A

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High Courts08 Nov 1990

The Surat Textile Market Co-operative Shops and Warehouses Society Ltd. Vs The Municipal Corporation of the City of Surat

Gujarat High Court · AIR 1992 Guj 70

Bombay Provincial Municipal Corporations Act, 1949 — Section 2(1)A, 2(3)

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High Courts07 Nov 1990

Hyderkhan Lalkhan Pathan Vs State of Gujarat and Others

Gujarat High Court · (1992) 1 GLR 61

Criminal Procedure Code, 1973 (CrPC) — Section 401, 402Prisons Act, 1894 — Section 11, 46, 46(4), 52, 59Transfer of Prisoners Act, 1950 — Section 3

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High Courts07 Nov 1990

Somnath Ramchandra Verma Vs Commissioner of Police and Others

Gujarat High Court · (1991) 1 GLR 507

Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 307, 307

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High Courts07 Nov 1990

Kadarbhai Pirubhai Shaikh Vs State of Gujarat

Gujarat High Court · (1991) 1 GLR 341

Criminal Procedure Code, 1973 (CrPC) — Section 433A, 433APenal Code, 1860 (IPC) — Section 302, 302

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High Courts07 Nov 1990

Maneklal Kantilal and Company Vs Shavarlal Harjivandas and Others

Gujarat High Court · AIR 1991 Guj 143 : (1991) 2 GLR 748

Provincial Insolvency Act, 1920 — Section 6, 75

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High Courts06 Nov 1990

Mulchandbhai Shobhrajmal Ganvani Vs The Secretary to Government of Gujarat and Others

Gujarat High Court · (1991) 1 GLR 421

Constitution of India, 1950 — Article 22(5), 22(5)

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High Courts06 Nov 1990

Pokhrajbhai Sohanbhai Chandel Vs District Magistrate and Others

Gujarat High Court · (1991) 2 GLR 753 : (1991) 3 RCR(Criminal) 335

Constitution of India, 1950 — Article 22(5), 22(5)

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High Courts06 Nov 1990

Koli Nagjibhai Varjan Vs State of Gujarat and Others

Gujarat High Court · (1992) 1 GLR 14

Bombay Land Revenue Code, 1879 — Section 211Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31(b), 35, 9(2)(3)Constitution of India, 1950 — Article 227, 227

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High Courts06 Nov 1990

Mava Arjan Parmar Vs Commissioner of Police and Others

Gujarat High Court · (1991) 1 GLR 481

Bombay Police Act, 1951 — Section 56, 57Bombay Prohibition Act, 1949 — Section 93

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High Courts05 Nov 1990

Ishwarsinh M. Rajput Vs State of Gujarat

Gujarat High Court · (1990) 2 GLR 1365 : (1991) 1 RCR(Criminal) 449

Constitution of India, 1950 — Article 14, 21, 21Criminal Procedure Code, 1973 (CrPC) — Section 433ANarcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 32A, 32A

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High Courts05 Nov 1990