COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,505 of 1,768

High Courts10 Oct 1990

Shankerbhai Mathurbhai Patel and Another Vs Ramanlal Vrajlal Patel and Another

Gujarat High Court · (1991) 1 GLR 387

Criminal Procedure Code, 1973 (CrPC) — Section 202, 202, 202(b)Trade and Merchandise Marks Act, 1958 — Section 78, 78, 79

High Courts09 Oct 1990

Mohmad Hussein Miya Mohmad Shaikh Vs Valchand Sukhlal Jani and Another

Gujarat High Court · (1991) 2 GLR 1316

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18, 18(1)Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 362, 403, 406, 418

High Courts05 Oct 1990

Harshaben Vs Prafulchandra Shantilal Shah

Gujarat High Court · (1991) 2 DMC 59

Hindu Marriage Act, 1955 — Section 13(1)

High Courts04 Oct 1990

Commissioner of Income Tax Vs Gosar Family Trust

Gujarat High Court · (1990) 89 CTR 266 : (1991) 189 ITR 18

Income Tax Act, 1961 — Section 143(3), 160, 160(1), 160(1), 161Wealth Tax Act, 1957 — Section 21, 21(4)

High Courts28 Sept 1990

Vadia Gram Panchayat Vs Naja Naran and Another

Gujarat High Court · (1994) 2 GLR 1676

Criminal Procedure Code, 1973 (CrPC) — Section 468(1)(2)(b), 468(1)(2)(b), 473Gujarat Panchayats Act, 1961 — Section 93, 94Penal Code, 1860 (IPC) — Section 114, 447

High Courts27 Sept 1990

Shishirkumar Sharadchandra Sen Vs Bina Ashwinkumar Bhaumik

Gujarat High Court · (1991) 1 GLR 195

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2

High Courts27 Sept 1990

Chandrakant Tukaram Nikam Vs Municipal Corporation of the City of Ahmedabad

Gujarat High Court · (1991) 1 GLR 282

Bombay Provincial Municipal Corporations Act, 1949 — Section 487Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2(k), 33(2)(b), 33(2)(b)

High Courts24 Sept 1990

State of Gujarat Vs Patel Naran Devji

Gujarat High Court · (1991) 1 GLR 530

Criminal Procedure Code, 1973 (CrPC) — Section 311, 311, 313, 313, 353(1)Penal Code, 1860 (IPC) — Section 408, 409

High Courts18 Sept 1990

Bhaniben Makanbhai Tandel Vs State of Gujarat and Another

Gujarat High Court · AIR 1991 Guj 184

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 84, 89

High Courts17 Sept 1990

Iqbalmohmad Yusufali Patel Vs Deputy District Development Officer (Revenue)

Gujarat High Court · (1991) 2 GLR 719

High Courts12 Sept 1990

Ala Ramji Vs The State of Gujarat and Others

Gujarat High Court · (1992) CriLJ 867 : (1991) 2 GLR 18

High Courts05 Sept 1990

Gordhanbhai Ambalal Patel Vs State of Gujarat

Gujarat High Court · (1991) 2 GLR 937

Bombay Provincial Municipal Corporations Act, 1949 — Section 314Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 6

High Courts04 Sept 1990

Dahyabhai Gokalbhai Vs State of Gujarat

Gujarat High Court · (1991) 1 GLR 378

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(a)(b)(i), 20(a)(b)(i), 37, 8, 8

High Courts03 Sept 1990Allowed

The State of Gujarat Vs Ratilal Uttamchand Morabia

Gujarat High Court · (1992) CriLJ 9 : (1991) 1 GLR 50

Criminal Procedure Code, 1973 (CrPC) — Section 145, 397, 406, 407, 408

High Courts01 Sept 1990

Mahendrakumar Veerabhai Makwana Vs State of Gujarat and Another

Gujarat High Court · (1991) 1 GLR 179

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Constitution of India, 1950 — Article 226, 331

High Courts01 Sept 1990

State of Gujarat Vs Mer Parbat Ramaji

Gujarat High Court · AIR 1991 Guj 185 : (1991) 2 GLR 705

Civil Procedure Code, 1908 (CPC) — Section 9Essential Commodities Act, 1955 — Section 6A, 6C, 6E

High Courts01 Sept 1990

Union Bank of India and Others Vs Hemantlal Ranchhodbhai Vegad

Gujarat High Court · AIR 1991 Guj 113 : (1991) CivCC 441 : (1991) 1 GLR 279

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12

High Courts01 Sept 1990

Raval Maneklal Motiram Vs State of Gujarat

Gujarat High Court · AIR 1991 Guj 137 : (1991) 1 GLR 212

Land Acquisition Act, 1894 — Section 23

High Courts31 Aug 1990

Billimora Parsi Jarthosti Anjuman Trust Fund and Others Vs Savaksha Gayomal Dandiwalla and Others

Gujarat High Court · (1991) 1 GLR 54

Bombay Public Trusts Act, 1950 — Section 47ACivil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 6 Rule 17, 115

High Courts30 Aug 1990

Kamal Sing Bengali Vs Gujarat Public Service Commission

Gujarat High Court · (1991) 1 GLR 382

Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5)