Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 20, 33, 34Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90(14)

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High Courts16 Aug 1990

Evergreen Apartment Co-operative Housing Society Ltd. Vs Special Secretary (Appeals), Revenue Department, Gujarat State

Gujarat High Court · AIR 1992 Guj 118 : (1991) 1 GLR 113

Bombay Land Revenue Code, 1879 — Section 211Bombay Land Revenue Rules, 1921 — Rule 108(5)Urban Land (Ceiling and Regulation) Act, 1976 — Section 27

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High Courts10 Aug 1990

Mangalbhai A. Patel Vs Gujarat University, Ahmedabad

Gujarat High Court · AIR 1991 Guj 59 : (1991) 1 GLR 221

Constitution of India, 1950 — Article 226Gujarat University Act, 1949 — Section 32

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High Courts10 Aug 1990

K.S. Jhala Vs N.H. Hokabaj

Gujarat High Court · (1993) 49 ECR 234 : (1991) 55 ELT 176 : (1991) 1 GLR 191

Central Excises and Salt Act, 1944 — Section 2, 5A, 9

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High Courts10 Aug 1990

The State of Gujarat Vs Uttam Bhikhu Prajapati

Gujarat High Court · (1992) CriLJ 626 : (1990) 2 GLR 1244

Bombay Prohibition Act, 1949 — Section 65, 66(1), 81Constitution of India, 1950 — Article 21

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High Courts09 Aug 1990

New India Assurance Co. Ltd. Vs Ashok Bhai Ranchhod bhai Patel and Others

Gujarat High Court · (1992) 2 ACC 104

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 118, 267

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High Courts09 Aug 1990

New India Assurance Co. Ltd. Vs Ashokbhai Ranchhodbhai Patel and Others

Gujarat High Court · (1992) ACJ 1102 : (1992) 1 GLR 482

Central Motor Vehicles Rules, 1989 — Rule 6, 7Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4

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High Courts08 Aug 1990Dismissed

Prakashkumar Jayantilal Gandhi Vs State of Gujarat

Gujarat High Court · (1992) CriLJ 462 : (1991) 1 GLR 142

Penal Code, 1860 (IPC) — Section 109, 114, 201, 302

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High Courts31 Jul 1990

Sabbirbhai Yakubbhai Shaikh and Others Vs State of Gujarat

Gujarat High Court · (1991) 1 GLR 226

Explosive Substances Act, 1908 — Section 4, 5Penal Code, 1860 (IPC) — Section 149, 149, 302, 302, 324

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High Courts30 Jul 1990

Chandrakant Bhailal Patel Vs T.V. Krishnamurthy and Others

Gujarat High Court · AIR 1991 Guj 63

Evidence Act, 1872 — Section 115Gujarat Panchayats (Amendment) Act, 1962 — Section 96, 98

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High Courts30 Jul 1990

State of Gujarat Vs Thakorlal Keshavlal Rana and Another

Gujarat High Court · (1991) 1 GLR 71

Prevention of Food Adulteration Act, 1954 — Section 16, 16, 16(1)(a)(i), 7, 7

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High Courts25 Jul 1990Partly Allowed

State of Gujarat Vs Sthanakvasi Jain Mota Sangh and Others

Gujarat High Court · (1992) 1 GLR 19 : (1995) 3 LLJ 519

Bombay Shops and Establishments Act, 1948 — Section 2(4)Minimum Wages Act, 1948 — Section 18, 22

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High Courts25 Jul 1990

Balubhai Jethabhai Shah Vs Chhaganbhai Bamanbhai and Another

Gujarat High Court · AIR 1991 Guj 85 : (1991) 1 GLR 60

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 3Contract Act, 1872 — Section 65, 70Gujarat Rural Debtors Relief Act, 1976 — Section 2, 8

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