COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,507 of 1,768

High Courts24 Jul 1990

Fire Service Staff Association Vs Ahmedabad Municipal Corporation and Others

Gujarat High Court · (1990) 2 GLR 1332

Bombay Civil Services Rules, 1959 — Rule 161, 330Bombay Provincial Municipal Corporations Act, 1949 — Section 4, 4, 465, 465Constitution of India, 1950 — Article 14, 14, 16, 16(4), 226

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High Courts24 Jul 1990

Mohammed Rafik Husseinmiya Thakore and Others Vs State of Gujarat and Others

Gujarat High Court · (1991) 1 GLR 159

Constitution of India, 1950 — Article 14, 21, 21, 226, 226Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 16, 19, 3

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High Courts19 Jul 1990

Parmar Govind Jesang Vs Parmar Ajmal Arjan and Others

Gujarat High Court · (1991) 1 GLR 34

Constitution of India, 1950 — Article 227Gujarat Rural Debtors (Temporary Relief) Act, 1976 — Section 2, 3, 6, 6(1)

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High Courts19 Jul 1990Dismissed

New India Assurance Co. Ltd. and Another Vs Shantaben and Others

Gujarat High Court · (1991) 2 ACC 594 : (1991) ACJ 631

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High Courts17 Jul 1990

Narayanbhai Ajmalbhai Chavda Vs State of Gujarat and Others

Gujarat High Court · (1990) 2 GLR 1185

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High Courts17 Jul 1990

Rallis India Ltd. Vs Union of India

Gujarat High Court · (1991) 34 ECC 59 : (1992) 61 ELT 237

Central Excises and Salt Act, 1944 — Section 11B

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High Courts16 Jul 1990

Dhirajlal Jasmatbhai Viradiya and Another Vs Gujarat State Finance Corporation

Gujarat High Court · (1991) 72 CompCas 136 : (1990) 2 GLR 1250

State Financial Corporations Act, 1951 — Section 29

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High Courts13 Jul 1990

Bai Jiviben Vs Sakhia Somsinh Mohansinh and Others

Gujarat High Court · AIR 1991 Guj 65 : (1990) 2 GLR 587

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 9(3)

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High Courts12 Jul 1990

Shankarbhai Bhulabhai Patel Vs Government of Gujarat

Gujarat High Court · (1991) 1 GLR 37

Gujarat Panchayat Service Selection Board (Condition of Service) Order, 1964 — Clause 3Gujarat Panchayats Act, 1961 — Section 210

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High Courts12 Jul 1990

Kandarpkumar Krishnakumar Dholakia and Others Vs Gujarat Public Service Commission and Others

Gujarat High Court · (1990) 2 GLR 1192

Constitution of India, 1950 — Article 234, 309, 309Gujarat Judicial Service Recruitment (Amendment) Rules, 1979 — Rule 5

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High Courts09 Jul 1990

Rameshbhai Maganbhai Nayaka Vs Commissioner of Police and Others

Gujarat High Court · (1991) 1 GLR 31

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(1)

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High Courts09 Jul 1990

Mahmed Akhtar Husein (alias) Kadar Bhatti Vs State of Gujarat and Others

Gujarat High Court · (1991) 1 GLR 305 : (1992) 198 ITR 229

Income Tax Act, 1961 — Section 222

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High Courts09 Jul 1990

Porbandar Nagarpalika Vs State of Gujarat and Others

Gujarat High Court · (1991) 2 GLR 991

Bombay District Municipal Act, 1901 — Section 50, 50, 50(1), 50(1)

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High Courts07 Jul 1990

Jivanmal Jethamal Vs Mohmad Aliabdulla, Trust and Trustees Asgarali Ragu husain Mulla and Another

Gujarat High Court · AIR 1991 Guj 105

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29

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High Courts07 Jul 1990

Kantibhai Parmabhai Vankar and Others Vs District Superintendent of Police and Others

Gujarat High Court · (1990) 2 GLR 1259

Bombay Police Act, 1951 — Section 5(b)Constables (Armed Branch, Unarmed Branch and Women Branch) Recruitment Rules, 1979 — Rule 3(b)(i)

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High Courts03 Jul 1990

B.K. Shukla Vs Natverlal Ratanji Kevat and Others

Gujarat High Court · AIR 1992 Guj 57 : (1990) 2 GLR 495

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 48

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High Courts26 Jun 1990

Patel Lalji Devji Vs State of Gujarat

Gujarat High Court · (1990) 2 GLR 1240

Constitution of India, 1950 — Article 226, 227Gujarat Agricultural Lands Ceiling Act, 1960 — Section 38, 8, 8(1), 8(2)Transfer of Property Act, 1882 — Section 53A

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High Courts22 Jun 1990