High Courts18 Jun 1990
K.N. Patel Vs State of Gujarat and Another
Gujarat High Court · (1990) 2 GLR 1311
Gujarat Lower Revenue Qualifying Examination Rules, 1978 — Rule 4, 6
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,508 of 1,768
High Courts15 Jun 1990
State of Gujarat Vs Heirs of Ramsinh Laxmansinh and Others
Gujarat High Court · (1990) 2 GLR 1173
Bombay Court Fees Act, 1959 — Section 6(iv)(j)Transfer of Property Act, 1882 — Section 53
High Courts14 Jun 1990
Shri Rambhai alias Ramlo Khimchand Vs The State of Gujarat and Another
Gujarat High Court · (1991) CriLJ 3159
Bombay Police Act, 1951 — Section 56, 60Constitution of India, 1950 — Article 226Preventive Detention Act, 1950 — Section 3, 3(1), 7
High Courts12 Jun 1990
Gulabbhai Budhabhai Patel Vs District Magistrate and Others
Gujarat High Court · (1990) 2 GLR 1288
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5AGujarat Prevention of Anti-social Activities Act, 1985 — Section 6
High Courts12 Jun 1990
Union Bank of India, Bhavnagar Vs Narendra Plastics and Others
Gujarat High Court · AIR 1991 Guj 67 : (1991) CivCC 254 : (1990) 2 GLR 567
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 34Legal Services Authorities Act, 1987 — Section 19Usurious Loans Act, 1918 — Section 3
High Courts11 Jun 1990Allowed
Arvind Balashanker Joshi Vs State of Gujarat
Gujarat High Court · (1991) CriLJ 2241 : (1990) 2 GLR 1346
Criminal Procedure Code, 1973 (CrPC) — Section 313, 342, 423, 435, 439Penal Code, 1860 (IPC) — Section 114, 120(B), 409, 420, 466
High Courts11 Jun 1990Allowed
Gujarat Pollution Control Board Vs Indian Chemicals Manufacturer and Others
Gujarat High Court · (1992) CriLJ 1024 : (1990) 2 GLR 590
Criminal Procedure Code, 1973 (CrPC) — Section 29Water (Prevention and Control of Pollution) Act, 1974 — Section 11A, 16, 17, 2, 23
High Courts07 Jun 1990
Sardarkhan Niwazkhan Pathan Vs State of Gujarat
Gujarat High Court · (1991) 1 GLR 173
Criminal Procedure Code, 1973 (CrPC) — Section 439, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 5
High Courts17 May 1990
Sida Nitinkumar Laxmankumar Laxmanbhai and Another Vs Gujarat University and Others
Gujarat High Court · AIR 1991 Guj 43 : (1990) 2 GLR 808
Constitution of India, 1950 — Article 14, 16Evidence Act, 1872 — Section 115Gujarat University Act, 1949 — Section 32
High Courts04 May 1990
Kirtisinh G. Rana Vs State of Gujarat and Others
Gujarat High Court · (1990) 2 GLR 1278
Constitution of India, 1950 — Article 227Gujarat Municipalities Act, 1963 — Section 38(1)(c), 38(1)(c)Gujarat Panchayats Act, 1961 — Section 25
High Courts03 May 1990
Kwality Silk Mills Vs Union of India
Gujarat High Court · (1991) 33 ECR 418 : (1992) 61 ELT 242
High Courts01 May 1990
Shree Rama Packaging Vs Union of India
Gujarat High Court · (1991) 31 ECC 461 : (1991) 35 ECR 262 : (1991) 56 ELT 15 : (1990) 2 GLR 1239
High Courts30 Apr 1990
Attarhusen Badamia Husseni Vs State of Gujarat and Another
Gujarat High Court · (1990) 2 GLR 1291
Gujarat (Bombay) Primary Education Act, 1947 — Section 24, 24, 25, 54Gujarat Panchayats Act, 1961 — Section 131
High Courts30 Apr 1990
P.M. Boricha Vs Senior Regional Manager, Food Corporation of India and Others
Gujarat High Court · (1990) 2 GLR 1186 : (1991) 188 ITR 761
Gujarat State Tax on Professions, Trades Calling and Employments Act, 1976 — Section 2, 3, 4Income Tax Act, 1961 — Section 17
High Courts26 Apr 1990
Hirabhai Nanubhai Desai Vs The State of Gujarat and Others
Gujarat High Court · (1991) ACJ 561 : AIR 1991 Guj 1 : (1990) 2 GLR 549
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, 147Gujarat Motor Vehicles Rules, 1989 — Rule 229 , 233Motor Vehicles Act, 1988 — Section 174 , 176
High Courts26 Apr 1990
Hirabhai Nanubhai Desai Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 ACC 335 : (1991) ACJ 561 : (1990) 2 GLR 1265
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34Constitution of India, 1950 — Article 226, 227Gujarat Motor Vehicles Rules, 1989 — Rule 233
High Courts25 Apr 1990
Maneklal Karsandas Davda Vs State of Gujarat and Another
Gujarat High Court · (1991) 1 GLR 57
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 133, 137, 138, 138(2), 139
High Courts25 Apr 1990
Pak Products Vs Union of India
Gujarat High Court · (1995) 76 ELT 32 : (1990) 2 GLR 1237
Central Excises and Salt Act, 1944 — Section 35F
High Courts20 Apr 1990
Khetshi Meghji Charla Vs Gala Nanji Khetsi and Others
Gujarat High Court · (1991) 1 GLR 12
Bombay Prevention of Ex-communication Act, 1949 — Section 4, 4Constitution of India, 1950 — Article 25, 26, 26(b), 32