High Courts18 Apr 1990
Ahmedabad Military and Rifle Training Association and Others Vs Harsidhbhai Govindlal Shah
Gujarat High Court · (1991) 1 GLR 26
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,509 of 1,768
High Courts16 Apr 1990Allowed
Laduba Vs Balvantsing Bhimsing Rana and Another
Gujarat High Court · (1991) CivCC 350 : (1991) 2 DMC 238 : (1991) 1 GLR 131 : (1991) 2 RCR(Criminal) 410
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts13 Apr 1990
State of Gujarat Vs Babuji alias Mulsing Dhudaji
Gujarat High Court · (1990) 2 GLR 1325
Bombay Police Act, 1951 — Section 135Criminal Procedure Code, 1973 (CrPC) — Section 311, 313, 391, 417(3), 423Evidence Act, 1872 — Section 165
High Courts11 Apr 1990
Prashant Pravinbhai Kanabar Vs The Gujarat University and Others
Gujarat High Court · AIR 1991 Guj 23 : (1990) 2 GLR 350
Constitution of India, 1950 — Article 14Evidence Act, 1872 — Section 115Gujarat University Act, 1949 — Section 32
High Courts10 Apr 1990
Dr. Amitabh Bandhopadhyay Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 GLR 127
Constitution of India, 1950 — Article 14, 14
High Courts10 Apr 1990
State of Gujarat Vs Panubhai and Another
Gujarat High Court · (1991) CriLJ 2226 : (1990) 2 GLR 499
Bombay Police Act, 1951 — Section 35(1)Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
High Courts10 Apr 1990
State of Gujarat Vs Luhana Prabhudas Vrajlal
Gujarat High Court · (1990) 2 GLR 1300
Constitution of India, 1950 — Article 226, 227Forest Act, 1927 — Section 52
High Courts04 Apr 1990
State of Gujarat and Another Vs R.L. Patel
Gujarat High Court · AIR 1992 Guj 42 : (1990) 2 GLR 1163
Constitution of India, 1950 — Article 226, 342
High Courts02 Apr 1990
Vikram Maya Maiya Vs State of Gujarart and Another
Gujarat High Court · (1991) 2 GLR 1210
Bombay Police Act, 1951 — Section 59, 59Constitution of India, 1950 — Article 226, 227
High Courts02 Apr 1990
Ashoksinh Gopalsinh Jadeja and Another Vs D.H. Brahmbhatt and Another
Gujarat High Court · (1990) 2 GLR 1010
Bombay General Clauses Act, 1904 — Section 21, 21
High Courts02 Apr 1990
Bhavnagar Bricks Manufacturing Co. and Others Vs Bank of Baroda and Others
Gujarat High Court · (1992) 73 CompCas 676 : (1990) 2 GLR 1150
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5
High Courts02 Apr 1990
In Re: Rishi Enterprises
Gujarat High Court · (1992) 73 CompCas 271 : (1991) 2 GLR 1213
High Courts31 Mar 1990Allowed
Vimlaben Bhupatsinh Barot Vs District Collector
Gujarat High Court · (1991) ACJ 342 : (1990) 2 GLR 1190
Motor Vehicles Act, 1988 — Section 161(3)(a)
High Courts29 Mar 1990
Mahesh Sambhu Prasad Joshi Vs K.S. Verma and Others
Gujarat High Court · AIR 1991 Guj 72
Bombay Provincial Municipal Corporations Act, 1949 — Section 6
High Courts26 Mar 1990Allowed
Nileshkumar Rameshchandra Dhruv Vs State of Gujarat
Gujarat High Court · (1991) CivCC 14 : (1991) 1 DMC 280 : (1990) 2 GLR 996
Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(3)
High Courts23 Mar 1990
Apex Electricals Pvt. Ltd. Vs Union of India
Gujarat High Court · (1993) ECR 308 : (1992) 61 ELT 413
Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 11A, 2
High Courts23 Mar 1990
Jashubhai Hiralal Gandhi and Others Vs Competent Authority and Deputy Collector and Others
Gujarat High Court · (1990) 2 GLR 1140
Constitution of India, 1950 — Article 226, 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 33, 34, 6, 6(1)
High Courts23 Mar 1990
Hiralal Udayram Vs State of Gujarat and Others
Gujarat High Court · (1990) 2 GLR 1039
Central Excise Rules, 1944 — Rule 57I
High Courts23 Mar 1990
Prolite Engineering Co. Vs Union of India
Gujarat High Court · (1991) ECR 528 : (1995) 75 ELT 257 : (1990) 2 GLR 1092
Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 2
High Courts21 Mar 1990
M.D. Parmar Vs State of Gujarat and Another
Gujarat High Court · (1991) 1 GLR 580