High Courts20 Mar 1990
Aher Naran Vijanand Vs State of Gujarat and Another
Gujarat High Court · (1990) 2 GLR 1161
Constitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,510 of 1,768
High Courts17 Mar 1990
Dr. Prasant M. Bhansali Vs Gujarat University and Others
Gujarat High Court · (1990) 2 GLR 1168
Gujarat University Rules — Rule 1.2
High Courts17 Mar 1990
Prasant M. Bhansali Vs Gujarat University
Gujarat High Court · AIR 1992 Guj 60 : (1990) 2 GLR 452
Constitution of India, 1950 — Article 226
High Courts16 Mar 1990
State of Gujarat Vs Coromandal Investment Pvt. Ltd. and Others
Gujarat High Court · (1991) 71 CompCas 470
Companies Act, 1956 — Section 383A, 383A(2), 621(1A)
High Courts13 Mar 1990Dismissed
State of Gujarat Vs Rajendra Khodabhai Deshdia and Others
Gujarat High Court · (1991) 2 ACC 89 : (1991) ACJ 638 : (1991) 63 FLR 854 : (1991) 1 GLR 42 : (1995) 3 LLJ 211
Workmens Compensation Act, 1923 — Section 2(1), 4, 4(1), 4(1)(C)
High Courts09 Mar 1990
Commissioner of Income Tax Vs Grace Paper Industries Pvt. Ltd., Whitco Ltd., Amit Stampings and Narendra M. Lakhadia
Gujarat High Court · (1990) 83 CTR 1 : (1990) 183 ITR 591
Income Tax Act, 1922 — Section 15CIncome Tax Act, 1961 — Section 28, 29, 30, 31, 32
High Courts08 Mar 1990Dismissed
Nanavaty Chemical Industries Vs Union of India (UOI)
Gujarat High Court · (1992) 43 ECR 329
High Courts07 Mar 1990
Kandarpakumar Krishnakumar Dholakia and Others Vs Gujarat Public Service Commission and Another
Gujarat High Court · (1990) 2 GLR 1058
Constitution of India, 1950 — Article 14, 16, 309Gujarat Judicial Services Recruitment Rules, 1961 — Rule 5, 5(2)
High Courts06 Mar 1990
Abidali Usmanali Saiyed Vs District Magistrate and Others
Gujarat High Court · (1991) 1 GLR 582
High Courts06 Mar 1990
Jardullakhan Hanifkhan Pathan Vs State of Gujarat and Others
Gujarat High Court · (1991) 1 GLR 493
Constitution of India, 1950 — Article 22(5)Penal Code, 1860 (IPC) — Section 307, 323
High Courts02 Mar 1990
Kumar Gangaram Vs Estate Officer, Gujarat Housing Board
Gujarat High Court · (1990) 2 GLR 1006
Bombay Civil Courts Act, 1869 — Section 12, 13Constitution of India, 1950 — Article 227Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 5, 7, 9
High Courts28 Feb 1990
Smt. Savitaben and Others Vs State of Gujarat and Others
Gujarat High Court · (1990) 2 GLR 792
Urban Land (Ceiling and Regulation) Act, 1976 — Section 3, 34, 34
High Courts26 Feb 1990Dismissed
Vaghari Jenabhai Asabhai Vs Vaghari Jesangbhai Ugrabhai and Others
Gujarat High Court · (1992) CriLJ 881 : (1991) 1 GLR 102
Penal Code, 1860 (IPC) — Section 114, 323, 379, 380, 381Probation of Offenders Act, 1958 — Section 3, 4
High Courts21 Feb 1990
Madhuben Hatwarlal, Joravarnagar and Others Vs Prajapati Parshottam Tulsidas
Gujarat High Court · AIR 1991 Guj 40 : (1990) 2 GLR 1177
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)
High Courts20 Feb 1990
Praful Keshavji Thakkar Vs Union of India (UOI) and Others
Gujarat High Court · (1990) 2 GLR 1090
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 9(1), 9(1)Constitution of India, 1950 — Article 22(5)
High Courts20 Feb 1990Allowed
Bai Ramilaben Vs State of Gujarat
Gujarat High Court · (1991) CriLJ 2219 : (1990) 2 GLR 1202
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105, 4Penal Code, 1860 (IPC) — Section 299, 302, 84
High Courts16 Feb 1990Dismissed
State of Gujarat Vs Ramasi Devasi Bhil alias Chakala
Gujarat High Court · (1991) CriLJ 2801 : (1990) 2 GLR 1196
Bombay Police Act, 1951 — Section 135, 37(1)Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 307, 308, 39Penal Code, 1860 (IPC) — Section 143, 144, 145, 147, 148
High Courts13 Feb 1990Dismissed
Arvindkumar Jasram Gupta Vs State of Gujarat
Gujarat High Court · (1991) 1 DMC 427 : (1990) 1 GLR 623
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306, 498A
High Courts12 Feb 1990Dismissed
Kantiji Chanduji Thakor and Others Vs State of Gujarat
Gujarat High Court · (1991) CriLJ 2162
Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts09 Feb 1990Allowed
Haiderkhan Lalkhan Pathan Vs State of Gujarat and Others
Gujarat High Court · (1991) CriLJ 1266 : (1990) 1 GLR 498
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 366Penal Code, 1860 (IPC) — Section 302