COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,511 of 1,768

High Courts09 Feb 1990

Shirish Madhavdas Parikh Vs State of Gujarat

Gujarat High Court · (1990) 1 GLR 617

Bombay Police Act, 1951 — Section 2(11)Criminal Procedure Code, 1973 (CrPC) — Section 439, 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 43

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High Courts05 Feb 1990

Dipak Vegetable oil Industries Ltd. Vs Union of India

Gujarat High Court · (1991) 33 ECC 224 : (1991) ECR 511 : (1991) 52 ELT 222 : (1991) 2 GLR 1013

Central Excise Rules, 1944 — Rule 57, 57K, 57N

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High Courts30 Jan 1990

Mansukhlal Popatlal Kanakhra Vs State of Gujarat and Another

Gujarat High Court · (1990) 2 GLR 1145

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23(2), 23(2), 28, 30(2), 54

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High Courts24 Jan 1990

Mafatlal Engineering Ind. Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (1990) 31 ECR 322

Central Excise Rules, 1944 — Rule 10

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High Courts22 Jan 1990

State of Gujarat Vs Abdulrasid Ibrahim Mansuri

Gujarat High Court · (1990) 2 GLR 947

Bombay Prohibition Act, 1949 — Section 66(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii), 25, 42, 42

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High Courts22 Jan 1990Dismissed

Surajmal Kanaiyalal Soni Vs The State of Gujarat

Gujarat High Court · (1991) CriLJ 1483 : (1990) 2 GLR 923

Criminal Procedure Code, 1973 (CrPC) — Section 100, 103, 165, 313, 4Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 12, 18, 37, 41, 42

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High Courts19 Jan 1990

Niranjan Mills Ltd. Vs Union of India

Gujarat High Court · (1990) 31 ECR 721 : (1992) 61 ELT 229

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 11A

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High Courts18 Jan 1990

Whitco Ltd. Vs Union of India

Gujarat High Court · (1995) 75 ELT 61

Central Excises and Salt Act, 1944 — Section 4, 4(4)

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High Courts17 Jan 1990

Bahauddin Hasnabhai Chauhan Vs The Director of Municipalities, Gujarat State, Ahmedabad and Others

Gujarat High Court · AIR 1991 Guj 81 : (1990) 2 GLR 1360

Gujarat Municipalities Act, 1963 — Section 258(l)

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High Courts12 Jan 1990Dismissed

Chandulal Jethalal Jaiswal Vs The Commissioner of Police and Others

Gujarat High Court · (1991) CriLJ 2864 : (1990) 1 GLR 599

Bombay Denatured Spirit Rules, 1959 — Rule 2(14), 23, 25, 26, 3Bombay Police Act, 1951 — Section 56Bombay Prohibition Act, 1949 — Section 2(10), 2(24), 2(43), 21, 67

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High Courts28 Dec 1989

Sarabhai Electronics Ltd. Vs Union of India

Gujarat High Court · (1990) 53 ELT 549

Central Excise Rules, 1944 — Rule 173, 173B, 173F, 173G(2), 173G(4)Central Excises and Salt Act, 1944 — Section 35D, 6Customs Act, 1962 — Section 129C(1), 129C(2), 129C(5), 129C(6)

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High Courts27 Dec 1989

Alka Ceramics Vs Gujarat State Financial Corporation and Others

Gujarat High Court · AIR 1990 Guj 105 : (1992) 73 CompCas 209 : (1990) 1 GLR 628 : (1985) 1 GLR 57

Army Act, 1950 — Section 125Constitution of India, 1950 — Article 14, 19, 19(1), 21, 300AContract Act, 1872 — Section 172, 176

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High Courts26 Dec 1989

T.R. Mishra and Others Vs State of Gujarat and Others

Gujarat High Court · (1990) 2 GLR 1103

Bombay General Clauses Act, 1904 — Section 3(28)Bombay Industrial Relations Act, 1946 — Section 85, 9, 9(2)Constitution of India, 1950 — Article 227, 233, 234, 235, 236

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High Courts18 Dec 1989

State of Gujarat and Another Vs Sheth Construction Co.

Gujarat High Court · (1990) 1 GLR 440

Arbitration Act, 1940 — Section 20, 20, 37(1), 37(4), 37(4)Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 2

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High Courts18 Dec 1989

Ayubkhan Kalandarkhan Pathan Vs State of Gujarat and Others

Gujarat High Court · (1991) CriLJ 1085 : (1990) 1 GLR 473

Arms Act, 1959 — Section 25(1)Constitution of India, 1950 — Article 136, 14, 21, 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 439, 482

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High Courts13 Dec 1989

Gandhidham Municipality Vs Moji Furniture Works

Gujarat High Court · (1990) 2 GLR 1135

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High Courts12 Dec 1989

R. Laxmichand and Co. and Others Vs Union of India and Others

Gujarat High Court · (1990) 84 CTR 232 : (1990) 184 ITR 376

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 206C, 44AC

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High Courts11 Dec 1989

Shantilal Keshavlal Pathak Vs The Assistant Collector, Vadodara and Others

Gujarat High Court · AIR 1990 Guj 147 : (1990) 1 GLR 549

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23Electricity Act, 1910 — Section 12(2)

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High Courts08 Dec 1989

Kantilal Shiva Bhai Thakkur Vs State of Gujarat

Gujarat High Court · (1990) 2 ACC 594

Criminal Procedure Code, 1973 (CrPC) — Section 313, 360Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 279, 279, 304, 304

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High Courts08 Dec 1989

Kantilal Shivabhai Thakkar Vs State of Gujarat

Gujarat High Court · (1990) CriLJ 2500 : (1990) 2 GLR 785

Criminal Procedure Code, 1973 (CrPC) — Section 313, 313(4), 342, 360Evidence Act, 1872 — Section 25, 8Penal Code, 1860 (IPC) — Section 279, 304A, 71

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