High Courts07 Dec 1989
Karaniba Vs Gujarat Electricity Board and Another
Gujarat High Court · (1990) 2 GLR 1003
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,512 of 1,768
High Courts05 Dec 1989
Food Corporation of India Workers'' Union Vs Food Corporation of India and Others
Gujarat High Court · (1990) 1 GLR 384
Contract Labour (Regulation and Abolition) Act, 1970 — Section 1(4), 12, 13, 14, 16
High Courts26 Nov 1989
Rushvi Estate and Investments (P) Ltd. Vs Official Liquidator of Shri Ambica Mills Ltd.
Gujarat High Court · (1989) 11 GUJ CK 0001
Companies Act, 1956 — Section 125, 293(1), 441(2), 446, 531(1)
High Courts23 Nov 1989
Soleman Galsinghbhai Christian @ Soleman Vs Smt. Nisha Sahai Achuthan and Others
Gujarat High Court · (1990) 1 GLR 420
Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
High Courts22 Nov 1989
Ghanchi Husen Umar Udiya Vs Ghanchanbai Marum Daud Jadia and Others
Gujarat High Court · (1990) 1 GLR 431
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125 , 5, 5
High Courts20 Nov 1989
Karsanbhai H. Parmar Vs Director of Prohibition and Excise and Another
Gujarat High Court · (1990) 1 GLR 505
High Courts20 Nov 1989
State Trading Corporation of India Ltd. Vs Variava Transport Service and Others
Gujarat High Court · (1990) 1 GLR 301
Arbitration Act, 1940 — Section 34, 34Civil Procedure Code, 1908 (CPC) — Section 80
High Courts18 Nov 1989
Zaverchand Gaekwad Pvt. Ltd. Vs Union of India
Gujarat High Court · (1991) ECR 632 : (1992) 61 ELT 225 : (1990) 2 GLR 872
Central Excises and Salt Act, 1944 — Section 2, 3
High Courts17 Nov 1989
Mansukhlal P. Unadkar Vs State of Gujarat and Others
Gujarat High Court · (1990) 1 GLR 621
High Courts16 Nov 1989
Manubhai Kalidas Patel Vs State of Gujarat and Others
Gujarat High Court · (1990) 2 GLR 742
Constitution of India, 1950 — Article 226, 226Gujarat Entertainment Tax Act, 1977 — Section 13, 13
High Courts15 Nov 1989
Gujarat Foods and Drugs Control Administration Gazetted Officers Association Vs State of Gujarat and Another
Gujarat High Court · (1990) 2 GLR 900
Constitution of India, 1950 — Article 14, 16Joint Director (Administration) Drugs Control Administration (Recruitment) Rules, 1972 — Rule 2
High Courts27 Oct 1989
Bharatsing Nathusing Rathod and Others Vs Director General of Police, Gujarat State and Others
Gujarat High Court · (1990) 2 GLR 830
Constitution of India, 1950 — Article 14, 14, 16, 16, 309
High Courts26 Oct 1989
Hiren Ratilal Jariwala Vs Commissioner of Police and Others
Gujarat High Court · (1990) 1 GLR 503
Bombay Police Act, 1951 — Section 56, 56
High Courts26 Oct 1989
Dhansukh Chhotalal Joshi and Others Vs State of Gujarat
Gujarat High Court · (1990) CriLJ 2333 : (1990) 1 GLR 396
Criminal Procedure Code, 1973 (CrPC) — Section 357(1), 357(2)Penal Code, 1860 (IPC) — Section 302, 304, 323, 34, 504Probation of Offenders Act, 1958 — Section 3
High Courts24 Oct 1989
Vijaychandra Prabhatilal Sharma and Another Vs Manek Metal Syndicate
Gujarat High Court · AIR 1990 Guj 190 : (1990) 2 GLR 992
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50, 42
High Courts24 Oct 1989
Shah Chandulal Valchand Vs Amthaji Bhalaji Thakore and Others
Gujarat High Court · (1990) 1 GLR 669
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 36A, 36B, 6(2), 6(2)
High Courts23 Oct 1989
Himatlal K. Parekh Vs Competent Authority and Deputy Collector (ULC), Rajkot and Another
Gujarat High Court · AIR 1990 Guj 130 : (1990) 1 GLR 626
Constitution of India, 1950 — Article 227Urban Land (Ceiling and Regulation) Act, 1976 — Section 33
High Courts20 Oct 1989
State of Gujarat Vs Luhar Mithu @ Harun Ismail
Gujarat High Court · (1990) 1 GLR 377
Bombay Police (Gujarat Amendment) Act, 1977 — Section 11Bombay Police Act, 1951 — Section 142, 142, 56, 56
High Courts20 Oct 1989
Torrent Laboratories Pvt. Ltd. Vs Union of Incia
Gujarat High Court · (1991) 55 ELT 25 : (1990) 2 GLR 1017
Central Excise Rules, 1944 — Rule 12, 56A, 57, 57ACentral Excises and Salt Act, 1944 — Section 11A, 37Constitution of India, 1950 — Article 14, 19(1)
High Courts20 Oct 1989
Mehsana District Central Co-operative Bank Ltd., Mehsana and Others Vs Merda Seva Shakari Mandli Ltd., Merda and Others, etc.
Gujarat High Court · AIR 1990 Guj 176 : (1990) 1 GLR 423
Gujarat Co-operative Societies Act, 1961 — Section 73, 74