High Courts20 Oct 1989
R.L. Kalathia and Co., Bhavnagar Vs State of Gujarat and Others
Gujarat High Court · (1990) 1 GLR 236 : (1991) 2 LLJ 377
Industrial Disputes Act, 1947 — Section 33C(2)
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,513 of 1,768
High Courts18 Oct 1989
Nitin D. Desai Vs State of Gujarat and Others
Gujarat High Court · (1990) 1 GLR 486
Gujarat Secondary Education Act, 1972 — Section 38Gujarat Secondary Education Regulations, 1974 — Regulation 33
High Courts18 Oct 1989
Lama Prints Vs Union of India
Gujarat High Court · (1992) 61 ELT 179 : (1990) 2 GLR 145 : (1991) 189 ITR 174
Central Excises and Salt Act, 1944 — Section 35F
High Courts18 Oct 1989
Income Tax Bar Association and Another Vs Chief Commissioner of Income Tax and Others
Gujarat High Court · (1989) 80 CTR 52 : (1990) 182 ITR 43
Wealth Tax Act, 1957 — Section 17B
High Courts17 Oct 1989Dismissed
Municipal Commissioner, Bhavnagar Vs Nandumal Pahelmumal and Others
Gujarat High Court · (2002) 22 GLH 389
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 50
High Courts16 Oct 1989
Natwar Textiles Processors Pvt. Ltd. and Another Vs Union of India (UOI) and Others
Gujarat High Court · (1990) 1 GLR 338
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Constitution of India, 1950 — Article 226, 227
High Courts12 Oct 1989
Raval Ichchhashanker Mahashanker Vs State of Gujarat and Another
Gujarat High Court · (1990) 1 GLR 291
Constitution of India, 1950 — Article 14, 14, 16, 16Prevention of Food Adulteration Act, 1954 — Section 9Senior Food Inspector (Food and Drugs Control Administration) Recruitment Rules, 1987 — Rule 2(a)
High Courts11 Oct 1989
Vijay Mills Co. Ltd. and Others Vs State of Gujarat and Others
Gujarat High Court · (1990) 68 CompCas 597 : (1990) 1 GLR 557
Constitution of India, 1950 — Article 226, 227Gujarat Sales Tax Act, 1969 — Section 27(6)Gujarat Sales Tax Rules, 1970 — Rule 31, 79
High Courts07 Oct 1989
Atlas Laminate Industries Vs Union of India
Gujarat High Court · (1990) 27 ECC 192 : (1991) 51 ELT 251 : (1990) 1 GLR 244
Central Excises and Salt Act, 1944 — Section 2
High Courts06 Oct 1989
Sattar Habib Hamdani Vs Union of India
Gujarat High Court · (1990) ECR 541 : (1992) 61 ELT 220 : (1990) 1 GLR 205
Customs Act, 1962 — Section 112, 129A, 129E
High Courts05 Oct 1989Dismissed
Aslambhai Ibrahimbhai Memon and Another Vs The State of Gujarat
Gujarat High Court · (1990) CriLJ 1787 : (1990) 1 GLR 150
Constitution of India, 1950 — Article 25(5)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20(2), 33, 36, 37
High Courts03 Oct 1989
Siyaram Gopichand Gupta and Others Vs The State of Gujarat
Gujarat High Court · (1990) CriLJ 2435 : (1990) 2 GLR 905
Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 167, 438(2), 94
High Courts25 Sept 1989
Bhupendrakumar Singhal Vs P.R. Mehta and Another
Gujarat High Court · AIR 1990 Guj 48 : (1990) 1 GLR 82
Constitution of India, 1950 — Article 226, 311
High Courts21 Sept 1989
Arvind Manishanker Trivedi and Others Vs State of Gujarat and Others
Gujarat High Court · (1990) 1 GLR 168
Constitution of India, 1950 — Article 14, 16Gujarat Civil Services (Revision of Pay) Rules, 1975 — Rule 11Saurashtra University Act, 1965 — Section 3, 3
High Courts20 Sept 1989
Sarabhai M. Chemicals Vs Union of India
Gujarat High Court · (1990) 29 ECC 228 : (1991) ECR 794 : (1995) 76 ELT 34
Central Excises and Salt Act, 1944 — Section 37B
High Courts15 Sept 1989
Vikrambhai Punjabhai Palkhiwala Vs S.M. Ajbanj, Recovery Office and Others
Gujarat High Court · (1990) 1 GLR 67 : (1990) 182 ITR 413
Income Tax Act, 1961 — Section 146, 147, 148, 156, 220(6)Income Tax Rules, 1962 — Rule 73
High Courts15 Sept 1989
Prabhatbhai Kamabhai Miatra Vs District Superintendent of Police and Another
Gujarat High Court · (1990) 2 GLR 983
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 3Bombay Police Act, 1951 — Section 157A, 157A, 25(2)(a) , 8Constitution of India, 1950 — Article 226
High Courts15 Sept 1989Dismissed
Shardulbhai Lakhmanbhai Pancholi and Another Vs State of Gujarat
Gujarat High Court · (1990) CriLJ 1275 : (1989) 2 GLR 666 : (1990) 1 RCR(Criminal) 347
Constitution of India, 1950 — Article 134(1), 134A, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 167, 167, 167(1), 167(2), 167(2)Penal Code, 1860 (IPC) — Section 114, 147, 148, 302, 307
High Courts14 Sept 1989Dismissed
Suresh Ramtirath Yadav Vs State of Gujarat
Gujarat High Court · (1990) CriLJ 1834 : (1990) 1 GLR 104
Constitution of India, 1950 — Article 14, 21, 22, 22(1), 226Criminal Procedure Code, 1973 (CrPC) — Section 309, 309(2), 344, 344(1), 439Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 12, 12(4), 13, 13(1), 16
High Courts14 Sept 1989
Dinker V. Trivedi Vs Assistant Collector of Customs
Gujarat High Court · (1990) 25 ECC 438 : (1990) 27 ECR 285 : (1991) 51 ELT 267 : (1989) 2 GLR 704