COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 1,515 of 1,768

High Courts11 Aug 1989

Commissioner of Jamnagar Municipal Corpn. and Another Vs Vijaykumar Bhagwanji and Another

Gujarat High Court · (1991) 1 ACC 61

Motor Vehicles Act, 1939 — Section 95, 95(2)(b)(ii)Railways Act, 1989 — Section 113, 122, 66, 68, 82A

High Courts11 Aug 1989

Commissioner, Jamnagar Municipal Corporation, Jamnagar and Another Vs Vijaykumar Bhagwanji and Another

Gujarat High Court · (1990) ACJ 712 : AIR 1990 Guj 134 : (1990) 1 GLR 664

Motor Vehicles Act, 1939 — Section 95

High Courts09 Aug 1989Allowed

State of Gujarat Vs Gulamnabi alias Fakir Mohmad and Another

Gujarat High Court · (1990) CriLJ 2245 : (1990) 1 GLR 60

Criminal Procedure Code, 1973 (CrPC) — Section 350Penal Code, 1860 (IPC) — Section 114, 453, 506, 506(2)

High Courts07 Aug 1989

State of Gujarat and Another Vs Mulchand Lakhansinh Shah

Gujarat High Court · (1990) CriLJ 2399 : (1990) 1 GLR 195

Essential Commodities Act, 1955 — Section 3, 6B, 6B(1), 6C, 6C(2)

High Courts29 Jul 1989

Chandrakant Girdharlal Soni Vs State of Gujarat

Gujarat High Court · (1990) CriLJ 2256 : (1990) ECR 361 : (1991) 54 ELT 172 : (1990) 1 GLR 166

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Customs Act, 1962 — Section 124

High Courts28 Jul 1989

Patel Dadubhai Narsibhai (Decd.) through his heirs and LRs. Jayaben D. Patel and Others Vs Gujarat Electricity Board

Gujarat High Court · (1990) 1 GLR 673

Contract Act, 1872 — Section 73, 73Electricity Act, 1910 — Section 24

High Courts28 Jul 1989

Gulammahomad Noormahomad Qureshi Vs State of Gujarat and Others

Gujarat High Court · (1990) 1 GLR 1

Bombay Police Act, 1951 — Section 56, 59, 59, 60, 60

High Courts25 Jul 1989Allowed

State of Gujarat Vs Dhirajlal Pranshankar Bhatt and etc. etc.

Gujarat High Court · (1990) CriLJ 2122 : (1990) 1 GLR 201

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 250, 256, 256(1), 300, 386

High Courts25 Jul 1989

Chittaranjan Ghanshyambhai Brahmbhatt Vs State of Gujarat and Others

Gujarat High Court · (1989) 2 GLR 1366

Gujarat Municipalities (President and Vice-President) Election Rules, 1964 — Rule 9(2), 9(4)Gujarat Municipalities Act, 1963 — Section 19

High Courts20 Jul 1989

Milan Travels Vs The General Manager, Western Railway, Bombay and Another

Gujarat High Court · AIR 1990 Guj 137 : (1989) 2 GLR 565

Authorisation of Rail Travellers Service Agents Rules, 1985 — Rule 3(4)Constitution of India, 1950 — Article 14Railways Act, 1890 — Section 47

High Courts19 Jul 1989

Gujarat University, Ahmedabad Vs Harita R. Trivedi and Others, etc.

Gujarat High Court · AIR 1990 Guj 181 : (1990) 2 GLR 717

Constitution of India, 1950 — Article 226

High Courts18 Jul 1989

Kaushik Transport Vs State of Gujarat and Others

Gujarat High Court · AIR 1990 Guj 102 : (1990) 1 GLR 21

Bombay Motor Vehicles Tax Act, 1958 — Section 3, 4Motor Vehicles Act, 1939 — Section 31, 4

High Courts11 Jul 1989

Homi B. Munshi Vs P.G. Shroff and Others

Gujarat High Court · (1989) 2 GLR 645 : (1991) 3 LLJ 469

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19Constitution of India, 1950 — Article 226Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 4, 7, 7(3)

High Courts10 Jul 1989Allowed

Kaluji Govindji Thakore Vs Commissioner of Police and Others

Gujarat High Court · (1990) CriLJ 2403 : (1989) 2 GLR 617

Bombay Prohibition Act, 1949 — Section 85(1)(3)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)Penal Code, 1860 (IPC) — Section 323, 324, 504, 506, 524

High Courts07 Jul 1989Dismissed

Nanjibhai Ratnabhai Chaudhari Vs State of Gujarat

Gujarat High Court · (1991) CriLJ 2313 : (1990) 1 GLR 181

Gujarat Government Rules of Business, 1990 — Rule 51(3)Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

High Courts06 Jul 1989

Girishchandra Bhagubhai Patel Vs State of Gujarat and Others

Gujarat High Court · (1990) 1 GLR 543

Criminal Procedure Code, 1973 (CrPC) — Section 162, 162Essential Commodities Act, 1955 — Section 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 15, 3(2), 3(2)

High Courts05 Jul 1989

Damayantiben Natwarlal Patel and Another Vs The Manek Chowk Co-operative Bank Ltd., Ahmedabad

Gujarat High Court · AIR 1990 Guj 89 : (1989) 2 GLR 581

Banking Companies Act, 1949 — Section 5(1)Constitution of India, 1950 — Article 227

High Courts04 Jul 1989Allowed

Babubhai Bhimjibhai Vs The District Magistrate and Others

Gujarat High Court · (1990) CriLJ 1959 : (1990) 1 GLR 75

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167(2)General Clauses Act, 1897 — Section 10, 3(3), 9

High Courts03 Jul 1989

Dr. Jayesh Vasudevbhai Trivedi Vs State of Gujarat and Others

Gujarat High Court · (1990) 1 GLR 278

Constitution of India, 1950 — Article 14, 14, 226, 226

High Courts03 Jul 1989

Kesharsinh Pahadsinh and Others Vs Dy. Police Commissioner and Others

Gujarat High Court · (1989) 2 GLR 1277

Gujarat Police Manual, 1975 — Rule 121, 121(3), 121(3)(c)