High Courts26 Jun 1989
S.K. Awatramani and Another Vs State of Gujarat and Another
Gujarat High Court · AIR 1990 Guj 65 : (1990) 1 GLR 223
Constitution of India, 1950 — Article 14, 226
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,516 of 1,768
High Courts22 Jun 1989
Triveniben Keshavlal Parmar Vs State of Gujarat and Others
Gujarat High Court · (1990) CriLJ 1341 : (1989) 2 GLR 201
Constitution of India, 1950 — Article 14, 161, 21, 226, 72
High Courts22 Jun 1989
Manilal Ravji Nayaka and Others Vs Dhirajlal Gandabhai Desai and Another
Gujarat High Court · AIR 1990 Guj 182
Constitution (Forty-Second Amendment) Act, 1976 — Article 226, 227
High Courts22 Jun 1989
Mohammed Safi Abdul Raheman Shaikh Vs The Commissioner of Police and Another
Gujarat High Court · (1990) CriLJ 2758
Constitution of India, 1950 — Article 22
High Courts22 Jun 1989Dismissed
Mohammed Safi Abdul Raheman Shaikh Vs The Commissioner of Police and Another
Gujarat High Court · (1990) CriLJ 2758
Constitution of India, 1950 — Article 22, 22(5)
High Courts21 Jun 1989
Anjar Bullion Merchants Association and Another Vs Anjar Municipality
Gujarat High Court · (1989) 2 GLR 1319
Constitution of India, 1950 — Article 14Gujarat Municipalities Act, 1963 — Section 101, 101, 101(a)(i)
High Courts21 Jun 1989
Sindhi Lohana Ravchand Gopaldas Vs State of Gujarat
Gujarat High Court · (1991) 54 ELT 61 : (1989) 2 GLR 384
Constitution of India, 1950 — Article 22(5)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 9(1), 9(2)
High Courts20 Jun 1989
Babarali Ahmedali Sayed Vs The State of Gujarat
Gujarat High Court · (1991) CriLJ 1269 : (1989) 2 GLR 482
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6
High Courts20 Jun 1989
Kothari Jayantilal Ramji Vs State of Gujarat and Others
Gujarat High Court · AIR 1990 Guj 131 : (1990) 2 GLR 744
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 133, 141
High Courts17 Jun 1989
Ambabhai Popatbhai Vs B.A. Pandey and Others
Gujarat High Court · AIR 1990 Guj 184 : (1989) 2 GLR 663
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1962 — Section 24
High Courts17 Jun 1989Allowed
Dhirubhai Chhanabhai Rathod Vs Commissioner of Police and Another
Gujarat High Court · (1990) CriLJ 1340
Constitution of India, 1950 — Article 22(5)
High Courts16 Jun 1989
State of Gujarat Vs Butasing Indrasing
Gujarat High Court · (1990) 1 GLR 26
Bombay Prohibition Act, 1949 — Section 66(1)(b), 66(1)(b)Criminal Procedure Code, 1973 (CrPC) — Section 311, 350
High Courts14 Jun 1989Allowed
Baldevbhai Motibhai Patel Vs State of Gujarat and Others
Gujarat High Court · (1990) CriLJ 1700 : (1990) 1 GLR 129
Defence of India Rules, 1962 — Rule 30Essential Commodities Act, 1955 — Section 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 13, 14, 15, 15(1), 15(2)
High Courts05 May 1989
Dalvadi Sukhabhai Chhagan and Others etc. Vs State of Gujarat
Gujarat High Court · (1989) CriLJ 2502 : (1989) 2 GLR 1239
Arms Act, 1959 — Section 27Constitution of India, 1950 — Article 161, 21, 22, 32, 72Criminal Procedure Code, 1973 (CrPC) — Section 167, 309, 313, 389, 437
High Courts05 May 1989
Air Control and Chemical Engg. Company Ltd. Vs Union of India
Gujarat High Court · (1990) 26 ECC 324 : (1992) 41 ECR 137 : (1991) 51 ELT 265 : (1990) 1 GLR 234
Central Excises and Salt Act, 1944 — Section 3, 37B
High Courts05 May 1989Dismissed
Triveniben Vs State of Gujarat and Others
Gujarat High Court · (1990) CriLJ 273 : (1989) 2 GLR 923
Constitution of India, 1950 — Article 14, 161, 21, 226, 72
High Courts02 May 1989Dismissed
Pravinbhai Mangabhai Desai and Another Vs The State of Gujarat and Another
Gujarat High Court · (1990) CriLJ 518 : (1989) 2 GLR 443
Essential Commodities Act, 1955 — Section 2, 3, 3(1), 3(5), 7
High Courts02 May 1989
Indica Laboratories Pvt. Ltd. Vs Union of India
Gujarat High Court · (1991) 32 ECC 15 : (1991) ECR 40 : (1990) 50 ELT 210 : (1989) 2 GLR 1120
Central Excise Rules, 1944 — Rule 174, 174A, 8, 8(1)Central Excises and Salt Act, 1944 — Section 11A, 2, 3, 6Constitution of India, 1950 — Article 14
High Courts01 May 1989
Patel Manubhai Khodidas Vs Sonara and Others
Gujarat High Court · AIR 1990 Guj 186 : (1989) 2 GLR 493
Constitution of India, 1950 — Article 164, 75Gujarat Panchayats (Amendment) Act, 1962 — Section 60Gujarat Taluka and District Panchayats (Procedure) Rules, 1963 — Rule 17
High Courts25 Apr 1989
Divya Vasundhara Financiers Ltd. Vs K.N. Samant and Others
Gujarat High Court · (1990) 69 CompCas 646
Companies Act, 1956 — Section 391, 391(1), 391(2), 392, 392(1)Specific Relief Act, 1963 — Section 6