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
COURT ARCHIVE
Gujarat High Court judgments
35,351 judgments · page 1,517 of 1,768
High Courts25 Apr 1989
Shanabhai Mangalbhai Patel and Others Vs Bhagavanbhai Revabhai Patel and Another
Gujarat High Court · AIR 1990 Guj 74
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts25 Apr 1989Allowed
Najuddin Karimuddin Shaikh Vs The Commissioner of Police and Others
Gujarat High Court · (1990) CriLJ 276 : (1989) 2 GLR 266
Constitution of India, 1950 — Article 141, 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 3(1), 6, 9(1)
High Courts18 Apr 1989
Shree Girnar Cement Co. (P) Ltd. Vs Union of India
Gujarat High Court · (1990) 25 ECC 436 : (1990) 28 ECR 431 : (1992) 61 ELT 217
Central Excises and Salt Act, 1944 — Section 35B, 35F
High Courts18 Apr 1989
Sandeep Cement (P) Ltd. Vs Union of India and Others
Gujarat High Court · (1991) 1 ACC 263 : (1991) ACJ 397 : AIR 1990 Guj 140 : (1990) CivCC 170 : (1989) 2 GLR 577
Contract Act, 1872 — Section 73Railways Act, 1890 — Section 73
High Courts12 Apr 1989
Nasir Ahmed Noor Ahmed Shaikh Vs P.M. Raichaudhri and Others
Gujarat High Court · (1989) 2 GLR 1047
Bombay Police Act, 1951 — Section 56, 59Penal Code, 1860 (IPC) — Section 114
High Courts11 Apr 1989
Desai Dharamsinhbhai Taljabhai and Others Vs Babulal M. Jathalal Patel and Others
Gujarat High Court · AIR 1990 Guj 161 : (1989) 2 GLR 473
Gujarat Agricultural Produce Markets Act, 1963 — Section 11(1)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 28, 8, 8(1), 8(2)
High Courts04 Apr 1989
Station Road Cabin Holders Association Vs Mehsana Nagar Palika and Another
Gujarat High Court · (1989) 2 GLR 891
Constitution of India, 1950 — Article 14, 14, 16, 16Gujarat Municipalities Act, 1963 — Section 185, 185, 185(2)
High Courts04 Apr 1989
Jawarmal Ramkaran Vs Pari Keshavlal Jamnadas
Gujarat High Court · AIR 1990 Guj 42 : (1989) 2 GLR 927
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts04 Apr 1989
Himmatbhai Prabhubhai Kanthariya Vs The Ahmedabad City Civil Court Staff Welfare Association
Gujarat High Court · (1989) 2 GLR 994
High Courts01 Apr 1989
Dr. (Mrs.) Sudhaben S. Udar Vs Vanarajbhai Ratanbhai Jaishwal and Another
Gujarat High Court · (1989) 2 GLR 1297
Criminal Procedure Code, 1973 (CrPC) — Section 202Penal Code, 1860 (IPC) — Section 304(A), 304(A), 312, 312, 420
High Courts20 Mar 1989
Bhailal Punamchand Gandhi and Another Vs Commissioner of Wealth Tax
Gujarat High Court · (1989) 180 CTR 293 : (1989) 2 GLR 877 : (1989) 180 ITR 291 : (1990) 48 TAXMAN 136
Wealth Tax Act, 1957 — Section 18(1), 18(1)(A), 18(2A), 18B
High Courts17 Mar 1989
Mehsana Agricultural Produce Market Committee Vs State of Gujarat and Others
Gujarat High Court · (1989) 2 GLR 846
Gujarat Agricultural Produce Markets (Amendment) Act, 1985 — Section 10Gujarat Agricultural Produce Markets (Amendment) Act, 1993 — Section 34A(1)(ii)Gujarat Agricultural Produce Markets Act, 1963 — Section 34, 34A, 34A(1)(ii), 34A(1)(iii) , 59
High Courts17 Mar 1989
Chhaganbhai Motibhai Bhoi and Another Vs Anand Area Development Authority, Anand and Another
Gujarat High Court · AIR 1990 Guj 76 : (1989) 2 GLR 913
Bombay Town Planning Act, 1954 — Section 51, 52, 53, 54, 68Constitution of India, 1950 — Article 226
High Courts16 Mar 1989Dismissed
Chandravadan A. Taktawala Vs Commissioner of Wealth Tax
Gujarat High Court · (1990) 51 TAXMAN 425
Constitution of India, 1950 — Article 141, 226Income Tax Act, 1961 — Section 27Wealth Tax Act, 1957 — Section 16(1), 2(m), 2(m)(iii), 2(m)(iii)(a), 2(m)(iii)(b)
High Courts16 Mar 1989Dismissed
Manubhai Sudhabhai Sodha Vs The State of Gujarat and Another
Gujarat High Court · (1991) CriLJ 1548
Bombay Police Act, 1951 — Section 135, 56, 59Bombay Prohibition Act, 1949 — Section 66(1), 85(1)(3)Constitution of India, 1950 — Article 22(5)
High Courts16 Mar 1989
Chandravadan A. Taktawala and Others Vs Commissioner of Wealth-tax
Gujarat High Court · (1990) 182 ITR 103
Constitution of India, 1950 — Article 141, 226Income Tax Act, 1961 — Section 27Wealth Tax Act, 1957 — Section 16(1), 2, 25(2)
High Courts15 Mar 1989
Mulubha Bachubha Rathod Vs State of Gujarat and Others
Gujarat High Court · (1989) 2 GLR 1025
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 2(2), 35, 35Constitution of India, 1950 — Article 226
High Courts10 Mar 1989
State of Gujarat Vs Bharwad Jakshibhai Nagribhai and Others
Gujarat High Court · (1990) CriLJ 2531
Criminal Procedure Code, 1973 (CrPC) — Section 235Panchayats Act — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 18, 302, 307
High Courts02 Mar 1989
D.B. Chawada Vs State of Gujarat and Others
Gujarat High Court · (1990) 1 GLR 5
Gujarat Civil Services Classification and Recruitment (General) Rules, 1967 — Rule 8(5)