Bombay Town Planning Act, 1954 — Section 18Constitution of India, 1950 — Article 226Gujarat Town Planning and Urban Development Act, 1976 — Section 124, 40(3), 53, 65(3), 67

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High Courts25 Jan 1989

Gautam Shirishbhai Amin and etc. Vs State of Gujarat and Others

Gujarat High Court · AIR 1990 Guj 97 : (1989) 1 GLR 527

Constitution of India, 1950 — Article 226Gujarat Government Rules of Business, 1990 — Rule 1, 8Indian Medical Council Act, 1956 — Section 33

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High Courts24 Jan 1989

Hiralal K. Joshi Vs State of Gujarat and Another

Gujarat High Court · (1989) 2 GLR 1183

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 10

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High Courts23 Jan 1989

District Superintendent of Police and Another Vs Ghanshyamsinh Zala

Gujarat High Court · (1989) 2 GLR 723

Gujarat Police Manual, 1975 — Rule 129, 131, 132(2)

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High Courts18 Jan 1989Allowed

Dharmishthaben Hasmukhbhai Vs Dr. Hasmukhbhai Pradhandas Ranpur and Another

Gujarat High Court · (1990) CriLJ 2132 : (1990) 1 DMC 202 : (1989) 2 GLR 776 : (1991) 1 RCR(Criminal) 217

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts13 Jan 1989

Gagubhai Alias Ramaiya Mura Vs Goswami Bhikhu Gangaram and Another

Gujarat High Court · (1989) 1 ACC 453 : (1989) ACJ 340

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 300

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High Courts13 Jan 1989

Gagubhai and Others Vs Goswami Bhikhu Gangaram

Gujarat High Court · AIR 1990 Guj 5 : (1990) 68 CompCas 124 : (1989) 1 GLR 655

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 300, 310, 311Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1Motor Vehicles Act, 1939 — Section 110, 111A

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High Courts12 Jan 1989

R.M. Dalal Vs State of Gujarat and Another

Gujarat High Court · (1989) 2 GLR 1098

Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 14, 16, 226

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High Courts11 Jan 1989

Vikrambhai Dhirajibhai Patel Vs A.S. Jog and Another

Gujarat High Court · AIR 1989 Guj 233 : (1989) 1 GLR 690

Constitution of India, 1950 — Article 226Gujarat Co-operative Societies Act, 1961 — Section 2(13) , 23(3)Gujarat Co-operative Societies Rules, 1965 — Rule 5

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High Courts09 Jan 1989

I.S. Sindhi and Others Vs State of Gujarat and Others

Gujarat High Court · (1989) 2 GLR 999

Constitution of India, 1950 — Article 309Inspector of Prohibition and Excise and Sub-Inspector of Prohibition and Excise (Recruitment) Rules, 1973 — Rule 3

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High Courts07 Jan 1989

Hamildbhai Usufbhai Patel Vs The Director of Municipalities, Ahmedabad and Others

Gujarat High Court · AIR 1989 Guj 237 : (1989) 2 GLR 247

Constitution of India, 1950 — Article 226Gujarat Municipalities Act, 1963 — Section 11(2)

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High Courts30 Dec 1988

Roshanbibi Mohmadkhan Pathan Vs Commr. of Police and Another

Gujarat High Court · (1990) CriLJ 204

Bombay Prohibition Act, 1949 — Section 93Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5), 22(6)

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High Courts29 Dec 1988

N.N. Patel Vs Regional Manager, State Bank of Bikaner and Jaipur and Another

Gujarat High Court · (1989) 2 GLR 844

State Bank of Bikaner and Jaipur (Officers) Service Regulations, 1979 — Regulation 19(1)

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