COURT ARCHIVE

Gujarat High Court judgments

35,350 judgments · page 1,522 of 1,768

High Courts28 Sept 1988

Rabari Kalubhai Valabhai of Deesa and etc. Vs State of Gujarat and Others

Gujarat High Court · AIR 1989 Guj 168 : (1988) 2 GLR 1472

Gujarat Municipalities Act, 1963 — Section 32, 32(3), 33Gujarat Panchayats Act, 1961 — Section 323, 55, 55(4)

High Courts26 Sept 1988

Rahimbhai Abdulbhai Vs The State of Gujarat and Others

Gujarat High Court · (1989) CriLJ 2132

Constitution of India, 1950 — Article 22Essential Commodities Act, 1955 — Section 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 10, 3

High Courts21 Sept 1988

Nathalal Bahechardas Patel Vs State of Gujarat and Others

Gujarat High Court · (1989) 1 GLR 350

Gujarat Entertainment Tax Act, 1977 — Section 10, 10, 8, 8, 8(1)Gujarat Entertainment Tax Rules, 1979 — Rule 15, 15(2), 6, 7, 9(1)

High Courts19 Sept 1988

Thakhatsinh Motisinh Parmar and Another Vs District Superintendent of Police and Another

Gujarat High Court · (1989) 2 GLR 935

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 223, 223, 224, 224, 324

High Courts19 Sept 1988

Kirit Kumar Somalal Jani Vs Regional Provident Fund Commissioner and Another

Gujarat High Court · (1989) 1 GLR 233 : (1989) 2 LLJ 236

High Courts14 Sept 1988

Bhikhabhai Thakerbhai Patel Vs Commissioner of Police and Others

Gujarat High Court · (1990) CriLJ 10

Constitution of India, 1950 — Article 21 , 22(5)

High Courts13 Sept 1988

Chhotalal Girdharlal Gheewala Vs District Panchayat

Gujarat High Court · (1989) 1 GLR 376

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(4)(a), 4(4)(a), 5(11)(c)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103

High Courts13 Sept 1988

Mody Mansukhram Punjiram (Decd.) through his LRs. and Heir and Another Vs Shah Babulal Dahyabhai and Others

Gujarat High Court · (1989) 1 GLR 476

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

High Courts08 Sept 1988

Gujarat State Fertilizer Co. Ltd. Vs State of Gujarat and Others

Gujarat High Court · (1989) 1 GLR 497

Industrial Disputes Act, 1947 — Section 10, 13, 2, 31, 31(1)

High Courts08 Sept 1988

Popat Mohan Vaghari Vs State of Gujarat and Others

Gujarat High Court · (1989) 1 GLR 412

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(4), 3(4), 9

High Courts07 Sept 1988Allowed

Windel Submersible Pvt. Ltd. Vs Union of India (UOI)

Gujarat High Court · (1993) 45 ECR 60 : (1989) 23 ECR 117 : (1992) 61 ELT 421

High Courts07 Sept 1988

Vanja Gopalji Damji and Others Vs Gondal Municipality

Gujarat High Court · (1989) 1 GLR 175

Constitution of India, 1950 — Article 226, 226

High Courts06 Sept 1988Dismissed

Khemabhai Virabhai and Others Vs Ashok Mills Co. Ltd. and Others

Gujarat High Court · (1989) 1 GLR 80 : (1994) 3 LLJ 1020

Bombay Industrial Relations Act, 1946 — Section 2, 3(13)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 33C, 33C(2)

High Courts05 Sept 1988

Patel Vashram Copalbhai and Others Vs State of Gujarat and Another

Gujarat High Court · AIR 1989 Guj 231 : (1989) 1 GLR 128

Land Acquisition Act, 1894 — Section 18

High Courts02 Sept 1988

Suleman Husa Devji Vs State of Gujarat and Another

Gujarat High Court · (1989) 1 GLR 101

Penal Code, 1860 (IPC) — Section 143, 143, 147, 147, 148

High Courts01 Sept 1988

Sarlaben Virsing and Another Vs State of Gujarat and Another

Gujarat High Court · (1989) CriLJ 1211 : (1989) 1 GLR 55

Criminal Procedure Code, 1973 (CrPC) — Section 173, 319

High Courts30 Aug 1988

Manubhai @ Manibhai Parshottamdas Patel and Another Vs Ramchandra Bhogilal Bhatt and Others

Gujarat High Court · (1989) 1 GLR 146

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1B), 32G, 84(c), 84(c)

High Courts30 Aug 1988

Babubhai Jahurbhai Saiyed Vs State of Gujarat and Others

Gujarat High Court · (1989) 2 GLR 820

High Courts29 Aug 1988

I.K. Soni and Others Vs State of Gujarat and Others

Gujarat High Court · (1989) 1 GLR 103

Constitution of India, 1950 — Article 14

High Courts29 Aug 1988

Harivadan Modi Vs District Magistrate and Others

Gujarat High Court · (1989) CriLJ 1119

Criminal Procedure Code, 1973 (CrPC) — Section 107Customs Act, 1962 — Section 135Gujarat Police Act, 1951 — Section 55, 56, 57