High Courts26 Aug 1988
Rajiyabanu Vs Police Commissioner and Another
Gujarat High Court · (1989) 1 GLR 18
Bombay Prohibition Act, 1949 — Section 93Gujarat Prevention of Anti-social Activities Act, 1985 — Section 12(1), 12(4), 14, 3, 3(2)
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,523 of 1,768
High Courts26 Aug 1988
Krishnakunj Co-operative Housing Society Ltd. and Others Vs Special Land Acquisition Officer (X), Mehsana and Others
Gujarat High Court · AIR 1989 Guj 165 : (1989) 1 GLR 117
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 48(2), 48(3)
High Courts26 Aug 1988
Jagdishchandra Chandulal Shah Vs State of Gujarat and Others
Gujarat High Court · (1989) CriLJ 1724
Evidence Act, 1872 — Section 57, 61, 62, 65, 74Penal Code, 1860 (IPC) — Section 109, 34, 420Registration Act, 1908 — Section 17, 51, 52, 57
High Courts24 Aug 1988
Bharat Heavy Electricals Ltd., Baroda Vs R.V. Krishna Rao
Gujarat High Court · (1989) 1 GLR 545
Industrial Disputes Act, 1947 — Section 10, 11A, 2, 25F, 33
High Courts23 Aug 1988
Jayantilal L. Shah and Another etc Vs Asha T. Shah and Another
Gujarat High Court · AIR 1989 Guj 152 : (1990) 1 DMC 250 : (1989) 1 GLR 257
Hindu Adoptions and Maintenance Act, 1956 — Section 6
High Courts22 Aug 1988
Narayan Vanmalidas Valand Vs Dy. Commissioner of Police and Another
Gujarat High Court · (1989) 1 GLR 111
Bombay Police Act, 1951 — Section 56, 56(b), 56(b), 60
High Courts22 Aug 1988
Yashkamal Builders Vs State of Gujarat and Another
Gujarat High Court · (1989) 1 GLR 382
Bombay Land Revenue Code, 1879 — Section 65, 65Gujarat Panchayats Act, 1961 — Section 157Panchayats Act — Section 123
High Courts22 Aug 1988
Raj Narain Bajpai and Others Vs Central Board of Secondary Education, New Delhi and Others
Gujarat High Court · AIR 1989 Guj 146 : (1989) 1 GLR 367
Gujarat Secondary Education Act, 1972 — Section 2, 31, 54
High Courts22 Aug 1988
Ranjitsinh Dilubha Jadeja Vs District Magistrate and Another
Gujarat High Court · (1988) 2 GLR 1469
Constitution of India, 1950 — Article 136, 226, 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 9(1), 9(2)
High Courts19 Aug 1988
Hiraben Sadashiv Pawar Vs Commissioner of Police and Others
Gujarat High Court · (1989) 1 GLR 27
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 12(1), 12(1), 3(2)
High Courts19 Aug 1988
Naranbhai Jivram Patel Vs Naranbhai Jothidas Patel and Another
Gujarat High Court · AIR 1989 Guj 181 : (1989) 1 GLR 21
Constitution of India, 1950 — Article 216, 226, 227
High Courts18 Aug 1988
Chothmal Sugansingh Rajput Vs State of Gujarat and Others
Gujarat High Court · (1989) 1 GLR 63
Bombay Police Act, 1951 — Section 59
High Courts18 Aug 1988
Dariapur Patel Co-Op. Housing Society Vs State of Gujarat and Others
Gujarat High Court · (1988) 2 GLR 1460
Land Acquisition Act, 1894 — Section 48, 48, 48(2)
High Courts17 Aug 1988
Budhabhai Somabhai Parmar Vs District Magistrate and Others
Gujarat High Court · (1989) 1 GLR 325
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(3)Constitution of India, 1950 — Article 22(5), 22(5)
High Courts17 Aug 1988
Sodha Darbar Hamirsinh Vardhaji and Another Vs State of Gujarat
Gujarat High Court · (1988) 08 GUJ CK 0001
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 22, 29, 41, 42
High Courts16 Aug 1988
Salambhai Lakhabhai Khant and Others Vs State of Gujarat and Others
Gujarat High Court · (1989) 1 GLR 130
Gujarat Panchayats Act, 1961 — Section 111(1), 111(1), 111(2), 111(2), 111(9)(a)
High Courts12 Aug 1988
Bharatkumar Ishwarbhai Patel Vs District Magistrate and Others
Gujarat High Court · (1989) CriLJ 1727 : (1989) 1 GLR 449
Penal Code, 1860 (IPC) — Section 416, 417Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts12 Aug 1988
Alembic Glass Industries Ltd. Vs Union of India
Gujarat High Court · (1989) 23 ECR 222 : (1989) 43 ELT 16
Central Excises and Salt Act, 1944 — Section 11A
High Courts11 Aug 1988Allowed
Acron Pharmaceuticals Vs Union of India (UOI) and Others
Gujarat High Court · (1989) 23 ECR 229
Central Excises and Salt Act, 1944 — Section 11A, 11A
High Courts10 Aug 1988
Memon Yakubbhai Janmohmed and Another Vs State of Gujarat
Gujarat High Court · (1989) CriLJ 1843 : (1989) 2 GLR 862
Penal Code, 1860 (IPC) — Section 300, 302, 304, 323