COURT ARCHIVE

Gujarat High Court judgments

35,350 judgments · page 1,525 of 1,768

High Courts07 Jul 1988

Wimco Ltd. Vs Liberty Match Co. and Others

Gujarat High Court · (1988) 2 GLR 594 : (1988) 2 GLR 1390

Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 — Section 2(1), 3Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A, 36A, 36A(3)

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High Courts04 Jul 1988

Brij Kishore S. Ghosh Vs Jayantilal Maneklal Bhatt and Another

Gujarat High Court · AIR 1989 Guj 227 : (1989) 1 GLR 58

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23(3)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 115Limitation Act, 1963 — Section 5

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High Courts28 Jun 1988

Ghanchi Pirbhai Kala (Decd.) through his Heirs Adam Pirbhai and Others Vs Meghamal Sirumal

Gujarat High Court · (1989) 1 GLR 183

Administration of Evacuee Property Act, 1950 — Section 7(1)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Criminal Procedure Code, 1973 (CrPC) — Section 145, 145(1)

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High Courts27 Jun 1988

Manilal Ranchhoddas and Another Vs State of Gujarat

Gujarat High Court · (1989) 1 GLR 36

Bombay Land Revenue Code, 1879 — Section 40, 40Civil Procedure Code, 1908 (CPC) — Section 80Forest Act, 1927 — Section 34A

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High Courts24 Jun 1988

Rajput Karansinh Gagji Vs Sub-Divisional Magistrate and Another

Gujarat High Court · (1988) 2 GLR 1402

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High Courts22 Jun 1988

Gujrat State Road Transport Corporation Vs Gurunath Shahu and Others

Gujarat High Court · (1989) 1 ACC 414 : (1989) ACJ 314

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2), Order 1 Rule 10(2)

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High Courts22 Jun 1988

Gujarat State Road Transport Corporation Vs Gurunath Shalu and Others

Gujarat High Court · (1990) 68 CompCas 121 : (1989) 1 GLR 581

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10(2)

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High Courts21 Jun 1988

Vijayben Vashram Vs State of Gujarat and Others

Gujarat High Court · AIR 1989 Guj 75 : (1989) CivCC 221 : (1988) 2 GLR 1412

Evidence Act, 1872 — Section 66, 67Succession Act, 1925 — Section 2(4), 59, 63

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High Courts20 Jun 1988

Pratapbhai S. Jibhai Mahida Vs The Dist. Magistrate and Others

Gujarat High Court · (1989) CriLJ 1250 : (1988) 2 GLR 1352

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High Courts18 Jun 1988

Ramkaran R. Rajput Vs Vijay Co-operative Bank Ltd. and Others

Gujarat High Court · (1990) 68 CompCas 432 : (1988) 2 GLR 655

Constitution of India, 1950 — Article 21Gujarat Co-operative Societies Act, 1961 — Section 96

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High Courts18 Jun 1988

Mangalprasad Jethalal Upadhyaya Vs Tofikbhai Karimbhai and Others

Gujarat High Court · (1988) 2 GLR 1419

Criminal Procedure Code, 1973 (CrPC) — Section 202, 313Trade and Merchandise Marks Act, 1958 — Section 78, 78, 79, 79

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High Courts18 Jun 1988

Physical Research Laboratory and Others Vs Dr. Mukul Sinha

Gujarat High Court · (1988) 2 GLR 1355

Constitution of India, 1950 — Article 14, 16Gujarat University Act, 1949 — Section 51a(1), 51A(1), 51A(2), 59AIndustrial Disputes Act, 1947 — Section 2(s)

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High Courts18 Jun 1988

Ramkaran R. Rajput Vs Vijay Co-Op. Bank Ltd. and Others

Gujarat High Court · (1988) 2 GLR 1451

Gujarat Co-operative Societies Act, 1961 — Section 100, 100, 96, 96

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High Courts17 Jun 1988

Ahmedabad New Textile Mills Vs Textile Labour Association and Another

Gujarat High Court · (1988) 2 GLR 1324 : (1994) 3 LLJ 169

Bombay Industrial Relations Act, 1946 — Section 78A(1), 79, 84(1)Constitution of India, 1950 — Article 227

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High Courts16 Jun 1988

State of Gujarat Vs Jitendra Gangadas Parekh

Gujarat High Court · (1988) 2 GLR 1244

Prevention of Food Adulteration Act, 1954 — Section 16, 16(1A)(i), 16(1A)(i), 16(7)(ii), 2(ia)(j)Prevention of Food Adulteration Rules, 1955 — Rule 22A, 29

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High Courts16 Jun 1988

Alok Badridas Agrawal Vs B.M. Bhatt, Superintendent, Central Excise and Another

Gujarat High Court · (1989) CriLJ 765 : (1988) 2 GLR 1404

Central Excises and Salt Act, 1944 — Section 21Criminal Procedure Code, 1973 (CrPC) — Section 162, 169, 171, 173, 174Evidence Act, 1872 — Section 25

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High Courts15 Jun 1988

Brijlal Ambaram Rana Vs Commissioner of Police and Another

Gujarat High Court · (1988) 2 GLR 1239

Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 3(2)

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High Courts09 Jun 1988

Arun Subodhbhai Mehta and Another Vs Bhavnagar Municipal Corporation and Others

Gujarat High Court · (1988) 2 GLR 1273

Bombay General Clauses Act, 1904 — Section 21Bombay Provincial Municipal Corporations Act, 1949 — Section 19, 19Representation of the People Act, 1951 — Section 30

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High Courts01 Jun 1988

Gordhanbhai Kanjibhai Vs Upleta Municipality and Another

Gujarat High Court · AIR 1989 Guj 205 : (1988) 2 GLR 1234

Gujarat Municipalities Act, 1963 — Section 36(1), 51(1), 51(11), 51(2)

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High Courts20 May 1988

Kanayalal Vs State of Gujarat and Others

Gujarat High Court · (1989) CriLJ 492

Criminal Procedure Code, 1973 (CrPC) — Section 174Penal Code, 1860 (IPC) — Section 302, 303, 304, 304A, 307

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