COURT ARCHIVE

Gujarat High Court judgments

35,350 judgments · page 1,530 of 1,768

High Courts18 Jan 1988

Habib Gulam Rasul Vs Punjabhai Bhagwanbhai (decd.) through his Heirs and Others

Gujarat High Court · (1988) 1 GLR 519

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32T, 32T, 37, 37(1)Constitution of India, 1950 — Article 227

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High Courts01 Jan 1988

State of Gujarat Vs Swami Amar Jyoti Shyam

Gujarat High Court · (1989) CriLJ 501 : (1989) 1 GLR 217

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 160, 161Penal Code, 1860 (IPC) — Section 365, 366

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High Courts30 Dec 1987

Gujarat University Vs Chetan N. Savla

Gujarat High Court · (1988) 1 GLR 354

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High Courts28 Dec 1987

Narsing N. Gamit Vs State of Gujarat and Others

Gujarat High Court · (1988) 2 GLR 1268

Furlough and Parole Rules, 1959 — Rule 4, 8(6)Penal Code, 1860 (IPC) — Section 302, 302

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High Courts24 Dec 1987

Ravi Construction Co. Vs Commissioner of Income Tax

Gujarat High Court · (1988) 38 TAXMAN 27

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High Courts24 Dec 1987

Miss Jayshree J. Solanki Vs State of Gujarat and Another

Gujarat High Court · (1988) 1 GLR 424

Constitution of India, 1950 — Article 14, 16Gujarat Secretariat Assistant, Deputy Mamlatdar and Sales Tax Inspectors Recruitment (Examination) Rules, 1979 — Rule 9

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High Courts24 Dec 1987

Ravi Construction Company Vs Commissioner of Income Tax

Gujarat High Court · (1988) 173 ITR 674

Income Tax Act, 1961 — Section 254

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High Courts22 Dec 1987

State of Gujarat Vs Nareshbhai @ Naranbhai Jivanjibhai Harijan and Others

Gujarat High Court · (1988) 2 GLR 925

Criminal Procedure Code, 1973 (CrPC) — Section 452, 452Penal Code, 1860 (IPC) — Section 114, 366, 380, 380

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High Courts21 Dec 1987

Mehsana District Co-Operative Sales and Purchase Union Ltd. and Another Vs State of Gujarat and Others

Gujarat High Court · (1988) 2 GLR 1060

Army Act, 1950 — Section 130Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Act, 1963 — Section 10, 11, 9

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High Courts17 Dec 1987

Mangalsingh Bhansingh Rathod Vs State of Gujarat and Another

Gujarat High Court · (1989) CriLJ 460 : (1988) 2 GLR 1028

Central Excises and Salt Act, 1944 — Section 21, 9Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 158, 165, 167Customs Act, 1962 — Section 37

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High Courts15 Dec 1987