High Courts15 May 1987
Union of India (UOI) and Others Vs Maj. Virendrarai J. Kharod
Gujarat High Court · (1987) 2 GLR 1020
Army Act, 1950 — Section 191Army Rules, 1954 — Rule 22, 23, 24, 24(1)(b), 25Constitution of India, 1950 — Article 226, 226
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,536 of 1,768
High Courts01 May 1987
Jitendra R. Sukhadua Vs Alembic Chemical Works Company Ltd.
Gujarat High Court · (1988) 64 CompCas 206 : (1988) 2 GLR 1252
Companies Act, 1956 — Section 205, 393(1)
High Courts01 May 1987
Kadiwala Bharatkumar Jamiyatram Vs Chauhan
Gujarat High Court · AIR 1988 Guj 6 : (1987) 2 GLR 839
Constitution of India, 1950 — Article 226Gujarat Higher Secondary Certificate Examinations Regulations, 1977 — Regulation 29, 30, 34(2)
High Courts28 Apr 1987
Haresh K. Jani and Others Vs Sarabhai Ramanbhai Shah and Another
Gujarat High Court · AIR 1987 Guj 215 : (1987) 2 GLR 870
Contempt of Courts (Gujarat High Court) Rules, 1984 — Rule 15(3)Contempt of Courts Act, 1971 — Section 23
High Courts27 Apr 1987
Gujarat Electricity Board and Another Vs Patan Nagarpalika and Others
Gujarat High Court · (1987) 2 GLR 858
Electricity Act, 1910 — Section 42, 7Payment of Gratuity Act, 1972 — Section 7(7)
High Courts24 Apr 1987
Vasant Kumar Jaiswal Vs State of Madhya Pradesh
Gujarat High Court · (1987) 04 GUJ CK 0009
High Courts24 Apr 1987
J.V. Puwar and Others Vs State of Gujarat and Others
Gujarat High Court · (1987) 2 GLR 956 : (1988) 1 LLJ 311
High Courts22 Apr 1987
Saurashtra Cement and Chemical Industries Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1988) 70 CTR 14 : (1987) 168 ITR 231
Income Tax Act, 1961 — Section 264
High Courts17 Apr 1987
Divisional Manager, National Insurance Co. Ltd. Vs Manguben
Gujarat High Court · AIR 1987 Guj 224 : (1990) 68 CompCas 661 : (1987) 2 GLR 953
Constitution of India, 1950 — Article 226
High Courts17 Apr 1987
The Divisional Manager, National Insurance Co. Ltd. Vs Manguben and Another
Gujarat High Court · AIR 1987 Guj 224 : (1990) 68 CompCas 661 : (1987) 2 GLR 953
Constitution of India, 1950 — Article 226
High Courts15 Apr 1987
Abdul Hamidkhan Pathan and etc. Vs State of Gujarat and Others
Gujarat High Court · (1989) CriLJ 468 : (1987) 2 GLR 942
Constitution of India, 1950 — Article 134Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 203, 204, 208Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 25, 29
High Courts12 Apr 1987
Ambashanker Gaurishanker Pandya and Another Vs D.G. Valavadia and Another
Gujarat High Court · (1982) 2 GLR 441
Constitution of India, 1950 — Article 226Gujarat Panchayats (Amendment) Act, 1962 — Section 63(1), 63(2), 63(2)Gujarat Taluka and District Panchayat (President and Vice President) Election Rules, 1962 — Rule 4
High Courts09 Apr 1987
Commissioner of Income Tax Vs Harikishan Jethalal Patel
Gujarat High Court · (1987) 65 CTR 54 : (1987) 168 ITR 472
Income Tax Act, 1961 — Section 144B, 2(14), 2(47), 256(2), 271(1)
High Courts03 Apr 1987
Govindbhai Somabhai Nai and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1987 Guj 273 : (1987) 2 GLR 760
Bombay Land Revenue Code, 1879 — Section 211, 65Gujarat Land Revenue Rules, 1972 — Rule 81Gujarat Panchayats Act, 1961 — Section 157(3), 157(l)
High Courts02 Apr 1987
Ramanbhai Navinbhai Kukana Vs State of Gujarat
Gujarat High Court · (1988) CriLJ 982
Penal Code, 1860 (IPC) — Section 300, 302, 304, 325
High Courts30 Mar 1987
Babubhai Gulambhai Goas Vs State of Gujarat and Others
Gujarat High Court · (1987) 2 GLR 814
Constitution of India, 1950 — Article 22(5), 226Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1), 3(1)National Security Act, 1980 — Section 8
High Courts27 Mar 1987
Municipal and Panchayat Employees Union and Others Vs State of Gujarat and Others
Gujarat High Court · (1987) 2 GLR 936 : (1988) 1 LLJ 307
Industrial Disputes Act, 1947 — Section 2, 20, 22, 33, 33(1)
High Courts25 Mar 1987
Sardar Karanalsingh Gill and Another Vs State of Gujarat and Another
Gujarat High Court · (1987) 2 GLR 853
Criminal Procedure Code, 1973 (CrPC) — Section 197, 197, 197(1)
High Courts25 Mar 1987
Karnalsingh Gill and Another Vs State of Gujarat and Another
Gujarat High Court · (1988) CriLJ 100
Criminal Procedure Code, 1973 (CrPC) — Section 197
High Courts25 Mar 1987
Salemamad Suleman Gadh Vs Home Ministry (Deputy Secretary), Home Department Sachivalaya and Others
Gujarat High Court · (1988) CriLJ 1352 : (1987) 2 GLR 1059
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 14, 3, 5A, 8, 9Constitution of India, 1950 — Article 22, 226