High Courts11 Nov 1986
Babubhai Jashbhai Patel and Another Vs State of Gujarat and Another
Gujarat High Court · AIR 1988 Guj 1 : (1987) 2 GLR 710
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,538 of 1,768
High Courts21 Oct 1986
Devjibhai Kalabhai Patel Vs State of Gujarat and Others
Gujarat High Court · (1988) CriLJ 1135 : (1987) 2 GLR 741
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5AConstitution of India, 1950 — Article 22
High Courts17 Oct 1986
Manjibhai Issabhai Vs State of Gujarat
Gujarat High Court · (1987) 2 GLR 782
Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 167(2)
High Courts16 Oct 1986
Kaushik Jagmohan Upadhyaya Vs State of Gujarat
Gujarat High Court · (1987) 2 GLR 737
Constitution of India, 1950 — Article 14, 14 , 16, 16, 309Gujarat Judicial Services Recruitment Rules, 1961 — Rule 5(3)(b)
High Courts13 Oct 1986
Commissioner of Income Tax Vs Minal Rameshchandra
Gujarat High Court · (1987) 167 ITR 507 : (1987) 66 STC 294
Income Tax Act, 1961 — Section 143(2), 2(13), 2(47), 256, 263
High Courts08 Oct 1986
Kishore Amrutlal Patel Vs Rajiv Takru and Others
Gujarat High Court · (1988) CriLJ 826 : (1987) 2 GLR 1031
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 5AEssential Commodities Act, 1955 — Section 3, 5, 7Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts08 Oct 1986
Radhakrishan Biharilal Vs Chatursingh Govindsingh Thakar
Gujarat High Court · AIR 1987 Guj 220 : (1987) 1 GLR 419
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 47Provincial Small Cause Courts Act, 1887 — Section 24
High Courts08 Oct 1986
K.K. Arora and Sons Vs Meghraj and Sons
Gujarat High Court · (1987) 1 GLR 427
Civil Procedure Code Amendment Act, 1976 — Section 115Civil Procedure Code, 1908 (CPC) — Section 115
High Courts06 Oct 1986
State of Gujarat Vs Harishkumar S. Vyas and Others
Gujarat High Court · (1987) 2 GLR 931
Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 304APrevention of Food Adulteration Act, 1954 — Section 16, 7
High Courts03 Oct 1986
Ashokkumar Chimanlal Modi Vs Chinubhai Nanalal Shah and Another
Gujarat High Court · (1987) 2 GLR 888
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 145, 146, 309
High Courts25 Sept 1986
Ashok Ambu Parmar Vs The Commissioner of Police, Vadodara City and Others
Gujarat High Court · AIR 1987 Guj 147 : (1987) 1 GLR 580 : (1987) 2 RCR(Criminal) 89
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 2(b), 2(c)
High Courts25 Sept 1986
Ashwinkumar Navnitlal Desai Vs State of Gujarat
Gujarat High Court · AIR 1987 Guj 132 : (1988) 1 GLR 95
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Gujarat High Court Appellate Side Rules, 1960 — Rule 2
High Courts25 Sept 1986
State of Gujarat and Another Vs Halwantsinh Karsansinh Vaghela
Gujarat High Court · (1987) CriLJ 1654 : (1987) 2 GLR 979
Defence of India Rules, 1962 — Rule 155, 155
High Courts23 Sept 1986
B.B. Desai Vs Accountant General, Gujarat State and Others
Gujarat High Court · (1987) 1 GLR 424
High Courts19 Sept 1986
Jayantibhai Haribhai Vankar Vs Naranbhai Devabhai Tadvi and Others
Gujarat High Court · (1987) 1 ACC 470
High Courts17 Sept 1986
State of Gujarat Vs Mangal Traders
Gujarat High Court · AIR 1987 Guj 234 : (1987) 1 GLR 514
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 11, 115, 9Constitution of India, 1950 — Article 226 , 227Criminal Procedure Code, 1973 (CrPC) — Section 100 , 165
High Courts17 Sept 1986
Luhar Jagjivanbhai Ramjibhai and Others Vs Mukundlal Pitambardas Shah
Gujarat High Court · AIR 1987 Guj 230
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)
High Courts16 Sept 1986
State of Gujarat Vs R.N. Vora and Others
Gujarat High Court · (1987) 2 GLR 725
Evidence Act, 1872 — Section 114Insecticides Act, 1968 — Section 17(1)(a), 17(1)(a) , 18(1)(c), 18(1)(c), 3(k)
High Courts16 Sept 1986
Oza Kumbhar Naran Ala Vs Meta Nanalal Jethabhai and Others
Gujarat High Court · AIR 1988 Guj 5 : (1987) 1 GLR 473
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts12 Sept 1986
Rasul Adam Votra Vs Oil and Natural Gas Commission and Another
Gujarat High Court · (1987) 1 GLR 493
Constitution of India, 1950 — Article 14Oil and Natural Gas Commission (Terms and Conditions of Appointment and Services) Regulations, 1975 — Regulation 8(2)Oil and Natural Gas Commission Act, 1959 — Section 32