High Courts11 Dec 1985
Himatlal Jivabhai Patel and Others Vs Food Corporation of India and Others
Gujarat High Court · (1986) 2 GLR 1019
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Penal Code, 1860 (IPC) — Section 405, 405
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Gujarat High Court judgments
35,350 judgments · page 1,546 of 1,768
High Courts09 Dec 1985
Chinubhai Mohanbhai Patel and Another Vs Ahmedabad Municipal Transport Corporation and Others
Gujarat High Court · (1986) 1 ACC 584 : (1987) ACJ 517
Fatal Accidents Act, 1855 — Section 1A, 1A
High Courts09 Dec 1985
Baroda Cement and Chemicals Ltd. Vs Commissioner of Income Tax
Gujarat High Court · (1986) 53 CTR 260 : (1986) 158 ITR 636
Income Tax Act, 1961 — Section 2(14), 2(47), 43(5), 45, 48Transfer of Property Act, 1882 — Section 6
High Courts06 Dec 1985
Subodhchandra Champaklal Mehta Vs Keshavlal Jeshingbhai Patel
Gujarat High Court · (1987) 1 GLR 187
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 115, 141Constitution of India, 1950 — Article 226
High Courts04 Dec 1985
Dr. Poornima M. Shah Vs Gujarat Stree Kelvani Mandal and Others
Gujarat High Court · (1986) 1 GLR 714
Gujarat Affiliated Colleges Services Tribunal Act, 1982 — Section 14(5), 14(5), 14(6)
High Courts04 Dec 1985
Kantilal Dharamdas Kachoriya Vs Chief Officer, Palanpur Nagar Palika and Others
Gujarat High Court · (1986) 2 GLR 1214
Constitution of India, 1950 — Article 12Gujarat Municipalities Act, 1963 — Section 65 , 80
High Courts04 Dec 1985
Rajput Ranjitsing Jatubha Vs Vinay Vyas, Sub-Divisional Magistrate and Others
Gujarat High Court · (1986) 1 GLR 478
Bombay Police Act, 1951 — Section 39, 56, 60, 60Constitution of India, 1950 — Article 226
High Courts03 Dec 1985
Ramabhai Chhipabhai Koli and Others Vs Nathabhai Mavjibhai Parmar and Others
Gujarat High Court · (1986) 2 GLR 1396
Gujarat Panchayats Act, 1961 — Section 131, 131
High Courts02 Dec 1985
Dr. Arvind C. Shah Vs State of Gujarat
Gujarat High Court · (1986) 1 GLR 481
Constitution of India, 1950 — Article 12Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 161, 161, 165A, 165A
High Courts02 Dec 1985
Amin Alias Balam Nurohmedmemon Vs B.K. Jha, Commissioner of Police and Another
Gujarat High Court · (1986) 1 GLR 473
Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3, 3(1)
High Courts02 Dec 1985Allowed
Gujarat State Road Transport Corporation Vs Pravinkumar Manilal Desai and Another
Gujarat High Court · (1985) 12 GUJ CK 0012
High Courts29 Nov 1985
Gautam Transport Vs Jiluben Huseinbhai and Others
Gujarat High Court · (1989) ACJ 587 : (1990) 68 CompCas 33
Motor Vehicles Act, 1939 — Section 95
High Courts29 Nov 1985
Babulal Sundarji Bhanushali Vs State of Gujarat and Others
Gujarat High Court · (1986) 1 GLR 704
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(1)
High Courts29 Nov 1985
Hasmukhlal Raichand Vs Chandrakant Mahendralal and Others
Gujarat High Court · (1986) 2 GLR 1133
High Courts29 Nov 1985
Gautam Transport Vs Husein Ahmeda through L. Rs. Jiluben Huseinbhai and Others
Gujarat High Court · (1989) 2 ACC 110
Motor Vehicles Act, 1988 — Section 95, 95
High Courts28 Nov 1985
Patel Ramanlal Ishwardas Vs Patel Amthabhai Narottamdas
Gujarat High Court · (1986) 1 GLR 451
Civil Procedure Code, 1908 (CPC) — Section 115, 115
High Courts27 Nov 1985
Patan Proper Fal and Shak Bhaji Kharid Vechan Sahakari Mandli Ltd. Vs Pali Shak Bhaji and Fal Ful Adi Ugarnarao-ni-Kharid Vechan Sahakari Mandli Ltd. and Others
Gujarat High Court · AIR 1987 Guj 33
Constitution of India, 1950 — Article 226Gujarat Agricultural Produce Markets Act, 1963 — Section 11Gujarat Agricultural Produce Markets Rules, 1965 — Rule 10, 28, 4, 5, 7
High Courts27 Nov 1985
State of Gujarat Vs P.D. Anklesaria and Others
Gujarat High Court · (1986) 1 GLR 506
Bombay Civil Services Rules, 1959 — Rule 9(39)Police Service (Cadre) Rules, 1954 — Rule 4Police Service (Pay) Rules, 1954 — Rule 2
High Courts27 Nov 1985
Shri Vidya Vikas Kelavani Trust and Others Vs Ghanshyambhai Marghabhai Patel and Another
Gujarat High Court · (1986) 1 GLR 406 : (1986) 2 LLJ 236
Constitution of India, 1950 — Article 227
High Courts26 Nov 1985
Shahbuddin Ismailbhai Ghaswala Vs Keshavlal Lallubhai Tandel and Another
Gujarat High Court · (1986) 2 GLR 1061
Civil Procedure Code, 1908 (CPC) — Section 151, 151Constitution of India, 1950 — Article 227, 227Criminal Procedure Code, 1973 (CrPC) — Section 145