High Courts19 Jul 1985
Reliance Textile Industries Ltd.
Gujarat High Court · (1987) 61 CompCas 756
Companies Act, 1956 — Section 441, 536, 536(2)
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,553 of 1,768
High Courts18 Jul 1985
Union of India (UOI) and Others Vs N.N. Prajapati
Gujarat High Court · (1985) 2 GLR 1406
Constitution of India, 1950 — Article 133, 133, 311, 311
High Courts17 Jul 1985
Jayvandana Vs Gujarat Housing Board and Others
Gujarat High Court · (1986) 1 GLR 73
Constitution of India, 1950 — Article 226, 226
High Courts17 Jul 1985
Farukbhai Mohamadbhai Surti and Another Vs Minor Ajay Ravindrakumar through his Father Ravindrakumar Kuberbhai and Others
Gujarat High Court · (1987) ACJ 559 : (1986) 1 GLR 119
High Courts17 Jul 1985
Old Government Quarters Employees Cultural Association and Others Vs State of Gujarat and Another
Gujarat High Court · (1986) 1 GLR 327
Constitution of India, 1950 — Article 14, 226, 226
High Courts15 Jul 1985
Janakkumar Manubhai Shukla Vs A. Myanger, District Development Officer, Bulsar and Others
Gujarat High Court · (1986) 1 GLR 121 : (1986) 1 LLJ 531
High Courts15 Jul 1985
Kulsum and Others Vs Ismailbhai Mohmedbhai Malek and Others
Gujarat High Court · (1985) 2 ACC 449 : (1987) ACJ 143
High Courts15 Jul 1985
Bhavnagar District Co-operative Bank Ltd. Vs Government of Gujarat and Another
Gujarat High Court · (1987) 61 CompCas 326 : (1985) 2 GLR 1380
Gujarat Co-operative Societies Act, 1961 — Section 108, 114, 161, 20
High Courts12 Jul 1985
Maniben Vs Gopalbhai Punjabhai Dhanka
Gujarat High Court · (1986) 1 GLR 385
Bombay Civil Courts Act, 1869 — Section 26, 26, 8Hindu Marriage Act, 1955 — Section 28
High Courts12 Jul 1985
Meenaben Dhurabhai Rathod (Minor) by her Guardian Next Friend Duhrabhai Manilal Rathod Vs Bachubhai Dayalji Patel and Another
Gujarat High Court · (1986) 1 ACC 56
High Courts12 Jul 1985
Pushpaben Gopalji Vs Kanakkumar Amratlal Mehta
Gujarat High Court · (1985) 2 GLR 1427
Civil Procedure Code, 1908 (CPC) — Section 115, 115, 125Hindu Marriage Act, 1955 — Section 24
High Courts11 Jul 1985
Nitaben Popatlal Shah Vs Rameshkumar Vadilal Shah and Another
Gujarat High Court · (1986) 1 GLR 544
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125
High Courts11 Jul 1985
Bharatkumar Thakordas Manjarwala and Others Vs Gujarat Electricity Board and Others
Gujarat High Court · (1986) 1 GLR 291
Constitution of India, 1950 — Article 14, 226Electricity (Supply) Act, 1948 — Section 78A, 78A
High Courts11 Jul 1985
Commissioner of Income Tax Vs Ramanbhai B. Amin
Gujarat High Court · (1986) 24 TAXMAN 639
Income Tax Act, 1961 — Section 2(47), 260(1)
High Courts11 Jul 1985
Commissioner of Income Tax Vs Smt. Gira Sarabhai
Gujarat High Court · (1986) 24 TAXMAN 535
Income Tax Act, 1961 — Section 64, 64(1)(ii)
High Courts10 Jul 1985
Naran Anappa Sheti Vs Jayantilal Chunilal Sahah
Gujarat High Court · AIR 1987 Guj 205 : (1986) 1 GLR 206
Bombay Rent Control Rules, 1949 — Rule 13, 9Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 29, 31Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3A
High Courts10 Jul 1985
Sayed Yasin Sayed Mohmad Vs Bai Chani and Others
Gujarat High Court · (1986) 1 GLR 117
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43C, 88(1)(b), 88(1)(b)Gujarat Devasthan Inams Abolition Act, 1969 — Section 31, 31
High Courts09 Jul 1985
Bharatkumar Arvindkumar Dave Vs Commissioner of Police and Another
Gujarat High Court · (1985) 2 GLR 1411
Bombay Police Act, 1951 — Section 33(1)(b), 85Motor Vehicles Act, 1939 — Section 74, 74, 85
High Courts08 Jul 1985
Bavabhai Sukhabhai Patel, Sarpanch of Haria Gram Panchayat Vs State of Gujarat and Others
Gujarat High Court · (1986) 1 GLR 377
Bombay Land Revenue Code, 1879 — Section 7A, 9AGujarat Panchayats Act, 1961 — Section 9(2)