High Courts07 Sept 1983
K.B. Desai Vs State and Another
Gujarat High Court · (1984) GLH 309 : (1984) 1 GLR 556
Bombay Civil Services Rules, 1959 — Rule 189A
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,576 of 1,768
High Courts06 Sept 1983
T.C. Bhargav Vs State of Gujarat
Gujarat High Court · (1984) GLH 84 : (1984) 1 GLR 264
High Courts01 Sept 1983
Benson Enock Semual, Ahmedabad and etc. Vs State of Gujarat and Others
Gujarat High Court · AIR 1984 Guj 49 : (1984) 1 GLR 691
Bombay Primary Education Rules, 1949 — Rule 106(2)Constitution of India, 1950 — Article 30, 30(1)
High Courts01 Sept 1983
Shri Safal Kelvani Mandal and Others Vs State of Gujarat and Others
Gujarat High Court · (1984) 2 GLR 1488
Bombay Primary Education (Gujarat Amendment) Rules, 1967 — Rule 102AConstitution of India, 1950 — Article 14Essential Commodities Act, 1955 — Section 3(6)
High Courts30 Aug 1983
H.U.F. Bai Nani and Another Vs Baroda Municipal Corporation
Gujarat High Court · (1984) 1 GLR 526
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(1A)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 2(1A)(ii)
High Courts30 Aug 1983
N.C. Patel and Others Vs State and Others
Gujarat High Court · (1983) 2 GLR 1526
High Courts30 Aug 1983
P.P. Prabhakaran Vs Medical Officer-in-Charge and Others
Gujarat High Court · (1984) GLH 476 : (1984) 1 GLR 706
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, Order 7 Rule 10, 19, 19
High Courts24 Aug 1983
Zainubbibi Vs State of Gujarat and Another
Gujarat High Court · (1984) GLH 37 : (1984) 2 GLR 887
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 125(A)
High Courts22 Aug 1983
Mohammad Hussain Suleman Shaikh and Another Vs Batukbhai Vaijibhai and Others
Gujarat High Court · AIR 1984 Guj 66 : (1984) GLH 156 : (1984) 1 GLR 184
Specific Relief Act, 1963 — Section 6
High Courts22 Aug 1983
I.C.G. Texturing Industry and Another Vs Surat Municipal Corporation
Gujarat High Court · (1984) 1 GLR 197
Bombay Provincial Municipal Corporations Act, 1949 — Section 127(2)Octroi Rules, 1965 — Rule 17
High Courts22 Aug 1983
Shardulkumar Jayantkumar Pasawala and Others Vs Ahmedabad Urban Development Authority and Another
Gujarat High Court · AIR 1984 Guj 60 : (1984) GLH 325 : (1984) 1 GLR 401
Gujarat Town Planning and Urban Development Act, 1976 — Section 119
High Courts18 Aug 1983
Anil K. Patel and Another Vs Anand Municipalty and Another
Gujarat High Court · (1984) GLH 101 : (1984) 1 GLR 645
Constitution of India, 1950 — Article 14, 15Gujarat Municipalities Act, 1963 — Section 1(a), 1(a), 271, 271
High Courts18 Aug 1983
Prakash Kaur Vs Sohansing Khadaksing and Others
Gujarat High Court · (1984) GLH 70 : (1984) 1 GLR 345
Criminal Procedure Code, 1973 (CrPC) — Section 437Penal Code, 1860 (IPC) — Section 114, 114, 302, 302, 324
High Courts17 Aug 1983
Union of India and Others Vs Zenith Silk Mills
Gujarat High Court · AIR 1985 Guj 90 : (1984) GLH 914
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1
High Courts16 Aug 1983
Sabera Vs Husen Abdul Majid Khatuda and Another
Gujarat High Court · (1984) 2 GLR 1012
Criminal Procedure Code, 1973 (CrPC) — Section 125, 125, 127, 489
High Courts12 Aug 1983
Dalsukhbhai Pitambardas and Company and Others Vs Agricultural Produce Market Committee and Another
Gujarat High Court · AIR 1985 Guj 38
Constitution of India, 1950 — Article 141Gujarat Agricultural Produce Markets (Amendment and Validation) Act, 1979 — Section 3Gujarat Agricultural Produce Markets Act, 1963 — Section 6(1), 6(5)
High Courts12 Aug 1983
Dalsukhbhai Pitamberdas and Co. Vs The Agricultural Produce Market Committee and Another
Gujarat High Court · (1983) 2 GLR 1561
Constitution of India, 1950 — Article 141Gujarat Agricultural Produce Markets Act, 1963 — Section 3, 6(1), 6(1), 6(5), 6(5)
High Courts11 Aug 1983
R.R. Chauhan and Others Vs State
Gujarat High Court · (1984) GLH 319 : (1984) 1 GLR 560
Constitution of India, 1950 — Article 226Gujarat Panchayat Service (Classification and Recruitment)(Second Amendment) Rules, 1977 — Rule 2
High Courts10 Aug 1983
Tham Bahadur Gaurang and Others Vs Union of India (UOI) and Others
Gujarat High Court · (1984) 1 GLR 429
Army Act, 1950 — Section 124, 125, 164Army Rules, 1954 — Rule 61, 61Constitution of India, 1950 — Article 14, 20, 20, 21, 21
High Courts05 Aug 1983
Bai Dhangauri and Another Vs Jayantilal Nagindas and Others
Gujarat High Court · (1984) GLH 160 : (1983) 2 GLR 1491
Civil Procedure Code, 1882 — Section 578Civil Procedure Code, 1908 (CPC) — Section 21, 21, 21(2), 99, 99Suits Valuation Act, 1887 — Section 11, 11