High Courts05 Aug 1983
Vaghari Kala Bhikha and Others Vs State of Gujarat
Gujarat High Court · (1985) CriLJ 237 : (1984) 1 GLR 188
Gujarat Police Act, 1951 — Section 135, 37Penal Code, 1860 (IPC) — Section 14, 141, 143, 144, 146
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,577 of 1,768
High Courts04 Aug 1983
Jagmohandas Parshottamdas Shah and Others Vs Nadiad Nagar Palika and Another
Gujarat High Court · (1984) 1 GLR 210
Gujarat Municipalities Act, 1963 — Section 101, 101, 102
High Courts03 Aug 1983
State of Gujarat Vs Shivshanker Gaurishanker Mehta and Another
Gujarat High Court · AIR 1984 Guj 88 : (1984) GLH 620 : (1984) 1 GLR 510
Bombay Provincial Municipal Corporations Act, 1949 — Section 212, 213
High Courts03 Aug 1983
The District Panchayal, Bhavnagar and Another Vs Mahmad Haji Gafur and Co.
Gujarat High Court · AIR 1984 Guj 98 : (1984) GLH 169
Arbitration Act, 1940 — Section 2Constitution of India, 1950 — Article 141
High Courts30 Jul 1983
Association of Natural Gas Consuming Industries of Gujarat and Others Vs O.N.G.C. and Another
Gujarat High Court · (1983) 2 GLR 1437
Constitution of India, 1950 — Article 133, 226Oil and Natural Gas Commission Act, 1959 — Section 14
High Courts30 Jul 1983
Union of India and Others Vs Ambalal Sarabhai Enterprises Ltd.
Gujarat High Court · (1983) 55 CompCas 623 : (1984) 147 ITR 294
Companies Act, 1956 — Section 141(2), 183, 189, 390, 391Monopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 21, 22, 23
High Courts29 Jul 1983
Karsanbhai Kacharabai Vs Ahmedabad Jupiter Spinning Weaving and Manufacturing Mills
Gujarat High Court · (1984) 48 FLR 428 : (1984) 1 GLR 257 : (1984) 2 LLJ 378
High Courts29 Jul 1983
Food Inspector, Baroda Muni. Corpn. Vs State and Others
Gujarat High Court · (1984) GLH 60 : (1984) 1 GLR 621
Prevention of Food Adulteration Act, 1954 — Section 16, 16Prevention of Food Adulteration Rules, 1955 — Rule 16(c)
High Courts26 Jul 1983
Standard Due Chem and Another Vs Union of India and Others
Gujarat High Court · (1987) 14 ECC 125 : (1987) 12 ECR 765 : (1987) 28 ELT 29 : (1983) 53 STC 241
Central Excises and Salt Act, 1944 — Section 11A
High Courts26 Jul 1983
State of Gujarat Vs Rana Babubhai Vardhiram
Gujarat High Court · (1984) 1 GLR 77
Motor Vehicles Act, 1988 — Section 112, 112, 116, 116Penal Code, 1860 (IPC) — Section 279, 279, 337, 337
High Courts25 Jul 1983
Hasambhai Motibhai Vs State of Gujarat and Others
Gujarat High Court · (1983) 2 GLR 1408
Constitution of India, 1950 — Article 14, 226, 226Criminal Procedure Code, 1973 (CrPC) — Section 432, 432, 433, 433A
High Courts22 Jul 1983
State Bank of India Vs Premco Saw Mill, Ahmedabad and Others
Gujarat High Court · AIR 1984 Guj 93 : (1983) 2 GLR 1322
Contract Act, 1872 — Section 127Evidence Act, 1872 — Section 91, 92
High Courts22 Jul 1983
Kana Mohan Sutar Vs State
Gujarat High Court · (1984) 1 GLR 78
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 304, 304 Part I
High Courts21 Jul 1983
Smt. Manjulaben Ratilal Navik Vs State and Another
Gujarat High Court · (1983) 2 GLR 1505
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(1), 5A, 8, 8(1)
High Courts18 Jul 1983
Patel Naranbhai Motibhai Vs Baraiya Ashabhai Dhulabhai and Others
Gujarat High Court · (1984) 1 GLR 44
High Courts18 Jul 1983
Vadhere Devubhai Govindji Vs Rameshwarpuri Ratanpuri
Gujarat High Court · (1984) GLH 110 : (1984) 1 GLR 631
Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27, 27Transfer of Property Act, 1882 — Section 106
High Courts15 Jul 1983
Porbandar Nagarpalika Vs Abdul Shakur Haji Ali Jhaveri and Another
Gujarat High Court · (1984) 1 GLR 134
Criminal Procedure Code, 1973 (CrPC) — Section 313Gujarat Municipalities Act, 1963 — Section 178(3), 178(3), 178(6), 183(1), 183(1)
High Courts15 Jul 1983
Food Corporation of India Vs State of Gujarat and Others
Gujarat High Court · (1983) 2 GLR 1485
Food Corporations Act, 1964 — Section 42Gujarat Agricultural Produce Markets Act, 1963 — Section 2(xxiii), 27, 27, 6(2), 8Gujarat Agricultural Produce Markets Rules, 1965 — Rule 56, 57
High Courts14 Jul 1983
Manjulaben Jayantilal and Another (Heirs of deed.) Kakubhai Alias Jayantilal Bhanubhai Vs Laxmibai Shivji
Gujarat High Court · (1983) 2 GLR 1469
High Courts13 Jul 1983
Girjashankar Prabhashankar Raval Vs Manharlal Jetashankar Dave
Gujarat High Court · (1983) 2 GLR 1357
Constitution of India, 1950 — Article 226, 32Presidency Small Cause Courts Act, 1882 — Section 41