High Courts02 Mar 1983
Kashinath Dhondu Vs State and Another
Gujarat High Court · (1984) 1 GLR 448
Bombay Police Act, 1951 — Section 10, 5, 6, 8, 8AConstitution of India, 1950 — Article 311
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,581 of 1,768
High Courts01 Mar 1983Allowed
Prabhodrai Dhirajram Nayak Vs The District Panchayat, Surat and Others
Gujarat High Court · AIR 1983 Guj 229 : (1983) 2 GLR 1220
Gujarat Panchayats (Amendment) Act, 1962 — Section 49Gujarat Panchayats Act, 1961 — Section 102, 102(1), 102(2), 49, 49(1)
High Courts01 Mar 1983Partly Allowed
Dhirajben Prabhudas Parmar Vs Rameshchandra Shambhulal Yadav
Gujarat High Court · AIR 1983 Guj 215 : (1983) 2 GLR 860
Divorce Act, 1869 — Section 36Hindu Marriage Act, 1955 — Section 24
High Courts28 Feb 1983
The Municipal Corporation Vs Bhagvandas Parumal
Gujarat High Court · AIR 1984 Guj 1 : (1983) 1 GLR 763
Bombay Provincial Municipal Corporations Act, 1949 — Section 253, 254, 260, 260(1), 260(1)Constitution of India, 1950 — Article 14, 19
High Courts28 Feb 1983
Mrs. Kusum Nitin Diwanji and Another Vs Gujarat Secondary Education Board
Gujarat High Court · (1983) 2 GLR 978
Higher Secondary Certificate Examination Regulations 1977 — Regulation 29, 29(2), 29(5), 30
High Courts28 Feb 1983
Ganeshbhai Gangabhai Harijan Vs District Magistrate Banaskantha and Others
Gujarat High Court · (1983) 2 GLR 1016
High Courts28 Feb 1983
Bai Dhuli and Others Vs Bai Ichha
Gujarat High Court · (1983) 2 GLR 1227
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(hhh)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 31, Order 41 Rule 31, 108, 99, 99
High Courts24 Feb 1983
K.G. Jani Vs State Bank of Saurashtra
Gujarat High Court · (1983) 2 GLR 1145
Constitution of India, 1950 — Article 14, 14
High Courts24 Feb 1983
Surti Cloth and Printing Works and Others Vs The Ahmedabad New Cotton Mills Co. Ltd.
Gujarat High Court · AIR 1983 Guj 193 : (1983) 2 GLR 1006
High Courts24 Feb 1983
K.K. Shukla and Others Vs District Judge
Gujarat High Court · (1984) 1 GLR 117
High Courts23 Feb 1983
In Re: Bihari Mills Ltd. In Re: Maneklal Harilal Spg. and Mfg. Co. Ltd.
Gujarat High Court · (1985) 58 CompCas 6
Companies Act, 1956 — Section 103, 21, 22, 23, 29
High Courts23 Feb 1983
Ratilal Hiralal Patel Vs State
Gujarat High Court · (1983) 1 GLR 701
Constitution of India, 1950 — Article 14, 144
High Courts23 Feb 1983
State Vs Lakhiram Shivram and Another
Gujarat High Court · (1983) 2 GLR 1190 : (1984) 1 RCR(Criminal) 193
Contempt of Courts Act, 1971 — Section 12, 12Industrial Disputes Act, 1947 — Section 29, 29
High Courts22 Feb 1983
Bhupatlal Govindji Vs Bhanumati Dayalal
Gujarat High Court · AIR 1984 Guj 10 : (1983) 2 GLR 1137
Civil Procedure Code, 1908 (CPC) — Section 107Specific Relief Act, 1963 — Section 34, 39
High Courts21 Feb 1983
Union of India Vs New India Industries Ltd., Baroda
Gujarat High Court · (1984) 3 ECC 25 : (1983) 14 ELT 1763 : (1983) 2 GLR 1108
Central Excises and Salt Act, 1944 — Section 3, 35, 36, 4, 40Contract Act, 1872 — Section 15, 72Sales of Goods Act, 1930 — Section 64(A)
High Courts18 Feb 1983
Baba Visram Vs Divisional Railway Manager (Establishment) Western Railway and Others
Gujarat High Court · (1983) 2 GLR 1162
High Courts16 Feb 1983
Anup Engineering Ltd. Vs Income Tax Officer, Companies Circle-II, Ahmedabad
Gujarat High Court · (1983) 36 CTR 195 : (1984) 145 ITR 105
Income Tax Act, 1961 — Section 211, 214
High Courts14 Feb 1983
Ibrahim Shah Mohamad Vs Noor Ahmed Noor Mohamed
Gujarat High Court · AIR 1984 Guj 126 : (1983) 2 GLR 961
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1Limitation Act, 1963 — Section 6Partnership Act, 1932 — Section 4
High Courts14 Feb 1983
Patel Engineering Co. Ltd. Vs C.B. Rathi and Another
Gujarat High Court · (1984) 2 GLR 970 : (1985) 151 ITR 542
Income Tax Act, 1961 — Section 139, 140A, 143(3), 145(1), 148Income Tax Rules, 1962 — Rule 40
High Courts09 Feb 1983Allowed
General Manager, Western Railway Vs Lala Nanda
Gujarat High Court · (1983) 02 GUJ CK 0021
Employees State Insurance (Amendment) Act, 1966 — Section 43Employees State Insurance Act, 1948 — Section 43, 51, 52Industrial Disputes Act, 1947 — Section 10, 10(1), 2(11), 2A