High Courts02 May 1980
The Municipal Corporation of the City of Rajkot Vs Sonik Industries, Rajkot
Gujarat High Court · AIR 1981 Guj 1 : (1980) GLR 838
Bombay Municipal Boroughs Act, 1925 — Section 75, 77
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,614 of 1,768
High Courts02 May 1980
Harshvardhatiya Rudraditya through his next friend Shri Govindbhai D. Parmar and Another Vs Jyotindra Chimanlal Parikh and Others
Gujarat High Court · (1981) ACJ 277
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 95(2)
High Courts02 May 1980
Harshvardhatiya Rudraditya and Others Vs Jyotindra Chimanlal Parikh and Another
Gujarat High Court · (1981) ACJ 277 : (1981) 22 GLR 555
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 95(2)
High Courts01 May 1980
The State of Gujarat etc. Vs Kutubuddin Isafali Kushalgadhvala etc.
Gujarat High Court · (1981) CriLJ 908 : (1980) 2 GLR 167
Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 11, 13, 14, 14A, 16
High Courts01 May 1980
Abdul Karim Mahammadbhai Khalipha Vs Suleman Haji Ismailbhai
Gujarat High Court · (1980) 2 GLR 415
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a) , 12(3)(b), 12(3)(b)Gujarat Education Cess Act, 1962 — Section 12
High Courts30 Apr 1980
Rajgor Revashanker Kunverji Vs Rajor Jashubai and Another
Gujarat High Court · (1980) 2 GLR 322
Hindu Succession Act, 1956 — Section 14(1), 14(1), 6
High Courts28 Apr 1980
Maniar Narottamdas Dharamshi Vs Barjatya Traders
Gujarat High Court · (1980) 2 GLR 89
Contract Act, 1872 — Section 56Essential Commodities Act, 1955 — Section 3Imports and Exports (Control) Act, 1947 — Section 5
High Courts25 Apr 1980
Nanalal Navalnathji Yogi Vs Collector of Bulsar and Others
Gujarat High Court · AIR 1981 Guj 87 : (1980) 2 GLR 333
Constitution of India, 1950 — Article 301, 302, 304, 362Essential Commodities Act, 1955 — Section 3(1), 3(6), 5
High Courts25 Apr 1980
Patel Shambubhai Motidas and Others Vs Khodabhai Shivdas and Others
Gujarat High Court · AIR 1981 Guj 80 : (1980) 2 GLR 63
Bombay Agricultural Debtors Relief Act, 1947 — Section 38Limitation Act, 1908 — Article 182
High Courts24 Apr 1980
Modern Bobbin Co. Private Ltd. and Others Vs The Billimora Municipality and Another
Gujarat High Court · AIR 1981 Guj 75 : (1981) GLR 642
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 8, 9, 9A, 9B, 9CGujarat Municipalities Act, 1963 — Section 99(1)
High Courts24 Apr 1980
Bomin Private Limited Vs Union of India and Others
Gujarat High Court · (1981) 8 ELT 18 : (1980) 2 GLR 121
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 4, 4(4)
High Courts23 Apr 1980
Smt. R.A. Pathan Vs Director of Technical Education and Others
Gujarat High Court · (1981) 22 GLR 289
Constitution of India, 1950 — Article 26Divorce Act, 1869 — Section 10Government of India Act, 1935 — Section 243
High Courts23 Apr 1980
Dr. D.N. Chatterji Vs State of Gujarat and Another
Gujarat High Court · (1980) 2 GLR 108
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Constitution of India, 1950 — Article 14, 16, 36, 36
High Courts21 Apr 1980
Shri Vallabh Glass Works Limited and Another Vs Union of India (UOI) and Others
Gujarat High Court · (1981) ECR 73D
Central Excises and Salt Act, 1944 — Section 2(f), 4(4)(d), 4(4)(d)Constitution of India, 1950 — Article 133(1), 133(1)
High Courts20 Apr 1980
Mahijibhai Lakhabhai Vs State of Gujarat
Gujarat High Court · (1980) 2 GLR 159
Bombay Prohibition Act, 1949 — Section 66(1)(b), 66(1)(b) , 85(1)(3)
High Courts18 Apr 1980
State of Gujarat Vs Bhiya Husein Koreja
Gujarat High Court · (1980) 2 GLR 34
Motor Vehicles Act, 1988 — Section 112, 112, 116, 116Penal Code, 1860 (IPC) — Section 279, 279, 304A, 304A, 337
High Courts18 Apr 1980
Krishnalal Maganlal Vyas Vs Ganeshbharthi Jasvant Bharthi and Others
Gujarat High Court · (1981) 22 GLR 500
Criminal Procedure Code, 1973 (CrPC) — Section 250(2), 250(2)
High Courts18 Apr 1980
Union of India (UOI) and Others Vs N.P. Sumra and Others
Gujarat High Court · (1980) 2 GLR 140
Constitution of India, 1950 — Article 309Telegraphists (Recruitment and Training) Rules, 1965 — Rule 16, 17(i), 18, 19
High Courts17 Apr 1980
Smt. Ramaben Santoshkumar Mangatani Vs Dist. Panchayat Kutch-Bhuj and Another
Gujarat High Court · (1980) 2 GLR 71
Constitution of India, 1950 — Article 14, 311, 311
High Courts17 Apr 1980
Chandrakant Chhotalal Gandhi and Others Vs State of Gujarat and Another
Gujarat High Court · (1980) 2 GLR 132
Land Acquisition Act, 1894 — Section 4, 4, 48, 48, 6