High Courts16 Jun 1980
G.B. Shephard Vs State of Gujarat and Others
Gujarat High Court · (1980) 2 GLR 68
Constitution of India, 1950 — Article 14, 16Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 11
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,665 of 1,831
High Courts03 Jun 1980
Delhi Administration Vs Pratapchand Bachumal Ramchandani and Others
Gujarat High Court · (1981) 22 GLR 225
Criminal Procedure Code, 1973 (CrPC) — Section 482, 482Penal Code, 1860 (IPC) — Section 307
High Courts05 May 1980
Shah Ramanlal Somchand Vs State of Gujarat and Others
Gujarat High Court · (1980) 2 GLR 224
Bombay Provincial Municipal Corporations Act, 1949 — Section 45(2), 45(2), 45(7), 45(7), 454
High Courts03 May 1980
Smt. Aabedabegum Vs State of Gujarat and Others
Gujarat High Court · (1981) 22 GLR 177
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 3(1), 8Constitution of India, 1950 — Article 22, 22(5), 226
High Courts02 May 1980
Union of India and Another Vs Sahkari Khand Udyog Mandli Ltd.
Gujarat High Court · AIR 1981 Guj 102 : (1980) 2 GLR 181
Civil Procedure Code, 1908 (CPC) — Section 141, 151Constitution of India, 1950 — Article 226Levy Sugar Price Equalisation Fund Act, 1976 — Section 2, 3, 3(3), 3(4), 3(5)
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
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
Patel Shankerbhai Mahijibhai Vs State of Gujarat
Gujarat High Court · AIR 1981 Guj 67 : (1980) 2 GLR 239
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 4, 6, 9
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
Pandit Gangaram Raghunandan Bhaiya Vs Patel Motibhai Ramdas
Gujarat High Court · (1981) 22 GLR 254
Transfer of Property Act, 1882 — Section 106, 114, 114
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
Gaskets and Radiators Private Limited Vs The Union of India (UOI)
Gujarat High Court · (1980) CENCUS 445
Central Excise Rules, 1944 — Rule 11, 173JCentral Excises and Salt Act, 1944 — Section 37, 40(2)Civil Procedure Code, 1908 (CPC) — Section 80
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