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Gujarat High Court judgments, 1952

69 judgments · page 4 of 4

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High Courts27 Mar 1952

Kanti Cotton Mills Ltd. Vs The State of Saurashtra and Others

Gujarat High Court · (1952) 03 GUJ CK 0002

Constitution of India, 1950 — Article 13, 13(2), 14, 226, 228Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 10, 10(1), 10(2), 12(4), 12(5)Industrial Disputes Act, 1947 — Section 10(1)(c), 15(2), 18
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High Courts06 Mar 1952

Malukchand Chatrabhuj Vs Chimanlal Amarshi

Gujarat High Court · (1952) 03 GUJ CK 0003

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25
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High Courts11 Feb 1952

Tarachand Laxmichand Vs Hussen Kalu and Others

Gujarat High Court · AIR 1952 Guj 13

Junagadh State Municipality Act — Section 38
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High Courts08 Feb 1952

Bharwad Chania Meru Vs State of Saurashtra and Another

Gujarat High Court · AIR 1953 Guj 3 : AIR 1952 Guj 3 : (1953) CriLJ 86

Penal Code, 1860 (IPC) — Section 393
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High Courts01 Feb 1952

Harilal Vanmalidas Vs Uka Ata

Gujarat High Court · AIR 1952 Guj 1

Civil Procedure Code, 1908 (CPC) — Section 60, 7, 9(3)
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High Courts31 Jan 1952

State Vs Talshi Sadul

Gujarat High Court · AIR 1952 Guj 14 : (1953) CriLJ 105

Evidence Act, 1872 — Section 106, 85, 92
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High Courts21 Jan 1952

State Vs Bai Narmada Shivshanker

Gujarat High Court · (1953) CriLJ 881

Penal Code, 1860 (IPC) — Section 109, 426, 447
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High Courts19 Jan 1952

Gohel Umedsing Narubha and Others Vs State

Gujarat High Court · AIR 1953 Guj 51 : (1953) CriLJ 503

Constitution of India, 1950 — Article 21, 22
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High Courts08 Jan 1952

Shantilal Ratanshi and Others Vs Bai Champa Narsidas

Gujarat High Court · (1952) 01 GUJ CK 0002

Constitution of India, 1950 — Article 120
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