High Courts13 Jul 1965
Firm Mystery Rajibhai Savjibhai and Bros. and Another Vs State of Gujarat and Others
Gujarat High Court · AIR 1967 Guj 111
Constitution of India, 1950 — Article 14, 245Factories Act, 1948 — Section 85
COURT ARCHIVE
Gujarat High Court judgments, 1965
161 judgments · page 6 of 9
High Courts13 Jul 1965
Kabhai Pahadsing and Another Vs Bhupat Lallu (minor as heir and legal representative of Defendant No. 1 Lallubhai Dipsang) and Others
Gujarat High Court · (1966) 7 GLR 421
Succession Act, 1925 — Section 63(c), 63(c)
High Courts13 Jul 1965
Mistry Raojibhai Savjibhai and Bros. (Partners - Mohanbhai Savjibhai and Others) Vs State of Gujarat and Others
Gujarat High Court · (1965) 07 GUJ CK 0008
Factories Act, 1948 — Section 2, 85, 92
High Courts09 Jul 1965
Lalji Haridas Vs Mulji Manilal Kamdar, Partner of M/s. Mulji Tulsidas Co. and Others
Gujarat High Court · (1965) 6 GLR 855
Bombay Court Fees Act, 1959 — Section 6(iv)(j), 6(iv)(j)Civil Procedure Code, 1908 (CPC) — Section 80Income Tax Act, 1922 — Section 67, 67
High Courts09 Jul 1965Partly Allowed
Lalji Haridas Vs Mulji Manilal Kamdar and Others
Gujarat High Court · AIR 1966 Guj 159 : (1965) GLR 855
Bombay Court Fees Act, 1959 — Section 6 , 80Civil Procedure Code, 1908 (CPC) — Section 80Court Fees Act, 1870 — Article 1
High Courts07 Jul 1965
Mangu Vs Vijli and Others
Gujarat High Court · (1965) 6 GLR 915
Arbitration Act, 1940 — Section 9Contract Act, 1872 — Section 29, 29(e)Specific Relief Act, 1963 — Section 14, 14, 21(b), 21(c)
High Courts07 Jul 1965
Bai Mangu Vs Bai Viji and Others
Gujarat High Court · AIR 1967 Guj 81 : (1965) GLR 915
Arbitration Act, 1940 — Section 8, 9Contract Act, 1872 — Section 29Specific Relief Act, 1877 — Section 21
High Courts06 Jul 1965
Mohanlal Khushalbhai and Others Vs Yakubkhan Pirkhan and Another
Gujarat High Court · AIR 1967 Guj 46 : (1965) GLR 817
Bombay Agricultural Debtors Relief Act, 1947 — Section 10, 8Contract Act, 1872 — Section 65
High Courts06 Jul 1965
Mohanlal Khushalbhai and Others Vs Yakubkhan Pirkhan
Gujarat High Court · (1965) 6 GLR 817
Contract Act, 1872 — Section 65, 65
High Courts02 Jul 1965
Chhaganram Nathuram Pandya and Another Vs Naginlal Sampatram and Others
Gujarat High Court · (1966) 7 GLR 993
Hindu Succession Act, 1956 — Section 14, 14
High Courts01 Jul 1965
Babulal Pitambardas Gandhi Vs Bai Mani and Others
Gujarat High Court · (1965) 6 GLR 823
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 8, 8 , 9, 9
High Courts29 Jun 1965
Haji Begum and Others Vs Raisang Bechar and Another
Gujarat High Court · (1965) 6 GLR 810
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32G, 32G(4), 32G(4), 63A(3)(c)
High Courts29 Jun 1965Dismissed
Ratilal Fulchand and Others Vs Parikh Indravadan Manilal
Gujarat High Court · AIR 1966 Guj 133 : (1965) GLR 796
Hindu Succession Act, 1956 — Section 14
High Courts26 Jun 1965
Gopichand Khoobchand Sharma Vs The Works Manager, Loco Shops, Western Railway and Another
Gujarat High Court · (1966) 7 GLR 291
Payment of Wages (Railways) Rules, 1938 — Rule 14Payment of Wages Act, 1936 — Section 7(2), 7(2)(a), 7(2)(h), 7(2)(h)Penal Code, 1860 (IPC) — Section 147, 332, 342, 427
High Courts25 Jun 1965
Gopichand Khoobchand Sharma and Others Vs Works Manager, Loco-shops, Western Railway, Dohand and Another
Gujarat High Court · AIR 1967 Guj 27 : (1966) GLR 291
Constitution of India, 1950 — Article 226, 227Payment of Wages (Railways) Rules, 1938 — Rule 14Payment of Wages Act, 1936 — Section 15, 15(2), 15(3), 24, 26
High Courts23 Jun 1965
G.K. Mazumdar Vs Mohamad Kasam Mirza and Another
Gujarat High Court · AIR 1967 Guj 15 : (1967) CriLJ 60 : (1965) GLR 867
Criminal Procedure Code, 1898 (CrPC) — Section 248, 4(1), 403Prevention of Food Adulteration Act, 1954 — Section 20
High Courts23 Jun 1965
G.K. Mazmudar, Food Inspector Vs Mohmad Kasam and Another
Gujarat High Court · (1965) 6 GLR 867
Criminal Procedure Code, 1898 (CrPC) — Section 248, 248, 403, 403Prevention of Food Adulteration Act, 1954 — Section 20
High Courts22 Jun 1965
Naranlal Mohanlal Purani Vs Azamkhan Ahmedkhan
Gujarat High Court · (1965) 6 GLR 846
Bombay Stamp Act, 1958 — Section 34(1), 34(1), 34(a), 37(1), 37(1)
High Courts22 Jun 1965
Siddimiya Gulammohmad Vs The Asst. Collector and Others
Gujarat High Court · (1966) 7 GLR 467
Jagir Abolition Act — Section 2(1)(vi), 2(1)(vi)
High Courts17 Jun 1965
Maharajkumar Shri Pramodsinhji of Rajpipla Vs The State of Gujarat and Another
Gujarat High Court · (1966) 7 GLR 1
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 13, 14Foreign Jurisdiction Act, 1947 — Section 3(2)