High Courts15 Jun 1965
Ramanlal Chimanlal and Another Vs The State of Gujarat and Another
Gujarat High Court · (1966) 7 GLR 552
Factories Act, 1948 — Section 92, 92
COURT ARCHIVE
Gujarat High Court judgments, 1965
161 judgments · page 7 of 9
High Courts15 Jun 1965
Abdul Aziz Umarbhai Karkoon and Another Vs The State of Gujarat and Others
Gujarat High Court · (1965) 6 GLR 730
Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960 — Section 20Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32J, 74(1), 74(1), 74(1)(mb)
High Courts15 Jun 1965
Ramanlal Chimanlal and Others Vs State of Gujarat and Another
Gujarat High Court · AIR 1967 Guj 148 : (1967) CriLJ 879 : (1967) 1 LLJ 447
Factories Act, 1948 — Section 101, 111, 112, 16, 2
High Courts11 Jun 1965
Ambalal Asharam Joshi Vs The State of Gujarat
Gujarat High Court · (1965) 6 GLR 925
Criminal Procedure Code, 1898 (CrPC) — Section 222(2), 235Penal Code, 1860 (IPC) — Section 409, 409, 477A, 477A
High Courts11 Jun 1965
State of Gujarat Vs Harjivandas Dalichand
Gujarat High Court · (1965) 6 GLR 877
Bombay Agricultural Produce Markets Act, 1939 — Section 6(3A), 6(3A), 6(6)Bombay Agricultural Produce Markets Rules, 1941 — Rule 65(1), 65(1) 65(7), 65(7), 65(7)
High Courts23 Apr 1965
Majoor Sahkari Bank Ltd. Vs Jasmat Gopal and Another
Gujarat High Court · (1965) GLR 539 : (1965) 2 LLJ 243
Bombay Co-operative Societies Act, 1925 — Section 24ACivil Procedure Code, 1908 (CPC) — Section 60Payment of Wages Act, 1936 — Section 7(2)
High Courts21 Apr 1965
Aljibhai Narsinhbhai Solanki Vs Chhaganbhai K. Patel and Others
Gujarat High Court · (1965) 6 GLR 947
Bombay Co-operative Societies Act, 1925 — Section 50A(1A), 50A(1A)Companies Act, 1913 — Section 235
High Courts20 Apr 1965Allowed
Kantilal Popatlal Shah and Others Vs State of Gujarat and Another
Gujarat High Court · AIR 1966 Guj 268 : (1966) GLR 96
Bombay Finance Act, 1932 — Section 20, 21, 21(1), 21(7), 22Bombay Municipal Boroughs Act, 1925 — Section 124, 490, 493, 69(1), 75Constitution of India, 1950 — Article 14, 143, 19(1), 226, 245
High Courts19 Apr 1965
Mohanlal Maganlal Thakkar Vs State of Gujarat
Gujarat High Court · (1966) 7 GLR 331
Constitution of India, 1950 — Article 134(1)(c)Criminal Procedure Code, 1898 (CrPC) — Section 421, 421, 423, 476, 476APenal Code, 1860 (IPC) — Section 114, 205, 467, 468
High Courts19 Apr 1965
Mohanlal Maganla Thakkar Vs State of Gujarat
Gujarat High Court · AIR 1967 Guj 42 : (1967) CriLJ 194
Constitution of India, 1950 — Article 134, 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 476, 476
High Courts19 Apr 1965Allowed
Tempton Jahangir Frazer Vs Ranchhoddas Khimji Asher and State of Gujarat
Gujarat High Court · AIR 1966 Guj 166 : (1966) CriLJ 749 : (1966) GLR 25
Arms Act, 1959 — Section 17Civil Procedure Code, 1908 (CPC) — Section 109, 151Constitution of India, 1950 — Article 133, 133(1), 134, 134(1)
High Courts14 Apr 1965
Vinod Chandra Hiralala Gandhi Vs Vivknanad Mills Ltd.
Gujarat High Court · AIR 1967 Guj 255 : (1965) 11 FLR 260
Specific Relief Act, 1877 — Section 57Specific Relief Act, 1963 — Section 42
High Courts14 Apr 1965
Lalbhai Dalpatbhai and Co. Vs Chittaranjan Chandulal Pandya
Gujarat High Court · (1965) 11 FLR 299
Constitution of India, 1950 — Article 19(1)Contract Act, 1872 — Section 27Specific Relief Act, 1877 — Section 21, 44
High Courts14 Apr 1965
Vinodchandra Hiralal Gandhi Vs Vivekanand Mills Ltd.
Gujarat High Court · (1965) 6 GLR 889
Specific Relief Act, 1963 — Section 42, 42
High Courts02 Apr 1965
Sam M. Haeems Vs Samson J. Benjamin and Others
Gujarat High Court · (1965) 6 GLR 934
Ahmedabad City Civil Court Rules, 1961 — Rule 142, 142(3), 143, 144, 145Bombay Reorganisation Act, 1960 — Section 57Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(3)
High Courts02 Apr 1965
Girdharlal Amratlal Shodhan and Others Vs State of Gujarat and Others
Gujarat High Court · (1965) 6 GLR 569
Land Acquisition Act, 1894 — Section 10, 4, 4, 5A, 6, 6
High Courts31 Mar 1965Dismissed
Bai Umiyabhen Vs Ambalal Laxmidas
Gujarat High Court · AIR 1966 Guj 139 : (1965) GLR 714
Divorce Act, 1869 — Section 55Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14Limitation Act, 1963 — Article 151 , 156
High Courts29 Mar 1965
State of Gujarat Vs Patel Chhotabhai Bhauibhai and Another
Gujarat High Court · (1965) 6 GLR 529
Evidence Act, 1872 — Section 110
High Courts26 Mar 1965
Gohel Himatsingh Lakhaji Vs Patel Motilal Garbardas and Others
Gujarat High Court · (1965) 6 GLR 531
Bar Councils Act, 1926 — Section 14Bombay Pleaders Act, 1920 — Section 8Criminal Procedure Code, 1898 (CrPC) — Section 340, 342, 342
High Courts25 Mar 1965
Jagivandas Bhikhabhai Vs Gumanbhai Narottamdas
Gujarat High Court · (1965) 6 GLR 778
Negotiable Instruments Act, 1881 (NI) — Section 4, 4Stamp Act, 1899 — Section 2(22), 2(22)