Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 226, 227, 32Land Acquisition (Amendment) Act, 1962 — Section 7

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High Courts16 Mar 1965

Diwali (Decd. By Her Heirs) and Another Vs Mohanbawa Ishvarbava and Others

Gujarat High Court · (1965) 6 GLR 502

Registration Act, 1908 — Section 49, 49Transfer of Property Act, 1882 — Section 53A, 53A

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High Courts12 Mar 1965

Phirojshah Pestonji Contractor Vs Ramnath Janarda, Prabhu and Others

Gujarat High Court · (1965) 6 GLR 477

Companies Act, 1913 — Section 235, 235Companies Act, 1956 — Section 543, 543Limitation Act, 1963 — Section 18, 29(2), 29(2)

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High Courts08 Mar 1965

Chandrakant Harmandas and Others Vs The Charity Commissioner of Gujarat

Gujarat High Court · (1965) 6 GLR 649

Bombay Public Trusts Act, 1950 — Section 72, 72, 75Limitation Act, 1963 — Section 12, 12, 12(2), 14, 29(2)

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High Courts05 Mar 1965

Baj Saraswati Jeshankar and Another Vs Agent, Bharatkhand Textile Manufacturing Co. Ltd. and Others

Gujarat High Court · AIR 1967 Guj 36 : (1965) GLR 512

Land Acquisition Act, 1894 — Section 30Transfer of Property Act, 1882 — Section 111

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High Courts05 Mar 1965

Mulshankar Somnath by his heirs Bai Saraswati and Another Vs The Agent, Bharatkhand Textile Manufacturing Co. Ltd., and Others

Gujarat High Court · (1965) 6 GLR 512

Land Acquisition Act, 1894 — Section 30Transfer of Property Act, 1882 — Section 111(g), 111(g)

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High Courts19 Feb 1965

Dinkar Manishankar Bhatt Vs K.C. Sagar and Others

Gujarat High Court · (1965) 6 GLR 487

Bombay Land Requisition Act, 1948 — Section 6, 6, 6(4)

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High Courts12 Feb 1965Allowed

Ratilal Bhogilal Shah Vs State of Gujarat and Others

Gujarat High Court · AIR 1966 Guj 244 : (1965) GLR 522

Arms Act, 1959 — Section 18Arms Rules, 1951 — Rule 41A, 41BConstitution of India, 1950 — Article 226, 227

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High Courts11 Feb 1965

State of Gujarat Vs Girjashankar Vanmalidas Joshi

Gujarat High Court · (1965) 6 GLR 648

Criminal Procedure Code, 1898 (CrPC) — Section 222, 222Prevention of Corruption Act, 1988 — Section 5(1)(c), 5(1)(c), 5(2), 5(2)

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High Courts10 Feb 1965

Kamlaben Kesharichand Nathchand, (guardian of her lunatic husband) Vs The Gujarat Revenue Tribunal and Others

Gujarat High Court · (1965) 6 GLR 396

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34(2)(c), 34(2)(c), 34(2A)(3), 34(2A)(3)

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High Courts03 Feb 1965Dismissed

Mohmad Allabux Vs State of Gujarat and Others

Gujarat High Court · AIR 1966 Guj 126 : (1966) CriLJ 652 : (1966) GLR 562

Constitution of India, 1950 — Article 21, 22(5)Preventive Detention Act, 1950 — Section 10, 11, 3, 3(1), 3(2)

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High Courts22 Jan 1965Allowed

State of Gujarat Vs Ranchhod Bhula Rabari

Gujarat High Court · AIR 1966 Guj 83 : (1966) CriLJ 411 : (1965) GLR 406

Penal Code, 1860 (IPC) — Section 272, 273, 274, 275, 276Prevention of Food Adulteration Act, 1954 — Section 12, 13(5), 16(1), 20, 7

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High Courts22 Jan 1965

Vora Sirajudin Kalimuddin and Another Vs Safkathassein Badruddin and Others

Gujarat High Court · (1966) 7 GLR 512

Registration Act, 1908 — Section 17(1), 17(1)(d), 17(1)(d) , 49Specific Relief Act, 1963 — Section 12, 12(c), 27ATransfer of Property Act, 1882 — Section 53A

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High Courts22 Jan 1965

Digvijaysinhji Hamirsinhji Vs H.K. Oza and Another

Gujarat High Court · (1965) 6 GLR 632

Constitution of India, 1950 — Article 22(6)Preventive Detention Act, 1950 — Section 3, 3(1)(a)(ii), 3(1)(a)(ii)

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High Courts13 Jan 1965Dismissed

Harish Kumar Bapalal Vs Chhanalal Ranchhodlal and Others

Gujarat High Court · AIR 1966 Guj 281 : (1965) GLR 498

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 7, Order 41 Rule 5, 47 , 68

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High Courts12 Jan 1965Dismissed

Ismailbhai Gafoorbhai Vora Vs R. Parthasarthy, District Magistrate, Kaira and Another

Gujarat High Court · AIR 1966 Guj 62 : (1966) CriLJ 405 : (1965) GLR 382

Bombay Police Act, 1951 — Section 56, 59Constitution of India, 1950 — Article 19(1)(d), 19(1)(e), 21, 22, 352Defence of India Act, 1962 — Section 3, 40, 40(2)

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High Courts08 Jan 1965Allowed

Chinubhai Gopaldas Vs State of Gujarat

Gujarat High Court · AIR 1966 Guj 46 : (1966) CriLJ 261 : (1965) GLR 227

Bombay Prohibition Act, 1949 — Section 98

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