High Courts16 Dec 1966
Manekchowk and Ahmedabad Manufacturing Company, Ltd. Vs Industrial Court (I.G. Thakore, President) and Another
Gujarat High Court · (1969) GLR 786 : (1967) 1 LLJ 463
Industrial Disputes Act, 1947 — Section 15
COURT ARCHIVE
Gujarat High Court judgments, 1966
128 judgments · page 1 of 7
High Courts13 Dec 1966
Ishwarlal Girdharlal Joshi Vs The State of Gujarat and Another
Gujarat High Court · (1967) 8 GLR 729
Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 4, 4
High Courts09 Dec 1966
Manilal Harchand Mehta Vs State of Gujarat
Gujarat High Court · (1967) GLR 413 : (1967) 2 LLJ 497
Penal Code, 1860 (IPC) — Section 161, 511Prevention of Corruption Act, 1947 — Section 5(2)
High Courts06 Dec 1966
Adambhai Hasanbhai and Others Vs Adam Malka and Another
Gujarat High Court · AIR 1968 Guj 64 : (1967) GLR 577
Bombay General Clauses Act, 1904 — Section 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32A, 34, 34(1), 34(5)Constitution of India, 1950 — Article 226
High Courts05 Dec 1966
Girdharlal Ganpatram Gandhi Vs The Municipal Corporation of City of Ahmedabad and Others
Gujarat High Court · (1967) 8 GLR 500
Bombay Provincial Municipal Corporations Act, 1949 — Section 210, 210(1)(a), 216, 216(1), 67Constitution of India, 1950 — Article 31(2)Government of India Act, 1935 — Section 299
High Courts01 Dec 1966
Sulemanbhai Jijibhai Vs Isa Admal and Others
Gujarat High Court · (1967) 8 GLR 718
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31(1)(a), 31(2), 31(2), 31(A), 31A
High Courts01 Dec 1966
Bava Dolatgiri Itavagiri Vs State of Gujarat
Gujarat High Court · AIR 1968 Guj 296 : (1968) CriLJ 1549
Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304
High Courts25 Nov 1966
Pradyumansinhji Arjunsinhji Jadeja and Another Vs Patel Narshi Thakarshi and Others
Gujarat High Court · (1967) 8 GLR 322
Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 435Saurashtra Land Reforms Act, 1951 — Section 63, 63, 63(2)
High Courts23 Nov 1966
Modi Kuberdas Hargovinddas Vs The State of Bombay (now Gujarat) and Others
Gujarat High Court · (1967) 8 GLR 370
Defence of India Act, 1939 — Section 19Land Acquisition Act, 1894 — Section 23(1), 6(2)Requisitioned Land (Continuance of Powers) Act, 1947 — Section 6, 6(2), 8(2)(b), 8(3)(a), 8(3)(b)
High Courts22 Nov 1966
Musamiya Imam Haiderbux Razvi Vs The Agricultural Lands Tribunal, City Taluka and Others
Gujarat High Court · (1968) 9 GLR 545
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32G , 74 , 74(1)(mb) , 88B
High Courts22 Nov 1966
Ochhavlal Jethalal Desai and Others Vs The State of Gujarat and Another
Gujarat High Court · (1967) 8 GLR 359
Bombay General Clauses Act, 1904 — Section 3(21), 3(26), 3(26)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Constitution of India, 1950 — Article 226
High Courts17 Nov 1966
The Manekchowk and Ahmedabad Mfg. Co. Ltd. Vs I.G. Thakore and Another
Gujarat High Court · (1968) 10 GLR 786
Bombay Industrial Relations Act, 1946 — Section 78(1), 78(1), 78(1)AConstitution of India, 1950 — Article 227
High Courts10 Nov 1966
Abdul Rahim Abdul Sidique and Another Vs Shantilal Vanechand and Co.
Gujarat High Court · (1967) 8 GLR 702
High Courts09 Nov 1966
Liberty Talkies Vs The State of Gujarat and Another
Gujarat High Court · AIR 1968 Guj 280 : (1967) GLR 609
Bombay Entertainments Duty Act, 1923 — Section 2, 3, 3(1), 4, 4(1)Bombay Entertainments Duty Rules, 1952 — Rule 11, 13, 3, 4, 7Evidence Act, 1872 — Section 115
High Courts21 Oct 1966
The State of Gujarat Vs Bhimji Manji and Others
Gujarat High Court · AIR 1968 Guj 23 : (1968) CriLJ 156 : (1968) 9 GLR 201
Defence of India Rules, 1962 — Rule 125(9), 152
High Courts18 Oct 1966
Nathusing Vridhsingh Vs Vasantlal R. Shah and Another
Gujarat High Court · AIR 1968 Guj 216 : (1968) CriLJ 1171 : (1967) GLR 496
Ahmedabad City Courts Act, 1961 — Section 14(3)Criminal Procedure Code, 1898 (CrPC) — Section 203, 370, 435, 441, 537
High Courts15 Oct 1966
Abdul Hussein Tayabali Vs The State of Gujarat and Others
Gujarat High Court · (1967) 8 GLR 856
Land Acquisition Act, 1894 — Section 4, 4, 5A, 6, 6
High Courts13 Oct 1966
State of Gujarat Vs Bai Radha and Another
Gujarat High Court · (1968) 9 GLR 278
Criminal Procedure Code, 1898 (CrPC) — Section 165General Clauses Act, 1897 — Section 15Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3, 3(i), 4, 4(1), 5, 5
High Courts13 Oct 1966
The State of Gujarat Vs Thakorbhai Sukhabhai and Others
Gujarat High Court · AIR 1968 Guj 15 : (1968) CriLJ 59 : (1967) GLR 164
Criminal Procedure Code, 1898 (CrPC) — Section 243, 244(1), 245(1)
High Courts11 Oct 1966
State of Gujarat Vs Kanbi Nanji Kanji
Gujarat High Court · AIR 1967 Guj 228 : (1967) CriLJ 1328
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 247, 249