COURT ARCHIVE

Gujarat High Court judgments, 1966

128 judgments · page 2 of 7

High Courts11 Oct 1966

Barot Jaganath Maganlal and Another Vs Parshottamdas Nathubhat Brahmbhatt and Others

Gujarat High Court · (1967) 8 GLR 9

Bombay General Clauses Act, 1904 — Section 13Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Gujarat Municipalities Act, 1963 — Section 14

High Courts06 Oct 1966

Motibhai Garbadbhai Vs F.N. Rana and Others

Gujarat High Court · AIR 1967 Guj 280 : (1967) 8 GLR 333

Bombay Village Panchayats Act, 1958 — Section 142(3)Constitution of India, 1950 — Article 227

High Courts03 Oct 1966

Babulal Chhotalal Vs State of Gujarat

Gujarat High Court · AIR 1968 Guj 240 : (1968) CriLJ 1274

Criminal Procedure Code, 1898 (CrPC) — Section 2Penal Code, 1860 (IPC) — Section 279, 337, 338, 71

High Courts30 Sept 1966

Patel Jeshbhai Revendas and Another Vs Patel Narisnbhai

Gujarat High Court · AIR 1968 Guj 101 : (1968) 9 GLR 579

Provincial Insolvency Act, 1920 — Section 28(2), 41, 44, 67

High Courts27 Sept 1966

Minochar Pestonji Patel Vs A.M. Amin

Gujarat High Court · (1968) 9 GLR 171

Motor Vehicles Act, 1939 — Section 33(1)(b), 42, 42, 42

High Courts27 Sept 1966

Pragji Ranchhod Vs Bai Monghi

Gujarat High Court · (1967) 8 GLR 986

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 11, Order 41 Rule 11, 152, 152Limitation Act, 1908 — Article 181, 182

High Courts26 Sept 1966

J. Sarabhai and Company Vs New Swadeshi Mills of Ahmedabad

Gujarat High Court · (1967) 37 CompCas 753 : (1967) 8 GLR 345

High Courts22 Sept 1966

Shah Rayshi Hansraj Vs Shah Khimji Mulji and Others

Gujarat High Court · (1968) 9 GLR 453

Bombay Land Revenue Code, 1879 — Section 37(2), 37(2), 61

High Courts19 Sept 1966

Aher Samat Bhima Vs State of Gujarat

Gujarat High Court · (1967) CriLJ 1717

Penal Code, 1860 (IPC) — Section 464, 477A

High Courts16 Sept 1966

Bhogilal Hargovandas Patel Vs The State of Gujarat

Gujarat High Court · (1967) 8 GLR 64

Prevention of Food Adulteration Act, 1954 — Section 16(1)(i), 16(1)(i), 7

High Courts16 Sept 1966

Mohamadsarif Hakimji Chippa and Another Vs State of Gujarat and Another

Gujarat High Court · AIR 1967 Guj 269 : (1967) 8 GLR 418

Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 18, 4

High Courts15 Sept 1966

Amratlal Manilal Modi Vs Cachraji Dalaji and Another

Gujarat High Court · (1967) 8 GLR 429

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32G, 32P

High Courts15 Sept 1966

Bapubhai Lunvir Vs R.B. Mehta, President, Guj. Revenue Tribunal and Others

Gujarat High Court · (1967) 8 GLR 110

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32A, 32B, 32G, 32G, 32PGujarat Agricultural Lands Ceiling Act, 1960 — Section 6 , 6(1)

High Courts12 Sept 1966Dismissed

Saraswatiben Vs Thakorlal Himatlal and Another

Gujarat High Court · AIR 1967 Guj 263 : (1967) CriLJ 1632

Criminal Procedure Code, 1898 (CrPC) — Section 190, 251A

High Courts12 Sept 1966

Manilal Chhaganlal Desai Vs The Union of India (UOI) and Another

Gujarat High Court · (1967) 8 GLR 436

Civil Procedure Code, 1908 (CPC) — Section 80, 80Railways Act, 1890 — Section 77Railways Act, 1989 — Section 77

High Courts10 Sept 1966

C.J. Shah Vs Chhabalal Ganpatlal and Another

Gujarat High Court · (1968) CriLJ 253

Bombay Reorganisation Act, 1960 — Section 2, 28, 88, 89General Clauses Act, 1897 — Section 23Penal Code, 1860 (IPC) — Section 161

High Courts10 Sept 1966

Shri Prithvi Cotton Mills Ltd. Vs Broach Borough Municipality and Others

Gujarat High Court · AIR 1968 Guj 124 : (1970) 11 GLR 226

Bombay Municipal Boroughs Act, 1925 — Section 73(1), 75, 78, 79, 80Civil Procedure Code, 1908 (CPC) — Section 115, 148, 96Constitution of India, 1950 — Article 141, 145(4), 145(5), 226, 245

High Courts09 Sept 1966

The State of Gujarat Vs Babusing Medasingh and Another

Gujarat High Court · AIR 1967 Guj 282 : (1967) CriLJ 1634 : (1968) 9 GLR 74

Bombay Prevention of Gambling Act, 1887 — Section 6, 6(1), 7Constitution of India, 1950 — Article 245

High Courts03 Sept 1966

Dahyalal Bapulal Raval and Others Vs Patan Municipality, Patan

Gujarat High Court · (1967) 8 GLR 167 : (1968) 1 LLJ 160

Bombay District Municipal Act, 1901 — Section 182, 182(2)Bombay Municipal Boroughs Act, 1925 — Section 58Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 4

High Courts03 Sept 1966

Rana Amersing Govindsing Vs Rana Samatsingh Hathubha and Others

Gujarat High Court · (1968) 9 GLR 220

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 8, 54, 54