High Courts02 Sept 1966
Jethabhi Nanjibhai Vs Bipinchandra Parshotam and Another
Gujarat High Court · AIR 1968 Guj 183 : (1967) 8 GLR 640
Penal Code, 1860 (IPC) — Section 406
COURT ARCHIVE
Gujarat High Court judgments, 1966
128 judgments · page 3 of 7
High Courts31 Aug 1966
Keshavlal Lallubhai Narnadas and Others Vs Patel Bhailal Narandas and Others
Gujarat High Court · AIR 1968 Guj 157 : (1968) 9 GLR 649
Partnership Act, 1932 — Section 32, 39, 7
High Courts31 Aug 1966
Dhanabhai Raiji Vs Udesing Bhaiji and Others
Gujarat High Court · (1967) 8 GLR 660
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34, 34, 37(4)
High Courts26 Aug 1966
Laxmanbhai Bhagwanbhai Sukhadia Vs Kunkavav Vaida Taluka Panchayat and Others
Gujarat High Court · (1968) 10 GLR 8
Gujarat Panchayats Act, 1961 — Section 14, 14, 14(3)
High Courts26 Aug 1966
Vafati Gokul Vs The State of Gujarat
Gujarat High Court · (1966) 7 GLR 1114
Criminal Procedure Code, 1898 (CrPC) — Section 421, 424, 424, 430, 561APenal Code, 1860 (IPC) — Section 302, 302
High Courts22 Aug 1966
Koli Sona Deva (deceased by his heirs Koli Hasur Sona and Others) Vs Shah Somalal Mathurdas
Gujarat High Court · (1967) 8 GLR 297
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 2(4), 2(4)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85A
High Courts18 Aug 1966
Babubhai Khusaldas Gandhi and Others Vs The Special Land Acquisition Officer, Corporation, Ahmedabad
Gujarat High Court · AIR 1967 Guj 264 : (1968) 9 GLR 85
Land Acquisition Act, 1894 — Section 11, 12, 18, 19, 20
High Courts12 Aug 1966
Kanubhai Baldevdas Desai Vs The State of Gujarat
Gujarat High Court · (1968) CriLJ 408
Penal Code, 1860 (IPC) — Section 304A
High Courts12 Aug 1966
Gafur Ismail Vs State of Gujarat
Gujarat High Court · AIR 1967 Guj 275 : (1967) CriLJ 1633
Bombay Police Act, 1951 — Section 135(1), 37Constitution of India, 1950 — Article 19(1)
High Courts11 Aug 1966Dismissed
Sarangpur Cotton Manufacturing Co. Ltd. Vs Dev Karsan and Another
Gujarat High Court · (1967) ACJ 252 : (1967) 14 FLR 235 : (1967) 8 GLR 81 : (1967) 1 LLJ 186
Workmens Compensation Act, 1897 — Section 3, 3(1)
High Courts11 Aug 1966
Sarangpur Cotton Manufacturing Company Ltd., No. 1 and Another Vs Dev Karsan (Srimathi) and Another
Gujarat High Court · (1967) ACJ 252 : (1967) 14 FLR 235 : (1967) 8 GLR 81 : (1967) 1 LLJ 186
Workmens Compensation Act, 1897 — Section 3
High Courts11 Aug 1966
Dalpathbhai Hemchand and Others Vs The Municipality of Chansma and Another
Gujarat High Court · AIR 1968 Guj 38 : (1967) GLR 225
Bombay District Municipal Act, 1901 — Section 48, 59, 70Constitution of India, 1950 — Article 226, 265, 32
High Courts10 Aug 1966
Chunilal Shivlal (by his general power-attorney holder Sumanlal Chunilal) Vs Chimanlal Nagindas
Gujarat High Court · (1966) 7 GLR 945
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)(a), 12(3)(a), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Aug 1966
Martand Balwant Risaldar Vs Nathalal Bridichand and Another
Gujarat High Court · (1968) CriLJ 409
Bombay Reorganisation Act, 1960 — Section 2, 88Prevention of Food Adulteration Act, 1954 — Section 24
High Courts05 Aug 1966
Pirdhandas Parsumal and Another Vs Hajrabai Mahomad and Others
Gujarat High Court · (1968) 9 GLR 24
Administration of Evacuee Property Act, 1950 — Section 12(2), 2(d)(ii), 7, 7
High Courts04 Aug 1966
Dave (L.R.) and Others Vs Government of Gujarat (By Secretary, General Administration Department) and Others
Gujarat High Court · (1967) 1 LLJ 210
Constitution of India, 1950 — Article 14, 309, 311States Reorganisation Act, 1956 — Section 115(1)
High Courts04 Aug 1966
Patel Maganbhi Chaturbhai and Another Vs The Collector, Mehsana District
Gujarat High Court · AIR 1968 Guj 1
Baroda Land Acquisition Act, 1985 — Section 32(3)Land Acquisition Act, 1894 — Section 2(3), 23, 23(9), 34
High Courts01 Aug 1966
Vikyamal Datumal Vs State of Gujarat
Gujarat High Court · (1967) CriLJ 1418 : (1966) GLR 1064
Spirituous Preparations (Inter State Trade and Commerce) Control Act, 1955 — Section 2(d)(i), 2(d)(ii), 4
High Courts29 Jul 1966
Gordhandas Madhavji and Others Vs Valmji Khetsi
Gujarat High Court · AIR 1967 Guj 276 : (1967) 8 GLR 307
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 34
High Courts28 Jul 1966
Vrajlal Tarachand Vs State of Gujarat and Others
Gujarat High Court · AIR 1967 Guj 225 : (1967) CriLJ 1325 : (1966) 7 GLR 1085
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 118, 122, 133, 143, 144