High Courts26 Jul 1966
Wasoo Enterpriser and Others Vs J.J. Oil Mils
Gujarat High Court · AIR 1968 Guj 57 : (1968) GLR 376
Evidence Act, 1872 — Section 101 , 102, 103, 104Sales of Goods Act, 1930 — Section 11, 15
COURT ARCHIVE
Gujarat High Court judgments, 1966
128 judgments · page 4 of 7
High Courts26 Jul 1966
C.C. Basu Vs Patel Dahyabhai Vaghjibhai and Others
Gujarat High Court · (1967) 8 GLR 123
Bombay Civil Courts Act, 1869 — Section 21, 23Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28Civil Procedure Code, 1908 (CPC) — Section 24
High Courts13 Jul 1966
Balwantsingh Bhimsingh Vs Inspector-general of Police [Rama Ayyar (N.)] and Another
Gujarat High Court · (1966) 7 GLR 1101 : (1966) 2 LLJ 517
Administration of Evacuee Property Act, 1950 — Section 48Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 17, 17(1)Bombay Police Act, 1951 — Section 5
High Courts08 Jul 1966
Mansukhlal Tribhovan Joshi Vs Nagarwala (J.D.), Inspector-general of Police, Gujarat and Others
Gujarat High Court · (1967) 1 LLJ 454
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 17Civil Services (Classification, Control and Appeal) Rules — Rule 55
High Courts06 Jul 1966
Thakorlal Parshottamdas Vs Chandulal Chunilal
Gujarat High Court · AIR 1967 Guj 124 : (1966) 7 GLR 970
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), Order 39 Rule 2(4), Order 41 Rule 1, 115, 96Contempt of Courts Act, 1971 — Section 3
High Courts05 Jul 1966
Nadoda Khima Keshar Vs State of Bombay (Now Gujarat) and Others
Gujarat High Court · (1967) 8 GLR 489
Saurashtra Attachment of Agricultural Debtors Property (Temporary Exemptions) Act, 1954 — Section 4Transfer of Property Act, 1882 — Section 55, 55(6)(b), 55(6)(b)
High Courts04 Jul 1966
Alihusain Abbahbai and Others Vs Collector, Panch Mahats
Gujarat High Court · AIR 1967 Guj 118 : (1967) 8 GLR 311
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 2(2)Land Acquisition Act, 1894 — Section 11, 18, 20, 26(2), 53Limitation Act, 1908 — Article 176
High Courts01 Jul 1966
Ranchhodbhai Somabhai Vs Nagarwala (J.D.), Inspector-general of Police
Gujarat High Court · (1966) 7 GLR 1091 : (1969) 2 LLJ 59
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 17, 18Bombay Police Act, 1951 — Section 25, 27, 5Constitution of India, 1950 — Article 226, 227, 311
High Courts01 Jul 1966
Ranchhodbhai Somabhai Vs J.D. Nagarwala, I.G.P.
Gujarat High Court · (1966) 7 GLR 1091
Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 17, 17(1)Bombay Police Act, 1951 — Section 25, 25, 25(2), 27, 27Constitution of India, 1950 — Article 226, 227, 311
High Courts30 Jun 1966
Kishanchand Korumal and Others Vs Inspector-general of Police, (Imdadali)
Gujarat High Court · (1966) 7 GLR 1065 : (1966) 2 LLJ 768
Bombay Police Act, 1951 — Section 25, 27Constitution of India, 1950 — Article 311
High Courts27 Jun 1966
Ibrahim Chittubhai Vs A.G. Pancholi
Gujarat High Court · AIR 1968 Guj 272 : (1968) 9 GLR 447
Provincial Insolvency Act, 1920 — Section 28, 37, 55Registration Act, 1908 — Section 47
High Courts24 Jun 1966
Kantilal Ambalal Vs State of Gujarat
Gujarat High Court · (1967) CriLJ 1429
Evidence Act, 1872 — Section 62, 65Penal Code, 1860 (IPC) — Section 161, 34, 409, 477A
High Courts20 Jun 1966
The Union of India (UOI) Vs Narendra Dhirubhai Desai and Others
Gujarat High Court · (1968) 9 GLR 261
Civil Procedure Code, 1908 (CPC) — Section 80, 80
High Courts08 Jun 1966
Narandas Jechand Vs The State of Gujarat
Gujarat High Court · (1967) 8 GLR 832
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 32, 32, 32(5), 32(5)Penal Code, 1860 (IPC) — Section 342, 494, 494
High Courts03 Jun 1966
State of Gujarat Vs Mahmad Kasam and Another
Gujarat High Court · AIR 1967 Guj 169 : (1967) CriLJ 886 : (1966) GLR 795
Criminal Procedure Code, 1898 (CrPC) — Section 226, 229, 230Penal Code, 1860 (IPC) — Section 114, 302, 34, 405
High Courts06 May 1966
Natha Mohan Vs Bai Shanta and Others
Gujarat High Court · (1967) 8 GLR 1
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 43, 64, 64, 84CConstitution of India, 1950 — Article 226, 227
High Courts05 May 1966
Bai Hiralaxmi and Others Vs Municipal Corporation of the City of Ahmedabad and Another
Gujarat High Court · AIR 1967 Guj 198
Bombay Finance Act, 1932 — Section 22ABombay Provincial Municipal Corporations Act, 1949 — Section 127, 129, 99Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 6 Rule 2
High Courts03 May 1966
Chimanlal Hargovandas Vs State
Gujarat High Court · (1967) 8 GLR 552
Penal Code, 1860 (IPC) — Section 403, 403
High Courts03 May 1966
State of Gujarat Vs Chandulal Vardhman Shah
Gujarat High Court · (1966) 2 LLJ 767
Factories Act, 1948 — Section 63, 92
High Courts29 Apr 1966
Haji Abdul Gafur Haji Hussenbhai Vs The Ahmedabad Municipal Corporation
Gujarat High Court · (1967) 8 GLR 65
Bombay Provincial Municipal Corporations Act, 1949 — Section 141, 141Transfer of Property Act, 1882 — Section 3