COURT ARCHIVE

Gujarat High Court judgments, 1966

128 judgments · page 7 of 7

High Courts25 Jan 1966

Haroobhai M. Mehta Vs State of Gujarat and Others

Gujarat High Court · (1966) 7 GLR 597

Constitution of India, 1950 — Article 12, 14, 14, 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 491(l)(b)Defence of India Rules, 1962 — Rule 30, 30(1), 30(2), 30(3), 30(4)

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High Courts21 Jan 1966

Kanbi Poker Teja Ladha Vs Thakar Kheraj Bhanji and Others

Gujarat High Court · (1967) 8 GLR 766

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Transfer of Property Act, 1882 — Section 53

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High Courts20 Jan 1966

Ahmedabad Sarangpur Mills Ltd. Vs D.R. Kohil and Another

Gujarat High Court · AIR 1968 Guj 29

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High Courts20 Jan 1966

Gulam Husein Jivabhai Vs The State of Gujarat

Gujarat High Court · (1966) 7 GLR 280

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High Courts18 Jan 1966

Jivanji Malaji and Others Vs State of Gujarat

Gujarat High Court · AIR 1967 Guj 159 : (1967) CriLJ 884 : (1966) GLR 960

Criminal Procedure Code, 1898 (CrPC) — Section 342, 537

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High Courts18 Jan 1966

Saggar Gagu Dhula and Another Vs Sangar Abhram Vela and Others

Gujarat High Court · (1966) 7 GLR 532

Bombay Reorganisation Act, 1960 — Section 3Constitution of India, 1950 — Article 132 , 133, 134, 14, 14States Reorganisation Act, 1956 — Section 52, 52

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High Courts17 Jan 1966

Alubhai Mujatbhai Vs The State of Gujarat

Gujarat High Court · (1966) 7 GLR 698

Criminal Procedure Code, 1898 (CrPC) — Section 173, 173, 4(1)(h), 4(1)(h)Post Office Act, 1898 — Section 53, 72

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High Courts02 Jan 1966

Bashir Ahmed Hafiz Mehbub Vs The State of Gujarat and Another

Gujarat High Court · (1966) 7 GLR 786

Bombay Police Act, 1951 — Section 56, 56, 61Constitution of India, 1950 — Article 226, 227

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