High Courts18 Feb 1967
Thakkar Ramanlal Shivlal Vs Thakkar Himatlal Ranchhoddas and Another
Gujarat High Court · (1967) 8 GLR 553
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(a), 12(3)(b), 12(3)(b), 29
COURT ARCHIVE
Gujarat High Court judgments, 1967
162 judgments · page 8 of 9
High Courts16 Feb 1967
Maganlal Karsandas Vs Bedi Gram Panchayat and Others
Gujarat High Court · (1967) 8 GLR 956
Bombay General Clauses Act, 1904 — Section 25Bombay Village Panchayats Act, 1959 — Section 124(1), 124(5), 176Constitution of India, 1950 — Article 226
High Courts13 Feb 1967
Babubhai Madhavlal Patel and Another Vs State of Gujarat
Gujarat High Court · (1969) CriLJ 567 : (1968) GLR 963
Penal Code, 1860 (IPC) — Section 114, 417, 418, 419, 420
High Courts09 Feb 1967
The State of Gujarat Vs Jethanand Kundomal
Gujarat High Court · (1968) CriLJ 1356 : (1968) GLR 1031
Penal Code, 1860 (IPC) — Section 120B, 420
High Courts08 Feb 1967
Vijakumar K. Shah Vs Firm of Pari Nareshchandra and Another
Gujarat High Court · AIR 1968 Guj 247 : (1968) 9 GLR 238
Ahmedabad City Civil Court Rules, 1961 — Rule 142 , 143, 144, 145, 146Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, 115, 122, 96
High Courts07 Feb 1967
Kanaiyalal Chimanlal Mody Vs The State of Gujarat
Gujarat High Court · (1970) CriLJ 541
Essential Commodities Act, 1955 — Section 14, 2, 3, 7, 9Evidence Act, 1872 — Section 24, 25, 67, 9
High Courts03 Feb 1967
Firm of Mohanlal Narottamdas and Another Vs Bechardas Khusaldas and Others
Gujarat High Court · (1967) 8 GLR 620
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(g)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts02 Feb 1967
Keshavlal Parbhudas Chokshi Firm and Others Vs Manubhai I. Vyas
Gujarat High Court · AIR 1968 Guj 223 : (1968) GLR 177
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, 122, 128(2), 27Constitution of India, 1950 — Article 227 , 227(2)
High Courts02 Feb 1967
Patel Hargovan Nathubhai and Another Vs The State of Gujarat
Gujarat High Court · AIR 1968 Guj 250 : (1968) CriLJ 1275 : (1968) GLR 314
Essential Commodities Act, 1955 — Section 3, 7
High Courts01 Feb 1967
Dalsukhji Varvaji Vs State of Gujarat
Gujarat High Court · (1969) CriLJ 695 : (1969) GLR 553
Bombay Prohibition Act, 1949 — Section 129A, 66, 85
High Courts31 Jan 1967
Gamansinghji Vs N.V. Vaniker and Others
Gujarat High Court · AIR 1968 Guj 242 : (1968) 9 GLR 486
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 13, 14, 15Land Acquisition Act, 1894 — Section 11(1), 26
High Courts28 Jan 1967
Thakordas Sugnamal and Others Vs State of Gujarat
Gujarat High Court · AIR 1969 Guj 47 : (1969) CriLJ 199 : (1969) GLR 355
Bombay Prevention of Gambling Act, 1887 — Section 6, 6(1), 7
High Courts24 Jan 1967Dismissed
State of Gujarat Vs Batukbhai Hargovind Vora and Others
Gujarat High Court · AIR 1969 Guj 66 : (1969) CriLJ 406 : (1968) GLR 309
Bombay Police Act, 1951 — Section 135, 37, 37(1)Penal Code, 1860 (IPC) — Section 324, 326
High Courts23 Jan 1967Allowed
Surendrasinhaji Jorawarasinhji Jhala Vs U.M. Bhatta and Others
Gujarat High Court · AIR 1969 Guj 292
Constitution of India, 1950 — Article 226, 227, 324, 325, 326Registration of Electors Rules, 1960 — Rule 1, 10, 11, 12, 13Representation of the People Act, 1950 — Section 14, 15, 16, 17, 18
High Courts20 Jan 1967
Ramalal Tribhovandas Thakkar Vs Shantaben and Another
Gujarat High Court · AIR 1968 Guj 171 : (1968) CriLJ 1073 : (1967) 8 GLR 658
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts17 Jan 1967
Hati Devdan Sarman Vs State of Gujarat
Gujarat High Court · (1967) 8 GLR 494 : (1968) 2 LLJ 638
Evidence Act, 1872 — Section 105, 3Gujarat Village Panchayats Act, 1961 — Section 322APenal Code, 1860 (IPC) — Section 161, 322, 392
High Courts16 Jan 1967
Ambalal Sarupchand Maniar and Another Vs Manibhai Tulsibhai Patel and Another
Gujarat High Court · (1968) 9 GLR 672
Gujarat Municipalities Act, 1963 — Section 155(7), 155(7), 20, 5Penal Code, 1860 (IPC) — Section 21, 21
High Courts16 Jan 1967
Manka Hari Vs The State of Gujarat
Gujarat High Court · AIR 1968 Guj 88 : (1967) 8 GLR 588
Evidence Act, 1872 — Section 5Prevention of Food Adulteration Act, 1954 — Section 10(1), 7, 9Prevention of Food Adulteration Rules, 1955 — Rule 19, 20
High Courts16 Jan 1967Allowed
Sevantilal S. Shah Vs State of Gujarat
Gujarat High Court · AIR 1969 Guj 14 : (1969) CriLJ 63 : (1968) GLR 925
Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 192, 20, 200, 201Trade and Merchandise Marks Act, 1958 — Section 78, 79
High Courts12 Jan 1967
State of Gujarat Vs Sanubhai Matubhai and Others
Gujarat High Court · (1970) 11 GLR 613
Penal Code, 1860 (IPC) — Section 115