Gujarat High Court Judgments 1968

High Courts12 Dec 1968

Maganlal Shivlal Vs Memon Daudbhai Mithabhai

Gujarat High Court · (1969) 10 GLR 336

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(0)Saurashtra Rent Control Act, 1951 — Section 13(1)(b), 13(1)(h), 13(1)(h)

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High Courts11 Dec 1968

Chitranjan Manilal Shah Vs Mane Patil and Others

Gujarat High Court · AIR 1970 Guj 67 : (1970) 11 GLR 273

Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3

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High Courts11 Dec 1968

Suvarnabahen Vs Rashmikant Chinubhai Shah

Gujarat High Court · AIR 1970 Guj 43 : (1969) GLR 661

Evidence Act, 1872 — Section 120, 134Hindu Marriage Act, 1955 — Section 12(1)

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High Courts10 Dec 1968

Maganlal Narandas Thakkar and Another Vs Arjan Bhanji Kanbi

Gujarat High Court · (1969) 10 GLR 837

Saurashtra Rent Control Act, 1951 — Section 13(1)(e), 13(1)(e), 15, 15

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High Courts10 Dec 1968

Bai Jadav Vs Durlabh Ranchhod and Others

Gujarat High Court · (1969) 10 GLR 727

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88D, 88D(1)(iv)

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High Courts10 Dec 1968

Poonekar (V.L.) Vs Collector of Central Excise (L.S. Kaul), Baroda and Others

Gujarat High Court · (1969) GLR 136 : (1970) 1 LLJ 408

Central Civil Services (Temporary Service) Rules, 1949 — Rule 1(2), 3, 4, 7(1), 7(2)Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 9(2)

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High Courts10 Dec 1968

V.L. Poonekar Vs L.S. Kaul Collector, Central Excice and Others

Gujarat High Court · (1969) 10 GLR 136

Central Civil Services (Temporary Service) Rules, 1949 — Rule 3, 4, 7(2)Gujarat Panchayats Act, 1961 — Section 9(2)

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High Courts07 Dec 1968

Pirubhai Ramjubhai Vs Trikamlal Nanjibhai

Gujarat High Court · AIR 1969 Guj 285 : (1969) GLR 747

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(4), 31 , 49Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 16 Rule 20, Order 29 Rule 3, Order 6 Rule 16, Order 8 Rule 10

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High Courts06 Dec 1968

Shivkumar Atmaram Vs State of Gujarat

Gujarat High Court · (1970) 11 GLR 281

Evidence Act, 1872 — Section 30, 30Penal Code, 1860 (IPC) — Section 379, 411

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High Courts05 Dec 1968Allowed

Od Zaverbhai Goberbhai Vs State of Gujarat and Another

Gujarat High Court · AIR 1969 Guj 340 : (1969) GLR 492

Bombay Land Revenue Code, 1879 — Rule 44, 53Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15(1), 32R, 72, 88, 88A

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High Courts03 Dec 1968

Maneklal Nathalal Jingar Vs Ochhavlal Chhaganlal and Another

Gujarat High Court · AIR 1970 Guj 49 : (1969) GLR 654

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 35 , Order 21 Rule 97Limitation (Amendment) Act, 1896 — Article 129Limitation (Amendment) Act, 1963 — Article 129

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High Courts03 Dec 1968