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COURT ARCHIVE

Gujarat High Court judgments, 1968

150 judgments · page 6 of 8

High Courts01 May 1968Allowed

Chunilal Dahyabhai Vs Dharamshi Nanji and Others

Gujarat High Court · AIR 1969 Guj 213 : (1969) GLR 734

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 11 Rule 15, Order 11 Rule 18, Order 11 Rule 20, Order 13 Rule 3Provincial Small Cause Courts Act, 1887 — Section 25Stamp Act, 1899 — Section 2(22)
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High Courts18 Apr 1968

Nanji Pancha Vs Daulal Naraindas

Gujarat High Court · (1970) 11 GLR 285

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(2), 12(2), 12(3)(b)Civil Procedure Code, 1908 (CPC) — Section 115
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High Courts16 Apr 1968Dismissed

Bai Vasanti Vs Suryaprasad Ishvarlal Patel

Gujarat High Court · AIR 1969 Guj 152 : (1969) GLR 571

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 6, Order 20 Rule 7, Order 21 Rule 11, Order 23 Rule 3, 2(2)Limitation Act, 1908 — Article 182, 182(1), 182(7), 45
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High Courts01 Apr 1968

Bharat Sarvodaya Mills Co. Ltd. Vs Mohatta Brothers

Gujarat High Court · AIR 1969 Guj 178 : (1969) GLR 457

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1(1), Order 30 Rule 1(2), Order 30 Rule 2, Order 30 Rule 2(2), Order 30 Rule 4Constitution of India, 1950 — Article 133(1)Contract Act, 1872 — Section 45 , 70
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