COURT ARCHIVE

Gujarat High Court judgments, 1968

150 judgments · page 7 of 8

High Courts20 Mar 1968Allowed

Lalmiya Sulamhusen and Others Vs Ahmed Shaikh Dawood and Others

Gujarat High Court · AIR 1969 Guj 166 : (1969) GLR 496

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(1), Order 41 Rule 5(3), Order 41 Rule 6, Order 41 Rule 6(2)

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High Courts18 Mar 1968

Tejsingh Pratapsingh Vs State of Gujarat

Gujarat High Court · (1969) CriLJ 1286

Bombay Prohibition Act, 1949 — Section 66Constitution of India, 1950 — Article 134, 223, 226, 227Penal Code, 1860 (IPC) — Section 342, 394, 395, 397, 429

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High Courts14 Mar 1968

Manherlal H. Barot Vs Ravji Jadav and Another

Gujarat High Court · (1969) 10 GLR 453

Bombay Municipal Boroughs Act, 1925 — Section 152(1)Gujarat Municipalities Act, 1963 — Section 185(1), 185(1), 185(1)(a)

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High Courts14 Mar 1968

Jayantilal Amrutlal Shodhan Vs The Union of India and Others

Gujarat High Court · AIR 1970 Guj 108 : (1970) 11 GLR 208

Constitution of India, 1950 — Article 226Defence of India Rules, 1962 — Rule 3General Clauses Act, 1897 — Section 15

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High Courts14 Mar 1968

Babusing Jodhasing Jamadar Vs State

Gujarat High Court · AIR 1969 Guj 324 : (1969) GLR 998

Criminal Procedure Code, 1898 (CrPC) — Section 260, 260(1), 537Penal Code, 1860 (IPC) — Section 323, 332, 34, 504, 506

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High Courts14 Mar 1968Allowed

Jatashanker Fulchand Mehta and Others Vs Mavji Trikam and Another

Gujarat High Court · AIR 1969 Guj 169 : (1969) GLR 600

Evidence Act, 1872 — Section 91, 92, 93, 94, 99

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High Courts12 Mar 1968

Bhagwati (L.N.) and Another Vs Prabhakar Madhavrav Jambekar and Others

Gujarat High Court · (1969) GLR 84 : (1969) 1 LLJ 317

Factories Act, 1948 — Section 101, 31, 92

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High Courts07 Mar 1968

Mohmad Yasin Vs State of Gujarat

Gujarat High Court · AIR 1969 Guj 267 : (1969) CriLJ 1133 : (1969) GLR 847

Criminal Procedure Code, 1898 (CrPC) — Section 107, 108, 109, 112, 113

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High Courts06 Mar 1968Allowed

Ratia Mohan Vs The State of Gujarat

Gujarat High Court · AIR 1969 Guj 320 : (1969) CriLJ 1401 : (1969) GLR 985

Bombay Prohibition Act, 1949 — Section 37, 66(1)Criminal Procedure Code, 1898 (CrPC) — Section 116, 203, 263, 264, 366

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High Courts28 Feb 1968

Balamal Matlomal Vs State of Gujarat

Gujarat High Court · AIR 1970 Guj 26 : (1970) CriLJ 46 : (1970) 11 GLR 130

Criminal Procedure Code, 1898 (CrPC) — Section 435, 439, 517, 517(1), 520Limitation Act, 1963 — Article 131

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High Courts22 Feb 1968

State Vs Bhogilal Lallubhai Pandya by his heirs Bai Kanchanben and Another

Gujarat High Court · (1969) 10 GLR 76

Bombay Reorganisation Act, 1960 — Section 61, 61Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311(2), 311(3)

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High Courts21 Feb 1968

Satubha K. Vaghela Vs Moosa Raza, The District Development Officer

Gujarat High Court · (1969) 10 GLR 23

Bombay General clauses Act, 1904 — Section 16Constitution of India, 1950 — Article 227Gujarat Panchayats Act, 1961 — Section 290, 49, 49, 49(1), 49(2)

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High Courts19 Feb 1968Dismissed

Sankalchand Varchhaji Vs Khengaram Vardhaji and Others

Gujarat High Court · AIR 1969 Guj 342 : (1969) CriLJ 1501 : (1969) GLR 947

Criminal Procedure Code, 1898 (CrPC) — Section 247, 417, 417(3), 417(4), 417(5)Penal Code, 1860 (IPC) — Section 114, 323, 324, 325, 326

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High Courts16 Feb 1968

Bai Fatma Vs Ismail Hafiz Gulam Mohmad Simji and Another

Gujarat High Court · (1969) 10 GLR 450

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High Courts15 Feb 1968

Kumbhar Dhulabhai Kalubhai Vs Patel Ganeshbhai Fulabhai and Another

Gujarat High Court · AIR 1969 Guj 176 : (1969) CriLJ 729 : (1969) GLR 582

Criminal Procedure Code, 1898 (CrPC) — Section 242, 243, 244, 244(1), 247Penal Code, 1860 (IPC) — Section 323, 342

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High Courts13 Feb 1968

Ambalal Ranchhoddas (Deed. by his heirs) and Another Vs Shamjibhai Ladhabhai Patel and Another

Gujarat High Court · (1969) 10 GLR 197

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(b), 70(b), 84Limitation Act, 1908 — Section 14(2), 14(2)

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High Courts13 Feb 1968Allowed

Bai Jayaben Girjashanker Oza Vs Bai Bhanumati Damji and Another

Gujarat High Court · AIR 1969 Guj 222 : (1969) GLR 754

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 52, Order 34 Rule 1, Order 34 Rule 12 , Order 34 Rule 13, Order 34 Rule 13(1)Transfer of Property Act, 1882 — Section 73

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High Courts09 Feb 1968