High Courts02 Feb 1968
Adam Ahmed Vs State
Gujarat High Court · AIR 1970 Guj 185 : (1970) CriLJ 1350 : (1969) GLR 659
Criminal Procedure Code, 1898 (CrPC) — Section 539
COURT ARCHIVE
Gujarat High Court judgments, 1968
150 judgments · page 8 of 8
High Courts01 Feb 1968Dismissed
Modi Narandas Chhaganlal Vs Shah Jamnadas Maneklal and Another
Gujarat High Court · AIR 1969 Guj 76 : (1969) GLR 210
Arbitration Act, 1940 — Section 47Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3
High Courts31 Jan 1968
Natvarlal Damodardas Vs The State of Gujarat and Another
Gujarat High Court · (1969) 10 GLR 361
Criminal Procedure Code, 1898 (CrPC) — Section 517, 517, 517(1), 517(1)Penal Code, 1860 (IPC) — Section 380, 457
High Courts30 Jan 1968
Adambhai Ranabhai Vs The Regional Transport Authority and Another
Gujarat High Court · (1968) 9 GLR 674
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 67(5)Motor Vehicles Act, 1939 — Section 44, 44(1), 44(2), 44(5), 68Motor Vehicles Act, 1958 — Section 44
High Courts23 Jan 1968Dismissed
Indravadan Parshotamdas Desai and Another Vs Indravadan Ambalal Mehta and Others
Gujarat High Court · AIR 1969 Guj 251 : (1969) 10 GLR 697
Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 173, 226, 227Evidence Act, 1872 — Section 115, 17, 21
High Courts16 Jan 1968
Dahya Revla and Another Vs Reva Chhita and Others
Gujarat High Court · (1970) CriLJ 425
Penal Code, 1860 (IPC) — Section 114, 182, 195, 211, 392
High Courts16 Jan 1968Partly Allowed
Bai Kanku Punamchand Kanjibhai Khristi Vs Victorbhai Kanjibhai Khristi and Others
Gujarat High Court · AIR 1969 Guj 239 : (1969) GLR 811
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7, Order 34 Rule 7(1)Transfer of Property Act, 1882 — Section 54, 58
High Courts16 Jan 1968
Nenchand Dhulabhai Vs The State of Gujarat
Gujarat High Court · (1969) 10 GLR 370
Bombay Prohibition Act, 1949 — Section 103, 66A, 66A
High Courts15 Jan 1968
Commissioner of Income Tax Vs Sakarlal Balabhai
Gujarat High Court · (1968) 69 ITR 186
Income Tax Act, 1922 — Section 2(6A), 44D, 44F
High Courts12 Jan 1968
Koli Trikam Jivraj and Another Vs The State of Gujarat
Gujarat High Court · AIR 1969 Guj 69 : (1969) CriLJ 409 : (1969) GLR 245
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 18, 3Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 394