High Courts24 Dec 1969
Chimanbhai Dadubhai Desai and Another Vs Chaturbhai P. Patel and Others
Gujarat High Court · AIR 1971 Guj 156 : (1971) GLR 31
Gujarat Co-operative Societies Act, 1961 — Section 155, 86(1)
COURT ARCHIVE
Gujarat High Court judgments, 1969
100 judgments · page 1 of 5
High Courts24 Dec 1969
Chhaganlal Pratapchand Vs State of Gujarat
Gujarat High Court · (1970) 11 GLR 1057
Bombay Court Fees Act, 1959 — Section 43(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1, Order 23 Rule 1(1), 115, 115
High Courts19 Dec 1969
Sojitra Mohan Haribhai and Another Vs Vala Visaman Kalubhai and Others
Gujarat High Court · (1971) 12 GLR 138
Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Election Rules, 1964 — Rule 8Representation of the People Act, 1951 — Section 33
High Courts18 Dec 1969
In Re: Atul Drug House Ltd.
Gujarat High Court · (1971) 41 CompCas 352
Companies Act, 1956 — Section 153(c), 166, 210, 299, 397
High Courts12 Dec 1969
Himatlal K. Shah Vs Shri Debu, Police Commissioner and Another
Gujarat High Court · (1971) 12 GLR 13
Bombay Police Act, 1951 — Section 33(1), 33(1)(o)Constitution of India, 1950 — Article 14, 19(1)(a), 19(1)(b), 19(2)Police Act, 1861 — Section 30
High Courts10 Dec 1969
In Re: Maneckchowk and Ahmedabad Manufacturing Co. Ltd.
Gujarat High Court · (1970) 40 CompCas 819
Bombay Industrial Relations Act, 1946 — Section 100(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18Capital Issues (Control) Act, 1947 — Section 3
High Courts09 Dec 1969
Ramshree Mahavir Vs Girdharilal Bholanath Agarwal
Gujarat High Court · (1969) 12 GUJ CK 0011
High Courts09 Dec 1969
Vashram Daya Harijan Vs Bijal Deva Harijan and Others
Gujarat High Court · (1971) 12 GLR 40
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21, Order 16 Rule 21, 115, 115
High Courts08 Dec 1969
Balwantrai K. Shukla Vs Dalwadi Dahya Chhagan and Others
Gujarat High Court · AIR 1971 Guj 118 : (1971) CriLJ 604 : (1971) 12 GLR 44
Bombay High Court (Appellate Side) Rules, 1960 — Rule 5, 6Gujarat Municipalities Act, 1963 — Section 221(1), 227
High Courts08 Dec 1969
Balwantraik Shukla Vs Dalwadi Dahya Chhagan and Others
Gujarat High Court · (1971) 12 GLR 44
Criminal Procedure Code, 1898 (CrPC) — Section 342Gujarat Municipalities Act, 1963 — Section 221, 221(1), 221(2), 221(2), 227
High Courts01 Dec 1969
Maganlal Budhaiabhai Patel Vs Bai Dahi
Gujarat High Court · AIR 1971 Guj 33
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 10, 13, 14, 21, 23Hindu Marriage and Divorce Rules, 1956 — Rule 5
High Courts26 Nov 1969
Jhala Umedsinghji Merubhabhai Vs Indumati Markandrav Trivedi
Gujarat High Court · AIR 1971 Guj 214 : (1970) 11 GLR 848
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 70Limitation (Amendment) Act, 1963 — Article 113
High Courts25 Nov 1969
Luvana Thakarsi @ Shankerlal Karsandas Vs Bhatia Hirji Damodar and Others
Gujarat High Court · (1971) 12 GLR 397
Bombay General Clauses Act, 1904 — Section 14Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(e), 15, 15(1)Extra-Provincial Jurisdiction Act, 1947 — Section 4
High Courts24 Nov 1969
Musamiyan Imam Haidarbux Razvi and Others Vs The State of Gujarat and Others
Gujarat High Court · AIR 1971 Guj 158 : (1971) 12 GLR 1
Land Acquisition Act, 1894 — Section 3, 4, 6
High Courts21 Nov 1969
Naniben Vs Maganbhai Durlabhbhai and Another
Gujarat High Court · (1971) 12 GLR 245
Bombay General Clauses Act, 1904 — Section 28, 28Transfer of Property Act, 1882 — Chapter 5, 106, 106
High Courts13 Nov 1969
Chunilal Motiram Tamakuwala Vs M.B. Shelat and Another
Gujarat High Court · (1971) 12 GLR 213
Prevention of Food Adulteration Act, 1954 — Section 20, 20Prevention of Food Adulteration Rules, 1955 — Rule 45
High Courts30 Oct 1969
State of Gujarat Vs Vijay Sewing Machine Co. and Another
Gujarat High Court · (1970) 11 GLR 1051
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(a), 13(1), 14A(1), 14A(1)
High Courts28 Oct 1969
State of Gujarat Vs Kanbi Vallabha and Others
Gujarat High Court · (1970) 11 GLR 1042
Bombay Prevention of Gambling Act, 1887 — Section 4, 5Criminal Procedure Code, 1898 (CrPC) — Section 247Penal Code, 1860 (IPC) — Section 160
High Courts14 Oct 1969
Nadiad Electric Co. Ltd. Vs The Nadiad Borough Municipality, Nadiad
Gujarat High Court · AIR 1970 Guj 194
Constitution of India, 1950 — Article 133(1)Electricity Act, 1910 — Section 22
High Courts13 Oct 1969
Himatlal Ratilal Rajyagor Vs The State of Gujarat and Others
Gujarat High Court · (1971) CriLJ 165 : (1971) GLR 167
Evidence Act, 1872 — Section 45, 51Penal Code, 1860 (IPC) — Section 114, 34, 408, 467, 472