High Courts13 Oct 1969
Himatlal Ratilal Rajyagor Vs State
Gujarat High Court · (1971) 12 GLR 167
Evidence Act, 1872 — Section 51Penal Code, 1860 (IPC) — Section 114, 114, 34, 408, 472
COURT ARCHIVE
Gujarat High Court judgments, 1969
100 judgments · page 2 of 5
High Courts08 Oct 1969
Fatumal Dayaram Vs Rael Samson and Another
Gujarat High Court · (1970) 11 GLR 1024
Criminal Procedure Code, 1898 (CrPC) — Section 247, 417(3), 417(3), 439(5), 439(5)Penal Code, 1860 (IPC) — Section 323
High Courts08 Oct 1969
Muman Kamal Sabedi Patel and Others Vs The State of Gujarat
Gujarat High Court · (1971) 12 GLR 481
Criminal Procedure Code, 1898 (CrPC) — Section 169, 169, 190(1)(c), 190(1)(c)
High Courts07 Oct 1969
Dr. Harisingh Harnamsingh Khalsa Vs State and Others
Gujarat High Court · (1970) 11 GLR 1072
Criminal Procedure Code, 1898 (CrPC) — Section 526, 526(3), 561A, 598(2)
High Courts07 Oct 1969
Dr. Harisingh Harnamsingh Khalsa Vs State of Gujarat and Others
Gujarat High Court · (1970) CriLJ 1695 : (1970) 11 GLR 1072
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24
High Courts03 Oct 1969
Commissioner of Income Tax, Gujarat III Vs Western India Engineering Co. Ltd.
Gujarat High Court · (1970) 77 ITR 165
Income Tax Act, 1922 — Section 66(1), 66(3)Limitation Act, 1963 — Section 29(2), 5
High Courts30 Sept 1969
Inderlal Panwarmal Vs Khialdas Shewaram and Others
Gujarat High Court · AIR 1971 Guj 86 : (1970) GLR 948
Bombay Court Fees Act, 1959 — Article 5, 7, 6Court Fees Act, 1870 — Section 7
High Courts17 Sept 1969
Shantilal Nanabhai Vs Municipal Corporation and Another
Gujarat High Court · (1970) 2 LLJ 343
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 52, 60, 63GUJARAT MUNICIPALITIES ACT, 1963 — Section 60, 68
High Courts16 Sept 1969
The State of Gujarat Vs Vaghari Mohan Bana
Gujarat High Court · AIR 1970 Guj 234 : (1970) CriLJ 1457 : (1970) GLR 1007
Criminal Procedure Code, 1898 (CrPC) — Section 243, 341Gujarat Panchayats Act, 1961 — Section 161, 162
High Courts10 Sept 1969
Gafurbhai Daudbhai and Another Vs State
Gujarat High Court · (1970) 11 GLR 649
Criminal Procedure Code, 1898 (CrPC) — Section 526(8), 526(8)
High Courts06 Sept 1969
Muman Habib Nasir Khanji Vs State of Gujarat and Others
Gujarat High Court · (1970) 11 GLR 307
Bombay Land Revenue Code, 1879 — Section 203, 203, 211, 211
High Courts28 Aug 1969
Superintendent Customs and Central Excise Vapi Vs Raichand Lakhmansingh Shah
Gujarat High Court · AIR 1970 Guj 223 : (1970) CriLJ 1446 : (1970) 11 GLR 919
Criminal Procedure Code, 1898 (CrPC) — Section 550Customs Act, 1962 — Section 110
High Courts28 Aug 1969
Thakarani Shri Gumankunverba Karamsinhji and Another Vs State of Gujarat
Gujarat High Court · (1970) 11 GLR 956
Bombay Merged Territories and Areas (Jagirs Abolition) (Compensation Bonds) Rules, 1956 — Rule 5Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 11(2), 11(2), 13, 15, 25Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts27 Aug 1969
D.R. Oza Vs Government of Gujarat, Revenue and Agricultural Department
Gujarat High Court · AIR 1971 Guj 39
Constitution of India, 1950 — Article 16, 226, 311(2)
High Courts26 Aug 1969
The State of Gujarat Vs Fulsinh Bimsinh and Others
Gujarat High Court · AIR 1971 Guj 1 : (1971) CriLJ 41 : (1971) 12 GLR 105
Child Marriage Restraint Act, 1929 — Section 8Criminal Procedure Code, 1898 (CrPC) — Section 29(1)
High Courts25 Aug 1969
Babulal Tulsidas Vs Sayla Gram Panchayat, Dist. Surendranagar and Others
Gujarat High Court · AIR 1971 Guj 96
Gujarat Panchayats (Amendment) Act, 1962 — Section 192(1), 192(9), 307(5)
High Courts22 Aug 1969
Chhaganji Khengarji and Another Vs State of Gujarat
Gujarat High Court · AIR 1970 Guj 131 : (1970) CriLJ 956 : (1970) 11 GLR 573
Bombay Prohibition Act, 1949 — Section 11, 115, 13, 66(1)Evidence Act, 1872 — Section 106, 114
High Courts19 Aug 1969
Mohanlal Jesingbhai Vs P.J. Patel, Town Development Officer, Ahmedabad Muni. Corp. and Others
Gujarat High Court · (1969) 08 GUJ CK 0016
Bombay Town Planning Act, 1915 — Section 30, 32, 32(1), 54, 55(5)Bombay Town Planning Rules, 1955 — Rule 21(3), 21(4)
High Courts19 Aug 1969
Mohansing Umedsing Vs Dullabhbhai Jerambhai and Others
Gujarat High Court · (1970) 11 GLR 588
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 50Bombay Tenancy and Agricultural Lands Act, 1948 — Section 37, 37(4), 37(4), 37(5)
High Courts19 Aug 1969
Patel Bechar Narsinh Vs The State of Gujarat and Another
Gujarat High Court · AIR 1970 Guj 186 : (1970) CriLJ 1351 : (1970) 11 GLR 834
Bombay Probation of Offenders Act, 1938 — Section 5(1), 6, 7(1), 7(2)Criminal Procedure Code, 1898 (CrPC) — Section 439(6)Penal Code, 1860 (IPC) — Section 53