COURT ARCHIVE

Gujarat High Court judgments, 1969

100 judgments · page 3 of 5

High Courts18 Aug 1969

Govindsingh Ramsinghbhai Vaghela Vs C. Subbarav and Others

Gujarat High Court · AIR 1971 Guj 131 : (1970) GLR 897

Bombay Land Revenue Code, 1879 — Section 10Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 37(2), 9(3)Constitution of India, 1950 — Article 31

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High Courts18 Aug 1969

Kantaben Jayantilal Soni Vs Ranjitlal Natverlal Soni

Gujarat High Court · (1969) 08 GUJ CK 0005

Bombay Stamp Act, 1958 — Section 33, 37(2), 39

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High Courts13 Aug 1969

The Firm of Fakirchand Makandas Vs Shri Jagadguru Shankaracharya Abhinaya Sachihidavand Tirth Maharaj and Others

Gujarat High Court · AIR 1970 Guj 145 : (1970) 11 GLR 686

Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115

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High Courts13 Aug 1969

Krishna Cinema and Others Vs The State of Gujarat and Another

Gujarat High Court · AIR 1971 Guj 103

Bombay Cinemas (Regulation) Act, 1953 — Section 5(1)Bombay Cinemas (Regulation) Rules, 1954 — Rule 3, 5Constitution of India, 1950 — Article 226

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High Courts12 Aug 1969

Teja Moha Vs Mangubhai Mehta and Another

Gujarat High Court · AIR 1970 Guj 209 : (1970) 11 GLR 883 : (1970) 11 GLR 383

Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(7), 11(1), 11(1)A, 16(1)

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High Courts05 Aug 1969

Gela Hira Rabari Vs S.V. Pandya and Another

Gujarat High Court · AIR 1970 Guj 235 : (1970) CriLJ 1475

Prevention of Food Adulteration Act, 1954 — Section 13(2), 15, 23(1), 4(2)Prevention of Food Adulteration Rules, 1955 — Rule 18, 20, 7, 7(1)

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High Courts01 Aug 1969

Ramanlal Chhaganlal Bhavsar Vs P.M. Desai Another

Gujarat High Court · (1969) 08 GUJ CK 0015

Bombay Prevention of Gambling Act, 1887 — Section 4, 5Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 202(1)Penal Code, 1860 (IPC) — Section 341, 341, 504, 504

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High Courts28 Jul 1969

Mohmad Khan Jamiyatkhan Vs Dadamiyan Mohmadmiyan

Gujarat High Court · AIR 1971 Guj 77 : (1970) GLR 595

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 84, 85Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts24 Jul 1969

Jayantilal Amratlal Shodhan Vs Union of India (UOI) and Others

Gujarat High Court · (1970) 11 GLR 935

Defence of India Act, 1971 — Section 3General Clauses Act, 1897 — Section 6, 6Gold (Control) Act, 1968 — Section 116, 116(1), 116(1)

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High Courts23 Jul 1969

Patel Prabhudas Dwarkadas Vs Dholasan Gram Panchayat, Dholasan and Others

Gujarat High Court · AIR 1971 Guj 9 : (1971) CriLJ 212

Gujarat Panchayats (Amendment) Act, 1962 — Section 229, 232, 93(2), 93(4)

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High Courts16 Jul 1969

Ambalal Khodabhai and Co. Vs R. Prasad, Collector of Central Excise and Others

Gujarat High Court · (1969) 07 GUJ CK 0004

Central Excise Rules, 1944 — Rule 151, 223, 40Sea Customs Act, 1878 — Section 167(8)

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High Courts11 Jul 1969

Balwantrai Chunilal Bhatt and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 1970 Guj 175

Bombay Provincial Municipal Corporations Act, 1949 — Section 78Constitution of India, 1950 — Article 245Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 6

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High Courts11 Jul 1969Allowed

Harisingh Harnamsingh Khalsa Vs E.F. Deboo and Another

Gujarat High Court · AIR 1969 Guj 349 : (1969) GLR 769

Arms Act, 1959 — Section 13, 14, 14(1), 17, 17(1)Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 141, 19(1), 19(6), 226

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High Courts10 Jul 1969

Gulabchand Bhudarbhai Soni Vs The State of Gujarat and Another

Gujarat High Court · AIR 1970 Guj 171 : (1970) CriLJ 1100 : (1970) 11 GLR 776

Penal Code, 1860 (IPC) — Section 499, 52

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High Courts10 Jul 1969

Arvindbhai Motibhai Patel Vs Hargovind Parshottam Patel and Another

Gujarat High Court · AIR 1971 Guj 20 : (1971) CriLJ 368

Prevention of Food Adulteration Act, 1954 — Section 20(1)

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High Courts09 Jul 1969

Vajesing Mathursing and Others Vs The State of Gujarat

Gujarat High Court · (1971) CriLJ 157

Bombay Prevention of Gambling Act, 1887 — Section 4, 4, 5, 5, 6, 6Criminal Procedure Code, 1898 (CrPC) — Section 517

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High Courts08 Jul 1969

Kaushikprasad Chandulal Mahadevia and Another Vs The Ahmedabad Municipal Corporation and Others

Gujarat High Court · (1969) 07 GUJ CK 0014

Bombay Town Planning Act, 1915 — Section 14(2)Bombay Town Planning Act, 1954 — Section 32, 32(1), 32(1)(i)Bombay Town Planning Rules, 1955 — Rule 21, 21(1), 21(4)

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High Courts08 Jul 1969