High Courts26 Mar 1969
Kiritsinhji Bhagwatsinhji Vs Pharamroj Pirojshah Wadia
Gujarat High Court · AIR 1970 Guj 284
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Limitation Act, 1908 — Article 120, 52, 56, 3
COURT ARCHIVE
Gujarat High Court judgments, 1969
100 judgments · page 5 of 5
High Courts20 Mar 1969
Dinshawji Bamanji Dalal and Others Vs State of Gujarat and Another
Gujarat High Court · (1970) 11 GLR 193
Bombay Taluqdari Tenure Abolition Act, 1949 — Section 16, 16, 5(1), 5(1), 5A(1)
High Courts18 Mar 1969
Valji Mulji Soneji Vs State of Gujarat and Others
Gujarat High Court · (1970) 11 GLR 95
Land Acquisition Act, 1894 — Section 4, 4, 6
High Courts14 Mar 1969
Cautamlal Naranlal Vs The Additional Special Land Acquisition Officer, Ahmedabad and Another
Gujarat High Court · AIR 1970 Guj 81 : (1970) 11 GLR 484
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 1 Rule 3Land Acquisition Act, 1894 — Section 50(2), 53
High Courts10 Mar 1969
The Digvijaysinghji Salt Works Pvt. Ltd. and Others Vs The State of Gujarat
Gujarat High Court · AIR 1971 Guj 14
Constitution of India, 1950 — Article 14Minimum Wages Act, 1948 — Section 9
High Courts10 Mar 1969
Ismail Suleman Bhayat Vs State of Gujarat
Gujarat High Court · AIR 1971 Guj 42
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 2, Order 17 Rule 3, 115
High Courts10 Mar 1969
The Digvuaysinhji Salt Works Ltd. Vs State of Gujarat and Another
Gujarat High Court · AIR 1971 Guj 14
Gujarat Education Cess Act, 1962 — Section 7, 7, 7(1)(iii)
High Courts06 Mar 1969
Mansukhlal Vallabhdas Vs Mangalaben Jerambhai and Another
Gujarat High Court · (1970) CriLJ 1308 : (1970) GLR 980
Evidence Act, 1872 — Section 112
High Courts28 Feb 1969
Chandrakant Himatlal and Others Vs Dr. Harjivandas K. Karelia
Gujarat High Court · (1970) 11 GLR 798
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(1)(a)Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5
High Courts20 Feb 1969
Jindas Oil Mill and Another Vs Godhra Electricity Co. Ltd.
Gujarat High Court · (1969) 10 GLR 1036
Electricity (Supply) Act, 1948 — Section 57(2) , 57(2)(c)General clauses Act, 1897 — Section 6(c)
High Courts11 Feb 1969
Ghanchi Vora Samsuddin Isabhai Vs State of Gujarat
Gujarat High Court · AIR 1970 Guj 178 : (1970) CriLJ 1348
Bombay Primary Education Rules, 1949 — Rule 129, 130Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 342Evidence Act, 1872 — Section 35
High Courts07 Feb 1969
Assistant Collector Customs and Another Vs Mukbujusein Ibrahim Pirjada
Gujarat High Court · (1970) CriLJ 1305 : (1969) GLR 692
Customs Act, 1962 — Section 111, 123, 128, 54
High Courts06 Feb 1969
Ojas Corporation and Others Vs The Regional Provident Fund Commissioner
Gujarat High Court · (1970) 11 GLR 164
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(3)(b), 1(3)(b), 2(g), 4
High Courts03 Feb 1969
Vora Mulla Taheralai Mulla Akbaralli Vs Manoranjan Barua
Gujarat High Court · AIR 1970 Guj 122 : (1969) GLR 950
Transfer of Property Act, 1882 — Section 53
High Courts18 Jan 1969Allowed
Jafarabad Municipality Vs Kathiawar Industries Limited
Gujarat High Court · AIR 1969 Guj 344
Constitution of India, 1950 — Article 286, 286(1)Saurashtra Octroi and Terminal Tax Rules, 1949 — Rule 2, 3, 4, 5, 6Saurashtra Terminal Tax and Octroi Ordinance, 1949 — Section 2, 3, 4
High Courts16 Jan 1969
Saurashtra Iron Foundry and Steel Works Private Ltd. and Others Vs Bhavnagar Nagarpalika and Another
Gujarat High Court · AIR 1970 Guj 53 : (1970) 11 GLR 351
General Clauses Act, 1897 — Section 21Gujarat Municipalities Act, 1963 — Section 101, 102, 103, 275, 99
High Courts16 Jan 1969
Mehta Keshavlal Pragji Vs Bhatia Dwarkadas Gokaldas
Gujarat High Court · (1969) 10 GLR 857
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts10 Jan 1969
Ranchhodlal Khumaji Joshi Vs State
Gujarat High Court · (1970) 11 GLR 499
Gujarat Panchayats (Amendment) Act, 1962 — Section 206Penal Code, 1860 (IPC) — Section 477A, 477APrevention of Corruption Act, 1988 — Section 5(2), 5(2)
High Courts09 Jan 1969
Babar Somla Kamli Vs Ganpat Narayan Mohite
Gujarat High Court · AIR 1970 Guj 148
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85BCivil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 7 Rule 10, 9
High Courts07 Jan 1969
Shashikant Mohanlal Desai and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1970 Guj 204 : (1970) 11 GLR 122
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 43