High Courts24 Jul 1970
Bat Chanchal Guardian of Minor Rameshchandra Pranshanker Vs Manishanker Madhavram Heirs of Decd.
Gujarat High Court · (1971) 12 GLR 576
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 12(c), 13, 14
COURT ARCHIVE
Gujarat High Court judgments, 1970
139 judgments · page 4 of 7
High Courts22 Jul 1970
Stadfast Paper Mills Vs D.R. Kohli, Former Collector of Central Excise, Baroda and Others
Gujarat High Court · (1983) ECR 717D : (1983) 12 ELT 744
Central Excise Rules, 1944 — Rule 10, 10A, 9BCentral Excises and Salt Act, 1944 — Section 10, 36
High Courts22 Jul 1970
Chanchalben Vs Gujarat Revenue Tribunal
Gujarat High Court · (1971) 12 GLR 428
Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960 — Section 15, 76A, 76A, 88C, 88C
High Courts21 Jul 1970
Dahyabhai Somabhai and Another Vs Ramaji Kesraji and Others
Gujarat High Court · AIR 1971 Guj 232 : (1971) GLR 809
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 85, 85Constitution of India, 1950 — Article 226, 227Mamlatdars Court Act, 1906 — Section 5
High Courts21 Jul 1970
Bai Fuli Vs Tatarpura No. 2 Taluka Vadodarani Vividh Karyakari Sahakari Mandali Ltd.
Gujarat High Court · AIR 1971 Guj 236 : (1971) 12 GLR 761
Bombay Co-operative Societies Act, 1925 — Section 17ABombay Co-operative Societies Rules, 1927 — Rule 21
High Courts21 Jul 1970
Chimanlal Maganlal Shah Vs Shantilal Chhaganlal Shah
Gujarat High Court · (1971) 12 GLR 229
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1) , 13(1)(g), 13(1)(hh), 13(1)(hh) , 13(3A)
High Courts20 Jul 1970
Gokaldas Amarshi Vs Porbandar City Municipality
Gujarat High Court · (1971) 12 GLR 603
Bombay District Municipal Act, 1901 — Section 60(b), 60(b)
High Courts15 Jul 1970
Piush Bhagabhai Vs D.P. Joshi and Another
Gujarat High Court · (1971) 1 LLJ 466
High Courts15 Jul 1970
The Nagri Mills Co. Ltd. Vs The Textile Labour Association
Gujarat High Court · (1971) 12 GLR 417
Bombay Industrial Relations Act, 1946 — Section 78(1)(c), 78(1)A(c), 79(4), 79(4)
High Courts13 Jul 1970
Chandrakant Madhavrao Bhaiber Vs Gajendrakumar Sunderlal Shah
Gujarat High Court · (1971) 12 GLR 551
High Courts13 Jul 1970
Bai Devkabai and Others Vs Shah Shamji Mulji
Gujarat High Court · AIR 1971 Guj 256
Specific Relief Act, 1877 — Section 27
High Courts10 Jul 1970
Bharat Pvt. Ltd. Vs The Union of India (UOI)
Gujarat High Court · (1971) 12 GLR 378
Railways Act, 1890 — Section 26, 41(1)(c)Railways Act, 1989 — Section 26, 41(c), 41(e)
High Courts08 Jul 1970
Patel Ramibhai Danabhai and Others Vs A.S. Tambe, Sales Tax Officer
Gujarat High Court · (1971) 12 GLR 451
Bombay Sales Tax Act, 1953 — Section 14(6)Bombay Sales Tax Act, 1959 — Section 33(6), 33(6)Constitution of India, 1950 — Article 14, 14
High Courts07 Jul 1970
State of Gujarat and Another Vs Nathubhai Manilal Desai
Gujarat High Court · (1971) 12 GLR 265
Criminal Procedure Code, 1898 (CrPC) — Section 28, 28, 29, 438, 5Industrial Disputes Act, 1947 — Section 2(f), 27, 27, 34
High Courts07 Jul 1970
R.C. Mehta and Co. and Others Vs Himabhai Manufacturing Co. Ltd. and Another
Gujarat High Court · (1970) 07 GUJ CK 0001
Companies Act, 1956 — Section 2, 441(2), 531(1), 536, 536(2)
High Courts02 Jul 1970
Ramanlal Bhogilal Patel Vs N.H. Sethna and Another
Gujarat High Court · (1971) CriLJ 435 : (1970) GLR 1014
Criminal Procedure Code, 1898 (CrPC) — Section 144(1)
High Courts02 Jul 1970
Jivanlal Maganlal Patel and Others Vs Mangaldas Joshi and Another
Gujarat High Court · (1971) 12 GLR 187 : (1971) 27 STC 419
Bombay Sales Tax Act, 1959 — Section 19, 19(4), 19(6), 30, 33
High Courts01 Jul 1970
Modji Ladhuji Vs K.P. Vasu Nambeesan
Gujarat High Court · (1971) 22 FLR 350 : (1971) 1 LLJ 155
Constitution of India, 1950 — Article 309, 311, 311(2)Government of India Act, 1915 — Section 24(3)Railway Establishment Code — Rule 142
High Courts30 Jun 1970
Gandhi Gopaldas Gordhandas Vs Bai Lalitabai Marghabhai
Gujarat High Court · AIR 1971 Guj 270 : (1971) 12 GLR 492
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 100(1), 115, 2(2), 28
High Courts29 Jun 1970
Mehta Jagjivan Vanechand Vs Doshi Vanechand Harakhchand and Others
Gujarat High Court · AIR 1972 Guj 6 : (1971) 12 GLR 487
Saurashtra Rent Control Act, 1951 — Section 13(1)