High Courts24 Dec 1971
Rajratna Naranbhai Mills Co. Ltd. Vs New Quality Bobbin Works
Gujarat High Court · (1973) 43 CompCas 131
Companies Act, 1956 — Section 10, 2, 391, 441, 441(2)
COURT ARCHIVE
Gujarat High Court judgments, 1971
107 judgments · page 1 of 6
High Courts22 Dec 1971
Shivlal Mafatal and Others Vs Mafatlal Ambaram
Gujarat High Court · AIR 1972 Guj 209
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(2), 12(3)
High Courts21 Dec 1971
The State of Rajasthan Vs Rustamji Savkasha
Gujarat High Court · AIR 1972 Guj 179
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 6, 39Limitation Act, 1908 — Article 185(3)
High Courts18 Dec 1971
Satya Vijay Patel Hindu Dharamshala Trust Vs Commissioner of Income Tax, Gujarat I
Gujarat High Court · (1972) 86 ITR 683
Income Tax Act, 1922 — Section 4(3)Income Tax Act, 1961 — Section 11, 147, 60
High Courts18 Dec 1971
Salim Mohmad and Another Vs The State of Gujarat
Gujarat High Court · (1971) 12 GUJ CK 0007
Penal Code, 1860 (IPC) — Section 147, 149, 225, 353, 426
High Courts16 Dec 1971
Patel Naranbhai Jinabhai Vs Patel Gopaldas Venidas
Gujarat High Court · AIR 1972 Guj 229
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 115 , 151
High Courts14 Dec 1971Dismissed
Farsubhai Altapbhai Saiyed and Others Vs Dollabhai Bhagabhai Patel
Gujarat High Court · (1971) 12 GUJ CK 0013
Motor Vehicles Act, 1939 — Section 110, 110(1), 110A, 110A(1), 110F
High Courts14 Dec 1971
Mohan Ganda and Others Vs Driver Garasiya Keshubhai Shivubha and Others
Gujarat High Court · AIR 1972 Guj 286 : (1972) 13 GLR 744
Bombay Court Fees Act, 1959 — Section 43, 43(1)
High Courts14 Dec 1971
Patel Chaturbhai Nanabhai Vs Patel Mohanbhai Nanabhai and Another
Gujarat High Court · AIR 1972 Guj 217
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3Limitation Act, 1963 — Article 136 , 181
High Courts13 Dec 1971
Ahmedabad Manufacturing and Calico Printing Co. Ltd. Vs Bank of India Ltd.
Gujarat High Court · (1972) 42 CompCas 493
Companies Act, 1956 — Section 391, 391(1), 391(2), 394, 394AMonopolies and Restrictive Trade Practices Act, 1969 — Section 2, 20, 21, 22, 23
High Courts12 Dec 1971
Doshi Kantilal Kanaiyalal and Another Vs Modiya Chandulal Chhotalal Ranchhoddas and Another
Gujarat High Court · AIR 1973 Guj 80
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 23 Rule 3, 47Rent Control Act, 1947 — Section 12(1) , 13(1)
High Courts08 Dec 1971
Amratlal Muljibhai Thakkar and Another Vs Amabalal Ranchhodbhai Thakkar
Gujarat High Court · AIR 1972 Guj 240 : (1972) GLR 756
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 76Constitution of India, 1950 — Article 227
High Courts04 Dec 1971
Farsubhai Altaphai Saiyed and Others Vs Dullabhabhai Bhagabhai Patel
Gujarat High Court · AIR 1972 Guj 244 : (1972) 13 GLR 674
Motor Vehicles Act, 1939 — Section 110, 110(1)
High Courts03 Dec 1971Dismissed
Ratandasji Sevadasji and another Vs Babubhai Krishnashankar Dave and others
Gujarat High Court · AIR 1972 Guj 216
Bombay Public Trusts Act, 1950 — Section 51, 51, 51(2), 51(2)
High Courts01 Dec 1971
Kodarbhai Becharbhai Patel Vs Mohanbhai Motibhai Patel and Another
Gujarat High Court · AIR 1972 Guj 247
Gujarat Panchayats (Amendment) Act, 1962 — Section 49(1), 49(2)
High Courts30 Nov 1971
Ananta Mills Ltd. (In Liquidation) Vs City Deputy Collector, Ahemedabad and Others
Gujarat High Court · (1972) GLR 633
Companies Act, 1956 — Section 456(1), 467, 511, 531, 531A
High Courts25 Nov 1971
Life Insurance Corporation of India and Another Vs Kasturben Naranbhai Vadhia and Others
Gujarat High Court · AIR 1973 Guj 216
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Motor Vehicles Act, 1939 — Section 110B, 95, 96(1)
High Courts24 Nov 1971
Vankar Bhana Rama Vs Rai Ladu and Another
Gujarat High Court · (1973) CriLJ 780 : (1972) GLR 909
Criminal Procedure Code, 1898 (CrPC) — Section 488(3), 488(3)
High Courts19 Nov 1971
Patel Vallabhabhai Desaibhai Vs Patel Manubhai Chhotalal and Another
Gujarat High Court · AIR 1972 Guj 251
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 9
High Courts19 Nov 1971
Union of India Vs Vulcan Insurance Co. Ltd. and Others
Gujarat High Court · AIR 1972 Guj 255
Transfer of Property Act, 1882 — Section 135A(2)