COURT ARCHIVE

Gujarat High Court judgments, 1971

107 judgments · page 5 of 6

High Courts28 Jun 1971

The State of Gujarat Vs Abdul Rehman Ismail Gurji and Another

Gujarat High Court · (1972) CriLJ 1101

Central Excises and Salt Act, 1944 — Section 19, 21Constitution of India, 1950 — Article 20Customs Act, 1962 — Section 107, 108

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High Courts25 Jun 1971

Dilipbhai Chhotalal Dave Vs State of Gujarat and Others

Gujarat High Court · (1971) 12 GLR 999

Constitution of India, 1950 — Article 21, 21Criminal Procedure Code, 1898 (CrPC) — Section 270, 492, 492(1), 492(1)

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High Courts18 Jun 1971

Thacker Madhavji Meghaji Vs Lalji Purshottam

Gujarat High Court · AIR 1972 Guj 37 : (1971) GLR 980

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12Civil Procedure Code, 1908 (CPC) — Section 107Transfer of Property Act, 1882 — Section 60, 76

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High Courts18 Jun 1971

The Patel Mills Co. Ltd. Vs The Textile Labour Association and Another

Gujarat High Court · (1972) 13 GLR 519 : (1973) 1 LLJ 143

Payment of Bonus Act, 1965 — Section 10

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High Courts16 Jun 1971

Pandya Vinodrai Ramrai Vs Lavar Prabhudas Nathuram and Others

Gujarat High Court · AIR 1972 Guj 204

Limitation Act, 1908 — Article 144, 28Transfer of Property Act, 1882 — Section 59

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High Courts14 Jun 1971

The State of Gujarat Vs Shantaben

Gujarat High Court · AIR 1972 Guj 108 : (1972) 13 GLR 170

Bombay Court Fees Act, 1959 — Article 10 , 11Succession Act, 1925 — Section 217

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High Courts29 Apr 1971

Jashbhai Gordhanbhai Patel and Another Vs Hasmukhlal Kalidas Patel and Another

Gujarat High Court · (1972) CriLJ 945 : (1972) GLR 617

Penal Code, 1860 (IPC) — Section 403, 406, 477A

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High Courts28 Apr 1971

Navnitlal M. Shah and Others Vs Atul Drug House Ltd. and Others

Gujarat High Court · (1971) 04 GUJ CK 0001

Companies Act, 1956 — Section 397, 397(1), 398, 399, 400

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High Courts22 Apr 1971

Purshottam Gulab Budh Vs Government of India

Gujarat High Court · (1971) 04 GUJ CK 0004

Central Excise Rules, 1944 — Rule 210A, 7, 9(2)

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High Courts20 Apr 1971

Mumtajali Mohsinali Vs Karimunesa Hassanali and Another

Gujarat High Court · (1972) CriLJ 77 : (1972) GLR 128

Criminal Procedure Code, 1898 (CrPC) — Section 488(3), 489, 489, 489(1), 489(3)

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High Courts20 Apr 1971

Kanbi Ranchhod Harji Vs The State of Gujarat

Gujarat High Court · (1971) CriLJ 1791 : (1972) GLR 436

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 279, 304A, 337

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High Courts19 Apr 1971

Patel Hathibhai Dwarkadas Vs Patel Khodabhai Hargovand and Another

Gujarat High Court · (1973) CriLJ 420 : (1972) GLR 471

Penal Code, 1860 (IPC) — Section 114, 211, 366, 379, 380

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High Courts31 Mar 1971

Mahammadmiya Kalumiya Vs Majidkhan Dildarkhan and Another

Gujarat High Court · (1972) CriLJ 1409

Penal Code, 1860 (IPC) — Section 497, 498

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High Courts09 Mar 1971

Bai Neksabbibi and Another Vs Kashiben Maganbhai and Others

Gujarat High Court · AIR 1971 Guj 287 : (1971) 12 GLR 1039

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88

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High Courts06 Mar 1971

Faizubhai Mahmadbhai Vs Balkrishna Naradlal Bhatt

Gujarat High Court · AIR 1972 Guj 9 : (1972) 13 GLR 137

Saurashtra Rent Control Act, 1951 — Section 12, 12(1), 12(2)Transfer of Property Act, 1882 — Section 111

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High Courts04 Mar 1971

Wadhvan City Municipality at Wadhavan City, Surendrangar Vs The Zalawad Electric Supply Co.

Gujarat High Court · AIR 1972 Guj 50

Electricity (Supply) Act, 1948 — Section 57, 70

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High Courts26 Feb 1971

Star Trading Corporation Vs Rajratna Naranbhai Mills Company Ltd. (In Liquidation)

Gujarat High Court · (1971) 41 CompCas 1023 : (1972) GLR 200

Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 34, 391, 446, 446(1), 446(2)

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High Courts12 Feb 1971

Anandlal Dosabhai Vs The State of Gujarat

Gujarat High Court · (1971) CriLJ 1387 : (1971) GLR 795

Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23

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High Courts11 Feb 1971

Mali Kodarbhai Motibhai Vs The State of Gujarat and Another

Gujarat High Court · (1971) 12 GLR 328

Land Acquisition (Bombay Amendment) Act, 1945 — Section 2Land Acquisition Act, 1894 — Section 17(4), 4(1)Land Acquisition Act, 1984 — Section 4(1)

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High Courts10 Feb 1971

Mer Arjan Lakha and Another Vs The Administrator, Ghed Bagasara Kheti Vishayak Karyakari Sahkari Mandali Ltd. and Others

Gujarat High Court · AIR 1972 Guj 1 : (1972) 13 GLR 221

Gujarat Co-operative Societies Act, 1961 — Section 150(9)

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