High Courts22 Sept 1972
Mansukhlal Kapurchand Sanghavi and Another Vs Shushilaben Durlabhji Virani and Another
Gujarat High Court · AIR 1973 Guj 278 : (1973) 14 GLR 422
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1)
COURT ARCHIVE
Gujarat High Court judgments, 1972
139 judgments · page 3 of 7
High Courts22 Sept 1972
Josh I Mulshanker Somnath Vs Gujarat Ayurved University and Others
Gujarat High Court · (1973) 14 GLR 529
Gujarat Ayurved University Act, 1965 — Section 14, 14, 15
High Courts21 Sept 1972
Vanand Savji Tapu Vs Bai Jaikunver Durlabhji
Gujarat High Court · (1973) 14 GLR 410
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(1), 13(1)(g)Saurashtra Rent Control Act, 1951 — Section 4(2)
High Courts20 Sept 1972
Arun Vamanrao Shastri Vs Lina Arun Shastri
Gujarat High Court · (1973) 14 GLR 301
Hindu Marriage Act, 1955 — Section 25, 25
High Courts20 Sept 1972
Petlad Bulkhidas Mills Co. Ltd. Vs Union of India
Gujarat High Court · (1972) 09 GUJ CK 0015
Central Excise Rules, 1944 — Rule 10, 9(2)
High Courts20 Sept 1972
Mangalbhai Fulabhai Nai and Another Vs Parsottam Garbadbhai Parmar and Another
Gujarat High Court · AIR 1974 Guj 11 : (1973) GLR 292
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts19 Sept 1972
Babulal Chhanalal Shah and Others Vs Chandulal C. Valand and Another
Gujarat High Court · (1973) CriLJ 1520 : (1973) GLR 675
Bombay Provincial Municipal Corporations Act, 1949 — Section 392(1)(a), 392(1)(a), 428Factories Act, 1948 — Section 2(m)
High Courts18 Sept 1972
Jorwarsinhji Himatsinhji Rana and Another Vs The Gujarat State and Others
Gujarat High Court · AIR 1973 Guj 187 : (1973) 1 GLR 156
Bombay Land Revenue Code, 1879 — Section 214, 219(1), 48Saurashtra Land Revenue Rules — Rule 86(1)
High Courts18 Sept 1972
Manorama Prahladbhai Manore Vs Prahladbhai Arjunbhai Manore and Another
Gujarat High Court · (1973) CriLJ 1864 : (1973) 1 GLR 526
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1), 488(3)
High Courts15 Sept 1972
Shantilal Chandrashanker and Another Vs Bai Baji
Gujarat High Court · (1973) 14 GLR 316
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11(1) , Order 41 Rule 17, Order 41 Rule 17, 115Criminal Procedure Code, 1898 (CrPC) — Section 417(3)
High Courts15 Sept 1972
Chodhari Madhaji Ganeshiji Vs Patel Magandas Bechardas
Gujarat High Court · AIR 1973 Guj 190
Transfer of Property Act, 1882 — Section 58
High Courts14 Sept 1972
Rallis India Ltd. Vs R.S. Joshi, Sales Tax Officer, City Division II, Ahmedabad
Gujarat High Court · (1973) 31 STC 302
Bombay Sales Tax Act, 1959 — Section 75Central Sales Tax Act, 1956 — Section 10, 10A, 11, 12, 13
High Courts14 Sept 1972
Sandhi Mamad Kala Vs State of Gujarat
Gujarat High Court · (1973) 14 GLR 384
Bombay Police Act, 1951 — Section 56, 56
High Courts08 Sept 1972
Patel Construction and Co. and Another Vs Shah Raichand Amulakh and Another
Gujarat High Court · AIR 1973 Guj 283 : (1973) 14 GLR 487
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
High Courts08 Sept 1972
Navgujarat Paper Industries Vs Superintendent of Central Excise and Others
Gujarat High Court · (1977) 1 ELT 67
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 3, 37, 37(2)Tariff Act, 1934 — Section 2A
High Courts08 Sept 1972
Mathurbhai Hirjibhai Patel and Others Vs The State of Gujarat and Others
Gujarat High Court · AIR 1973 Guj 261 : (1973) 14 GLR 596
Gujarat Panchayats Act, 1961 — Section 99(2)Land Acquisition Act, 1894 — Section 3
High Courts29 Aug 1972
Shamjibhai Dhanjibhai Vs State of Gujarat
Gujarat High Court · (1973) 14 GLR 237
Bombay Prohibition Act, 1949 — Section 2(30), 66A, 66ADangerous Drugs Act, 1930 — Section 2Opium Act, 1878 — Section 3, 3, 9(a)
High Courts20 Aug 1972
Controller of Estate Duty, Gujarat-II Vs Nirmal Chandulal
Gujarat High Court · (1977) 106 ITR 630
Estate Duty Act, 1953 — Section 27(1)
High Courts18 Aug 1972
The State of Gujarat Vs Mahant Ranchhoddas Guru Atmaramdasji
Gujarat High Court · AIR 1974 Guj 115 : (1973) GLR 715
Specific Relief Act, 1877 — Section 42
High Courts17 Aug 1972
Commissioner of Income Tax, Gujrat I Vs Saurashtra Cement and Chemical Industries Ltd.
Gujarat High Court · (1973) 91 ITR 170
Income Tax Act, 1961 — Section 37(1)Wealth Tax Act, 1957 — Section 5(1)