Constitution of India, 1950 — Article 162, 298Mineral Concession Rules, 1960 — Rule 59, 60Mines and Minerals (Development and Regulation) Act, 1957 — Section 10, 11, 13, 18, 18(1)

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High Courts03 May 1972

New Asarwa Manufacturing Company Ltd. Vs Jetha Parma

Gujarat High Court · AIR 1973 Guj 156 : (1973) 14 GLR 77

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88

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High Courts02 May 1972

Parshotamdas Narsimbhai and Others Vs Bai Dhabu and Another

Gujarat High Court · AIR 1973 Guj 88 : (1973) 14 GLR 430

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High Courts02 May 1972

Ramanlal Purshottamdas Chokshi Vs Union of India (UOI) and Others

Gujarat High Court · (1973) 14 GLR 112

Gold (Control) Act, 1968 — Section 16, 16(4), 16(5), 16(5), 16(7)

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High Courts01 May 1972

Patel Chaturbhai Valdas and Others Vs Heirs of Decd. Hirabhai Joitaram

Gujarat High Court · (1973) 14 GLR 357

Transfer of Property Act, 1882 — Section 63A, 63A(2)

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High Courts01 May 1972

Valdas and Others Vs Bai Jivi and Others

Gujarat High Court · AIR 1973 Guj 93

Transfer of Property Act, 1882 — Section 60

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High Courts28 Apr 1972

Kanubhai Chhaganlal Brahmbhatt Vs The State of Gujarat and Another

Gujarat High Court · (1973) CriLJ 533 : (1972) GLR 748

Constitution of India, 1950 — Article 134, 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 151, 160, 161Penal Code, 1860 (IPC) — Section 420

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High Courts28 Apr 1972

Sajjanaraj Swarupchand Vs Mehta Commercial Co.

Gujarat High Court · AIR 1973 Guj 57

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 6 Rule 17, 100, 101Evidence Act, 1872 — Section 114, 34

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High Courts25 Apr 1972

Chhotalal Vanravan Kakkad Vs The State of Gujarat and Others

Gujarat High Court · AIR 1973 Guj 159 : (1973) GLR 279

Constitution of India, 1950 — Article 14, 19, 254

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High Courts24 Apr 1972

Kadarbhai Mahomedbhai and Another Vs Haribhai Ranchhodbhai Desai and Another

Gujarat High Court · AIR 1974 Guj 120 : (1973) GLR 245

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 91, 91(2)Easements Act, 1882 — Section 7

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High Courts24 Apr 1972

Okha Gram Panchayat Vs Esso Standard Eastern Corporation and Another

Gujarat High Court · (1973) 14 GLR 261

Coal Production Fund Ordinance, 1944 — Section 2, 5Gujarat Gram and Nagar Panchayats (Taxes and Fees) Rules, 1964 — Rule 27 , 34Gujarat Panchayats Act, 1961 — Section 305

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High Courts24 Apr 1972

Akbarali Kasamali Ravjani Vs N.G. Pandya and Another

Gujarat High Court · AIR 1974 Guj 17 : (1973) GLR 287

Gujarat Panchayats Act, 1961 — Section 49, 49(1)

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