High Courts24 Dec 1974
Rampuri Kalupuri Swami and Another Vs Nathalal Ishwarbhai Hargovanbhai Shah
Gujarat High Court · AIR 1976 Guj 53 : (1976) 17 GLR 81
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
COURT ARCHIVE
Gujarat High Court judgments, 1974
156 judgments · page 1 of 8
High Courts21 Dec 1974
Chimanlal Ambalal Vs Hasmukhlal and Another
Gujarat High Court · AIR 1976 Guj 60 : (1976) GLR 40
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(2)
High Courts20 Dec 1974
Narandas Bapalal Dandwala Vs The Land Acquisition Officer
Gujarat High Court · AIR 1976 Guj 142 : (1976) GLR 15
Land Acquisition Act, 1894 — Section 23
High Courts19 Dec 1974
Raju V.B. Vs Chief Electoral Officer, State of Gujarat and Another
Gujarat High Court · AIR 1976 Guj 66
Constitution of India, 1950 — Article 14, 15(4), 324, 327, 328Representation of the People Act, 1951 — Section 158, 33, 34, 35(1), 36
High Courts18 Dec 1974
Balkrishna Rechhodlal Shah and Others Vs Assistant Collector of Central Excise and Others
Gujarat High Court · (1991) ECR 311 : (1979) 4 ELT 377
High Courts16 Dec 1974
Tulsidas Narsidas Vs Special Land Acquisition Officer, Ahmedabad
Gujarat High Court · AIR 1976 Guj 145
Bombay Court Fees Act, 1959 — Section 43(1)Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Dec 1974
Smt. Fatmabai Abdulkadar Vs Shyamal Ghosh and Others
Gujarat High Court · (1975) 16 GLR 846
Constitution of India, 1950 — Article 359Maintenance of Internal Security Act, 1971 — Section 10, 16A, 3(1)(c)(i), 3(1)(c)(i), 8Preventive Detention Act, 1950 — Section 9
High Courts11 Dec 1974Allowed
J.D. Patel and Another Vs Union of India (UOI) and Others
Gujarat High Court · (1978) 2 ELT 540 : (1975) GLR 1083
High Courts10 Dec 1974
Bhagwanji Murubhai Sodha and Others Vs Hindustan Tiles and Cement Industries, Jamnagar
Gujarat High Court · (1976) GLR 835 : (1977) 2 LLJ 95
Constitution of India, 1950 — Article 133(1)
High Courts10 Dec 1974
Bhagwanji Murubhai Sodha and Others Vs The Hidustan Tiles and Cement Industries
Gujarat High Court · (1976) 17 GLR 835
High Courts10 Dec 1974
In Re: Hathising Manufacturing Company Ltd. (In Liquidation)
Gujarat High Court · (1976) 46 CompCas 59
Companies Act, 1956 — Section 391, 391(1), 391(2), 393, 457Industries (Development and Regulation) Act, 1951 — Section 18A, 18B(2), 18C, 18E
High Courts06 Dec 1974Allowed
Rama Krishna Wire Works and Others Vs P.T. Pohowala Assistant Collector of Central Excise and Others
Gujarat High Court · (1978) 2 ELT 64
Constitution of India, 1950 — Article 226
High Courts05 Dec 1974
Joshi Indulal Vallabram Vs State of Gujarat and Others
Gujarat High Court · (1975) 16 GLR 1096
Bombay Co-operative Societies Act, 1925 — Section 110(h), 110(h)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226
High Courts03 Dec 1974
Vakhatsinh Somsinh Vs State of Gujarat
Gujarat High Court · (1975) 16 GLR 1034
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167, 167(2), 437, 57Penal Code, 1860 (IPC) — Section 302
High Courts03 Dec 1974
Porbandar Nagar Palika Vs V.G. Patel Controlling Authority Under the Payment of Gratuity Act, 1972 and Others
Gujarat High Court · (1975) 16 GLR 963
Gujarat Municipalities Act, 1963 — Section 87, 87Industrial Disputes Act, 1947 — Section 2(j)
High Courts29 Nov 1974
Govardhanbhai Somabhai Patel Vs Parshottam Urnedbhai and Another
Gujarat High Court · AIR 1976 Guj 98
Ahmedabad City Civil Court Rules, 1961 — Rule 323 , 444Civil Procedure Code, 1908 (CPC) — Order 26 Rule 12, Order 26 Rule 14, Order 3 Rule 4, 122
High Courts27 Nov 1974
Keshavlal Pragji and Others Vs The Gujarat Revenue Tribunal and Another
Gujarat High Court · AIR 1976 Guj 146 : (1975) GLR 904
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 70, 74(1), 76Constitution of India, 1950 — Article 226
High Courts25 Nov 1974
Gordhanbhai Kahandas Dalwadi Vs The Anand Municipality, Anand and Others
Gujarat High Court · AIR 1976 Guj 33 : (1975) GLR 558
Bombay Town Planning Act, 1954 — Section 18(2), 32(1)Constitution of India, 1950 — Article 226
High Courts25 Nov 1974
Nareshchandra Chinubhai Patel Vs The State of Gujarat
Gujarat High Court · (1975) 16 GLR 892
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, Order 6 Rule 18, 115, 151
High Courts22 Nov 1974
Maganbhai Zaverbhai Patel Vs Rameshbhai Bechardas Shah and Others
Gujarat High Court · AIR 1975 Guj 218 : (1975) 16 GLR 797
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 31Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 115