COURT ARCHIVE

Gujarat High Court judgments, 1974

156 judgments · page 6 of 8

High Courts27 Jun 1974

The Municipal Corporation of the City of Ahmedabad Vs Kumbhnath Co-Operative Housing Society Ltd.

Gujarat High Court · (1975) 16 GLR 448

Bombay Town Planning Act, 1954 — Section 13(4), 13(4)Bombay Town Planning Rules, 1955 — Rule 9, 9, 9(2)

High Courts26 Jun 1974

Patel Chunibhai Dhanjibhai Vs Patil Vallabhbhai Ambalal

Gujarat High Court · (1975) 16 GLR 481

Transfer of Property Act, 1882 — Section 106, 107, 116, 116, 13(1)(b)

High Courts26 Jun 1974

Deepak Industries Vs The State of Gujarat

Gujarat High Court · (1975) 35 STC 183

Bombay Sales Tax Act, 1959 — Section 10, 11, 12, 12(1), 13

High Courts25 Jun 1974

Manchharam Sobhrai and Others Vs Jamnadas Mulchand and Another

Gujarat High Court · AIR 1976 Guj 47 : (1975) GLR 898

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15

High Courts25 Jun 1974

Thakker Popatlal Jadavji and Another Vs Thakker Durlabhji Dharamshl

Gujarat High Court · (1975) 16 GLR 888

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A

High Courts25 Jun 1974

In Re: New Asarwa Manufacturing Company Ltd.

Gujarat High Court · (1975) 45 CompCas 151 : (1975) 16 GLR 553

Companies Act, 1956 — Section 17

High Courts24 Jun 1974

Duabhai Lalji Kalidas Vs Ramniklal Somehand Mehta

Gujarat High Court · AIR 1975 Guj 213 : (1975) 16 GLR 824

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 12M, 13(1), 13(3)Transfer of Property Act, 1882 — Section 106

High Courts21 Jun 1974

State of Gujarat Vs Golden Metal Industries

Gujarat High Court · (1975) 35 STC 349

Bombay Sales Tax Act, 1959 — Section 52

High Courts21 Jun 1974

Jagjivandas Mulchand Chokshi Vs Soni Manilal Mohanlal

Gujarat High Court · (1975) 16 GLR 759

Arbitration Act, 1940 — Section 22, 22

High Courts21 Jun 1974

Scientific and Glass Laboratories Vs The State of Gujarat

Gujarat High Court · (1974) 34 STC 418

High Courts20 Jun 1974

State of Gujarat Vs Sakurbhai Abedbhai

Gujarat High Court · (1975) 35 STC 57

Bombay Sales Tax Act, 1959 — Section 32(1), 32(3), 33, 35, 36

High Courts20 Jun 1974

Sports Club of Gujarat Ltd. Vs Commissioner of Sales Tax, Gujarat, Ahmedabad

Gujarat High Court · (1975) 36 STC 511

Bombay Sales Tax Act, 1959 — Section 2(11), 2(28), 52

High Courts18 Jun 1974

Bhogilal Jethalal Patel Vs Yusufbhai Ramanbhai Gajiwala and Others

Gujarat High Court · (1975) 16 GLR 215

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11Gujarat Co-operative Societies Act, 1961 — Section 80, 80

High Courts18 Jun 1974

Jayantilal Chunilal Panchali Vs Bai Jashoda

Gujarat High Court · AIR 1975 Guj 140 : (1975) 16 GLR 146

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 5(10)Civil Procedure Code, 1908 (CPC) — Section 11

High Courts18 Jun 1974

Harmadia Vividh Karyakari Sahakari Mandli Ltd. Vs Commissioner of Sales Tax

Gujarat High Court · (1974) 34 STC 409

Bombay Sales Tax Act, 1959 — Section 16, 2(11)

High Courts03 May 1974

Rambhai Punjabhai Vinchiya Vs The Gujarat State Road Transport Corporation, Ahmedabad and Another

Gujarat High Court · AIR 1975 Guj 94 : (1975) GLR 274

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 115

High Courts03 May 1974

Hiralal Nansa Bhavsar and Another Vs The State of Gujarat

Gujarat High Court · (1976) CriLJ 84 : (1974) GLR 725

Bombay Prohibition Act, 1949 — Section 66Constitution of India, 1950 — Article 363Criminal Procedure Code, 1973 (CrPC) — Section 16, 374, 484

High Courts02 May 1974

Shamji Karshan Vs The State of Gujarat

Gujarat High Court · (1976) CriLJ 1256 : (1975) 1 GLR 313

Constitution of India, 1950 — Article 14, 16, 309, 310, 311Penal Code, 1860 (IPC) — Section 161, 164, 165, 186, 409

High Courts02 May 1974

Navjivan Paper Mart Vs Raikot Vibhagiva Nagrik Sahakari Bank Ltd.

Gujarat High Court · AIR 1975 Guj 18 : (1975) 16 GLR 80

Constitution of India, 1950 — Article 14, 19(1)Gujarat Co-operative Societies Act, 1961 — Section 48(3)

High Courts02 May 1974

S. Dayal and Another Vs Ambalal Kuberdas Patel

Gujarat High Court · AIR 1975 Guj 194

Bombay Primary Education Act, 1947 — Section 24Gujarat Panchayat Service (Discipline and Appeal) Rules, 1964 — Rule 4, 63Gujarat Panchayats (Amendment) Act, 1962 — Section 155, 155(2), 203, 203(3), 206