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Gujarat High Court judgments, 1974

156 judgments · page 8 of 8

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High Courts18 Feb 1974

Vanlila Vadilal Shah Vs Mahendrakumar J. Shah and Another

Gujarat High Court · AIR 1975 Guj 163 : (1975) 16 GLR 71

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3), 5(7), 7Gujarat Education Cess Act, 1962 — Section 19(3), 21
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High Courts18 Feb 1974

Amreli Vistar Kadava Patel Ghati Kelavani Prachar Mandal Sanchalit Vidyarthi Ashram Vs District Magistrate of Amreli and Others

Gujarat High Court · AIR 1976 Guj 13 : (1975) 1 GLR 411

Bombay Cinemas (Regulation) Rules, 1954 — Rule 6Constitution of India, 1950 — Article 226
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High Courts18 Feb 1974

Vaghela Vakhatsinh Agarsinh Vs Parmar Lalji Khodidas and Another

Gujarat High Court · AIR 1975 Guj 109

Easements Act, 1882 — Section 33
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High Courts18 Feb 1974

Shanabhai Desaibhai Patel Vs Chhotabhai Shankerbhai Patel

Gujarat High Court · (1975) 16 GLR 256

Bombay Shops and Establishments Act, 1948 — Section 66, 66Central Civil Services (Temporary Service) Rules, 1965 — Rule 5, 5(1)(xa)Industrial Disputes Act, 1947 — Section 33C
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High Courts15 Feb 1974

Chandrakanta Jayrambhai Amin and Another Vs Pravin Mangaldas and Others

Gujarat High Court · AIR 1975 Guj 142

Motor Vehicles Act, 1939 — Section 110
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High Courts15 Feb 1974

Hastimal Asaldas Vs The State of Gujarat

Gujarat High Court · (1975) CriLJ 983 : (1975) GLR 353

Penal Code, 1860 (IPC) — Section 411, 414
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High Courts12 Feb 1974

The State of Gujarat Vs Navalkishor Damodardas Patel and Others

Gujarat High Court · (1974) 15 GLR 736

Criminal Procedure Code, 1973 (CrPC) — Section 412, 439Prevention of Food Adulteration Act, 1954 — Section 16(1)(a)(i), 20(1), 7(i)(ii)
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High Courts11 Feb 1974

Arcoy Industries Vs Union of India (UOI) (W. Rly.)

Gujarat High Court · (1975) 16 GLR 174

Civil Procedure Code, 1908 (CPC) — Section 80, 80Railways Act, 1890 — Section 78 BRailways Act, 1989 — Section 78B
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High Courts06 Feb 1974

Jayantilal Mohanlal Patel Vs Eric Renison and Another

Gujarat High Court · (1975) CriLJ 661 : (1974) GLR 875

Constitution of India, 1950 — Article 134, 20, 21, 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 129, 130, 134, 144Penal Code, 1860 (IPC) — Section 188
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High Courts05 Feb 1974

Commissioner of Income Tax, Gujarat-II Vs Elecon Engineering Co. Ltd.

Gujarat High Court · (1974) 96 ITR 672

Income Tax Act, 1961 — Section 14, 28, 29, 30, 31
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High Courts01 Feb 1974

The State of Gujarat Vs Ibrahim Mohmad

Gujarat High Court · (1975) CriLJ 1089

Bombay Prohibition Act, 1949 — Section 66
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High Courts23 Jan 1974

Chenaji Chaturji Parmar Vs Ajitkumar Ujamshi Khanderia and Others

Gujarat High Court · (1975) CriLJ 1340 : (1975) GLR 304

Criminal Procedure Code, 1973 (CrPC) — Section 417, 435, 436, 439
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High Courts22 Jan 1974

D.N. Dholakia and Others Vs The State of Gujarat and Others

Gujarat High Court · AIR 1974 Guj 209 : (1975) GLR 103

Gujarat Municipalities Act, 1963 — Section 105, 111, 112, 144
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High Courts21 Jan 1974

Arunkumar Pritmalal and Another Vs Ramanlal Shagubhai

Gujarat High Court · AIR 1975 Guj 73 : (1975) 16 GLR 61

Evidence Act, 1872 — Section 63, 65
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High Courts17 Jan 1974

The New Brahma Kshatriya Co-operative Housing Society Ltd. Vs Govindlal Narbheram Thiakore and Others

Gujarat High Court · AIR 1975 Guj 178 : (1974) GLR 689

Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, Order 41 Rule 17, Order 41 Rule 19
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High Courts16 Jan 1974

Jayantilal Purshottamdas Patel Vs The State of Gujarat

Gujarat High Court · (1975) CriLJ 1345 : (1975) GLR 253

Penal Code, 1860 (IPC) — Section 381
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