High Courts31 Jul 1975
Vikas Traders Vs The State of Gujarat
Gujarat High Court · (1976) 37 STC 163
Bombay Sales Tax Act, 1959 — Section 41
COURT ARCHIVE
Gujarat High Court judgments, 1975
163 judgments · page 6 of 9
High Courts30 Jul 1975
Deepabhai Ranchhodbhai Vs Sdtharratllal Mangalbhal
Gujarat High Court · (1976) 17 GLR 483
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 37, 39, 84, 88C, 88C
High Courts29 Jul 1975
Amthiben Manganlal and Others Vs Supdt. Geophysicist, O.N.G.C. and Others
Gujarat High Court · (1976) 17 GLR 910
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 21Motor Vehicles Act, 1939 — Section 89(b)
High Courts25 Jul 1975
Chhaganbhai Zinabhai Patel and Others Vs Vallabhbhalvirambhal and Others
Gujarat High Court · (1976) 17 GLR 464
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31, 35, 35Bombay Tenancy and Agricultural Lands Act, 1948 — Section 64
High Courts24 Jul 1975
Lalji Purshottam Vs Thacker Madhavji Meghaji
Gujarat High Court · AIR 1976 Guj 161 : (1976) GLR 497
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Transfer of Property Act, 1882 — Section 60, 76
High Courts22 Jul 1975
Rajabhai Ranmal Mori and Others Vs Members of the Managing Committee of Shri Una Taluka Sahakari Kharid Vechan Sangh Ltd. and Others
Gujarat High Court · (1976) 17 GLR 583
Gujarat Co-operative Societies Act, 1961 — Section 28(7), 74Industrial Disputes Act, 1947 — Section 10(1)(d)
High Courts18 Jul 1975
Karim Abdulla Vs Heirs of Deceased Bai Hoorbai Jama and Others
Gujarat High Court · (1975) 16 GLR 835
Civil Procedure Code, 1908 (CPC) — Section 115, 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts18 Jul 1975Dismissed
Alembic Chemical Works Co., Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (1979) 4 ELT 258 : (1976) 1 GLR 452
Central Excise Rules, 1944 — Rule 52, 52A, 8, 8(1), 9Central Excises and Salt Act, 1944 — Section 2, 3, 3(1), 37(2), 37(8)
High Courts18 Jul 1975
D.S. Solanki, Asst. Collector of Custom Vs Bai Pali
Gujarat High Court · (1976) 17 GLR 92
Customs Act, 1962 — Section 135Gold (control) Act, 1968 — Section 85Probation of Offenders Act, 1958 — Section 4(1)
High Courts15 Jul 1975
Patel Bhogilal Manordas Vs The Development Commissioner of Gujarat State and Another
Gujarat High Court · (1976) 17 GLR 724
Gujarat Panchayats Act, 1961 — Section 160, 161, 161, 51(1), 51(1)Penal Code, 1860 (IPC) — Section 114, 504
High Courts11 Jul 1975
Bai Chandanben Jamnadas Vs I.G. Thakore and Another
Gujarat High Court · (1976) 17 GLR 348
Bombay Industrial Relations Act, 1946 — Section 42(4), 42(4)
High Courts10 Jul 1975
Organic Chemicals Vs The State of Gujarat and Another
Gujarat High Court · AIR 1977 Guj 9 : (1976) GLR 656
Gujarat Vacant Lands in Urban Areas (Prohibition and Alienation) Act, 1972 — Section 7(3)Gujarat Vacant Lands in Urban Areas (Prohibition and Alienation) Rules, 1972 — Rule 5(1)
High Courts07 Jul 1975
State of Gujarat Vs Manharlal Ambalal Soni
Gujarat High Court · (1976) 17 GLR 427
Customs Act, 1962 — Section 135, 135, 135(b), 135(H)Gold (Control) Act, 1968 — Section 71(1), 85, 85
High Courts26 Jun 1975
Gulabrai Kalidas Naik and Others Vs Laxmidas Lallubhai Patel and Others
Gujarat High Court · (1975) 06 GUJ CK 0001
Companies Act, 1956 — Section 155, 397, 397(1), 398, 398(1)Foreign Exchange Regulation Act, 1973 — Section 29(1), 29(4), 47(1), 47(2)
High Courts23 Jun 1975
Jayantilal Ratilal Thakkar Vs State of Gujarat and Others
Gujarat High Court · (1976) 17 GLR 461
Bombay Primary Education Act, 1947 — Section 2(2)
High Courts20 Jun 1975
The State of Gujarat Vs Dhirajlal Amratlal Kansara and Another
Gujarat High Court · (1975) 16 GLR 982
Bombay General Clauses Act, 1904 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 11Gujarat Municipalities Act, 1963 — Section 47(1), 47(1)
High Courts20 Jun 1975
Saurashtra Cement and Chemicals Industries Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1976) 17 GLR 646
Gujarat Panchayats (Payment of Lump-sum Contribution by Factories in lieu of Taxes) Rules, 1964 — Rule 4(3), 4(3)(d)Gujarat Panchayats Act, 1961 — Section 178, 179, 179(1), 179(1)
High Courts19 Jun 1975
Vasantlal Dhansurhlal Jariwala Vs G.N. Dike, Secretary to Govt. of Gujarat and Others
Gujarat High Court · (1976) 17 GLR 122
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(2), 14, 14, 3(1)
High Courts07 May 1975
Mansukhlal Vs M.V. Shah, Official Liquidator, Liquidator of Hathising Mfg. Co. Ltd. (In Liquidation) and Others
Gujarat High Court · (1976) 46 CompCas 279 : (1976) GLR 592
Companies Act, 1956 — Section 391, 391(1), 391(2), 392, 392(1)
High Courts30 Apr 1975
The Associated Cement Companies Ltd., Bombay Vs Union of India and Others
Gujarat High Court · (1975) 04 GUJ CK 0004
Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 6