High Courts24 Dec 1976
In Re: Bhavnagar Vegetable Products Ltd.
Gujarat High Court · (1977) 47 CompCas 775 : (1977) 18 GLR 889
Companies Act, 1956 — Section 215, 215
COURT ARCHIVE
Gujarat High Court judgments, 1976
162 judgments · page 1 of 9
High Courts24 Dec 1976
Official Liquidator, Bhavnagar Vegetable Products, Ltd. Vs Its Directors
Gujarat High Court · (1976) 12 GUJ CK 0001
Companies Act, 1956 — Section 166, 2(30), 209, 209A, 210(1)
High Courts23 Dec 1976
Shakurmiya Imammiya Shaikh and Others Vs Minor Surendra Singh Rup Singh and Others
Gujarat High Court · (1978) ACJ 130
Constitution of India, 1950 — Article 133(1)
High Courts23 Dec 1976
Velji Shamji and Co. Vs Official Liquidator, Bhavnagar Vegetable Products Ltd.
Gujarat High Court · (1977) GLR 889
Companies Act, 1956 — Section 25, 391(2), 456, 457(1)
High Courts23 Dec 1976
Sumatilal Sarabhai (for self and as heir of deceased appellant No. 2) Vs Smt. Manorama Jayantilal Shah (since deceased by her heir.)
Gujarat High Court · (1977) 18 GLR 512
High Courts22 Dec 1976
Chhaganbhai P. Oza Vs The Ahmedabad Jesuit Schools Society and Others
Gujarat High Court · (1978) 19 GLR 347
Constitution of India, 1950 — Article 227Gujarat Secondary Education Act, 1972 — Section 36, 36, 36(1), 36(1)(a)
High Courts21 Dec 1976Dismissed
Haji Aliyas Yakub since deceased by bis heirs Haji Abdalgani Haji Aliyas and Another Vs Ayasabai Ismail
Gujarat High Court · (1977) ACJ 355
Constitution of India, 1950 — Article 133(1), 14, 359Income Tax Act, 1922 — Section 30Workmens Compensation Act, 1923 — Section 30, 30(1), 46(1)
High Courts15 Dec 1976
Kantilal Manilal Mehta Vs Assessor and Collector Ahmedabad Municipal Corporation and Others
Gujarat High Court · (1977) 18 GLR 1037
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(5), 2(5)Electricity Act, 1910 — Section 12
High Courts14 Dec 1976
Cibatul Limited Vs Union of India (UOI) and Others
Gujarat High Court · (1979) 4 ELT 498
Central Excise Rules, 1944 — Rule 232Central Excises and Salt Act, 1944 — Section 3, 3(1), 37(20), 4
High Courts09 Dec 1976
Dalwadi Jayantilal Dahyabhai and Another Vs Manishanker Maneklal Pandya and Another
Gujarat High Court · (1978) 19 GLR 88
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Constitution of India, 1950 — Article 133
High Courts07 Dec 1976
Purshottam S. Irani Vs H.M. Singh, Regional Director, (Food) and Others
Gujarat High Court · (1978) 19 GLR 1 : (1979) 1 LLJ 108
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 34Constitution of India, 1950 — Article 226, 311
High Courts07 Dec 1976
Purshottam S. Israni Vs H.M. Singh Regional Director (Food) and Others
Gujarat High Court · (1978) 19 GLR 1
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 34, 34(1)Constitution of India, 1950 — Article 226
High Courts03 Dec 1976
Omkar Engineering Works Vs Superintendent of Central Excise
Gujarat High Court · (1992) 37 ECC 31
Constitution of India, 1950 — Article 226
High Courts29 Nov 1976
Mochi Narsinhbhai Gandabhai Vs Shah Motilal Himatlal
Gujarat High Court · (1977) 18 GLR 542
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b)Transfer of Property Act, 1882 — Section 106, 116
High Courts26 Nov 1976
Abdul Latif Idubhai Vs State of Gujarat and Another
Gujarat High Court · (1978) 19 GLR 54
Land Acquisition Act, 1894 — Section 4(1)
High Courts26 Nov 1976
Nandanvan Co-Operative Housing Society Ltd. Vs The Ahmedabad Municipal Corporation
Gujarat High Court · (1978) 19 GLR 189
Bombay Provincial Municipal Corporations Act, 1949 — Section 139, 139
High Courts24 Nov 1976
Hasmukh Engineering Works and Another Vs Babubhai Chhotalal Amin and Another
Gujarat High Court · (1978) 19 GLR 172
Provincial Insolvency Act, 1920 — Section 19(1), 19(1), 19(2), 19(2)
High Courts23 Nov 1976
Mangaldas Pitamberdas Rana Vs Nalinkumar Mugallal Jayaswal
Gujarat High Court · (1977) 18 GLR 508
Transfer of Property Act, 1882 — Section 106, 106
High Courts23 Nov 1976
Sheru @ Shehra Gustadji Vs Gustadji Ukkadji Kadodwala
Gujarat High Court · (1977) 18 GLR 777
Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 13(1 A), 13(1A)Parsi Marriage and Divorce Act, 1936 — Section 32, 32(h), 32(h)
High Courts20 Nov 1976
Anjar Municipality Vs Ruparel Dharamshi Naranjl
Gujarat High Court · (1978) 19 GLR 58
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Gujarat Municipalities Act, 1963 — Section 81, 81