High Courts19 Nov 1976
Hiraben Vs Pragjibhai Shankerbhai, by his heir and Others
Gujarat High Court · (1978) 19 GLR 24
Bombay General clauses Act, 1904 — Section 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 70, 70(b), 85A, 85A
COURT ARCHIVE
Gujarat High Court judgments, 1976
162 judgments · page 2 of 9
High Courts18 Nov 1976
Prakash Surya Vs Rasiklal Ishverlal Mehta
Gujarat High Court · (1977) 18 GLR 1024
Bombay Rent Act, 1947 — Section 12Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b)Transfer of Property Act, 1882 — Section 106
High Courts18 Nov 1976Allowed
Swishflo Private Limited Vs N.R. Jadav
Gujarat High Court · (1979) 4 ELT 153
Central Excise Rules, 1944 — Rule 8
High Courts16 Nov 1976
Rami Dahyabhai Somabhai Vs Rami Jagjivan Motibhai and Others
Gujarat High Court · (1978) 19 GLR 737
Registration Act, 1908 — Section 18Transfer of Property Act, 1882 — Section 52, 52
High Courts12 Nov 1976
Patel Chandubhai Bhailalbhai Vs Kheagarbhai Jeramji Purohit
Gujarat High Court · AIR 1977 Guj 104 : (1977) GLR 587
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Civil Procedure Code, 1908 (CPC) — Section 35
High Courts05 Nov 1976Dismissed
Executive Engineer, Kadana Dam and Another Vs Phebiben and Others
Gujarat High Court · (1976) 11 GUJ CK 0013
Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 12, 2, 2(1), 2(2), 30
High Courts04 Nov 1976
Sankalchand Himatlal Sheth Vs Union of India (UOI) and Another
Gujarat High Court · (1976) 17 GLR 1017
Constitution of India, 1950 — Article 222, 222, 222(1)
High Courts21 Oct 1976
Hundraj Chhangomal and Co. Vs Union of India (UOI)
Gujarat High Court · (1978) 19 GLR 34
Evidence Act, 1872 — Section 114(g)Railways Act, 1961 — Section 74, 76Railways Act, 1989 — Section 73, 74, 76, 77C
High Courts21 Oct 1976
Miya Mohamed Abdulkarim Jariwala and Another Vs Collector of Surat and Others
Gujarat High Court · (1977) 18 GLR 488
Bombay Land Revenue Code, 1879 — Section 38Bombay Public Trusts Act, 1950 — Section 18, 18, 72Civil Procedure Code, 1908 (CPC) — Section 100
High Courts19 Oct 1976
Dayalal Gangaram Vs Bhimani Bhupatrai Chunilal and Another
Gujarat High Court · AIR 1977 Guj 68 : (1977) 18 GLR 349
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Gujarat Education Cess Act, 1962 — Section 19(1), 19(3), 20, 21, 7
High Courts18 Oct 1976
Bhailalbhai Govindbhai Vs Bai Nanduba
Gujarat High Court · (1977) 18 GLR 901
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32(1B)
High Courts14 Oct 1976
Champaklal Dahyabhai Natali and Others Vs Saraswatiben and Others
Gujarat High Court · (1977) 18 GLR 186
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2)Transfer of Property Act, 1882 — Section 109
High Courts14 Oct 1976
Ramniklal Dwarkadas Modi Vs Mohanlal Laximichand and Others
Gujarat High Court · AIR 1977 Guj 15 : (1977) GLR 32
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 12, 12(2), 12(3)Constitution of India, 1950 — Article 141
High Courts11 Oct 1976
Bapulal Kalidas (Since deceased by his heirs) and Others Vs Bai Kashiben
Gujarat High Court · (1977) 18 GLR 77
Transfer of Property Act, 1882 — Section 106
High Courts08 Oct 1976
Kirit Chhaganlal Gadhwi and Another Vs The Gujarat University, Ahmedabad and Another
Gujarat High Court · AIR 1977 Guj 154 : (1977) GLR 876
Bachelor of Medicine Bachelor of Surgeon, Ordinance — Ordinance 9
High Courts05 Oct 1976
The Chief Controlling Revenue Authority, Ahmedabad Vs The Nutan Mills Ltd.
Gujarat High Court · AIR 1978 Guj 1 : (1977) GLR 409
Bombay Stamp Act, 1958 — Section 19, 2(1), 31, 33, 33(1)Companies Act, 1956 — Section 125
High Courts04 Oct 1976
British India Insurance Company Ltd. Vs Minor Khagesh Devendraprasad Jani and Others
Gujarat High Court · (1977) ACJ 416
Motor Vehicles Act, 1939 — Section 2, 81, 95
High Courts01 Oct 1976
Diwanji Gandaji Jadev Vs The Kadi Municipality
Gujarat High Court · (1978) 19 GLR 10
Bombay District Municipal Act, 1901 — Section 90Bombay District Police Act, 1890 — Section 61(f)Constitution of India, 1950 — Article 19(1)(f)
High Courts30 Sept 1976
Kalidas Motiram Patel Vs Makibai Rustomji Vimadalal and Others
Gujarat High Court · (1977) 18 GLR 910
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7, 7(1)Constitution of India, 1950 — Article 227
High Courts28 Sept 1976
Surat Jari Vepari Mandal Vs State of Gujarat and Others
Gujarat High Court · (1977) 18 GLR 831
Factories Act, 1948 — Section 2(1)Minimum Wages Act, 1948 — Section 2(i), 2(i)