COURT ARCHIVE

Gujarat High Court judgments, 1976

162 judgments · page 3 of 9

High Courts27 Sept 1976

Valubha Mahubha Vs Contractor Danubha Devubha and Others

Gujarat High Court · (1977) 18 GLR 367

Criminal Procedure Code, 1898 (CrPC) — Section 202Criminal Procedure Code, 1973 (CrPC) — Section 439, 439Penal Code, 1860 (IPC) — Section 120B

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High Courts23 Sept 1976

Sayed Mohomed-Baquir and Another Vs The State of Bombay now Gujarat

Gujarat High Court · AIR 1977 Guj 62 : (1977) 18 GLR 1

Bombay Personal Inams Abolition Act, 1952 — Section 2(1), 3Civil Procedure Code, 1908 (CPC) — Section 9Gujarat Devasthan Inams Abolition Act, 1969 — Section 20

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High Courts20 Sept 1976

Prabhudas Chhaganlal and Another Vs Babubhai Virabhai Miseria and Another

Gujarat High Court · (1977) CriLJ 1666 : (1977) GLR 147

COMPANIES ACT, 1956 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 307, 377, 378, 386, 389Penal Code, 1860 (IPC) — Section 332, 504

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High Courts14 Sept 1976

State of Gujarat Vs Keshavram Shivram Devmurari and Another

Gujarat High Court · (1977) 18 GLR 524

Penal Code, 1860 (IPC) — Section 323, 323, 504, 504, 506

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High Courts14 Sept 1976

State of Gujarat Vs Babusing Fatesing

Gujarat High Court · (1977) 18 GLR 365

Criminal Procedure Code, 1973 (CrPC) — Section 377Motor Vehicles Act, 1988 — Section 112, 112, 116, 116Penal Code, 1860 (IPC) — Section 279, 279, 304A, 304A

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High Courts08 Sept 1976

Golden Tobacco Co. Ltd., Bombay Vs Union of India and Another

Gujarat High Court · (1977) 1 ELT 113

Central Excises and Salt Act, 1944 — Section 3, 3(1), 4, 4A

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High Courts31 Aug 1976

Hajuben Suleman and Another Vs Ibrahim Gandabhai and Another

Gujarat High Court · (1977) 18 GLR 133

Criminal Procedure Code, 1973 (CrPC) — Section 127(3), 127(3) , 127(3)(b)

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High Courts30 Aug 1976

Automotive Manufactures Ltd. Vs Nanalal Panachand Vakharia and Another

Gujarat High Court · (1977) 18 GLR 788

Constitution of India, 1950 — Article 227, 227

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High Courts26 Aug 1976

Saiyed Mohammed Abdullamiya Uraizee and Others Vs The Ahmedabad Municipal Corporation, Ahmedabad and Others

Gujarat High Court · AIR 1978 Guj 82 : (1977) 18 GLR 549

Bombay Town Planning Act, 1954 — Section 32, 51, 54, 55, 81Bombay Town Planning Rules, 1956 — Rule 21(1), 21(3), 21(4), 21(8), 27

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High Courts20 Aug 1976

Alembic Chemical Works Co. Ltd. Vs State of Gujarat and Others

Gujarat High Court · (1977) 18 GLR 594

Constitution of India, 1950 — Article 227, 227

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High Courts17 Aug 1976

Maneklal Prabhudas Prajapati and Another Vs V.A. Shaikh, Mines Supervisor and Another

Gujarat High Court · (1977) 18 GLR 452

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15, 3(e)

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High Courts16 Aug 1976

European Grain and Shipping, A Company Vs Morvi Vegetable Products Ltd.

Gujarat High Court · (1979) 1 GLR 159

Arbitration (Protocol and Convention) Act, 1937 — Section 3Arbitration Act, 1940 — Section 34Arbitration Act, 1950 — Section 34

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High Courts12 Aug 1976

Deepak Nitrite Limited Vs Gujarat State Fertilizers Co. Ltd.

Gujarat High Court · (1977) 18 GLR 660

Arbitration Act, 1940 — Section 20, 41(b)Civil Procedure Code, 1908 (CPC) — Section 41(a)Constitution of India, 1950 — Article 226, 227

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High Courts12 Aug 1976

Naroda Nagar Panchayat Vs State of Gujarat and Others

Gujarat High Court · (1977) 18 GLR 814

Constitution of India, 1950 — Article 133(1)Gujarat Industrial Development Act, 1962 — Section 16, 16, 16(a)Gujarat Municipalities Act, 1963 — Section 264A, 264B, 264C, 264D, 4

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High Courts10 Aug 1976