COURT ARCHIVE

Gujarat High Court judgments, 1976

162 judgments · page 4 of 9

High Courts05 Aug 1976

Textile Labour Association, Ahmedabad Vs Ashok Mills Ltd., Ahmedabad

Gujarat High Court · (1977) 34 FLR 244 : (1977) 18 GLR 241 : (1978) 1 LLJ 235

Bombay Industrial Relations Act, 1946 — Section 106(2), 3(39), 42, 78(1)(A), 79(4)Factories Act, 1948 — Section 106, 6 , 7(1)Industrial Disputes Act, 1947 — Section 33C

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High Courts04 Aug 1976

State of Gujarat Vs Vinay Vithaldas Shah

Gujarat High Court · (1977) 18 GLR 475

Drugs and Cosmetics Act, 1940 — Section 18(a)(ii), 18(a)(iia), 18(c), 18(c), 27, 27

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High Courts04 Aug 1976

Dungarlal Harichand Vs State of Gujarat and Others

Gujarat High Court · AIR 1977 Guj 23 : (1976) GLR 1152

Bombay Town Planning Act, 1954 — Section 32, 51, 51(3)Bombay Town Planning Rules, 1955 — Rule 21, 21(1), 21(3)Constitution of India, 1950 — Article 226

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High Courts03 Aug 1976

Asian Steel and Metals (P.) Ltd. Vs Pari Maganlal Hiralal and Another

Gujarat High Court · (1977) 18 GLR 606

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 4Limitation Act, 1963 — Article 123, 123, 5

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High Courts03 Aug 1976

Kiritkumar Mohanlal Shah Vs State of Gujarat and Others

Gujarat High Court · (1977) 18 GLR 218

Penal Code, 1860 (IPC) — Section 379, 379, 420, 420, 425

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High Courts30 Jul 1976

Devji Meghji Gangar and Others Vs Lalmiya Mosammiya (since deceased by his heirs and Legal representatives) and Another

Gujarat High Court · (1977) 18 GLR 515

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(2), 63, 63

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High Courts30 Jul 1976

Patel Parshotamdas Chaturdas Vs Union of India

Gujarat High Court · (1976) 07 GUJ CK 0006

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High Courts23 Jul 1976

Union of India (UOI) Vs Kanchanlal Trikamlal and Others

Gujarat High Court · (1977) 18 GLR 289

Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 11, 11B, 135, 138A, 140

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High Courts21 Jul 1976

Smt. B.K. Mysorewala Vs State of Gujarat and Others

Gujarat High Court · (1977) 18 GLR 482

Constitution of India, 1950 — Article 16

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High Courts20 Jul 1976

The Mahalaxmi Pneumatic Roller Flour Mills (P.) Ltd. and Others Vs State of Gujarat and Another

Gujarat High Court · (1977) 18 GLR 796

Essential Commodities Act, 1955 — Section 3Wheat Roller Flour Mills (Licensing and Control) Order, 1957 — Clause 10(c)

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High Courts20 Jul 1976

Jadavji Devshanker (since deceased by his heirs) Vs Jiviben Lavji Rugnath

Gujarat High Court · (1977) 18 GLR 504

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 35, 47

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High Courts20 Jul 1976

Bhagawati Prasad G. Bhatt Vs State of Gujarat and Others

Gujarat High Court · (1977) 1 GLR 562 : (1978) 1 LLJ 215

Bombay Civil Services Rules, 1959 — Rule 17, 74Bombay Police Act, 1951 — Section 5Civil Defence Act, 1968 — Section 5

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High Courts15 Jul 1976

Iron Rolling Mills (Pvt.) Ltd. Vs V.C. Ghose, Assistant Collector, Central Excise, Ahmedabad

Gujarat High Court · (1976) 07 GUJ CK 0001

Central Excise Rules, 1944 — Rule 10 , 233Central Excises and Salt Act, 1944 — Section 35

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High Courts13 Jul 1976

Balubhai Amidas Khristi Vs State of Gujarat and Others

Gujarat High Court · (1978) 19 GLR 535

Arms Act, 1959 — Section 19(f)Bombay Prevention of Gambling Act, 1887 — Section 5, 5Penal Code, 1860 (IPC) — Section 324, 326

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High Courts09 Jul 1976Allowed

Sim Maneklal Industries Ltd. Vs V.K. Jain

Gujarat High Court · (1979) 4 ELT 150

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High Courts08 Jul 1976

Baroda Goods Transport Service Vs The Union of India (UOI) and Another

Gujarat High Court · (1977) 18 GLR 597

Defence of India Act, 1971 — Section 6(d)Defence of India Rules, 1971 — Rule 20, 20(a)(ii)

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High Courts07 Jul 1976

S.P. Srivastav Vs State of Gujarat

Gujarat High Court · (1976) 07 GUJ CK 0010

Central Excises and Salt Act, 1944 — Section 9(2)

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High Courts05 Jul 1976

Satsangi Shishuvihar Kelavani Trust and Others Vs P.N. Patel and Others

Gujarat High Court · (1977) 18 GLR 615

Gujarat Secondary Education Act, 1972 — Section 36(1)(b), 36(1)(b) , 36(2)Gujarat University Act, 1949 — Section 51A, 52 AIndustrial Disputes Act, 1947 — Section 11A

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High Courts01 Jul 1976

Navinchandra A. Shah and Another Vs The Modasa Nagar Panchayat and Another

Gujarat High Court · (1977) 18 GLR 762

Bombay Municipal Boroughs Act, 1925 — Section 73Gujarat Gram and Nagar Panchayats (Taxes and Fees) Rules, 1964 — Rule 32

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High Courts28 Jun 1976

Commissioner of Income Tax, Gujarat-I Vs Mafatlal Chandulal and Co. Ltd and Another

Gujarat High Court · (1977) 107 ITR 489

Income Tax Act, 1961 — Section 34 , 34(3)Super Profits Tax Act, 1963 — Rule 1 , 3Wealth Tax Act, 1957 — Section 2 , 7(2)

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