High Courts03 Jul 1979
Gurdipsingh Vs Chauhan Bhupendra Kumar Udesingh and Another
Gujarat High Court · (1980) ACJ 184 : AIR 1980 Guj 44 : (1980) 1 GLR 221
Motor Vehicles Act, 1939 — Section 110B
COURT ARCHIVE
Gujarat High Court judgments, 1979
191 judgments · page 6 of 10
High Courts28 Jun 1979
Chandrakant Mohanlal Thakkar Vs Gadhada Taluka Panchayat
Gujarat High Court · (1980) 21 GLR 695
Civil Procedure Code, 1908 (CPC) — Section 100Gujarat Panchayats Act, 1961 — Section 22A, 22A , 22A(2a), 22A(2A)
High Courts28 Jun 1979
Karsban Velshi through his guardian Vs Shankeram Shivram Joshi and Others
Gujarat High Court · (1980) ACJ 527
High Courts27 Jun 1979
Jyoti Limited Baroda Vs Union of India and Another
Gujarat High Court · (1980) CENCUS 232 : (1979) 4 ELT 546 : (1980) 21 GLR 450
Constitution of India, 1950 — Article 226
High Courts27 Jun 1979
S.M. Vyas and Another Vs Sudhaben Sukethu Sutaria and Another
Gujarat High Court · (1980) ACJ 178 : AIR 1980 Guj 46 : (1980) 21 GLR 229
High Courts26 Jun 1979
Meteor Satellite Ltd. Vs Income Tax officer
Gujarat High Court · (1979) 2 TAXMAN 424
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 160, 163, 163(1)(b), 195, 200
High Courts22 Jun 1979
New India Assurance Corporation Ltd. Vs Abdul Rehman Hasanbhai and Others
Gujarat High Court · (1980) 21 GLR 677
Motor Vehicles Act, 1939 — Section 95(2)
High Courts21 Jun 1979
Meteor Satellite Ltd. Vs Income Tax Officer, Companies Circle-IX, Ahmedabad
Gujarat High Court · (1980) 121 ITR 311
Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 160, 163, 163(1), 230, 230A
High Courts20 Jun 1979
Ramanlal Amratlal Sodhan Vs Employees'' State Insurance Corporation
Gujarat High Court · (1980) 1 GLR 671
Companies Act, 1956 — Section 128, 446, 446(1)
High Courts18 Jun 1979
Dahyabhai Manchharam Bhandari and Another Vs Ratilal Maganlal
Gujarat High Court · AIR 1980 Guj 86 : (1980) 21 GLR 557
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A
High Courts18 Jun 1979
Chunilal Nathubhai Vs Abdul Razak Shaikh and Another
Gujarat High Court · AIR 1980 Guj 88 : (1980) 21 GLR 562
Limitation Act, 1963 — Article 123
High Courts11 May 1979
Harilal Chakubhai Zaveri Vs Jayantilal Kirchand Makani and Another
Gujarat High Court · AIR 1980 Guj 11 : (1979) GLR 792
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 29(2), 7
High Courts10 May 1979
Sheikh Mazmusha Salehin Sheikh Nurmohamed and Another Vs Saifuddin Mohamedbhai and Another
Gujarat High Court · (1980) 21 GLR 4
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1), 13(1)(1)
High Courts09 May 1979
Rasiklal Narmadashanker Trivedi Vs Dilipkumar Vasantbhai Kotak and Another
Gujarat High Court · (1980) 21 GLR 741
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(a), 12(3)(b), 12(3)(b)
High Courts09 May 1979
Dahiben Lakhabhai and Another Vs The Administrative Officer and Others
Gujarat High Court · (1980) 21 GLR 90
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(e), 13(1)(e), 4
High Courts07 May 1979
Bhagwati Spinning and Weaving Works Vs The Ahmedabad New Cotton Mills Co. Ltd.
Gujarat High Court · AIR 1980 Guj 21 : (1979) GLR 932
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13
High Courts04 May 1979
Bai Mani Vs Jayantilal Dahyabhai
Gujarat High Court · AIR 1979 Guj 209 : (1980) GLR 66
Hindu Marriage Act, 1955 — Section 13(1A), 23(1)
High Courts03 May 1979
Maganlal Parsottamdas Sevniwala Vs Chimanlal Dahyabhai Modi
Gujarat High Court · AIR 1980 Guj 14 : (1980) GLR 1002
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 24Easements Act, 1882 — Section 60
High Courts03 May 1979
Abdulkarim Abdulraheman Dilhiwala and Others Vs Alibhai Noormohmad Kadiwala
Gujarat High Court · (1980) 21 GLR 685
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1), 13(1)(1)
High Courts02 May 1979
Sharadchandra Sughadlal Patel and Another Vs State of Gujarat and Another
Gujarat High Court · (1980) 21 GLR 663
Bombay Court Fees Act, 1959 — Article 23Bombay Court Fees Act, 1969 — Section 4Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22