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Gujarat High Court judgments, 1980

294 judgments · page 10 of 15

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High Courts30 Apr 1980

Rajgor Revashanker Kunverji Vs Rajor Jashubai and Another

Gujarat High Court · (1980) 2 GLR 322

Hindu Succession Act, 1956 — Section 14(1), 14(1), 6
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High Courts28 Apr 1980

Maniar Narottamdas Dharamshi Vs Barjatya Traders

Gujarat High Court · (1980) 2 GLR 89

Contract Act, 1872 — Section 56Essential Commodities Act, 1955 — Section 3Imports and Exports (Control) Act, 1947 — Section 5
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High Courts25 Apr 1980

Pandit Gangaram Raghunandan Bhaiya Vs Patel Motibhai Ramdas

Gujarat High Court · (1981) 22 GLR 254

Transfer of Property Act, 1882 — Section 106, 114, 114
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High Courts25 Apr 1980

Nanalal Navalnathji Yogi Vs Collector of Bulsar and Others

Gujarat High Court · AIR 1981 Guj 87 : (1980) 2 GLR 333

Constitution of India, 1950 — Article 301, 302, 304, 362Essential Commodities Act, 1955 — Section 3(1), 3(6), 5
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High Courts25 Apr 1980

Patel Shambubhai Motidas and Others Vs Khodabhai Shivdas and Others

Gujarat High Court · AIR 1981 Guj 80 : (1980) 2 GLR 63

Bombay Agricultural Debtors Relief Act, 1947 — Section 38Limitation Act, 1908 — Article 182
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High Courts24 Apr 1980

Modern Bobbin Co. Private Ltd. and Others Vs The Billimora Municipality and Another

Gujarat High Court · AIR 1981 Guj 75 : (1981) GLR 642

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 8, 9, 9A, 9B, 9CGujarat Municipalities Act, 1963 — Section 99(1)
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High Courts24 Apr 1980

Gaskets and Radiators Private Limited Vs The Union of India (UOI)

Gujarat High Court · (1980) CENCUS 445

Central Excise Rules, 1944 — Rule 11, 173JCentral Excises and Salt Act, 1944 — Section 37, 40(2)Civil Procedure Code, 1908 (CPC) — Section 80
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High Courts24 Apr 1980

Bomin Private Limited Vs Union of India and Others

Gujarat High Court · (1981) 8 ELT 18 : (1980) 2 GLR 121

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 4, 4(4)
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High Courts23 Apr 1980

Smt. R.A. Pathan Vs Director of Technical Education and Others

Gujarat High Court · (1981) 22 GLR 289

Constitution of India, 1950 — Article 26Divorce Act, 1869 — Section 10Government of India Act, 1935 — Section 243
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High Courts23 Apr 1980

Dr. D.N. Chatterji Vs State of Gujarat and Another

Gujarat High Court · (1980) 2 GLR 108

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13Constitution of India, 1950 — Article 14, 16, 36, 36
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High Courts21 Apr 1980

Shri Vallabh Glass Works Limited and Another Vs Union of India (UOI) and Others

Gujarat High Court · (1981) ECR 73D

Central Excises and Salt Act, 1944 — Section 2(f), 4(4)(d), 4(4)(d)Constitution of India, 1950 — Article 133(1), 133(1)
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High Courts20 Apr 1980

Mahijibhai Lakhabhai Vs State of Gujarat

Gujarat High Court · (1980) 2 GLR 159

Bombay Prohibition Act, 1949 — Section 66(1)(b), 66(1)(b) , 85(1)(3)
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High Courts18 Apr 1980

State of Gujarat Vs Bhiya Husein Koreja

Gujarat High Court · (1980) 2 GLR 34

Motor Vehicles Act, 1988 — Section 112, 112, 116, 116Penal Code, 1860 (IPC) — Section 279, 279, 304A, 304A, 337
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High Courts18 Apr 1980

Krishnalal Maganlal Vyas Vs Ganeshbharthi Jasvant Bharthi and Others

Gujarat High Court · (1981) 22 GLR 500

Criminal Procedure Code, 1973 (CrPC) — Section 250(2), 250(2)
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High Courts18 Apr 1980

Union of India (UOI) and Others Vs N.P. Sumra and Others

Gujarat High Court · (1980) 2 GLR 140

Constitution of India, 1950 — Article 309Telegraphists (Recruitment and Training) Rules, 1965 — Rule 16, 17(i), 18, 19
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High Courts17 Apr 1980

Smt. Ramaben Santoshkumar Mangatani Vs Dist. Panchayat Kutch-Bhuj and Another

Gujarat High Court · (1980) 2 GLR 71

Constitution of India, 1950 — Article 14, 311, 311
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High Courts17 Apr 1980

Chandrakant Chhotalal Gandhi and Others Vs State of Gujarat and Another

Gujarat High Court · (1980) 2 GLR 132

Land Acquisition Act, 1894 — Section 4, 4, 48, 48, 6
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High Courts17 Apr 1980

Trustees of Bai Smarth Jain Shvetambar Murtipujak Gyanoddhaya Trust and Others Vs State of Gujarat and Another

Gujarat High Court · AIR 1981 Guj 107

Land Acquisition Act, 1894 — Section 16, 17, 36, 48, 48(1)
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High Courts16 Apr 1980

Soni Bhailal Damji Vs Hiralal Lakhamshi

Gujarat High Court · AIR 1981 Guj 120 : (1981) GLR 473

Transfer of Property Act, 1882 — Section 59, 60
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High Courts16 Apr 1980Allowed

The Associated Cement Companies Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (1981) 1 ECR 419D : (1980) 6 ELT 712

Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 6
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