High Courts06 Nov 1979
Surendraprasad Jayshanker Vs The State of Gujarat
Gujarat High Court · (1980) CriLJ 1016 : (1979) 2 GLR 459
Criminal Procedure Code, 1973 (CrPC) — Section 313
COURT ARCHIVE
Gujarat High Court judgments
35,350 judgments · page 1,621 of 1,768
High Courts06 Nov 1979
Govind Krishna Abhyankar Vs Kamalakar Vishnu Ganpule
Gujarat High Court · (1979) 2 GLR 517
Bombay Public Trusts Act, 1950 — Section 50, 50, 51, 51Civil Procedure Code, 1908 (CPC) — Section 115, 92
High Courts06 Nov 1979
Subhash Industries and Others Vs Bhagwandas Ratanji Panchal
Gujarat High Court · AIR 1980 Guj 149 : (1979) 2 GLR 338
Arbitration Act, 1940 — Section 34
High Courts01 Nov 1979
Saurashtra Paints Pvt. Ltd. Vs Ahmedabad Muni. Corpo.
Gujarat High Court · (1979) 2 GLR 461
Bombay Provincial Municipal Corporations Act, 1949 — Section 141Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66
High Courts17 Oct 1979
Gulamrasool Sarfuddin Malek and Others Vs Dulhanbibi and Others
Gujarat High Court · AIR 1980 Guj 110
Partition Act, 1893 — Section 4
High Courts16 Oct 1979
Union of India Vs Tolaram Hariram and Another
Gujarat High Court · (1981) ACJ 207 : AIR 1980 Guj 172 : (1979) 2 GLR 371
Railways Act, 1890 — Section 74, 76
High Courts15 Oct 1979
Commissioner of Income Tax Vs Lallubhai Jogibhai Patel
Gujarat High Court · (1979) 10 GUJ CK 0012
Income Tax Act, 1961 — Section 256(2), 271(1), 66(2), 69
High Courts15 Oct 1979
Chelabhai Nathabhai Patel Vs State of Gujarat and Others
Gujarat High Court · (1979) 2 GLR 452
Gujarat Agricultural Produce Markets Act, 1963 — Section 11(1)(iii), 48
High Courts12 Oct 1979
Ibrahim A. Bhikhi Vs Addl. Development Commissioner and Another
Gujarat High Court · (1979) 2 GLR 426
Gujarat Panchayats Act, 1961 — Section 25(2), 25(i)(i)
High Courts12 Oct 1979
Virendra Dwarkadas Mehta Vs Rajkamlal Foundry and Others
Gujarat High Court · (1979) 2 GLR 348
Bombay Rent Act, 1947 — Section 13(1)(g)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(i), 29(2)
High Courts10 Oct 1979
Agricultural Produce Market Committee and Another Vs Election Officer and District Registrar of Co-Op Societies and Others
Gujarat High Court · (1979) 2 GLR 267
Gujarat Agricultural Produce Markets Act, 1963 — Section 4, 4, 59(2), 59(2), 9, 9Gujarat Agricultural Produce Markets Rules, 1965 — Rule 2(2)
High Courts09 Oct 1979
Saurashtra Cement and Chemical Industries Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (1979) 2 GLR 368
Constitution of India, 1950 — Article 226, 226
High Courts05 Oct 1979
Patel Kantilal Gordhanbhai Vs Somabhai Parshottam Prajapati
Gujarat High Court · (1980) 21 GLR 430
Bombay Rent Act, 1947 — Section 28(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28(1)Civil Procedure Code, 1908 (CPC) — Section 37
High Courts05 Oct 1979
The Rajasthan Golden Transport Co. P. Ltd. Vs The United India Fire and General Insurance Co. Ltd. and Another
Gujarat High Court · AIR 1980 Guj 184 : (1979) 2 GLR 283
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 28, 69
High Courts04 Oct 1979
Patel Bhagwanbhai Narottamdas and Others Vs Authorised Officer, of the District Registrar of Co. Op. Societies and Others
Gujarat High Court · (1979) 2 GLR 406
Gujarat Agricultural Produce Markets Act, 1963 — Section 11(1)(i), 11(1)(i)Gujarat Agricultural Produce Markets Rules, 1965 — Rule 8, 8(1)
High Courts01 Oct 1979
Taraben Ramanlal Modi Vs Jashbhai Shankerbhai Bin Talsibhai and Others
Gujarat High Court · AIR 1980 Guj 126 : (1980) GLR 335
Civil Procedure Code, 1908 (CPC) — Section 9Gujarat Rural Debtors Relief Act, 1976 — Section 11, 12, 6(1), 6(2)
High Courts01 Oct 1979
Rajiv Ramanlal and Another Vs Ashok Mills Ltd. and Another
Gujarat High Court · (1979) 2 GLR 464
Constitution of India, 1950 — Article 19(1)(f), 19(1)(f), 31, 31(2)Labour Welfare Act, 1953 — Section 3, 6ALabour Welfare Fund (Gujarat) Rules, 1962 — Rule 3, 4
High Courts29 Sept 1979
Christi Valjibhi Gangubhai Vs Vinayak Ratanchand Jayram
Gujarat High Court · (1979) 2 GLR 414
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88B, 88B, 88BConstitution of India, 1950 — Article 226, 227Gujarat Devasthan Inams Abolition Act, 1969 — Section 19
High Courts27 Sept 1979
Cartybon Private Ltd. Vs State of Gujarat
Gujarat High Court · (1979) 2 GLR 420
Constitution of India, 1950 — Article 226, 226
High Courts27 Sept 1979
Muljibhai Hirabhai Vs Dahyabhahi Dajibhai Patel and Another
Gujarat High Court · (1979) 2 GLR 303
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227, 227