High Courts01 Feb 1978
Ambalal Vallavbhai Patel Vs Mangalbhai Dhulabhai Bhoi
Gujarat High Court · AIR 1978 Guj 208 : (1978) 19 GLR 799
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 4Evidence Act, 1872 — Section 114
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,689 of 1,831
High Courts31 Jan 1978
Rameshchandra Ramanbhai Patel and Another Vs Collector and Others
Gujarat High Court · (1979) 1 GLR 191
Gujarat Municipalities Act, 1963 — Section 7, 7, 7(1), 7(1), 7(2)Gujarat Municipalities Election Rules, 1964 — Rule 7Gujarat Panchayats Act, 1961 — Section 20(4)
High Courts27 Jan 1978
State of Gujarat Vs Jesinghbhai Chhitabhai and Another
Gujarat High Court · AIR 1979 Guj 119
Maharashtra Land Revenue Code, 1966 — Section 63, 64
High Courts25 Jan 1978
Commissioner of Income Tax, Gujarat -I Vs Navnitlal Sakarlal
Gujarat High Court · (1978) 7 CTR 258 : (1980) 125 ITR 67
Income Tax Act, 1961 — Section 159, 168, 168(3), 2(29)Wealth Tax Act, 1957 — Section 19A
High Courts24 Jan 1978
State Bank Viram Co-op. Housing So. Vs Pankaj and Co. and Another
Gujarat High Court · (1979) 1 GLR 118
Arbitration Act, 1940 — Section 17, 17, 39, 39Bombay Court Fees Act, 1959 — Article 13Displaced persons (Debts Adjustment) Act, 1951 — Section 40
High Courts23 Jan 1978
Kanubhai Sankalchand Patel Vs Nayankunj Co-operative Housing Society Ltd., Ahmedabad and Others
Gujarat High Court · AIR 1978 Guj 140 : (1978) 19 GLR 920
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 19, 19(1), 42, 5(3)
High Courts16 Jan 1978
Shivkor Motasing Vs Ramnaresh Munsising and Others
Gujarat High Court · AIR 1978 Guj 115 : (1978) GLR 713
High Courts24 Dec 1977
United India Fire and General Insurance Co. Ltd. Vs Bai Shanta and Others
Gujarat High Court · (1977) 12 GUJ CK 0006
High Courts23 Dec 1977
The Commissioner of Income Tax, Gujarat, Ahmedabad Vs Kamalini Khatau
Gujarat High Court · AIR 1978 Guj 162 : (1978) 112 ITR 652
Income Tax Act, 1961 — Section 159, 160, 161, 162, 163
High Courts21 Dec 1977
Jitendra Jayantilal Joshi Vs State of Gujarat and Others
Gujarat High Court · (1978) 19 GLR 906
Gujarat Civil Services (Conduct) Rules, 1971 — Rule 6
High Courts20 Dec 1977
Chauhan Rajendrasinhji Takhatsinhji Vs The State of Gujarat and Others
Gujarat High Court · AIR 1978 Guj 126 : (1978) GLR 785
Gujarat Panchayats (Amendment) Act, 1962 — Section 24(2Gujarat Taluka and District Panchayats Election Rules, 1975 — Rule 2(2)
High Courts12 Dec 1977
Jethalal Lallubhai Vs Baroda Muni. Corporation and Another
Gujarat High Court · (1978) 19 GLR 448
Prevention of Food Adulteration Act, 1954 — Section 7(i)Prevention of Food Adulteration Rules, 1955 — Rule 16
High Courts12 Dec 1977
Ibrahim Haji Musa Haji Rasul Samol Vs Sugrabibi
Gujarat High Court · (1978) 19 GLR 1136
Criminal Procedure Code, 1973 (CrPC) — Section 145, 145
High Courts08 Dec 1977
Kherunissa Allibhai Vs Commissioner of Income Tax
Gujarat High Court · (1978) 19 GLR 234 : (1978) 113 ITR 443
Income Tax Act, 1961 — Section 264(4), 273A
High Courts07 Dec 1977
Bhikhalal Bhovan Vs Sunni Vora Noormamad Abdul Karim and Others
Gujarat High Court · AIR 1978 Guj 149 : (1978) GLR 248
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2)Gujarat Education Cess Act, 1962 — Section 19(1)
High Courts07 Dec 1977
Ahmedabad Advance Mills Co. Ltd. Vs Sundarbhai Budhabhai
Gujarat High Court · (1978) 1 LLJ 460
Bombay Industrial Relations Act, 1946 — Section 35, 35(1), 84
High Courts06 Dec 1977
Ashvinkumar Narmadashanker Dave Vs Krishnachandra Narmadashanker Dave and Others
Gujarat High Court · (1978) 19 GLR 892
Bombay Court Fees Act, 1959 — Section 4Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 11, Order 7 Rule 11(b), Order 7 Rule 11(c), Order 7 Rule 13
High Courts02 Dec 1977
Narmadashanker Makanji Raval Vs Niranjan Ambalal Thakore and Others
Gujarat High Court · (1978) 19 GLR 843
Bombay Provincial Municipal Corporations Act, 1949 — Section 10(1)(f), 10(1)(f), 10(2)(b)(ii)Constitution of India, 1950 — Article 133
High Courts02 Dec 1977
Z.A. Chinwala Vs Minoo Jal Pardiwala and Another
Gujarat High Court · (1978) 19 GLR 626
Bombay Stamp Act, 1958 — Section 2(c)(ii), 2(c)(ii), 37
High Courts02 Dec 1977
Shamabhai Mathurbhai Patel Vs M.A. Panchal and Another
Gujarat High Court · (1979) 1 GLR 20
Bombay Provincial Municipal Corporations Act, 1949 — Section 481(1)(h)(i), 481(1)(h)(i)Criminal Procedure Code, 1973 (CrPC) — Section 196, 197