High Courts27 Jan 1977
Zabuben Deuji and Another etc. Vs Mansukhlal Bhagvandas etc.
Gujarat High Court · AIR 1978 Guj 36 : (1977) GLR 840
Bombay Agricultural Debtors Relief Act, 1947 — Section 2 , 38(3)Limitation Act, 1908 — Article 181 , 182
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,696 of 1,831
High Courts24 Jan 1977
The Gandhi Park Co-operative Housing Society Ltd. Vs The State of Gujarat and Others
Gujarat High Court · AIR 1977 Guj 75 : (1977) 18 GLR 700
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 63, 64
High Courts21 Jan 1977
Ambalal Purshottamdas Kachhia Vs Chimanbhai Shivabhai @ Bhagwandas
Gujarat High Court · (1978) 19 GLR 243
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 16, 18, 18Limitation Act, 1908 — Article 7
High Courts19 Jan 1977
Indian Oil and Produce Exporters'' Association Vs Velji Shamji and Co. and Others
Gujarat High Court · (1977) 18 GLR 1009
Companies Act, 1956 — Section 3, 391, 466, 481, 559
High Courts18 Jan 1977
Umarmiya Bavamiya Vs Bai Monghi and Another
Gujarat High Court · AIR 1977 Guj 100 : (1977) 18 GLR 711
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31(4)
High Courts12 Jan 1977
Vrajlal Jagjivandas Pandya Vs Jaswantlal Shivlal and Another
Gujarat High Court · AIR 1977 Guj 131
Civil Procedure Code, 1908 (CPC) — Section 60Gujarat Co-operative Societies Act, 1961 — Section 30, 32, 48
High Courts11 Jan 1977
H.J. Raval and Others Vs Shashikant Amarsinbhai Ajmera and Others
Gujarat High Court · (1977) CriLJ 1525 : (1977) GLR 703
Prevention of Food Adulteration Act, 1954 — Section 10, 14, 16, 19, 2
High Courts10 Jan 1977
The Bhor Industries Ltd. Vs State of Gujarat and Others
Gujarat High Court · (1978) 19 GLR 65
Bombay Borough Municipal Act, 1925 — Section 58(j), 61(l)(n)Bombay Provincial Municipal Corporations Act, 1949 — Section 127(1), 127(2), 3(2), 3(3), 3(3)Gujarat Panchayats Act, 1961 — Section 9(2)
High Courts10 Jan 1977
Patel Panubhai Shanabhai Vs The Gujarat Revenue Tribunal and Another
Gujarat High Court · AIR 1977 Guj 102 : (1977) GLR 758
Gujarat Agricultural Lands Ceiling Act, 1960 — Section 6, 6(1), 6(2)
High Courts24 Dec 1976
In Re: Bhavnagar Vegetable Products Ltd.
Gujarat High Court · (1977) 47 CompCas 775 : (1977) 18 GLR 889
Companies Act, 1956 — Section 215, 215
High Courts24 Dec 1976
Official Liquidator, Bhavnagar Vegetable Products, Ltd. Vs Its Directors
Gujarat High Court · (1976) 12 GUJ CK 0001
Companies Act, 1956 — Section 166, 2(30), 209, 209A, 210(1)
High Courts23 Dec 1976
Shakurmiya Imammiya Shaikh and Others Vs Minor Surendra Singh Rup Singh and Others
Gujarat High Court · (1978) ACJ 130
Constitution of India, 1950 — Article 133(1)
High Courts23 Dec 1976
Velji Shamji and Co. Vs Official Liquidator, Bhavnagar Vegetable Products Ltd.
Gujarat High Court · (1977) GLR 889
Companies Act, 1956 — Section 25, 391(2), 456, 457(1)
High Courts23 Dec 1976
Sumatilal Sarabhai (for self and as heir of deceased appellant No. 2) Vs Smt. Manorama Jayantilal Shah (since deceased by her heir.)
Gujarat High Court · (1977) 18 GLR 512
High Courts22 Dec 1976
Chhaganbhai P. Oza Vs The Ahmedabad Jesuit Schools Society and Others
Gujarat High Court · (1978) 19 GLR 347
Constitution of India, 1950 — Article 227Gujarat Secondary Education Act, 1972 — Section 36, 36, 36(1), 36(1)(a)
High Courts21 Dec 1976Dismissed
Haji Aliyas Yakub since deceased by bis heirs Haji Abdalgani Haji Aliyas and Another Vs Ayasabai Ismail
Gujarat High Court · (1977) ACJ 355
Constitution of India, 1950 — Article 133(1), 14, 359Income Tax Act, 1922 — Section 30Workmens Compensation Act, 1923 — Section 30, 30(1), 46(1)
High Courts15 Dec 1976
Kantilal Manilal Mehta Vs Assessor and Collector Ahmedabad Municipal Corporation and Others
Gujarat High Court · (1977) 18 GLR 1037
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(5), 2(5)Electricity Act, 1910 — Section 12
High Courts14 Dec 1976
Cibatul Limited Vs Union of India (UOI) and Others
Gujarat High Court · (1979) 4 ELT 498
Central Excise Rules, 1944 — Rule 232Central Excises and Salt Act, 1944 — Section 3, 3(1), 37(20), 4
High Courts09 Dec 1976
Dalwadi Jayantilal Dahyabhai and Another Vs Manishanker Maneklal Pandya and Another
Gujarat High Court · (1978) 19 GLR 88
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Constitution of India, 1950 — Article 133
High Courts07 Dec 1976
Purshottam S. Irani Vs H.M. Singh, Regional Director, (Food) and Others
Gujarat High Court · (1978) 19 GLR 1 : (1979) 1 LLJ 108
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 34Constitution of India, 1950 — Article 226, 311