COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,697 of 1,831

High Courts07 Dec 1976

Purshottam S. Israni Vs H.M. Singh Regional Director (Food) and Others

Gujarat High Court · (1978) 19 GLR 1

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 34, 34(1)Constitution of India, 1950 — Article 226

High Courts03 Dec 1976

Omkar Engineering Works Vs Superintendent of Central Excise

Gujarat High Court · (1992) 37 ECC 31

Constitution of India, 1950 — Article 226

High Courts29 Nov 1976

Mochi Narsinhbhai Gandabhai Vs Shah Motilal Himatlal

Gujarat High Court · (1977) 18 GLR 542

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b)Transfer of Property Act, 1882 — Section 106, 116

High Courts26 Nov 1976

Abdul Latif Idubhai Vs State of Gujarat and Another

Gujarat High Court · (1978) 19 GLR 54

Land Acquisition Act, 1894 — Section 4(1)

High Courts26 Nov 1976

Nandanvan Co-Operative Housing Society Ltd. Vs The Ahmedabad Municipal Corporation

Gujarat High Court · (1978) 19 GLR 189

Bombay Provincial Municipal Corporations Act, 1949 — Section 139, 139

High Courts24 Nov 1976

Hasmukh Engineering Works and Another Vs Babubhai Chhotalal Amin and Another

Gujarat High Court · (1978) 19 GLR 172

Provincial Insolvency Act, 1920 — Section 19(1), 19(1), 19(2), 19(2)

High Courts23 Nov 1976

Mangaldas Pitamberdas Rana Vs Nalinkumar Mugallal Jayaswal

Gujarat High Court · (1977) 18 GLR 508

Transfer of Property Act, 1882 — Section 106, 106

High Courts23 Nov 1976

Sheru @ Shehra Gustadji Vs Gustadji Ukkadji Kadodwala

Gujarat High Court · (1977) 18 GLR 777

Criminal Procedure Code, 1973 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 13(1 A), 13(1A)Parsi Marriage and Divorce Act, 1936 — Section 32, 32(h), 32(h)

High Courts20 Nov 1976

Anjar Municipality Vs Ruparel Dharamshi Naranjl

Gujarat High Court · (1978) 19 GLR 58

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Gujarat Municipalities Act, 1963 — Section 81, 81

High Courts19 Nov 1976

Hiraben Vs Pragjibhai Shankerbhai, by his heir and Others

Gujarat High Court · (1978) 19 GLR 24

Bombay General clauses Act, 1904 — Section 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 70, 70(b), 85A, 85A

High Courts18 Nov 1976

Prakash Surya Vs Rasiklal Ishverlal Mehta

Gujarat High Court · (1977) 18 GLR 1024

Bombay Rent Act, 1947 — Section 12Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(b)Transfer of Property Act, 1882 — Section 106

High Courts18 Nov 1976Allowed

Swishflo Private Limited Vs N.R. Jadav

Gujarat High Court · (1979) 4 ELT 153

Central Excise Rules, 1944 — Rule 8

High Courts16 Nov 1976

Rami Dahyabhai Somabhai Vs Rami Jagjivan Motibhai and Others

Gujarat High Court · (1978) 19 GLR 737

Registration Act, 1908 — Section 18Transfer of Property Act, 1882 — Section 52, 52

High Courts12 Nov 1976

Patel Chandubhai Bhailalbhai Vs Kheagarbhai Jeramji Purohit

Gujarat High Court · AIR 1977 Guj 104 : (1977) GLR 587

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Civil Procedure Code, 1908 (CPC) — Section 35

High Courts05 Nov 1976Dismissed

Executive Engineer, Kadana Dam and Another Vs Phebiben and Others

Gujarat High Court · (1976) 11 GUJ CK 0013

Railways Act, 1890 — Section 3Workmens Compensation Act, 1923 — Section 12, 2, 2(1), 2(2), 30

High Courts04 Nov 1976

Sankalchand Himatlal Sheth Vs Union of India (UOI) and Another

Gujarat High Court · (1976) 17 GLR 1017

Constitution of India, 1950 — Article 222, 222, 222(1)

High Courts21 Oct 1976

Hundraj Chhangomal and Co. Vs Union of India (UOI)

Gujarat High Court · (1978) 19 GLR 34

Evidence Act, 1872 — Section 114(g)Railways Act, 1961 — Section 74, 76Railways Act, 1989 — Section 73, 74, 76, 77C

High Courts21 Oct 1976

Miya Mohamed Abdulkarim Jariwala and Another Vs Collector of Surat and Others

Gujarat High Court · (1977) 18 GLR 488

Bombay Land Revenue Code, 1879 — Section 38Bombay Public Trusts Act, 1950 — Section 18, 18, 72Civil Procedure Code, 1908 (CPC) — Section 100

High Courts19 Oct 1976

Dayalal Gangaram Vs Bhimani Bhupatrai Chunilal and Another

Gujarat High Court · AIR 1977 Guj 68 : (1977) 18 GLR 349

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Gujarat Education Cess Act, 1962 — Section 19(1), 19(3), 20, 21, 7

High Courts18 Oct 1976

Bhailalbhai Govindbhai Vs Bai Nanduba

Gujarat High Court · (1977) 18 GLR 901

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32(1B)