COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,698 of 1,831

High Courts14 Oct 1976

Champaklal Dahyabhai Natali and Others Vs Saraswatiben and Others

Gujarat High Court · (1977) 18 GLR 186

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2)Transfer of Property Act, 1882 — Section 109

High Courts14 Oct 1976

Ramniklal Dwarkadas Modi Vs Mohanlal Laximichand and Others

Gujarat High Court · AIR 1977 Guj 15 : (1977) GLR 32

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(3), 12, 12(2), 12(3)Constitution of India, 1950 — Article 141

High Courts11 Oct 1976

Bapulal Kalidas (Since deceased by his heirs) and Others Vs Bai Kashiben

Gujarat High Court · (1977) 18 GLR 77

Transfer of Property Act, 1882 — Section 106

High Courts08 Oct 1976

Kirit Chhaganlal Gadhwi and Another Vs The Gujarat University, Ahmedabad and Another

Gujarat High Court · AIR 1977 Guj 154 : (1977) GLR 876

Bachelor of Medicine Bachelor of Surgeon, Ordinance — Ordinance 9

High Courts05 Oct 1976

The Chief Controlling Revenue Authority, Ahmedabad Vs The Nutan Mills Ltd.

Gujarat High Court · AIR 1978 Guj 1 : (1977) GLR 409

Bombay Stamp Act, 1958 — Section 19, 2(1), 31, 33, 33(1)Companies Act, 1956 — Section 125

High Courts04 Oct 1976

British India Insurance Company Ltd. Vs Minor Khagesh Devendraprasad Jani and Others

Gujarat High Court · (1977) ACJ 416

Motor Vehicles Act, 1939 — Section 2, 81, 95

High Courts01 Oct 1976

Diwanji Gandaji Jadev Vs The Kadi Municipality

Gujarat High Court · (1978) 19 GLR 10

Bombay District Municipal Act, 1901 — Section 90Bombay District Police Act, 1890 — Section 61(f)Constitution of India, 1950 — Article 19(1)(f)

High Courts30 Sept 1976

Kalidas Motiram Patel Vs Makibai Rustomji Vimadalal and Others

Gujarat High Court · (1977) 18 GLR 910

Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 7, 7(1)Constitution of India, 1950 — Article 227

High Courts28 Sept 1976

Surat Jari Vepari Mandal Vs State of Gujarat and Others

Gujarat High Court · (1977) 18 GLR 831

Factories Act, 1948 — Section 2(1)Minimum Wages Act, 1948 — Section 2(i), 2(i)

High Courts27 Sept 1976

Valubha Mahubha Vs Contractor Danubha Devubha and Others

Gujarat High Court · (1977) 18 GLR 367

Criminal Procedure Code, 1898 (CrPC) — Section 202Criminal Procedure Code, 1973 (CrPC) — Section 439, 439Penal Code, 1860 (IPC) — Section 120B

High Courts23 Sept 1976

Sayed Mohomed-Baquir and Another Vs The State of Bombay now Gujarat

Gujarat High Court · AIR 1977 Guj 62 : (1977) 18 GLR 1

Bombay Personal Inams Abolition Act, 1952 — Section 2(1), 3Civil Procedure Code, 1908 (CPC) — Section 9Gujarat Devasthan Inams Abolition Act, 1969 — Section 20

High Courts20 Sept 1976

Prabhudas Chhaganlal and Another Vs Babubhai Virabhai Miseria and Another

Gujarat High Court · (1977) CriLJ 1666 : (1977) GLR 147

COMPANIES ACT, 1956 — Section 397, 401Criminal Procedure Code, 1973 (CrPC) — Section 307, 377, 378, 386, 389Penal Code, 1860 (IPC) — Section 332, 504

High Courts14 Sept 1976

State of Gujarat Vs Keshavram Shivram Devmurari and Another

Gujarat High Court · (1977) 18 GLR 524

Penal Code, 1860 (IPC) — Section 323, 323, 504, 504, 506

High Courts14 Sept 1976

State of Gujarat Vs Babusing Fatesing

Gujarat High Court · (1977) 18 GLR 365

Criminal Procedure Code, 1973 (CrPC) — Section 377Motor Vehicles Act, 1988 — Section 112, 112, 116, 116Penal Code, 1860 (IPC) — Section 279, 279, 304A, 304A

High Courts08 Sept 1976

Golden Tobacco Co. Ltd., Bombay Vs Union of India and Another

Gujarat High Court · (1977) 1 ELT 113

Central Excises and Salt Act, 1944 — Section 3, 3(1), 4, 4A

High Courts31 Aug 1976

Hajuben Suleman and Another Vs Ibrahim Gandabhai and Another

Gujarat High Court · (1977) 18 GLR 133

Criminal Procedure Code, 1973 (CrPC) — Section 127(3), 127(3) , 127(3)(b)

High Courts30 Aug 1976

Automotive Manufactures Ltd. Vs Nanalal Panachand Vakharia and Another

Gujarat High Court · (1977) 18 GLR 788

Constitution of India, 1950 — Article 227, 227

High Courts26 Aug 1976

Saiyed Mohammed Abdullamiya Uraizee and Others Vs The Ahmedabad Municipal Corporation, Ahmedabad and Others

Gujarat High Court · AIR 1978 Guj 82 : (1977) 18 GLR 549

Bombay Town Planning Act, 1954 — Section 32, 51, 54, 55, 81Bombay Town Planning Rules, 1956 — Rule 21(1), 21(3), 21(4), 21(8), 27

High Courts20 Aug 1976

Alembic Chemical Works Co. Ltd. Vs State of Gujarat and Others

Gujarat High Court · (1977) 18 GLR 594

Constitution of India, 1950 — Article 227, 227

High Courts17 Aug 1976

Maneklal Prabhudas Prajapati and Another Vs V.A. Shaikh, Mines Supervisor and Another

Gujarat High Court · (1977) 18 GLR 452

Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 15, 3(e)