COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,699 of 1,831

High Courts16 Aug 1976

European Grain and Shipping, A Company Vs Morvi Vegetable Products Ltd.

Gujarat High Court · (1979) 1 GLR 159

Arbitration (Protocol and Convention) Act, 1937 — Section 3Arbitration Act, 1940 — Section 34Arbitration Act, 1950 — Section 34

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High Courts12 Aug 1976

Deepak Nitrite Limited Vs Gujarat State Fertilizers Co. Ltd.

Gujarat High Court · (1977) 18 GLR 660

Arbitration Act, 1940 — Section 20, 41(b)Civil Procedure Code, 1908 (CPC) — Section 41(a)Constitution of India, 1950 — Article 226, 227

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High Courts12 Aug 1976

Naroda Nagar Panchayat Vs State of Gujarat and Others

Gujarat High Court · (1977) 18 GLR 814

Constitution of India, 1950 — Article 133(1)Gujarat Industrial Development Act, 1962 — Section 16, 16, 16(a)Gujarat Municipalities Act, 1963 — Section 264A, 264B, 264C, 264D, 4

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High Courts10 Aug 1976

Union of India Vs Ahmedabad Manufacturing and Calico Printing Co. Ltd. and Another

Gujarat High Court · (1976) 08 GUJ CK 0019

Companies Act, 1956 — Section 391, 391(2), 394, 394AMonopolies and Restrictive Trade Practices Act, 1969 — Section 2, 23(1), 23(2), 23(4), 55

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High Courts10 Aug 1976

Union of India and Another Vs New Shorrock Spg. and Mfg. Co. Ltd., and Another

Gujarat High Court · (1977) 18 GLR 576

Companies Act, 1956 — Section 149(2A), 394Monopolies and Restrictive Trade Practices Act, 1969 — Section 23(1)

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High Courts10 Aug 1976

Amubibi Vs Nagri Mills Co. Ltd.

Gujarat High Court · (1976) ACJ 507 : (1977) 18 GLR 681 : (1977) 2 LLJ 510

Workmens Compensation Act, 1923 — Section 3, 30

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High Courts06 Aug 1976

State of Gujarat Vs Godhra Borough Municipality

Gujarat High Court · (1977) 18 GLR 636

Bombay District Municipal Act, 1901 — Section 164Bombay Municipal Boroughs Act, 1925 — Section 203, 203, 73, 74, 75

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High Courts06 Aug 1976

Indian Rayon Corporation Ltd. Vs Veraval Patan Joint Municipality and Another

Gujarat High Court · (1978) 19 GLR 467

Gujarat Municipalities Act, 1963 — Section 266, 266 , 4(1)(b)

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High Courts05 Aug 1976

The Textile Labour Association, Ahmedabad Vs Ashok Mills Ltd.

Gujarat High Court · AIR 1977 Guj 37 : (1977) GLR 241

Bombay Industrial Relations Act, 1946 — Section 42(1), 46(2), 46(3), 46(5), 79Constitution of India, 1950 — Article 227

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High Courts05 Aug 1976

Textile Labour Association, Ahmedabad Vs Ashok Mills Ltd., Ahmedabad

Gujarat High Court · (1977) 34 FLR 244 : (1977) 18 GLR 241 : (1978) 1 LLJ 235

Bombay Industrial Relations Act, 1946 — Section 106(2), 3(39), 42, 78(1)(A), 79(4)Factories Act, 1948 — Section 106, 6 , 7(1)Industrial Disputes Act, 1947 — Section 33C

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High Courts04 Aug 1976

State of Gujarat Vs Vinay Vithaldas Shah

Gujarat High Court · (1977) 18 GLR 475

Drugs and Cosmetics Act, 1940 — Section 18(a)(ii), 18(a)(iia), 18(c), 18(c), 27, 27

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High Courts04 Aug 1976

Dungarlal Harichand Vs State of Gujarat and Others

Gujarat High Court · AIR 1977 Guj 23 : (1976) GLR 1152

Bombay Town Planning Act, 1954 — Section 32, 51, 51(3)Bombay Town Planning Rules, 1955 — Rule 21, 21(1), 21(3)Constitution of India, 1950 — Article 226

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High Courts03 Aug 1976