High Courts19 Aug 1975
R. Balasubramanian and Others Vs Carborandum Universal Ltd., Okha
Gujarat High Court · (1976) 1 GLR 787 : (1978) 1 LLJ 432
Industrial Disputes Act, 1947 — Section 10, 31, 33, 33(1), 33(3)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,709 of 1,831
High Courts18 Aug 1975
State of Gujarat Vs Amarsingh Chothabhai
Gujarat High Court · (1976) 17 GLR 96
Bombay Police Act, 1951 — Section 110, 110, 117, 117Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4Bombay Prohibition Act, 1949 — Section 66(1)(b), 66(1)(b) , 85(1)(3), 85(1)(3)
High Courts14 Aug 1975
Collector of Jamnagar and Another Vs Mrs. Tarabai Lalji and Others
Gujarat High Court · (1976) 17 GLR 941
Arbitration Act, 1940 — Section 16(c), 20, 20Civil Procedure Code, 1908 (CPC) — Section 151
High Courts12 Aug 1975
Rabari Hamira Hengol Vs Bai Mani Kasala and Another
Gujarat High Court · (1976) 17 GLR 729
Civil Procedure Code, 1908 (CPC) — Section 151Hindu Succession Act, 1956 — Section 14, 14(1), 14(1)Limitation Act, 1963 — Article 59, 12(2)
High Courts12 Aug 1975
J.M.A. Raju Vs Krishnamurthy Bhatt
Gujarat High Court · AIR 1976 Guj 72 : (1976) GLR 210
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 133 (1)Stamp Act, 1899 — Section 35, 36
High Courts07 Aug 1975
Navsari Cotton Silk Mills Ltd. Vs The State of Gujarat
Gujarat High Court · (1976) 37 STC 140
Central Sales Tax Act, 1956 — Section 10, 10A, 8, 8(1), 8(2)
High Courts06 Aug 1975
Chaturbhai Ashabhai Parmar Vs Motibhai Jorabhai Patel and Others
Gujarat High Court · (1976) 17 GLR 719
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32T, 88C, 88C, 88D, 88D
High Courts06 Aug 1975
The Gaekwar Mills Ltd. Vs The State of Gujarat
Gujarat High Court · (1976) 37 STC 129
Central Sales Tax Act, 1956 — Section 10, 10A, 10A(1), 8, 8(1)
High Courts05 Aug 1975
Panchmahals Steel Limited Vs Universal Steel Traders Gujarat Iron and Steel Co. Ltd. Vs Panchmahals Steel Limi
Gujarat High Court · (1976) 46 CompCas 706 : (1975) GLR 942
Companies Act, 1956 — Section 39(1), 391(1), 433, 434, 439
High Courts04 Aug 1975
Tasveer Kendra, Chauta Bridge, Surat Vs The State of Gujarat
Gujarat High Court · (1976) 37 STC 238
Sales Tax Assessment Act — Section 17
High Courts04 Aug 1975
M/S. TASVEER KENDRA, CHAUTA BRIDGE, SURAT. Vs THE STATE OF GUJARAT
Gujarat High Court · (1976) 5 CTR 52B
High Courts31 Jul 1975
Vikas Traders Vs The State of Gujarat
Gujarat High Court · (1976) 37 STC 163
Bombay Sales Tax Act, 1959 — Section 41
High Courts30 Jul 1975
Deepabhai Ranchhodbhai Vs Sdtharratllal Mangalbhal
Gujarat High Court · (1976) 17 GLR 483
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 37, 39, 84, 88C, 88C
High Courts29 Jul 1975
Amthiben Manganlal and Others Vs Supdt. Geophysicist, O.N.G.C. and Others
Gujarat High Court · (1976) 17 GLR 910
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 21Motor Vehicles Act, 1939 — Section 89(b)
High Courts25 Jul 1975
Chhaganbhai Zinabhai Patel and Others Vs Vallabhbhalvirambhal and Others
Gujarat High Court · (1976) 17 GLR 464
Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 31, 35, 35Bombay Tenancy and Agricultural Lands Act, 1948 — Section 64
High Courts24 Jul 1975
Lalji Purshottam Vs Thacker Madhavji Meghaji
Gujarat High Court · AIR 1976 Guj 161 : (1976) GLR 497
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 12Transfer of Property Act, 1882 — Section 60, 76
High Courts22 Jul 1975
Rajabhai Ranmal Mori and Others Vs Members of the Managing Committee of Shri Una Taluka Sahakari Kharid Vechan Sangh Ltd. and Others
Gujarat High Court · (1976) 17 GLR 583
Gujarat Co-operative Societies Act, 1961 — Section 28(7), 74Industrial Disputes Act, 1947 — Section 10(1)(d)
High Courts18 Jul 1975
Karim Abdulla Vs Heirs of Deceased Bai Hoorbai Jama and Others
Gujarat High Court · (1975) 16 GLR 835
Civil Procedure Code, 1908 (CPC) — Section 115, 115Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts18 Jul 1975Dismissed
Alembic Chemical Works Co., Ltd. Vs Union of India (UOI) and Others
Gujarat High Court · (1979) 4 ELT 258 : (1976) 1 GLR 452
Central Excise Rules, 1944 — Rule 52, 52A, 8, 8(1), 9Central Excises and Salt Act, 1944 — Section 2, 3, 3(1), 37(2), 37(8)
High Courts18 Jul 1975
D.S. Solanki, Asst. Collector of Custom Vs Bai Pali
Gujarat High Court · (1976) 17 GLR 92
Customs Act, 1962 — Section 135Gold (control) Act, 1968 — Section 85Probation of Offenders Act, 1958 — Section 4(1)