COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,710 of 1,831

High Courts15 Jul 1975

Patel Bhogilal Manordas Vs The Development Commissioner of Gujarat State and Another

Gujarat High Court · (1976) 17 GLR 724

Gujarat Panchayats Act, 1961 — Section 160, 161, 161, 51(1), 51(1)Penal Code, 1860 (IPC) — Section 114, 504

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High Courts11 Jul 1975

Bai Chandanben Jamnadas Vs I.G. Thakore and Another

Gujarat High Court · (1976) 17 GLR 348

Bombay Industrial Relations Act, 1946 — Section 42(4), 42(4)

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High Courts10 Jul 1975

Organic Chemicals Vs The State of Gujarat and Another

Gujarat High Court · AIR 1977 Guj 9 : (1976) GLR 656

Gujarat Vacant Lands in Urban Areas (Prohibition and Alienation) Act, 1972 — Section 7(3)Gujarat Vacant Lands in Urban Areas (Prohibition and Alienation) Rules, 1972 — Rule 5(1)

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High Courts07 Jul 1975

State of Gujarat Vs Manharlal Ambalal Soni

Gujarat High Court · (1976) 17 GLR 427

Customs Act, 1962 — Section 135, 135, 135(b), 135(H)Gold (Control) Act, 1968 — Section 71(1), 85, 85

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High Courts26 Jun 1975

Gulabrai Kalidas Naik and Others Vs Laxmidas Lallubhai Patel and Others

Gujarat High Court · (1975) 06 GUJ CK 0001

Companies Act, 1956 — Section 155, 397, 397(1), 398, 398(1)Foreign Exchange Regulation Act, 1973 — Section 29(1), 29(4), 47(1), 47(2)

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High Courts23 Jun 1975

Jayantilal Ratilal Thakkar Vs State of Gujarat and Others

Gujarat High Court · (1976) 17 GLR 461

Bombay Primary Education Act, 1947 — Section 2(2)

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High Courts20 Jun 1975

The State of Gujarat Vs Dhirajlal Amratlal Kansara and Another

Gujarat High Court · (1975) 16 GLR 982

Bombay General Clauses Act, 1904 — Section 19Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 11Gujarat Municipalities Act, 1963 — Section 47(1), 47(1)

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High Courts20 Jun 1975

Saurashtra Cement and Chemicals Industries Ltd. Vs State of Gujarat and Others

Gujarat High Court · (1976) 17 GLR 646

Gujarat Panchayats (Payment of Lump-sum Contribution by Factories in lieu of Taxes) Rules, 1964 — Rule 4(3), 4(3)(d)Gujarat Panchayats Act, 1961 — Section 178, 179, 179(1), 179(1)

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High Courts19 Jun 1975

Vasantlal Dhansurhlal Jariwala Vs G.N. Dike, Secretary to Govt. of Gujarat and Others

Gujarat High Court · (1976) 17 GLR 122

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11, 11(2), 14, 14, 3(1)

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High Courts07 May 1975

Mansukhlal Vs M.V. Shah, Official Liquidator, Liquidator of Hathising Mfg. Co. Ltd. (In Liquidation) and Others

Gujarat High Court · (1976) 46 CompCas 279 : (1976) GLR 592

Companies Act, 1956 — Section 391, 391(1), 391(2), 392, 392(1)

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High Courts30 Apr 1975

The Associated Cement Companies Ltd., Bombay Vs Union of India and Others

Gujarat High Court · (1975) 04 GUJ CK 0004

Central Excise Rules, 1944 — Rule 174Central Excises and Salt Act, 1944 — Section 6

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High Courts28 Apr 1975

Baroda Spg. and Wvg. Mills Co Ltd. (In Liquidation) Vs Baroda Spg. and Wvg. Mills Co-operative Credit Society Ltd. and Another

Gujarat High Court · (1976) 46 CompCas 1 : (1976) 1 GLR 555

Companies Act, 1956 — Section 456, 511, 530Payment of Wages Act, 1936 — Section 2, 24, 3, 7, 7(2)

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High Courts22 Apr 1975

Madhuben Mahendra Goswami Vs Mahendra Amrutgargoswamt

Gujarat High Court · (1976) 17 GLR 422

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6, 151Hindu Marriage Act, 1955 — Section 21, 24

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High Courts18 Apr 1975

Rasiklal Chandulal Shah Vs The New Shorrock Spinning and Manufacturing Co. Ltd.

Gujarat High Court · (1976) 17 GLR 749

Bombay Industrial Relations Act, 1946 — Section 2(13)(ii), 42(2), 42(2), 78(1)A(a)(iii), 78(1)A(a)(iii)

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High Courts16 Apr 1975

Machi Bhikhabhai Kilabhai Vs Machiparsottambhai Somabhai and Others

Gujarat High Court · (1976) 17 GLR 405

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(b), 70(b)

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High Courts16 Apr 1975

Patel Gordhanbhai Garbadbhai Vs Patel Bhagwandas Sanabhai and Another

Gujarat High Court · (1976) 17 GLR 326

Bombay Revenue Tribunal Act, 1957 — Section 17(1), 17(1)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 31Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1

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High Courts07 Apr 1975