High Courts25 Mar 1975
Baroda Municipal Corporation Vs Rajababu Bapalal Haribhakti
Gujarat High Court · (1976) 17 GLR 318
Bombay Provincial Municipal Corporations Act, 1949 — Section 127, 406, 407, 407
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,711 of 1,831
High Courts25 Mar 1975
The New Swadeshi Mills of Ahmedabad Ltd. Vs S. Sen, Successor-in-Office of S.K. Rattan, Superintendent of Police and Others
Gujarat High Court · (1976) 17 GLR 382
Criminal Procedure Code, 1973 (CrPC) — Section 165, 221Penal Code, 1860 (IPC) — Section 420
High Courts25 Mar 1975
Baroda Municipal Corporation Vs J.D. Desai, Asstt. Judge and Another
Gujarat High Court · (1976) 17 GLR 308
Bombay Provincial Municipal Corporations Act, 1949 — Section 2(30), 2(49), 5(2)
High Courts21 Mar 1975
Dharamahi Polabhai Vs Ramjibhai Jivabhai and Another
Gujarat High Court · (1975) 98 ITR 85
General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 137, 137(1), 137(2), 137(5), 138
High Courts17 Mar 1975
Arun Mills Ltd. Vs Dr. Chandraprasad C. Trivedi
Gujarat High Court · (1976) 17 GLR 291
Industrial Disputes Act, 1947 — Section 2(j), 2(s), 33C(2)
High Courts12 Mar 1975
Namamal Pessumal and Others Vs State of Gujarat.
Gujarat High Court · (1975) 16 GLR 871
Criminal Procedure Code, 1973 (CrPC) — Section 484(2)(a)Penal Code, 1860 (IPC) — Section 477, 506
High Courts03 Mar 1975
Laxman Popatbhai Solanki Vs State of Gujarat and Another
Gujarat High Court · (1976) GLR 370 : (1976) 2 LLJ 208
Constitution of India, 1950 — Article 136, 19(1), 226, 227, 31(1)Prevention of Corruption Act, 1988 — Section 12A(4), 5
High Courts28 Feb 1975
Sharda Education Trust Vs State of Gujarat and Another
Gujarat High Court · (1976) 17 GLR 298
Constitution of India, 1950 — Article 19(1)(g)Gujarat Secondary Education Regulations, 1974 — Regulation 9
High Courts27 Feb 1975
Fatehsinh Madhusinh Rathod Vs N. Rama Iyer, Commissioner of Police, (Now I.G.P.)
Gujarat High Court · (1976) 17 GLR 172
Bombay Police Act, 1951 — Section 159, 160, 161(1), 161(1)Constitution of India, 1950 — Article 14, 14
High Courts27 Feb 1975
Inayatkhan Mohmed Jan Khan Vs State of Gujarat and Another
Gujarat High Court · (1976) 17 GLR 285
Bombay Public Trusts Act, 1950 — Section 70A, 70ACivil Procedure Code, 1908 (CPC) — Section 115
High Courts26 Feb 1975
State of Gujarat Vs Indravadan Harilal Mody and Others
Gujarat High Court · (1976) 17 GLR 240
Revenue Recovery Act, 1890 — Section 4
High Courts17 Feb 1975
Thacker Dungershi Parshottam and Others Vs Thacker Damji Virjl
Gujarat High Court · (1976) 17 GLR 246
Limitation Act, 1963 — Article 22, 70, 10, 30
High Courts15 Feb 1975
Sate of Gujarat Vs Patel Devjibhai Khimjibhai
Gujarat High Court · (1976) 17 GLR 196
High Courts14 Feb 1975
Gopalbhai Karamshibhai Patel and Others Vs C.M. Joshi, Dy. Secretary, Rev. Dept.
Gujarat High Court · (1976) 17 GLR 108
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 65, 66
High Courts11 Feb 1975
Maganbhai Vanarshibhai Patel Vs The State of Gujarat and Others
Gujarat High Court · AIR 1976 Guj 84 : (1975) GLR 839
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 4, 55, 6
High Courts07 Feb 1975
State of Gujarat Vs Natverlal D. Shah
Gujarat High Court · (1975) 16 GLR 768
Factories Act, 1948 — Section 92, 92
High Courts07 Feb 1975
Vallabhdas Manjibhai Dholakia and Others Vs Commissioner of Income Tax, Gujarat III and Others
Gujarat High Court · (1975) 98 ITR 403
Constitution of India, 1950 — Article 14, 19(1)Income Tax Act, 1961 — Section 132, 133, 133A, 142, 230A
High Courts06 Feb 1975
Deepak Printery Vs The Forward Stationary Mart and Others
Gujarat High Court · (1976) 17 GLR 338
Copyright Act, 1957 — Section 13, 13, 2(c)
High Courts05 Feb 1975Allowed
Metallica Products Vs Superintendent, Central Excise and Others
Gujarat High Court · (1979) 4 ELT 146
High Courts04 Feb 1975
Harilal Jeram Singala Vs Dharamsi Kanji and Others
Gujarat High Court · (1977) 18 GLR 64
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(L)Saurashtra Rent Control Act, 1951 — Section 13, 13(1), 13(1)(L)