High Courts04 Feb 1975
Umedsinh Vakmatji Jadeja and Others Vs The State of Gujarat
Gujarat High Court · AIR 1977 Guj 11 : (1975) GLR 572
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 437, 437(5)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,712 of 1,831
High Courts04 Feb 1975
Umedsinh Vakmatji Jadeja and Others Vs State of Gujarat
Gujarat High Court · (1975) 16 GLR 572
Criminal Procedure Code, 1973 (CrPC) — Section 167, 167, 167(2), 167(2)(a), 437Penal Code, 1860 (IPC) — Section 307
High Courts03 Feb 1975
National Cloth Printing Works, Ahmedabad and Another Vs The Union of India and Others
Gujarat High Court · (1987) 29 ELT 884
High Courts03 Feb 1975
Saiyad Mahiyuddin @ Lyakathussain Saiyedhusaein Vs State of Gujarat and Another
Gujarat High Court · (1976) 17 GLR 1177
Citizenship Act, 1955 — Section 9(2), 9(2)Constitution of India, 1950 — Article 5, 7
High Courts29 Jan 1975
Chandan Metal Products (Pvt.) Limited Vs Engineering Kamdar Union, Baroda and Another
Gujarat High Court · (1976) GLR 849 : (1977) 2 LLJ 27
Constitution of India, 1950 — Article 133(1), 226Industrial Disputes Act, 1947 — Section 10(1), 10(5)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 9(1)
High Courts23 Jan 1975
New India Industries Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1977) 108 ITR 181
Evidence Act, 1872 — Section 92(4)Income Tax Act, 1961 — Section 18, 2(5), 2(8), 4
High Courts23 Jan 1975
Vilas Vasantrai Shastri Vs Vasantrai Vishnu Shastri and Others
Gujarat High Court · AIR 1976 Guj 17 : (1976) 1 GLR 158
High Courts22 Jan 1975
Babulal Chhotalal Sharma Vs The State of Gujarat
Gujarat High Court · (1976) CriLJ 565 : (1975) GLR 699
Criminal Procedure Code, 1973 (CrPC) — Section 228, 380, 428, 484
High Courts13 Jan 1975
Natverlal Prabhashanker Trivedi and Another Vs Secretary to the Government of Gujarat
Gujarat High Court · (1976) 17 GLR 102
Constitution of India, 1950 — Article 14, 14, 16, 16
High Courts10 Jan 1975
Purani Dhirajlal Amritlal Vs Mehta Sankleshwar Aditram and Another
Gujarat High Court · AIR 1976 Guj 180 : (1976) GLR 67
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Easements Act, 1882 — Section 15, 4
High Courts10 Jan 1975
State of Gujarat Vs Vora Jayantilal Chhotalal and Others
Gujarat High Court · (1975) 16 GLR 661
Penal Code, 1860 (IPC) — Section 120B, 120B, 408, 408, 409
High Courts10 Jan 1975
Ajam Mohammad Hatia and Another Vs Yusuf Mohammad Bharucha and Others
Gujarat High Court · AIR 1976 Guj 132 : (1976) GLR 56
Bombay Public Trusts Act, 1950 — Section 47, 47(1)
High Courts10 Jan 1975
Tajmohamad Hussainkhan Pathan Vs V.J. Raghuvanshi
Gujarat High Court · (1976) 17 GLR 231
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88, 88(1)(a), 88(1)(a)Criminal Procedure Code, 1973 (CrPC) — Section 561A
High Courts09 Jan 1975
B.L. Shukla and Another Vs Fatmabai Ismail
Gujarat High Court · AIR 1976 Guj 29
Civil Procedure Code, 1908 (CPC) — Section 80
High Courts24 Dec 1974
Rampuri Kalupuri Swami and Another Vs Nathalal Ishwarbhai Hargovanbhai Shah
Gujarat High Court · AIR 1976 Guj 53 : (1976) 17 GLR 81
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts21 Dec 1974
Chimanlal Ambalal Vs Hasmukhlal and Another
Gujarat High Court · AIR 1976 Guj 60 : (1976) GLR 40
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(2)
High Courts20 Dec 1974
Narandas Bapalal Dandwala Vs The Land Acquisition Officer
Gujarat High Court · AIR 1976 Guj 142 : (1976) GLR 15
Land Acquisition Act, 1894 — Section 23
High Courts19 Dec 1974
Raju V.B. Vs Chief Electoral Officer, State of Gujarat and Another
Gujarat High Court · AIR 1976 Guj 66
Constitution of India, 1950 — Article 14, 15(4), 324, 327, 328Representation of the People Act, 1951 — Section 158, 33, 34, 35(1), 36
High Courts18 Dec 1974
Balkrishna Rechhodlal Shah and Others Vs Assistant Collector of Central Excise and Others
Gujarat High Court · (1991) ECR 311 : (1979) 4 ELT 377
High Courts16 Dec 1974
Tulsidas Narsidas Vs Special Land Acquisition Officer, Ahmedabad
Gujarat High Court · AIR 1976 Guj 145
Bombay Court Fees Act, 1959 — Section 43(1)Civil Procedure Code, 1908 (CPC) — Section 151