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Gujarat High Court judgments

36,606 judgments · page 1,713 of 1,831

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High Courts12 Dec 1974

Smt. Fatmabai Abdulkadar Vs Shyamal Ghosh and Others

Gujarat High Court · (1975) 16 GLR 846

Constitution of India, 1950 — Article 359Maintenance of Internal Security Act, 1971 — Section 10, 16A, 3(1)(c)(i), 3(1)(c)(i), 8Preventive Detention Act, 1950 — Section 9
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High Courts11 Dec 1974Allowed

J.D. Patel and Another Vs Union of India (UOI) and Others

Gujarat High Court · (1978) 2 ELT 540 : (1975) GLR 1083

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High Courts10 Dec 1974

Bhagwanji Murubhai Sodha and Others Vs Hindustan Tiles and Cement Industries, Jamnagar

Gujarat High Court · (1976) GLR 835 : (1977) 2 LLJ 95

Constitution of India, 1950 — Article 133(1)
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High Courts10 Dec 1974

Bhagwanji Murubhai Sodha and Others Vs The Hidustan Tiles and Cement Industries

Gujarat High Court · (1976) 17 GLR 835

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High Courts10 Dec 1974

In Re: Hathising Manufacturing Company Ltd. (In Liquidation)

Gujarat High Court · (1976) 46 CompCas 59

Companies Act, 1956 — Section 391, 391(1), 391(2), 393, 457Industries (Development and Regulation) Act, 1951 — Section 18A, 18B(2), 18C, 18E
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High Courts06 Dec 1974Allowed

Rama Krishna Wire Works and Others Vs P.T. Pohowala Assistant Collector of Central Excise and Others

Gujarat High Court · (1978) 2 ELT 64

Constitution of India, 1950 — Article 226
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High Courts05 Dec 1974

Joshi Indulal Vallabram Vs State of Gujarat and Others

Gujarat High Court · (1975) 16 GLR 1096

Bombay Co-operative Societies Act, 1925 — Section 110(h), 110(h)Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 226
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High Courts03 Dec 1974

Vakhatsinh Somsinh Vs State of Gujarat

Gujarat High Court · (1975) 16 GLR 1034

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167, 167(2), 437, 57Penal Code, 1860 (IPC) — Section 302
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High Courts03 Dec 1974

Porbandar Nagar Palika Vs V.G. Patel Controlling Authority Under the Payment of Gratuity Act, 1972 and Others

Gujarat High Court · (1975) 16 GLR 963

Gujarat Municipalities Act, 1963 — Section 87, 87Industrial Disputes Act, 1947 — Section 2(j)
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High Courts29 Nov 1974

Govardhanbhai Somabhai Patel Vs Parshottam Urnedbhai and Another

Gujarat High Court · AIR 1976 Guj 98

Ahmedabad City Civil Court Rules, 1961 — Rule 323 , 444Civil Procedure Code, 1908 (CPC) — Order 26 Rule 12, Order 26 Rule 14, Order 3 Rule 4, 122
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High Courts27 Nov 1974

Keshavlal Pragji and Others Vs The Gujarat Revenue Tribunal and Another

Gujarat High Court · AIR 1976 Guj 146 : (1975) GLR 904

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4, 70, 74(1), 76Constitution of India, 1950 — Article 226
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High Courts25 Nov 1974

Gordhanbhai Kahandas Dalwadi Vs The Anand Municipality, Anand and Others

Gujarat High Court · AIR 1976 Guj 33 : (1975) GLR 558

Bombay Town Planning Act, 1954 — Section 18(2), 32(1)Constitution of India, 1950 — Article 226
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High Courts25 Nov 1974

Nareshchandra Chinubhai Patel Vs The State of Gujarat

Gujarat High Court · (1975) 16 GLR 892

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 18, Order 6 Rule 18, 115, 151
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High Courts22 Nov 1974

Maganbhai Zaverbhai Patel Vs Rameshbhai Bechardas Shah and Others

Gujarat High Court · AIR 1975 Guj 218 : (1975) 16 GLR 797

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 31Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 115
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High Courts21 Nov 1974

Krishna Gopal Joshi Vs Annyonya Sahayyakari Mandali Co-operative Bank Ltd. and Others

Gujarat High Court · AIR 1976 Guj 105 : (1975) GLR 1058

Banking Regulation Act, 1949 — Section 10Reserve Bank of India Act, 1934 — Section 10, 2, 9
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High Courts19 Nov 1974

P.G. Textile Mills (Pvt.) Limited, Baroda Vs Union of India and Others

Gujarat High Court · (1976) 17 GLR 18 : (1976) 1 LLJ 312

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(4), 16, 16(1), 17(1)Industrial Disputes Act, 1947 — Section 25FFIndustries (Development and Regulation) Act, 1951 — Section 15
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High Courts19 Nov 1974

P.G. Textile Mills (Pvt.) Ltd. Vs Union of India (UOI) and Others

Gujarat High Court · (1976) 17 GLR 18

Bombay Industrial Relations Act, 1946 — Section 33Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 19A, 19A
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High Courts18 Nov 1974

Alimiya Mirumiya Saiyed Vs Kasai Mohmedhusen Ibrahim and Others

Gujarat High Court · (1975) 16 GLR 999

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(b), 85A
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High Courts04 Nov 1974

Sakarlal Balabhai Vs Income Tax Officer, Special Investigation Circle IV, Ahmedabad and Another

Gujarat High Court · (1975) 100 ITR 97

Income Tax Act, 1961 — Section 14, 143(2), 147, 148, 15
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High Courts04 Nov 1974

Bharatkumar Manilal Dalal Vs Controller of Estate Duty, Gujarat

Gujarat High Court · (1975) 99 ITR 179

Estate Duty Act, 1953 — Section 14, 15, 34(3), 5, 6
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