High Courts29 Jan 1973
Laxmanbhai Hirajibhai Vs The State of Gujarat
Gujarat High Court · (1974) CriLJ 1189 : (1974) 15 GLR 183
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,728 of 1,831
High Courts24 Jan 1973
Bai Ganga and Others Vs Bai Kamla and Others
Gujarat High Court · (1974) 15 GLR 345
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31, 31(3), 32, 32, 32F
High Courts22 Jan 1973
Bhogilal Harilal Dave Vs The State of Gujarat
Gujarat High Court · (1974) CriLJ 178 : (1974) GLR 203
Penal Code, 1860 (IPC) — Section 292
High Courts22 Jan 1973
Patel Dhanji Mavji and Others Vs Gadhvi Govind Jiva and Another
Gujarat High Court · (1974) CriLJ 241 : (1974) GLR 136
Penal Code, 1860 (IPC) — Section 323, 504, 506
High Courts18 Jan 1973
Hari Chaku Vs Mamlatdar Lalpur and Others
Gujarat High Court · AIR 1973 Guj 233 : (1974) GLR 64
Constitution of India, 1950 — Article 14Gujarat Panchayats (Amendment) Act, 1962 — Section 20(1)
High Courts17 Jan 1973
Nandalal Khodidas Barot Vs V.B. Buch and Others
Gujarat High Court · AIR 1974 Guj 45 : (1973) GLR 903
Gujarat Municipalities Act, 1963 — Section 32, 32(3), 33, 33(1), 36
High Courts17 Jan 1973
Nandlal Khodidas Barot Vs V.B. Buch, Collector and Others
Gujarat High Court · (1973) 14 GLR 903
Constitution of India, 1950 — Article 133(1)(3), 133(1)(3)Gujarat Municipalities Act, 1963 — Section 32, 32, 33, 33(1), 33(1)
High Courts11 Jan 1973
K.S. Nair Vs Oil Natural Gas Commission Ors.
Gujarat High Court · (1974) 15 GLR 7
Oil and Natural Gas Commission Act, 1959 — Section 12, 12, 12(2)
High Courts22 Dec 1972
Lady Tanumati Girijaprasad Chinubhai Since Decd. (by her heirs etc.) Vs Spl. Land Acq. Officer
Gujarat High Court · (1973) 14 GLR 537
Bombay Court Fees Act, 1959 — Article 15Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 18
High Courts22 Dec 1972
Poonjabhai Vanmalidas and Sons (H.U.F.) Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1974) 95 ITR 251
Income Tax Act, 1922 — Section 34(1)Income Tax Act, 1961 — Section 147, 147(1)
High Courts21 Dec 1972
Patel Ashabhai Somabhai Vs Patel Ishwarbhai Lallubhai
Gujarat High Court · AIR 1973 Guj 254 : (1974) 15 GLR 77
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 23(2), Order 9 Rule 8
High Courts21 Dec 1972
Commissioner of Wealth Tax, Gujarat-I Vs Ahmed Ibrahim Sahigara
Gujarat High Court · (1974) 93 ITR 288
Finance Act, 1965 — Section 68Income Tax Act, 1961 — Section 4Wealth Tax Act, 1957 — Section 2
High Courts15 Dec 1972
Babubhai Khandubhai Desai and Others Vs Amreli Municipality
Gujarat High Court · (1973) 14 GLR 662
Gujarat Municipalities Act, 1963 — Section 208(1), 208(1)
High Courts12 Dec 1972
Saurashtra Mazoor Mahajan Sangh Vs D.M. Vin
Gujarat High Court · (1974) 15 GLR 32
Gujarat Panchayats Act, 1961 — Section 180Industrial Disputes Act, 1947 — Section 9A, 9A
High Courts11 Dec 1972
Variety Body Builders a partnership firm at Baroda Vs The Union of India
Gujarat High Court · AIR 1973 Guj 256 : (1973) 14 GLR 998
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23Contract Act, 1872 — Section 74
High Courts07 Dec 1972
Ragha alias Rugnath Mahadev and Others Vs Ramji Bava
Gujarat High Court · AIR 1974 Guj 86 : (1973) GLR 577
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(1), 54
High Courts05 Dec 1972
Bhaishankar Damodar Bhatt Vs The State of Gujarat and Another
Gujarat High Court · AIR 1973 Guj 268 : (1973) GLR 586
Bombay Land Requisition Act, 1948 — Section 9, 9(1)
High Courts04 Dec 1972
Satwara Karsan Sava Vs Satwara Jetha Karsan and Others
Gujarat High Court · (1974) 15 GLR 142
Limitation Act, 1908 — Article 120, 47, 47Mamlatdars Court Act, 1906 — Section 5(1)(b), 5(2), 5(2)
High Courts04 Dec 1972
The Anant Mills Co. Ltd. and Others Vs State of Gujarat and Others
Gujarat High Court · (1973) 14 GLR 826
City of Bombay Municipal Council Act, 1988 — Section 154Constitution of India, 1950 — Article 14, 19(1)(f)
High Courts04 Dec 1972
Hind Engineering Co., Rajkot Vs Commissioner of Sales Tax
Gujarat High Court · (1984) 17 ELT 268 : (1973) 31 STC 115
Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 2, 4, 7