COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,729 of 1,831

High Courts30 Nov 1972

Roshanali Akbaralli and Others Vs Nabiji Nathaji Vohra (Deed.) His Legal Heirs Ors.

Gujarat High Court · (1974) 15 GLR 116

Bombay Public Trusts Act, 1950 — Section 19, 70, 70A, 72(4)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 13, 145, 151

High Courts30 Nov 1972

Madhukantaben Vs The State of Gujarat and Another

Gujarat High Court · AIR 1973 Guj 176 : (1973) 14 GLR 506

Civil Procedure Code, 1908 (CPC) — Section 100Land Acquisition Act, 1894 — Section 3(3), 4(1), 5

High Courts30 Nov 1972

Harisondas Chunilal Chokshi Vs Prabhavatiben

Gujarat High Court · AIR 1973 Guj 240 : (1973) GLR 438

Constitution of India, 1950 — Article 14, 19

High Courts28 Nov 1972

Aher Mesa Hamir Vs Charan Shamla Sura

Gujarat High Court · (1973) 14 GLR 812

Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 145(6)

High Courts28 Nov 1972

Patel Amarshibhai Dharamshibhai and Another Vs Lakadia Kantilal Damodar and Others

Gujarat High Court · (1973) 14 GLR 639

Gujarat Gram and Nagar Panchayats Election Rules, 1962 — Rule 7, 7(1) , 7(2)Gujarat Panchayats Act, 1961 — Section 24, 24, 323

High Courts28 Nov 1972

P. Datani and Co. Vs State of Gujarat

Gujarat High Court · (1973) 14 GLR 809

Arbitration Act, 1940 — Section 17, 39, 39(1)(vi)

High Courts23 Nov 1972

The Northern India Motor Owners Insurance Co. Ltd. Vs Magan Shanaji Solanki and Others

Gujarat High Court · (1973) 14 GLR 921

Motor Vehicles Act, 1988 — Section 96(2)Workmens Compensation Act, 1923 — Section 110(b), 110(b), 19, 19(1), 96(1)

High Courts22 Nov 1972

State of Gujarat and Another Vs K.A. Patel and Others

Gujarat High Court · (1973) 14 GLR 730

Bombay Reorganisation Act, 1960 — Section 81(6)States Reorganisation Act, 1956 — Section 115

High Courts21 Nov 1972

Chimanlal Bhogilal Shah Vs State of Gujarat

Gujarat High Court · (1973) 14 GLR 807

Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(3)

High Courts20 Nov 1972

Krishnamukhlal Bhagwandas Shroff Vs Sha. Bhagwan Kashidas and Others

Gujarat High Court · AIR 1974 Guj 1 : (1973) GLR 820

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 54(2)Evidence Act, 1872 — Section 114

High Courts20 Nov 1972

Karimbhai alias Abdul Karim and Others Vs Bai Mariambibi and Others

Gujarat High Court · AIR 1974 Guj 91

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4

High Courts15 Nov 1972

Motibhai Nathabhai Vs Ramchandra Martandrav Vahivatdar

Gujarat High Court · AIR 1974 Guj 95 : (1974) GLR 18

Bombay Land Revenue Code, 1879 — Section 84Bombay Tenancy and Agricultural Lands Act, 1948 — Section 3, 4A, 83B, 88E, 88HCivil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 2(12)

High Courts10 Nov 1972

Prabhulal Jeshanker Vs Jayaben Jethalal

Gujarat High Court · (1973) 14 GLR 711

Criminal Procedure Code, 1898 (CrPC) — Section 488, 488, 68, 71

High Courts27 Oct 1972

State of Gujarat and Others Vs Thakore Hemsing Abhesing (Since decd. though his heir) and Others

Gujarat High Court · (1973) 14 GLR 945

High Courts26 Oct 1972

Shanabhai Motibhai Vs H.S. Rathod, P.S.I. Borsad and Others

Gujarat High Court · (1973) 14 GLR 74

Criminal Procedure Code, 1898 (CrPC) — Section 107, 107, 145, 145, 146

High Courts26 Oct 1972

Lambha Vividh Karyakari Seva Sahakari Mandli Ltd. and Another Vs District Registrar, Co-op. Societies (Rural) and Others

Gujarat High Court · (1973) 14 GLR 786

Election Rules — Rule 8

High Courts25 Oct 1972

Bai Dahi Vs Amulakhbhai Gambhirbhai Barot

Gujarat High Court · AIR 1974 Guj 106 : (1973) GLR 801

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Limitation Act, 1963 — Section 29(2)Specific Relief Act, 1963 — Section 4, 6, 6(2)

High Courts24 Oct 1972

Mukta Jesing Vs Vallabhadas Kalidas and Others

Gujarat High Court · (1974) CriLJ 121 : (1973) GLR 707

Criminal Procedure Code, 1898 (CrPC) — Section 342, 417, 431Hindu Marriage Act, 1955 — Section 17Penal Code, 1860 (IPC) — Section 109, 114, 494

High Courts23 Oct 1972

Bai Kashi Vs Shah Mohanlal Somhand and Others

Gujarat High Court · AIR 1974 Guj 110 : (1973) GLR 568

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 43 Rule 1, 104, 2(2), 47

High Courts21 Oct 1972

The State of Gujarat and Another Vs Ibrahim Akabarali and Others

Gujarat High Court · AIR 1974 Guj 54 : (1973) GLR 761

Bombay Land Revenue Code, 1879 — Section 2(3), 216(2)Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 5, 8Civil Procedure Code, 1908 (CPC) — Order 41 Rule 2, Order 41 Rule 25