High Courts01 May 1972
Patel Chaturbhai Valdas and Others Vs Heirs of Decd. Hirabhai Joitaram
Gujarat High Court · (1973) 14 GLR 357
Transfer of Property Act, 1882 — Section 63A, 63A(2)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,733 of 1,831
High Courts01 May 1972
Valdas and Others Vs Bai Jivi and Others
Gujarat High Court · AIR 1973 Guj 93
Transfer of Property Act, 1882 — Section 60
High Courts28 Apr 1972
Kanubhai Chhaganlal Brahmbhatt Vs The State of Gujarat and Another
Gujarat High Court · (1973) CriLJ 533 : (1972) GLR 748
Constitution of India, 1950 — Article 134, 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 107, 117, 151, 160, 161Penal Code, 1860 (IPC) — Section 420
High Courts28 Apr 1972
Sajjanaraj Swarupchand Vs Mehta Commercial Co.
Gujarat High Court · AIR 1973 Guj 57
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 6 Rule 17, 100, 101Evidence Act, 1872 — Section 114, 34
High Courts25 Apr 1972
Chhotalal Vanravan Kakkad Vs The State of Gujarat and Others
Gujarat High Court · AIR 1973 Guj 159 : (1973) GLR 279
Constitution of India, 1950 — Article 14, 19, 254
High Courts24 Apr 1972
Kadarbhai Mahomedbhai and Another Vs Haribhai Ranchhodbhai Desai and Another
Gujarat High Court · AIR 1974 Guj 120 : (1973) GLR 245
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 91, 91(2)Easements Act, 1882 — Section 7
High Courts24 Apr 1972
Okha Gram Panchayat Vs Esso Standard Eastern Corporation and Another
Gujarat High Court · (1973) 14 GLR 261
Coal Production Fund Ordinance, 1944 — Section 2, 5Gujarat Gram and Nagar Panchayats (Taxes and Fees) Rules, 1964 — Rule 27 , 34Gujarat Panchayats Act, 1961 — Section 305
High Courts24 Apr 1972
Akbarali Kasamali Ravjani Vs N.G. Pandya and Another
Gujarat High Court · AIR 1974 Guj 17 : (1973) GLR 287
Gujarat Panchayats Act, 1961 — Section 49, 49(1)
High Courts20 Apr 1972
Koli Dana Nathu Vs G. Ghosh
Gujarat High Court · (1973) 14 GLR 209
Bombay Police Act, 1951 — Section 57(1), 57(1)Bombay Prohibition Act, 1949 — Section 66, 67(b), 85City of Bombay Police Act, 1902 — Section 27(1)
High Courts18 Apr 1972
Valley Noor Mohomad and Another Vs The State of Gujarat and Others
Gujarat High Court · AIR 1974 Guj 31 : (1973) GLR 10
Bombay Essential Commodities and Cattle (Control) Act, 1958 — Section 4(2)Constitution of India, 1950 — Article 14, 19(1), 255, 301, 304
High Courts17 Apr 1972
Juvansingh Lakhubhai Jadeja Vs State of Gujarat
Gujarat High Court · (1973) 14 GLR 104
Constitution of India, 1950 — Article 14, 14, 226, 226Penal Code, 1860 (IPC) — Section 302, 394Prisons (Bombay Furlough and Parole) Rules, 1959 — Rule 4(2)
High Courts05 Apr 1972
Kevaldas Kalabhai Vs Champaklal Chimanlal Sodagar and Others
Gujarat High Court · AIR 1973 Guj 19 : (1973) 14 GLR 136
Bombay City Civil Court Act, 1948 — Section 12, 13, 14, 18Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, 11, 48Limitation Act, 1908 — Article 183
High Courts04 Apr 1972
Junagadh Salt and Allied Chemical Works Vs The State of Gujarat and Others
Gujarat High Court · AIR 1973 Guj 68
Constitution of India, 1950 — Article 226
High Courts21 Mar 1972
Fakir Mohebubshah Vs Bai Chandbu and Others
Gujarat High Court · AIR 1972 Guj 270 : (1973) GLR 187
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 6, Order 33 Rule 7
High Courts21 Mar 1972
Commissioner of Income Tax Vs Sarabhai Sons Pvt. Ltd.
Gujarat High Court · (1973) 90 ITR 318
Income Tax Act, 1961 — Section 3(1), 37Wealth Tax Act, 1957 — Section 5(1)
High Courts18 Mar 1972
Dahyabhai Ranchhoddas Shah Vs Jayantilal Mohanlal and Others
Gujarat High Court · (1973) 27 FLR 143 : (1973) 14 GLR 1 : (1973) 1 LLJ 604
Industrial Disputes Act, 1947 — Section 10, 10(1), 25FF, 25FFF, 33
High Courts18 Mar 1972
Chhangan Karsan Vs Bhagwanji Punjab and Another
Gujarat High Court · AIR 1973 Guj 165
Bombay Civil Courts Act, 1869 — Section 24, 25
High Courts17 Mar 1972
Commissioner of Income Tax, Gujarat-I Vs Chunilal Khushaldas
Gujarat High Court · (1974) 44 CompCas 90 : (1974) 93 ITR 369
Income Tax Act, 1961 — Section 114, 2(14), 2(42A), 45, 48Wealth Tax Act, 1957 — Section 5(1)
High Courts15 Mar 1972
Alihusen Najarali Vs The State of Gujarat
Gujarat High Court · (1974) CriLJ 524 : (1972) GLR 678
Gujarat Prohibition Act, 1949 — Section 2, 66A
High Courts14 Mar 1972
State of Gujarat Vs Thakorbhai Vallabhbhai Naik and Others
Gujarat High Court · (1972) 13 GLR 708
Constitution of India, 1950 — Article 14, 16