High Courts03 Dec 1971Dismissed
Ratandasji Sevadasji and another Vs Babubhai Krishnashankar Dave and others
Gujarat High Court · AIR 1972 Guj 216
Bombay Public Trusts Act, 1950 — Section 51, 51, 51(2), 51(2)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,736 of 1,831
High Courts01 Dec 1971
Kodarbhai Becharbhai Patel Vs Mohanbhai Motibhai Patel and Another
Gujarat High Court · AIR 1972 Guj 247
Gujarat Panchayats (Amendment) Act, 1962 — Section 49(1), 49(2)
High Courts30 Nov 1971
Ananta Mills Ltd. (In Liquidation) Vs City Deputy Collector, Ahemedabad and Others
Gujarat High Court · (1972) GLR 633
Companies Act, 1956 — Section 456(1), 467, 511, 531, 531A
High Courts25 Nov 1971
Life Insurance Corporation of India and Another Vs Kasturben Naranbhai Vadhia and Others
Gujarat High Court · AIR 1973 Guj 216
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Motor Vehicles Act, 1939 — Section 110B, 95, 96(1)
High Courts24 Nov 1971
Vankar Bhana Rama Vs Rai Ladu and Another
Gujarat High Court · (1973) CriLJ 780 : (1972) GLR 909
Criminal Procedure Code, 1898 (CrPC) — Section 488(3), 488(3)
High Courts19 Nov 1971
Patel Vallabhabhai Desaibhai Vs Patel Manubhai Chhotalal and Another
Gujarat High Court · AIR 1972 Guj 251
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 9
High Courts19 Nov 1971
Union of India Vs Vulcan Insurance Co. Ltd. and Others
Gujarat High Court · AIR 1972 Guj 255
Transfer of Property Act, 1882 — Section 135A(2)
High Courts16 Nov 1971
Mehboob Usmanbhai Vs The State of Gujarat
Gujarat High Court · (1973) CriLJ 80
Explosive Substances Act, 1908 — Section 4, 5, 6Penal Code, 1860 (IPC) — Section 115, 120B, 302, 304A, 326
High Courts12 Nov 1971
Chhotubhai Babarbhai Patel and Others Vs The State of Gujarat and Others
Gujarat High Court · AIR 1972 Guj 153
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 11
High Courts10 Nov 1971
Indulal Kanaiyalal Yagnik Vs Prasannadas D. Patwari and Others
Gujarat High Court · AIR 1972 Guj 92 : (1972) GLR 269
Constitution of India, 1950 — Article 133(1)Representation of the People Act, 1951 — Section 82, 86
High Courts29 Oct 1971
Trustees of Religious Public Trust of Salam Jamadar''s Mosque and Others Vs Vaghri Sana Ratna
Gujarat High Court · AIR 1972 Guj 162
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 151
High Courts26 Oct 1971
Baburao Vithal Survade Vs State of Gujarat
Gujarat High Court · (1972) CriLJ 1574
Penal Code, 1860 (IPC) — Section 100, 302, 304, 99
High Courts26 Oct 1971
Hiragar Dayager and Another Vs Ratanlal Chunilala and Others
Gujarat High Court · AIR 1973 Guj 15
Bombay Public Trusts Act, 1950 — Section 72
High Courts08 Oct 1971
Parasram Manjimal and Others Vs The Kalol Municipality, Kalol
Gujarat High Court · AIR 1972 Guj 54 : (1972) 13 GLR 497
Constitution of India, 1950 — Article 14Gujarat Municipalities Act, 1963 — Section 185, 185(1), 185(2), 2(13), 279
High Courts06 Oct 1971
Jankhan Kalukhan and Others Vs The State of Gujarat and Others
Gujarat High Court · AIR 1972 Guj 103 : (1972) GLR 577
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32
High Courts05 Oct 1971
C.B. Pandey Vs Employees'' State Insurance Corporation and Others
Gujarat High Court · (1973) 2 LLJ 585
Employees State Insurance Act, 1948 — Section 97, 97(3)
High Courts05 Oct 1971
Hasmukhlal N. Vakilna Vs Bhairavnathsingh and Others
Gujarat High Court · (1972) CriLJ 560 : (1972) GLR 811
Official Secrets Act, 1923 — Section 5Penal Code, 1860 (IPC) — Section 109, 116, 120B, 165A, 182
High Courts04 Oct 1971
Naiabhai Ranchhod and Another Vs The State of Gujarat
Gujarat High Court · (1972) CriLJ 1605
Constitution of India, 1950 — Article 20Penal Code, 1860 (IPC) — Section 34, 419
High Courts01 Oct 1971
The State of Gujarat Vs Lohana Dhirajlal Mohanlal
Gujarat High Court · (1973) CriLJ 82 : (1972) GLR 826
Gujarat Prohibition Act, 1949 — Section 66, 67
High Courts28 Sept 1971
Manubhai Tribhovandas Patel and Others Vs State of Guiarat and Another
Gujarat High Court · (1972) CriLJ 388 : (1971) GLR 968
Constitution of India, 1950 — Article 19, 226Penal Code, 1860 (IPC) — Section 124A, 153A, 295A, 505