High Courts09 Mar 1971
Bai Neksabbibi and Another Vs Kashiben Maganbhai and Others
Gujarat High Court · AIR 1971 Guj 287 : (1971) 12 GLR 1039
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,740 of 1,831
High Courts06 Mar 1971
Faizubhai Mahmadbhai Vs Balkrishna Naradlal Bhatt
Gujarat High Court · AIR 1972 Guj 9 : (1972) 13 GLR 137
Saurashtra Rent Control Act, 1951 — Section 12, 12(1), 12(2)Transfer of Property Act, 1882 — Section 111
High Courts04 Mar 1971
Wadhvan City Municipality at Wadhavan City, Surendrangar Vs The Zalawad Electric Supply Co.
Gujarat High Court · AIR 1972 Guj 50
Electricity (Supply) Act, 1948 — Section 57, 70
High Courts26 Feb 1971
Star Trading Corporation Vs Rajratna Naranbhai Mills Company Ltd. (In Liquidation)
Gujarat High Court · (1971) 41 CompCas 1023 : (1972) GLR 200
Arbitration Act, 1940 — Section 34Companies Act, 1956 — Section 34, 391, 446, 446(1), 446(2)
High Courts12 Feb 1971
Anandlal Dosabhai Vs The State of Gujarat
Gujarat High Court · (1971) CriLJ 1387 : (1971) GLR 795
Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 23
High Courts11 Feb 1971
Mali Kodarbhai Motibhai Vs The State of Gujarat and Another
Gujarat High Court · (1971) 12 GLR 328
Land Acquisition (Bombay Amendment) Act, 1945 — Section 2Land Acquisition Act, 1894 — Section 17(4), 4(1)Land Acquisition Act, 1984 — Section 4(1)
High Courts10 Feb 1971
Mer Arjan Lakha and Another Vs The Administrator, Ghed Bagasara Kheti Vishayak Karyakari Sahkari Mandali Ltd. and Others
Gujarat High Court · AIR 1972 Guj 1 : (1972) 13 GLR 221
Gujarat Co-operative Societies Act, 1961 — Section 150(9)
High Courts08 Feb 1971
Malahavarao Bhagwandas Kharade Vs The State of Gujarat
Gujarat High Court · (1971) CriLJ 1626 : (1971) GLR 956
Gujarat Prohibition Act, 1949 — Section 129A, 66
High Courts03 Feb 1971
Colaba Land And Mills Co. Ltd. Vs V.J. Pilani and Others
Gujarat High Court · (1971) 41 CompCas 1078
Companies Act, 1956 — Section 10, 397, 398, 406, 539
High Courts02 Feb 1971
D. Mayavanshi Vs K.S. Pawri and Others
Gujarat High Court · (1971) CriLJ 1391 : (1971) GLR 804
Penal Code, 1860 (IPC) — Section 193, 194, 195, 196, 199
High Courts29 Jan 1971
Natwarlal Chatrabhuj Shah Vs The State of Gujarat and Another
Gujarat High Court · (1972) CriLJ 200 : (1971) GLR 841
Penal Code, 1860 (IPC) — Section 109, 114, 201, 406, 408
High Courts25 Jan 1971
Khimji Jiva and Others Vs Narendra Kumar Maganlal Shah and Others
Gujarat High Court · AIR 1972 Guj 280 : (1972) 13 GLR 23
Bombay Civil Courts Act, 1869 — Section 24, 26, 8Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 115
High Courts19 Jan 1971
Amin Shushilaben Chandrakant Vs Amin Bhaskar Purshottam and Others
Gujarat High Court · (1971) 12 GLR 1041
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1898 (CrPC) — Section 417(3), 417(3)Penal Code, 1860 (IPC) — Section 114, 323, 342
High Courts13 Jan 1971
The State of Gujarat Vs Chandrasing Prabhatsing Solanki
Gujarat High Court · (1971) CriLJ 1381 : (1971) GLR 663
Gujarat Prohibition Act, 1949 — Section 24A, 66, 85
High Courts18 Dec 1970
Khatija Abdulla Ibrahim Tai and Others Vs The National Tobacco Company of India Ltd., Calcutta
Gujarat High Court · (1972) 13 GLR 205 : (1973) 1 LLJ 447
Workmens Compensation Act, 1923 — Section 2, 30
High Courts17 Dec 1970
Hirji Virji Transport and Others Vs Basiranbibi and Others
Gujarat High Court · (1971) 12 GLR 783
Fatal Accidents Act, 1855 — Section 1A, 1A, 2
High Courts11 Dec 1970
Commissioner of Expenditure Tax, Gujarat II Vs Sheth Motilal Karsondas
Gujarat High Court · (1971) 82 ITR 333
Expenditure Tax Act, 1957 — Section 4
High Courts09 Dec 1970
Pathan Bajitkhan Kayamkhan and Another Vs Shah Maneklal Harilal and Others
Gujarat High Court · (1971) 12 GLR 421
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 13(1)(g), 13(1)(i), 29(2), 29(2)
High Courts09 Dec 1970
Sabarmati Reti Udyog Kamdar Sahakari Mandal Ltd. Vs Commissioner of Sales Tax, Gujarat State
Gujarat High Court · (1972) 29 STC 419
Bombay Sales Tax Act, 1959 — Section 52, 61
High Courts07 Dec 1970
Commissioner of Sales Tax, Gujarat State Vs India Cutlery Stores, Surat
Gujarat High Court · (1971) 27 STC 548
Bombay Sales Tax Act, 1959 — Section 6, 61, 7