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Gujarat High Court judgments

36,606 judgments · page 1,745 of 1,831

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High Courts18 Jun 1970

Vohara Abbasali Mahomadalli Lakhawala Vs The State of Gujarat

Gujarat High Court · AIR 1971 Guj 241 : (1971) 12 GLR 884

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Specific Relief Act, 1877 — Section 42
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High Courts17 Jun 1970

Shantilal Jethalal Vyas and Others Vs State of Gujarat and Another

Gujarat High Court · (1971) 12 GLR 221

Constitution of India, 1950 — Article 14, 301Minimum Wages Act, 1948 — Section 9, 9
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High Courts02 May 1970

Chhabildas Mehta, M.L.A. and Others Vs The Legislative Assembly, Gujarat State and Others

Gujarat High Court · (1970) 11 GLR 729

Constitution of India, 1950 — Article 143, 174, 194(1), 194(3), 194(3)
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High Courts29 Apr 1970

Ahmedbhai Abdulkadar and Others Vs The Custodian of Evacuee Property and Regional Settlement Commissioner, Bombay and Others

Gujarat High Court · AIR 1971 Guj 181

Administration of Evacuee Property Act, 1950 — Section 8(2A)Constitution of India, 1950 — Article 14
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High Courts29 Apr 1970

Indrakant M. Patel Vs State of Gujarat and Another

Gujarat High Court · (1971) 1 LLJ 173

Industrial Disputes Act, 1947 — Section 33C
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High Courts28 Apr 1970

Dhari Gram Panchayat Vs Shri Brahad Saurashtra Safai Kamdar Mandal

Gujarat High Court · (1971) 12 GLR 287

Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 39Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 2(g), 2(s), 2(s)
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High Courts17 Apr 1970

Natwarlal Jerambhai Patel Vs State of Gujarat and Others

Gujarat High Court · AIR 1971 Guj 264 : (1971) GLR 146

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 17(1), 17(4), 4, 5A
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High Courts16 Apr 1970

The Inspector of Factories and Another Vs Gordhandas Purshottam Das

Gujarat High Court · (1971) 12 GLR 252

Factories Act, 1948 — Section 92, 92Gujarat Factories Rules, 1963 — Rule 7(1)
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High Courts16 Apr 1970

Daniraiji Vrajlalji Vs Vahuji Maharaj Chandraprabha

Gujarat High Court · AIR 1971 Guj 188

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Evidence Act, 1872 — Section 13, 48Hindu Adoptions and Maintenance Act, 1956 — Section 15, 4
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High Courts14 Apr 1970

Jethalal Tribhovandas Valand Vs Vipinchandra Ramanlal Gandhi and Another

Gujarat High Court · (1971) 12 GLR 58

Bombay Shops and Establishments Act, 1948 — Section 18(1), 18(1), 2(3) , 2(4), 52(b)
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High Courts10 Apr 1970

Madanlal Mathurdas Vs Income Tax Officer and Another

Gujarat High Court · (1971) 12 GLR 171

Income Tax Act, 1922 — Section 44Income Tax Act, 1961 — Section 226(3), 226(3)
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High Courts09 Apr 1970

Marghabhai Babarbhai Patel Vs R.M. Parikh, Income Tax Officer, Ward-b, Petlad and Another

Gujarat High Court · (1970) 78 ITR 418

Income Tax Act, 1922 — Section 22(4), 24B, 24B(2), 34, 34(1)
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High Courts08 Apr 1970

J.D. Kapadia Vs Union of India (UOI) and Others

Gujarat High Court · (1971) 12 GLR 938

All India Services Act, 1951 — Section 3Constitution of India, 1950 — Article 314Independence Act, 1947 — Section 10(2), 10(2)
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High Courts03 Apr 1970

Ratilal Jivan Vs The State of Gujarat and Another

Gujarat High Court · AIR 1971 Guj 124 : (1971) CriLJ 611 : (1971) 12 GLR 343

Criminal Procedure Code, 1898 (CrPC) — Section 488(3)
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High Courts03 Apr 1970

Shashikant Gopaldas and Co. and Another Vs The Special Land Acquisition Officer at Ahmedabad

Gujarat High Court · AIR 1971 Guj 278 : (1971) 12 GLR 308

Land Acquisition Act, 1894 — Section 23
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High Courts02 Apr 1970

Patni Ali Hussein and Another Vs Mustafamiyan Ajammiya and Another

Gujarat High Court · AIR 1971 Guj 247 : (1970) 11 GLR 930

Saurashtra Barkhali Abolition Act, 1951 — Section 39(1)Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953 — Section 17(1)
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High Courts01 Apr 1970

Atul Products Ltd. Vs D.R. Kohli, Collector of Central Excise, Baroda

Gujarat High Court · (1978) 2 ELT 8

Central Excise Rules, 1944 — Rule 10
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High Courts30 Mar 1970

Panalal Balabhai Zaveri Vs State of Gujarat

Gujarat High Court · (1971) 12 GLR 350

Bombay Motor Vehicles Tax Act, 1958 — Section 13, 13(1), 13(1)
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High Courts26 Mar 1970

Muman Hasanali Mohmadali Vs State of Gujarat and Another

Gujarat High Court · AIR 1971 Guj 72 : (1971) CriLJ 469

Penal Code, 1860 (IPC) — Section 71
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High Courts18 Mar 1970

Motibhai Narshibhai and Others Vs Jivti Bhagwanji and Others

Gujarat High Court · (1971) 12 GLR 35

Industrial Disputes Act, 1947 — Section 10, 25FF, 25FF, 25FF(c), 33C(2)
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