High Courts18 Mar 1970
Vikyamal Dakumal Vs Prakashsing Atmasing and Others
Gujarat High Court · AIR 1971 Guj 128 : (1971) CriLJ 702
Criminal Procedure Code, 1898 (CrPC) — Section 202, 203
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,746 of 1,831
High Courts13 Mar 1970
J.R. Vakharia and Sons. (P.) Ltd. Vs Kantilal Tejaji PA/H H of Fulchand Devchand
Gujarat High Court · (1970) 11 GLR 1069
Civil Procedure Code, 1908 (CPC) — Section 51, 51(d), 60
High Courts13 Mar 1970
The Dabhoi Municipality, Dabhoi, District Baroda Vs V.R. Nayak and Another
Gujarat High Court · AIR 1971 Guj 203 : (1971) 12 GLR 260
Gujarat Co-operative Societies Act, 1961 — Section 50(1), 50(3)
High Courts12 Mar 1970
Amarsinhji Mills Ltd. Vs Sanalal G. Patvi (Deceased by his legal heirs) and Others
Gujarat High Court · (1971) 12 GLR 117
Bombay Industrial Relations Act, 1946 — Section 42(4), 42(4), 78, 78(1)(A)(a), 78(1)(A)(a)
High Courts11 Mar 1970
Bachubhai Bababhai Vs Ratilal N. Shah and Another
Gujarat High Court · AIR 1971 Guj 206 : (1971) CriLJ 1320 : (1971) 12 GLR 660
Bombay Provincial Municipal Corporations Act, 1949 — Section 428(b)Bombay Provincial Municipal Corporations Rules, 1949 — Rule 11(1)
High Courts10 Mar 1970
Rambhai Hasaram Chandani Vs Khengar Mahiji and Another
Gujarat High Court · (1971) 12 GLR 411
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 251A(ii) , 417, 417Penal Code, 1860 (IPC) — Section 408
High Courts10 Mar 1970
Diwan Kalusha Ahmedsha and Others Vs Mr. Vanikar, Collector of Kaira
Gujarat High Court · (1970) 11 GLR 1009
Bombay Stamp Act, 1958 — Section 39(1)(b), 39(1)(b)Stamp Act, 1899 — Section 40
High Courts09 Mar 1970
The State of Gujarat Vs Sanghar Ibrahim Ladha
Gujarat High Court · AIR 1971 Guj 148 : (1971) CriLJ 949 : (1971) 12 GLR 503
Bombay Police Act, 1951 — Section 124Criminal Procedure Code, 1898 (CrPC) — Section 249
High Courts05 Mar 1970
Hasmukhbhai Dhanjibhai Zaveri Vs R. Parthasarthy
Gujarat High Court · (1971) 12 GLR 128
Bombay Provincial Municipal Corporations Act, 1949 — Section 253, 253, 258, 258
High Courts05 Mar 1970
Madhuben Vs Thakarda Lakhaji Sendhaji and Others
Gujarat High Court · (1971) CriLJ 1013
Penal Code, 1860 (IPC) — Section 447
High Courts04 Mar 1970
The State of Gujarat Vs Shah Dineshchandra Mohanlal and Another
Gujarat High Court · AIR 1971 Guj 284 : (1971) 12 GLR 63
Land Acquisition Act, 1894 — Section 48
High Courts03 Mar 1970
Natubhai Manilal Desai Vs Fakruddin Kalumiya Syed and Another
Gujarat High Court · (1971) 12 GLR 473
Criminal Procedure Code, 1898 (CrPC) — Section 127, 128, 197, 197Penal Code, 1860 (IPC) — Section 307, 326, 352, 352, 448
High Courts03 Mar 1970
Motilal Sankalchand Jain Vs The Municipal Corporation of the City of Ahmedabad and Another
Gujarat High Court · (1971) 12 GLR 640
Bombay Provincial Municipal Corporations Act, 1949 — Section 487, 56(4)
High Courts03 Mar 1970
Parshottam Motibhai Patel and Another Vs Ishwarbhai Lallubhai
Gujarat High Court · AIR 1971 Guj 252 : (1971) 12 GLR 280
Negotiable Instruments Act, 1881 (NI) — Section 13, 4Stamp Act, 1899 — Section 2(22), 3
High Courts03 Mar 1970
Isha Valimahmad and Another Vs Haji Gulam Mohmad Haji Dada and Another
Gujarat High Court · AIR 1971 Guj 208 : (1971) 12 GLR 201
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 51
High Courts03 Mar 1970
Gulam Husen Jivabhai Vs The State of Gujarat
Gujarat High Court · AIR 1971 Guj 259 : (1970) 11 GLR 960
Bombay Land Revenue Code, 1879 — Section 204, 211, 37, 37(2), 37(3)
High Courts01 Mar 1970
Ramjubhai Kalidas Vs I.G. Desai Income Tax Officer and Others
Gujarat High Court · (1971) 80 ITR 721
Constitution of India, 1950 — Article 14, 19(1), 19(5)Income Tax Act, 1961 — Section 132, 132(1), 132(5), 132A, 132A(1)Income Tax Rules, 1962 — Rule 112A
High Courts24 Feb 1970
Bhagwanji Bawanji Patel Vs State of Gujarat and Another
Gujarat High Court · AIR 1971 Guj 64 : (1971) 12 GLR 156
Bombay Land Revenue Code, 1879 — Section 211
High Courts24 Feb 1970
Shankarrao Ramrao Mairal and Another Vs Sumati Bhikaji Khiste
Gujarat High Court · AIR 1971 Guj 178 : (1971) 12 GLR 570
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 1, 100Specific Relief Act, 1877 — Section 12