High Courts20 Feb 1970
Dhirajlal Maganlal Desai Vs Kamuben and Another
Gujarat High Court · (1971) 12 GLR 193
Criminal Procedure Code, 1898 (CrPC) — Section 488
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,747 of 1,831
High Courts20 Feb 1970
Bhimji Karsan Vs Nanduben Nagji and Another
Gujarat High Court · (1971) 12 GLR 123
Criminal Procedure Code, 1898 (CrPC) — Section 244Penal Code, 1860 (IPC) — Section 34, 34, 341, 341
High Courts19 Feb 1970
Chandrakant Ratanshi Kothari Vs Ratanshi Damji Kothari and Others
Gujarat High Court · AIR 1971 Guj 55 : (1971) 12 GLR 174
Bombay Court Fees Act, 1959 — Article 5, 5 , 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115Court Fees Act, 1870 — Section 7
High Courts16 Feb 1970
Isabhai Musabhai Patel and Another Vs The Ahmedabad Municipal Corporation and Others
Gujarat High Court · AIR 1971 Guj 145 : (1971) 12 GLR 338
Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 9
High Courts16 Feb 1970
Vrajlal Damodar Vs State of Gujarat
Gujarat High Court · (1971) 12 GLR 68
Bombay Prohibition (Medical Examination and Blood Test) Rules, 1959 — Rule 4(1), 5Bombay Prohibition Act, 1949 — Section 66(b), 66(b)Evidence Act, 1872 — Section 114(e)
High Courts12 Feb 1970
Kansara Tribhovandas Jamnadas Vs The State of Gujarat
Gujarat High Court · (1971) CriLJ 299 : (1970) GLR 1015
Penal Code, 1860 (IPC) — Section 406
High Courts09 Feb 1970
Fulabhai Govindbhai Bhadran and Others Vs The Kaira District Tobacco Market Committee and Others
Gujarat High Court · AIR 1972 Guj 78 : (1971) GLR 71
Constitution of India, 1950 — Article 19(1), 245, 59Gujarat Agricultural Produce Markets Act, 1963 — Section 6, 60Gujarat Agricultural Produce Markets Rules, 1965 — Rule 48, 57, 58
High Courts02 Feb 1970
Saraswatiben Vs Mafatlal Gopaldas Patel
Gujarat High Court · AIR 1971 Guj 91
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 28, 115 , 151Hindu Marriage Act, 1955 — Section 9
High Courts31 Jan 1970
Shah Raichand Amulakh (Dead.) by his heir Vs Union of India (UOI) and Others
Gujarat High Court · (1971) 12 GLR 93
Railways Act, 1890 — Section 77, 77, 78B, 78B
High Courts27 Jan 1970
Usman Vs N.T. Chinoy and Another
Gujarat High Court · (1971) CriLJ 1793 : (1971) GLR 210
Bombay Police Act, 1951 — Section 57, 59Bombay Prohibition Act, 1949 — Section 85, 93
High Courts23 Jan 1970
Shardaben Vs M.I. Pandya and Another
Gujarat High Court · AIR 1971 Guj 151 : (1971) 12 GLR 97
Constitution of India, 1950 — Article 226Motor Vehicles Act, 1939 — Section 110
High Courts21 Jan 1970
Khimchand Parshottam Vs Shah Bhupatray Nathalal and Others
Gujarat High Court · AIR 1971 Guj 81
Civil Procedure Code, 1908 (CPC) — Section 100Saurashtra Rent Control Act, 1951 — Section 13(1), 16
High Courts20 Jan 1970
Dahyabhai Limjibhai and Others Vs Amarchand Jagjivan and Another
Gujarat High Court · AIR 1971 Guj 73 : (1971) 12 GLR 235
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 3, 31, 31Transfer of Property Act, 1882 — Section 113
High Courts24 Dec 1969
Chimanbhai Dadubhai Desai and Another Vs Chaturbhai P. Patel and Others
Gujarat High Court · AIR 1971 Guj 156 : (1971) GLR 31
Gujarat Co-operative Societies Act, 1961 — Section 155, 86(1)
High Courts24 Dec 1969
Chhaganlal Pratapchand Vs State of Gujarat
Gujarat High Court · (1970) 11 GLR 1057
Bombay Court Fees Act, 1959 — Section 43(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 1, Order 23 Rule 1(1), 115, 115
High Courts19 Dec 1969
Sojitra Mohan Haribhai and Another Vs Vala Visaman Kalubhai and Others
Gujarat High Court · (1971) 12 GLR 138
Constitution of India, 1950 — Article 226, 227Gujarat Municipalities Election Rules, 1964 — Rule 8Representation of the People Act, 1951 — Section 33
High Courts18 Dec 1969
In Re: Atul Drug House Ltd.
Gujarat High Court · (1971) 41 CompCas 352
Companies Act, 1956 — Section 153(c), 166, 210, 299, 397
High Courts12 Dec 1969
Himatlal K. Shah Vs Shri Debu, Police Commissioner and Another
Gujarat High Court · (1971) 12 GLR 13
Bombay Police Act, 1951 — Section 33(1), 33(1)(o)Constitution of India, 1950 — Article 14, 19(1)(a), 19(1)(b), 19(2)Police Act, 1861 — Section 30
High Courts10 Dec 1969
In Re: Maneckchowk and Ahmedabad Manufacturing Co. Ltd.
Gujarat High Court · (1970) 40 CompCas 819
Bombay Industrial Relations Act, 1946 — Section 100(1)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 18Capital Issues (Control) Act, 1947 — Section 3
High Courts09 Dec 1969
Ramshree Mahavir Vs Girdharilal Bholanath Agarwal
Gujarat High Court · (1969) 12 GUJ CK 0011