High Courts09 Dec 1969
Vashram Daya Harijan Vs Bijal Deva Harijan and Others
Gujarat High Court · (1971) 12 GLR 40
Civil Procedure Code, 1908 (CPC) — Order 16 Rule 21, Order 16 Rule 21, 115, 115
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,748 of 1,831
High Courts08 Dec 1969
Balwantrai K. Shukla Vs Dalwadi Dahya Chhagan and Others
Gujarat High Court · AIR 1971 Guj 118 : (1971) CriLJ 604 : (1971) 12 GLR 44
Bombay High Court (Appellate Side) Rules, 1960 — Rule 5, 6Gujarat Municipalities Act, 1963 — Section 221(1), 227
High Courts08 Dec 1969
Balwantraik Shukla Vs Dalwadi Dahya Chhagan and Others
Gujarat High Court · (1971) 12 GLR 44
Criminal Procedure Code, 1898 (CrPC) — Section 342Gujarat Municipalities Act, 1963 — Section 221, 221(1), 221(2), 221(2), 227
High Courts01 Dec 1969
Maganlal Budhaiabhai Patel Vs Bai Dahi
Gujarat High Court · AIR 1971 Guj 33
Evidence Act, 1872 — Section 112Hindu Marriage Act, 1955 — Section 10, 13, 14, 21, 23Hindu Marriage and Divorce Rules, 1956 — Rule 5
High Courts26 Nov 1969
Jhala Umedsinghji Merubhabhai Vs Indumati Markandrav Trivedi
Gujarat High Court · AIR 1971 Guj 214 : (1970) 11 GLR 848
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 70Limitation (Amendment) Act, 1963 — Article 113
High Courts25 Nov 1969
Luvana Thakarsi @ Shankerlal Karsandas Vs Bhatia Hirji Damodar and Others
Gujarat High Court · (1971) 12 GLR 397
Bombay General Clauses Act, 1904 — Section 14Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(e), 15, 15(1)Extra-Provincial Jurisdiction Act, 1947 — Section 4
High Courts24 Nov 1969
Musamiyan Imam Haidarbux Razvi and Others Vs The State of Gujarat and Others
Gujarat High Court · AIR 1971 Guj 158 : (1971) 12 GLR 1
Land Acquisition Act, 1894 — Section 3, 4, 6
High Courts21 Nov 1969
Naniben Vs Maganbhai Durlabhbhai and Another
Gujarat High Court · (1971) 12 GLR 245
Bombay General Clauses Act, 1904 — Section 28, 28Transfer of Property Act, 1882 — Chapter 5, 106, 106
High Courts13 Nov 1969
Chunilal Motiram Tamakuwala Vs M.B. Shelat and Another
Gujarat High Court · (1971) 12 GLR 213
Prevention of Food Adulteration Act, 1954 — Section 20, 20Prevention of Food Adulteration Rules, 1955 — Rule 45
High Courts30 Oct 1969
State of Gujarat Vs Vijay Sewing Machine Co. and Another
Gujarat High Court · (1970) 11 GLR 1051
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3)(a), 13(1), 14A(1), 14A(1)
High Courts28 Oct 1969
State of Gujarat Vs Kanbi Vallabha and Others
Gujarat High Court · (1970) 11 GLR 1042
Bombay Prevention of Gambling Act, 1887 — Section 4, 5Criminal Procedure Code, 1898 (CrPC) — Section 247Penal Code, 1860 (IPC) — Section 160
High Courts14 Oct 1969
Nadiad Electric Co. Ltd. Vs The Nadiad Borough Municipality, Nadiad
Gujarat High Court · AIR 1970 Guj 194
Constitution of India, 1950 — Article 133(1)Electricity Act, 1910 — Section 22
High Courts13 Oct 1969
Himatlal Ratilal Rajyagor Vs The State of Gujarat and Others
Gujarat High Court · (1971) CriLJ 165 : (1971) GLR 167
Evidence Act, 1872 — Section 45, 51Penal Code, 1860 (IPC) — Section 114, 34, 408, 467, 472
High Courts13 Oct 1969
Himatlal Ratilal Rajyagor Vs State
Gujarat High Court · (1971) 12 GLR 167
Evidence Act, 1872 — Section 51Penal Code, 1860 (IPC) — Section 114, 114, 34, 408, 472
High Courts08 Oct 1969
Fatumal Dayaram Vs Rael Samson and Another
Gujarat High Court · (1970) 11 GLR 1024
Criminal Procedure Code, 1898 (CrPC) — Section 247, 417(3), 417(3), 439(5), 439(5)Penal Code, 1860 (IPC) — Section 323
High Courts08 Oct 1969
Muman Kamal Sabedi Patel and Others Vs The State of Gujarat
Gujarat High Court · (1971) 12 GLR 481
Criminal Procedure Code, 1898 (CrPC) — Section 169, 169, 190(1)(c), 190(1)(c)
High Courts07 Oct 1969
Dr. Harisingh Harnamsingh Khalsa Vs State and Others
Gujarat High Court · (1970) 11 GLR 1072
Criminal Procedure Code, 1898 (CrPC) — Section 526, 526(3), 561A, 598(2)
High Courts07 Oct 1969
Dr. Harisingh Harnamsingh Khalsa Vs State of Gujarat and Others
Gujarat High Court · (1970) CriLJ 1695 : (1970) 11 GLR 1072
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 24
High Courts03 Oct 1969
Commissioner of Income Tax, Gujarat III Vs Western India Engineering Co. Ltd.
Gujarat High Court · (1970) 77 ITR 165
Income Tax Act, 1922 — Section 66(1), 66(3)Limitation Act, 1963 — Section 29(2), 5
High Courts30 Sept 1969
Inderlal Panwarmal Vs Khialdas Shewaram and Others
Gujarat High Court · AIR 1971 Guj 86 : (1970) GLR 948
Bombay Court Fees Act, 1959 — Article 5, 7, 6Court Fees Act, 1870 — Section 7