High Courts17 Sept 1969
Shantilal Nanabhai Vs Municipal Corporation and Another
Gujarat High Court · (1970) 2 LLJ 343
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 52, 60, 63GUJARAT MUNICIPALITIES ACT, 1963 — Section 60, 68
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,749 of 1,831
High Courts16 Sept 1969
The State of Gujarat Vs Vaghari Mohan Bana
Gujarat High Court · AIR 1970 Guj 234 : (1970) CriLJ 1457 : (1970) GLR 1007
Criminal Procedure Code, 1898 (CrPC) — Section 243, 341Gujarat Panchayats Act, 1961 — Section 161, 162
High Courts10 Sept 1969
Gafurbhai Daudbhai and Another Vs State
Gujarat High Court · (1970) 11 GLR 649
Criminal Procedure Code, 1898 (CrPC) — Section 526(8), 526(8)
High Courts06 Sept 1969
Muman Habib Nasir Khanji Vs State of Gujarat and Others
Gujarat High Court · (1970) 11 GLR 307
Bombay Land Revenue Code, 1879 — Section 203, 203, 211, 211
High Courts28 Aug 1969
Superintendent Customs and Central Excise Vapi Vs Raichand Lakhmansingh Shah
Gujarat High Court · AIR 1970 Guj 223 : (1970) CriLJ 1446 : (1970) 11 GLR 919
Criminal Procedure Code, 1898 (CrPC) — Section 550Customs Act, 1962 — Section 110
High Courts28 Aug 1969
Thakarani Shri Gumankunverba Karamsinhji and Another Vs State of Gujarat
Gujarat High Court · (1970) 11 GLR 956
Bombay Merged Territories and Areas (Jagirs Abolition) (Compensation Bonds) Rules, 1956 — Rule 5Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 11(2), 11(2), 13, 15, 25Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts27 Aug 1969
D.R. Oza Vs Government of Gujarat, Revenue and Agricultural Department
Gujarat High Court · AIR 1971 Guj 39
Constitution of India, 1950 — Article 16, 226, 311(2)
High Courts26 Aug 1969
The State of Gujarat Vs Fulsinh Bimsinh and Others
Gujarat High Court · AIR 1971 Guj 1 : (1971) CriLJ 41 : (1971) 12 GLR 105
Child Marriage Restraint Act, 1929 — Section 8Criminal Procedure Code, 1898 (CrPC) — Section 29(1)
High Courts25 Aug 1969
Babulal Tulsidas Vs Sayla Gram Panchayat, Dist. Surendranagar and Others
Gujarat High Court · AIR 1971 Guj 96
Gujarat Panchayats (Amendment) Act, 1962 — Section 192(1), 192(9), 307(5)
High Courts22 Aug 1969
Chhaganji Khengarji and Another Vs State of Gujarat
Gujarat High Court · AIR 1970 Guj 131 : (1970) CriLJ 956 : (1970) 11 GLR 573
Bombay Prohibition Act, 1949 — Section 11, 115, 13, 66(1)Evidence Act, 1872 — Section 106, 114
High Courts19 Aug 1969
Mohanlal Jesingbhai Vs P.J. Patel, Town Development Officer, Ahmedabad Muni. Corp. and Others
Gujarat High Court · (1969) 08 GUJ CK 0016
Bombay Town Planning Act, 1915 — Section 30, 32, 32(1), 54, 55(5)Bombay Town Planning Rules, 1955 — Rule 21(3), 21(4)
High Courts19 Aug 1969
Mohansing Umedsing Vs Dullabhbhai Jerambhai and Others
Gujarat High Court · (1970) 11 GLR 588
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 50Bombay Tenancy and Agricultural Lands Act, 1948 — Section 37, 37(4), 37(4), 37(5)
High Courts19 Aug 1969
Patel Bechar Narsinh Vs The State of Gujarat and Another
Gujarat High Court · AIR 1970 Guj 186 : (1970) CriLJ 1351 : (1970) 11 GLR 834
Bombay Probation of Offenders Act, 1938 — Section 5(1), 6, 7(1), 7(2)Criminal Procedure Code, 1898 (CrPC) — Section 439(6)Penal Code, 1860 (IPC) — Section 53
High Courts18 Aug 1969
Govindsingh Ramsinghbhai Vaghela Vs C. Subbarav and Others
Gujarat High Court · AIR 1971 Guj 131 : (1970) GLR 897
Bombay Land Revenue Code, 1879 — Section 10Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 31, 37(2), 9(3)Constitution of India, 1950 — Article 31
High Courts18 Aug 1969
Kantaben Jayantilal Soni Vs Ranjitlal Natverlal Soni
Gujarat High Court · (1969) 08 GUJ CK 0005
Bombay Stamp Act, 1958 — Section 33, 37(2), 39
High Courts13 Aug 1969
The Firm of Fakirchand Makandas Vs Shri Jagadguru Shankaracharya Abhinaya Sachihidavand Tirth Maharaj and Others
Gujarat High Court · AIR 1970 Guj 145 : (1970) 11 GLR 686
Bombay Court Fees Act, 1959 — Section 6Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 115
High Courts13 Aug 1969
Krishna Cinema and Others Vs The State of Gujarat and Another
Gujarat High Court · AIR 1971 Guj 103
Bombay Cinemas (Regulation) Act, 1953 — Section 5(1)Bombay Cinemas (Regulation) Rules, 1954 — Rule 3, 5Constitution of India, 1950 — Article 226
High Courts12 Aug 1969
Teja Moha Vs Mangubhai Mehta and Another
Gujarat High Court · AIR 1970 Guj 209 : (1970) 11 GLR 883 : (1970) 11 GLR 383
Prevention of Food Adulteration Act, 1954 — Section 10(1), 10(7), 11(1), 11(1)A, 16(1)
High Courts05 Aug 1969
Gela Hira Rabari Vs S.V. Pandya and Another
Gujarat High Court · AIR 1970 Guj 235 : (1970) CriLJ 1475
Prevention of Food Adulteration Act, 1954 — Section 13(2), 15, 23(1), 4(2)Prevention of Food Adulteration Rules, 1955 — Rule 18, 20, 7, 7(1)
High Courts01 Aug 1969
Ramanlal Chhaganlal Bhavsar Vs P.M. Desai Another
Gujarat High Court · (1969) 08 GUJ CK 0015
Bombay Prevention of Gambling Act, 1887 — Section 4, 5Criminal Procedure Code, 1898 (CrPC) — Section 200, 202, 202(1)Penal Code, 1860 (IPC) — Section 341, 341, 504, 504