High Courts28 Jul 1969
Mohmad Khan Jamiyatkhan Vs Dadamiyan Mohmadmiyan
Gujarat High Court · AIR 1971 Guj 77 : (1970) GLR 595
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 84, 85Civil Procedure Code, 1908 (CPC) — Section 9
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,750 of 1,831
High Courts24 Jul 1969
Jayantilal Amratlal Shodhan Vs Union of India (UOI) and Others
Gujarat High Court · (1970) 11 GLR 935
Defence of India Act, 1971 — Section 3General Clauses Act, 1897 — Section 6, 6Gold (Control) Act, 1968 — Section 116, 116(1), 116(1)
High Courts23 Jul 1969
Patel Prabhudas Dwarkadas Vs Dholasan Gram Panchayat, Dholasan and Others
Gujarat High Court · AIR 1971 Guj 9 : (1971) CriLJ 212
Gujarat Panchayats (Amendment) Act, 1962 — Section 229, 232, 93(2), 93(4)
High Courts16 Jul 1969
Ambalal Khodabhai and Co. Vs R. Prasad, Collector of Central Excise and Others
Gujarat High Court · (1969) 07 GUJ CK 0004
Central Excise Rules, 1944 — Rule 151, 223, 40Sea Customs Act, 1878 — Section 167(8)
High Courts11 Jul 1969
Balwantrai Chunilal Bhatt and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1970 Guj 175
Bombay Provincial Municipal Corporations Act, 1949 — Section 78Constitution of India, 1950 — Article 245Land Acquisition Act, 1894 — Section 17, 17(1), 17(4), 6
High Courts11 Jul 1969Allowed
Harisingh Harnamsingh Khalsa Vs E.F. Deboo and Another
Gujarat High Court · AIR 1969 Guj 349 : (1969) GLR 769
Arms Act, 1959 — Section 13, 14, 14(1), 17, 17(1)Companies Act, 1956 — Section 237Constitution of India, 1950 — Article 141, 19(1), 19(6), 226
High Courts10 Jul 1969
Gulabchand Bhudarbhai Soni Vs The State of Gujarat and Another
Gujarat High Court · AIR 1970 Guj 171 : (1970) CriLJ 1100 : (1970) 11 GLR 776
Penal Code, 1860 (IPC) — Section 499, 52
High Courts10 Jul 1969
Arvindbhai Motibhai Patel Vs Hargovind Parshottam Patel and Another
Gujarat High Court · AIR 1971 Guj 20 : (1971) CriLJ 368
Prevention of Food Adulteration Act, 1954 — Section 20(1)
High Courts09 Jul 1969
Vajesing Mathursing and Others Vs The State of Gujarat
Gujarat High Court · (1971) CriLJ 157
Bombay Prevention of Gambling Act, 1887 — Section 4, 4, 5, 5, 6, 6Criminal Procedure Code, 1898 (CrPC) — Section 517
High Courts08 Jul 1969
Kaushikprasad Chandulal Mahadevia and Another Vs The Ahmedabad Municipal Corporation and Others
Gujarat High Court · (1969) 07 GUJ CK 0014
Bombay Town Planning Act, 1915 — Section 14(2)Bombay Town Planning Act, 1954 — Section 32, 32(1), 32(1)(i)Bombay Town Planning Rules, 1955 — Rule 21, 21(1), 21(4)
High Courts08 Jul 1969
M.B. Kharade and Another Vs State of Gujarat
Gujarat High Court · AIR 1970 Guj 157 : (1970) CriLJ 1090 : (1970) 11 GLR 781
Bombay Police Act, 1951 — Section 2(11), 3, 5Prevention of Corruption Act, 1947 — Section 5
High Courts04 Jul 1969
Sureshchandra Dhirajlal Store and Others Vs K.K. Shrotriya, Dist. Deputy Collector.
Gujarat High Court · (1969) 07 GUJ CK 0007
Bombay Personal Inams Abolition Act, 1952 — Section 5(2)
High Courts04 Jul 1969
The New Shorrock Spg. and Mfg. Co. Ltd. Vs The Municipal Corporation of the City of Ahmedabad and Others
Gujarat High Court · (1970) 11 GLR 558
Bombay Provincial Municipal Corporations Act, 1949 — Section 152A, 152A, 152A(1) , 152A(2)Constitution of India, 1950 — Article 19(1)(f)
High Courts02 Jul 1969
Kantilal Damodardas Vs State of Gujarat
Gujarat High Court · AIR 1970 Guj 218 : (1970) CriLJ 1359 : (1970) 11 GLR 868
Bombay Police Act, 1951 — Section 64Criminal Procedure Code, 1898 (CrPC) — Section 154, 156, 157, 162Penal Code, 1860 (IPC) — Section 182
High Courts27 Jun 1969
State of Gujarat Vs N. Viswanatha, Project Manager of Oil and Natural Gas Commission
Gujarat High Court · (1970) CriLJ 1053 : (1970) GLR 815
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 2, 49, 52, 55, 61
High Courts26 Jun 1969
Bachubha Ramsinhji Vs Shivlal and Others
Gujarat High Court · AIR 1970 Guj 180 : (1970) GLR 827
Bombay Police Manual, 1959 — Rule 97Constitution of India, 1950 — Article 311(1)
High Courts25 Jun 1969
East India Co. Vs Official Liquidator and Another
Gujarat High Court · (1970) GLR 457
Companies (Court) Rules, 1959 — Rule 139Companies Act, 1956 — Section 457(1), 457(2), 457(3), 460(4), 643(1)(A)
High Courts17 Jun 1969
Bai Bhanbai Mavji Vs Kanbi Karshan Devraj and Another
Gujarat High Court · AIR 1970 Guj 137 : (1970) CriLJ 962 : (1970) 11 GLR 581
Criminal Procedure Code, 1898 (CrPC) — Section 488Hindu Marriage Act, 1955 — Section 11, 5(1)
High Courts17 Jun 1969
The Digvijaysinhji Salt Works Pvt. Ltd. and Others Vs State of Gujarat
Gujarat High Court · (1970) 11 GLR 342
Constitution of India, 1950 — Article 14, 14Minimum Wages Act, 1948 — Section 9, 9
High Courts16 Jun 1969
Mulchand Dasumal Pardasani Vs Union of India, Ministry of Finance (R.D.), New Delhi
Gujarat High Court · AIR 1970 Guj 257
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 148, 148(5), 309, 309, 311