High Courts06 Mar 1969
Mansukhlal Vallabhdas Vs Mangalaben Jerambhai and Another
Gujarat High Court · (1970) CriLJ 1308 : (1970) GLR 980
Evidence Act, 1872 — Section 112
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,752 of 1,831
High Courts28 Feb 1969
Chandrakant Himatlal and Others Vs Dr. Harjivandas K. Karelia
Gujarat High Court · (1970) 11 GLR 798
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29(1)(a)Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948 — Rule 5Civil Procedure Code, 1908 (CPC) — Order 18 Rule 5
High Courts20 Feb 1969
Jindas Oil Mill and Another Vs Godhra Electricity Co. Ltd.
Gujarat High Court · (1969) 10 GLR 1036
Electricity (Supply) Act, 1948 — Section 57(2) , 57(2)(c)General clauses Act, 1897 — Section 6(c)
High Courts11 Feb 1969
Ghanchi Vora Samsuddin Isabhai Vs State of Gujarat
Gujarat High Court · AIR 1970 Guj 178 : (1970) CriLJ 1348
Bombay Primary Education Rules, 1949 — Rule 129, 130Criminal Procedure Code, 1898 (CrPC) — Section 236, 237, 342Evidence Act, 1872 — Section 35
High Courts07 Feb 1969
Assistant Collector Customs and Another Vs Mukbujusein Ibrahim Pirjada
Gujarat High Court · (1970) CriLJ 1305 : (1969) GLR 692
Customs Act, 1962 — Section 111, 123, 128, 54
High Courts06 Feb 1969
Ojas Corporation and Others Vs The Regional Provident Fund Commissioner
Gujarat High Court · (1970) 11 GLR 164
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 1(3)(b), 1(3)(b), 2(g), 4
High Courts03 Feb 1969
Vora Mulla Taheralai Mulla Akbaralli Vs Manoranjan Barua
Gujarat High Court · AIR 1970 Guj 122 : (1969) GLR 950
Transfer of Property Act, 1882 — Section 53
High Courts18 Jan 1969Allowed
Jafarabad Municipality Vs Kathiawar Industries Limited
Gujarat High Court · AIR 1969 Guj 344
Constitution of India, 1950 — Article 286, 286(1)Saurashtra Octroi and Terminal Tax Rules, 1949 — Rule 2, 3, 4, 5, 6Saurashtra Terminal Tax and Octroi Ordinance, 1949 — Section 2, 3, 4
High Courts16 Jan 1969
Saurashtra Iron Foundry and Steel Works Private Ltd. and Others Vs Bhavnagar Nagarpalika and Another
Gujarat High Court · AIR 1970 Guj 53 : (1970) 11 GLR 351
General Clauses Act, 1897 — Section 21Gujarat Municipalities Act, 1963 — Section 101, 102, 103, 275, 99
High Courts16 Jan 1969
Mehta Keshavlal Pragji Vs Bhatia Dwarkadas Gokaldas
Gujarat High Court · (1969) 10 GLR 857
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12
High Courts10 Jan 1969
Ranchhodlal Khumaji Joshi Vs State
Gujarat High Court · (1970) 11 GLR 499
Gujarat Panchayats (Amendment) Act, 1962 — Section 206Penal Code, 1860 (IPC) — Section 477A, 477APrevention of Corruption Act, 1988 — Section 5(2), 5(2)
High Courts09 Jan 1969
Babar Somla Kamli Vs Ganpat Narayan Mohite
Gujarat High Court · AIR 1970 Guj 148
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85BCivil Procedure Code, 1908 (CPC) — Order 14 Rule 5, Order 7 Rule 10, 9
High Courts07 Jan 1969
Shashikant Mohanlal Desai and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1970 Guj 204 : (1970) 11 GLR 122
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32, 43
High Courts12 Dec 1968
Maganlal Shivlal Vs Memon Daudbhai Mithabhai
Gujarat High Court · (1969) 10 GLR 336
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(0)Saurashtra Rent Control Act, 1951 — Section 13(1)(b), 13(1)(h), 13(1)(h)
High Courts11 Dec 1968
Chitranjan Manilal Shah Vs Mane Patil and Others
Gujarat High Court · AIR 1970 Guj 67 : (1970) 11 GLR 273
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3
High Courts11 Dec 1968
Suvarnabahen Vs Rashmikant Chinubhai Shah
Gujarat High Court · AIR 1970 Guj 43 : (1969) GLR 661
Evidence Act, 1872 — Section 120, 134Hindu Marriage Act, 1955 — Section 12(1)
High Courts10 Dec 1968
Maganlal Narandas Thakkar and Another Vs Arjan Bhanji Kanbi
Gujarat High Court · (1969) 10 GLR 837
Saurashtra Rent Control Act, 1951 — Section 13(1)(e), 13(1)(e), 15, 15
High Courts10 Dec 1968
Bai Jadav Vs Durlabh Ranchhod and Others
Gujarat High Court · (1969) 10 GLR 727
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88D, 88D(1)(iv)
High Courts10 Dec 1968
Poonekar (V.L.) Vs Collector of Central Excise (L.S. Kaul), Baroda and Others
Gujarat High Court · (1969) GLR 136 : (1970) 1 LLJ 408
Central Civil Services (Temporary Service) Rules, 1949 — Rule 1(2), 3, 4, 7(1), 7(2)Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 9(2)
High Courts10 Dec 1968
V.L. Poonekar Vs L.S. Kaul Collector, Central Excice and Others
Gujarat High Court · (1969) 10 GLR 136
Central Civil Services (Temporary Service) Rules, 1949 — Rule 3, 4, 7(2)Gujarat Panchayats Act, 1961 — Section 9(2)