COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,753 of 1,831

High Courts07 Dec 1968

Pirubhai Ramjubhai Vs Trikamlal Nanjibhai

Gujarat High Court · AIR 1969 Guj 285 : (1969) GLR 747

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11, 11(4), 31 , 49Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, Order 16 Rule 20, Order 29 Rule 3, Order 6 Rule 16, Order 8 Rule 10

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High Courts06 Dec 1968

Shivkumar Atmaram Vs State of Gujarat

Gujarat High Court · (1970) 11 GLR 281

Evidence Act, 1872 — Section 30, 30Penal Code, 1860 (IPC) — Section 379, 411

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High Courts05 Dec 1968Allowed

Od Zaverbhai Goberbhai Vs State of Gujarat and Another

Gujarat High Court · AIR 1969 Guj 340 : (1969) GLR 492

Bombay Land Revenue Code, 1879 — Rule 44, 53Bombay Tenancy and Agricultural Lands Act, 1948 — Section 15(1), 32R, 72, 88, 88A

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High Courts03 Dec 1968

Maneklal Nathalal Jingar Vs Ochhavlal Chhaganlal and Another

Gujarat High Court · AIR 1970 Guj 49 : (1969) GLR 654

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 35 , Order 21 Rule 97Limitation (Amendment) Act, 1896 — Article 129Limitation (Amendment) Act, 1963 — Article 129

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High Courts03 Dec 1968

Jaykant Harkishandas Shah Vs Durgashanker Valji Pandya

Gujarat High Court · (1970) 11 GLR 178

Contract Act, 1872 — Section 65, 70Transfer of Property Act, 1882 — Section 106, 6, 6, 6(h), 7, 7

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High Courts26 Nov 1968

Khubchandani Meherchand K. Vs Hiralal Dayalal

Gujarat High Court · (1970) 11 GLR 66

Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29Saurashtra Rent Control Act, 1951 — Section 13(1)(g), 13(1)(g)

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High Courts26 Nov 1968

Manilal Bhulabhai Solanki Vs R. Parthsarthi Collector of Bulsar

Gujarat High Court · (1969) 10 GLR 687

Bombay Land Requisition Act, 1948 — Section 6(4)(a), 6(4)(a), 6(4)(a)

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High Courts26 Nov 1968

Mafatlal Khodidas Vs Girdharilal Dhurabhai and Others

Gujarat High Court · (1970) 11 GLR 186

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32G, 32G(3), 32P, 32P

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High Courts22 Nov 1968

Petlad Bulakhidas Mills Co. Ltd. and Another Vs Union of India and Another

Gujarat High Court · AIR 1970 Guj 59 : (1970) 11 GLR 330

Contract Act, 1872 — Section 14, 15, 72

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High Courts20 Nov 1968

Shantilal Ratanji Desai and Another Vs Mangubhai Chhotubhai Desai and Another

Gujarat High Court · (1969) 10 GLR 500

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High Courts20 Nov 1968

Ramanlal Govindram Vs Ahmedabad Municipal Corporation and Others

Gujarat High Court · (1970) 11 GLR 1

Bombay Provincial Municipal Corporations Act, 1949 — Section 437A, 437A, 437A(1), 437A(3), 437D

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High Courts18 Nov 1968

Bai Chanchalben Vs Burjorji Dinshawji Sethna

Gujarat High Court · (1970) ACJ 440 : (1970) 11 GLR 71 : (1969) 2 LLJ 357

Workmens Compensation Act, 1923 — Section 17, 19, 2, 22, 28

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High Courts18 Nov 1968Allowed

Chanchalben Vs Burjorji Dinshawji Sethna

Gujarat High Court · (1968) 11 GUJ CK 0003

Workmens Compensation Act, 1923 — Section 10, 11, 12, 13, 14

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High Courts16 Nov 1968

Khambhalia Municipality Vs Chunilal Bhagwanji

Gujarat High Court · (1970) 11 GLR 87

Bombay Industrial Relations Act, 1946 — Section 3(19)Industrial Disputes Act, 1947 — Section 2(j)Saurashtra Rent Control Act, 1951 — Section 12, 13, 4(1), 6(1)

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High Courts12 Nov 1968

State of Gujarat Vs Shah Veljibhai Motichand, Lunawada

Gujarat High Court · (1969) 23 STC 288

Bombay Sales Tax Act, 1959 — Section 14, 5Central Sales Tax Act, 1956 — Section 14

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High Courts11 Nov 1968

Commissioner of Sales Tax, Gujarat, Ahmedabad Vs Anil Co-operative Credit Society

Gujarat High Court · (1969) 24 STC 180

Bombay Sales Tax Act, 1959 — Section 19, 19(1), 19(6), 2, 2(11)

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High Courts11 Nov 1968

State of Gujarat Vs Mukhi Stores

Gujarat High Court · (1969) 23 STC 334

Bombay Sales Tax Act, 1959 — Section 78

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High Courts11 Nov 1968

Bai Kashiba Vs Thakor Fulabhai Mathurbhai and Others

Gujarat High Court · (1969) 10 GLR 484

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32F(1) , 32F(1)(a) , 32G, 32G

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High Courts06 Nov 1968

Mahmadhusein Kurbanhusein Mithiborwala Vs Onali Fidaali and Others

Gujarat High Court · AIR 1969 Guj 334 : (1969) GLR 925

Bombay Village Panchayats Act, 1958 — Section 12, 13Constitution of India, 1950 — Article 226, 32Gujarat Municipalities Act, 1963 — Section 10(1), 10(3), 12, 12(1), 13(1)

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High Courts30 Oct 1968

Employees'' State Insurance Corporation Vs Himatram Ramdas

Gujarat High Court · (1969) GLR 377 : (1969) 2 LLJ 529

Employees State Insurance Act, 1948 — Section 2(12), 2(14), 2(17), 3, 40

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