COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,756 of 1,831

High Courts18 Aug 1968

Rajput Tejsinh Pratapsingh Vs The State of Gujarat

Gujarat High Court · (1969) 10 GLR 106

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 430, 430, 439Penal Code, 1860 (IPC) — Section 394, 394, 395, 395

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High Courts13 Aug 1968Dismissed

Collector of Panchmahals Vs Desai Keshavlal Panalal

Gujarat High Court · AIR 1969 Guj 276 : (1969) GLR 931

Bombay Land Revenue Code, 1879 — Section 37Easements Act, 1882 — Section 7Land Acquisition Act, 1894 — Section 18, 23, 24, 4, 4(1)

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High Courts07 Aug 1968

Trilochana Girdharlal Patel and Others (Heirs of Deceased Girdharlal Shankarlal Patel) Vs State of Gujarat and Another

Gujarat High Court · (1969) 1 LLJ 305

Bombay Reorganisation Act, 1960 — Section 91Constitution of India, 1950 — Article 311(2)Limitation Act, 1908 — Article 102

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High Courts06 Aug 1968

Laxmiben Girdharlal Patel and Others (Heirs of deed. Dr. Girdharlal) Vs State of Gujarat and Another

Gujarat High Court · (1970) 11 GLR 51

Bombay Reorganisation Act, 1960 — Section 61Limitation Act, 1908 — Article 102, 102

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High Courts02 Aug 1968

Baldevbhai Nathabhai and Others Vs State of Gujarat and Another

Gujarat High Court · (1970) 11 GLR 297

Land Acquisition Act, 1894 — Section 17(1), 4, 4, 6, 6

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High Courts01 Aug 1968

Dr. Biharilal Kanaiyalal Vs State of Gujarat and Others

Gujarat High Court · (1969) 10 GLR 635

Gujarat Industrial Development Corporation Act, 1962 — Section 32Land Acquisition Act, 1894 — Section 6, 6(1)Transfer of Property Act, 1882 — Section 100, 55(6)(b)

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High Courts31 Jul 1968Allowed

Maharao Shri Madansinhji Vs State of Gujarat

Gujarat High Court · AIR 1969 Guj 270 : (1969) 10 GLR 870

Evidence Act, 1872 — Section 101, 106, 21, 67Land Acquisition Act, 1894 — Section 13, 18, 23, 24

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High Courts26 Jul 1968

Collector, Baroda and Another Vs Haridas Maganlal Parikh and Others

Gujarat High Court · AIR 1970 Guj 91 : (1969) GLR 412

Land Acquisition Act, 1894 — Section 23, 4Transfer of Property Act, 1882 — Section 54

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High Courts23 Jul 1968

Bai Lalita Vs Shardaben and Others

Gujarat High Court · AIR 1970 Guj 37

Bombay Civil Courts Act, 1869 — Section 21, 24, 26, 8Civil Procedure Code, 1908 (CPC) — Section 2(2), 96Land Acquisition Act, 1894 — Section 26, 3, 30, 54

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High Courts19 Jul 1968

Mansa Nagar Panchayat and Another Vs A.K. Chakravarty Dist. Development Officer and Another

Gujarat High Court · (1969) 10 GLR 88

Gujarat Panchayats Act, 1961 — Section 17, 17(1), 17(2), 18(1)

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High Courts18 Jul 1968

Anil Starch Products Lld. Vs State of Gujarat and Others

Gujarat High Court · (1969) 10 GLR 907

Land Revenue Rules, 1921 — Rule 81(3), 81(3)

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High Courts11 Jul 1968

New Saurashtra Vanaspati Co., Morvi Vs B.A. Maharaja, Sales Tax Officer, Division I, Rajkot

Gujarat High Court · (1969) 24 STC 92

Bombay Sales Tax Act, 1959 — Section 19, 19(1), 19(4), 2(11), 2(19)

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High Courts10 Jul 1968

Kalaria Oil Mills Vs The State of Gujarat and Others

Gujarat High Court · (1968) 22 STC 477

Bombay Sales Tax Act, 1959 — Section 19(4)

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High Courts09 Jul 1968

Champaklal Sohanlal Vs J.H. Shah, Sales Tax Officer, Enforcement Branch, Ahmedabad

Gujarat High Court · (1968) 22 STC 507

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

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High Courts09 Jul 1968

B. Kanjibhai and Others Vs Mohanraj Rajendrakumar

Gujarat High Court · AIR 1970 Guj 32 : (1970) 11 GLR 140

Ahmedabad Small Causes Court Rules, 1961 — Rule 39Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3

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High Courts08 Jul 1968Dismissed

Kanji Mulji Kanani Vs Manglaben Parmanand

Gujarat High Court · AIR 1969 Guj 308 : (1969) GLR 1011

Bombay Court Fees Act, 1959 — Article 1, 2, 3, 4, 5Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 33 Rule 1, Order 33 Rule 2, Order 4 Rule 1, Order 43 Rule 1

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High Courts08 Jul 1968