High Courts16 Jan 1968
Nenchand Dhulabhai Vs The State of Gujarat
Gujarat High Court · (1969) 10 GLR 370
Bombay Prohibition Act, 1949 — Section 103, 66A, 66A
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,760 of 1,831
High Courts15 Jan 1968
Commissioner of Income Tax Vs Sakarlal Balabhai
Gujarat High Court · (1968) 69 ITR 186
Income Tax Act, 1922 — Section 2(6A), 44D, 44F
High Courts12 Jan 1968
Koli Trikam Jivraj and Another Vs The State of Gujarat
Gujarat High Court · AIR 1969 Guj 69 : (1969) CriLJ 409 : (1969) GLR 245
Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 18, 3Penal Code, 1860 (IPC) — Section 302, 324, 326, 34, 394
High Courts16 Dec 1967
Babubhai Prabhudas Modi Vs Adelaji Kaluji (P.C.) and Another
Gujarat High Court · (1969) GLR 676 : (1970) 1 LLJ 255
Factories Act, 1948 — Section 2, 85
High Courts16 Dec 1967
Babubhai Prabhudas Vs P.C. Adelaji Kaluji and Another
Gujarat High Court · (1969) 10 GLR 676
Bombay Police Act, 1951 — Section 131A, 131A, 210, 3(10), 33(i)(w)
High Courts15 Dec 1967
Manilal Amritlal Thakkar Vs Govindlal Chhaganlal Shah
Gujarat High Court · (1968) 9 GLR 331
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(3)(b), 12(3)(b)
High Courts05 Dec 1967
State of Gujarat Vs Jivanlal Bhimjibhai and Another
Gujarat High Court · (1968) 9 GLR 603
Bombay Lotteries (Control and Tax) and Prize Competitions (Tax) Act, 1958 — Section 4, 4
High Courts02 Dec 1967Dismissed
Vasava Narottam Unju Vs Shah Ambalal Maganlal
Gujarat High Court · AIR 1969 Guj 94
Bombay Civil Courts Act, 1869 — Section 16, 17, 22, 22A, 22ABombay Land Revenue Code, 1879 — Section 7Bombay Stamp Act, 1958 — Section 35, 36
High Courts30 Nov 1967Allowed
Harivallabh Chhotalal Nagori Vs Ahmedali Rajabhai Kadiani
Gujarat High Court · AIR 1969 Guj 145 : (1969) GLR 481
Partnership Act, 1932 — Section 48
High Courts24 Nov 1967
Champaklal Parbhulal Parikh Vs Natwarlal Gordhandas Gandhi and Another
Gujarat High Court · (1970) CriLJ 128 : (1968) GLR 317
Prevention of Food Adulteration Act, 1954 — Section 11, 13, 16, 18, 7
High Courts15 Nov 1967
Chhaganlal Kikabhai Vs State of Gujarat
Gujarat High Court · (1969) CriLJ 1164 : (1968) GLR 983
Bombay Prohibition Act, 1949 — Section 85
High Courts15 Nov 1967Dismissed
United Industries and Others Vs Dalwadi and Co. and Another
Gujarat High Court · (1968) GLR 873
Ahmedabad City Civil Court Rules, 1961 — Rule 142, 143, 144, 145, 146Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3, Order 37 Rule 3(2), 115, 122Constitution of India, 1950 — Article 227 , 372
High Courts10 Nov 1967
Premchand Jechand Vs K.G. Sanghrani, Assistant Director and Others
Gujarat High Court · (1968) 9 GLR 777
Constitution of India, 1950 — Article 133(1)(c)Cotton Control Order, 1955 — Clause 14A, Clause 14B, Clause 3Essential Commodities Act, 1955 — Section 2
High Courts08 Nov 1967
State of Gujarat Vs Ramanlal Chimanlal Khatri
Gujarat High Court · (1969) CriLJ 810 : (1969) GLR 611
Bombay Police Act, 1951 — Section 135, 87Penal Code, 1860 (IPC) — Section 299, 300, 301, 302, 304
High Courts08 Nov 1967
Bai Diwali and Others Vs Koli Bala Ranchhod
Gujarat High Court · AIR 1970 Guj 10
Limitation Act, 1908 — Article 144
High Courts20 Oct 1967
The State of Gujarat Vs fne deaf and dumb man
Gujarat High Court · (1969) CriLJ 328
Penal Code, 1860 (IPC) — Section 379, 380
High Courts19 Oct 1967
The State of Gujarat Vs Pandya Mohanlal Ugreshwar
Gujarat High Court · (1968) CriLJ 1665 : (1969) GLR 58
Criminal Procedure Code, 1898 (CrPC) — Section 107, 107, 145, 435, 435
High Courts19 Oct 1967
State of Gujarat Vs Pandya Mohanlal Ugreshwar
Gujarat High Court · (1969) 10 GLR 58
Criminal Procedure Code, 1898 (CrPC) — Section 107, 107, 145, 17, 17A
High Courts18 Oct 1967
Mahomad Usman Gulam Mohiuddin Vs Dhanshanker Jagannath Bhatt
Gujarat High Court · (1969) 10 GLR 374
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15, 15(1)Transfer of Property Act, 1882 — Section 108(j)
High Courts17 Oct 1967
Jadeja Mahipatsinh Bhavubha and Another Vs The State of Gujarat
Gujarat High Court · (1969) CriLJ 255 : (1968) GLR 903
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 400, 401