Bombay General Clauses Act, 1904 — Section 25Bombay Village Panchayats Act, 1959 — Section 124(1), 124(5), 176Constitution of India, 1950 — Article 226

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High Courts13 Feb 1967

Babubhai Madhavlal Patel and Another Vs State of Gujarat

Gujarat High Court · (1969) CriLJ 567 : (1968) GLR 963

Penal Code, 1860 (IPC) — Section 114, 417, 418, 419, 420

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High Courts09 Feb 1967

The State of Gujarat Vs Jethanand Kundomal

Gujarat High Court · (1968) CriLJ 1356 : (1968) GLR 1031

Penal Code, 1860 (IPC) — Section 120B, 420

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High Courts08 Feb 1967

Vijakumar K. Shah Vs Firm of Pari Nareshchandra and Another

Gujarat High Court · AIR 1968 Guj 247 : (1968) 9 GLR 238

Ahmedabad City Civil Court Rules, 1961 — Rule 142 , 143, 144, 145, 146Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, 115, 122, 96

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High Courts07 Feb 1967

Kanaiyalal Chimanlal Mody Vs The State of Gujarat

Gujarat High Court · (1970) CriLJ 541

Essential Commodities Act, 1955 — Section 14, 2, 3, 7, 9Evidence Act, 1872 — Section 24, 25, 67, 9

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High Courts03 Feb 1967

Firm of Mohanlal Narottamdas and Another Vs Bechardas Khusaldas and Others

Gujarat High Court · (1967) 8 GLR 620

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(g)Civil Procedure Code, 1908 (CPC) — Section 115

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High Courts02 Feb 1967

Keshavlal Parbhudas Chokshi Firm and Others Vs Manubhai I. Vyas

Gujarat High Court · AIR 1968 Guj 223 : (1968) GLR 177

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 1, Order 37 Rule 2, 122, 128(2), 27Constitution of India, 1950 — Article 227 , 227(2)

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High Courts02 Feb 1967

Patel Hargovan Nathubhai and Another Vs The State of Gujarat

Gujarat High Court · AIR 1968 Guj 250 : (1968) CriLJ 1275 : (1968) GLR 314

Essential Commodities Act, 1955 — Section 3, 7

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High Courts01 Feb 1967

Dalsukhji Varvaji Vs State of Gujarat

Gujarat High Court · (1969) CriLJ 695 : (1969) GLR 553

Bombay Prohibition Act, 1949 — Section 129A, 66, 85

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High Courts31 Jan 1967

Gamansinghji Vs N.V. Vaniker and Others

Gujarat High Court · AIR 1968 Guj 242 : (1968) 9 GLR 486

Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 13, 14, 15Land Acquisition Act, 1894 — Section 11(1), 26

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High Courts28 Jan 1967

Thakordas Sugnamal and Others Vs State of Gujarat

Gujarat High Court · AIR 1969 Guj 47 : (1969) CriLJ 199 : (1969) GLR 355

Bombay Prevention of Gambling Act, 1887 — Section 6, 6(1), 7

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High Courts24 Jan 1967Dismissed

State of Gujarat Vs Batukbhai Hargovind Vora and Others

Gujarat High Court · AIR 1969 Guj 66 : (1969) CriLJ 406 : (1968) GLR 309

Bombay Police Act, 1951 — Section 135, 37, 37(1)Penal Code, 1860 (IPC) — Section 324, 326

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High Courts23 Jan 1967Allowed

Surendrasinhaji Jorawarasinhji Jhala Vs U.M. Bhatta and Others

Gujarat High Court · AIR 1969 Guj 292

Constitution of India, 1950 — Article 226, 227, 324, 325, 326Registration of Electors Rules, 1960 — Rule 1, 10, 11, 12, 13Representation of the People Act, 1950 — Section 14, 15, 16, 17, 18

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High Courts20 Jan 1967