COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,768 of 1,831

High Courts16 Jan 1967

Manka Hari Vs The State of Gujarat

Gujarat High Court · AIR 1968 Guj 88 : (1967) 8 GLR 588

Evidence Act, 1872 — Section 5Prevention of Food Adulteration Act, 1954 — Section 10(1), 7, 9Prevention of Food Adulteration Rules, 1955 — Rule 19, 20

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High Courts16 Jan 1967Allowed

Sevantilal S. Shah Vs State of Gujarat

Gujarat High Court · AIR 1969 Guj 14 : (1969) CriLJ 63 : (1968) GLR 925

Criminal Procedure Code, 1898 (CrPC) — Section 155(2), 192, 20, 200, 201Trade and Merchandise Marks Act, 1958 — Section 78, 79

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High Courts12 Jan 1967

State of Gujarat Vs Sanubhai Matubhai and Others

Gujarat High Court · (1970) 11 GLR 613

Penal Code, 1860 (IPC) — Section 115

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High Courts12 Jan 1967

Jilubha Fatehsinh Parmar Vs A.J. Thakar and Another

Gujarat High Court · (1967) 8 GLR 705

Bombay Land Revenue Code, 1879 — Section 79AMines and Minerals (Development and Regulation) Act, 1957 — Section 4Saurashtra Land Reforms Act, 1951 — Section 36, 39, 39

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High Courts11 Jan 1967

Babulal Chhaganlal Barot Vs The State of Gujarat

Gujarat High Court · (1968) 9 GLR 187

Criminal Procedure Code, 1898 (CrPC) — Section 161, 161Penal Code, 1860 (IPC) — Section 179, 179

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High Courts16 Dec 1966

Manekchowk and Ahmedabad Manufacturing Company, Ltd. Vs Industrial Court (I.G. Thakore, President) and Another

Gujarat High Court · (1969) GLR 786 : (1967) 1 LLJ 463

Industrial Disputes Act, 1947 — Section 15

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High Courts13 Dec 1966

Ishwarlal Girdharlal Joshi Vs The State of Gujarat and Another

Gujarat High Court · (1967) 8 GLR 729

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

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High Courts09 Dec 1966

Manilal Harchand Mehta Vs State of Gujarat

Gujarat High Court · (1967) GLR 413 : (1967) 2 LLJ 497

Penal Code, 1860 (IPC) — Section 161, 511Prevention of Corruption Act, 1947 — Section 5(2)

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High Courts06 Dec 1966

Adambhai Hasanbhai and Others Vs Adam Malka and Another

Gujarat High Court · AIR 1968 Guj 64 : (1967) GLR 577

Bombay General Clauses Act, 1904 — Section 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 32A, 34, 34(1), 34(5)Constitution of India, 1950 — Article 226

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High Courts05 Dec 1966

Girdharlal Ganpatram Gandhi Vs The Municipal Corporation of City of Ahmedabad and Others

Gujarat High Court · (1967) 8 GLR 500

Bombay Provincial Municipal Corporations Act, 1949 — Section 210, 210(1)(a), 216, 216(1), 67Constitution of India, 1950 — Article 31(2)Government of India Act, 1935 — Section 299

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High Courts01 Dec 1966

Sulemanbhai Jijibhai Vs Isa Admal and Others

Gujarat High Court · (1967) 8 GLR 718

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31(1)(a), 31(2), 31(2), 31(A), 31A

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High Courts01 Dec 1966

Bava Dolatgiri Itavagiri Vs State of Gujarat

Gujarat High Court · AIR 1968 Guj 296 : (1968) CriLJ 1549

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 304

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High Courts25 Nov 1966

Pradyumansinhji Arjunsinhji Jadeja and Another Vs Patel Narshi Thakarshi and Others

Gujarat High Court · (1967) 8 GLR 322

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1898 (CrPC) — Section 435Saurashtra Land Reforms Act, 1951 — Section 63, 63, 63(2)

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High Courts23 Nov 1966

Modi Kuberdas Hargovinddas Vs The State of Bombay (now Gujarat) and Others

Gujarat High Court · (1967) 8 GLR 370

Defence of India Act, 1939 — Section 19Land Acquisition Act, 1894 — Section 23(1), 6(2)Requisitioned Land (Continuance of Powers) Act, 1947 — Section 6, 6(2), 8(2)(b), 8(3)(a), 8(3)(b)

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High Courts22 Nov 1966

Musamiya Imam Haiderbux Razvi Vs The Agricultural Lands Tribunal, City Taluka and Others

Gujarat High Court · (1968) 9 GLR 545

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 32G , 74 , 74(1)(mb) , 88B

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High Courts22 Nov 1966

Ochhavlal Jethalal Desai and Others Vs The State of Gujarat and Another

Gujarat High Court · (1967) 8 GLR 359

Bombay General Clauses Act, 1904 — Section 3(21), 3(26), 3(26)Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4Constitution of India, 1950 — Article 226

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High Courts17 Nov 1966

The Manekchowk and Ahmedabad Mfg. Co. Ltd. Vs I.G. Thakore and Another

Gujarat High Court · (1968) 10 GLR 786

Bombay Industrial Relations Act, 1946 — Section 78(1), 78(1), 78(1)AConstitution of India, 1950 — Article 227

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High Courts10 Nov 1966

Abdul Rahim Abdul Sidique and Another Vs Shantilal Vanechand and Co.

Gujarat High Court · (1967) 8 GLR 702

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High Courts09 Nov 1966

Liberty Talkies Vs The State of Gujarat and Another

Gujarat High Court · AIR 1968 Guj 280 : (1967) GLR 609

Bombay Entertainments Duty Act, 1923 — Section 2, 3, 3(1), 4, 4(1)Bombay Entertainments Duty Rules, 1952 — Rule 11, 13, 3, 4, 7Evidence Act, 1872 — Section 115

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High Courts21 Oct 1966

The State of Gujarat Vs Bhimji Manji and Others

Gujarat High Court · AIR 1968 Guj 23 : (1968) CriLJ 156 : (1968) 9 GLR 201

Defence of India Rules, 1962 — Rule 125(9), 152

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