COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,769 of 1,831

High Courts18 Oct 1966

Nathusing Vridhsingh Vs Vasantlal R. Shah and Another

Gujarat High Court · AIR 1968 Guj 216 : (1968) CriLJ 1171 : (1967) GLR 496

Ahmedabad City Courts Act, 1961 — Section 14(3)Criminal Procedure Code, 1898 (CrPC) — Section 203, 370, 435, 441, 537

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High Courts15 Oct 1966

Abdul Hussein Tayabali Vs The State of Gujarat and Others

Gujarat High Court · (1967) 8 GLR 856

Land Acquisition Act, 1894 — Section 4, 4, 5A, 6, 6

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High Courts13 Oct 1966

State of Gujarat Vs Bai Radha and Another

Gujarat High Court · (1968) 9 GLR 278

Criminal Procedure Code, 1898 (CrPC) — Section 165General Clauses Act, 1897 — Section 15Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 3, 3(i), 4, 4(1), 5, 5

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High Courts13 Oct 1966

The State of Gujarat Vs Thakorbhai Sukhabhai and Others

Gujarat High Court · AIR 1968 Guj 15 : (1968) CriLJ 59 : (1967) GLR 164

Criminal Procedure Code, 1898 (CrPC) — Section 243, 244(1), 245(1)

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High Courts11 Oct 1966

State of Gujarat Vs Kanbi Nanji Kanji

Gujarat High Court · AIR 1967 Guj 228 : (1967) CriLJ 1328

Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 247, 249

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High Courts11 Oct 1966

Barot Jaganath Maganlal and Another Vs Parshottamdas Nathubhat Brahmbhatt and Others

Gujarat High Court · (1967) 8 GLR 9

Bombay General Clauses Act, 1904 — Section 13Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3Gujarat Municipalities Act, 1963 — Section 14

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High Courts06 Oct 1966

Motibhai Garbadbhai Vs F.N. Rana and Others

Gujarat High Court · AIR 1967 Guj 280 : (1967) 8 GLR 333

Bombay Village Panchayats Act, 1958 — Section 142(3)Constitution of India, 1950 — Article 227

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High Courts03 Oct 1966

Babulal Chhotalal Vs State of Gujarat

Gujarat High Court · AIR 1968 Guj 240 : (1968) CriLJ 1274

Criminal Procedure Code, 1898 (CrPC) — Section 2Penal Code, 1860 (IPC) — Section 279, 337, 338, 71

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High Courts30 Sept 1966

Patel Jeshbhai Revendas and Another Vs Patel Narisnbhai

Gujarat High Court · AIR 1968 Guj 101 : (1968) 9 GLR 579

Provincial Insolvency Act, 1920 — Section 28(2), 41, 44, 67

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High Courts27 Sept 1966

Minochar Pestonji Patel Vs A.M. Amin

Gujarat High Court · (1968) 9 GLR 171

Motor Vehicles Act, 1939 — Section 33(1)(b), 42, 42, 42

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High Courts27 Sept 1966

Pragji Ranchhod Vs Bai Monghi

Gujarat High Court · (1967) 8 GLR 986

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, Order 41 Rule 11, Order 41 Rule 11, 152, 152Limitation Act, 1908 — Article 181, 182

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High Courts26 Sept 1966

J. Sarabhai and Company Vs New Swadeshi Mills of Ahmedabad

Gujarat High Court · (1967) 37 CompCas 753 : (1967) 8 GLR 345

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High Courts22 Sept 1966

Shah Rayshi Hansraj Vs Shah Khimji Mulji and Others

Gujarat High Court · (1968) 9 GLR 453

Bombay Land Revenue Code, 1879 — Section 37(2), 37(2), 61

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High Courts19 Sept 1966

Aher Samat Bhima Vs State of Gujarat

Gujarat High Court · (1967) CriLJ 1717

Penal Code, 1860 (IPC) — Section 464, 477A

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High Courts16 Sept 1966

Bhogilal Hargovandas Patel Vs The State of Gujarat

Gujarat High Court · (1967) 8 GLR 64

Prevention of Food Adulteration Act, 1954 — Section 16(1)(i), 16(1)(i), 7

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High Courts16 Sept 1966

Mohamadsarif Hakimji Chippa and Another Vs State of Gujarat and Another

Gujarat High Court · AIR 1967 Guj 269 : (1967) 8 GLR 418

Civil Procedure Code, 1908 (CPC) — Section 100, 101Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 18, 4

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High Courts15 Sept 1966

Amratlal Manilal Modi Vs Cachraji Dalaji and Another

Gujarat High Court · (1967) 8 GLR 429

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

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High Courts15 Sept 1966

Bapubhai Lunvir Vs R.B. Mehta, President, Guj. Revenue Tribunal and Others

Gujarat High Court · (1967) 8 GLR 110

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32A, 32B, 32G, 32G, 32PGujarat Agricultural Lands Ceiling Act, 1960 — Section 6 , 6(1)

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High Courts12 Sept 1966Dismissed

Saraswatiben Vs Thakorlal Himatlal and Another

Gujarat High Court · AIR 1967 Guj 263 : (1967) CriLJ 1632

Criminal Procedure Code, 1898 (CrPC) — Section 190, 251A

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High Courts12 Sept 1966

Manilal Chhaganlal Desai Vs The Union of India (UOI) and Another

Gujarat High Court · (1967) 8 GLR 436

Civil Procedure Code, 1908 (CPC) — Section 80, 80Railways Act, 1890 — Section 77Railways Act, 1989 — Section 77

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