High Courts10 Sept 1966
C.J. Shah Vs Chhabalal Ganpatlal and Another
Gujarat High Court · (1968) CriLJ 253
Bombay Reorganisation Act, 1960 — Section 2, 28, 88, 89General Clauses Act, 1897 — Section 23Penal Code, 1860 (IPC) — Section 161
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,770 of 1,831
High Courts10 Sept 1966
Shri Prithvi Cotton Mills Ltd. Vs Broach Borough Municipality and Others
Gujarat High Court · AIR 1968 Guj 124 : (1970) 11 GLR 226
Bombay Municipal Boroughs Act, 1925 — Section 73(1), 75, 78, 79, 80Civil Procedure Code, 1908 (CPC) — Section 115, 148, 96Constitution of India, 1950 — Article 141, 145(4), 145(5), 226, 245
High Courts09 Sept 1966
The State of Gujarat Vs Babusing Medasingh and Another
Gujarat High Court · AIR 1967 Guj 282 : (1967) CriLJ 1634 : (1968) 9 GLR 74
Bombay Prevention of Gambling Act, 1887 — Section 6, 6(1), 7Constitution of India, 1950 — Article 245
High Courts03 Sept 1966
Dahyalal Bapulal Raval and Others Vs Patan Municipality, Patan
Gujarat High Court · (1967) 8 GLR 167 : (1968) 1 LLJ 160
Bombay District Municipal Act, 1901 — Section 182, 182(2)Bombay Municipal Boroughs Act, 1925 — Section 58Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 4
High Courts03 Sept 1966
Rana Amersing Govindsing Vs Rana Samatsingh Hathubha and Others
Gujarat High Court · (1968) 9 GLR 220
Civil Procedure Code, 1908 (CPC) — Order 20 Rule 8, 54, 54
High Courts02 Sept 1966
Jethabhi Nanjibhai Vs Bipinchandra Parshotam and Another
Gujarat High Court · AIR 1968 Guj 183 : (1967) 8 GLR 640
Penal Code, 1860 (IPC) — Section 406
High Courts31 Aug 1966
Keshavlal Lallubhai Narnadas and Others Vs Patel Bhailal Narandas and Others
Gujarat High Court · AIR 1968 Guj 157 : (1968) 9 GLR 649
Partnership Act, 1932 — Section 32, 39, 7
High Courts31 Aug 1966
Dhanabhai Raiji Vs Udesing Bhaiji and Others
Gujarat High Court · (1967) 8 GLR 660
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34, 34, 37(4)
High Courts26 Aug 1966
Laxmanbhai Bhagwanbhai Sukhadia Vs Kunkavav Vaida Taluka Panchayat and Others
Gujarat High Court · (1968) 10 GLR 8
Gujarat Panchayats Act, 1961 — Section 14, 14, 14(3)
High Courts26 Aug 1966
Vafati Gokul Vs The State of Gujarat
Gujarat High Court · (1966) 7 GLR 1114
Criminal Procedure Code, 1898 (CrPC) — Section 421, 424, 424, 430, 561APenal Code, 1860 (IPC) — Section 302, 302
High Courts22 Aug 1966
Koli Sona Deva (deceased by his heirs Koli Hasur Sona and Others) Vs Shah Somalal Mathurdas
Gujarat High Court · (1967) 8 GLR 297
Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 2(4), 2(4)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85A
High Courts18 Aug 1966
Babubhai Khusaldas Gandhi and Others Vs The Special Land Acquisition Officer, Corporation, Ahmedabad
Gujarat High Court · AIR 1967 Guj 264 : (1968) 9 GLR 85
Land Acquisition Act, 1894 — Section 11, 12, 18, 19, 20
High Courts12 Aug 1966
Kanubhai Baldevdas Desai Vs The State of Gujarat
Gujarat High Court · (1968) CriLJ 408
Penal Code, 1860 (IPC) — Section 304A
High Courts12 Aug 1966
Gafur Ismail Vs State of Gujarat
Gujarat High Court · AIR 1967 Guj 275 : (1967) CriLJ 1633
Bombay Police Act, 1951 — Section 135(1), 37Constitution of India, 1950 — Article 19(1)
High Courts11 Aug 1966Dismissed
Sarangpur Cotton Manufacturing Co. Ltd. Vs Dev Karsan and Another
Gujarat High Court · (1967) ACJ 252 : (1967) 14 FLR 235 : (1967) 8 GLR 81 : (1967) 1 LLJ 186
Workmens Compensation Act, 1897 — Section 3, 3(1)
High Courts11 Aug 1966
Sarangpur Cotton Manufacturing Company Ltd., No. 1 and Another Vs Dev Karsan (Srimathi) and Another
Gujarat High Court · (1967) ACJ 252 : (1967) 14 FLR 235 : (1967) 8 GLR 81 : (1967) 1 LLJ 186
Workmens Compensation Act, 1897 — Section 3
High Courts11 Aug 1966
Dalpathbhai Hemchand and Others Vs The Municipality of Chansma and Another
Gujarat High Court · AIR 1968 Guj 38 : (1967) GLR 225
Bombay District Municipal Act, 1901 — Section 48, 59, 70Constitution of India, 1950 — Article 226, 265, 32
High Courts10 Aug 1966
Chunilal Shivlal (by his general power-attorney holder Sumanlal Chunilal) Vs Chimanlal Nagindas
Gujarat High Court · (1966) 7 GLR 945
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(2), 12(3)(a), 12(3)(a), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts08 Aug 1966
Martand Balwant Risaldar Vs Nathalal Bridichand and Another
Gujarat High Court · (1968) CriLJ 409
Bombay Reorganisation Act, 1960 — Section 2, 88Prevention of Food Adulteration Act, 1954 — Section 24
High Courts05 Aug 1966
Pirdhandas Parsumal and Another Vs Hajrabai Mahomad and Others
Gujarat High Court · (1968) 9 GLR 24
Administration of Evacuee Property Act, 1950 — Section 12(2), 2(d)(ii), 7, 7