COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,771 of 1,831

High Courts04 Aug 1966

Dave (L.R.) and Others Vs Government of Gujarat (By Secretary, General Administration Department) and Others

Gujarat High Court · (1967) 1 LLJ 210

Constitution of India, 1950 — Article 14, 309, 311States Reorganisation Act, 1956 — Section 115(1)

High Courts04 Aug 1966

Patel Maganbhi Chaturbhai and Another Vs The Collector, Mehsana District

Gujarat High Court · AIR 1968 Guj 1

Baroda Land Acquisition Act, 1985 — Section 32(3)Land Acquisition Act, 1894 — Section 2(3), 23, 23(9), 34

High Courts01 Aug 1966

Vikyamal Datumal Vs State of Gujarat

Gujarat High Court · (1967) CriLJ 1418 : (1966) GLR 1064

Spirituous Preparations (Inter State Trade and Commerce) Control Act, 1955 — Section 2(d)(i), 2(d)(ii), 4

High Courts29 Jul 1966

Gordhandas Madhavji and Others Vs Valmji Khetsi

Gujarat High Court · AIR 1967 Guj 276 : (1967) 8 GLR 307

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, 34

High Courts28 Jul 1966

Vrajlal Tarachand Vs State of Gujarat and Others

Gujarat High Court · AIR 1967 Guj 225 : (1967) CriLJ 1325 : (1966) 7 GLR 1085

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 118, 122, 133, 143, 144

High Courts26 Jul 1966

Wasoo Enterpriser and Others Vs J.J. Oil Mils

Gujarat High Court · AIR 1968 Guj 57 : (1968) GLR 376

Evidence Act, 1872 — Section 101 , 102, 103, 104Sales of Goods Act, 1930 — Section 11, 15

High Courts26 Jul 1966

C.C. Basu Vs Patel Dahyabhai Vaghjibhai and Others

Gujarat High Court · (1967) 8 GLR 123

Bombay Civil Courts Act, 1869 — Section 21, 23Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28Civil Procedure Code, 1908 (CPC) — Section 24

High Courts13 Jul 1966

Balwantsingh Bhimsingh Vs Inspector-general of Police [Rama Ayyar (N.)] and Another

Gujarat High Court · (1966) 7 GLR 1101 : (1966) 2 LLJ 517

Administration of Evacuee Property Act, 1950 — Section 48Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 17, 17(1)Bombay Police Act, 1951 — Section 5

High Courts08 Jul 1966

Mansukhlal Tribhovan Joshi Vs Nagarwala (J.D.), Inspector-general of Police, Gujarat and Others

Gujarat High Court · (1967) 1 LLJ 454

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 17Civil Services (Classification, Control and Appeal) Rules — Rule 55

High Courts06 Jul 1966

Thakorlal Parshottamdas Vs Chandulal Chunilal

Gujarat High Court · AIR 1967 Guj 124 : (1966) 7 GLR 970

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2(3), Order 39 Rule 2(4), Order 41 Rule 1, 115, 96Contempt of Courts Act, 1971 — Section 3

High Courts05 Jul 1966

Nadoda Khima Keshar Vs State of Bombay (Now Gujarat) and Others

Gujarat High Court · (1967) 8 GLR 489

Saurashtra Attachment of Agricultural Debtors Property (Temporary Exemptions) Act, 1954 — Section 4Transfer of Property Act, 1882 — Section 55, 55(6)(b), 55(6)(b)

High Courts04 Jul 1966

Alihusain Abbahbai and Others Vs Collector, Panch Mahats

Gujarat High Court · AIR 1967 Guj 118 : (1967) 8 GLR 311

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, 2(2)Land Acquisition Act, 1894 — Section 11, 18, 20, 26(2), 53Limitation Act, 1908 — Article 176

High Courts01 Jul 1966

Ranchhodbhai Somabhai Vs Nagarwala (J.D.), Inspector-general of Police

Gujarat High Court · (1966) 7 GLR 1091 : (1969) 2 LLJ 59

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 17, 18Bombay Police Act, 1951 — Section 25, 27, 5Constitution of India, 1950 — Article 226, 227, 311

High Courts01 Jul 1966

Ranchhodbhai Somabhai Vs J.D. Nagarwala, I.G.P.

Gujarat High Court · (1966) 7 GLR 1091

Bombay Police (Punishments and Appeals) Rules, 1956 — Rule 17, 17(1)Bombay Police Act, 1951 — Section 25, 25, 25(2), 27, 27Constitution of India, 1950 — Article 226, 227, 311

High Courts30 Jun 1966

Kishanchand Korumal and Others Vs Inspector-general of Police, (Imdadali)

Gujarat High Court · (1966) 7 GLR 1065 : (1966) 2 LLJ 768

Bombay Police Act, 1951 — Section 25, 27Constitution of India, 1950 — Article 311

High Courts27 Jun 1966

Ibrahim Chittubhai Vs A.G. Pancholi

Gujarat High Court · AIR 1968 Guj 272 : (1968) 9 GLR 447

Provincial Insolvency Act, 1920 — Section 28, 37, 55Registration Act, 1908 — Section 47

High Courts24 Jun 1966

Kantilal Ambalal Vs State of Gujarat

Gujarat High Court · (1967) CriLJ 1429

Evidence Act, 1872 — Section 62, 65Penal Code, 1860 (IPC) — Section 161, 34, 409, 477A

High Courts20 Jun 1966

The Union of India (UOI) Vs Narendra Dhirubhai Desai and Others

Gujarat High Court · (1968) 9 GLR 261

Civil Procedure Code, 1908 (CPC) — Section 80, 80

High Courts08 Jun 1966

Narandas Jechand Vs The State of Gujarat

Gujarat High Court · (1967) 8 GLR 832

Criminal Procedure Code, 1898 (CrPC) — Section 342Evidence Act, 1872 — Section 32, 32, 32(5), 32(5)Penal Code, 1860 (IPC) — Section 342, 494, 494

High Courts03 Jun 1966

State of Gujarat Vs Mahmad Kasam and Another

Gujarat High Court · AIR 1967 Guj 169 : (1967) CriLJ 886 : (1966) GLR 795

Criminal Procedure Code, 1898 (CrPC) — Section 226, 229, 230Penal Code, 1860 (IPC) — Section 114, 302, 34, 405