High Courts06 May 1966
Natha Mohan Vs Bai Shanta and Others
Gujarat High Court · (1967) 8 GLR 1
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 43, 64, 64, 84CConstitution of India, 1950 — Article 226, 227
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,772 of 1,831
High Courts05 May 1966
Bai Hiralaxmi and Others Vs Municipal Corporation of the City of Ahmedabad and Another
Gujarat High Court · AIR 1967 Guj 198
Bombay Finance Act, 1932 — Section 22ABombay Provincial Municipal Corporations Act, 1949 — Section 127, 129, 99Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 6 Rule 2
High Courts03 May 1966
Chimanlal Hargovandas Vs State
Gujarat High Court · (1967) 8 GLR 552
Penal Code, 1860 (IPC) — Section 403, 403
High Courts03 May 1966
State of Gujarat Vs Chandulal Vardhman Shah
Gujarat High Court · (1966) 2 LLJ 767
Factories Act, 1948 — Section 63, 92
High Courts29 Apr 1966
Haji Abdul Gafur Haji Hussenbhai Vs The Ahmedabad Municipal Corporation
Gujarat High Court · (1967) 8 GLR 65
Bombay Provincial Municipal Corporations Act, 1949 — Section 141, 141Transfer of Property Act, 1882 — Section 3
High Courts27 Apr 1966
Lalsang Bhimji Vs Hamidmiyan Huseinmiyan
Gujarat High Court · (1966) 7 GLR 861
Saurashtra Rent Control Act, 1951 — Section 4(2), 4(2)
High Courts26 Apr 1966
Panchal Shankerlal Mathurdas Vs Ranchhodlal Govindlal and Another
Gujarat High Court · (1966) 7 GLR 1039
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(2), 13(2), 29(2), 29(2)
High Courts22 Apr 1966
New Commercial Mills Company Ltd., and Another Vs Industrial Court (I.G. Thakore, President), Gujarat and Others
Gujarat High Court · (1966) 7 GLR 1044 : (1966) 2 LLJ 791
Industrial Disputes Act, 1947 — Section 2, 25F
High Courts21 Apr 1966
Ranchhodbhai Desaibhai Patel Vs Collector of Panchmahals and Another
Gujarat High Court · (1966) 7 GLR 1024 : (1966) 2 LLJ 779
Bombay Village Panchayats Act, 1933 — Section 108(1)(1), 33Bombay Village Panchayats Act, 1958 — Section 182, 60Bombay Village Panchayats Secretaries (Conditions of Service) Rules, 1948 — Rule 10, 11, 12, 14, 15
High Courts21 Apr 1966
Ranchhodbai Deasibhai Patel Vs Collector of Panchamahals and Another
Gujarat High Court · AIR 1967 Guj 92
Bombay Village Panchayats Act, 1933 — Section 108Bombay Village Panchayats Act, 1958 — Section 60, 60(2), 60(4)Bombay Village Panchayats Act, 1959 — Section 60
High Courts11 Apr 1966
Godhra Electricity Co. Ltd. Vs Somalal Nathji Shiroiya and Others
Gujarat High Court · AIR 1967 Guj 172 : (1967) 8 GLR 686
Electricity (Supply) (Amendment) Act, 1956 — Section 57, 57(A)Electricity (Supply) Act, 1948 — Section 57(2)General Clauses Act, 1897 — Section 24, 6, 6(B)
High Courts07 Apr 1966
Jethanand Kikamal Vs Ramkrishna Jethanand and Others
Gujarat High Court · (1967) 8 GLR 202
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(g)Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 29, 29(1), 29(1)
High Courts07 Apr 1966
Jethalal Someshwar Dave Vs State of Gujarat and Another
Gujarat High Court · AIR 1967 Guj 186 : (1966) GLR 850
Bombay High Court (Appellate Side) Rules, 1960 — Rule 12, 12, 5, 5Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3Constitution of India, 1950 — Article 226
High Courts05 Apr 1966
Testeels Ltd. Vs N.M. Desai and Another
Gujarat High Court · AIR 1970 Guj 1 : (1969) GLR 622
Constitution of India, 1950 — Article 136, 226, 227, 266, 32Industrial Disputes Act, 1947 — Section 33(2)
High Courts04 Apr 1966
State of Bombay (Now Gujarat) Vs Vala Harishchandra Sinhji Dansinhji
Gujarat High Court · (1966) 7 GLR 1077
Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands Ordinance Act, 1949 — Section 21, 21, 21(b), 22
High Courts01 Apr 1966
Sureshchandra Vadilal Shah Vs Shantilal Shankarlal and Another
Gujarat High Court · (1968) CriLJ 117 : (1967) GLR 290
Penal Code, 1860 (IPC) — Section 199, 363, 366, 368, 379
High Courts28 Mar 1966
Shivlal Amarji and Sons Vs Maganlal Lakhmichand
Gujarat High Court · (1966) 7 GLR 802
Bombay Sales Tax Act, 1959 — Section 64Civil Procedure Code, 1908 (CPC) — Section 151, 151Evidence Act, 1872 — Section 165
High Courts28 Mar 1966
Banwarilal Vs The State and Another
Gujarat High Court · (1968) CriLJ 280 : (1967) GLR 551
Penal Code, 1860 (IPC) — Section 420
High Courts28 Mar 1966
Jagat Bandhu Jyotindra Mohan Roy Vs The State of Gujarat
Gujarat High Court · (1967) CriLJ 1230
Penal Code, 1860 (IPC) — Section 193
High Courts25 Mar 1966
Taherbhai Hebtullabhai and Another Vs Ambalal Harilal Shah and Another
Gujarat High Court · (1966) 7 GLR 981
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g), 13(1)(g), 13(2)