COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,773 of 1,831

High Courts23 Mar 1966

Bai Zabu Khima Vs Amardas Balakdas

Gujarat High Court · AIR 1967 Guj 214 : (1967) 8 GLR 281

Bombay Civil Courts (Extension and Amendment) Act, 1958 — Section 8Bombay Civil Courts Act, 1869 — Section 28Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 2

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High Courts21 Mar 1966

The State of Gujarat Vs Pyarekhan Allarakhan

Gujarat High Court · (1967) CriLJ 1229

Gujarat Motor Vehicles Tax Act, 1958 — Section 16, 3, 4

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High Courts17 Mar 1966

The New Ahmedabad Bansidar Mills Private Ltd. Vs The Union of India and Others

Gujarat High Court · AIR 1968 Guj 71 : (1966) 2 LLJ 503

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16, 2

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High Courts17 Mar 1966

New Ahmedabad Bansidhar Mills (Private) Ltd., Ahmedabad Vs Union of India and Others

Gujarat High Court · (1966) 7 GLR 868

Factories Act, 1948 — Section 1(3), 100, 100(1), 16, 17

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High Courts16 Mar 1966

Jayantilal Mansukhlal and Another Vs Mehta Chhanalal Ambalal

Gujarat High Court · AIR 1968 Guj 212 : (1968) 9 GLR 129

Hindu Succession Act, 1956 — Section 15(1), 15(2), 21

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High Courts08 Mar 1966

Mohan Mulji Vs Special Land Acquisition Officer, Rajpila and Another

Gujarat High Court · AIR 1967 Guj 154 : (1966) GLR 879

Bombay Court Fees Act, 1959 — Section 40, 46Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Land Acquisition Act, 1894 — Section 18, 53

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High Courts02 Mar 1966

Somalal Nathjibhai Siroyia Vs Arjandas Jodharam and Others

Gujarat High Court · (1967) 8 GLR 337

Bombay Municipal Boroughs Act, 1925 — Section 15, 15, 15(2), 15(2)Civil Procedure Code, 1908 (CPC) — Section 9

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High Courts01 Mar 1966

Natverlal Bhikhalal Shah Vs Thakarda Khodaji Kalaji and Others

Gujarat High Court · (1967) 8 GLR 779

Motor Vehicles Act, 1939 — Section 110(1), 110(1), 110A, 110A, 110B

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High Courts28 Feb 1966

Chandulal Pitamberadas Vs Special Lands Acquisition Officer, Eastern Railways, Ahmedabad

Gujarat High Court · AIR 1967 Guj 182 : (1966) 7 GLR 889

Bombay Court Fees Act, 1959 — Section 7(1)Land Acquisition Act, 1894 — Section 23

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High Courts17 Feb 1966

Nandiram Vs State of Gujarat and Others

Gujarat High Court · AIR 1967 Guj 80 : (1967) CriLJ 483 : (1966) GLR 866

Criminal Procedure Code, 1898 (CrPC) — Section 516Motor Vehicles Act, 1939 — Section 22, 24, 28, 31

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High Courts16 Feb 1966

Bhuj Borough Municipality Vs Joshi Karunashankar Danji and Others

Gujarat High Court · (1967) 8 GLR 487

Bombay Municipal Boroughs Act, 1925 — Section 68, 68

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High Courts15 Feb 1966

Vasantrao Laxmanrao Sahane and Another Vs Sanghvi Amritlal Becharlal

Gujarat High Court · (1966) 7 GLR 840

Arbitration Act, 1940 — Section 34, 8Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 1(d), Order 40 Rule 1(d), Order 43 Rule 1(s), 115

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High Courts14 Feb 1966