High Courts03 Feb 1966
Suraj Mohan Babu Mishra Vs State of Gujarat
Gujarat High Court · AIR 1967 Guj 126 : (1967) CriLJ 767 : (1966) GLR 974
Bombay Prohibition Act, 1949 — Section 98(1), 98(2), 99Criminal Procedure Code, 1898 (CrPC) — Section 516
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,774 of 1,831
High Courts02 Feb 1966
Natverlal Jayshanker Trivedi Vs E.F. Deboo and Another
Gujarat High Court · (1966) 7 GLR 574
Bombay Police Act, 1951 — Section 110, 117Criminal Procedure Code, 1898 (CrPC) — Section 151, 151, 491Defence of India Act, 1962 — Section 44
High Courts02 Feb 1966
Pari Kantilal Lalbhai Vs Devchand Nathalal Patel
Gujarat High Court · (1966) 7 GLR 1123
Letters Patent Act, 1865 — Clause 15
High Courts27 Jan 1966
Khimchand Hargovandas Shah Vs Ganchi Valibhai Gababhai
Gujarat High Court · (1966) 7 GLR 895
Bombay Rent Restriction Act, 1939 — Section 50Bombay Rents, Hotel and Lodging House Rates Control Act, 1944 — Section 12, 50
High Courts27 Jan 1966
State of Gujarat Vs Patel Jivraj Khimji and Others
Gujarat High Court · (1966) 7 GLR 935
Child Marriage Restraint Act, 1929 — Section 10, 5, 5, 6, 6Criminal Procedure Code, 1898 (CrPC) — Section 537, 537
High Courts25 Jan 1966
Haroobhai M. Mehta Vs State of Gujarat and Others
Gujarat High Court · (1966) 7 GLR 597
Constitution of India, 1950 — Article 12, 14, 14, 21, 22Criminal Procedure Code, 1898 (CrPC) — Section 491(l)(b)Defence of India Rules, 1962 — Rule 30, 30(1), 30(2), 30(3), 30(4)
High Courts21 Jan 1966
Kanbi Poker Teja Ladha Vs Thakar Kheraj Bhanji and Others
Gujarat High Court · (1967) 8 GLR 766
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Transfer of Property Act, 1882 — Section 53
High Courts20 Jan 1966
Ahmedabad Sarangpur Mills Ltd. Vs D.R. Kohil and Another
Gujarat High Court · AIR 1968 Guj 29
High Courts20 Jan 1966
Gulam Husein Jivabhai Vs The State of Gujarat
Gujarat High Court · (1966) 7 GLR 280
High Courts18 Jan 1966
Jivanji Malaji and Others Vs State of Gujarat
Gujarat High Court · AIR 1967 Guj 159 : (1967) CriLJ 884 : (1966) GLR 960
Criminal Procedure Code, 1898 (CrPC) — Section 342, 537
High Courts18 Jan 1966
Saggar Gagu Dhula and Another Vs Sangar Abhram Vela and Others
Gujarat High Court · (1966) 7 GLR 532
Bombay Reorganisation Act, 1960 — Section 3Constitution of India, 1950 — Article 132 , 133, 134, 14, 14States Reorganisation Act, 1956 — Section 52, 52
High Courts17 Jan 1966
Alubhai Mujatbhai Vs The State of Gujarat
Gujarat High Court · (1966) 7 GLR 698
Criminal Procedure Code, 1898 (CrPC) — Section 173, 173, 4(1)(h), 4(1)(h)Post Office Act, 1898 — Section 53, 72
High Courts02 Jan 1966
Bashir Ahmed Hafiz Mehbub Vs The State of Gujarat and Another
Gujarat High Court · (1966) 7 GLR 786
Bombay Police Act, 1951 — Section 56, 56, 61Constitution of India, 1950 — Article 226, 227
High Courts24 Dec 1965
Babubhai Shankerlal Soni and Others Vs State of Bombay
Gujarat High Court · (1967) 8 GLR 453
Civil Procedure Code, 1908 (CPC) — Section 151, 80, 80
High Courts24 Dec 1965Allowed
State of Gujarat Vs Shah Lakhamshi Umarshi and Another
Gujarat High Court · AIR 1966 Guj 283 : (1966) CriLJ 1420 : (1966) 7 GLR 130
Bombay Police Manual, 1959 — Rule 218, 219Criminal Procedure Code, 1898 (CrPC) — Section 153(3), 155(2), 156, 156(1), 156(3)
High Courts24 Dec 1965
New Jehangir Vakil Mills Vs Commissioner of Income Tax
Gujarat High Court · (1965) 12 GUJ CK 0003
Income Tax Act, 1922 — Section 10, 10(5), 10(5)(b), 13(5)Saurashtra Income Tax Ordinance, 1949 — Section 13(5)
High Courts23 Dec 1965
Punamchandra Revashankar Joshi Vs Ramjibhai Maganlal
Gujarat High Court · (1966) 7 GLR 807
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29, 29(2), 29(2)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts22 Dec 1965
Lalsing Keshrising Rehvar Vs Vallahdas Shankerlal Thekdi and Others
Gujarat High Court · AIR 1967 Guj 62 : (1966) GLR 753
Representation of the People Act, 1951 — Section 123(2), 123(3)
High Courts22 Dec 1965
Govindbhai Kalidas Patel (deceased by his heirs Kantilal and Others) Vs Union of India (UOI) and Others
Gujarat High Court · (1966) 7 GLR 703
Central Excise Rules, 1944 — Rule 32, 40Central Excises and Salt Act, 1944 — Section 18Criminal Procedure Code, 1898 (CrPC) — Section 102, 103
High Courts22 Dec 1965
Lalsing Keshrising Rehvar Vs Vallabhdas Shankerlal Thekdi and Others
Gujarat High Court · (1966) 7 GLR 753
Representation of the People Act, 1951 — Section 116A, 116A, 123(2), 123(2), 123(3)