COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,779 of 1,831

High Courts03 Aug 1965

Shah Chhabildas Mangal Das (Manager of Joint Hindu Family of the Deceased Mangaldas) Vs Luhar Mohan Arjan

Gujarat High Court · (1965) 6 GLR 893

Civil Procedure Code, 1908 (CPC) — Section 102Negotiable Instruments Act, 1881 (NI) — Section 13, 4, 4Stamp Act, 1899 — Section 2(22), 35

High Courts03 Aug 1965

Chhabiladas Mangaldas Vs Luhar Kohan Arja

Gujarat High Court · AIR 1967 Guj 7 : (1965) GLR 893

Civil Procedure Code, 1908 (CPC) — Section 100 , 102Negotiable Instruments Act, 1881 (NI) — Section 13Stamp Act, 1899 — Article 49, 2(22) , 35

High Courts03 Aug 1965

Solanki Kalabhai Gagabhai and Another Vs The State of Gujarat and Others

Gujarat High Court · (1966) 7 GLR 351

Bombay Village Panchayats Act, 1958 — Section 10(3), 10(3), 14(h), 4, 4

High Courts30 Jul 1965

Kanaiyalal Maneklal Chinai and Others Vs The State of Gujarat and Others

Gujarat High Court · (1966) 7 GLR 717

Bombay Commissioners of Divisions Act, 1957 — Section 3(1), 3(4), 3(4), 66(42)Bombay Provincial Municipal Corporations Act, 1949 — Section 77Constitution of India, 1950 — Article 143, 31(2), 31(3)

High Courts30 Jul 1965Dismissed

Baxi Mir Vahiduddinkhan Vs State of Gujarat and Another

Gujarat High Court · AIR 1966 Guj 149

Bombay Land Revenue Code, 1879 — Section 2(5)Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 1(1), 12, 14, 14(1), 14(2)Constitution of India, 1950 — Article 14, 19, 19(1), 31, 31(1)

High Courts27 Jul 1965

Vir Vikramsinhji Mulvaji Jadeja Vs Chunilal Dahyabhai Patel and Others

Gujarat High Court · (1965) 6 GLR 836

Gujarat Panchayats Act, 1961 — Section 14(1), 55(5), 55(5), 55(6), 55(6)

High Courts23 Jul 1965Dismissed

Sayyed Rahmanmiya Mustafamiya Vs State of Gujarat and Others

Gujarat High Court · AIR 1966 Guj 200 : (1965) GLR 978

Barkhali Abolition Rules, 1951 — Rule 83, 83A, 84, 85Bombay Land Revenue Code, 1879 — Section 214, 214(1), 52Bombay Land Revenue Rules, 1921 — Rule 17, 18

High Courts21 Jul 1965

Arvind Mills Ltd., Ahmedabad Vs State of Gujarat and Others

Gujarat High Court · (1966) 7 GLR 156

Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 22, 33C(1), 33C(2)

High Courts20 Jul 1965

Pravinchandra Ramnarayan Bhat Vs State of Gujarat

Gujarat High Court · AIR 1968 Guj 17 : (1968) CriLJ 150

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4

High Courts20 Jul 1965

Saved Mohmed Baquir-El-Edroos Vs The State of Bombay

Gujarat High Court · (1966) 7 GLR 217

Bombay Land Revenue Code, 1879 — Section 53Bombay Personal Inams Abolition Act, 1952 — Section 2, 3, 3, 3(2)Bombay Public Trusts Act, 1950 — Section 80

High Courts16 Jul 1965

Punjabhai Dahyabhai Patel Vs Shah Jayantilal Manilal and Others

Gujarat High Court · (1965) 6 GLR 849

Bombay Municipal Boroughs Act, 1925 — Section 28(1)(d), 28(1)(d)Constitution of India, 1950 — Article 226, 227

High Courts15 Jul 1965Dismissed

Chhaganlal Harilal Bhojik and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 1966 Guj 183 : (1965) 6 GLR 727

Bombay Municipal Boroughs Act, 1925 — Section 43(C)Bombay Reorganisation Act, 1960 — Section 32(4), 32(5), 32(6), 7Bombay Tenancy and Agricultural Lands (Gujarat Amendment) Act, 1960 — Section 17

High Courts14 Jul 1965

Udesing Pratapsing and Another Vs The State of Gujarat

Gujarat High Court · (1965) 6 GLR 627

Bombay Prohibition Act, 1949 — Section 65(a), 65(a), 66(1)(b)Criminal Procedure Code, 1898 (CrPC) — Section 422, 422, 423, 428

High Courts13 Jul 1965

Firm Mystery Rajibhai Savjibhai and Bros. and Another Vs State of Gujarat and Others

Gujarat High Court · AIR 1967 Guj 111

Constitution of India, 1950 — Article 14, 245Factories Act, 1948 — Section 85

High Courts13 Jul 1965

Kabhai Pahadsing and Another Vs Bhupat Lallu (minor as heir and legal representative of Defendant No. 1 Lallubhai Dipsang) and Others

Gujarat High Court · (1966) 7 GLR 421

Succession Act, 1925 — Section 63(c), 63(c)

High Courts13 Jul 1965

Mistry Raojibhai Savjibhai and Bros. (Partners - Mohanbhai Savjibhai and Others) Vs State of Gujarat and Others

Gujarat High Court · (1965) 07 GUJ CK 0008

Factories Act, 1948 — Section 2, 85, 92

High Courts09 Jul 1965

Lalji Haridas Vs Mulji Manilal Kamdar, Partner of M/s. Mulji Tulsidas Co. and Others

Gujarat High Court · (1965) 6 GLR 855

Bombay Court Fees Act, 1959 — Section 6(iv)(j), 6(iv)(j)Civil Procedure Code, 1908 (CPC) — Section 80Income Tax Act, 1922 — Section 67, 67

High Courts09 Jul 1965Partly Allowed

Lalji Haridas Vs Mulji Manilal Kamdar and Others

Gujarat High Court · AIR 1966 Guj 159 : (1965) GLR 855

Bombay Court Fees Act, 1959 — Section 6 , 80Civil Procedure Code, 1908 (CPC) — Section 80Court Fees Act, 1870 — Article 1

High Courts07 Jul 1965

Mangu Vs Vijli and Others

Gujarat High Court · (1965) 6 GLR 915

Arbitration Act, 1940 — Section 9Contract Act, 1872 — Section 29, 29(e)Specific Relief Act, 1963 — Section 14, 14, 21(b), 21(c)

High Courts07 Jul 1965

Bai Mangu Vs Bai Viji and Others

Gujarat High Court · AIR 1967 Guj 81 : (1965) GLR 915

Arbitration Act, 1940 — Section 8, 9Contract Act, 1872 — Section 29Specific Relief Act, 1877 — Section 21