COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,787 of 1,831

High Courts14 Aug 1964

Mehramansinhji alias Mahammmed Masood Jalulluddin Thakore Vs The State of Bombay (Now Gujarat) and Another

Gujarat High Court · (1965) 6 GLR 655

Bombay Taluqdari Tenure Abolition Act, 1949 — Section 2(4), 4, 5(1)(a), 5(14)(b)Court Fees Act, 1870 — Section 7(iv)(d)Gujarat Taluqdars Act, 1888 — Section 23, 4, 5(2)(b)

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High Courts13 Aug 1964

Hatima Ebrahim and Others Vs Isabai Abdul Karim and Others

Gujarat High Court · AIR 1965 Guj 156 : (1964) GLR 1021

Railways Act, 1890 — Section 82G

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High Courts12 Aug 1964

Thakkar Kalyanji and Others Vs Thakkar Liladhar Chhanganlal and Others

Gujarat High Court · AIR 1965 Guj 204 : (1965) 6 GLR 44

Bombay Court Fees Act, 1959 — Article 23, 5, 6

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High Courts11 Aug 1964

Chimanilal Bhogilal Pantene and Another Vs Chandanben Shah and Others

Gujarat High Court · AIR 1965 Guj 207 : (1965) GLR 91

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, Order 33 Rule 2, Order 33 Rule 3, Order 33 Rule 4

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High Courts11 Aug 1964

The Municipal Corporation of the City of Ahmedabad Vs Jhaveri Keshavlal Lallubhai

Gujarat High Court · (1965) 6 GLR 228

Bombay Municipal Boroughs Act, 1925 — Section 75, 76, 77, 78, 78

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High Courts05 Aug 1964

The State of Gujarat Vs Muniruddin, Shabhuddin

Gujarat High Court · (1966) CriLJ 210

Constitution of India, 1950 — Article 5Foreigners Act, 1946 — Section 14, 3, 9

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High Courts31 Jul 1964

Jamnadas Chhotalal Desai and Others Vs C.L. Nangia and Others

Gujarat High Court · AIR 1965 Guj 215 : (1965) 6 GLR 137

Central Excise Rules, 1944 — Rule 8(1), 9, 9(2)Central Excises and Salt Act, 1944 — Section 2, 33Constitution of India, 1950 — Article 19(1), 226

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High Courts30 Jul 1964

Charity Commissioner of Bombay Vs Chandrakant Harmandas and Others

Gujarat High Court · (1964) 5 GLR 959

Bombay Public Trusts Act, 1950 — Section 72, 72, 72(1), 72(4)Limitation Act, 1908 — Section 12Limitation Act, 1963 — Section 12

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High Courts28 Jul 1964

Umraomiya Akbarmiya Malek Vs Bhulabhai Mathurbhai Patel and Another

Gujarat High Court · (1965) 6 GLR 788

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31A, 31A(d)

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High Courts27 Jul 1964

Kadi Municipality Vs New Chhotalal Mills Company Ltd.

Gujarat High Court · AIR 1965 Guj 293

Baroda B Class Municipalities Act, 1983 — Section 43, 44, 45Bombay District Municipal Act, 1901 — Section 179(1), 179(2), 9

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High Courts20 Jul 1964

Gujarat State Road Transport Corporation Vs The State Transport Authority and Others

Gujarat High Court · AIR 1965 Guj 248

Road Transport Corporations Act, 1950 — Section 47

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High Courts17 Jul 1964

Patel Anandilal Harilal Vs The Additional Special Land Acquisition Officer, Ahmedabad

Gujarat High Court · AIR 1965 Guj 212 : (1964) GLR 862

Bombay Court Fees Act, 1959 — Section 5(2), 7(1)

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High Courts16 Jul 1964

Chandrakunverba Vs Randhirsinhji Chandrasinhji

Gujarat High Court · AIR 1965 Guj 270

Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 — Section 14, 2, 3Hindu Adoptions and Maintenance Act, 1956 — Section 21, 22(1), 23(3), 4

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High Courts14 Jul 1964Dismissed