High Courts25 Apr 1951
Ratilal Bhagwanji Vs State
Gujarat High Court · (1953) CriLJ 926
Penal Code, 1860 (IPC) — Section 161
COURT ARCHIVE
Gujarat High Court judgments, 1951
40 judgments · page 2 of 2
High Courts21 Apr 1951
Western India Prospecting Syndicate Ltd. Vs The Bombay Steam Navigation Co. Ltd.
Gujarat High Court · (1951) 04 GUJ CK 0002
Carriage of Goods by Sea Act, 1925 — Article 3, 7, 3Contract Act, 1872 — Section 28
High Courts17 Apr 1951
State Vs Bhanka Gila and Another
Gujarat High Court · AIR 1951 Guj 67
Bombay General Clauses Act, 1904 — Section 7Criminal Procedure Code, 1898 (CrPC) — Section 403General Clauses Act, 1897 — Section 6
High Courts16 Apr 1951
State Vs Hebatkhanji Meghrajji
Gujarat High Court · AIR 1951 Guj 66
Penal Code, 1860 (IPC) — Section 307, 380, 394, 457
High Courts05 Apr 1951
Khoja Masumali Kanji of Talaja Vs Custodian of Evacuee Property and Others
Gujarat High Court · (1951) 04 GUJ CK 0007
Administration of Evacuee Property Act, 1950 — Section 3, 4Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 31
High Courts31 Mar 1951
Sundarji Ratanshi Vs Gangubai Jeshinghbhai and Another
Gujarat High Court · (1951) 03 GUJ CK 0004
Transfer of Property Act, 1882 — Section 103, 105, 106
High Courts29 Mar 1951
Samsudin Jhaver Khoja Vs Assistant Custodian, Evacuee Property
Gujarat High Court · AIR 1951 Guj 73
Administration of Evacuee Property (Central) Rules, 1950 — Rule 6Administration of Evacuee Property Act, 1950 — Section 12, 12(1), 12(2), 12(3), 7Constitution of India, 1950 — Article 14, 19, 31, 31(5)
High Courts28 Mar 1951
Surejdevi Dullabhai Sanghavi Vs Prabhashankar Harchand Parekh
Gujarat High Court · AIR 1951 Guj 62
Guardians and Wards Act, 1890 — Section 47, 50
High Courts16 Mar 1951
Memon Abdul Ajij Jiva Vs State
Gujarat High Court · AIR 1951 Guj 69 : (1953) CriLJ 665
Government of India Act, 1935 — Section 311, 32, 42, 5, 6
High Courts28 Feb 1951
Lava Bhura Vs State
Gujarat High Court · AIR 1951 Guj 111 : (1953) CriLJ 1140
Penal Code, 1860 (IPC) — Section 302, 392
High Courts28 Feb 1951
Velji Kochrabhai Vs Bhupatrai Monekchand and Others
Gujarat High Court · (1951) 02 GUJ CK 0006
Easements Act, 1882 — Section 15, 16, 8Limitation Act, 1963 — Section 26
High Courts28 Feb 1951
Bhoj Ravat and Others Vs State
Gujarat High Court · (1951) 02 GUJ CK 0005
Constitution of India, 1950 — Article 13, 14, 372Criminal Procedure Code, 1898 (CrPC) — Section 260(1), 72Government of India Act, 1935 — Section 4
High Courts28 Feb 1951
State Vs Jayantilal Laxmishanker
Gujarat High Court · (1951) 02 GUJ CK 0002
Arms Act, 1959 — Section 14, 15, 19Criminal Procedure Code, 1898 (CrPC) — Section 417
High Courts24 Feb 1951
Ebrahimji Gulamali Vs Badrudin Tayabali
Gujarat High Court · (1951) 02 GUJ CK 0004
Easements Act, 1882 — Section 15, 28, 33, 34, 35Limitation Act, 1963 — Section 26Specific Relief Act, 1877 — Section 52 , 53, 54, 55, 56
High Courts21 Feb 1951
Bavalal Jadavji Vs Jivanlal Gopalji
Gujarat High Court · (1951) 02 GUJ CK 0007
Civil Procedure Code, 1908 (CPC) — Section 100, 115Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 145
High Courts16 Feb 1951
State Vs Bhaganwanlal Chhotalal and Others
Gujarat High Court · (1951) 02 GUJ CK 0001
Bombay Prevention of Gambling Act, 1887 — Section 4, 5, 6, 7Criminal Procedure Code, 1898 (CrPC) — Section 417, 98
High Courts12 Feb 1951
Jorubha Anandsong Vs State
Gujarat High Court · AIR 1951 Guj 40
Penal Code, 1860 (IPC) — Section 325, 329, 331, 341, 397
High Courts02 Feb 1951
Bharwad Rana Kana and Others Vs State
Gujarat High Court · AIR 1951 Guj 42
Penal Code, 1860 (IPC) — Section 323, 326, 329, 345, 345(1)
High Courts17 Jan 1951
Senta Ajamkhan Bambhaniyabhai and Another Vs Bai Alambu Sardarkhan
Gujarat High Court · (1951) 01 GUJ CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 202, 202(2A), 203, 494, 96Penal Code, 1860 (IPC) — Section 403, 404
High Courts04 Jan 1951
Jivandas Karsondas Vs Ramniklal Mohanlal and Others
Gujarat High Court · (1951) 01 GUJ CK 0001
Succession Act, 1925 — Section 79