High Courts23 Sept 1952
State (Sessions Judge) Vs Haku Khoda
Gujarat High Court · AIR 1953 Guj 161 : (1953) CriLJ 1521
Constitution of India, 1950 — Article 19
COURT ARCHIVE
Gujarat High Court judgments, 1952
69 judgments · page 2 of 4
High Courts06 Sept 1952
Trivedi Mulshanker Vs Narshidas Popatbhai
Gujarat High Court · (1952) 09 GUJ CK 0005
Arbitration Act, 1940 — Section 14, 17
High Courts06 Sept 1952
Mer Sidi Munja Vs Mer Gian Kama and Others
Gujarat High Court · (1952) 09 GUJ CK 0004
High Courts03 Sept 1952
Mahmed Alimahmed Vs State
Gujarat High Court · (1952) 09 GUJ CK 0006
City of Bombay Police Act, 1902 — Section 27(1)Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 363, 370, 372
High Courts30 Aug 1952
Desai Nagardas Lalubhai Vs Jagsi Bhikha and Others
Gujarat High Court · (1952) 08 GUJ CK 0005
Constitution of India, 1950 — Article 13, 13(1), 14Dekkhan Agriculturists Relief Act, 1879 — Section 4, 5
High Courts29 Aug 1952
Kanbi Karshan Jaram and Others Vs Kanbi Harkha Hari and Others
Gujarat High Court · (1952) 08 GUJ CK 0004
Nawanagar State Registration Act, 1908 — Section 36, 49, 5, 53A
High Courts28 Aug 1952
Pinjara Punja Vali Vs Nivadram Hakumatmal
Gujarat High Court · AIR 1952 Guj 144
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)
High Courts28 Aug 1952
Ghadiali Hirji Ramji Vs Vora Akbaralli Abdullali
Gujarat High Court · AIR 1952 Guj 105
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12, 12(2), 12(3), 12(4)
High Courts27 Aug 1952
Gopaldas Ravji Vs Dalichand Motichand and Others
Gujarat High Court · (1952) 08 GUJ CK 0009
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 46(2), Order 21 Rule 54, 64
High Courts26 Aug 1952
Haridas Manekchand Kothari Vs Tulsidas Harakhaji Parekh and Another
Gujarat High Court · (1952) 08 GUJ CK 0010
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, 115 , 151
High Courts22 Aug 1952Dismissed
Mulji Thakarshi Vs Kalyan Bechar and Others
Gujarat High Court · AIR 1954 Guj 87
Specific Relief Act, 1877 — Section 18
High Courts14 Aug 1952
Damodar Savailal Vs Bombay Steam Navigation Co. Ltd.
Gujarat High Court · AIR 1952 Guj 32
Carriage of Goods by Sea Act, 1925 — Section 2Carriage of Goods by Sea Rules — Rule 1, 2, 3, 4, 5Constitution of India, 1950 — Article 3, 4, 5, 6, 7
High Courts11 Aug 1952Allowed
Mrs. Shantabai Dharamshi Vs Kadia Trikamji Keshavji and Others
Gujarat High Court · (1952) 08 GUJ CK 0003
Criminal Procedure Code, 1898 (CrPC) — Section 173, 195, 195(1)Penal Code, 1860 (IPC) — Section 182, 193, 211, 297, 379
High Courts04 Aug 1952
Bai Kanta Motichand Vs Amratlal
Gujarat High Court · (1953) CriLJ 432
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488, 489, 489
High Courts04 Aug 1952
Achratlal Vikamchand and Others Vs Vishnu D. Advani
Gujarat High Court · AIR 1952 Guj 101
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 4(1)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
High Courts31 Jul 1952
Patel Kala Bechar Vs Patel Mohan Bhagwan
Gujarat High Court · (1952) 07 GUJ CK 0014
Civil Procedure Code, 1908 (CPC) — Section 102, 13, 2, 2(1), 20
High Courts31 Jul 1952
Harbham Malde and Another Vs Parbat Veja and Others
Gujarat High Court · (1952) 07 GUJ CK 0005
Limitation Act, 1963 — Article 144 , 148
High Courts26 Jul 1952Dismissed
State Vs Garasia Natubha Ladhubha
Gujarat High Court · (1952) 07 GUJ CK 0012
Bombay Prohibition Act, 1949 — Section 66