COURT ARCHIVE

Gujarat High Court judgments, 1953

65 judgments · page 3 of 4

High Courts20 Mar 1953Dismissed

Thakkar Damji Raghavji Vs Jamiyatram Kapoorchand Modi and Others

Gujarat High Court · (1953) 03 GUJ CK 0013

Bombay District Police Act, 1890 — Section 33Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 9, 9(3)Income Tax Act, 1922 — Section 23

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High Courts19 Mar 1953Allowed

Tribhovandas Bechardas Vs Mangaldas Hargovinddas

Gujarat High Court · (1953) 03 GUJ CK 0014

Transfer of Property Act, 1882 — Section 50, 52, 65A, 76

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High Courts18 Mar 1953Allowed

Harbala Manmohanrai Rawal and Others Vs Narotamdas P. Nandani and Another

Gujarat High Court · (1953) 03 GUJ CK 0001

Bombay Court Fees (Amendment) Act, 1954 — Article 17Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Finance Act, 1932 — Article 17

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High Courts11 Mar 1953Dismissed

State (Sessions Judge, Central Saurashtra Division) Vs Girasia Bachubha

Gujarat High Court · AIR 1954 Guj 39

Criminal Procedure Code, 1898 (CrPC) — Section 87, 88Penal Code, 1860 (IPC) — Section 302

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High Courts10 Mar 1953Dismissed

Chanchal Malukchand Vs Gandhi Trambaklal Bhuderbhai and Others

Gujarat High Court · (1953) 03 GUJ CK 0007

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 67, Order 21 Rule 69(1)

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High Courts09 Mar 1953Dismissed

Jormal Kasturchand, owner of the firm trading in the name of Vardhman and Co. Vs Vora Hassanalli Khanbhai, trading in the name of Vora Khanbhai Jiawabhai

Gujarat High Court · AIR 1954 Guj 79

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High Courts06 Mar 1953Allowed

Kothari Revashankar Amulakh and Another Vs Gauriben Jayashankar Vyas

Gujarat High Court · (1953) 03 GUJ CK 0008

Registration Act, 1908 — Section 49Transfer of Property Act, 1882 — Section 106, 116

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High Courts27 Feb 1953

State Vs Bhoy Parshottam Shamji

Gujarat High Court · AIR 1954 Guj 33

Penal Code, 1860 (IPC) — Section 378, 379, 403, 411

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High Courts27 Feb 1953

Kachra Kana of Pipalia Vs Khant Ram Bhura and Another

Gujarat High Court · (1953) 02 GUJ CK 0003

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)

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High Courts27 Feb 1953

Shah Jethalal Lalchand Vs Darbar Shri Amarwala Laxmanwala

Gujarat High Court · (1953) 02 GUJ CK 0001

Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 11, 2, 25, 25(2), 64

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High Courts19 Feb 1953

State of Saurashtra Vs Memon Haji Ismail Haji Valimamad

Gujarat High Court · AIR 1953 Guj 180

Civil Procedure Code, 1908 (CPC) — Section 37, 76Constitution of India, 1950 — Article 10, 11, 12, 13, 14Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3(1), 3(2), 4, 4(2), 5

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High Courts18 Feb 1953

Girhagauri Dayashanker and Others Vs Ambalal Balashanker and Co.

Gujarat High Court · AIR 1953 Guj 188

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High Courts09 Feb 1953

Kishorekunverba Devsinhji Vs Nanubha Vakhatsinhji

Gujarat High Court · (1953) 02 GUJ CK 0007

Encumbered Estates Rules — Rule 23Limitation Act, 1908 — Article 120, 145, 10Limitation Act, 1963 — Section 10

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High Courts05 Feb 1953Dismissed

K.S. Nirmalkumarsinhji and Others Vs State

Gujarat High Court · (1953) 02 GUJ CK 0005

Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 164, 288Evidence Act, 1872 — Section 145, 157

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High Courts04 Feb 1953

Bombay Steam Navigation Co. Ltd. Vs Damodar Savailal

Gujarat High Court · (1953) 02 GUJ CK 0004

Arbitration Act, 1940 — Section 19Civil Procedure Code, 1908 (CPC) — Order 45 Rule 3, 109 , 110Constitution of India, 1950 — Article 132, 133, 133(1), 134, 136

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High Courts29 Jan 1953Allowed