COURT ARCHIVE

Gujarat High Court judgments, 1955

38 judgments · page 2 of 2

High Courts23 Jul 1955Dismissed

Trivedi Ratilal Dahyabhai Vs Hasmukhlal Savallal Pandya

Gujarat High Court · (1955) 07 GUJ CK 0002

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Saurashtra Rent Control Act, 1951 — Section 12, 12(4), 5Transfer of Property Act, 1882 — Section 76

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High Courts16 Jul 1955Dismissed

Jayantilal Mohanlal Shah Vs State of Saurashtra and Another

Gujarat High Court · (1955) 07 GUJ CK 0003

Constitution of India, 1950 — Article 13, 13(1), 13(2), 13(3), 14Limbdi State Varsa (Succession) Act, 1928 — Section 3(11)

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High Courts15 Jul 1955Allowed

Motibhai Prabhubhai Vs Umedchand Kasalchand

Gujarat High Court · AIR 1955 Guj 52

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 3

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High Courts14 Jul 1955

Associated Cement Company Ltd. Vs N.L. Vyas and Others

Gujarat High Court · (1955) 2 LLJ 525

Civil Procedure Code, 1908 (CPC) — Section 30Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 11, 30, 38, 7

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High Courts02 Jul 1955Dismissed

Sm. Sau. Indumati Vs State of Saurashtra

Gujarat High Court · (1955) 07 GUJ CK 0005

Constitution of India, 1950 — Article 19(1), 19(5), 226, 31(2), 31(6)

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High Courts19 Apr 1955

Sheth Chhaganlal Madhavji Vs Bai Memunabi Amadmiya and Another

Gujarat High Court · (1955) CriLJ 1402

Criminal Procedure Code, 1898 (CrPC) — Section 386(2), 386(2), 488, 488, 488(3)

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High Courts16 Apr 1955Dismissed

Bhanuprasad Deviprasad Munkad Vs The State

Gujarat High Court · (1955) 04 GUJ CK 0001

Commission (Functions) Rules, 1949 — Rule 5, 545(29), 55Constitution of India, 1950 — Article 226, 311, 313, 320(3), 329(1)Government of India Act, 1915 — Section 5

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High Courts09 Apr 1955

Pratapsinh V. Ved Vs The State

Gujarat High Court · AIR 1955 Guj 68 : (1955) CriLJ 1208

Evidence Act, 1872 — Section 11, 32, 45, 47, 67Penal Code, 1860 (IPC) — Section 409

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High Courts23 Mar 1955Dismissed

Gadhavi Mulu Bhoja Vs Gadhavi Shlvubha Govind and Another

Gujarat High Court · (1955) 03 GUJ CK 0002

Civil Procedure Code, 1908 (CPC) — Section 68, 72Constitution of India, 1950 — Article 13(1), 14, 372Saurashtra Agricultural Debtors Relief Act, 1954 — Section 61(2)

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High Courts22 Mar 1955Dismissed

Vishnuprasad Kalidas Vs Inspector General of Police and Another

Gujarat High Court · (1955) 03 GUJ CK 0003

Bombay Police Manual, 1959 — Rule 7, 81(4), 9Constitution of India, 1950 — Article 226, 311

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High Courts16 Mar 1955Dismissed

Mangalsinhji Shivsinhji Vs Veja Jetha and Others

Gujarat High Court · (1955) 03 GUJ CK 0001

Bombay Land Revenue Code, 1879 — Section 84Constitution of India, 1950 — Article 226Land Reforms Act, 1951 — Section 13, 18

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High Courts14 Mar 1955

Hirjibhai Nowroji Wadia Vs Stats of Saurashtra

Gujarat High Court · (1955) 03 GUJ CK 0004

Bombay Prohibition Act, 1949 — Section 148 , 149, 149(1), 149(2)Constitution of India, 1950 — Article 14, 14, 19, 19, 228Government of India Act, 1935 — Section 101, 107(3), 2(2), 55, 9

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High Courts17 Feb 1955Allowed

Abdul Kadir Ibrahim Vs Saurashtra State

Gujarat High Court · (1955) 02 GUJ CK 0003

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 303, 363, 4, 6

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High Courts10 Feb 1955

State Vs Talati Devraj Ruda

Gujarat High Court · (1955) CriLJ 1528

Penal Code, 1860 (IPC) — Section 409, 477A

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High Courts03 Feb 1955

Koli Tapu Dharamshi Vs The State

Gujarat High Court · (1955) CriLJ 1525

Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 376

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High Courts25 Jan 1955Allowed

Sudhakar C. Dave Vs Saurashtra State

Gujarat High Court · (1955) 01 GUJ CK 0003

Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 49, 55Constitution of India, 1950 — Article 226Government of India Act, 1935 — Section 240(3)

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High Courts25 Jan 1955Allowed

Patel Vrajlal Bhagwandas Vs Patel Jamnadas Tribhovandas and Others

Gujarat High Court · (1955) 01 GUJ CK 0001

Succession Act, 1925 — Section 301Trusts Act, 1882 — Section 73, 74

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High Courts19 Jan 1955Allowed

State Vs Bhima Devraj and Others

Gujarat High Court · AIR 1955 Guj 77

Evidence Act, 1872 — Section 105, 3Penal Code, 1860 (IPC) — Section 100, 104, 105, 300, 302

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