High Courts21 Dec 1960
The Municipal Corporation of City of Ahmedabad Vs Harilal Shankarbhai Modi
Gujarat High Court · (1961) 2 GLR 495
Bombay Provincial Municipal Corporations Act, 1949 — Section 308, 308, 479Partnership Act, 1932 — Section 69(3)
COURT ARCHIVE
Gujarat High Court judgments, 1960
108 judgments · page 1 of 6
High Courts21 Dec 1960Allowed
Ranchhoddas Khimji Ashere Vs Tempton Jahangir and Another
Gujarat High Court · AIR 1961 Guj 137 : (1961) CriLJ 338 : (1961) 2 GLR 415
Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1898 (CrPC) — Section 439, 94Succession Act, 1925 — Section 317
High Courts20 Dec 1960
Damanbhai Chhabildas Dhruv, receiver of the Firm Virchand Dharamchand and Another Vs Shah Tribhovandas Balchand and Others
Gujarat High Court · (1961) 2 GLR 250
High Courts13 Dec 1960
Chaturjibhai Nathabhai, Secretary, Jasdan Municipality Vs The State and Another
Gujarat High Court · (1961) 2 GLR 748
Bombay District Municipal Act, 1901 — Section 122, 122, 122(1), 161, 161(1)
High Courts12 Dec 1960
State Vs Sevamal Pevamal
Gujarat High Court · (1961) 2 GLR 242
Bombay Municipal Boroughs Act, 1925 — Section 152, 152, 200(1)
High Courts12 Dec 1960Dismissed
Bachubhai alias Kiritkumar Gopaldas Vs Bai Dhanlaxmi and Another
Gujarat High Court · AIR 1961 Guj 141 : (1961) CriLJ 342 : (1961) GLR 317
Evidence Act, 1872 — Section 114
High Courts08 Dec 1960
State Vs Chandubhai Gordhanbhai
Gujarat High Court · (1961) 2 GLR 266
Criminal Procedure Code, 1898 (CrPC) — Section 242, 242Factories Act, 1948 — Section 63, 63, 92, 92
High Courts08 Dec 1960
Champaklal Nemchand Vs The State
Gujarat High Court · (1961) 2 GLR 262
Penal Code, 1860 (IPC) — Section 405, 409, 409
High Courts07 Dec 1960
Amritlal Haribhai Desai Vs The State of Bombay (Now Gujarat)
Gujarat High Court · (1961) 2 GLR 268
Constitution of India, 1950 — Article 16, 16, 311, 311
High Courts06 Dec 1960Allowed
Hathising Manufacturing Co. Ltd. and Another Vs Ambalal M. Shah and Another
Gujarat High Court · AIR 1961 Guj 73 : (1961) GLR 117
Industries (Development and Regulation) Act, 1951 — Section 15, 16, 18A, 18A(1)
High Courts06 Dec 1960Allowed
Bhatt Shantilal Nathji and Others Vs Dave Gajanand Ranchhod and Another
Gujarat High Court · AIR 1961 Guj 115 : (1961) 2 GLR 471 : (1961) 2 GLR 467
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94Easements Act, 1882 — Section 21
High Courts06 Dec 1960
The State of Bombay ( Now Gujarat) Vs Patel Harmanbhai Nathabhai
Gujarat High Court · (1961) 2 GLR 471
Bombay Land Revenue Code, 1879 — Section 79A
High Courts05 Dec 1960Allowed
Gohel Dhulabhai Kalubhai Vs Gohel Mabhai Himatsingh
Gujarat High Court · AIR 1961 Guj 129 : (1961) GLR 433
Transfer of Property Act, 1882 — Section 58, 62
High Courts05 Dec 1960
Jagjivandas Bhikabhai Vs Gumanbhai Narottamdas
Gujarat High Court · (1961) 2 GLR 264
High Courts05 Dec 1960Allowed
Bhopo Fakirbhai (minor) and Another Vs Bai Mani and Others
Gujarat High Court · AIR 1961 Guj 92 : (1961) 2 GLR 179
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 6, 115 , 151
High Courts02 Dec 1960
Naranbhai Devabhai Vs State
Gujarat High Court · (1961) 2 GLR 142
Criminal Procedure Code, 1898 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 304, 304(ii), 325, 34, 34
High Courts30 Nov 1960
State Vs Baijnath Balsarai
Gujarat High Court · (1962) CriLJ 417 : (1961) GLR 717
BOMBAY SHOPS AND ESTABLISHMENTS ACT, 1948 — Section 70Factories Act, 1948 — Section 101, 106, 108, 117, 2
High Courts30 Nov 1960
Bai Jilekhabai Adreman and Another Vs Competent Officer (Evacuee Interest Separation) and Others
Gujarat High Court · AIR 1961 Guj 85 : (1961) GLR 181
Civil Procedure Code, 1908 (CPC) — Section 80Evacuee Interest (Separation) Act, 1951 — Section 20(1)Succession Act, 1925 — Section 213, 213(1)
High Courts28 Nov 1960Dismissed
Joshi Jayantilal Laxmishankar Vs The Gujarat State and Others
Gujarat High Court · AIR 1962 Guj 297 : (1961) 2 GLR 454
Bombay (Saurashtra Area) Aghat Tenure and Ijaras Abolition Act, 1959 — Section 4, 4(1)Bombay Land Revenue Code, 1879 — Section 3(5)Constitution of India, 1950 — Article 14, 31, 31A, 31A(2)
High Courts25 Nov 1960
State Vs Driver Mohmed Valli and Others
Gujarat High Court · (1961) 2 GLR 222
Criminal Procedure Code, 1898 (CrPC) — Section 247, 247, 68Motor Vehicles Act, 1988 — Section 112, 112