High Courts25 Nov 1960
Fulabhai Kalidas Vs Bhikhabhai Qadbadbhai and Another
Gujarat High Court · (1961) 2 GLR 199
COURT ARCHIVE
Gujarat High Court judgments, 1960
108 judgments · page 2 of 6
High Courts24 Nov 1960Allowed
Rajkot Motor Transport Co. (Private) Ltd. Vs The Appellate Committee of the State Transport Authority and Others
Gujarat High Court · AIR 1961 Guj 89 : (1961) GLR 211
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 105, 70Motor Vehicles Act, 1939 — Section 44(2), 44(5), 57(7), 64
High Courts23 Nov 1960Allowed
K.S. Hemrajsinhji Pravinsinhji Vs Inspector General of Police Ahmedabad and Another
Gujarat High Court · AIR 1961 Guj 63 : (1961) GLR 202
Constitution of India, 1950 — Article 311(2)
High Courts18 Nov 1960
State Vs Heria Gimba
Gujarat High Court · (1961) 2 GLR 145
Criminal Procedure Code, 1898 (CrPC) — Section 342Forest Act, 1927 — Section 26(h), 26(h)Penal Code, 1860 (IPC) — Section 447, 447
High Courts18 Nov 1960
Soni Tribhovandas Kalidas Vs Limbdi Municipality and Another
Gujarat High Court · (1961) 2 GLR 189
Bombay District Municipal Act, 1901 — Section 183, 96(5), 96(5)
High Courts18 Nov 1960
Dadia Ottamchand Motichand and Another Vs Hemkunver Popatlal and the State
Gujarat High Court · (1961) 2 GLR 196
Penal Code, 1860 (IPC) — Section 323, 504, 504
High Courts17 Nov 1960
Municipal Corporation of City of Ahmedabad Vs Gandhi Shantilal Girdharlal and Another
Gujarat High Court · AIR 1961 Guj 196 : (1961) GLR 304
Evidence Act, 1872 — Section 45, 65
High Courts14 Nov 1960
Mangubhai Ranchhodji Desai Vs Alibhai Nourmohamad and Others
Gujarat High Court · (1961) 2 GLR 102
Transfer of Property Act, 1882 — Section 105, 105
High Courts09 Nov 1960
Natwarlal Balabhai Shah and Others Vs Dakor Co-Operative Sale and Ginning and Pressing Society Ltd. Dakor and Others
Gujarat High Court · (1961) 2 GLR 299
Bombay Co-operative Societies Act, 1925 — Section 54, 54Constitution of India, 1950 — Article 226, 227
High Courts08 Nov 1960Dismissed
Motibhai Vithalbhai Patel and Another Vs The State of Gujarat and Another
Gujarat High Court · AIR 1961 Guj 93 : (1961) 2 GLR 1
Land Acquisition Act, 1894 — Section 38, 4, 41, 41(5), 6
High Courts08 Nov 1960Allowed
Ramanlal Nagardas and Others Vs M.S. Palnitkar and Another
Gujarat High Court · AIR 1961 Guj 38 : (1961) 2 GLR 38
Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3, 3(2), 3(5), 5
High Courts08 Nov 1960
Parma Motiji Hariji and Another Vs Anand Prasad Hiralal Trivedi and Others
Gujarat High Court · (1961) 2 GLR 444
Bombay Tenancy Act, 1939 — Section 33, 3A, 4
High Courts08 Nov 1960
President. District Local Board Mehsana Vs Sumant Govardhanray Mehta
Gujarat High Court · (1961) 2 GLR 82
Bombay Local Boards Act, 1923 — Section 122, 133(g), 35(2)(f), 35(f)District Local Boards Act, 1923 — Section 119
High Courts04 Nov 1960
Rana Jatubha Chakubha Vs P.M. Shah and Another
Gujarat High Court · (1961) 2 GLR 147
Saurashtra Land Reforms Act, 1951 — Section 14
High Courts14 Oct 1960
In Re: Krishnakant Maganlal
Gujarat High Court · AIR 1961 Guj 68 : (1961) GLR 108
Hindu Minority and Guardianship Act, 1956 — Section 4, 6, 8, 9
High Courts13 Oct 1960Allowed
Bhaktiarkhan Khwaja Nausadkhan Vs The Union of India (UOI) and Another
Gujarat High Court · AIR 1961 Guj 109 : (1961) GLR 57
Citizenship Act, 1955 — Section 9, 9(2)Constitution of India, 1950 — Article 6
High Courts12 Oct 1960
Desai Kantilal Maganlal Vs Nadiad Borough Municipality at Nadiad
Gujarat High Court · (1961) 2 GLR 325
Bombay District Municipal Act, 1901 — Section 167Bombay Municipal Boroughs Act, 1925 — Section 206, 206, 206A, 206A
High Courts06 Oct 1960
Bhat Parbha Ruda Vs The State of Gujarat
Gujarat High Court · (1961) 2 GLR 256
Criminal Procedure Code, 1898 (CrPC) — Section 537Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 376, 376, 451, 451
High Courts06 Oct 1960
Kadi Municipality Vs The New Chhotalal Mills Co. Ltd.
Gujarat High Court · (1961) 2 GLR 153
Bombay District Municipal Act, 1901 — Section 179, 59, 74ACivil Procedure Code, 1908 (CPC) — Section 80, 80
High Courts29 Sept 1960
State Vs Haji Mohomed and Haji Abderahim
Gujarat High Court · (1961) CriLJ 225 : (1961) 2 GLR 271
Bombay District Municipal Act, 1901 — Section 155, 155, 96(5), 96(5)Criminal Procedure Code, 1898 (CrPC) — Section 247, 417, 417, 417(1), 417(3)