High Courts28 Sept 1960
Bai Shakri Vs New Manekchowk Mills Company Ltd.
Gujarat High Court · (1962) 4 FLR 369 : (1961) GLR 23 : (1961) 1 LLJ 585
Workmens Compensation Act, 1923 — Section 3, 30
COURT ARCHIVE
Gujarat High Court judgments, 1960
108 judgments · page 3 of 6
High Courts27 Sept 1960Dismissed
Bai Shakri Vs New Manekchowk Mills Co. Ltd.
Gujarat High Court · AIR 1961 Guj 34 : (1961) 2 GLR 23
Workmens Compensation Act, 1923 — Section 3
High Courts26 Sept 1960Dismissed
Ahmedmiya Haji Chhotumiya Vs Fatmabu Abubuker and Others
Gujarat High Court · AIR 1961 Guj 31
Bombay Court Fees Act, 1959 — Section 43, 43(2)Civil Procedure Code, 1908 (CPC) — Section 151Court Fees Act, 1870 — Section 13, 14, 15
High Courts23 Sept 1960
State Vs Mali Pancha Vagha Khandek and Another
Gujarat High Court · (1961) 2 GLR 191
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 213, 215, 337, 337(1), 337(2)Penal Code, 1860 (IPC) — Section 302, 302
High Courts23 Sept 1960
State Vs Mali Jasa Bhoja
Gujarat High Court · AIR 1961 Guj 49 : (1961) CriLJ 496
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1898 (CrPC) — Section 215, 337(2A), 439, 561A
High Courts22 Sept 1960
State Vs Subrati Sirajuddin and Another
Gujarat High Court · (1961) 2 GLR 254
Criminal Procedure Code, 1898 (CrPC) — Section 239, 239
High Courts20 Sept 1960Allowed
Bai Khatija Vs The State
Gujarat High Court · AIR 1962 Guj 1 : (1961) GLR 582
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A, 207A(6), 207A(7), 342Evidence Act, 1872 — Section 8
High Courts19 Sept 1960
State Vs Bharatsing Odharsing and Others
Gujarat High Court · (1961) 2 GLR 274
Bombay Land Revenue Code, 1879 — Section 135JPenal Code, 1860 (IPC) — Section 326, 326, 447, 447, 97
High Courts16 Sept 1960
Ranchhod Mula Vs State
Gujarat High Court · (1961) CriLJ 472
Evidence Act, 1872 — Section 167Penal Code, 1860 (IPC) — Section 230, 232, 235, 243, 28
High Courts16 Sept 1960
Chimanbhai Kashibhai Patel Vs Jashbhai Motibhai Desai and Another
Gujarat High Court · AIR 1961 Guj 57 : (1961) CriLJ 499 : (1960) GLR 249
Bombay Municipal Boroughs Act, 1955 — Section 18(1), 21(1), 27, 31, 56(1)Criminal Procedure Code, 1898 (CrPC) — Section 197, 197(1)Penal Code, 1860 (IPC) — Section 21, 409
High Courts16 Sept 1960
Alamkhan Umarbhai Vs The State
Gujarat High Court · (1961) 2 GLR 70
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 302, 302, 304, 304 Part I
High Courts15 Sept 1960Allowed
Chhanalal A. Patel, President, District Local Board, Mehsana Vs State of Gujarat
Gujarat High Court · AIR 1961 Guj 27 : (1960) GLR 260
Bombay Local Boards Act, 1923 — Section 26(1)Constitution of India, 1950 — Article 226
High Courts14 Sept 1960
Kapilaben Chimanlal Kothari Vs The Commissioner of Revenue, Baroda Division and Others
Gujarat High Court · (1960) 1 GLR 233
Bombay District Municipal Act, 1901 — Section 15(2)(e), 15(2)(e), 15(3), 15(3), 26(1)
High Courts13 Sept 1960Dismissed
Govind Natha Vs The State
Gujarat High Court · AIR 1961 Guj 11 : (1961) CriLJ 57 : (1961) 2 GLR 168
Criminal Procedure Code, 1898 (CrPC) — Section 286, 367, 423Evidence Act, 1872 — Section 118Oaths Act, 1873 — Section 5
High Courts08 Sept 1960Allowed
Ramnath Agarwal Vs G.S. Iyer, Collector of Customs, Kandla and Another
Gujarat High Court · AIR 1961 Guj 51 : (1960) GLR 267
Constitution of India, 1950 — Article 226Sea Customs Act, 1878 — Section 37, 39, 39(2)
High Courts07 Sept 1960
Bai Jivatbai Jethmal Vs Milkiram Deepchand and Another
Gujarat High Court · (1961) CriLJ 469
Evidence Act, 1872 — Section 105, 106Hindu Marriage Act, 1955 — Section 11, 17, 29, 3, 5Penal Code, 1860 (IPC) — Section 114, 494, 79
High Courts07 Sept 1960Allowed
Bai Chandan Vs Sheth Rajakbhai Karimbhai and Another
Gujarat High Court · AIR 1962 Guj 9 : (1961) GLR 283
Evidence Act, 1872 — Section 101, 103
High Courts05 Sept 1960Dismissed
Bai Dahi and Another Vs Bai Sada and Others
Gujarat High Court · AIR 1961 Guj 105 : (1960) GLR 201
Baroda Hindu Code — Section 230, 5
High Courts02 Sept 1960Allowed
Manilal Maganlal and Another Vs Kalidas Manilal and Others
Gujarat High Court · AIR 1961 Guj 7 : (1960) GLR 190
Bombay Reorganisation Act, 1960 — Section 30, 60
High Courts29 Aug 1960
Dholia Ravji (Accused No. 1) Vs State
Gujarat High Court · (1961) CriLJ 813 : (1960) GLR 151
Penal Code, 1860 (IPC) — Section 300, 302, 304, 326