COURT ARCHIVE

Gujarat High Court judgments, 1961

149 judgments · page 1 of 8

High Courts13 Dec 1961

Panchal Mohanlal Ishwardas Vs Maheshwari Mills Ltd.

Gujarat High Court · (1962) 3 GLR 574

Bombay Rent Restriction Act, 1939 — Section 11Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(2), 12(3)

High Courts07 Dec 1961

Malek Shri Kamalkhanji Jiwankhanji Vs Expenditure Tax Officer and Another

Gujarat High Court · (1962) 3 GLR 479

Constitution of India, 1950 — Article 291, 291, 295, 295, 363

High Courts07 Dec 1961Dismissed

Kamalkhanji Jiwankhanji Vs Expenditure Tax Officer, Ward C, Income Tax Office, Surendranagar and Another

Gujarat High Court · AIR 1963 Guj 98 : (1962) GLR 479

Constitution of India, 1950 — Article 291, 294, 363

High Courts07 Dec 1961

Madhaji Lakhiram Vs Mashrubhai Mahadevbhai Rabari and Others

Gujarat High Court · AIR 1962 Guj 235 : (1962) 3 GLR 438

Constitution of India, 1950 — Article 227

High Courts05 Dec 1961

Pinjare Karimbhai Dedubhai Vs Shukla Hariprasad Manishankar

Gujarat High Court · (1962) 3 GLR 529

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3)(b), 21Civil Procedure Code, 1908 (CPC) — Section 115

High Courts01 Dec 1961

The State Vs Gopichand Hardasmal

Gujarat High Court · AIR 1963 Guj 224 : (1963) CriLJ 264 : (1963) 4 GLR 429

Motor Vehicles Act, 1939 — Section 84

High Courts28 Nov 1961

Dave Sadashiv Jaykrishna Vs Rana Govubha alias Velubha Jeshibhai and Others

Gujarat High Court · (1962) 3 GLR 1007

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 92, 65, 65Saurashtra Agricultural Debtors Relief Act, 1954 — Section 7

High Courts24 Nov 1961

The State Vs Amratlal Maganlal and Another

Gujarat High Court · AIR 1962 Guj 261

Criminal Procedure Code, 1898 (CrPC) — Section 431

High Courts24 Nov 1961Dismissed

Lalu Jela and Others Vs State of Gujarat

Gujarat High Court · AIR 1962 Guj 250

Constitution of India, 1950 — Article 141, 219Criminal Procedure Code, 1898 (CrPC) — Section 410, 419, 421, 431

High Courts23 Nov 1961

Parikh Kalabhai Bodabhai and Others Vs The Village Panchayat of Patdi and Others

Gujarat High Court · (1962) 3 GLR 897

Bombay Village Panchayats Act, 1933 — Section 10, 10(1), 12, 13, 13(1)Bombay Village Panchayats Election Rules, 1959 — Rule 3, 41A, 7, 7(2)

High Courts21 Nov 1961

Rabari Khoda Mesur Vs Shri Gajanan Sahkari Pedhi Ltd. and Others

Gujarat High Court · (1962) 3 GLR 512

Bombay Co-operative Societies Act, 1925 — Section 54, 54, 59(1)(a), 59(1)(a), 89(1)(a)Civil Procedure Code, 1908 (CPC) — Order 20 rule 7, 48, 48

High Courts15 Nov 1961

The Nadiad Borough Municipality Vs Parikh Jitendra Kanaiyalal

Gujarat High Court · (1962) 3 GLR 464

Bombay Municipal Boroughs Act, 1925 — Section 205, 206A, 73(1)(x)

High Courts14 Nov 1961Allowed

Vala Punja and Others Vs Puna Mavji and Another

Gujarat High Court · AIR 1963 Guj 112 : (1962) GLR 1021

Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 17(1), 2(4), 4, 43Limitation Act, 1908 — Article 132 , 147Transfer of Property Act, 1882 — Section 67, 68(1)

High Courts13 Nov 1961

Vali Isa Mahmed and Another Vs State

Gujarat High Court · AIR 1963 Guj 135 : (1963) CriLJ 755 : (1962) GLR 1052

Evidence Act, 1872 — Section 114, 24, 27, 28Penal Code, 1860 (IPC) — Section 201

High Courts01 Nov 1961

Motibhai Trikambhai Vs Chhotalal Mangalbhai Parmar and Others

Gujarat High Court · (1962) 3 GLR 506

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 25(1), 25(1), 25(2), 25(2)

High Courts31 Oct 1961

State of Gujarat Vs Gordhandas Keshavji Gandhi and Others

Gujarat High Court · AIR 1962 Guj 128 : (1962) 3 GLR 269

Bombay Reorganisation Act, 1960 — Section 87

High Courts31 Oct 1961

Firm of Habibbhai Gulam Mohmad Vs The Municipal Corporation

Gujarat High Court · (1962) 3 GLR 924

Bombay Provincial Municipal Corporations Act, 1949 — Section 478, 478, 479, 487, 487

High Courts27 Oct 1961

Fatemahomed Mahamadhussein Barafwalla Vs Bai Jinatbibi

Gujarat High Court · (1962) 3 GLR 1018

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(j), 13(1)(j)

High Courts27 Oct 1961

Allanur Rasulla Vs Balchand Ramji

Gujarat High Court · (1962) 3 GLR 182

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(2), 12(3)(a), 12(3)(b), 12(3)(b)Transfer of Property Act, 1882 — Section 106

High Courts26 Oct 1961

Tribhovandas Somabhai Patel Vs Umedbhai Shivabhai Patel and Another

Gujarat High Court · (1962) 3 GLR 1017

Arbitration Act, 1940 — Section 21, 21