High Courts26 Oct 1961
Prabhudas Uttamdas Vs Lavar Bai Uji and Others
Gujarat High Court · (1962) 3 GLR 919
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 34 Rule 2, Order 34 Rule 4, Order 34 Rule 4
COURT ARCHIVE
Gujarat High Court judgments, 1961
149 judgments · page 2 of 8
High Courts25 Oct 1961
Patel Chhagan Raghav Vs Bharwad Pola Chugha and Others
Gujarat High Court · (1962) 3 GLR 894
Penal Code, 1860 (IPC) — Section 34, 34, 426, 426, 447
High Courts25 Oct 1961
Surrottambhai Purshottambhai Hathising Vs Ravichand Umedchand
Gujarat High Court · (1962) 3 GLR 1013
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 29Civil Procedure Code, 1908 (CPC) — Order 19 Rule 1, Order 19 Rule 1, Order 19 Rule 2, Order 19 Rule 2
High Courts24 Oct 1961
Patel Khushalbhai Ashabhai and Another Vs Shree Bodal Gram Vikas Sahakaki Mandal Ltd. and Others
Gujarat High Court · (1962) 3 GLR 1004
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 1 Rule 8
High Courts24 Oct 1961
Kamalasing Sitalsing and Others Vs The State of Gujarat and Another
Gujarat High Court · (1962) 3 GLR 993
Criminal Procedure Code, 1898 (CrPC) — Section 522, 522(1), 522(1)Penal Code, 1860 (IPC) — Section 341, 504, 506
High Courts24 Oct 1961Dismissed
Raval Prabhulal Bapalal Vs Bai Godavri and Another
Gujarat High Court · AIR 1963 Guj 183
Civil Procedure Code, 1908 (CPC) — Section 11
High Courts23 Oct 1961
Bhatt Nanalal Bhogilal Vs Chandulal Bhailal Patel
Gujarat High Court · (1962) 3 GLR 1002
Bombay Money Lenders Act, 1946 — Section 19, 30(1), 30(1)Transfer of Property Act, 1882 — Section 59A, 68
High Courts23 Oct 1961
Sajubha Jehabhai and Another Vs Chudasama Jilubha Hathibhai and Another
Gujarat High Court · (1963) 4 GLR 29
Bombay Land Revenue Code, 1879 — Section 59Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, Order 21 Rule 36Transfer of Property Act, 1882 — Section 105
High Courts13 Oct 1961
Bhailal Mohanlal Patel and Others Vs Jadurai R. Vyas and Another
Gujarat High Court · (1962) 3 GLR 682
Bombay Municipal Boroughs Act, 1925 — Section 23, 23(1), 23(2), 32(c)Constitution of India, 1950 — Article 226
High Courts11 Oct 1961Dismissed
Gulabchand Zaverchand Mehta Vs (Patel) Kurji Bhagwanji Kalaria
Gujarat High Court · AIR 1962 Guj 229 : (1962) 3 GLR 113
Transfer of Property Act, 1882 — Section 106
High Courts10 Oct 1961
In Re: Dave Bhagwarprasad Prabhuprasad and Others
Gujarat High Court · (1962) 3 GLR 473
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(a), 12(3)(b), 12A
High Courts07 Oct 1961
Kumaran (T.P.) Vs Kothandaraman (R.), Commissioner of Incometax, Gujarat
Gujarat High Court · (1961) 10 GUJ CK 0010
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13, 15, 15(1), 15(10), 15(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Constitution of India, 1950 — Article 226
High Courts07 Oct 1961Dismissed
T.P. Kumaran Vs R. Kothandaraman, Commissioner of Income Tax, Gujarat
Gujarat High Court · AIR 1963 Guj 6 : (1962) GLR 856 : (1963) 1 LLJ 648
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13(6)Constitution of India, 1950 — Article 226
High Courts06 Oct 1961Dismissed
State Vs Diwanji Gardharji and Others
Gujarat High Court · AIR 1963 Guj 21 : (1963) CriLJ 168 : (1962) GLR 882
Criminal Procedure Code, 1898 (CrPC) — Section 369, 417, 422, 423, 423(1)Penal Code, 1860 (IPC) — Section 302, 304, 71
High Courts04 Oct 1961
Dahyabhai Nathubhai Vs Suleman Isaji Dadabhaj and Another
Gujarat High Court · (1962) 3 GLR 877
Bombay Civil Courts Act, 1869 — Section 16, 16, 16(1), 16(2)Bombay Public Trusts Act, 1950 — Section 19, 72, 72(1), 72(1), 72(4)
High Courts30 Sept 1961
Rathod Bhojaji Shantuji Vs Pathan Nasirkhan Kesharkhan and Others
Gujarat High Court · (1962) 3 GLR 803
Bombay Civil Courts Act, 1869 — Section 23, 24Bombay Village Panchayats Act, 1958 — Section 15, 15, 15(1)
High Courts29 Sept 1961Allowed
Chandubhai Jethabhai Desai Vs The State and Another
Gujarat High Court · AIR 1962 Guj 290 : (1962) 3 GLR 833
Criminal Procedure Code, 1898 (CrPC) — Section 94(1), 94(3)Evidence Act, 1872 — Section 123, 124, 126
High Courts28 Sept 1961Allowed
Kamalashanker Bhuleshanker Dave Vs State of Gujarat
Gujarat High Court · AIR 1963 Guj 312 : (1963) CriLJ 525
Bombay Co-operative Societies Act, 1925 — Section 43(1)Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 17, 24
High Courts25 Sept 1961Dismissed
Shrimati Kusumgauri Ramray Munshi and Others Vs The Special Land Acquisition Officer, Ahmedabad
Gujarat High Court · AIR 1963 Guj 92 : (1962) GLR 905
Land Acquisition Act, 1894 — Section 23
High Courts22 Sept 1961
State of Gujarat Vs Ukaji Devaji
Gujarat High Court · AIR 1962 Guj 84 : (1962) 3 GLR 1
Bombay Prohibition Act, 1949 — Section 85, 85(1)(3)