High Courts22 Sept 1961
Vithalrao Annasaheb Qaekwad Vs Abbasbhai Abdulhusen and The State
Gujarat High Court · (1962) 3 GLR 815
Criminal Procedure Code, 1898 (CrPC) — Section 344, 344Penal Code, 1860 (IPC) — Section 114, 427, 448
COURT ARCHIVE
Gujarat High Court judgments, 1961
149 judgments · page 3 of 8
High Courts16 Sept 1961
Lalu Jela and Others Vs State of Gujarat
Gujarat High Court · AIR 1962 Guj 125 : (1962) 3 GLR 397
Bombay High Court (Appellate Side) Rules, 1960 — Rule 6Criminal Procedure Code, 1898 (CrPC) — Section 410, 421, 423, 431
High Courts12 Sept 1961Allowed
State Vs Abdul Suttar Haji Ibrahim Patel
Gujarat High Court · AIR 1963 Guj 226 : (1963) CriLJ 265 : (1963) 4 GLR 1073
Citizenship Act, 1955 — Section 10, 3, 5, 8, 9(2)Constitution of India, 1950 — Article 10, 5, 7, 9Evidence Act, 1872 — Section 74
High Courts06 Sept 1961Dismissed
Jadeja Pravinsinhji Anandsinhji Vs Jadeja Mangalsinhji Shivsinhji and Others
Gujarat High Court · AIR 1963 Guj 32
Succession Act, 1925 — Section 231, 232
High Courts06 Sept 1961
Chimanlal Kodarlal and Others Vs The District Deputy Collector, Anand
Gujarat High Court · (1962) 3 GLR 787
Land Acquisition Act, 1894 — Section 25(2), 4
High Courts05 Sept 1961
Bai Maru Vs Saiyad Latipalli Akbarali
Gujarat High Court · (1962) 3 GLR 800
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2), Order 23 Rule 1(2)
High Courts01 Sept 1961
Dhadhal Suragbhai Kalabhai Vs Soni Vinodchandra Pranlal and Others
Gujarat High Court · (1962) 3 GLR 159
Barkhali Abolition Act, 1951 — Section 38, 8(2)(a), 8(2)(a)Constitution of India, 1950 — Article 19
High Courts29 Aug 1961Allowed
Yusuf Ibrahim Mansuri Vs State of Gujarat and Another
Gujarat High Court · AIR 1962 Guj 194 : (1962) 3 GLR 85
Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 10, 226, 5, 7
High Courts23 Aug 1961
Chaudhari Abheraj Hemraj Vs The Collector Mehsana and Others
Gujarat High Court · (1962) 3 GLR 192
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 73(2), 73(2)Mamlatdars Court Act, 1906 — Section 21, 23(2)
High Courts21 Aug 1961
Gokaldas Kalyanji and Another Vs Mohanlal Manjibhai and Another
Gujarat High Court · (1963) CriLJ 531 : (1962) GLR 796
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 341, 455
High Courts17 Aug 1961Allowed
Ruxmaniben Tribhovandas Jethabhai Vs Minor Narmada alias Nandu and Others
Gujarat High Court · AIR 1962 Guj 227 : (1962) 3 GLR 566
Guardians and Wards Act, 1890 — Section 12, 25
High Courts17 Aug 1961Dismissed
Bai Parvatiben Bhanabhai Patel Vs Jugabhai Jeebhai and Another
Gujarat High Court · AIR 1963 Guj 107 : (1962) GLR 754
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(2), 32P, 84A , 84B, 84C
High Courts16 Aug 1961Allowed
Jogta Kikla Vs The State
Gujarat High Court · AIR 1962 Guj 225 : (1962) 3 GLR 571
Penal Code, 1860 (IPC) — Section 201
High Courts14 Aug 1961
The State Vs Jamnadas Vasanji
Gujarat High Court · AIR 1962 Guj 234 : (1962) 4 FLR 282 : (1962) 3 GLR 136
Criminal Procedure Code, 1898 (CrPC) — Section 32Factories Act, 1948 — Section 62, 92
High Courts14 Aug 1961
State Vs Jamnadas Vasanji
Gujarat High Court · (1962) 3 GLR 136 : (1962) 2 LLJ 80
Factories Act, 1948 — Section 62, 92
High Courts11 Aug 1961
Jamna and Others Vs Haji Ahmed Haji Yakub and Others
Gujarat High Court · (1962) 3 GLR 843
Bombay Public Trusts Act, 1950 — Section 50, 50, 80, 80Civil Procedure Code, 1908 (CPC) — Section 92
High Courts08 Aug 1961
Dinkarray Raghnath Vs The State
Gujarat High Court · AIR 1963 Guj 15 : (1963) CriLJ 162 : (1962) GLR 701
Criminal Law (Amendment) Act, 1952 — Section 7(3)Criminal Procedure Code, 1898 (CrPC) — Section 222(2), 233, 234, 235, 235(1)Penal Code, 1860 (IPC) — Section 477A
High Courts02 Aug 1961
Sainik Kanaiyalal Kalumal Vs The State
Gujarat High Court · (1962) 3 GLR 739
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 25, 25Penal Code, 1860 (IPC) — Section 300, 300
High Courts02 Aug 1961
Lavjibhai Naranbhai Vs Ramjibhai Hetabhai and Another
Gujarat High Court · (1962) 3 GLR 56
Bombay General Clauses Act, 1904 — Section 14Bombay Village Panchayats Act, 1958 — Section 10, 11Constitution of India, 1950 — Article 15, 15, 226, 227
High Courts31 Jul 1961
Muljibhai and Shivabhai a registered firm Vs The Union of India (UOI)
Gujarat High Court · (1962) 3 GLR 762
Central Excise Rules, 1944 — Rule 10, 10ACentral Excises and Salt Act, 1944 — Section 35(2), 35(2), 40, 40Criminal Procedure Code, 1898 (CrPC) — Section 80