High Courts14 Sept 1962
Bhil Ukedia Umedia Vs Bai Gajarabai Bhulabhai and Another
Gujarat High Court · (1963) 4 GLR 381
Bombay Agricultural Debtors Relief Act, 1947 — Section 11, 11, 15, 15, 17
COURT ARCHIVE
Gujarat High Court judgments, 1962
148 judgments · page 4 of 8
High Courts13 Sept 1962
Raichand Amulakh Shah and Another Vs The Union of India (UOI)
Gujarat High Court · (1963) 4 GLR 662
Railways Act, 1989 — Section 26, 3(14), 32, 72, 77
High Courts12 Sept 1962
Samatkhan Qulabkhan Malek Vs Nanubha Bapaji Thakore and Others
Gujarat High Court · (1963) 4 GLR 705
High Courts12 Sept 1962Dismissed
Devnarayan Ramsumar Tewari Vs State of Bombay now Gujarat and Another
Gujarat High Court · AIR 1963 Guj 79 : (1963) GLR 437
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts11 Sept 1962
Fida Husein Mahomedali Antelawala Vs Gokaldas and Another
Gujarat High Court · (1963) 4 GLR 791
Civil Procedure Code, 1908 (CPC) — Section 20Contract Act, 1872 — Section 2(a), 2(b)
High Courts10 Sept 1962
Sahebkhan Umerkhan Vs The State
Gujarat High Court · (1963) GLR 563
Penal Code, 1860 (IPC) — Section 409, 477A
High Courts10 Sept 1962
Sahebkhan Umerkhan Vs State
Gujarat High Court · (1963) CriLJ 556 : (1963) 4 GLR 563 : (1963) 2 LLJ 540
Bombay Village Panchayats Act, 1958 — Section 187, 39, 41Criminal Law (Amendment) Act, 1952 — Section 6, 7, 7(3), 8(3)Penal Code, 1860 (IPC) — Section 409, 477A
High Courts06 Sept 1962Allowed
Bhailal Manilal Vs Amratlal Lallubhai Shah
Gujarat High Court · AIR 1963 Guj 141 : (1963) 4 GLR 498
Arbitration Act, 1940 — Section 12, 21, 23, 25, 34Civil Procedure Code, 1908 (CPC) — Section 115, 151
High Courts30 Aug 1962
Kantilal Khimchand Vs The State
Gujarat High Court · (1963) CriLJ 558 : (1963) GLR 647
Penal Code, 1860 (IPC) — Section 380, 463, 467, 471, 475
High Courts30 Aug 1962Allowed
Shah Shantilal Chunilal Vs Shah Shantilal Fulchand and Another
Gujarat High Court · AIR 1963 Guj 195 : (1963) GLR 698
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115
High Courts29 Aug 1962Allowed
S. Manuel Raj and Co. Vs J. Manilal and Co.
Gujarat High Court · AIR 1963 Guj 148 : (1963) GLR 540
Civil Procedure Code, 1908 (CPC) — Section 115Contract Act, 1872 — Section 3
High Courts29 Aug 1962
Labhabhai Vithaldas Vs Laxmidas Vithaldas
Gujarat High Court · (1963) 4 GLR 567
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 12(2)Transfer of Property Act, 1882 — Section 106
High Courts27 Aug 1962Dismissed
Umedchand Makanji Jhaveri Vs Firm Mistry Lalji Jhina and Sons and Others
Gujarat High Court · AIR 1963 Guj 45 : (1963) 4 GLR 274
Court Fees Act, 1870 — Section 7(v), 7(xi)(e)Hotel and Lodging House Rates Control Act, 1947 — Section 5(3)
High Courts20 Aug 1962
Vasava Mohan Moti Vs Indravadan Kuberdas Sampatram and Another
Gujarat High Court · (1963) 4 GLR 387
Bombay Agricultural Debtors Relief Act, 1947 — Section 51ABombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 70(b), 70(b), 85, 85
High Courts06 Aug 1962
Batuk Jamnadas Vs The State of Gujarat
Gujarat High Court · (1963) 4 GLR 810
Criminal Procedure Code, 1898 (CrPC) — Section 107, 107, 112, 112 , 114
High Courts02 Aug 1962
Jinabhai Ambaram Surti Vs The State and Another
Gujarat High Court · (1963) 4 GLR 559
Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 254Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
High Courts28 Jul 1962
State of Gujarat Vs Lasanmal Manumal Mangalani and Another
Gujarat High Court · (1963) CriLJ 533 : (1963) GLR 270
Bombay Prohibition Act, 1949 — Section 24ABombay Reorganisation Act, 1960 — Section 92
High Courts25 Jul 1962
Manilal Maganlal Mistry Vs Jasumatiben
Gujarat High Court · (1964) 5 GLR 407
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21Hindu Marriage Act, 1955 — Section 12, 24, 24, 28, 28
High Courts19 Jul 1962Partly Allowed
State Vs Dhulaji Bavaji
Gujarat High Court · AIR 1963 Guj 234 : (1963) CriLJ 273 : (1962) GLR 409
Bombay Prohibition Act, 1949 — Section 66(1), 85(1)Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 180, 182, 417Evidence Act, 1872 — Section 106, 114
High Courts18 Jul 1962
Bai Hajrabibi Vs Shaikh Hamed Husein
Gujarat High Court · (1963) 4 GLR 483
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14Transfer of Property Act, 1882 — Section 111, 111(g), 111(g)