High Courts16 Jul 1962
Ibrahim Akbarali Vs State and Another
Gujarat High Court · (1963) CriLJ 664 : (1963) GLR 493
Forest Act, 1927 — Section 26, 4, 52, 53, 54
COURT ARCHIVE
Gujarat High Court judgments, 1962
148 judgments · page 5 of 8
High Courts24 Jun 1962
Bhaishanker Avalram Joshi Vs State of Bombay
Gujarat High Court · (1963) 4 GLR 1001
Bombay Reorganisation Act, 1960 — Section 60, 61, 64, 81, 82Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22, 80, 80Constitution of India, 1950 — Article 311, 311 , 311(2), 311(2)
High Courts21 Jun 1962Dismissed
State Vs Kanasara Manilal Bhikhalal
Gujarat High Court · AIR 1963 Guj 105 : (1963) CriLJ 595 : (1963) 4 GLR 34 : (1963) 2 LLJ 519
Factories Act, 1948 — Section 61(1), 61(10), 63
High Courts04 May 1962
Husein Nabi Bux and Others Vs Modhia Chhotalal Mansukhlal Morarji
Gujarat High Court · (1963) 4 GLR 400
Bombay Tenancy Act, 1939 — Section 17Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29 , 85(1), 89(2), 89(2)(b)Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 May 1962Dismissed
Indulal K. Yagnik Vs State and Others
Gujarat High Court · AIR 1963 Guj 259 : (1963) CriLJ 502 : (1963) GLR 209
Bombay Police Act, 1951 — Section 131, 33(1), 64, 68, 82(1)Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 245
High Courts03 May 1962
Kumbhar Ramji Jadev Vs The State
Gujarat High Court · (1963) CriLJ 560 : (1963) 4 GLR 517
Penal Code, 1860 (IPC) — Section 323
High Courts01 May 1962
The Shivrajpur Syndicate Ltd. and Another Vs Mohanlal Nathabhai
Gujarat High Court · (1963) 4 GLR 446
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 85, 85A, 85B, 85B
High Courts01 May 1962Dismissed
Mahendra Ratilal Patel and Another Vs Patel Nagindas Keshavlal and Others
Gujarat High Court · AIR 1963 Guj 40 : (1963) GLR 317
Bombay Court Fees Act, 1959 — Section 36, 49, 5, 6
High Courts01 May 1962Allowed
Balubhai Dahyabhai Shroff and Others Vs Govindbhai Dayalbhai
Gujarat High Court · AIR 1963 Guj 117 : (1963) 4 GLR 520
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, 115, 47
High Courts01 May 1962
Glamour Cleaners Vs Chandrakant Chhotalal Gandhi and Another
Gujarat High Court · (1962) 3 GLR 941
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37Transfer of Property Act, 1882 — Section 108(j)
High Courts30 Apr 1962Dismissed
Jaswantrai Jethalal Vaidya Vs Vimal and Another
Gujarat High Court · AIR 1963 Guj 152 : (1963) GLR 514
Bombay Court Fees Act, 1959 — Article 21Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3Hindu Marriage Act, 1955 — Section 13 , 21
High Courts27 Apr 1962Dismissed
Abdul Gafar Vs State of Gujarat
Gujarat High Court · AIR 1963 Guj 48 : (1963) 4 GLR 247
Constitution of India, 1950 — Article 5, 7Foreigners Act, 1946 — Section 2
High Courts26 Apr 1962Dismissed
Ahmed Noor Karimbhai Vs The State
Gujarat High Court · AIR 1963 Guj 221 : (1963) CriLJ 261 : (1963) 4 GLR 426
Criminal Procedure Code, 1898 (CrPC) — Section 244, 342
High Courts18 Apr 1962
Mohmad Ahmed Vali Mohmad Vs Ranchhoddas Tribhovandas and Others
Gujarat High Court · (1963) 4 GLR 279
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g) , 13(1)(hh), 25(1), 25(1)
High Courts16 Apr 1962Allowed
Hasanalli Abdulalli Malabari Vs Shantilal Bhaidas Marfatia and Others
Gujarat High Court · AIR 1962 Guj 317 : (1963) GLR 94
Limitation Act, 1908 — Article 158, 14(2)
High Courts12 Apr 1962
Shah Ambalal Chhotalal and Others Vs Shah Babaldas Dayabhai and Others
Gujarat High Court · AIR 1964 Guj 9 : (1962) GLR 625
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3)Transfer of Property Act, 1882 — Section 111, 114
High Courts11 Apr 1962Dismissed
Miyabhai Pirbhai and Others Vs The State
Gujarat High Court · AIR 1963 Guj 188 : (1963) CriLJ 141 : (1963) GLR 253
Criminal Procedure Code, 1898 (CrPC) — Section 155(3), 162, 4(1), 6Evidence Act, 1872 — Section 114, 157, 159, 160, 161
High Courts10 Apr 1962
Bai Kamala Vs Occhavlal Chhaganlal and Others
Gujarat High Court · AIR 1965 Guj 84 : (1963) GLR 509
Hindu Succession Act, 1956 — Section 14, 14(1), 15
High Courts10 Apr 1962
Chhana Kika and Another Vs Kala Chhima
Gujarat High Court · (1963) 4 GLR 197
Bombay Agricultural Debtors Relief Act, 1947 — Section 32(2)(v), 33(2)(v)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 35, Order 21 Rule 97
High Courts10 Apr 1962
Bai Kamala Vs Ochhavlal Chhaganlal and Others
Gujarat High Court · (1963) 4 GLR 509
Hindu Succession Act, 1956 — Section 14, 14, 15, 15