High Courts06 Apr 1962
Shirajuddin Badarali Vs Somaji Pulaji and Others
Gujarat High Court · (1963) 4 GLR 308
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85A, 88, 88, 88(1), 89(2)(b)Civil Procedure Code, 1908 (CPC) — Section 2(2)
COURT ARCHIVE
Gujarat High Court judgments, 1962
148 judgments · page 6 of 8
High Courts04 Apr 1962
Kalicharan Bhajanlal Bhayya Vs Bai Mahalaxmi and Another
Gujarat High Court · (1963) 4 GLR 145
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 43C, 43D
High Courts03 Apr 1962
Madhubhai Rambhai Patel Vs Chimanbhai Kashibhai Patel and Others
Gujarat High Court · (1963) 4 GLR 97
Bombay Municipal Boroughs Act, 1925 — Section 28(1)(bb), 28(1)(bb)
High Courts02 Apr 1962
The State Vs Jayantilal Gokuldas The Dwarka Municipality Vs Ramji Trikamdas and Others
Gujarat High Court · (1963) 4 GLR 105
Bombay District Municipal Act, 1901 — Section 155, 161, 161(1), 37, 46
High Courts28 Mar 1962Allowed
The Nadiad Borough Municipality Vs The Nadiad Electric Co. Ltd.
Gujarat High Court · AIR 1964 Guj 30 : (1964) 5 GLR 82
Electricity (Supply) Act, 1948 — Section 57, 57AElectricity Act, 1910 — Section 22, 22A, 22A(1), 22A(3), 23(1)
High Courts27 Mar 1962Allowed
Parshotam Parbhudas Vs Bai Moti
Gujarat High Court · AIR 1963 Guj 30 : (1963) GLR 204
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 11 , 122Transfer of Property Act, 1882 — Section 52
High Courts26 Mar 1962
Vadilal Malukchand and Another Vs Ugarchand Pitambardas
Gujarat High Court · (1963) 4 GLR 305
Civil Procedure Code, 1908 (CPC) — Section 20Negotiable Instruments Act, 1881 (NI) — Section 70
High Courts23 Mar 1962
Chran Misri Vs State
Gujarat High Court · (1963) CriLJ 666 : (1963) 4 GLR 304
Bombay Prevention of Gambling Act, 1887 — Section 12(a), 12(a), 4
High Courts23 Mar 1962
Pujari Ravigar Kubergar and Others Vs Shukla Pranshanker Keshanker
Gujarat High Court · (1963) 4 GLR 428
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 5
High Courts22 Mar 1962
Bai Mangu Vs Shah Parshottamdas Trikamlal
Gujarat High Court · (1963) 4 GLR 184
Arbitration Act, 1940 — Section 14(1), 14(2)
High Courts22 Mar 1962Allowed
Ichharam Damodardas Vs Kantilal Nathubhai and Another
Gujarat High Court · AIR 1963 Guj 28 : (1963) GLR 242
Arbitration Act, 1940 — Section 14, 15, 17, 3Registration Act, 1908 — Section 17(1), 17(2)
High Courts22 Mar 1962Dismissed
Patel Gandalal Somnath and Others Vs State of Gujarat and Others
Gujarat High Court · AIR 1963 Guj 50 : (1963) 4 GLR 326
Bombay Land Acquisition Rules — Rule 3Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14
High Courts20 Mar 1962
Vikramsinhji Banehsinhji Vs Duda Devshi and Another
Gujarat High Court · (1963) 4 GLR 182
Mamlatdars Court Act, 1906 — Section 5, 5Saurashtra Land Reforms Act, 1951 — Section 61, 61
High Courts19 Mar 1962
Mistri Parshottam Jinabhai Vs Shah Motichand Shamji and Another
Gujarat High Court · AIR 1963 Guj 277 : (1963) GLR 187
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11, Order 44 Rule 1
High Courts16 Mar 1962Dismissed
Dayashankar Nanalal Vs Harishankar Ganapatram Thaker and Another
Gujarat High Court · AIR 1962 Guj 319 : (1963) GLR 47
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 63
High Courts15 Mar 1962
Vasudev Devnath Pandya Vs Karsan Kamshi Bharwad
Gujarat High Court · AIR 1963 Guj 153 : (1963) 4 GLR 172
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98, Order 21 Rule 99, Order 6 Rule 17
High Courts14 Mar 1962
Shrimali Rasiklal Rajabhai Vs Bai Amba
Gujarat High Court · (1963) 4 GLR 169
Divorce Act, 1869 — Section 16, 16
High Courts12 Mar 1962Dismissed
U. Bhukhandas D. Chevli and Co. and Another Vs Union of India (UOI) and Another
Gujarat High Court · AIR 1963 Guj 150
Railways Act, 1890 — Section 75
High Courts12 Mar 1962Dismissed
Kanbi Bechar Lala and Others Vs State and Another
Gujarat High Court · AIR 1962 Guj 316 : (1963) 4 GLR 57
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 251A(2), 436
High Courts09 Mar 1962Partly Allowed
Fiduhusen Abdulali Vs The State
Gujarat High Court · AIR 1962 Guj 318
Penal Code, 1860 (IPC) — Section 337, 427