High Courts03 May 1963Dismissed
Bai Hanifa Jusab Vs Memon Dadu A. Gani, Sardharia
Gujarat High Court · AIR 1964 Guj 44 : (1964) GLR 198
Easements Act, 1882 — Section 2, 52, 60, 64
COURT ARCHIVE
Gujarat High Court judgments, 1963
134 judgments · page 5 of 7
High Courts02 May 1963
Hanumantta Ramchandra Vs The State of Gujarat
Gujarat High Court · (1963) 4 GLR 1031
Bombay Prohibition Act, 1949 — Section 66(b), 66(b)
High Courts30 Apr 1963Partly Allowed
Firm of Amratlal Ravjibhai Vs Firm of Pari Parshottamdas Harivallabhadas
Gujarat High Court · AIR 1964 Guj 253 : (1964) 5 GLR 369
Ahmedabad City Civil Court Rules, 1961 — Rule 142 , 142(3), 143, 143(1), 144Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(1), 122Constitution of India, 1950 — Article 227
High Courts27 Apr 1963
Ratanbai Vallabhdas Bhatia Vs Thacker Khetsi Mansanqh
Gujarat High Court · (1963) 4 GLR 432
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(2)Civil Procedure Code, 1908 (CPC) — Section 115, 115
High Courts24 Apr 1963Allowed
Mer Ranmal Veman Vs Mer Vajshi Parbat and Others
Gujarat High Court · AIR 1963 Guj 280
Saurashtra Agricultural Debtors Relief Act, 1954 — Section 2(3), 2(5), 4Transfer of Property Act, 1882 — Section 59A
High Courts23 Apr 1963Allowed
Khant Jadav Naja and Another Vs Patel Raja Kachra Rakholia and Another
Gujarat High Court · AIR 1963 Guj 336 : (1964) 5 GLR 222
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25
High Courts22 Apr 1963
Parubai Manilal Brahmin and Others Vs Baldevdas Zaverbhai Tapodhan, Power of attorney holder of Mehta Harilal Kalidas
Gujarat High Court · (1964) 5 GLR 563
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 5, 5 , 5(11)(c)
High Courts18 Apr 1963
Hirji Madha Vs Nagji Kurji and Others
Gujarat High Court · (1964) 5 GLR 289
Bombay Agricultural Debtors Relief Act, 1947 — Section 24, 24, 25, 25(H), 25(H)
High Courts18 Apr 1963
A.J. Patel and Others Vs The State of Gujarat and Others
Gujarat High Court · AIR 1965 Guj 234a
Bombay Allocated Government Servants (Absorption, Seniority, Pay and Allowances) Rules, 1957 — Rule 3, 4Bombay Reorganisation Act, 1960 — Section 81(6)Constitution of India, 1950 — Article 162, 3, 309, 310, 326
High Courts17 Apr 1963Allowed
Jaswantlal Linabhai Vs Nichhabhai Vallabhbhai and Others
Gujarat High Court · AIR 1964 Guj 283 : (1964) 5 GLR 161
High Courts16 Apr 1963
Kamalashanker Bhuleshanker Dave Vs State of Gujarat
Gujarat High Court · (1963) CriLJ 611
COMPANIES ACT, 1956 — Section 240Constitution of India, 1950 — Article 20, 226
High Courts16 Apr 1963
Patanwadia Budhaji Bakorji and Others Vs Desai Shantilal Kishordas and Another
Gujarat High Court · (1963) 4 GLR 721
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(i), 13(1)(i), 17
High Courts11 Apr 1963
Saiyad Ali Ebrahim Vs State and Others
Gujarat High Court · AIR 1965 Guj 269 : (1965) CriLJ 499
Penal Code, 1860 (IPC) — Section 420
High Courts09 Apr 1963
Bhulabhai Dahyabhai and Another Vs P.L. Gandhi and Others
Gujarat High Court · (1964) 5 GLR 130
Provincial Insolvency Act, 1920 — Section 53, 53, 54, 54
High Courts09 Apr 1963
Kantilal Chandulal Patwa Vs Chhotelal Shankarlal Trevedi and Another
Gujarat High Court · AIR 1964 Guj 29 : (1964) 5 GLR 288
High Courts05 Apr 1963
Bai Ganga Vs Harijan Ghiman Shanker and Another
Gujarat High Court · (1965) CriLJ 387
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488, 488(1)
High Courts01 Apr 1963Allowed
Shah Hiralal Himatlal and Others Vs M.G. Pathak and Others
Gujarat High Court · AIR 1964 Guj 26 : (1964) 5 GLR 327
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(2)
High Courts28 Mar 1963Dismissed
Laljibhai Jodhabhai Bar Vs Vinodchandra Jethalal Patel
Gujarat High Court · AIR 1963 Guj 297 : (1963) GLR 523
Conduct of Elections Rules, 1961 — Rule 2(2)Representation of the People Act, 1951 — Section 123(7), 2(1), 33, 36, 36(4)
High Courts22 Mar 1963Allowed
Bipinchandra Shantilal Bhatt Vs Madhuriben Bhatt
Gujarat High Court · AIR 1963 Guj 250 : (1963) 4 GLR 890
Hindu Marriage Act, 1955 — Section 13(1), 21
High Courts21 Mar 1963
Jayanti Luxman Vs State of Gujarat
Gujarat High Court · (1964) CriLJ 86 : (1964) GLR 648
Penal Code, 1860 (IPC) — Section 379