High Courts25 Jan 1963Dismissed
Patel Dahyabhai Mathurbhai Vs Dolia Bhaishanker Pitamber and Others
Gujarat High Court · AIR 1963 Guj 258 : (1964) 5 GLR 160
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 43 Rule 1
COURT ARCHIVE
Gujarat High Court judgments, 1963
134 judgments · page 7 of 7
High Courts25 Jan 1963Dismissed
Bhachibai alias Kunverbai Vs Sha Virji Devji Sha Virji Devji Vs Bhachibai alias Kunverbai
Gujarat High Court · AIR 1963 Guj 241 : (1963) 4 GLR 1032
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Jan 1963
Dahyabhai Thurbhai Patel Vs Bhaishanker Pitamber (deed.) and Others
Gujarat High Court · (1964) 5 GLR 160
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 43 Rule 1(k), Order 43 Rule 1(k)
High Courts24 Jan 1963
Mohomed Yusuf Vs Jivkaj Premjibhai and Another
Gujarat High Court · (1963) 4 GLR 1019
Criminal Procedure Code, 1898 (CrPC) — Section 517(1)Penal Code, 1860 (IPC) — Section 420, 420
High Courts21 Jan 1963
Chhotalal Dayalji Vs Bailabhkunver Dahyabhai
Gujarat High Court · (1963) 4 GLR 710
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)(b), 5(11)(b)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2, 47, 47Saurashtra Rent Control Act, 1951 — Section 5(7)
High Courts21 Jan 1963
Bahadurbhaidayabhaiamin Vs Ambalal Umeddas Shah and Ors
Gujarat High Court · (1963) 4 GLR 681
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 4, 4, 89, 89(2)(b)(i)Transfer of Property Act, 1882 — Section 111(c), 52
High Courts21 Jan 1963
Commercial Ahmedabad Mills Company Limited Vs Income Tax Officer
Gujarat High Court · (1963) 01 GUJ CK 0002
Income Tax Act, 1961 — Section 147
High Courts18 Jan 1963
The State of Gujarat Vs Mohamedeli Abdullabhai Panwala and Others
Gujarat High Court · (1963) 4 GLR 717
Bombay Prevention of Gambling Act, 1887 — Section 10, 10Criminal Procedure Code, 1898 (CrPC) — Section 342A
High Courts16 Jan 1963
State of Bombay (Now State of Gujarat) Vs Amarsinh Raval
Gujarat High Court · AIR 1963 Guj 244
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 100 , 101Constitution of India, 1950 — Article 311 , 311(2)Government of India Act, 1935 — Section 240(3)
High Courts15 Jan 1963
The Ahmedabad Municipal Corporation Vs Sheth Manilal Jeshingbhai and Others
Gujarat High Court · (1963) 4 GLR 855
Bombay Provincial Municipal Corporations Act, 1949 — Section 63, 63(18), 63(19), 63(4), 63(7)Bombay Town Planning Act, 1915 — Section 9(1), 9(1)Bombay Town Planning Act, 1954 — Section 33, 33
High Courts14 Jan 1963Allowed
Devkishin Fatechand Vs Bai Mariambai and Others
Gujarat High Court · AIR 1963 Guj 255 : (1963) 4 GLR 707
Limitation Act, 1908 — Article 152, 12(2)
High Courts10 Jan 1963
Bai Pani Vs Gumanbhai Dahyabhai
Gujarat High Court · (1963) 4 GLR 827
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)
High Courts09 Jan 1963Dismissed
Ayer Ravji Vasta Vs Joshi Gopalji Khimji and Another
Gujarat High Court · AIR 1963 Guj 328 : (1963) GLR 780
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 36, Order 21 Rule 96, Order 21 Rule 97Transfer of Property Act, 1882 — Section 111
High Courts08 Jan 1963
Rameshchandra Balabhai Desai Vs Padmaben Kalidas Desai
Gujarat High Court · (1963) 4 GLR 783
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 7 Rule 14, Order 7 Rule 14