High Courts07 Jul 1964
Parmar Teja Kama and Another Vs Gadhecha Manilal Shavchand and Others
Gujarat High Court · (1964) 5 GLR 978
Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 17Criminal Procedure Code, 1898 (CrPC) — Section 97
COURT ARCHIVE
Gujarat High Court judgments, 1964
157 judgments · page 6 of 8
High Courts03 Jul 1964
Chhitabhai Ukabhai Vs Naginlal Manchharam Dave and Others
Gujarat High Court · (1967) 8 GLR 222
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 34, 37, 37, 37(4), 37(5)
High Courts30 Jun 1964
Sindhu Resettlement Corporation Ltd., Adipur Vs Thakore (I.G.) (Chairman, Industrial Tribunal) and Others
Gujarat High Court · (1965) 2 LLJ 268
Industrial Disputes Act, 1947 — Section 10, 10(1), 2, 20(1), 7
High Courts29 Jun 1964
Kumbhar Musa Alib Vs The State of Gujarat
Gujarat High Court · (1965) 6 GLR 880
Evidence Act, 1872 — Section 119, 119Penal Code, 1860 (IPC) — Section 326, 326
High Courts29 Jun 1964
Kumbhar Musa Alib Vs State of Gujarat
Gujarat High Court · AIR 1966 Guj 101 : (1966) CriLJ 542 : (1965) GLR 880
Evidence Act, 1872 — Section 119Penal Code, 1860 (IPC) — Section 326
High Courts26 Jun 1964
Govindlal Bhikhabhai Vs State of Gujarat
Gujarat High Court · (1966) CriLJ 830
Evidence Act, 1872 — Section 49
High Courts24 Jun 1964
State Vs M.A. Pleader
Gujarat High Court · (1965) 6 GLR 762
Bombay Pleaders Act, 1920 — Section 25, 25, 26, 26Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22
High Courts24 Jun 1964
State Vs M.
Gujarat High Court · AIR 1965 Guj 237
Bombay Pleaders Act, 1920 — Section 25, 26
High Courts24 Jun 1964
State Vs M. (Pleader)
Gujarat High Court · (1965) CriLJ 491
Bombay Pleaders Act, 1920 — Section 25, 25, 26, 26Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22
High Courts22 Jun 1964
Dhayalal Amathalal Bhagat Vs Bai Madhukanta
Gujarat High Court · AIR 1965 Guj 247 : (1965) CriLJ 497(1) : (1964) GLR 895
Criminal Procedure Code, 1898 (CrPC) — Section 488(4), 489(2)Hindu Marriage Act, 1955 — Section 10
High Courts19 Jun 1964
Khureshi Ibrahim Ahmed Vs Ahmed Haji Khanmahomed
Gujarat High Court · AIR 1965 Guj 152 : (1965) GLR 27
Civil Procedure Code, 1908 (CPC) — Section 100, 101Saurashtra Rent Control Act, 1951 — Section 13(1)
High Courts18 Jun 1964
Hiralal Vallabhram Vs Sheth Kasturbhai Lalbhai and Others
Gujarat High Court · (1964) 5 GLR 941
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 May 1964
Mer Vas Deva Vs State of Gujarat
Gujarat High Court · AIR 1965 Guj 143 : (1965) CriLJ 696
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 224, 302
High Courts30 Apr 1964
Ahmedabad Millowners'' Association and Another Vs Thakore (I.G.) (President Industrial Court) and Others
Gujarat High Court · AIR 1965 Guj 112 : (1964) GLR 705 : (1965) 1 LLJ 567
Bombay Industrial Relations Act, 1946 — Section 40(2), 73AGovernment of India Act, 1935 — Section 107(2)Industrial Disputes Act, 1947 — Section 7(1)
High Courts29 Apr 1964
The Municipal Corporation of the City of Ahmedabad Vs Premchand Mahasukhram, Deceased by his Heirs
Gujarat High Court · (1964) 5 GLR 847
Bombay District Municipal Act, 1901 — Section 86Bombay Provincial Municipal Corporations Act, 1949 — Section 406, 406(1), 410, 411, 413Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 23, 9
High Courts15 Apr 1964
Punja Mava Vs State of Gujarat
Gujarat High Court · AIR 1965 Guj 5 : (1965) CriLJ 30 : (1965) GLR 129
Evidence Act, 1872 — Section 24, 25, 26, 27
High Courts14 Apr 1964
Anil Starch Products Ltd. Vs Industrial Court, Gujarat and Others
Gujarat High Court · (1965) GLR 682 : (1965) 2 LLJ 441
Industrial Disputes Act, 1947 — Section 10(1)
High Courts10 Apr 1964
Adam Asmal Abhram Dadabhai and Others Vs Hiralal Chimanlal Thakore
Gujarat High Court · AIR 1965 Guj 131 : (1965) GLR 99
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 83, 85ACivil Procedure Code, 1908 (CPC) — Section 115, 24, 9
High Courts09 Apr 1964
Ibrahim Isabhai Vs The Union of India (UOI)
Gujarat High Court · (1964) 5 GLR 879
Provincial Small Cause Courts Act, 1887 — Section 25Railways Act, 1890 — Section 72Sales of Goods Act, 1930 — Section 19, 23(2)
High Courts09 Apr 1964Dismissed
Ibrahim Isaphai Vs Union of India (UOI) and Another
Gujarat High Court · AIR 1966 Guj 6
Contract Act, 1872 — Section 103, 160, 188, 211, 37Negotiable Instruments Act, 1881 (NI) — Section 13Railways Act, 1890 — Section 72