COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,781 of 1,831

High Courts20 Apr 1965Allowed

Kantilal Popatlal Shah and Others Vs State of Gujarat and Another

Gujarat High Court · AIR 1966 Guj 268 : (1966) GLR 96

Bombay Finance Act, 1932 — Section 20, 21, 21(1), 21(7), 22Bombay Municipal Boroughs Act, 1925 — Section 124, 490, 493, 69(1), 75Constitution of India, 1950 — Article 14, 143, 19(1), 226, 245

Read judgment

High Courts19 Apr 1965

Mohanlal Maganlal Thakkar Vs State of Gujarat

Gujarat High Court · (1966) 7 GLR 331

Constitution of India, 1950 — Article 134(1)(c)Criminal Procedure Code, 1898 (CrPC) — Section 421, 421, 423, 476, 476APenal Code, 1860 (IPC) — Section 114, 205, 467, 468

Read judgment

High Courts19 Apr 1965

Mohanlal Maganla Thakkar Vs State of Gujarat

Gujarat High Court · AIR 1967 Guj 42 : (1967) CriLJ 194

Constitution of India, 1950 — Article 134, 134(1)Criminal Procedure Code, 1898 (CrPC) — Section 476, 476

Read judgment

High Courts19 Apr 1965Allowed

Tempton Jahangir Frazer Vs Ranchhoddas Khimji Asher and State of Gujarat

Gujarat High Court · AIR 1966 Guj 166 : (1966) CriLJ 749 : (1966) GLR 25

Arms Act, 1959 — Section 17Civil Procedure Code, 1908 (CPC) — Section 109, 151Constitution of India, 1950 — Article 133, 133(1), 134, 134(1)

Read judgment

High Courts14 Apr 1965

Vinod Chandra Hiralala Gandhi Vs Vivknanad Mills Ltd.

Gujarat High Court · AIR 1967 Guj 255 : (1965) 11 FLR 260

Specific Relief Act, 1877 — Section 57Specific Relief Act, 1963 — Section 42

Read judgment

High Courts14 Apr 1965

Lalbhai Dalpatbhai and Co. Vs Chittaranjan Chandulal Pandya

Gujarat High Court · (1965) 11 FLR 299

Constitution of India, 1950 — Article 19(1)Contract Act, 1872 — Section 27Specific Relief Act, 1877 — Section 21, 44

Read judgment

High Courts14 Apr 1965

Vinodchandra Hiralal Gandhi Vs Vivekanand Mills Ltd.

Gujarat High Court · (1965) 6 GLR 889

Specific Relief Act, 1963 — Section 42, 42

Read judgment

High Courts02 Apr 1965

Sam M. Haeems Vs Samson J. Benjamin and Others

Gujarat High Court · (1965) 6 GLR 934

Ahmedabad City Civil Court Rules, 1961 — Rule 142, 142(3), 143, 144, 145Bombay Reorganisation Act, 1960 — Section 57Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3(3)

Read judgment

High Courts02 Apr 1965

Girdharlal Amratlal Shodhan and Others Vs State of Gujarat and Others

Gujarat High Court · (1965) 6 GLR 569

Land Acquisition Act, 1894 — Section 10, 4, 4, 5A, 6, 6

Read judgment

High Courts31 Mar 1965Dismissed

Bai Umiyabhen Vs Ambalal Laxmidas

Gujarat High Court · AIR 1966 Guj 139 : (1965) GLR 714

Divorce Act, 1869 — Section 55Hindu Marriage Act, 1955 — Section 10, 11, 12, 13, 14Limitation Act, 1963 — Article 151 , 156

Read judgment

High Courts29 Mar 1965

State of Gujarat Vs Patel Chhotabhai Bhauibhai and Another

Gujarat High Court · (1965) 6 GLR 529

Evidence Act, 1872 — Section 110

Read judgment

High Courts26 Mar 1965

Gohel Himatsingh Lakhaji Vs Patel Motilal Garbardas and Others

Gujarat High Court · (1965) 6 GLR 531

Bar Councils Act, 1926 — Section 14Bombay Pleaders Act, 1920 — Section 8Criminal Procedure Code, 1898 (CrPC) — Section 340, 342, 342

Read judgment

High Courts25 Mar 1965

Jagivandas Bhikhabhai Vs Gumanbhai Narottamdas

Gujarat High Court · (1965) 6 GLR 778

Negotiable Instruments Act, 1881 (NI) — Section 4, 4Stamp Act, 1899 — Section 2(22), 2(22)

Read judgment

High Courts25 Mar 1965

Jagjivandas Bhikhabhai Vs Gumanbhai Narattamdas

Gujarat High Court · AIR 1967 Guj 1 : (1965) GLR 778

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Negotiable Instruments Act, 1881 (NI) — Section 13(1), 4Stamp Act, 1899 — Section 2(22)

Read judgment

High Courts22 Mar 1965Allowed

State of Bombay Vs Chatrabhuj Nenshi

Gujarat High Court · AIR 1966 Guj 185 : (1965) GLR 869

Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14

Read judgment

High Courts18 Mar 1965

State of Gujarat Vs Nair (S.P.)

Gujarat High Court · (1965) 6 GLR 546 : (1965) 1 LLJ 528

Factories Act, 1948 — Section 21, 21(1), 22, 22(1), 92

Read judgment

High Courts16 Mar 1965Allowed

Parshottam Veribhai Patel and Others Vs State of Gujarat and Another

Gujarat High Court · AIR 1966 Guj 102 : (1965) GLR 505

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 141, 226, 227, 32Land Acquisition (Amendment) Act, 1962 — Section 7

Read judgment

High Courts16 Mar 1965