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
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,788 of 1,831
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
High Courts06 Apr 1964
Rajkunvarba Vs Randhirsinhji Kalyansinhji and Others
Gujarat High Court · (1964) 5 GLR 907
Constitution of India, 1950 — Article 132, 133, 134Reorganisation Act, 1956 — Section 52
High Courts06 Apr 1964
Mulu Laxman Vs State of Gujarat
Gujarat High Court · AIR 1965 Guj 319 : (1965) CriLJ 762 : (1964) GLR 591
Criminal Procedure Code, 1898 (CrPC) — Section 154, 162
High Courts06 Apr 1964
Mehta Amritlal Gokaldas and Others Vs The State of Bombay and Others
Gujarat High Court · AIR 1965 Guj 87 : (1964) 10 GLR 769
High Court of Judicature Ordinance for State of Saurashtra, 1948 — Section 22 , 22A(2)States Reorganisation Act, 1956 — Section 2, 49, 50, 52, 59(3)
High Courts02 Apr 1964
Keshavalal Girdharllal Gandhi and Others Vs Patel Vithalbhai Shankarbhai and Others
Gujarat High Court · AIR 1965 Guj 275 : (1964) GLR 988
Bombay Agricultural Debtors Relief Act, 1947 — Section 2(4), 2(6), 4, 46Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, 141Succession Act, 1925 — Section 306
High Courts24 Mar 1964Allowed
Patel Kanchanbhai Mangalbhai and Another Vs Maneklal Maganlal Gandhi and Others
Gujarat High Court · AIR 1966 Guj 19 : (1965) GLR 200
Constitution of India, 1950 — Article 226, 329Gujarat Gram and Nagar Panchayats Election Rules, 1962 — Rule 10, 10(5), 14, 14(2), 14(3)Gujarat Panchayats Act, 1961 — Section 15, 15(2), 15(2A), 18, 18(1)
High Courts17 Mar 1964
Mohmadmiya Kasammiya and Another Vs Industrial Court, Gujarat and Others
Gujarat High Court · (1964) GLR 969 : (1965) 1 LLJ 535
Bombay Industrial Relations Act, 1946 — Section 114, 116, 116(2), 116A, 3Industrial Disputes (Bombay) Rules, 1957 — Rule 64