High Courts20 Jan 1964
Pandya Manubhai Muljibhai alias Himatlal Vs The Umreth Town Municipality and Others
Gujarat High Court · (1964) 5 GLR 1026
Civil Procedure Code, 1908 (CPC) — Section 91, 91
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,790 of 1,831
High Courts20 Jan 1964
Kajaji Ramji Vs The State of Gujarat
Gujarat High Court · (1966) CriLJ 331
Arms Act, 1959 — Section 19Bombay Police Act, 1951 — Section 123Evidence Act, 1872 — Section 159
High Courts17 Jan 1964
State of Gujarat Vs Hemang Pramesh Rai Desai
Gujarat High Court · (1966) CriLJ 474 : (1966) 7 GLR 595
Criminal Procedure Code, 1898 (CrPC) — Section 342, 342
High Courts17 Jan 1964
State of Gujarat Vs Rameshbhai Parmanand Shah
Gujarat High Court · (1966) 7 GLR 439
Criminal Procedure Code, 1898 (CrPC) — Section 234, 235(1), 256, 256(2), 510Penal Code, 1860 (IPC) — Section 256(2)
High Courts14 Jan 1964Dismissed
Aher Harsur Desa Vs Pinjar Jhina Golan and Others
Gujarat High Court · AIR 1964 Guj 249
Transfer of Property Act, 1882 — Section 107
High Courts13 Jan 1964
Chanda and Others Vs Ramanlal Manjulal Patel
Gujarat High Court · (1964) 5 GLR 531
Lunacy Act, 1912 — Section 38, 41, 41, 62, 62
High Courts11 Jan 1964
State of Gujarat Vs Gandhi Jayantilal Sankalchand
Gujarat High Court · (1966) CriLJ 475 : (1964) GLR 696
Industrial Disputes Act, 1947 — Section 34Prevention of Food Adulteration Act, 1954 — Section 16, 2, 20, 7
High Courts10 Jan 1964
Bai Kailas Gouri Vs Patel Shanabhai Nathabhai and Others
Gujarat High Court · (1965) 6 GLR 328
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 54, Order 21 Rule 54
High Courts09 Jan 1964
Ismail Rasul Shaikh Vs The State of Gujarat
Gujarat High Court · (1964) 5 GLR 526
Criminal Procedure Code, 1898 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 279, 279 , 304, 304, 337
High Courts08 Jan 1964Dismissed
Girdharlal Laljibhai Vs Nagrashna M.N. and Another
Gujarat High Court · AIR 1964 Guj 231 : (1964) 8 FLR 415 : (1964) 5 GLR 413
Industrial Disputes Act, 1947 — Section 2, 25C, 33C
High Courts07 Jan 1964Dismissed
The Firm of Fakirbhai Karsanji and Others Vs Gulabbhai Khandubhai Desai and Others
Gujarat High Court · AIR 1964 Guj 277
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 17, Order 21 rule 66(2), 38
High Courts20 Dec 1963
Kantilal Keshavlal Shah Vs Prabhodhchandra Panachand and Others
Gujarat High Court · (1963) 12 GUJ CK 0003
Criminal Procedure Code, 1898 (CrPC) — Section 227, 227Penal Code, 1860 (IPC) — Section 224, 307, 307, 324
High Courts20 Dec 1963
State of Gujarat and Others Vs Hiralal Devji and Others
Gujarat High Court · AIR 1964 Guj 261 : (1964) CriLJ 676 : (1964) 5 GLR 255
Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 145, 157
High Courts19 Dec 1963
Mathurdas Govinddas Vs G.N. Gadgil, Income Tax Officer, Special Investigation Office, Ahmedabad
Gujarat High Court · (1964) 5 GLR 746 : (1965) 56 ITR 621
Income Tax Act, 1961 — Section 34(1), 34(1A)
High Courts16 Dec 1963
State of Gujarat Vs Chandulal Bhikhlal
Gujarat High Court · AIR 1965 Guj 83 : (1965) CriLJ 440 : (1965) 6 GLR 485
Penal Code, 1860 (IPC) — Section 171
High Courts12 Dec 1963
The State of Gujarat Vs Martandrai Gangashankar Shastry and Another
Gujarat High Court · (1965) 6 GLR 497
Representation of the People Act, 1951 — Section 126, 126
High Courts12 Dec 1963Dismissed
Patel Mangalbhai Nathabhai and Others Vs State of Gujarat, Revenue and Industries Department, Sachivalaya, Ahmedabad and Others
Gujarat High Court · AIR 1964 Guj 82 : (1964) 5 GLR 329
Constitution of India, 1950 — Article 14, 19(1), 19(2), 19(5), 21(2)Land Acquisition Act, 1894 — Section 4, 40, 40(1), 40(2), 41(4
High Courts10 Dec 1963
Prahladbhai Sataramdas Vs Ashabai Trikamji
Gujarat High Court · (1964) 5 GLR 417
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 23, 28, 28
High Courts06 Dec 1963
Ganpatsinh Kalyansinh Thakore and Others Vs Shantilal Kalyansinh Thakore
Gujarat High Court · (1965) 6 GLR 402
Bombay Court Fees Act, 1959 — Section 8, 8Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13
High Courts05 Dec 1963Dismissed
Jayantilal Amratlal Shodhan Vs F.N. Rana and Another
Gujarat High Court · AIR 1963 Guj 80 : (1964) 5 GLR 481 : (1963) 5 GLR 405
Bombay Reorganisation Act, 1960 — Section 87Constitution of India, 1950 — Article 13, 226, 245, 246, 258Land Acquisition Act, 1894 — Section 3, 4, 5A, 6