High Courts01 Aug 1963Allowed
Prafullavadan Dinkerray Saiyed Vs Chokshi Bhuderbhai Mathurbhai
Gujarat High Court · AIR 1964 Guj 100
Civil Procedure Code, 1908 (CPC) — Section 48(1)
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,794 of 1,831
High Courts31 Jul 1963
Patel Raojibhai Kalidas Vs State of Gujarat Sachivalaya, Ahmedabad
Gujarat High Court · AIR 1964 Guj 51
Bombay District Municipal Act, 1901 — Section 23(7)Constitution of India, 1950 — Article 226
High Courts31 Jul 1963
Shah Jashwantlal Manilal Vs Bai Kamala and Others
Gujarat High Court · AIR 1965 Guj 69 : (1963) GLR 1017
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23
High Courts31 Jul 1963
Jashwantlal Manilal Shah Vs Bai Kamala Deceased By Her Heirs
Gujarat High Court · (1963) 4 GLR 1017
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 22, Order 21 Rule 23
High Courts25 Jul 1963Dismissed
Shah Yeshwant Maganlal Vs Trustees of Trust Shah Maganlal Khushaldas and Others
Gujarat High Court · AIR 1964 Guj 126
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 73, Order 21 Rule 90
High Courts25 Jul 1963
Kantilal Mathurdas Parikh and Others Vs The Village Panchayat of Shivrajpur and Others
Gujarat High Court · (1963) 4 GLR 929
Bombay Village Panchayats Act, 1959 — Section 12(1), 13(1), 13(3), 7(2)Bombay Village Panchayats Election Rules, 1959 — Rule 7(2)
High Courts23 Jul 1963
Jamnadas Jethanand Vs Shri Ram Aiyar
Gujarat High Court · AIR 1964 Guj 102 : (1963) GLR 897
Bombay Police Act, 1951 — Section 33Constitution of India, 1950 — Article 226
High Courts12 Jul 1963
Colaba Land and Mill Co. Ltd. Vs Vasant Investment Corporation Ltd. and Others
Gujarat High Court · AIR 1964 Guj 107 : (1963) GLR 911
Companies (Court) Rules, 1959 — Rule 10Companies Act, 1956 — Section 397, 398, 543
High Courts11 Jul 1963
Ishwarlal Kasanji Naik Vs State of Gujarat
Gujarat High Court · (1963) GLR 945
Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 13, 14, 16, 16(1), 309Junagadh State Rules — Rule 241
High Courts10 Jul 1963
Hasmukhbhai Manmohandas Patel Vs Punamchand Kalidas and Others
Gujarat High Court · (1964) 5 GLR 13
Ahmedabad City Courts Act, 1961 — Section 20(1), 20(7)Bombay Civil Courts Act, 1869 — Section 21Civil Procedure Code, 1908 (CPC) — Section 38, 39
High Courts03 May 1963
Kanku Vs Khristi Shanabhai Fulabhai
Gujarat High Court · (1968) 9 GLR 511
Christian Marriage Act, 1872 — Section 4, 5Divorce Act, 1869 — Section 18, 19, 19, 20, 20, 20
High Courts03 May 1963Dismissed
Bai Hanifa Jusab Vs Memon Dadu A. Gani, Sardharia
Gujarat High Court · AIR 1964 Guj 44 : (1964) GLR 198
Easements Act, 1882 — Section 2, 52, 60, 64
High Courts02 May 1963
Hanumantta Ramchandra Vs The State of Gujarat
Gujarat High Court · (1963) 4 GLR 1031
Bombay Prohibition Act, 1949 — Section 66(b), 66(b)
High Courts30 Apr 1963Partly Allowed
Firm of Amratlal Ravjibhai Vs Firm of Pari Parshottamdas Harivallabhadas
Gujarat High Court · AIR 1964 Guj 253 : (1964) 5 GLR 369
Ahmedabad City Civil Court Rules, 1961 — Rule 142 , 142(3), 143, 143(1), 144Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11(1), 122Constitution of India, 1950 — Article 227
High Courts27 Apr 1963
Ratanbai Vallabhdas Bhatia Vs Thacker Khetsi Mansanqh
Gujarat High Court · (1963) 4 GLR 432
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(2)Civil Procedure Code, 1908 (CPC) — Section 115, 115
High Courts24 Apr 1963Allowed
Mer Ranmal Veman Vs Mer Vajshi Parbat and Others
Gujarat High Court · AIR 1963 Guj 280
Saurashtra Agricultural Debtors Relief Act, 1954 — Section 2(3), 2(5), 4Transfer of Property Act, 1882 — Section 59A
High Courts23 Apr 1963Allowed
Khant Jadav Naja and Another Vs Patel Raja Kachra Rakholia and Another
Gujarat High Court · AIR 1963 Guj 336 : (1964) 5 GLR 222
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25
High Courts22 Apr 1963
Parubai Manilal Brahmin and Others Vs Baldevdas Zaverbhai Tapodhan, Power of attorney holder of Mehta Harilal Kalidas
Gujarat High Court · (1964) 5 GLR 563
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(2), 5, 5 , 5(11)(c)
High Courts18 Apr 1963
Hirji Madha Vs Nagji Kurji and Others
Gujarat High Court · (1964) 5 GLR 289
Bombay Agricultural Debtors Relief Act, 1947 — Section 24, 24, 25, 25(H), 25(H)
High Courts18 Apr 1963
A.J. Patel and Others Vs The State of Gujarat and Others
Gujarat High Court · AIR 1965 Guj 234a
Bombay Allocated Government Servants (Absorption, Seniority, Pay and Allowances) Rules, 1957 — Rule 3, 4Bombay Reorganisation Act, 1960 — Section 81(6)Constitution of India, 1950 — Article 162, 3, 309, 310, 326