High Courts17 Apr 1963Allowed
Jaswantlal Linabhai Vs Nichhabhai Vallabhbhai and Others
Gujarat High Court · AIR 1964 Guj 283 : (1964) 5 GLR 161
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,795 of 1,831
High Courts16 Apr 1963
Kamalashanker Bhuleshanker Dave Vs State of Gujarat
Gujarat High Court · (1963) CriLJ 611
COMPANIES ACT, 1956 — Section 240Constitution of India, 1950 — Article 20, 226
High Courts16 Apr 1963
Patanwadia Budhaji Bakorji and Others Vs Desai Shantilal Kishordas and Another
Gujarat High Court · (1963) 4 GLR 721
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(i), 13(1)(i), 17
High Courts11 Apr 1963
Saiyad Ali Ebrahim Vs State and Others
Gujarat High Court · AIR 1965 Guj 269 : (1965) CriLJ 499
Penal Code, 1860 (IPC) — Section 420
High Courts09 Apr 1963
Bhulabhai Dahyabhai and Another Vs P.L. Gandhi and Others
Gujarat High Court · (1964) 5 GLR 130
Provincial Insolvency Act, 1920 — Section 53, 53, 54, 54
High Courts09 Apr 1963
Kantilal Chandulal Patwa Vs Chhotelal Shankarlal Trevedi and Another
Gujarat High Court · AIR 1964 Guj 29 : (1964) 5 GLR 288
High Courts05 Apr 1963
Bai Ganga Vs Harijan Ghiman Shanker and Another
Gujarat High Court · (1965) CriLJ 387
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488, 488(1)
High Courts01 Apr 1963Allowed
Shah Hiralal Himatlal and Others Vs M.G. Pathak and Others
Gujarat High Court · AIR 1964 Guj 26 : (1964) 5 GLR 327
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 2(2)
High Courts28 Mar 1963Dismissed
Laljibhai Jodhabhai Bar Vs Vinodchandra Jethalal Patel
Gujarat High Court · AIR 1963 Guj 297 : (1963) GLR 523
Conduct of Elections Rules, 1961 — Rule 2(2)Representation of the People Act, 1951 — Section 123(7), 2(1), 33, 36, 36(4)
High Courts22 Mar 1963Allowed
Bipinchandra Shantilal Bhatt Vs Madhuriben Bhatt
Gujarat High Court · AIR 1963 Guj 250 : (1963) 4 GLR 890
Hindu Marriage Act, 1955 — Section 13(1), 21
High Courts21 Mar 1963
Jayanti Luxman Vs State of Gujarat
Gujarat High Court · (1964) CriLJ 86 : (1964) GLR 648
Penal Code, 1860 (IPC) — Section 379
High Courts12 Mar 1963
Bai Asmalbai Vs Esmailji Abdulali and Others
Gujarat High Court · AIR 1964 Guj 174 : (1964) 5 GLR 678
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2(3), Order 2 Rule 3, Order 2 Rule 5, Order 2 Rule 7, Order 6 Rule 17Limitation Act, 1963 — Article 91Specific Relief Act, 1877 — Section 39
High Courts12 Mar 1963Dismissed
Ramanbhai Ashabhai Patel Vs Dabhi Ajitkumar Fulsinhji and Others
Gujarat High Court · AIR 1963 Guj 315
Representation of the People Act, 1951 — Section 100(1), 123(3)
High Courts12 Mar 1963Allowed
The State of Gujarat Vs Madhavbhai Narottam
Gujarat High Court · AIR 1964 Guj 206 : (1964) CriLJ 291 : (1963) GLR 886
Evidence Act, 1872 — Section 3Prevention of Corruption Act, 1947 — Section 4(1)
High Courts07 Mar 1963
Bhikhabhaijethabhai and Others Vs J.V. Vyas, Additional Collector and Another
Gujarat High Court · (1963) 4 GLR 873
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70(b)
High Courts20 Feb 1963Dismissed
Narendra Manubhai Ghael and Another Vs Bhikhabhai Bhukhandas Modi and Others
Gujarat High Court · AIR 1963 Guj 276
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 21 Rule 63Specific Relief Act, 1877 — Section 42
High Courts18 Feb 1963Dismissed
Bhalchandra Ramchandra Vaidya Vs State of Gujarat
Gujarat High Court · (1963) 4 GLR 571 : (1963) 2 LLJ 726
Constitution of India, 1950 — Article 226, 311, 311(2)
High Courts18 Feb 1963Allowed
Thakorelal Amratlal Vaidya Vs Gujarat Revenue Tribunal and Others
Gujarat High Court · AIR 1964 Guj 183 : (1963) 4 GLR 841
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 2(18), 27, 3, 30Transfer of Property Act, 1882 — Section 111, 116, 117, 4
High Courts15 Feb 1963
Keshavlal Trikamlal and Others Vs State of Gujarat
Gujarat High Court · (1964) CriLJ 94 : (1964) GLR 298
Constitution of India, 1950 — Article 20Evidence Act, 1872 — Section 73
High Courts08 Feb 1963
Lallubhat Virchand Vs Ratilal Bhikhabhai and Others
Gujarat High Court · (1967) 8 GLR 851
Bombay Stamp Act, 1958 — Section 58Civil Procedure Code, 1908 (CPC) — Order 13 Rule 3, Order 13 Rule 3, 115