High Courts07 Feb 1963
Jadeja Muraji alias Bhurubhai Modji and Others Vs The State of Gujarat
Gujarat High Court · (1964) CriLJ 238 : (1964) GLR 382
Penal Code, 1860 (IPC) — Section 379
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,796 of 1,831
High Courts07 Feb 1963
Jadeda Meramanji Pragji and Another Vs State of Gujarat
Gujarat High Court · (1963) CriLJ 713 : (1964) GLR 263
Penal Code, 1860 (IPC) — Section 120A, 120B, 420, 465, 467
High Courts06 Feb 1963
Salman Raje Vs Madhavsang Banesang and Others
Gujarat High Court · (1963) 4 GLR 817
Bombay Tenancy Act, 1939 — Section 2ABombay Tenancy and Agricultural Lands Act, 1948 — Section 25A, 4A, 89(2)(b)(i)Gujarat Tenancy and Agricultural Lands Act, 1948 — Section 25, 29
High Courts06 Feb 1963
R.C. Trust Vs Ramchandra J. Agarwal
Gujarat High Court · (1966) 7 GLR 401
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28, 28, 29Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 14, 104, 7
High Courts06 Feb 1963
Dhrangadhra Chemical Works Ltd. Vs Industrial Tribunal (I.G. Thakore) and Another
Gujarat High Court · (1963) 4 GLR 622 : (1963) 2 LLJ 527
Industrial Disputes Act, 1947 — Section 22, 33, 33(1), 33(2), 33(3)
High Courts06 Feb 1963
The Dharangadhra Chemical Works Ltd. Vs I.G. Thakore
Gujarat High Court · AIR 1963 Guj 283
Industrial Disputes Act, 1947 — Section 33(1), 33(2), 33(3), 33(5)
High Courts06 Feb 1963Allowed
State of Gujarat Vs Chandramani Shanker Jadhavlal Sanghvi and Others
Gujarat High Court · AIR 1963 Guj 243 : (1963) GLR 943
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4
High Courts31 Jan 1963
Surendra Maneklal Kathia Vs Bai Narmada and Others
Gujarat High Court · AIR 1963 Guj 239 : (1963) CriLJ 369 : (1963) 4 GLR 833
Penal Code, 1860 (IPC) — Section 415Transfer of Property Act, 1882 — Section 55, 55(2)
High Courts30 Jan 1963Allowed
Madhusudan Dahyabhai Vs Manilal Harilal and Another
Gujarat High Court · AIR 1963 Guj 291 : (1963) GLR 1022
Bombay Civil Courts Act, 1869 — Section 24, 26Constitution of India, 1950 — Article 219Court Fees Act, 1870 — Section 7, 7(iv)(c)
High Courts28 Jan 1963
Navnitlal Gordhandas and Others Vs Keshavlal Maganlal and Another
Gujarat High Court · AIR 1964 Guj 233 : (1964) 5 GLR 315
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 2(8), 29(2)
High Courts28 Jan 1963Allowed
Mehta Gunvantray Maganlal Vs Bal Prabha Keshavji
Gujarat High Court · AIR 1963 Guj 242 : (1964) 5 GLR 188
Hindu Marriage Act, 1955 — Section 25
High Courts25 Jan 1963Dismissed
Patel Dahyabhai Mathurbhai Vs Dolia Bhaishanker Pitamber and Others
Gujarat High Court · AIR 1963 Guj 258 : (1964) 5 GLR 160
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 43 Rule 1
High Courts25 Jan 1963Dismissed
Bhachibai alias Kunverbai Vs Sha Virji Devji Sha Virji Devji Vs Bhachibai alias Kunverbai
Gujarat High Court · AIR 1963 Guj 241 : (1963) 4 GLR 1032
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts25 Jan 1963
Dahyabhai Thurbhai Patel Vs Bhaishanker Pitamber (deed.) and Others
Gujarat High Court · (1964) 5 GLR 160
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 9, Order 43 Rule 1(k), Order 43 Rule 1(k)
High Courts24 Jan 1963
Mohomed Yusuf Vs Jivkaj Premjibhai and Another
Gujarat High Court · (1963) 4 GLR 1019
Criminal Procedure Code, 1898 (CrPC) — Section 517(1)Penal Code, 1860 (IPC) — Section 420, 420
High Courts21 Jan 1963
Chhotalal Dayalji Vs Bailabhkunver Dahyabhai
Gujarat High Court · (1963) 4 GLR 710
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)(b), 5(11)(b)Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 2, 47, 47Saurashtra Rent Control Act, 1951 — Section 5(7)
High Courts21 Jan 1963
Bahadurbhaidayabhaiamin Vs Ambalal Umeddas Shah and Ors
Gujarat High Court · (1963) 4 GLR 681
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 4, 4, 89, 89(2)(b)(i)Transfer of Property Act, 1882 — Section 111(c), 52
High Courts21 Jan 1963
Commercial Ahmedabad Mills Company Limited Vs Income Tax Officer
Gujarat High Court · (1963) 01 GUJ CK 0002
Income Tax Act, 1961 — Section 147
High Courts18 Jan 1963
The State of Gujarat Vs Mohamedeli Abdullabhai Panwala and Others
Gujarat High Court · (1963) 4 GLR 717
Bombay Prevention of Gambling Act, 1887 — Section 10, 10Criminal Procedure Code, 1898 (CrPC) — Section 342A
High Courts16 Jan 1963
State of Bombay (Now State of Gujarat) Vs Amarsinh Raval
Gujarat High Court · AIR 1963 Guj 244
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, 100 , 101Constitution of India, 1950 — Article 311 , 311(2)Government of India Act, 1935 — Section 240(3)