High Courts02 Aug 1962
Jinabhai Ambaram Surti Vs The State and Another
Gujarat High Court · (1963) 4 GLR 559
Bombay Provincial Municipal Corporations Act, 1949 — Section 254, 254Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,801 of 1,831
High Courts28 Jul 1962
State of Gujarat Vs Lasanmal Manumal Mangalani and Another
Gujarat High Court · (1963) CriLJ 533 : (1963) GLR 270
Bombay Prohibition Act, 1949 — Section 24ABombay Reorganisation Act, 1960 — Section 92
High Courts25 Jul 1962
Manilal Maganlal Mistry Vs Jasumatiben
Gujarat High Court · (1964) 5 GLR 407
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21Hindu Marriage Act, 1955 — Section 12, 24, 24, 28, 28
High Courts19 Jul 1962Partly Allowed
State Vs Dhulaji Bavaji
Gujarat High Court · AIR 1963 Guj 234 : (1963) CriLJ 273 : (1962) GLR 409
Bombay Prohibition Act, 1949 — Section 66(1), 85(1)Criminal Procedure Code, 1898 (CrPC) — Section 177, 179, 180, 182, 417Evidence Act, 1872 — Section 106, 114
High Courts18 Jul 1962
Bai Hajrabibi Vs Shaikh Hamed Husein
Gujarat High Court · (1963) 4 GLR 483
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14Transfer of Property Act, 1882 — Section 111, 111(g), 111(g)
High Courts16 Jul 1962
Ibrahim Akbarali Vs State and Another
Gujarat High Court · (1963) CriLJ 664 : (1963) GLR 493
Forest Act, 1927 — Section 26, 4, 52, 53, 54
High Courts24 Jun 1962
Bhaishanker Avalram Joshi Vs State of Bombay
Gujarat High Court · (1963) 4 GLR 1001
Bombay Reorganisation Act, 1960 — Section 60, 61, 64, 81, 82Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22, 80, 80Constitution of India, 1950 — Article 311, 311 , 311(2), 311(2)
High Courts21 Jun 1962Dismissed
State Vs Kanasara Manilal Bhikhalal
Gujarat High Court · AIR 1963 Guj 105 : (1963) CriLJ 595 : (1963) 4 GLR 34 : (1963) 2 LLJ 519
Factories Act, 1948 — Section 61(1), 61(10), 63
High Courts04 May 1962
Husein Nabi Bux and Others Vs Modhia Chhotalal Mansukhlal Morarji
Gujarat High Court · (1963) 4 GLR 400
Bombay Tenancy Act, 1939 — Section 17Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29 , 85(1), 89(2), 89(2)(b)Civil Procedure Code, 1908 (CPC) — Section 47
High Courts04 May 1962Dismissed
Indulal K. Yagnik Vs State and Others
Gujarat High Court · AIR 1963 Guj 259 : (1963) CriLJ 502 : (1963) GLR 209
Bombay Police Act, 1951 — Section 131, 33(1), 64, 68, 82(1)Constitution of India, 1950 — Article 14, 19, 19(1), 19(2), 245
High Courts03 May 1962
Kumbhar Ramji Jadev Vs The State
Gujarat High Court · (1963) CriLJ 560 : (1963) 4 GLR 517
Penal Code, 1860 (IPC) — Section 323
High Courts01 May 1962
The Shivrajpur Syndicate Ltd. and Another Vs Mohanlal Nathabhai
Gujarat High Court · (1963) 4 GLR 446
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 70, 85, 85A, 85B, 85B
High Courts01 May 1962Dismissed
Mahendra Ratilal Patel and Another Vs Patel Nagindas Keshavlal and Others
Gujarat High Court · AIR 1963 Guj 40 : (1963) GLR 317
Bombay Court Fees Act, 1959 — Section 36, 49, 5, 6
High Courts01 May 1962Allowed
Balubhai Dahyabhai Shroff and Others Vs Govindbhai Dayalbhai
Gujarat High Court · AIR 1963 Guj 117 : (1963) 4 GLR 520
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, 115, 47
High Courts01 May 1962
Glamour Cleaners Vs Chandrakant Chhotalal Gandhi and Another
Gujarat High Court · (1962) 3 GLR 941
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14Civil Procedure Code, 1908 (CPC) — Order 21 Rule 37Transfer of Property Act, 1882 — Section 108(j)
High Courts30 Apr 1962Dismissed
Jaswantrai Jethalal Vaidya Vs Vimal and Another
Gujarat High Court · AIR 1963 Guj 152 : (1963) GLR 514
Bombay Court Fees Act, 1959 — Article 21Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 2 Rule 3Hindu Marriage Act, 1955 — Section 13 , 21
High Courts27 Apr 1962Dismissed
Abdul Gafar Vs State of Gujarat
Gujarat High Court · AIR 1963 Guj 48 : (1963) 4 GLR 247
Constitution of India, 1950 — Article 5, 7Foreigners Act, 1946 — Section 2
High Courts26 Apr 1962Dismissed
Ahmed Noor Karimbhai Vs The State
Gujarat High Court · AIR 1963 Guj 221 : (1963) CriLJ 261 : (1963) 4 GLR 426
Criminal Procedure Code, 1898 (CrPC) — Section 244, 342
High Courts18 Apr 1962
Mohmad Ahmed Vali Mohmad Vs Ranchhoddas Tribhovandas and Others
Gujarat High Court · (1963) 4 GLR 279
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g) , 13(1)(hh), 25(1), 25(1)
High Courts16 Apr 1962Allowed
Hasanalli Abdulalli Malabari Vs Shantilal Bhaidas Marfatia and Others
Gujarat High Court · AIR 1962 Guj 317 : (1963) GLR 94
Limitation Act, 1908 — Article 158, 14(2)