Bombay Agricultural Debtors Relief Act, 1947 — Section 32(2)(v), 33(2)(v)Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 35, Order 21 Rule 97

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High Courts10 Apr 1962

Bai Kamala Vs Ochhavlal Chhaganlal and Others

Gujarat High Court · (1963) 4 GLR 509

Hindu Succession Act, 1956 — Section 14, 14, 15, 15

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High Courts06 Apr 1962

Shirajuddin Badarali Vs Somaji Pulaji and Others

Gujarat High Court · (1963) 4 GLR 308

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85A, 88, 88, 88(1), 89(2)(b)Civil Procedure Code, 1908 (CPC) — Section 2(2)

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High Courts04 Apr 1962

Kalicharan Bhajanlal Bhayya Vs Bai Mahalaxmi and Another

Gujarat High Court · (1963) 4 GLR 145

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 43, 43C, 43D

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High Courts03 Apr 1962

Madhubhai Rambhai Patel Vs Chimanbhai Kashibhai Patel and Others

Gujarat High Court · (1963) 4 GLR 97

Bombay Municipal Boroughs Act, 1925 — Section 28(1)(bb), 28(1)(bb)

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High Courts02 Apr 1962

The State Vs Jayantilal Gokuldas The Dwarka Municipality Vs Ramji Trikamdas and Others

Gujarat High Court · (1963) 4 GLR 105

Bombay District Municipal Act, 1901 — Section 155, 161, 161(1), 37, 46

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High Courts28 Mar 1962Allowed

The Nadiad Borough Municipality Vs The Nadiad Electric Co. Ltd.

Gujarat High Court · AIR 1964 Guj 30 : (1964) 5 GLR 82

Electricity (Supply) Act, 1948 — Section 57, 57AElectricity Act, 1910 — Section 22, 22A, 22A(1), 22A(3), 23(1)

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High Courts27 Mar 1962Allowed

Parshotam Parbhudas Vs Bai Moti

Gujarat High Court · AIR 1963 Guj 30 : (1963) GLR 204

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1, 11 , 122Transfer of Property Act, 1882 — Section 52

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High Courts26 Mar 1962

Vadilal Malukchand and Another Vs Ugarchand Pitambardas

Gujarat High Court · (1963) 4 GLR 305

Civil Procedure Code, 1908 (CPC) — Section 20Negotiable Instruments Act, 1881 (NI) — Section 70

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High Courts23 Mar 1962

Chran Misri Vs State

Gujarat High Court · (1963) CriLJ 666 : (1963) 4 GLR 304

Bombay Prevention of Gambling Act, 1887 — Section 12(a), 12(a), 4

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High Courts23 Mar 1962

Pujari Ravigar Kubergar and Others Vs Shukla Pranshanker Keshanker

Gujarat High Court · (1963) 4 GLR 428

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 5

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High Courts22 Mar 1962

Bai Mangu Vs Shah Parshottamdas Trikamlal

Gujarat High Court · (1963) 4 GLR 184

Arbitration Act, 1940 — Section 14(1), 14(2)

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High Courts22 Mar 1962Allowed

Ichharam Damodardas Vs Kantilal Nathubhai and Another

Gujarat High Court · AIR 1963 Guj 28 : (1963) GLR 242

Arbitration Act, 1940 — Section 14, 15, 17, 3Registration Act, 1908 — Section 17(1), 17(2)

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High Courts22 Mar 1962Dismissed

Patel Gandalal Somnath and Others Vs State of Gujarat and Others

Gujarat High Court · AIR 1963 Guj 50 : (1963) 4 GLR 326

Bombay Land Acquisition Rules — Rule 3Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 10, 11, 12, 13, 14

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High Courts20 Mar 1962

Vikramsinhji Banehsinhji Vs Duda Devshi and Another

Gujarat High Court · (1963) 4 GLR 182

Mamlatdars Court Act, 1906 — Section 5, 5Saurashtra Land Reforms Act, 1951 — Section 61, 61

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High Courts19 Mar 1962

Mistri Parshottam Jinabhai Vs Shah Motichand Shamji and Another

Gujarat High Court · AIR 1963 Guj 277 : (1963) GLR 187

Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, Order 33 Rule 11, Order 44 Rule 1

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High Courts16 Mar 1962Dismissed

Dayashankar Nanalal Vs Harishankar Ganapatram Thaker and Another

Gujarat High Court · AIR 1962 Guj 319 : (1963) GLR 47

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 63

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