High Courts15 Mar 1962
Vasudev Devnath Pandya Vs Karsan Kamshi Bharwad
Gujarat High Court · AIR 1963 Guj 153 : (1963) 4 GLR 172
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 98, Order 21 Rule 99, Order 6 Rule 17
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,803 of 1,831
High Courts14 Mar 1962
Shrimali Rasiklal Rajabhai Vs Bai Amba
Gujarat High Court · (1963) 4 GLR 169
Divorce Act, 1869 — Section 16, 16
High Courts12 Mar 1962Dismissed
U. Bhukhandas D. Chevli and Co. and Another Vs Union of India (UOI) and Another
Gujarat High Court · AIR 1963 Guj 150
Railways Act, 1890 — Section 75
High Courts12 Mar 1962Dismissed
Kanbi Bechar Lala and Others Vs State and Another
Gujarat High Court · AIR 1962 Guj 316 : (1963) 4 GLR 57
Criminal Procedure Code, 1898 (CrPC) — Section 251A, 251A(2), 436
High Courts09 Mar 1962Partly Allowed
Fiduhusen Abdulali Vs The State
Gujarat High Court · AIR 1962 Guj 318
Penal Code, 1860 (IPC) — Section 337, 427
High Courts07 Mar 1962
Kalu Khoda and Others Vs The State
Gujarat High Court · AIR 1962 Guj 283 : (1962) 3 GLR 654
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 227(2), 337(1), 337(2), 337(2A)
High Courts07 Mar 1962
Kasna Rupla Vs Makan Khusal and Others
Gujarat High Court · (1963) 4 GLR 167
Bombay Agricultural Debtors Relief Act, 1947 — Section 24, 24, 36Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 13, 115, 115Limitation Act, 1963 — Article 164, 181
High Courts06 Mar 1962
Khakhar Shivlal Vallabhaji Vs Mistry Ramjibhai Dhanjibhai
Gujarat High Court · (1963) 4 GLR 164
Civil Procedure Code, 1908 (CPC) — Section 115, 115
High Courts02 Mar 1962
Bipinkumar Vs State
Gujarat High Court · (1963) GLR 163
Criminal Procedure Code, 1898 (CrPC) — Section 117, 117(1), 117(1), 118, 118(1)
High Courts02 Mar 1962
Jaswantlal Chunilal Brahmbhat Vs Narsinhbhai Nathabhai Patel
Gujarat High Court · (1963) 4 GLR 157
Court Fees Act, 1870 — Section 8A, 8A, 8B, 8C, 8D, 8D
High Courts01 Mar 1962
State Vs Harilal Jethalal
Gujarat High Court · AIR 1963 Guj 36 : (1963) CriLJ 286 : (1963) GLR 50
Drugs and Cosmetics Act, 1940 — Section 18, 19, 19(3)
High Courts27 Feb 1962
Bai Dhuli Vs Patel Motibhai Revandas and Another
Gujarat High Court · (1962) 4 GLR 143
Bombay Agricultural Debtors Relief Act, 1947 — Section 17, 17, 32, 32, 34
High Courts27 Feb 1962Dismissed
Shah Kantilal Manilal and Another Vs Kothari Gopaldas Bapabhai
Gujarat High Court · AIR 1963 Guj 143 : (1963) GLR 152
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(1)Civil Procedure Code, 1908 (CPC) — Section 115
High Courts23 Feb 1962
Vali Mahomed Adam and Others Vs The State
Gujarat High Court · (1963) 4 GLR 138
Constitution of India, 1950 — Article 227Government of India Act, 1935 — Section 224Limitation Act, 1963 — Section 29(2)
High Courts23 Feb 1962
State of Bombay (Now Gujarat) Vs Natvarsingh Revabhai Zala
Gujarat High Court · (1963) GLR 16 : (1963) 2 LLJ 509
Bombay Civil Services (Conduct, Discipline and Appeal) Rules, 1932 — Rule 52Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 311, 311(2)
High Courts17 Feb 1962
Mehr Bhima Viram Vs Mehr Jetha Giga and Others
Gujarat High Court · (1963) 4 GLR 135
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 1
High Courts14 Feb 1962
Thakordas Parbhudas and Another Vs Manilal Kunverji Desai
Gujarat High Court · (1963) 4 GLR 93
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13, 13, 13(2), 13(2)
High Courts13 Feb 1962Dismissed
Valibhai Omarji Vs The State
Gujarat High Court · AIR 1963 Guj 145 : (1963) CriLJ 14 : (1963) 4 GLR 5
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 161
High Courts07 Feb 1962Allowed
Kesharibhai Jesingbhai Vs Bai Lilavati and Others
Gujarat High Court · AIR 1963 Guj 119 : (1963) GLR 59
Limitation Act, 1908 — Section 14, 5
High Courts05 Feb 1962
Jamadar Suleman Bachumiya Vs Mahavir Mathadin and Another
Gujarat High Court · (1963) 4 GLR 131
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85, 85(1), 85(1)Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Mamlatdars Court Act, 1906 — Section 23, 23, 5, 5, 5(2)