High Courts29 Jan 1962
Dhagad Ambalal Bhailalbhai and Another Vs Bai Narmada
Gujarat High Court · (1963) 4 GLR 90
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Civil Procedure Code, 1908 (CPC) — Section 11, 11
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,804 of 1,831
High Courts25 Jan 1962Allowed
The State Vs Babaji Galaji
Gujarat High Court · AIR 1963 Guj 222 : (1963) CriLJ 262
Criminal Procedure Code, 1898 (CrPC) — Section 439
High Courts24 Jan 1962
Jawahar Panalal Vs Sub Divisional Magistrate and Another
Gujarat High Court · (1963) CriLJ 263 : (1962) GLR 1041
Bombay Police Act, 1951 — Section 55, 56, 57, 59Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 354, 509
High Courts24 Jan 1962Allowed
Shri Krishna Rangnath Mudholkar Vs Gujarat University and Others
Gujarat High Court · AIR 1962 Guj 88 : (1962) 3 GLR 204
Constitution of India, 1950 — Article 13, 226, 246, 29, 29(1)Gujarat University Act, 1949 — Section 18, 28, 38A, 4(27), 5
High Courts24 Jan 1962Dismissed
Ganchi Laxmichand Ambaram Vs Tulsidas Madhavdas
Gujarat High Court · AIR 1963 Guj 1 : (1962) GLR 1032
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23, 11, 2(2), 47
High Courts19 Jan 1962Allowed
Kanchanlal Somalal Chokshi Vs The State and Another
Gujarat High Court · AIR 1963 Guj 223 : (1963) CriLJ 262(1) : (1963) 4 GLR 102
Criminal Procedure Code, 1898 (CrPC) — Section 517, 520
High Courts17 Jan 1962Allowed
Thacker Chatrabhuj Gokuldas Vs Thacker Khatau Motiram
Gujarat High Court · AIR 1963 Guj 185
General Clauses Act, 1897 — Section 6Limitation Act, 1908 — Section 19, 29, 3Merged States (Laws) Act, 1949 — Section 5
High Courts15 Jan 1962
Kanji Lalji Kanbi and Ors Vs Harji Devraj Kanbi and Ors
Gujarat High Court · (1963) 4 GLR 926
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6
High Courts12 Jan 1962
Shah Mapatlal Mulchand, A Firm Vs Patel Jivabhai Lallubhai and Another
Gujarat High Court · (1963) 4 GLR 14
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 55, Order 21 Rule 58, Order 21 Rule 58, Order 21 Rule 58(2)
High Courts11 Jan 1962Allowed
Union of India (UOI) Vs Dayabhai Laxman, Rajkot
Gujarat High Court · AIR 1962 Guj 266
Contract Act, 1872 — Section 151, 152, 161, 226Railways Act, 1890 — Section 72
High Courts10 Jan 1962
The Rajkot Borough Municipality Vs Hakim Mahetabali Imamuddin
Gujarat High Court · (1962) 3 GLR 1055
Bombay Municipal Boroughs Act, 1925 — Section 125, 128, 128(3), 198, 198
High Courts10 Jan 1962Dismissed
Gulabchand Makanji Vs Motapondha Vibhag Tenants'' Co-operative, Agricultural Society Ltd.
Gujarat High Court · AIR 1962 Guj 296 : (1962) 3 GLR 991
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
High Courts09 Jan 1962
The Union of India (UOI) Vs Bapulal Hariprasad and Others
Gujarat High Court · (1962) 3 GLR 987
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10Post Office Act, 1898 — Section 44, 44
High Courts13 Dec 1961
Panchal Mohanlal Ishwardas Vs Maheshwari Mills Ltd.
Gujarat High Court · (1962) 3 GLR 574
Bombay Rent Restriction Act, 1939 — Section 11Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(2), 12(3)
High Courts07 Dec 1961
Malek Shri Kamalkhanji Jiwankhanji Vs Expenditure Tax Officer and Another
Gujarat High Court · (1962) 3 GLR 479
Constitution of India, 1950 — Article 291, 291, 295, 295, 363
High Courts07 Dec 1961Dismissed
Kamalkhanji Jiwankhanji Vs Expenditure Tax Officer, Ward C, Income Tax Office, Surendranagar and Another
Gujarat High Court · AIR 1963 Guj 98 : (1962) GLR 479
Constitution of India, 1950 — Article 291, 294, 363
High Courts07 Dec 1961
Madhaji Lakhiram Vs Mashrubhai Mahadevbhai Rabari and Others
Gujarat High Court · AIR 1962 Guj 235 : (1962) 3 GLR 438
Constitution of India, 1950 — Article 227
High Courts05 Dec 1961
Pinjare Karimbhai Dedubhai Vs Shukla Hariprasad Manishankar
Gujarat High Court · (1962) 3 GLR 529
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(2), 12(3)(b), 21Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Dec 1961
The State Vs Gopichand Hardasmal
Gujarat High Court · AIR 1963 Guj 224 : (1963) CriLJ 264 : (1963) 4 GLR 429
Motor Vehicles Act, 1939 — Section 84
High Courts28 Nov 1961
Dave Sadashiv Jaykrishna Vs Rana Govubha alias Velubha Jeshibhai and Others
Gujarat High Court · (1962) 3 GLR 1007
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 92, 65, 65Saurashtra Agricultural Debtors Relief Act, 1954 — Section 7