COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,806 of 1,831

High Courts23 Oct 1961

Sajubha Jehabhai and Another Vs Chudasama Jilubha Hathibhai and Another

Gujarat High Court · (1963) 4 GLR 29

Bombay Land Revenue Code, 1879 — Section 59Civil Procedure Code, 1908 (CPC) — Order 21 Rule 36, Order 21 Rule 36Transfer of Property Act, 1882 — Section 105

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High Courts13 Oct 1961

Bhailal Mohanlal Patel and Others Vs Jadurai R. Vyas and Another

Gujarat High Court · (1962) 3 GLR 682

Bombay Municipal Boroughs Act, 1925 — Section 23, 23(1), 23(2), 32(c)Constitution of India, 1950 — Article 226

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High Courts11 Oct 1961Dismissed

Gulabchand Zaverchand Mehta Vs (Patel) Kurji Bhagwanji Kalaria

Gujarat High Court · AIR 1962 Guj 229 : (1962) 3 GLR 113

Transfer of Property Act, 1882 — Section 106

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High Courts10 Oct 1961

In Re: Dave Bhagwarprasad Prabhuprasad and Others

Gujarat High Court · (1962) 3 GLR 473

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)(a), 12(3)(a), 12(3)(b), 12A

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High Courts07 Oct 1961

Kumaran (T.P.) Vs Kothandaraman (R.), Commissioner of Incometax, Gujarat

Gujarat High Court · (1961) 10 GUJ CK 0010

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13, 15, 15(1), 15(10), 15(4)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11Constitution of India, 1950 — Article 226

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High Courts07 Oct 1961Dismissed

T.P. Kumaran Vs R. Kothandaraman, Commissioner of Income Tax, Gujarat

Gujarat High Court · AIR 1963 Guj 6 : (1962) GLR 856 : (1963) 1 LLJ 648

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 13(6)Constitution of India, 1950 — Article 226

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High Courts06 Oct 1961Dismissed

State Vs Diwanji Gardharji and Others

Gujarat High Court · AIR 1963 Guj 21 : (1963) CriLJ 168 : (1962) GLR 882

Criminal Procedure Code, 1898 (CrPC) — Section 369, 417, 422, 423, 423(1)Penal Code, 1860 (IPC) — Section 302, 304, 71

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High Courts04 Oct 1961

Dahyabhai Nathubhai Vs Suleman Isaji Dadabhaj and Another

Gujarat High Court · (1962) 3 GLR 877

Bombay Civil Courts Act, 1869 — Section 16, 16, 16(1), 16(2)Bombay Public Trusts Act, 1950 — Section 19, 72, 72(1), 72(1), 72(4)

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High Courts30 Sept 1961

Rathod Bhojaji Shantuji Vs Pathan Nasirkhan Kesharkhan and Others

Gujarat High Court · (1962) 3 GLR 803

Bombay Civil Courts Act, 1869 — Section 23, 24Bombay Village Panchayats Act, 1958 — Section 15, 15, 15(1)

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High Courts29 Sept 1961Allowed

Chandubhai Jethabhai Desai Vs The State and Another

Gujarat High Court · AIR 1962 Guj 290 : (1962) 3 GLR 833

Criminal Procedure Code, 1898 (CrPC) — Section 94(1), 94(3)Evidence Act, 1872 — Section 123, 124, 126

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High Courts28 Sept 1961Allowed

Kamalashanker Bhuleshanker Dave Vs State of Gujarat

Gujarat High Court · AIR 1963 Guj 312 : (1963) CriLJ 525

Bombay Co-operative Societies Act, 1925 — Section 43(1)Constitution of India, 1950 — Article 20(3)Evidence Act, 1872 — Section 17, 24

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High Courts25 Sept 1961Dismissed

Shrimati Kusumgauri Ramray Munshi and Others Vs The Special Land Acquisition Officer, Ahmedabad

Gujarat High Court · AIR 1963 Guj 92 : (1962) GLR 905

Land Acquisition Act, 1894 — Section 23

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High Courts22 Sept 1961

State of Gujarat Vs Ukaji Devaji

Gujarat High Court · AIR 1962 Guj 84 : (1962) 3 GLR 1

Bombay Prohibition Act, 1949 — Section 85, 85(1)(3)

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High Courts22 Sept 1961

Vithalrao Annasaheb Qaekwad Vs Abbasbhai Abdulhusen and The State

Gujarat High Court · (1962) 3 GLR 815

Criminal Procedure Code, 1898 (CrPC) — Section 344, 344Penal Code, 1860 (IPC) — Section 114, 427, 448

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High Courts16 Sept 1961

Lalu Jela and Others Vs State of Gujarat

Gujarat High Court · AIR 1962 Guj 125 : (1962) 3 GLR 397

Bombay High Court (Appellate Side) Rules, 1960 — Rule 6Criminal Procedure Code, 1898 (CrPC) — Section 410, 421, 423, 431

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High Courts12 Sept 1961Allowed

State Vs Abdul Suttar Haji Ibrahim Patel

Gujarat High Court · AIR 1963 Guj 226 : (1963) CriLJ 265 : (1963) 4 GLR 1073

Citizenship Act, 1955 — Section 10, 3, 5, 8, 9(2)Constitution of India, 1950 — Article 10, 5, 7, 9Evidence Act, 1872 — Section 74

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High Courts06 Sept 1961Dismissed

Jadeja Pravinsinhji Anandsinhji Vs Jadeja Mangalsinhji Shivsinhji and Others

Gujarat High Court · AIR 1963 Guj 32

Succession Act, 1925 — Section 231, 232

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High Courts06 Sept 1961

Chimanlal Kodarlal and Others Vs The District Deputy Collector, Anand

Gujarat High Court · (1962) 3 GLR 787

Land Acquisition Act, 1894 — Section 25(2), 4

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High Courts05 Sept 1961

Bai Maru Vs Saiyad Latipalli Akbarali

Gujarat High Court · (1962) 3 GLR 800

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(2), Order 23 Rule 1(2)

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High Courts01 Sept 1961

Dhadhal Suragbhai Kalabhai Vs Soni Vinodchandra Pranlal and Others

Gujarat High Court · (1962) 3 GLR 159

Barkhali Abolition Act, 1951 — Section 38, 8(2)(a), 8(2)(a)Constitution of India, 1950 — Article 19

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