High Courts29 Aug 1961Allowed
Yusuf Ibrahim Mansuri Vs State of Gujarat and Another
Gujarat High Court · AIR 1962 Guj 194 : (1962) 3 GLR 85
Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 10, 226, 5, 7
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,807 of 1,831
High Courts23 Aug 1961
Chaudhari Abheraj Hemraj Vs The Collector Mehsana and Others
Gujarat High Court · (1962) 3 GLR 192
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 73(2), 73(2)Mamlatdars Court Act, 1906 — Section 21, 23(2)
High Courts21 Aug 1961
Gokaldas Kalyanji and Another Vs Mohanlal Manjibhai and Another
Gujarat High Court · (1963) CriLJ 531 : (1962) GLR 796
Evidence Act, 1872 — Section 25Penal Code, 1860 (IPC) — Section 341, 455
High Courts17 Aug 1961Allowed
Ruxmaniben Tribhovandas Jethabhai Vs Minor Narmada alias Nandu and Others
Gujarat High Court · AIR 1962 Guj 227 : (1962) 3 GLR 566
Guardians and Wards Act, 1890 — Section 12, 25
High Courts17 Aug 1961Dismissed
Bai Parvatiben Bhanabhai Patel Vs Jugabhai Jeebhai and Another
Gujarat High Court · AIR 1963 Guj 107 : (1962) GLR 754
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(2), 32P, 84A , 84B, 84C
High Courts16 Aug 1961Allowed
Jogta Kikla Vs The State
Gujarat High Court · AIR 1962 Guj 225 : (1962) 3 GLR 571
Penal Code, 1860 (IPC) — Section 201
High Courts14 Aug 1961
The State Vs Jamnadas Vasanji
Gujarat High Court · AIR 1962 Guj 234 : (1962) 4 FLR 282 : (1962) 3 GLR 136
Criminal Procedure Code, 1898 (CrPC) — Section 32Factories Act, 1948 — Section 62, 92
High Courts14 Aug 1961
State Vs Jamnadas Vasanji
Gujarat High Court · (1962) 3 GLR 136 : (1962) 2 LLJ 80
Factories Act, 1948 — Section 62, 92
High Courts11 Aug 1961
Jamna and Others Vs Haji Ahmed Haji Yakub and Others
Gujarat High Court · (1962) 3 GLR 843
Bombay Public Trusts Act, 1950 — Section 50, 50, 80, 80Civil Procedure Code, 1908 (CPC) — Section 92
High Courts08 Aug 1961
Dinkarray Raghnath Vs The State
Gujarat High Court · AIR 1963 Guj 15 : (1963) CriLJ 162 : (1962) GLR 701
Criminal Law (Amendment) Act, 1952 — Section 7(3)Criminal Procedure Code, 1898 (CrPC) — Section 222(2), 233, 234, 235, 235(1)Penal Code, 1860 (IPC) — Section 477A
High Courts02 Aug 1961
Sainik Kanaiyalal Kalumal Vs The State
Gujarat High Court · (1962) 3 GLR 739
Criminal Procedure Code, 1898 (CrPC) — Section 162Evidence Act, 1872 — Section 25, 25Penal Code, 1860 (IPC) — Section 300, 300
High Courts02 Aug 1961
Lavjibhai Naranbhai Vs Ramjibhai Hetabhai and Another
Gujarat High Court · (1962) 3 GLR 56
Bombay General Clauses Act, 1904 — Section 14Bombay Village Panchayats Act, 1958 — Section 10, 11Constitution of India, 1950 — Article 15, 15, 226, 227
High Courts31 Jul 1961
Muljibhai and Shivabhai a registered firm Vs The Union of India (UOI)
Gujarat High Court · (1962) 3 GLR 762
Central Excise Rules, 1944 — Rule 10, 10ACentral Excises and Salt Act, 1944 — Section 35(2), 35(2), 40, 40Criminal Procedure Code, 1898 (CrPC) — Section 80
High Courts27 Jul 1961
Bai Mena Vs Patel Vithalbhai Shambhubhai
Gujarat High Court · (1962) 3 GLR 104
Bombay Agricultural Debtors Relief Act, 1947 — Section 4, 4
High Courts27 Jul 1961
Modi Nathubhai Motilal and Others Vs Chhotubhai Manibhai Desai
Gujarat High Court · AIR 1962 Guj 68 : (1962) 3 GLR 418
Contract Act, 1872 — Section 165, 213, 33, 5, 60Hindu Succession Act, 1956 — Section 14, 4, 6
High Courts24 Jul 1961
Abbasali Yusufali Vs Fazalali Isufali
Gujarat High Court · (1962) 3 GLR 676
Bombay Agricultural Debtors Relief Act, 1947 — Section 15, 15(2), 4
High Courts24 Jul 1961
Kaderbhai Peerbhai Vs Husenabu Chandbhai
Gujarat High Court · AIR 1962 Guj 59 : (1962) 3 GLR 71
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, Order 7 Rule 13, Order 9 Rule 9, 2 Section 151
High Courts21 Jul 1961
Ratilal Sakarlal and Another Vs Gandabhai Muljibhai
Gujarat High Court · AIR 1962 Guj 61 : (1962) 3 GLR 40
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 23, Order 41 Rule 25
High Courts20 Jul 1961
Jagmohandas Jagjivandas Mody Vs State of Bombay (Now The Gujarat State)
Gujarat High Court · (1962) 3 GLR 492
Civil Procedure Code, 1908 (CPC) — Section 80Civil Services (Classification, Control and Appeal) Rules — Rule 55Constitution of India, 1950 — Article 154, 166(3), 226, 311, 311(2)
High Courts20 Jul 1961
Jagmohandas Jagjivandas Mody Vs State of Bombay (Now Gujarat State)
Gujarat High Court · AIR 1962 Guj 197 : (1962) 2 LLJ 507
Civil Procedure Code, 1908 (CPC) — Section 107, 9Constitution of India, 1950 — Article 154, 166(3), 226, 309, 311