High Courts22 Feb 1961
Nagindas Keshavlal Vs The State
Gujarat High Court · (1961) 2 GLR 610
Evidence Act, 1872 — Section 65, 65, 65(c), 65(c)Penal Code, 1860 (IPC) — Section 409, 409
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,811 of 1,831
High Courts21 Feb 1961Dismissed
Shah Mohanlal Manilal Vs Firm running in the name and style of Dhirubhai Bavajibhai
Gujarat High Court · AIR 1962 Guj 56 : (1961) 2 GLR 629
Sales of Goods Act, 1930 — Section 41, 42, 59
High Courts17 Feb 1961
State Vs Bai Diwaliben Nagindas
Gujarat High Court · (1961) 2 GLR 314
Bombay Municipal Boroughs Act, 1925 — Section 123(7), 123(7), 200, 200(1)
High Courts16 Feb 1961Dismissed
Apabhai Hemabhai Patel and Others Vs State of Gujarat
Gujarat High Court · AIR 1962 Guj 218 : (1963) CriLJ 119 : (1962) GLR 14
Criminal Procedure Code, 1898 (CrPC) — Section 173, 190, 207A(6), 437, 494Penal Code, 1860 (IPC) — Section 307, 326, 34
High Courts10 Feb 1961Dismissed
The State Vs Jethalal Ghelabhai Patel
Gujarat High Court · AIR 1962 Guj 208 : (1962) 4 FLR 498 : (1964) 5 GLR 470 : (1961) 5 GLR 705 : (1962) 2 LLJ 342
Factories Act, 1948 — Section 101, 20(1), 92
High Courts10 Feb 1961
Sukhlal Parshottam Vs Surendranagar Joint Municipality
Gujarat High Court · AIR 1962 Guj 25 : (1961) 2 GLR 518
Bombay District Municipal Act, 1901 — Section 113, 118, 122, 3(12), 48Constitution of India, 1950 — Article 19(1), 31, 31(1)
High Courts09 Feb 1961Dismissed
Shah Hiralal Virchand and Another Vs Patel Vithalbhai Vaghjibhai and Others
Gujarat High Court · AIR 1961 Guj 189 : (1961) GLR 548
Bombay Public Trusts Act, 1950 — Section 70, 72, 73Civil Procedure Code, 1908 (CPC) — Order 41 Rule 17
High Courts07 Feb 1961Dismissed
Choksi Bhidarbhai Mathurbhai Vs Purshottamdas Bhogilal Shah
Gujarat High Court · AIR 1962 Guj 10 : (1961) 2 GLR 509
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
High Courts07 Feb 1961Dismissed
Ranchhod Bhalaji and Others Vs Modi Kuberdas Hargovandas and Another
Gujarat High Court · AIR 1962 Guj 78 : (1962) 3 GLR 137
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33
High Courts07 Feb 1961Allowed
Swaransing Laxmansing Vs Bombay Garage (Ahmedabad) Ltd., Ahmedabad and Another
Gujarat High Court · AIR 1962 Guj 33 : (1961) 2 GLR 649
Constitution of India, 1950 — Article 227
High Courts03 Feb 1961
State Vs Dohana Jamnadas and Others
Gujarat High Court · AIR 1961 Guj 182 : (1961) 2 GLR 501
Bombay Prevention of Gambling Act, 1887 — Section 12
High Courts01 Feb 1961Allowed
Kadia Harilal Purshottam Vs Kadia Lilavati Gokaldas
Gujarat High Court · AIR 1961 Guj 202 : (1961) GLR 536
Hindu Marriage Act, 1955 — Section 25, 25(1), 28, 9
High Courts25 Jan 1961
Shah Nanalal Maneklal Vs Patel Chhotabhai Desaibhai
Gujarat High Court · (1961) 2 GLR 601
Bombay Agricultural Debtors Relief Act, 1947 — Section 15(1), 19(1)Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, Order 9 Rule 9
High Courts25 Jan 1961
Hemaji Tarsanji and Another Vs The State and Others
Gujarat High Court · (1961) 2 GLR 240
Criminal Procedure Code, 1898 (CrPC) — Section 522, 522, 522(1)Penal Code, 1860 (IPC) — Section 341, 453
High Courts24 Jan 1961
Harshadrai Raghanathji Desai Vs Paragji Hirabhai and Another
Gujarat High Court · (1961) 2 GLR 505
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Constitution of India, 1950 — Article 227Easements Act, 1882 — Section 52
High Courts24 Jan 1961Allowed
Vora Fidaali Badruddin Mithibarwala Vs The State of Bombay (now Gujarat State)
Gujarat High Court · AIR 1961 Guj 151 : (1961) 2 GLR 343
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, 100Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3 , 4
High Courts23 Jan 1961Dismissed
The State of Bombay (now the Gujarat State) Vs Raojibhai Motibhai Patel
Gujarat High Court · AIR 1961 Guj 130 : (1961) GLR 331
Constitution of India, 1950 — Article 311, 311(2)
High Courts17 Jan 1961
Hariprasad Jayantilal and Co. Ltd. Vs Income Tax Officer, Ahmedabad
Gujarat High Court · (1961) GLR 487 : (1962) 45 ITR 294
Income Tax Act, 1922 — Section 2(6A), 35(10)
High Courts13 Jan 1961
State Vs Madhubharti and Chelabhathi
Gujarat High Court · (1961) CriLJ 227 : (1961) 2 GLR 218
Penal Code, 1860 (IPC) — Section 302, 369, 379
High Courts12 Jan 1961
Vakhatsinhji Vajesinhji Vaqhela Vs State of Bombay (Now Gujarat) and Others
Gujarat High Court · (1961) 2 GLR 285
Constitution of India, 1950 — Article 227Gujarat Taluqdars Act, 1888 — Section 22Land Acquisition Act, 1894 — Section 23, 23 , 23(2), 24, 7(1)(iii)