COURT ARCHIVE

Gujarat High Court judgments

36,606 judgments · page 1,813 of 1,831

High Courts28 Nov 1960Dismissed

Joshi Jayantilal Laxmishankar Vs The Gujarat State and Others

Gujarat High Court · AIR 1962 Guj 297 : (1961) 2 GLR 454

Bombay (Saurashtra Area) Aghat Tenure and Ijaras Abolition Act, 1959 — Section 4, 4(1)Bombay Land Revenue Code, 1879 — Section 3(5)Constitution of India, 1950 — Article 14, 31, 31A, 31A(2)

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High Courts25 Nov 1960

State Vs Driver Mohmed Valli and Others

Gujarat High Court · (1961) 2 GLR 222

Criminal Procedure Code, 1898 (CrPC) — Section 247, 247, 68Motor Vehicles Act, 1988 — Section 112, 112

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High Courts25 Nov 1960

Fulabhai Kalidas Vs Bhikhabhai Qadbadbhai and Another

Gujarat High Court · (1961) 2 GLR 199

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High Courts24 Nov 1960Allowed

Rajkot Motor Transport Co. (Private) Ltd. Vs The Appellate Committee of the State Transport Authority and Others

Gujarat High Court · AIR 1961 Guj 89 : (1961) GLR 211

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 105, 70Motor Vehicles Act, 1939 — Section 44(2), 44(5), 57(7), 64

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High Courts23 Nov 1960Allowed

K.S. Hemrajsinhji Pravinsinhji Vs Inspector General of Police Ahmedabad and Another

Gujarat High Court · AIR 1961 Guj 63 : (1961) GLR 202

Constitution of India, 1950 — Article 311(2)

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High Courts18 Nov 1960

State Vs Heria Gimba

Gujarat High Court · (1961) 2 GLR 145

Criminal Procedure Code, 1898 (CrPC) — Section 342Forest Act, 1927 — Section 26(h), 26(h)Penal Code, 1860 (IPC) — Section 447, 447

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High Courts18 Nov 1960

Soni Tribhovandas Kalidas Vs Limbdi Municipality and Another

Gujarat High Court · (1961) 2 GLR 189

Bombay District Municipal Act, 1901 — Section 183, 96(5), 96(5)

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High Courts18 Nov 1960

Dadia Ottamchand Motichand and Another Vs Hemkunver Popatlal and the State

Gujarat High Court · (1961) 2 GLR 196

Penal Code, 1860 (IPC) — Section 323, 504, 504

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High Courts17 Nov 1960

Municipal Corporation of City of Ahmedabad Vs Gandhi Shantilal Girdharlal and Another

Gujarat High Court · AIR 1961 Guj 196 : (1961) GLR 304

Evidence Act, 1872 — Section 45, 65

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High Courts14 Nov 1960

Mangubhai Ranchhodji Desai Vs Alibhai Nourmohamad and Others

Gujarat High Court · (1961) 2 GLR 102

Transfer of Property Act, 1882 — Section 105, 105

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High Courts09 Nov 1960

Natwarlal Balabhai Shah and Others Vs Dakor Co-Operative Sale and Ginning and Pressing Society Ltd. Dakor and Others

Gujarat High Court · (1961) 2 GLR 299

Bombay Co-operative Societies Act, 1925 — Section 54, 54Constitution of India, 1950 — Article 226, 227

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High Courts08 Nov 1960Dismissed

Motibhai Vithalbhai Patel and Another Vs The State of Gujarat and Another

Gujarat High Court · AIR 1961 Guj 93 : (1961) 2 GLR 1

Land Acquisition Act, 1894 — Section 38, 4, 41, 41(5), 6

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High Courts08 Nov 1960Allowed

Ramanlal Nagardas and Others Vs M.S. Palnitkar and Another

Gujarat High Court · AIR 1961 Guj 38 : (1961) 2 GLR 38

Constitution of India, 1950 — Article 14, 226Essential Commodities Act, 1955 — Section 3, 3(2), 3(5), 5

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High Courts08 Nov 1960

Parma Motiji Hariji and Another Vs Anand Prasad Hiralal Trivedi and Others

Gujarat High Court · (1961) 2 GLR 444

Bombay Tenancy Act, 1939 — Section 33, 3A, 4

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High Courts08 Nov 1960

President. District Local Board Mehsana Vs Sumant Govardhanray Mehta

Gujarat High Court · (1961) 2 GLR 82

Bombay Local Boards Act, 1923 — Section 122, 133(g), 35(2)(f), 35(f)District Local Boards Act, 1923 — Section 119

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High Courts04 Nov 1960

Rana Jatubha Chakubha Vs P.M. Shah and Another

Gujarat High Court · (1961) 2 GLR 147

Saurashtra Land Reforms Act, 1951 — Section 14

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High Courts14 Oct 1960

In Re: Krishnakant Maganlal

Gujarat High Court · AIR 1961 Guj 68 : (1961) GLR 108

Hindu Minority and Guardianship Act, 1956 — Section 4, 6, 8, 9

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High Courts13 Oct 1960Allowed

Bhaktiarkhan Khwaja Nausadkhan Vs The Union of India (UOI) and Another

Gujarat High Court · AIR 1961 Guj 109 : (1961) GLR 57

Citizenship Act, 1955 — Section 9, 9(2)Constitution of India, 1950 — Article 6

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High Courts12 Oct 1960

Desai Kantilal Maganlal Vs Nadiad Borough Municipality at Nadiad

Gujarat High Court · (1961) 2 GLR 325

Bombay District Municipal Act, 1901 — Section 167Bombay Municipal Boroughs Act, 1925 — Section 206, 206, 206A, 206A

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High Courts06 Oct 1960

Bhat Parbha Ruda Vs The State of Gujarat

Gujarat High Court · (1961) 2 GLR 256

Criminal Procedure Code, 1898 (CrPC) — Section 537Evidence Act, 1872 — Section 50Penal Code, 1860 (IPC) — Section 376, 376, 451, 451

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