High Courts02 Sept 1960Allowed
Manilal Maganlal and Another Vs Kalidas Manilal and Others
Gujarat High Court · AIR 1961 Guj 7 : (1960) GLR 190
Bombay Reorganisation Act, 1960 — Section 30, 60
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,815 of 1,831
High Courts29 Aug 1960
Dholia Ravji (Accused No. 1) Vs State
Gujarat High Court · (1961) CriLJ 813 : (1960) GLR 151
Penal Code, 1860 (IPC) — Section 300, 302, 304, 326
High Courts29 Aug 1960
Indian Extractions (Private) Ltd. Vs Vyas (A.V.) and Another
Gujarat High Court · AIR 1961 Guj 22 : (1960) GLR 242 : (1962) 2 LLJ 194
Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2), 33(3), 33(5)
High Courts22 Aug 1960
Haji Isap Haji Mahomed Vs The State
Gujarat High Court · (1961) 2 GLR 31
Bombay Agricultural Produce Markets Act, 1939 — Section 26(1)Constitution of India, 1950 — Article 19(1)(f) 19, 304(b), 31
High Courts18 Aug 1960
The Municipal Corporation of City of Ahmedabad Vs Patel Prabhudas Dhanjibhal
Gujarat High Court · (1960) 1 GLR 94
Bombay Municipal Boroughs Act, 1925 — Section 123, 123(7), 123(7)(b)Bombay Provincial Municipal Corporations Act, 1949 — Section 260, 260, 493
High Courts17 Aug 1960
Rukmanibai Vs The State of Gujarat
Gujarat High Court · (1960) 1 GLR 179
Bombay Land Revenue Code, 1879 — Section 37(2), 37(3), 37(3)Bombay Revenue Jurisdiction Act, 1876 — Section 11, 11
High Courts12 Aug 1960
The State Vs Mohanlal Narandas
Gujarat High Court · (1960) 1 GLR 156
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 26, 26, 26(2)
High Courts09 Aug 1960
Oswal Danji Tejsi and Others Vs State
Gujarat High Court · AIR 1961 Guj 16 : (1961) CriLJ 251 : (1960) GLR 145
Penal Code, 1860 (IPC) — Section 304, 326, 34
High Courts08 Aug 1960
Mangalbhai Fateshingh Chauhan Vs Bai Naniba
Gujarat High Court · (1960) 1 GLR 163
Gujarat Tenancy and Agricultural Lands Act, 1948 — Section 74(2), 76A
High Courts05 Aug 1960
State Vs Kachara Sada
Gujarat High Court · AIR 1961 Guj 20 : (1961) CriLJ 255 : (1960) GLR 103
Criminal Procedure Code, 1898 (CrPC) — Section 342, 364, 364(1), 364(2)Evidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 397
High Courts05 Aug 1960
Ismail Noor Mohammed Vs Khoja Habibhai Zaverbhai and Another
Gujarat High Court · AIR 1960 Guj 48 : (1960) CriLJ 1593 : (1960) GLR 127
Criminal Procedure Code, 1898 (CrPC) — Section 439, 439(4)
High Courts05 Aug 1960
State Vs Harijan Kachara Sada
Gujarat High Court · (1960) 1 GLR 103
Criminal Procedure Code, 1898 (CrPC) — Section 360, 364Penal Code, 1860 (IPC) — Section 302, 302, 394, 394, 397
High Courts05 Aug 1960
Punjalal Mohanlal and Another Vs The State
Gujarat High Court · (1960) 1 GLR 100
Evidence Act, 1872 — Section 27, 27Penal Code, 1860 (IPC) — Section 411, 411
High Courts05 Aug 1960
Sindhi Fatandas Chimanlal and Others Vs State
Gujarat High Court · (1960) 1 GLR 110
Bombay Prevention of Gambling Act, 1887 — Section 4, 4, 5, 5, 6
High Courts29 Jul 1960
Shah Chinubhai Jivanlal Vs The State of Gujarat
Gujarat High Court · (1960) 1 GLR 134
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(2C), 2(C), 32, 32, 32H(1)(ii)(a)
High Courts29 Jul 1960
State Vs Memon Gafar Tarmohmed
Gujarat High Court · (1960) 1 GLR 108
Bombay District Municipal Act, 1901 — Section 122(1), 122(1), 161(2), 161(2)
High Courts29 Jul 1960
Dinkerray Ragunath Mehta Vs State
Gujarat High Court · AIR 1960 Guj 30 : (1960) CriLJ 1449
Criminal Law (Amendment) Act, 1952 — Section 6Criminal Procedure Code, 1898 (CrPC) — Section 177, 178, 179, 180, 181
High Courts28 Jul 1960
Anand Municipality Vs Union of India and Others
Gujarat High Court · AIR 1960 Guj 40 : (1960) GLR 82
Bombay Reorganisation Act, 1960 — Section 87
High Courts28 Jul 1960Dismissed
Bhanushanker Ambalal Joshi Vs Laxman Kala and Others
Gujarat High Court · AIR 1961 Guj 5 : (1960) GLR 169
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31A
High Courts28 Jul 1960
Dahyalal Jethalal Vs Patel Manilal Jiwanbhai
Gujarat High Court · (1960) 1 GLR 186
Bombay Agricultural Debtors Relief Act, 1947 — Section 15, 4, 4, 4(1), 4(1)