High Courts27 Jul 1960
State Vs Karson Zaver
Gujarat High Court · AIR 1960 Guj 34 : (1960) CriLJ 1582 : (1960) GLR 119
Prevention of Food Adulteration Act, 1954 — Section 13, 16(1), 7, 8
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,816 of 1,831
High Courts26 Jul 1960
Kasturbhai Lalbhai and Others Vs Gujarat University, Ahmedabad and Another
Gujarat High Court · AIR 1960 Guj 14 : (1960) GLR 67
Constitution of India, 1950 — Article 226Gujarat University Act, 1949 — Section 18, 4(27), 58
High Courts26 Jul 1960
Dharamdas Shyamlal Vs The District Magistrate and Another
Gujarat High Court · AIR 1960 Guj 43 : (1960) CriLJ 1588
Constitution of India, 1950 — Article 21, 22, 226
High Courts26 Jul 1960
State Vs Kolis Hira Bhaga and Others
Gujarat High Court · AIR 1961 Guj 8 : (1961) CriLJ 54(1)
Evidence Act, 1872 — Section 101, 102, 103, 104, 105Penal Code, 1860 (IPC) — Section 300, 96
High Courts22 Jul 1960
Shri Parshottamdas Ratanlal Vs State of Bombay (Now Gujarat) and Another
Gujarat High Court · (1960) 1 GLR 89
Bombay Land Requisition Act, 1948 — Section 6, 6, 6(1), 6(1)
High Courts22 Jul 1960
Soni Bachu Lakhuman Vs The State of Gujarat
Gujarat High Court · AIR 1960 Guj 37 : (1960) CriLJ 1585
Criminal Procedure Code, 1898 (CrPC) — Section 439Evidence Act, 1872 — Section 114Suppression of Immoral Traffic in Womemand Girls Act, 1956 — Section 13, 15, 2, 3, 3(1)
High Courts20 Jul 1960
Ramjibhai Ukabhai Parmar Vs Manilal Purushottam Solanki and Another
Gujarat High Court · AIR 1960 Guj 19
Bombay Municipal Boroughs Act, 1925 — Section 28(2)Constitution of India, 1950 — Article 226
High Courts15 Jul 1960
State Vs Dungaria Mahala
Gujarat High Court · (1961) CriLJ 815 : (1960) GLR 63
High Courts12 Jul 1960
Kumar Shri Bhojrajsinhji K. Zala Vs The State of Bombay and Others
Gujarat High Court · AIR 1960 Guj 31 : (1960) 1 GLR 173
Estates Acquisition Act — Section 14, 7, 7(1)(vii), 7(i)(b)(vii)Saurashtra Estates Acquisition Act, 1952 — Section 14, 7, 7(1)(vii)
High Courts11 Jul 1960
Sepai Bhaimiya Nathu and Others Vs State
Gujarat High Court · AIR 1960 Guj 13 : (1960) CriLJ 1329
Penal Code, 1860 (IPC) — Section 141, 147, 148, 149, 302
High Courts11 Jul 1960
State Vs Sepoy Bhaimia Nathu and Others
Gujarat High Court · (1960) 1 GLR 101
Penal Code, 1860 (IPC) — Section 147, 148, 148, 149, 149
High Courts08 Jul 1960
Ambala Mansukharm Joshi Vs Special Land Acquisition Officer and Another
Gujarat High Court · (1960) 07 GUJ CK 0023
Evidence (Amendment) Act, 1894 — Section 114Evidence Act, 1872 — Section 18Land Acquisition Act, 1894 — Section 23
High Courts08 Jul 1960
Rashiklal Bhaqwatlal Dave Vs Laiks Umed Bhil
Gujarat High Court · (1960) 1 GLR 199
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 3Transfer of Property Act, 1882 — Section 108, 108(e), 108(e)
High Courts08 Jul 1960
State Vs Raijibhai Chaturbhai Solanki
Gujarat High Court · AIR 1969 Guj 24 : (1960) CriLJ 1447 : (1960) GLR 77
Bombay Prohibition Act, 1949 — Section 69Criminal Procedure Code, 1898 (CrPC) — Section 103, 162, 342Evidence Act, 1872 — Section 159, 160, 161, 25
High Courts08 Jul 1960
State Vs Mohan Hira
Gujarat High Court · AIR 1960 Guj 9 : (1960) CriLJ 1330 : (1960) GLR 64
Criminal Procedure Code, 1898 (CrPC) — Section 162(1)Evidence Act, 1872 — Section 145, 154
High Courts07 Jul 1960
Ramsing Badharsing Vs State
Gujarat High Court · AIR 1960 Guj 7
Penal Code, 1860 (IPC) — Section 161
High Courts05 Jul 1960
Ismail Noormohmad Vs Khoja Habibhai Zaverbhai and Another
Gujarat High Court · (1960) 1 GLR 127
Penal Code, 1860 (IPC) — Section 408, 408, 439(4)
High Courts01 Jul 1960
Vashram Kala Vs P.M. Shah and Others
Gujarat High Court · (1960) 1 GLR 23
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(1), 2(1), 70, 70
High Courts30 Jun 1960Dismissed
Ambalal Motibhai Patel Vs State
Gujarat High Court · AIR 1961 Guj 1 : (1961) CriLJ 50 : (1960) GLR 113
Evidence Act, 1872 — Section 114, 133, 5
High Courts29 Jun 1960
Malik Vaghji Bawaji and Another Vs Patel Makan Hirji and Others
Gujarat High Court · (1960) 1 GLR 18
Barkhali Abolition Act, 1951 — Section 2(i), 2(iv), 4Saurashtra Barkhali Abolition Act, 1951 — Section 2, 2(i), 4