High Courts28 Jun 1960
Kanbi Kurji Duba Vs State
Gujarat High Court · AIR 1960 Guj 1 : (1960) CriLJ 1200
Penal Code, 1860 (IPC) — Section 84
COURT ARCHIVE
Gujarat High Court judgments
36,606 judgments · page 1,817 of 1,831
High Courts27 Jun 1960
Bai Chaturi and Others Vs State
Gujarat High Court · (1960) CriLJ 1204
Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 400, 401
High Courts27 Jun 1960
Bai Chaturi and Others Vs States
Gujarat High Court · AIR 1960 Guj 5
Evidence Act, 1872 — Section 54Penal Code, 1860 (IPC) — Section 400, 401
High Courts22 Jun 1960
Bai Prembai Zaver and Others Vs Koli Tapur Ratna
Gujarat High Court · (1960) 1 GLR 5
Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953 — Section 17, 4(1), 8
High Courts20 Jun 1960
PA, Ganda Kala and Others Vs The Bombay State (Revenue Dept.) and Others
Gujarat High Court · (1960) 1 GLR 45
Saurashtra Rent Control Act, 1951 — Section 25, 44(3), 44(3)
High Courts20 Jun 1960
Parmar Gogji Kana Vs Parmar Ganesh Moti
Gujarat High Court · AIR 1968 Guj 287 : (1968) 9 GLR 1060
Civil Procedure Code, 1908 (CPC) — Section 100, 101Easements Act, 1882 — Section 33Evidence Act, 1872 — Section 101, 102, 103, 104
High Courts17 Jun 1960Dismissed
State Vs Rasul Khan Chandkhan
Gujarat High Court · AIR 1961 Guj 4 : (1961) CriLJ 54
Criminal Procedure Code, 1898 (CrPC) — Section 170(2), 516
High Courts16 Jun 1960
Jay Gujarat Prakshan Ltd. Vs Hariprasad Harigovindas Pandya and Another
Gujarat High Court · AIR 1960 Guj 10 : (1960) GLR 10
Payment of Wages Act, 1936 — Section 1(4), 15
High Courts14 Jun 1960
State Vs Rasulkhan Chandkhan
Gujarat High Court · (1960) 1 GLR 133
Criminal Procedure Code, 1898 (CrPC) — Section 170, 170, 170(2), 516A, 517(1)
High Courts14 Jun 1960
Madanlal Mathurdas Vs Chunilal, Income Tax Officer, Ward ''C''
Gujarat High Court · AIR 1960 Guj 27 : (1960) GLR 38 : (1962) 44 ITR 325
Income Tax Act, 1922 — Section 34(1)
High Courts11 Feb 1956Dismissed
Dipchand Bhanji Vs State of Saurashtra
Gujarat High Court · AIR 1956 Guj 119
Constitution of India, 1950 — Article 303, 363Pensions Act, 1871 — Section 4, 6
High Courts02 Jan 1956Dismissed
Vagharl Madha Kanna Vs The State Coroplanant
Gujarat High Court · (1956) 01 GUJ CK 0001
Evidence Act, 1872 — Section 32(1), 8Penal Code, 1860 (IPC) — Section 304
High Courts26 Dec 1955
Rustomji Mangaldas and Co. Vs Commr. of Income Tax Bombay North
Gujarat High Court · AIR 1955 Guj 97
Constitution of India, 1950 — Article 155Income Tax Act, 1961 — Section 4(3), 66(2)
High Courts17 Dec 1955Dismissed
Koli Ganda Malu Vs State
Gujarat High Court · (1955) 12 GUJ CK 0002
Criminal Procedure Code, 1898 (CrPC) — Section 204, 264, 510
High Courts05 Dec 1955Dismissed
State of Saurashtra Vs K. Shaktikumar Kalikakumar
Gujarat High Court · (1955) 12 GUJ CK 0001
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 13, 115Court Fees Act, 1870 — Article 11 , 12Stamp Act, 1899 — Section 61
High Courts28 Nov 1955Dismissed
Alarakha Hasan Hamirkha Vs Keshavlal Dhaneshwar Dwivedi and Others
Gujarat High Court · (1955) 11 GUJ CK 0001
Penal Code, 1860 (IPC) — Section 151, 153, 323, 352, 504
High Courts05 Nov 1955Dismissed
Govindram Narandas Vs Ratanbal Nathuram
Gujarat High Court · (1955) 11 GUJ CK 0003
Criminal Procedure (Amendment) Act, 1949 — Section 2Criminal Procedure Code, 1898 (CrPC) — Section 483, 488, 488(3)
High Courts02 Nov 1955
Hiralal Hariprasad Vs The State of Saurashtra
Gujarat High Court · (1955) 11 GUJ CK 0002
Civil Procedure Code, 1908 (CPC) — Section 20, 80Government of India Act, 1935 — Section 240(3)
High Courts21 Oct 1955Dismissed
Pnrshurun Pottery Works and Co. Ltd. Vs Union of India (UOI) (Ministry of Labour) and Another
Gujarat High Court · AIR 1955 Guj 96
Civil Procedure Code, 1908 (CPC) — Section 113Constitution of India, 1950 — Article 14, 228, 31Employees State Insurance Act, 1948 — Section 20, 73A(3), 73B(1), 73B(2), 73I
High Courts21 Oct 1955Dismissed
Borough Municipality Vs Firm Ramji Vasram
Gujarat High Court · AIR 1955 Guj 113
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 6, Order 41 Rule 6(1), Order 41 Rule 6(2), Order 41 Rule 6(3)