Constitution of India, 1950 — Article 213(2), 226, 238Saurashtra Gharkhed Tenancy Settlement and Agricultural Lands (Amendment) Ordinance, 1950 — Section 2Saurashtra Land Reforms Act, 1951 — Section 19, 19(1), 19(2), 19(3), 3

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High Courts04 Apr 1953Allowed

K.A. Desai and Co. Vs Vijaysinhji Bhimsinhji

Gujarat High Court · (1953) 04 GUJ CK 0003

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 20, Order 5 Rule 30, Order 9 Rule 13, 27Limitation Act, 1908 — Article 164, 169, 5

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High Courts31 Mar 1953

Kanbi Bachu and Another Vs The State

Gujarat High Court · AIR 1954 Guj 24 : (1954) CriLJ 378

Penal Code, 1860 (IPC) — Section 302, 302, 34, 34

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High Courts28 Mar 1953

Saurashtra State Vs Memon Abdul Karim Abdulgani Marfani

Gujarat High Court · (1953) 03 GUJ CK 0004

Foreign Jurisdiction (Extra Provincial Jurisdiction) Act, 1947 — Section 3(1), 4, 4(1), 4(2), 5

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High Courts26 Mar 1953Dismissed

Hamirkha Alarkha Hasan Vs Returning Officer and Others

Gujarat High Court · (1953) 03 GUJ CK 0010

Civil Procedure Code, 1908 (CPC) — Section 100, 115Constitution of India, 1950 — Article 136, 225, 226, 227, 324Representation of the People Act, 1951 — Section 100, 105, 170, 24, 33

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High Courts24 Mar 1953Dismissed

Ranchhod Amba Vs State

Gujarat High Court · (1953) 03 GUJ CK 0003

Penal Code, 1860 (IPC) — Section 323, 325, 504, 506

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High Courts21 Mar 1953Dismissed

Harji Malla and Others Vs Karsanji Vakhatchand and Others

Gujarat High Court · (1953) 03 GUJ CK 0009

Civil Procedure Code, 1908 (CPC) — Section 60Constitution of India, 1950 — Article 226(1), 227(1)Payment of Wages Act, 1936 — Section 2

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High Courts21 Mar 1953

Shrikant Bhanushanker and Another Vs Memon Bai Mariam Habib of Veraval

Gujarat High Court · AIR 1954 Guj 49

Civil Procedure Code, 1908 (CPC) — Order 26 Rule 15Provincial Small Cause Courts Act, 1887 — Section 25

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High Courts21 Mar 1953Dismissed

Abubakar Nurmahomed and Another Vs Jubeda Abdukarim

Gujarat High Court · (1953) 03 GUJ CK 0005

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 7 Rule 10, 141

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High Courts20 Mar 1953Dismissed

Thakkar Damji Raghavji Vs Jamiyatram Kapoorchand Modi and Others

Gujarat High Court · (1953) 03 GUJ CK 0013

Bombay District Police Act, 1890 — Section 33Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 9, 9(3)Income Tax Act, 1922 — Section 23

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High Courts19 Mar 1953Allowed