COURT ARCHIVE

Gujarat High Court judgments

36,597 judgments · page 1,826 of 1,830

High Courts22 Jul 1952

Govindsinhji Mulubhai and Others Vs Saurashtra State

Gujarat High Court · (1952) 07 GUJ CK 0007

Bombay Land Requisition Act, 1948 — Section 5(2)Constitution of India, 1950 — Article 226, 227Saurashtra Land Reforms Act, 1951 — Section 2(15), 59

High Courts18 Jul 1952

Kothari Tulsidas Dullabhdas Vs Kakasing Bisansing

Gujarat High Court · (1952) 07 GUJ CK 0008

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

High Courts17 Jul 1952

State Vs Garasia Nathubha Merubha

Gujarat High Court · AIR 1954 Guj 45

Arms Act, 1959 — Section 19Criminal Procedure Code, 1898 (CrPC) — Section 167, 47Penal Code, 1860 (IPC) — Section 120, 216A, 302, 34

High Courts16 Jul 1952

Hasmukhrai Govindji Vs Patel Mavji Jeram

Gujarat High Court · (1952) 07 GUJ CK 0004

Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1Saurashtra Rent Control Act, 1951 — Section 12, 12(4), 13, 13(1)

High Courts07 Jul 1952

State Vs Koli Amra and Another

Gujarat High Court · AIR 1953 Guj 164 : AIR 1952 Guj 164 : (1953) CriLJ 1537

Bombay District Municipal Act, 1901 — Section 77(2), 77(2)

High Courts07 Jul 1952

Sanghar Umar Ranmal and Another Vs State

Gujarat High Court · AIR 1952 Guj 125 : (1953) CriLJ 21

Constitution of India, 1950 — Article 15, 19

High Courts02 Jul 1952Dismissed

Thakkar Pardhan Purushottam Vs Thakkar Shantilal Purushottam

Gujarat High Court · (1952) 07 GUJ CK 0002

Negotiable Instruments Act, 1881 (NI) — Section 118

High Courts01 Jul 1952

Prabhatshinhji Bhupatsinhji Vs Members of Shahpur Khedut Samettee and Others

Gujarat High Court · (1952) 07 GUJ CK 0009

Constitution of India, 1950 — Article 226, 227

High Courts23 Jun 1952

Dhadhal Kanthad Valeg Vs Saurashtra State

Gujarat High Court · AIR 1953 Guj 138 : AIR 1952 Guj 138 : (1953) CriLJ 1247

Preventive Detention Act, 1950 — Section 10(1), 10(1), 11(1), 11(1)

High Courts20 Jun 1952

Mansukhlal Chatrabhuj Shah and Others Vs Prabhudas Ramjibhai and Another

Gujarat High Court · AIR 1952 Guj 68

Saurashtra Rent Control Act, 1951 — Section 12(3), 12(4)Transfer of Property Act, 1882 — Section 114(3)

High Courts17 Jun 1952

Soni Makan Kurji Vs The Custodian of Evacuee Property and Another

Gujarat High Court · AIR 1952 Guj 20

Administration of Evacuee Property (Central) Rules, 1950 — Rule 14(4)Administration of Evacuee Property Act, 1950 — Section 12, 12(1), 12(2)

High Courts16 Jun 1952

Meruji Vakhtaji and Others Vs Kanaji Vakhtaji and Others

Gujarat High Court · (1952) 06 GUJ CK 0004

Civil Procedure Code Amendment Act, 1951 — Order 22 Rule 3, Order 41 Rule 33, Order 41 Rule 4Easements Act, 1882 — Section 15, 18, 4

High Courts30 Apr 1952Dismissed

Karnubha Verubha and Others Vs Ghansyamsinhji Daulatsinghji

Gujarat High Court · (1952) 04 GUJ CK 0001

Easements Act, 1882 — Section 7

High Courts22 Apr 1952

Rameshwar Shivshanker Vs Jayantilal Bhurabhai and Others

Gujarat High Court · (1952) 04 GUJ CK 0005

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 21

High Courts22 Apr 1952

Haji Abdulla Haji Umar Vs Daud Mahomed and Another

Gujarat High Court · (1952) 04 GUJ CK 0003

High Courts22 Apr 1952

Bai Bachubai Vs Trived Mohanlal Jatashanker

Gujarat High Court · (1952) 04 GUJ CK 0002

Arbitration Act, 1940 — Section 2, 31(1)Civil Procedure Code, 1908 (CPC) — Section 16

High Courts21 Apr 1952

Somchand Karmchand Shah Vs The State of Saurashtra

Gujarat High Court · (1952) 04 GUJ CK 0004

Bengal Revenue Sales Act, 1859 — Section 14, 29Constitution of India, 1950 — Article 295(2), 6Nawanagar State Pension Niyam (Rules) — Rule 14, 2, 4, 5, 6

High Courts29 Mar 1952

Khurshid Abdul Satar and Others Vs State of Saurashtra

Gujarat High Court · (1952) 03 GUJ CK 0001

Constitution of India, 1950 — Article 19, 7Influx from Pakistan (Control) Act, 1949 — Section 3, 3(1), 4, 5, 6Permit System Rules, 1948 — Rule 29

High Courts27 Mar 1952

Kanti Cotton Mills Ltd. Vs The State of Saurashtra and Others

Gujarat High Court · (1952) 03 GUJ CK 0002

Constitution of India, 1950 — Article 13, 13(2), 14, 226, 228Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 10, 10(1), 10(2), 12(4), 12(5)Industrial Disputes Act, 1947 — Section 10(1)(c), 15(2), 18

High Courts06 Mar 1952

Malukchand Chatrabhuj Vs Chimanlal Amarshi

Gujarat High Court · (1952) 03 GUJ CK 0003

Civil Procedure Code, 1908 (CPC) — Section 115Provincial Small Cause Courts Act, 1887 — Section 25