High Courts11 Feb 1952
Tarachand Laxmichand Vs Hussen Kalu and Others
Gujarat High Court · AIR 1952 Guj 13
Junagadh State Municipality Act — Section 38
COURT ARCHIVE
Gujarat High Court judgments
36,597 judgments · page 1,827 of 1,830
High Courts08 Feb 1952
Bharwad Chania Meru Vs State of Saurashtra and Another
Gujarat High Court · AIR 1953 Guj 3 : AIR 1952 Guj 3 : (1953) CriLJ 86
Penal Code, 1860 (IPC) — Section 393
High Courts01 Feb 1952
Harilal Vanmalidas Vs Uka Ata
Gujarat High Court · AIR 1952 Guj 1
Civil Procedure Code, 1908 (CPC) — Section 60, 7, 9(3)
High Courts31 Jan 1952
State Vs Talshi Sadul
Gujarat High Court · AIR 1952 Guj 14 : (1953) CriLJ 105
Evidence Act, 1872 — Section 106, 85, 92
High Courts21 Jan 1952
State Vs Bai Narmada Shivshanker
Gujarat High Court · (1953) CriLJ 881
Penal Code, 1860 (IPC) — Section 109, 426, 447
High Courts19 Jan 1952
Gohel Umedsing Narubha and Others Vs State
Gujarat High Court · AIR 1953 Guj 51 : (1953) CriLJ 503
Constitution of India, 1950 — Article 21, 22
High Courts08 Jan 1952
Shantilal Ratanshi and Others Vs Bai Champa Narsidas
Gujarat High Court · (1952) 01 GUJ CK 0002
Constitution of India, 1950 — Article 120
High Courts31 Dec 1951
State Vs Lohana Puranmal
Gujarat High Court · AIR 1951 Guj 6 : (1953) CriLJ 91
High Courts31 Dec 1951
Vanthali Cloth Association Vs Mathuradas Dayalal
Gujarat High Court · (1951) 12 GUJ CK 0004
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 46, Order 21 Rule 58, Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2
High Courts31 Dec 1951
Bai Harkore Harichand Vs Devisinhji Bhojrajji
Gujarat High Court · AIR 1951 Guj 5
Arbitration Act, 1940 — Section 15, 16, 17Civil Procedure Code, 1908 (CPC) — Order 46 Rule 1Succession Act, 1925 — Section 214
High Courts13 Dec 1951
Haji Ayub Vs Devji Bhanji
Gujarat High Court · (1951) 12 GUJ CK 0005
Contract Act, 1872 — Section 2, 73Specific Relief Act, 1963 — Section 19
High Courts13 Dec 1951
Fardunji Navroji Dastur Vs Custodian, Evacuee Property and Another
Gujarat High Court · AIR 1951 Guj 7
Administration of Evacuee Property (Central) Rules, 1950 — Rule 14Administration of Evacuee Property Act, 1950 — Section 12, 12(1), 12(2), 12(3), 40
High Courts11 Dec 1951
Dhanji Vallabhdas Vs State
Gujarat High Court · (1953) CriLJ 94
Motor Vehicles Act, 1988 — Section 112Penal Code, 1860 (IPC) — Section 304A, 338
High Courts06 Dec 1951
Dabhi Harisinh Laxmanji Vs State
Gujarat High Court · AIR 1951 Guj 63 : (1953) CriLJ 586
Constitution of India, 1950 — Article 22
High Courts28 Nov 1951
Ravji Kala Vs Harishanker and Others
Gujarat High Court · (1951) 11 GUJ CK 0001
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts27 Oct 1951
Vora Harbhai Tuljashanker Vs Gokuldas Purshottam and Others
Gujarat High Court · (1951) 10 GUJ CK 0001
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, 115Gujarat Stamp Act, 1958 — Section 32 , 35
High Courts28 Sept 1951
Kamla Prabhudas Vs Satischandra Jayantilal and Others
Gujarat High Court · AIR 1951 Guj 83
Civil Procedure Code, 1908 (CPC) — Order 25 Rule 1(3)
High Courts26 Sept 1951
Vrajlal Amratlal Vs Jyotindrasinhji Bharatsinhji and Others
Gujarat High Court · (1951) 09 GUJ CK 0001
Gharkhed Ordinance, 1949 — Section 30, 35, 36, 37, 37(1)Limitation Act, 1963 — Section 20, 32Saurashtra Mamlatdars Courts Ordinance, 1948 — Section 80, 80(2)
High Courts22 Aug 1951
Ahirani Vali Lakha Vs Govind Pola
Gujarat High Court · (1953) CriLJ 83
Criminal Procedure Code, 1898 (CrPC) — Section 488, 488(1)
High Courts10 Aug 1951
Dalichand Gulabchand Vs Premchand Dungarshi and Others
Gujarat High Court · (1951) 08 GUJ CK 0002