COURT ARCHIVE

Gujarat High Court judgments

36,597 judgments · page 1,828 of 1,830

High Courts06 Aug 1951Dismissed

State Vs Kanbi Chhagan Prag

Gujarat High Court · AIR 1954 Guj 34

High Courts06 Aug 1951

Vyas Jesukhlal Vs Prabhaben Amratlal

Gujarat High Court · AIR 1951 Guj 104 : (1953) CriLJ 1124

Criminal Procedure Code, 1898 (CrPC) — Section 12, 488, 488, 488(8)

High Courts31 Jul 1951

Maghaji Nathaji and Another Vs State

Gujarat High Court · AIR 1951 Guj 85 : (1953) CriLJ 909

Penal Code, 1860 (IPC) — Section 304, 307, 390, 394, 397

High Courts30 Jul 1951

Gova Ladha Vs Devraj Thakarshi and Others

Gujarat High Court · AIR 1951 Guj 87 : (1953) CriLJ 823

Penal Code, 1860 (IPC) — Section 499

High Courts27 Apr 1951

Kadiani Bai Nandu Valji Vs State

Gujarat High Court · (1951) 04 GUJ CK 0004

Bombay Prohibition Act, 1949 — Section 66BDefence of India Rules, 1962 — Rule 81Government of India Act, 1915 — Section 30

High Courts27 Apr 1951

Sheth Ababhai Salemamad Javeri, Muslim Barding House Vs Narotam Vrajlal

Gujarat High Court · AIR 1951 Guj 76

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(10)Nawanagar State Rent Control Act, 2003 — Section 3, 4, 4(4)

High Courts25 Apr 1951

Khimji Mulji Vs Popatlal Bhanji and Others

Gujarat High Court · (1951) 04 GUJ CK 0008

High Courts25 Apr 1951

Ratilal Bhagwanji Vs State

Gujarat High Court · (1953) CriLJ 926

Penal Code, 1860 (IPC) — Section 161

High Courts21 Apr 1951

Western India Prospecting Syndicate Ltd. Vs The Bombay Steam Navigation Co. Ltd.

Gujarat High Court · (1951) 04 GUJ CK 0002

Carriage of Goods by Sea Act, 1925 — Article 3, 7, 3Contract Act, 1872 — Section 28

High Courts17 Apr 1951

State Vs Bhanka Gila and Another

Gujarat High Court · AIR 1951 Guj 67

Bombay General Clauses Act, 1904 — Section 7Criminal Procedure Code, 1898 (CrPC) — Section 403General Clauses Act, 1897 — Section 6

High Courts16 Apr 1951

State Vs Hebatkhanji Meghrajji

Gujarat High Court · AIR 1951 Guj 66

Penal Code, 1860 (IPC) — Section 307, 380, 394, 457

High Courts05 Apr 1951

Khoja Masumali Kanji of Talaja Vs Custodian of Evacuee Property and Others

Gujarat High Court · (1951) 04 GUJ CK 0007

Administration of Evacuee Property Act, 1950 — Section 3, 4Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 226, 31

High Courts31 Mar 1951

Sundarji Ratanshi Vs Gangubai Jeshinghbhai and Another

Gujarat High Court · (1951) 03 GUJ CK 0004

Transfer of Property Act, 1882 — Section 103, 105, 106

High Courts29 Mar 1951

Samsudin Jhaver Khoja Vs Assistant Custodian, Evacuee Property

Gujarat High Court · AIR 1951 Guj 73

Administration of Evacuee Property (Central) Rules, 1950 — Rule 6Administration of Evacuee Property Act, 1950 — Section 12, 12(1), 12(2), 12(3), 7Constitution of India, 1950 — Article 14, 19, 31, 31(5)

High Courts28 Mar 1951

Surejdevi Dullabhai Sanghavi Vs Prabhashankar Harchand Parekh

Gujarat High Court · AIR 1951 Guj 62

Guardians and Wards Act, 1890 — Section 47, 50

High Courts16 Mar 1951

Memon Abdul Ajij Jiva Vs State

Gujarat High Court · AIR 1951 Guj 69 : (1953) CriLJ 665

Government of India Act, 1935 — Section 311, 32, 42, 5, 6

High Courts28 Feb 1951

Lava Bhura Vs State

Gujarat High Court · AIR 1951 Guj 111 : (1953) CriLJ 1140

Penal Code, 1860 (IPC) — Section 302, 392

High Courts28 Feb 1951

Velji Kochrabhai Vs Bhupatrai Monekchand and Others

Gujarat High Court · (1951) 02 GUJ CK 0006

Easements Act, 1882 — Section 15, 16, 8Limitation Act, 1963 — Section 26

High Courts28 Feb 1951

Bhoj Ravat and Others Vs State

Gujarat High Court · (1951) 02 GUJ CK 0005

Constitution of India, 1950 — Article 13, 14, 372Criminal Procedure Code, 1898 (CrPC) — Section 260(1), 72Government of India Act, 1935 — Section 4

High Courts28 Feb 1951

State Vs Jayantilal Laxmishanker

Gujarat High Court · (1951) 02 GUJ CK 0002

Arms Act, 1959 — Section 14, 15, 19Criminal Procedure Code, 1898 (CrPC) — Section 417