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)
COURT ARCHIVE
Gujarat High Court judgments, 1955
38 judgments · page 1 of 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)
High Courts18 Oct 1955
Patel and Co. Vs Commlasioner of income Tax
Gujarat High Court · (1955) 10 GUJ CK 0005
Income Tax Act, 1922 — Section 60Income Tax Act, 1961 — Section 23A, 25, 26, 37, 48
High Courts14 Oct 1955
Polubha Vajubha and Another Vs Tapu Ruda
Gujarat High Court · (1955) 10 GUJ CK 0007
Bombay General Clauses Act, 1904 — Section 15Bombay Prevention of Gambling Amending Act, 1936 — Section 6Criminal Procedure Code, 1898 (CrPC) — Section 145, 145(1), 147, 37, 39
High Courts13 Oct 1955
Mahipatram Dolatram Vs Bal Anjwali Sabur
Gujarat High Court · AIR 1955 Guj 87
Bombay Rents, Hotel and Lodging House Rates Control Act, 1944 — Section 24Saurashtra Rent Control Act, 1951 — Section 20, 33
High Courts12 Oct 1955Dismissed
Dave Kantilal Kalyanji Vs Bai Incumati Kalyani
Gujarat High Court · AIR 1955 Guj 115
Saurashtra Hindu Divorce Act, 1952 — Section 3
High Courts06 Oct 1955Allowed
State Vs Bal Bibi Rehman
Gujarat High Court · (1955) 10 GUJ CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 190(1), 537Saurashtra Prevention of Prostitution Act, 1952 — Section 10(1), 155, 18, 3, 4
High Courts17 Sept 1955
Shah Hiralal Jadavjl and Another Vs Sluh Fulchand Jadavjl and Others
Gujarat High Court · AIR 1955 Guj 89
Limitation Act, 1963 — Section 6
High Courts03 Sept 1955Allowed
Soni Lalji Jetha Vs Sonl Kalidag Derchand and Others
Gujarat High Court · (1955) 09 GUJ CK 0002
Limitation Act, 1963 — Article 134 , 144, 11
High Courts13 Aug 1955Dismissed
Naran Karsan Vs Bai Shanta and Another
Gujarat High Court · (1955) 08 GUJ CK 0003
Criminal Procedure Code, 1898 (CrPC) — Section 102, 11, 150, 233, 255Penal Code, 1860 (IPC) — Section 406, 423
High Courts12 Aug 1955Dismissed
State of Saurashtra Vs Thakkar Vallabhdas Tulsidas
Gujarat High Court · (1955) 08 GUJ CK 0001
Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1
High Courts04 Aug 1955Dismissed
Mathuradas Maganlal Vs Son Go palji Damji
Gujarat High Court · (1955) 08 GUJ CK 0002
Provincial Insolvency Act, 1920 — Section 12, 15, 17, 2(1), 28(2)
High Courts25 Jul 1955
Kanbl Nagji Kala and Others Vs The State
Gujarat High Court · (1955) 07 GUJ CK 0007
Penal Code, 1860 (IPC) — Section 104, 307, 31, 323, 324
High Courts23 Jul 1955Dismissed
Chhaganlal Nanji Premji and Others Vs Assistant Custodian of Evacuee Property Halar
Gujarat High Court · (1955) 07 GUJ CK 0006
Administration of Evacuee Property Act, 1950 — Section 2, 27, 7Constitution of India, 1950 — Article 226