High Courts23 Jun 1961
Juvansinhji Balusinhji and Others Vs Bhalbhadrasinhji Indrasinhji and Others
Gujarat High Court · (1962) 3 GLR 715
Companies Act, 1956 — Section 100, 101, 102, 103, 104
COURT ARCHIVE
Gujarat High Court judgments, 1961
149 judgments · page 5 of 8
High Courts23 Jun 1961
Juvan Sinhji Balusinhji and Others Vs Balbhadrasinhji Indrasinhji and Others
Gujarat High Court · AIR 1963 Guj 209 : (1962) 3 GLR 715
Companies Act, 1956 — Section 87, 87(1), 88, 89, 89(1)
High Courts23 Jun 1961
Juvansinhji Balusinhji and Others Vs Balbhadrasinhji Indrasinhji and Others
Gujarat High Court · (1962) 32 CompCas 1162 : (1962) GLR 715
Companies Act, 1956 — Section 397, 398, 85, 85(1), 85(2)
High Courts20 Jun 1961Dismissed
Harij Gram Panchayat Vs Thakkar Lakhiram Ramji and Others
Gujarat High Court · AIR 1962 Guj 14 : (1961) GLR 660
Limitation Act, 1908 — Article 120, 37, 60, 62
High Courts14 Jun 1961
Magan Raising Vs The State of Gujarat
Gujarat High Court · (1962) 3 GLR 700
Criminal Procedure Code, 1898 (CrPC) — Section 137, 173, 207, 207A
High Courts28 Apr 1961
Keshavlal Lallubhai Patel Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · AIR 1962 Guj 6 : (1961) GLR 437 : (1962) 44 ITR 266
Income Tax Act, 1922 — Section 16(3)Transfer of Property Act, 1882 — Section 5
High Courts28 Apr 1961Dismissed
Dalal and Co. Vs The Union of India and Others
Gujarat High Court · AIR 1962 Guj 15 : (1962) GLR 75
Constitution of India, 1950 — Article 226Railways Act, 1890 — Section 47
High Courts27 Apr 1961
State Vs Kanbi Uma Mahadeva and Others
Gujarat High Court · (1961) 2 GLR 531
Bombay Prevention of Ex-communication Act, 1949 — Section 2(a), 2(b), 3, 3, 4Civil Procedure Code, 1908 (CPC) — Section 9, 9
High Courts24 Apr 1961
Rampyare Ramharakh Vs State of Gujarat
Gujarat High Court · AIR 1961 Guj 193 : (1961) CriLJ 763 : (1961) 2 GLR 476
Criminal Procedure Code, 1898 (CrPC) — Section 173, 207A(6), 287
High Courts24 Apr 1961
State Vs Dhiria Bhavji
Gujarat High Court · (1962) 3 GLR 503
Penal Code, 1860 (IPC) — Section 302, 302
High Courts19 Apr 1961
Kuberbhai Shivdas and Another Vs Mahant Purshottamdas Kalyandas and Others
Gujarat High Court · (1961) 2 GLR 564
Civil Procedure Code, 1908 (CPC) — Section 9, 9
High Courts17 Apr 1961
Ashokbhai Chimanbhai Vs Commissioner of Income Tax
Gujarat High Court · (1968) 9 GLR 78 : (1962) 44 ITR 41
Income Tax Act, 1961 — Section 184
High Courts17 Apr 1961
Baroda City Ice Co. Vs Commissioner of Income Tax
Gujarat High Court · (1962) 44 ITR 56
Income Tax Act, 1922 — Section 26A
High Courts17 Apr 1961
Liladhar Hansraj Vs Shah Vallamji Khetshi of Jamnagar
Gujarat High Court · AIR 1962 Guj 63 : (1961) 2 GLR 648
Supreme Court Rules, 1950 — Order 13 Rule 7, Order 14 Rule 2
High Courts13 Apr 1961
Jayantilal Amratlal Private Ltd. Vs Commissioner of Income Tax, Bombay North
Gujarat High Court · (1961) 43 ITR 331
Income Tax Act, 1922 — Section 23A
High Courts12 Apr 1961
State Vs Karim Mamad
Gujarat High Court · (1961) 2 GLR 643
Bombay Police Act, 1951 — Section 145(2)(b)(c), 145(2)(b)(c), 16, 64(a)
High Courts11 Apr 1961Allowed
Ramchand Nihalchand Advani Vs Anandlal Bapalal Kothari and Another
Gujarat High Court · AIR 1962 Guj 21 : (1961) 2 GLR 635 : (1961) 2 GLR 165
Bombay High Court (Appellate Side) Rules, 1960 — Rule 1Bombay High Court (Original Side) Rules, 1980 — Rule 623Bombay Municipal Boroughs Act, 1925 — Section 26, 41
High Courts11 Apr 1961
Commissioner of Income Tax, Bombay North Vs Viramgam Mills Co. Ltd.
Gujarat High Court · (1961) GLR 588 : (1961) 43 ITR 270
Income Tax Act, 1922 — Section 23, 23A, 23A(1)
High Courts08 Apr 1961Dismissed
Prabat Laxman and Another Vs State of Gujarat
Gujarat High Court · AIR 1962 Guj 51 : (1962) 3 GLR 96
Criminal Procedure Code, 1898 (CrPC) — Section 423(1), 439(4)
High Courts06 Apr 1961Dismissed
Rinarbai Rambhad and Others Vs State of Bombay (Now the State of Gujarat) and Others
Gujarat High Court · AIR 1962 Guj 18 : (1961) 2 GLR 594
Bombay Land Tenures Abolition (Recovery of Records) Act, 1953 — Section 2, 3, 4Constitution of India, 1950 — Article 19(1), 31, 31(2)