High Courts20 Dec 1962
Kantilal Keshewlal Shah Vs Prabodhchandra Panachand of Ahmedabad and Others
Gujarat High Court · (1964) CriLJ 87 : (1964) GLR 606
Penal Code, 1860 (IPC) — Section 302, 307, 323, 324
COURT ARCHIVE
Gujarat High Court judgments, 1962
148 judgments · page 1 of 8
High Courts20 Dec 1962
Krishnarao Balwantrao Udar Vs Patesingh Gemalsing Rana and Others
Gujarat High Court · (1964) 5 GLR 536
Bombay District Municipal Act, 1901 — Section 22Bombay Municipal Boroughs Act, 1925 — Section 15, 15, 15(1), 15(3)
High Courts14 Dec 1962
Jitendra Amulakhrai Vs State of Gujarat and Another
Gujarat High Court · (1964) 5 GLR 512
Bombay Shops and Establishments Act, 1948 — Section 18, 18(1), 18(2), 2(6), 2(7)
High Courts14 Dec 1962
Kailash Engineering Co. Vs The State of Gujarat
Gujarat High Court · (1963) GLR 726 : (1964) 15 STC 574
Bombay Sales Tax Act, 1953 — Section 27, 27(1)Bombay Sales Tax Act, 1959 — Section 2, 2(8), 27, 6, 61
High Courts14 Dec 1962
State Vs Bavabhai Nagjibhai and Others
Gujarat High Court · AIR 1963 Guj 162 : (1963) CriLJ 17 : (1963) 4 GLR 602
Criminal Procedure Code, 1898 (CrPC) — Section 207A, 207A(6), 207A(7), 209, 342
High Courts14 Dec 1962
Jitendra Amulakhrai Vs The State of Gujarat and Another
Gujarat High Court · (1964) 5 GLR 512
Bombay Shops and Establishments Act, 1948 — Section 18(2), 52(b), 52(f), 63(1)
High Courts13 Dec 1962
Mafatlal Kantilal and Co. Oil Mills Vs The State of Gujarat
Gujarat High Court · (1963) 4 GLR 313
Bombay Sales Tax Act, 1953 — Section 34(1), 34(1), 49, 49Bombay Sales Tax Rules, 1946 — Rule 5A(1)(viii)
High Courts12 Dec 1962Dismissed
Patel Narharilal Kuberdas and Others Vs Partners of the Firm of Pari Bhogilal Amratlal: (i) Manilal Bhogilal and Another
Gujarat High Court · AIR 1963 Guj 253 : (1963) GLR 939
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 11, Order 34 Rule 2, Order 34 Rule 4, 34
High Courts07 Dec 1962
Commissioner of Expenditure Tax, Gujarat Vs Manorama Sarabhai
Gujarat High Court · AIR 1963 Guj 166 : (1963) 4 GLR 193
Expenditure Tax Act, 1957 — Section 5(a)
High Courts07 Dec 1962
Gautam Sarabhai and Others Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1963) 4 GLR 691 : (1964) 52 ITR 921
Income Tax Act, 1922 — Section 2(6A)
High Courts07 Dec 1962
Commissioner of Expenditure Tax, Gujarat Vs Smt. Manorama Sarabhai
Gujarat High Court · AIR 1963 Guj 166 : (1963) 4 GLR 193
Expenditure Tax Act, 1957 — Section 5
High Courts07 Dec 1962
COMMISSIONER OF EXPENDITURE-TAX, GUJARAT Vs MRS. MANORAMA SARABHAI.
Gujarat High Court · (1966) 59 ITR 262
Expenditure Tax Act, 1957 — Section 25(1)Expenditure Tax Act, 1987 — Section 25(1), 5(a)
High Courts05 Dec 1962
Commissioner of Sales Tax, Gujarat Vs Sumatilal Popatlal and Co.
Gujarat High Court · (1963) 4 GLR 265 : (1964) 15 STC 498
Bombay Sales Tax Act, 1959 — Section 2(7), 27, 3, 34(1), 4
High Courts05 Dec 1962Dismissed
Shah Tribhuvandas Lallubhai Vs Shah Chhitalal Chunilal
Gujarat High Court · AIR 1963 Guj 256 : (1963) GLR 1096
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, 2Contract Act, 1872 — Section 74
High Courts04 Dec 1962Allowed
Nathubhai Gulabdas Vs Bhakhibhai Muljibhai
Gujarat High Court · AIR 1963 Guj 305
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12(1), 12(3)Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(2), 115Constitution of India, 1950 — Article 219
High Courts04 Dec 1962
Natwarlal and Co. Vs Commissioner of Income Tax, Bombay
Gujarat High Court · (1962) 12 GUJ CK 0001
Income Tax Act, 1922 — Section 33(4)
High Courts03 Dec 1962Dismissed
State of Gujarat Vs Mangaldas Amulakharai and Others
Gujarat High Court · AIR 1963 Guj 296 : (1963) CriLJ 519(1) : (1963) 4 GLR 505
Bombay Provincial Municipal Corporations Act, 1949 — Section 223, 392(1)
High Courts30 Nov 1962
Collector of Sales Tax, Bombay State, Bombay Vs Abdul Rehman Alladin
Gujarat High Court · (1963) 4 GLR 615 : (1963) 14 STC 803
Bombay Sales Tax Act, 1953 — Section 34(1), 5, 5(1)(b)(ii)Constitution of India, 1950 — Article 286, 286(1)
High Courts30 Nov 1962
The Collector of Sales-tax, Bombay Vs Abdul Rehman Alladin
Gujarat High Court · AIR 1964 Guj 27
Bombay Sales Tax Act, 1953 — Section 5(1)
High Courts26 Nov 1962
Dhrangadhra Trading Co. Private Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1963) 4 GLR 785
Income Tax Act, 1922 — Section 14(2)(c), 60A