High Courts20 Dec 1963
Kantilal Keshavlal Shah Vs Prabhodhchandra Panachand and Others
Gujarat High Court · (1963) 12 GUJ CK 0003
Criminal Procedure Code, 1898 (CrPC) — Section 227, 227Penal Code, 1860 (IPC) — Section 224, 307, 307, 324
COURT ARCHIVE
Gujarat High Court judgments, 1963
122 judgments · page 1 of 7
High Courts20 Dec 1963
State of Gujarat and Others Vs Hiralal Devji and Others
Gujarat High Court · AIR 1964 Guj 261 : (1964) CriLJ 676 : (1964) 5 GLR 255
Criminal Procedure Code, 1898 (CrPC) — Section 154Evidence Act, 1872 — Section 145, 157
High Courts19 Dec 1963
Mathurdas Govinddas Vs G.N. Gadgil, Income Tax Officer, Special Investigation Office, Ahmedabad
Gujarat High Court · (1964) 5 GLR 746 : (1965) 56 ITR 621
Income Tax Act, 1961 — Section 34(1), 34(1A)
High Courts16 Dec 1963
State of Gujarat Vs Chandulal Bhikhlal
Gujarat High Court · AIR 1965 Guj 83 : (1965) CriLJ 440 : (1965) 6 GLR 485
Penal Code, 1860 (IPC) — Section 171
High Courts12 Dec 1963
The State of Gujarat Vs Martandrai Gangashankar Shastry and Another
Gujarat High Court · (1965) 6 GLR 497
Representation of the People Act, 1951 — Section 126, 126
High Courts10 Dec 1963
Prahladbhai Sataramdas Vs Ashabai Trikamji
Gujarat High Court · (1964) 5 GLR 417
Civil Procedure Code, 1908 (CPC) — Section 115Hindu Marriage Act, 1955 — Section 23, 28, 28
High Courts06 Dec 1963
Ganpatsinh Kalyansinh Thakore and Others Vs Shantilal Kalyansinh Thakore
Gujarat High Court · (1965) 6 GLR 402
Bombay Court Fees Act, 1959 — Section 8, 8Civil Procedure Code, 1908 (CPC) — Order 20 Rule 13
High Courts02 Dec 1963
Kantilal Babulal and Bros. Vs H.C. Patel, Sales Tax Officer, Surat and Others
Gujarat High Court · (1965) 16 STC 973
Bombay Sales Tax Act, 1946 — Section 12A, 12A(1), 12A(2), 12A(4), 12A(4)Bombay Sales Tax Act, 1953 — Section 21(4)Constitution of India, 1950 — Article 19(1), 226, 286(1), 32, 32(1)
High Courts22 Nov 1963
The Bharatkhand Textile Mfg. Co. Vs The State of Gujarat
Gujarat High Court · AIR 1964 Guj 219 : (1964) GLR 961 : (1964) 15 STC 885
Constitution of India, 1950 — Article 286(2)
High Courts22 Nov 1963Dismissed
Natwarlal Mohanlal Kharadi Vs State of Gujarat
Gujarat High Court · AIR 1964 Guj 239 : (1964) 5 GLR 1076
Bombay Sales Tax (Procedure) Rules, 1954 — Rule 51Bombay Sales Tax Act, 1953 — Section 16Constitution of India, 1950 — Article 20(2)
High Courts15 Nov 1963
Ambica Mills Ltd. and Others Vs The State of Gujarat and Another
Gujarat High Court · (1964) 5 GLR 446 : (1964) 15 STC 367
Bombay Sales Tax Act, 1946 — Section 2Bombay Sales Tax Act, 1953 — Section 10, 2, 2(13), 2(14), 2(14)
High Courts08 Nov 1963
The State of Bombay Vs Patel Parshottambhai Desaibhai and Another
Gujarat High Court · (1964) 5 GLR 738
Bombay Revenue Jurisdiction Act, 1876 — Section 11, 11
High Courts08 Nov 1963
State of Gujarat Vs Ramanlal Sankalchand and Co.
Gujarat High Court · AIR 1965 Guj 60 : (1965) 16 STC 329
Bombay Sales Tax Act, 1953 — Section 26(3)Constitution of India, 1950 — Article 245Sales of Goods Act, 1930 — Section 26
High Courts04 Nov 1963
Pravin Bros. Vs The State of Gujarat
Gujarat High Court · (1964) 15 STC 478
Bombay Sales Tax Act, 1959 — Section 10, 14, 15, 3, 4Central Sales Tax Act, 1956 — Section 10, 14, 15, 3, 5
High Courts01 Nov 1963
Industrial Machinery Manufacturers Pvt. Ltd. Vs The State of Gujarat
Gujarat High Court · (1964) 5 GLR 742 : (1965) 16 STC 380
Bengal Municipal Act, 1932 — Section 101Bombay Sales Tax Act, 1959 — Section 52
High Courts01 Nov 1963
Vrajlal Bhukhandas Vs The State of Gujarat
Gujarat High Court · (1964) 5 GLR 191 : (1964) 15 STC 437
Bombay Sales Tax Act, 1959 — Section 3, 5, 52, 6
High Courts31 Oct 1963
Vaiswaner Trading Co. Vs The State of Gujarat
Gujarat High Court · (1964) 15 STC 586
Bombay Sales Tax Act, 1959 — Section 27Central Sales Tax Act, 1956 — Section 14, 15, 7
High Courts31 Oct 1963
Chhaganlal Sushiram Vs Bai Parvati
Gujarat High Court · (1964) 5 GLR 405
Stamp Act, 1899 — Section 35, 5, 5, 6, 6
High Courts28 Oct 1963
Mahendra Rambhai Patel Vs Controller of Estate Duty, Gujarat State
Gujarat High Court · AIR 1965 Guj 9 : (1965) 55 ITR 1
Estate Duty Act, 1953 — Section 10, 11, 12, 13, 14
High Courts10 Oct 1963Allowed
Saraswatiban Lallubhai Parikh and Another Vs Kantilal Purshottamdas
Gujarat High Court · AIR 1964 Guj 81 : (1964) GLR 152
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3