High Courts17 Sept 1963
Patel Chunibhai Jivabhai Vs The State of Gujarat and Another
Gujarat High Court · (1963) 4 GLR 660
Bombay District Municipal (Amendmend) Act, 1884 — Section 23Bombay Land Requisition Act, 1948 — Section 8, 8
COURT ARCHIVE
Gujarat High Court judgments, 1963
134 judgments · page 3 of 7
High Courts16 Sept 1963
Commissioner of Income Tax, Gujarat Vs Kantilal Nathuchand
Gujarat High Court · (1964) 53 ITR 420
Income Tax Act, 1922 — Section 23(5), 24(1), 24(2)
High Courts12 Sept 1963
Zaverchand Laxmichand and Co. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1965) 55 ITR 486
Income Tax Act, 1922 — Section 10
High Courts10 Sept 1963
Asoka Mills Ltd. Vs Industrial Court and Others
Gujarat High Court · (1964) GLR 300
Bombay Industrial Relations Act, 1946 — Section 106(1), 106(2), 106(3), 3(14), 3(15)Criminal Procedure Code, 1898 (CrPC) — Section 84
High Courts10 Sept 1963
Petlad Turkey Red Dye Works Co. Ltd. Vs Commissioner of Income Tax, Bombay North
Gujarat High Court · (1964) GLR 139 : (1965) 55 ITR 532
Income Tax Act, 1922 — Section 4(1)
High Courts10 Sept 1963
Saxena Capt. R.S. Vs State of Gujarat and Another
Gujarat High Court · (1963) 09 GUJ CK 0022
Civil Services (Classification, Control and Appeal) (Amendment) Rules, 1933 — Rule 558Civil Services (Classification, Control and Appeal) Rules — Rule 14, 49Constitution of India, 1950 — Article 226, 227, 311, 311(2)
High Courts10 Sept 1963Dismissed
The Manager, The Asoka Mills Ltd. Vs The Industrial Court and Others
Gujarat High Court · AIR 1964 Guj 198 : (1964) 5 GLR 300
Bombay Industrial Relations Act, 1946 — Section 106(1), 78(1)A, 79(4)
High Courts10 Sept 1963Dismissed
Habatullah Haji Fazale Hussain Vs The State
Gujarat High Court · AIR 1964 Guj 128 : (1964) CriLJ 24 : (1964) 5 GLR 273
Constitution of India, 1950 — Article 226, 5, 6, 7Foreigners Act, 1946 — Section 2, 3(2)
High Courts10 Sept 1963
Chhotu Kalu and Others (Imperial Tobacco Company of India Ltd., Employees'' Union, Ahmedabad) Vs Labour Court and Another
Gujarat High Court · (1965) 1 LLJ 150
Industrial Disputes Act, 1947 — Section 10(1), 18(2), 18(3), 19(2), 33
High Courts10 Sept 1963Dismissed
Captain R.S. Saxena Vs State of Gujarat and Another
Gujarat High Court · AIR 1964 Guj 145 : (1964) GLR 386
Civil Services (Classification, Control and Appeal) Rules — Rule 49Constitution of India, 1950 — Article 311, 311(2), 313Government of India Act, 1935 — Section 241(2)
High Courts09 Sept 1963
Chandulal Harjiwandas Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1964) 10 GLR 223 : (1964) 54 ITR 384
Income Tax Act, 1922 — Section 15
High Courts05 Sept 1963
Commissioner of Income Tax, Gujarat Vs Jayantilal Amratlal
Gujarat High Court · (1965) 55 ITR 214
Income Tax Act, 1922 — Section 16(1)
High Courts04 Sept 1963
State Vs Kanaiyalal Prabhudas
Gujarat High Court · (1964) 5 GLR 158
Bombay Motor Vehicles Taxation Rules, 1959 — Rule 26(18)Motor Vehicles Act, 1988 — Section 112, 112
High Courts03 Sept 1963
The State Vs Bhikhubhai Ranchhodji Desai and Others
Gujarat High Court · (1965) CriLJ 428
Gujarat Tenancy and Agricultural Lands Act, 1948 — Section 32GPenal Code, 1860 (IPC) — Section 109, 172, 173, 174, 175
High Courts03 Sept 1963
The State Vs Bhikubhai Ranchhodji Desai and Others
Gujarat High Court · (1964) GLR 229
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 215, 235Penal Code, 1860 (IPC) — Section 109, 34, 465, 467
High Courts03 Sept 1963Allowed
A.S. Razvi Vs Divisional Engineer, Telegraphs, Ahmedabad and Others
Gujarat High Court · AIR 1964 Guj 139 : (1964) 5 GLR 175
Constitution of India, 1950 — Article 226, 311
High Courts03 Sept 1963
Commissioner of Income Tax, Gujarat Vs Rajmitra Bhailal Amin Charitable Trust
Gujarat High Court · (1964) 54 ITR 241
Income Tax Act, 1922 — Section 4(1), 4(3)
High Courts03 Sept 1963
J.G. Mankad Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1965) 55 ITR 448
Income Tax Act, 1922 — Section 4(3), 7, 7(2)
High Courts02 Sept 1963
Narotamdas Bhikhabhai Vs State of Gujarat
Gujarat High Court · (1965) CriLJ 165
Penal Code, 1860 (IPC) — Section 409POST OFFICE ACT, 1898 — Section 55, 72
High Courts30 Aug 1963
Ambica Mills Ltd., Ahmedabad Vs Commissioner of Income Tax Gujarat, Ahmedabad
Gujarat High Court · AIR 1964 Guj 208 : (1964) 5 GLR 65 : (1964) 54 ITR 167
Contract Act, 1872 — Section 25(3)Income Tax Act, 1922 — Section 10(2), 10(2A), 66(2)Limitation Act, 1908 — Section 19