High Courts28 Aug 1963Allowed
The State of Gujarat Vs Asandas Kimmatrai Kevalramanni
Gujarat High Court · AIR 1964 Guj 191 : (1964) CriLJ 290 : (1964) 5 GLR 78
Prevention of Food Adulteration Act, 1954 — Section 7
COURT ARCHIVE
Gujarat High Court judgments, 1963
134 judgments · page 4 of 7
High Courts28 Aug 1963
Rajkot Seeds, Oil and Bullion Merchants Association Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1964) GLR 1 : (1965) 56 ITR 685
Income Tax Act, 1922 — Section 9(1)
High Courts27 Aug 1963
Manilal Ramchand Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1964) GLR 583 : (1964) 53 ITR 377
Income Tax Act, 1922 — Section 22(2), 22(4), 27, 34, 64(3)
High Courts26 Aug 1963
Chandulal Jethalal Jayaswal and Others Vs State of Gujarat and Another
Gujarat High Court · AIR 1964 Guj 59 : (1963) GLR 1033
Bombay Prohibition Act, 1949 — Section 2, 59C, 59DGujarat Denatured Spirituous Preparations Rules, 1962 — Rule 22, 37
High Courts25 Aug 1963
Commissioner of Income Tax Vs Rohit Mills Ltd.
Gujarat High Court · (1964) 5 GLR 837 : (1965) 58 ITR 854
Income Tax Act, 1961 — Section 18A
High Courts22 Aug 1963
State of Gujarat Vs V.L. Vakharia
Gujarat High Court · AIR 1964 Guj 125 : (1964) CriLJ 666 : (1966) 12 FLR 343 : (1964) 10 GLR 29
Bombay Factories Rules, 1950 — Rule 72Factories Act, 1948 — Section 106
High Courts22 Aug 1963
Girdharlal Ghelabhai Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1964) 5 GLR 31 : (1964) 53 ITR 23
Income Tax Act, 1922 — Section 17(1)
High Courts08 Aug 1963
Vikram Mills Company, Ltd. Vs Industrial Court (N.A. Vyas) and Another
Gujarat High Court · (1965) 1 LLJ 49
Industrial Disputes Act, 1947 — Section 10, 33
High Courts06 Aug 1963Dismissed
State of Gujarat Vs Shantaben
Gujarat High Court · AIR 1964 Guj 136 : (1964) CriLJ 32 : (1964) 5 GLR 578
Criminal Procedure Code, 1898 (CrPC) — Section 510, 510(2)Evidence Act, 1872 — Section 45Prevention of Food Adulteration Act, 1954 — Section 13
High Courts01 Aug 1963Allowed
Prafullavadan Dinkerray Saiyed Vs Chokshi Bhuderbhai Mathurbhai
Gujarat High Court · AIR 1964 Guj 100
Civil Procedure Code, 1908 (CPC) — Section 48(1)
High Courts31 Jul 1963
Patel Raojibhai Kalidas Vs State of Gujarat Sachivalaya, Ahmedabad
Gujarat High Court · AIR 1964 Guj 51
Bombay District Municipal Act, 1901 — Section 23(7)Constitution of India, 1950 — Article 226
High Courts31 Jul 1963
Shah Jashwantlal Manilal Vs Bai Kamala and Others
Gujarat High Court · AIR 1965 Guj 69 : (1963) GLR 1017
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 23
High Courts31 Jul 1963
Jashwantlal Manilal Shah Vs Bai Kamala Deceased By Her Heirs
Gujarat High Court · (1963) 4 GLR 1017
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10, Order 21 Rule 10, Order 21 Rule 11, Order 21 Rule 22, Order 21 Rule 23
High Courts25 Jul 1963Dismissed
Shah Yeshwant Maganlal Vs Trustees of Trust Shah Maganlal Khushaldas and Others
Gujarat High Court · AIR 1964 Guj 126
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 66, Order 21 Rule 66(2), Order 21 Rule 73, Order 21 Rule 90
High Courts25 Jul 1963
Kantilal Mathurdas Parikh and Others Vs The Village Panchayat of Shivrajpur and Others
Gujarat High Court · (1963) 4 GLR 929
Bombay Village Panchayats Act, 1959 — Section 12(1), 13(1), 13(3), 7(2)Bombay Village Panchayats Election Rules, 1959 — Rule 7(2)
High Courts23 Jul 1963
Jamnadas Jethanand Vs Shri Ram Aiyar
Gujarat High Court · AIR 1964 Guj 102 : (1963) GLR 897
Bombay Police Act, 1951 — Section 33Constitution of India, 1950 — Article 226
High Courts12 Jul 1963
Colaba Land and Mill Co. Ltd. Vs Vasant Investment Corporation Ltd. and Others
Gujarat High Court · AIR 1964 Guj 107 : (1963) GLR 911
Companies (Court) Rules, 1959 — Rule 10Companies Act, 1956 — Section 397, 398, 543
High Courts11 Jul 1963
Ishwarlal Kasanji Naik Vs State of Gujarat
Gujarat High Court · (1963) GLR 945
Bombay Civil Services Rules, 1959 — Rule 161Constitution of India, 1950 — Article 13, 14, 16, 16(1), 309Junagadh State Rules — Rule 241
High Courts10 Jul 1963
Hasmukhbhai Manmohandas Patel Vs Punamchand Kalidas and Others
Gujarat High Court · (1964) 5 GLR 13
Ahmedabad City Courts Act, 1961 — Section 20(1), 20(7)Bombay Civil Courts Act, 1869 — Section 21Civil Procedure Code, 1908 (CPC) — Section 38, 39
High Courts03 May 1963
Kanku Vs Khristi Shanabhai Fulabhai
Gujarat High Court · (1968) 9 GLR 511
Christian Marriage Act, 1872 — Section 4, 5Divorce Act, 1869 — Section 18, 19, 19, 20, 20, 20