High Courts18 Dec 1964
The State of Gujarat Vs Patel Kalidas Naranbhai
Gujarat High Court · (1966) 17 STC 245
Bombay Sales Tax Act, 1953 — Section 10A, 66(1)
COURT ARCHIVE
Gujarat High Court judgments, 1964
157 judgments · page 1 of 8
High Courts18 Dec 1964
A. Raman and Co. Vs Income Tax Officer, Group Circle-J, Ahmedabad
Gujarat High Court · (1966) 59 ITR 290
Income Tax Act, 1961 — Section 147, 148
High Courts17 Dec 1964
Mahijibhai Mohanbhai Barot Vs Patel Manibhai Gokalbhai and Others
Gujarat High Court · (1965) 6 GLR 901
Civil Procedure Code, 1908 (CPC) — Section 144, 144, 154Limitation Act, 1963 — Article 182, 184(1), 184(4), 6, 7
High Courts15 Dec 1964Allowed
Induprasad Devshanker Bhatt Vs J.P. Jani and Another
Gujarat High Court · AIR 1966 Guj 47 : (1965) GLR 433 : (1965) 58 ITR 559
Finance Act, 1956 — Section 22, 22(2), 27, 31, 33Income Tax Act, 1961 — Section 139, 142(1), 147, 147(1), 148
High Courts15 Dec 1964Dismissed
Shankerlal Lallubhai and Others Vs Bai Jiykor and Others
Gujarat High Court · AIR 1966 Guj 40 : (1965) 6 GLR 177
Transfer of Property Act, 1882 — Section 76, 83, 84
High Courts14 Dec 1964
State of Gujarat Vs Shyamlal Mohanlal Choksi and Manubhai Motilal Patel
Gujarat High Court · (1965) 6 GLR 698
Banking Companies Act, 1949 — Section 45LCriminal Procedure Code, 1898 (CrPC) — Section 94, 94(1), 94(1)Evidence Act, 1872 — Section 139
High Courts11 Dec 1964
Nathalal Dhanjibhai Vs K.P. Majumdar, Income Tax Officer, Ward B Petlad
Gujarat High Court · (1966) 59 ITR 615
Income Tax Act, 1922 — Section 34(1)
High Courts10 Dec 1964Dismissed
Pirbhai Janubhai Shaikh and Others Vs B.R. Manepatil and Another
Gujarat High Court · AIR 1966 Guj 175 : (1965) GLR 554
Bombay Stamp Act, 1958 — Section 27, 31, 32, 33, 34Constitution of India, 1950 — Article 226Stamp Act, 1899 — Section 31, 40, 57
High Courts09 Dec 1964
Ramanlal Ashabhai Patel Vs Dabhi Ajitkumar Fulsinghiji and Others
Gujarat High Court · (1965) 6 GLR 423
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 22Representation of the People Act, 1951 — Section 123(3), 123(3)
High Courts07 Dec 1964
Jaswantrai Malukchand Vs Anandilal Babalal
Gujarat High Court · (1965) 6 GLR 325
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 12Civil Procedure Code, 1908 (CPC) — Section 115
High Courts07 Dec 1964
Maganlal Haribhakti Vs Giriraj A. Parikh and Another
Gujarat High Court · (1965) 6 GLR 175
Bombay Municipal Boroughs Act, 1925 — Section 135, 193, 193
High Courts04 Dec 1964
Sampatraj Chhogalalji and Others Vs V.S. Patel, Sales Tax Officer, and Others
Gujarat High Court · (1965) 6 GLR 622 : (1966) 17 STC 29
Bombay Sales Tax Act, 1959 — Section 38, 38(4), 39
High Courts04 Dec 1964
Jayantilal Trambaklal Patel Vs B.M. Gandhi, Sales Tax Officer
Gujarat High Court · (1965) 6 GLR 337 : (1965) 16 STC 1039
Bombay Land Revenue Code, 1879 — Section 150, 187Bombay Sales Tax Act, 1953 — Section 38, 38(1), 38(2), 38(3), 38(4)Constitution of India, 1950 — Article 226
High Courts30 Nov 1964
Sayaji Mills Ltd. Vs The State of Gujarat
Gujarat High Court · (1966) 18 STC 287
Bombay Sales Tax Act, 1959 — Section 11, 11(2), 31, 33, 35
High Courts30 Nov 1964Dismissed
Subodhchandra Himatlal and Others Vs I.G. Thakore and Others
Gujarat High Court · AIR 1966 Guj 71
Bombay Industrial Relations Act, 1946 — Section 73A, 78, 79, 83A, 84Central Provinces and Berar Industrial Disputes Settlement Act, 1947 — Section 27A, 32, 33, 38A, 95(2)Constitution of India, 1950 — Article 14
High Courts30 Nov 1964
Subodhchandra Himatlal Vs Thakore (I.G.) (President, Industrial Court)
Gujarat High Court · (1965) 6 GLR 358 : (1965) 1 LLJ 593
Bombay Industrial Relations Act, 1946 — Section 79, 84, 95Constitution of India, 1950 — Article 14
High Courts27 Nov 1964
M. Dadubhai and Co. Vs C.C. Trivedi
Gujarat High Court · AIR 1966 Guj 84 : (1966) 17 STC 59
Bombay Sales Tax Act, 1953 — Section 14, 21, 21(1), 21(2), 21(2A)Constitution of India, 1950 — Article 226
High Courts27 Nov 1964
Ramgopal and Sons Vs Sales Tax Officer, Surat and Another
Gujarat High Court · (1965) 16 STC 1005
Bombay Sales Tax Act, 1946 — Section 12A, 12A(1), 12A(2), 12A(4), 21(4)Constitution of India, 1950 — Article 19(1), 226, 286(1)
High Courts26 Nov 1964
Kalubhai Kesrisingh Mahida Vs The State of Gujarat and Others
Gujarat High Court · (1965) 6 GLR 451
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 9(1), 9(1), 9(2)
High Courts25 Nov 1964
Bai Kamla Vs B.R. Mane Patil, Competent Authority and Collector, Ahmedabad and Another
Gujarat High Court · AIR 1966 Guj 37 : (1965) GLR 221
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1898 (CrPC) — Section 421, 422, 423Gujarat High Court (Appellate Side) Rules 1960 — Rule 6