High Courts23 Oct 1964
State of Gujarat Vs Ambalal Vithaldas
Gujarat High Court · (1964) 5 GLR 1079
Defence of India Rules, 1962 — Rule 155, 155(b)
COURT ARCHIVE
Gujarat High Court judgments, 1964
157 judgments · page 3 of 8
High Courts23 Oct 1964
Chimanlal B. Joshi Vs Nagrashna (M.N.), Second Labour Court, Ahmedabad and Others
Gujarat High Court · (1965) 1 LLJ 318
Industrial Disputes Act, 1947 — Section 33C, 33C(2)
High Courts23 Oct 1964Allowed
Natwarlal Vithaldas Patel Vs The Municipality of Wadnagar and Another
Gujarat High Court · AIR 1966 Guj 15 : (1965) GLR 189
Bombay District Municipal Act, 1901 — Section 165(1), 18, 2, 22, 22(2)Bombay Municipal Boroughs Act, 1925 — Section 58Constitution of India, 1950 — Article 227
High Courts22 Oct 1964
Commissioner of Income Tax, Gujarat Vs Bai Vina
Gujarat High Court · (1965) 6 GLR 583 : (1965) 58 ITR 100
Income Tax Act, 1922 — Section 10(2), 10(I), 2(6A)
High Courts21 Oct 1964
Patel Pratapsinh Hirabhai Vs The Panchmahals District Panchayat and Others
Gujarat High Court · (1965) 6 GLR 329
Constitution of India, 1950 — Article 226Gujarat Panchayats Act, 1961 — Section 131(3)(a) , 131(3)(ii), 131(3)(ii)
High Courts21 Oct 1964
F.Y. Khambhaty Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1966) 61 ITR 30
Income Tax Act, 1922 — Section 33, 33(4)
High Courts21 Oct 1964Dismissed
Swastik Oil Mills and Another Vs State of Gujarat, Ahmedabad and Another
Gujarat High Court · AIR 1966 Guj 31
Bombay District Municipal Act, 1901 — Section 4, 4(1), 4(2), 6, 7
High Courts17 Oct 1964
Ahmedabad Sarangpur Mills Company Ltd. Vs Industrial Court, Ahmedabad and Another
Gujarat High Court · (1965) 1 LLJ 155
Industrial Disputes Act, 1947 — Section 15, 33, 33(1)
High Courts17 Oct 1964
The Ahmedabad Sarangpur Mills Co. Ltd. Vs I.G. Thakore and Another
Gujarat High Court · (1965) 6 GLR 259
Bombay Industrial Relations Act, 1946 — Section 79, 79
High Courts16 Oct 1964Dismissed
Prabhudas Ramji Vs Commissioner of Income Tax, Gujarat, Ahmedabad
Gujarat High Court · AIR 1966 Guj 75
Income Tax Act, 1922 — Section 10, 12(1B), 2(6A), 31(3), 33B
High Courts16 Oct 1964
PRABHUDAS RAMJI Vs COMMISSIONER OF Income Tax.
Gujarat High Court · (1966) 62 ITR 621
Income Tax Act, 1961 — Section 12(1B), 12(1B), 2(6A)(e), 2(6A)(e), 31(3)
High Courts14 Oct 1964
Vahiwatdars of Ambaji Temple Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1965) 58 ITR 675
Income Tax Act, 1922 — Section 3
High Courts08 Oct 1964
DHRANGADHRA TRADING CO. PRIVATE LTD. Vs COMMISSIONER OF Income Tax, BOMBAY CITY II.
Gujarat High Court · (1966) 60 ITR 674
Income Tax Act, 1922 — Section 4(1)(a), 4(1)(a), 64(3), 64(3)
High Courts08 Oct 1964
Dhrangadhra Trading Co. Private Ltd. Vs Commissioner of Income Tax, Bombay City II
Gujarat High Court · (1964) 54 ITR 37
Income Tax Act, 1922 — Section 4(1)
High Courts07 Oct 1964
Commissioner of Income Tax, Gujarat Vs The Sandesh Ltd.
Gujarat High Court · AIR 1965 Guj 311 : (1965) 56 ITR 399
Income Tax Act, 1922 — Section 10(2)
High Courts06 Oct 1964
Satubha K. Vaghela Vs Sayla Taluka Panchayat and Others
Gujarat High Court · (1965) 6 GLR 409
Dentists Act, 1921 — Section 16(4)Gram Panchayats Act, 1961 — Section 111(1), 50, 50(2), 60, 60
High Courts01 Oct 1964
Commissioner of Income Tax, Gujarat Vs Shantilal Punjabhai
Gujarat High Court · (1965) 57 ITR 58
Income Tax Act, 1922 — Section 34(1), 34(3)
High Courts01 Oct 1964
The Commissioner of Income Tax, Gujarat, Ahmedabad Vs Shantilal Punjabhai
Gujarat High Court · AIR 1966 Guj 106
Business Profits Tax (Amendment) Act, 1948 — Section 22, 22(2), 23, 27, 28(1)Constitution of India, 1950 — Article 14, 226Income Tax (Amendment) Act, 1953 — Section 18, 31, 63
High Courts01 Oct 1964
Laljimal Premsukhdas and Another Vs B.K. Kombrabail, Div. Superintendent, W.R. and Another
Gujarat High Court · (1965) 6 GLR 282
Constitution of India, 1950 — Article 226, 226, 302, 391Defence of India (Amendment) Ordinance, 1962 — Section 3Defence of India Rules, 1962 — Rule 125, 125
High Courts29 Sept 1964
Baroda Traders Ltd. Vs Commissioner of Income Tax, Gujarat
Gujarat High Court · (1965) 57 ITR 490
Income Tax Act, 1922 — Section 10(2A)